High Courts24 Jan 2008
The Cottanad Plantations Ltd. Vs Inspecting Asstt. Commnr.
High Court Of Kerala · (2009) 316 ITR 172 : (2008) 2 KLJ 623
Kerala Agricultural Income Tax Act, 1991 — Section 12, 13, 13(1), 13(6), 3
COURT ARCHIVE
High Court Of Kerala judgments
54,313 judgments · page 1,565 of 2,716
High Courts24 Jan 2008Allowed
Indian Aluminium Co. Ltd. Vs Commissioner of Central Excise
High Court Of Kerala · (2008) 2 KLJ 399
Central Excises and Salt Act, 1944 — Section 3, 35G, 4, 4A
High Courts23 Jan 2008
Federal Bank Employees Union Vs Federal Bank Limited and Another
High Court Of Kerala · (2008) 117 FLR 730 : (2008) 1 ILR (Ker) 843 : (2008) 3 LLJ 75
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 6(2A)
High Courts23 Jan 2008
Cochin Port Trust Vs State of Kerala and Others
High Court Of Kerala · (2008) 01 KL CK 0006
Kerala Revenue Recovery Rules, 1968 — Rule 5Motor Vehicles Taxation Act — Section 19, 22Revenue Recovery Act, 1890 — Section 7
High Courts22 Jan 2008Dismissed
Vaniampara Rubber Co. Ltd. Vs State of Kerala
High Court Of Kerala · (2009) 316 ITR 167
Kerala Agricultural Income Tax Act, 1991 — Section 9(4)
High Courts22 Jan 2008Allowed
Idukki Dist Co-op. Bank Employees'' Union Vs The Registrar of Co-op. Societies
High Court Of Kerala · (2008) 2 KLJ 301
High Courts22 Jan 2008Dismissed
Mohanan and Others Vs The Sub Inspector of Police and Another
High Court Of Kerala · (2008) CriLJ 1709 : (2008) 1 ILR (Ker) 382 : (2008) 1 KLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 173, 173(2), 195(1), 2Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 2, 20, 21, 23, 24Penal Code, 1860 (IPC) — Section 211
High Courts22 Jan 2008
Hassanar Vs State of Kerala
High Court Of Kerala · (2008) 1 KLJ 917
Kerala Abkari Act, 1077 — Section 55, 64A
High Courts21 Jan 2008Dismissed
Narayana Bhakthan V. and Others Vs The President, Anantha Narayanapuram
High Court Of Kerala · (2008) 2 KLJ 1005
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11Kerala Land Reforms Act, 1963 — Section 108A, 72C
High Courts21 Jan 2008Allowed
Commissioner of Income Tax Vs Guruvijaya Kuri Co. Ltd.
High Court Of Kerala · (2008) 219 CTR 676 : (2008) 302 ITR 239
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts21 Jan 2008Dismissed
Muthoot Bankers Vs ITO and Another
High Court Of Kerala · (2008) 01 KL CK 0057
High Courts21 Jan 2008Dismissed
Vedicattu Engineering Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2008) 302 ITR 142
Income Tax Act, 1961 — Section 263
High Courts21 Jan 2008
Koothur Veettil Sarojini Amma Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 KLJ 881
Land Acquisition Act, 1894 — Section 28A
High Courts18 Jan 2008
M.M. Muhammed Kunju Vs Intelligence Officer (IB), Commercial Taxes
High Court Of Kerala · (2008) 14 VST 180
Kerala General Sales Tax Act, 1963 — Section 45A
High Courts18 Jan 2008Allowed
Vasanthi Vs State of Kerala and Others
High Court Of Kerala · (2008) 1 ILR (Ker) 411 : (2008) 1 KLJ 397 : (2008) 1 KLT 568
Arms Act, 1959 — Section 25(1), 4, 8Constitution of India, 1950 — Article 21, 22, 22(4), 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts17 Jan 2008Dismissed
Saji Khan and Another Vs State of Kerala
High Court Of Kerala · (2008) 2 ALT(Cri) 276 : (2008) CriLJ 1689 : (2008) 1 ILR (Ker) 514 : (2008) 1 KLJ 331 : (2008) 2 RCR(Criminal) 156
Coinage Act, 1906 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 451Small Coins (Offences) Act, 1971 — Section 3, 3(1), 3(2), 4
High Courts17 Jan 2008Dismissed
K.P. Hameed and Another Vs The State of Kerala and Another
High Court Of Kerala · (2008) CriLJ 1587 : (2008) 1 ILR (Ker) 423 : (2008) 1 KLJ 440 : (2008) 1 KLT 534
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 200, 468, 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 406, 506(1)
High Courts17 Jan 2008Dismissed
Chandra Prabha Charitable Trust Vs State of Kerala
High Court Of Kerala · (2009) 316 ITR 175 : (2008) 2 KLJ 609
Kerala Agricultural Income Tax Act, 1991 — Section 16, 35, 35(1), 35(2), 35(4)
High Courts17 Jan 2008
K.V. Thomas Vs Union of India (UOI)
High Court Of Kerala · (2008) ACJ 1921 : AIR 2008 Ker 153 : (2008) 1 ILR (Ker) 615 : (2008) 1 KLJ 623 : (2008) 2 RCR(Civil) 603
Motor Vehicles Act, 1988 — Section 163ARailways Accidents and Untoward Incident (Compensation) Amendment Rules, 1997 — Rule 3, 4Railways Act, 1989 — Section 123, 124A
High Courts17 Jan 2008
Aravindakshan Vs Sarojini and Others
High Court Of Kerala · (2008) 1 KLJ 836
Civil Procedure Code, 1908 (CPC) — Section 148