COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,566 of 2,716

High Courts16 Jan 2008Dismissed

S.K. Jha, Commodore Commanding Officer Vs State of Kerala

High Court Of Kerala · (2008) CriLJ 2277 : (2008) 1 ILR (Ker) 557 : (2008) 1 KLJ 512 : (2008) 2 RCR(Criminal) 250

Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173(2), 190, 200Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

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High Courts16 Jan 2008Dismissed

Commissioner of Income Tax Vs Federal Bank Ltd.

High Court Of Kerala · (2008) 218 CTR 151 : (2008) 301 ITR 188 : (2008) 4 KLT 469

Income Tax Act, 1961 — Section 143(3), 144, 145, 145(2), 145(3)

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High Courts16 Jan 2008Dismissed

M.G. Ajayakumar Vs State of Kerala and Others

High Court Of Kerala · AIR 2008 Ker 136 : (2008) 1 ILR (Ker) 554 : (2008) 1 KLJ 403 : (2008) 1 KLT 901

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226

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High Courts16 Jan 2008Dismissed

Secretary, Ministry of Health and Family Welfare Vs Aswathy Elsa Mathew

High Court Of Kerala · (2008) 2 ILR (Ker) 298 : (2008) 2 KLJ 193

Civil Procedure Code Amendment Act, 1976 — Section 141Constitution of India, 1950 — Article 14, 16, 226, 227

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High Courts16 Jan 2008Dismissed

Commissioner of Income Tax Vs Federal bank Ltd.

High Court Of Kerala · (2008) 2 ILR (Ker) 23

Income Tax Act, 1961 — Section 143, 144, 145, 56

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High Courts16 Jan 2008

Commissioner of Income Tax Vs Smt. Chandra Balakrishnan

High Court Of Kerala · (2008) 174 TAXMAN 78

Income Tax Act, 1961 — Section 256

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High Courts15 Jan 2008Allowed

Season Rubber Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2009) 311 ITR 15

Income Tax Act, 1961 — Section 37(1), 80G

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High Courts15 Jan 2008Dismissed

P.A. James and Brothers Vs Commissioner of Commercial Taxes

High Court Of Kerala · (2008) 2 ILR (Ker) 62 : (2009) 19 VST 103

Kerala General Sales Tax Act, 1963 — Section 29(2), 30B, 30B(2), 30B(3), 30B(4)

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High Courts14 Jan 2008Disposed Off

Commissioner of Income Tax Vs Nechupadam Construction

High Court Of Kerala · (2008) 173 TAXMAN 382

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High Courts14 Jan 2008Dismissed

K.J. Thomas Vs Commissioner of Income Tax

High Court Of Kerala · (2008) 301 ITR 301

Income Tax Act, 1961 — Section 143(2), 147, 148, 149, 153

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High Courts14 Jan 2008

Commissioner of Income Tax Vs Benhur Trades and Investments P. Ltd.

High Court Of Kerala · (2008) 220 CTR 644 : (2008) 306 ITR 354 : (2010) 188 TAXMAN 263

Income Tax Act, 1961 — Section 143(3), 144, 145(3), 41(1)

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High Courts11 Jan 2008

Oommen Panicker, T. Vs Additional District Executive Officer and Others

High Court Of Kerala · (2008) 2 KLJ 395

Kerala Construction Workers Welfare Fund Act, 1989 — Section 2(d)Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 2(d)

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High Courts11 Jan 2008Dismissed

Lakshmi Enterprises Vs State of Kerala and Others

High Court Of Kerala · AIR 2008 Ker 188

Revenue Recovery Act, 1968 — Section 2, 34(2), 46, 47, 71Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)

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High Courts11 Jan 2008

Secretary, Cannanore District Muslim Educational Association Vs State of Kerala and Others

High Court Of Kerala · (2010) 5 SLR 226

Kerala Education Rules, 1959 — Rule 13(1), 2, 29, 2A, 2F

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High Courts11 Jan 2008

Perur Service Sahakarana Bank Ltd. Vs Industrial Tribunal and Another

High Court Of Kerala · (2008) 117 FLR 55 : (2008) 3 LLJ 39

Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts11 Jan 2008Dismissed

Lekshmi Enterprises and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 2008 Ker 188

Revenue Recovery Act, 1968 — Section 2, 34(2), 46, 47, 71Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)

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High Courts10 Jan 2008Dismissed