High Courts10 Jul 2006
Pathanapuram Taluk Samajam Corporate Management Schools Vs Sreelatha
High Court Of Kerala · (2006) 3 KLT 867
Kerala Education Act, 1958 — Section 51BKerala Education Rules, 1959 — Rule 9A
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,638 of 2,716
High Courts10 Jul 2006
Murali Vs Prasanth
High Court Of Kerala · (2007) ACJ 907 : (2006) 4 ILR (Ker) 215 : (2006) 4 KLT 358
Workmens Compensation Act, 1923 — Section 4, 4(1), 4(2), 4A, 4A(1)
High Courts07 Jul 2006Allowed
Nirmala Metal Industries Vs K.S.E.B.
High Court Of Kerala · (2006) 3 ILR (Ker) 267 : (2006) 3 KLT 465 : (2007) 1 RCR(Civil) 441
Electricity (Supply) Act, 1948 — Section 26, 26(1), 26(4), 26(6)
High Courts07 Jul 2006Allowed
Commissioner of Income Tax Vs United Cardamom Auctioners
High Court Of Kerala · (2006) 206 CTR 548
Income Tax Act, 1961 — Section 148, 260(A), 43B
High Courts07 Jul 2006
Commissioner of Income Tax Vs R. Kesavan Nair
High Court Of Kerala · (2006) 205 CTR 10 : (2006) 287 ITR 276
Income Tax Act, 1961 — Section 132, 271(1), 274
High Courts07 Jul 2006Dismissed
Framtone Connector OEn Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2006) 205 CTR 250 : (2006) 3 KLT 668
Income Tax Act, 1961 — Section 260A
High Courts07 Jul 2006Allowed
Commissioner of Income Tax Vs Travancore Chemical and Mfg. Co. Ltd.
High Court Of Kerala · (2006) 205 CTR 15 : (2006) 287 ITR 228 : (2006) 4 KLT 822
Income Tax Act, 1961 — Section 260A, 41(1), 41(2)
High Courts07 Jul 2006Allowed
United India Insurance Co. Ltd. Vs Rukiya
High Court Of Kerala · (2007) 2 ACC 728 : (2007) ACJ 698 : (2006) 3 ILR (Ker) 752 : (2006) 4 KLT 192
Motor Vehicles Act, 1988 — Section 11, 147, 149(2), 163A, 166
High Courts07 Jul 2006Dismissed
Musthafa @ Muhammed Musthafa Haji Vs Fathimakutty and Another
High Court Of Kerala · (2007) 1 DMC 820 : (2006) 3 ILR (Ker) 520 : (2006) 3 KLJ 545 : (2006) 3 KLT 690
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 2(b), 3, 3(1)(a)
High Courts07 Jul 2006Disposed Off
Income Tax Officer, Ward-I Vs Nedumchalil Trust Hospital
High Court Of Kerala · (2007) 158 TAXMAN 431
Income Tax Act, 1961 — Section 10(22A), 11, 12A, 148
High Courts07 Jul 2006
ITO Vs Nedunichalil Trust Hospiial
High Court Of Kerala · (2008) 296 ITR 492
Income Tax Act, 1961 — Section 10(22A), 12A
High Courts06 Jul 2006Dismissed
Kerala Transport Co. Vs Commissioner of Income Tax, Calicut
High Court Of Kerala · (2006) 206 CTR 33 : (2007) 294 ITR 91
Income Tax Act, 1961 — Section 142(2A), 143(3), 260A, 36, 36(2)
High Courts06 Jul 2006Disposed Off
T.C. Eapen Vs >Commissioner of Income Tax, Thiruvananthapuram
High Court Of Kerala · (2006) 156 TAXMAN 202
Income Tax Act, 1961 — Section 131, 132
High Courts06 Jul 2006Dismissed
Alora Sundaran Vs Mammali Sumathi and Another
High Court Of Kerala · (2007) 1 DMC 136 : (2006) 3 ILR (Ker) 516 : (2006) 4 RCR(Civil) 182 : (2006) 4 RCR(Criminal) 63
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts06 Jul 2006Allowed
Veliyath Abdu Razak Vs State of Kerala and Others
High Court Of Kerala · (2006) 4 CivCC 283 : (2006) 2 KLJ 894 : (2006) 3 KLT 696 : (2007) 5 RCR(Civil) 245
Constitution of India, 1950 — Article 19Kerala Co-operative Societies Act, 1969 — Section 2(f), 3, 8, 8(1)(d)
High Courts06 Jul 2006Dismissed
Carborundum Universal Ltd. Vs State of Kerala
High Court Of Kerala · (2006) 3 KLJ 223 : (2006) 148 STC 339
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 12, 37, 6Central Sales Tax Act, 1956 — Section 6A
High Courts06 Jul 2006Dismissed
T.C. Eapen Vs Commissioner of Income Tax
High Court Of Kerala · (2006) 205 CTR 589 : (2007) 293 ITR 221
Income Tax Act, 1961 — Section 131, 132, 142(1), 158BC, 54B
High Courts06 Jul 2006Dismissed
Kerala Transport Company Vs Commissioner of Income Tax
High Court Of Kerala · (2006) 206 CTR 33 : (2007) 294 ITR 91
Income Tax Act, 1961 — Section 142(2A), 143(3), 260A, 36, 36(2)
High Courts06 Jul 2006Dismissed
Sundaran Vs Sumathi
High Court Of Kerala · (2006) 3 KLT 725
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts05 Jul 2006Dismissed
M.S. Muraleedharan Vs P.S. Vijayakumar and Another
High Court Of Kerala · (2007) 3 BC 714 : (2006) 3 ILR (Ker) 636 : (2007) 1 RCR(Criminal) 47
Criminal Procedure Code, 1973 (CrPC) — Section 216Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420