COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,640 of 2,716

High Courts27 Jun 2006Allowed

Commissioner of Income Tax Vs Smt. Jayalakshmi Devarajan

High Court Of Kerala · (2007) 212 CTR 236 : (2006) 286 ITR 412

Evidence Act, 1872 — Section 110Gold Control (Reforms, Fees and Miscellaneous Matters) Rules, 1968 — Rule 16(3)Income Tax Act, 1961 — Section 260A

High Courts27 Jun 2006Allowed

Director, Ayurveda Medical Education Vs Aishwarya

High Court Of Kerala · (2006) 3 ILR (Ker) 261 : (2006) 3 KLT 311

High Courts27 Jun 2006Dismissed

Paul Mathew and Co. Vs Commissioner of Income Tax and Another

High Court Of Kerala · (2006) 204 CTR 229 : (2007) 288 ITR 190 : (2006) 3 KLT 905

Income Tax Act, 1961 — Section 185(1), 185(2), 186, 186(1), 26APenal Code, 1860 (IPC) — Section 193, 196, 200, 420, 466

High Courts27 Jun 2006Allowed

Jannet Varghese Vs State of Kerala and Others

High Court Of Kerala · (2006) 3 ILR (Ker) 247 : (2006) 2 KLJ 832 : (2006) 3 KLT 435

Kerala Education Rules, 1959 — Rule 51A

High Courts26 Jun 2006Dismissed

Nanjundappa Vs Hanumantharayappa

High Court Of Kerala · (2008) 4 BC 643

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts26 Jun 2006Dismissed

Santhosh @ Appachan Vs State of Kerala and Others

High Court Of Kerala · (2006) 3 ILR (Ker) 184 : (2006) 2 KLJ 634 : (2006) 3 KLT 439

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181

High Courts26 Jun 2006Disposed Off

Mangalam Publications (India) (P.) Ltd. Vs Additional Commissioner of Income Tax, Circle I, Kattayam

High Court Of Kerala · (2006) 06 KL CK 0015

Income Tax Act, 1961 — Section 147, 148

High Courts26 Jun 2006Dismissed

M/s. Chittilappilly and Sons (P) Ltd. Vs The Commissioner of Commercial Taxes

High Court Of Kerala · (2006) 2 KLJ 830

Kerala General Sales Tax Act, 1963 — Section 17(3), 23(3), 23(3A), 3, 37

High Courts23 Jun 2006Dismissed

Parry Agro Industries Vs Joint Commissioner of Income Tax

High Court Of Kerala · (2006) 205 CTR 510 : (2006) 3 ILR (Ker) 805 : (2007) 292 ITR 542 : (2006) 4 KLT 689

Income Tax Act, 1961 — Section 260A, 80AB, 80B(5), 80HHC, 80HHC(3)

High Courts23 Jun 2006

Travancore Sugars and Chemicals Ltd. Vs Deputy Commissioner of Income Tax

High Court Of Kerala · (2006) 205 CTR 18 : (2007) 292 ITR 609

Income Tax Act, 1961 — Section 260A

High Courts23 Jun 2006Dismissed

Khalid Vs State of Kerala

High Court Of Kerala · (2006) 3 ILR (Ker) 207 : (2006) 3 KLT 226

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 34Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A

High Courts23 Jun 2006Dismissed

K.S.I.D.C. Ltd. Vs Parisons Milling Co. Pvt. Ltd.

High Court Of Kerala · (2006) 3 ILR (Ker) 188 : (2006) 3 KLT 287 : (2007) 9 VST 519

Constitution of India, 1950 — Article 246Kerala General Sales Tax Act, 1963 — Section 26A, 26B, 5Kerala Revenue Recovery Act, 1968 — Section 41(2), 44(1)

High Courts23 Jun 2006

Gajendran Vs R.T.O.

High Court Of Kerala · (2006) 3 KarLJ 1006

Central Motor Vehicles Rules, 1989 — Rule 10, 6Motor Vehicles Act, 1988 — Section 8(1), 8(3), 8(4)

High Courts22 Jun 2006Dismissed

George Vs Thodupuzha Municipality

High Court Of Kerala · (2006) 3 KLT 609

Civil Procedure Code, 1908 (CPC) — Section 60Kerala Municipalities Act, 1994 — Section 237, 538, 575(2)Taxation and Finance Rules — Rule 32, 32(1), 36

High Courts22 Jun 2006Dismissed

Kurup Vs Union Bank of India

High Court Of Kerala · (2006) 3 ILR (Ker) 212 : (2006) 3 KLT 265 : (2007) 1 LLJ 989

Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 29(5)

High Courts22 Jun 2006Dismissed

Maruti Countrywide Auto Financial Services Ltd. Vs Thodupuzha Municipality and Another

High Court Of Kerala · (2006) 06 KL CK 0004

Civil Procedure Code, 1908 (CPC) — Section 60Kerala Municipalities Act, 1994 — Section 237, 538, 575Taxation and Finance Rules — Rule 32, 32(1), 36

High Courts21 Jun 2006

Neelakanta Pillai Bhargava Panicker and Another Vs Madhavakurup Dasappan Pillai and Another

High Court Of Kerala · (2007) 2 CivCC 609 : (2007) 2 ILR (Ker) 97 : (2008) 1 KLJ 72 : (2007) 5 RCR(Civil) 354

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)

High Courts21 Jun 2006Dismissed

K.A. Joseph Master Vs The Secretary, Block Panchayat Office, Pazhayannur and another

High Court Of Kerala · (2006) 2 KLJ 872 : (2006) 3 KLT 512

Kerala Panchayat Raj Act, 1994 — Section 157, 157(13), 157(14)

High Courts21 Jun 2006Allowed

Koyit Joseph and Others Vs Subash George and Others

High Court Of Kerala · (2006) 06 KL CK 0003

Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 39

High Courts20 Jun 2006Dismissed

Joy Thomas and Another Vs State of Kerala and Others

High Court Of Kerala · (2006) 2 KLJ 593

Constitution of India, 1950 — Article 226