High Courts16 Dec 2005
Seapearl Enterprises Vs Dy. >Commissioner of Income Tax, Cirecle-I, Alleppey
High Court Of Kerala · (2006) 155 TAXMAN 483
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 139, 140A, 142, 143, 144
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,661 of 2,716
High Courts16 Dec 2005
Dy. Director General, NCC Vs Gopinathan
High Court Of Kerala · (2006) 2 ILR (Ker) 617 : (2006) 3 KLT 247
Constitution of India, 1950 — Article 226, 320(3)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 15(12)Kerala Public Service Commission (Consultation) Regulations, 1957 — Rule 6
High Courts15 Dec 2005
Prasannakumary Vs Director, Higher Secondary Education
High Court Of Kerala · (2006) 1 KLT 356
Kerala Education Rules, 1959 — Rule 4, 6
High Courts15 Dec 2005Dismissed
Koyamu Vs State of Kerala
High Court Of Kerala · (2006) 1 ILR (Ker) 751 : (2006) 1 KLT 543 : (2007) 8 VST 65
Kerala General Sales tax Act, 1963 — Section 26A
High Courts15 Dec 2005
Geo Sea Foods Vs Addl. Sales Tax Officer
High Court Of Kerala · (2006) 1 ILR (Ker) 93 : (2006) 1 KLT 72 : (2006) 144 STC 553
Kerala Finance Act, 1993 — Section 17Kerala Finance Act, 2000 — Section 17A, 17A, 18Kerala General Sales Tax Act, 1963 — Section 17(6)
High Courts15 Dec 2005Allowed
G. Prasannakumary Vs State of Kerala and Another
High Court Of Kerala · (2006) 1 KLT 356
Kerala Education Rules, 1959 — Rule 4, 6
High Courts15 Dec 2005Allowed
Bhaskaran Nair Vs Chandramathiyamma
High Court Of Kerala · (2006) 1 ILR (Ker) 126 : (2006) 1 KLT 533
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 2005
Peirce Leslie India Ltd. Vs Secretary, Commissioner of Income Tax U.
High Court Of Kerala · (2006) 109 FLR 929 : (2006) 1 ILR (Ker) 322 : (2006) 1 KLT 869
Employees State Insurance Act, 1948 — Section 68, 75, 75(2), 96(1)Industrial Disputes Act, 1947 — Section 10(1), 17B, 18(1), 2, 25FKerala Industrial Disputes Rules, 1957 — Rule 17, 77, 78(3)
High Courts14 Dec 2005Dismissed
D. Mohankumar Vs The Dy. G.M., State Bank of India
High Court Of Kerala · (2006) 1 KLJ 105
State Bank of India Officers Service Rules — Rule 47
High Courts14 Dec 2005Dismissed
Union of India (UOI) Vs Vailankanni Trading Corporation
High Court Of Kerala · (2005) 12 KL CK 0080
Arbitration Act, 1940 — Section 14(2)Arbitration and Conciliation Act, 1996 — Section 34(3)Limitation Act, 1963 — Article 119
High Courts14 Dec 2005Dismissed
P. Sasidharan @ Mani Vs The Addl. District Magistrate and Others
High Court Of Kerala · (2006) 3 ILR (Ker) 341 : (2006) 2 KLJ 701 : (2006) 4 KLT 662
Criminal Procedure Code, 1973 (CrPC) — Section 173Explosives Act, 1884 — Section 6, 6E, 6F, 9(B)(1), 9B(1)Penal Code, 1860 (IPC) — Section 286, 304
High Courts14 Dec 2005
Kerala State Industrial Development Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2006) 201 CTR 144 : (2006) 281 ITR 413
Income Tax Act, 1961 — Section 256(1), 256(2), 36(1), 36(2)
High Courts13 Dec 2005
Malayala Manorama Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2006) 200 CTR 662 : (2006) 1 ILR (Ker) 212 : (2006) 284 ITR 69 : (2006) 2 KLT 792
Income Tax Act, 1961 — Section 11, 11(5), 12AA, 143(2), 2(15)
High Courts13 Dec 2005
State of Kerala Vs Lakshmanan
High Court Of Kerala · (2006) 1 KLT 352
Land Acquisition Act, 1894 — Section 17, 17(3A), 23, 34
High Courts13 Dec 2005
K.S.E. Board Vs Sakeena
High Court Of Kerala · (2006) 2 KLT 629
Electricity (Supply) Act, 1948 — Section 79Electricity Rules, 1956 — Rule 50A, 50A1Kerala Municipality Building Rules, 1999 — Rule 110, 111, 112, 113, 114
High Courts13 Dec 2005
Radhakrishnan Vs Thomas
High Court Of Kerala · (2007) 1 BC 324 : (2006) 2 CivCC 379 : (2006) 130 CompCas 618 : (2006) 1 ILR (Ker) 336 : (2006) 1 KLT 150 : (2006) 2 RCR(Criminal) 123
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 11
High Courts13 Dec 2005Dismissed
Noushad Vs State of Kerala
High Court Of Kerala · (2006) CriLJ 1089 : (2006) 1 KLT 717 : (2006) 2 RCR(Criminal) 119
Criminal Procedure Code, 1973 (CrPC) — Section 151, 162, 174, 313Penal Code, 1860 (IPC) — Section 302
High Courts12 Dec 2005Dismissed
Mathew George Vs Jacob
High Court Of Kerala · (2006) 3 BC 21 : (2006) 1 CivCC 587 : (2006) 1 KLT 126
Criminal Procedure Code, 1973 (CrPC) — Section 202Evidence Act, 1872 — Section 11, 145, 155, 9Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 9
High Courts09 Dec 2005
Ramachandran Nair Vs D.E.O.
High Court Of Kerala · (2006) 1 ILR (Ker) 268 : (2006) 1 KLT 348
Kerala Education Rules, 1959 — Rule 11, 11(1), 44(1), 44A, 45
High Courts08 Dec 2005Allowed
State Bank of India Vs Central Board of Direct Taxes
High Court Of Kerala · (2006) 201 CTR 492 : (2006) 1 ILR (Ker) 99 : (2006) 282 ITR 587 : (2006) 1 KLT 258
Income Tax Act, 1961 — Section 10(10C), 15, 16, 17, 17(3)Income Tax Rules, 1962 — Rule 21A