High Courts07 Oct 2004Allowed
Corporate Educational Agency Vs Lilly
High Court Of Kerala · (2005) 1 KLT 158
Kerala Education Rules, 1959 — Rule 51A
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,706 of 2,716
High Courts07 Oct 2004Allowed
Gladis Simon Vs P.L. Lilly and Others
High Court Of Kerala · (2005) 1 KLT 158
Kerala Education Rules, 1959 — Rule 1(4), 49, 51A, 52
High Courts06 Oct 2004
State of Kerala Vs Unni
High Court Of Kerala · (2005) 1 ILR (Ker) 310 : (2005) 1 KLT 714
Kerala Abkari Shops Disposal Rules, 2002 — Rule 9(2)
High Courts05 Oct 2004
Abdul Hakeem Haji Vs Nandagopalan
High Court Of Kerala · (2004) 3 KLT 797
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5
High Courts05 Oct 2004
Commissioner of Income Tax Vs Abad Hotels India (P) Ltd.
High Court Of Kerala · (2005) 142 TAXMAN 29
High Courts05 Oct 2004Allowed
Kerala State Co-operative Bank Ltd. Vs Kerala Co-operative Tribunal
High Court Of Kerala · (2005) 1 KLT 572
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts04 Oct 2004Allowed
K. Bhaskaran Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2004) 3 ILR (Ker) 539 : (2005) 272 ITR 633
Income Tax Act, 1961 — Section 271(1)
High Courts04 Oct 2004Dismissed
International Creative Foods Ltd. Vs State of Kerala
High Court Of Kerala · (2005) 1 ILR (Ker) 836 : (2005) 1 KLT 845
Kerala General Sales Tax Act, 1963 — Section 5
High Courts04 Oct 2004
K. Bhaskaran Vs Asstt. Commissioner of Income Tax and Another
High Court Of Kerala · (2005) 193 CTR 23 : (2005) 142 TAXMAN 472
Income Tax Act, 1961 — Section 260A, 271
High Courts04 Oct 2004
Narayana Shetty Vs Krishnamma
High Court Of Kerala · AIR 2005 Ker 21 : (2004) 3 ILR (Ker) 588 : (2004) 3 KLT 596
Kerala Court Fees and Suits Valuation Act, 1959 — Article 11, 87(2)
High Courts01 Oct 2004
Sarojini Radhamma Vs Bhaskaran Pillai
High Court Of Kerala · (2004) 3 KLT 815 : (2005) 1 RCR(Civil) 341 : (2005) 1 RCR(Criminal) 438 : (2005) 1 RCR(Rent) 114
Contempt of Courts Act, 1971 — Section 12
High Courts01 Oct 2004Dismissed
Academy of Medical Sciences, Pariyaram and Another Vs Regina, M and Others
High Court Of Kerala · (2004) 10 KL CK 0004
Constitution of India, 1950 — Article 12, 14, 226
High Courts29 Sept 2004
K.M. Salim Vs Additional Sales Tax Officer, Commercial Taxes
High Court Of Kerala · (2007) 11 VST 11
High Courts28 Sept 2004Dismissed
Fast and Safe Transports Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 512
Kerala General Sales Tax Act, 1963 — Section 29A, 45B
High Courts28 Sept 2004Dismissed
Saju K. Abraham Vs Income Tax Officer
High Court Of Kerala · (2005) 195 CTR 95 : (2005) 1 KLT 107
Kerala Stamp Act, 1959 — Article 44, 2
High Courts28 Sept 2004Dismissed
Ernakulam Chamber of Commerce Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 822 : (2005) 142 STC 538
Kerala General Sales Tax Act, 1963 — Section 29(2), 29A, 32, 45BKerala General Sales Tax Rules, 1963 — Rule 57, 58
High Courts28 Sept 2004
Saju K. Abrham Vs ITO
High Court Of Kerala · (2005) 142 TAXMAN 345
KERALA STAMP ACT, 1959 — Section 2
High Courts28 Sept 2004Allowed
All Kerala Tourist Taxi Assn. Vs The Secretary to Govt., Transport (B)
High Court Of Kerala · (2005) 1 ILR (Ker) 362 : (2005) 2 KLJ 292 : (2005) 1 KLT 971
Motor Vehicles Act, 1988 — Section 107, 110, 111, 12, 137
High Courts27 Sept 2004Dismissed
Abdul Haque Vs Pathumma
High Court Of Kerala · (2005) 1 KLT 980
Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3, 3(1)
High Courts25 Sept 2004Allowed
Chakkiath Engineering Works Vs Sales Tax Officer
High Court Of Kerala · (2004) 3 KLT 494 : (2008) 11 VST 319
Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 3(1)