High Courts10 Jun 2004
Commissioner of Income Tax Vs Hotel Classic
High Court Of Kerala · (2004) 140 TAXMAN 524
Income Tax Act, 1961 — Section 256(1), 271(1)(c)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,717 of 2,716
High Courts09 Jun 2004
Sobha Kumar Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 290 : (2004) 2 KLT 755
Kerala State and Subordinate Services Rules, 1958 — Rule 28(b)(i)(4)(a), 4(a)
High Courts09 Jun 2004
M. Sasidharan and Others Vs Saroja
High Court Of Kerala · (2004) 3 ILR (Ker) 250 : (2004) 2 KLJ 150 : (2004) 2 KLT 885
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 23
High Courts08 Jun 2004
Reeja Vs State of Kerala
High Court Of Kerala · (2004) 3 KLT 599 : (2005) 1 RCR(Criminal) 87
Constitution of India, 1950 — Article 19(1)Lotteries (Regulation) Act, 1998 — Section 4, 7(3), 8
High Courts08 Jun 2004Dismissed
Jayakumar Vs Rajamma
High Court Of Kerala · (2005) 1 ACC 41 : (2005) ACJ 172 : (2004) 3 CivCC 331 : (2004) 2 KLT 904 : (2004) 3 RCR(Civil) 815
Motor Vehicles Act, 1988 — Section 147
High Courts08 Jun 2004Allowed
Kerala Small Industries Development Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2004) 140 TAXMAN 509
Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 10(1), 10(2), 147, 2(13), 30Kerala Co-operative Societies Act, 1969 — Section 16, 22, 23, 24
High Courts07 Jun 2004Allowed
Dhirajlal Hemchand Vs State of Kerala
High Court Of Kerala · AIR 2005 Ker 42 : (2004) 3 ILR (Ker) 551 : (2004) 3 KLT 829
Kerala Stamp Act, 1959 — Article 48, 2
High Courts07 Jun 2004
Kurien E. Kalathil Vs Thomas
High Court Of Kerala · (2004) 3 ILR (Ker) 272 : (2004) 3 KLT 1118
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9
High Courts04 Jun 2004
Buler Waliemar Vs The State of Kerala
High Court Of Kerala · (2004) 2 KLJ 267 : (2004) 2 KLT 1072
Criminal Procedure Code, 1973 (CrPC) — Section 58Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 42, 42(1), 42(2), 52
High Courts04 Jun 2004
Bharati Cellular Limited Vs State of Kerala and Others
High Court Of Kerala · (2008) 11 VST 764
Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 4(1)
High Courts04 Jun 2004Dismissed
Dr. N.N. Sasi Vs State of Kerala and Another
High Court Of Kerala · (2004) 2 KLJ 478 : (2004) 2 KLT 778
High Courts04 Jun 2004Dismissed
S.E.P.R. Employees Association and Others Vs National Productivity Council and Others
High Court Of Kerala · (2004) 3 LLJ 336
Industrial Disputes Act, 1947 — Section 18
High Courts03 Jun 2004
Maheswari Vs Jaideep
High Court Of Kerala · (2004) 2 ALT(Cri) 382 : (2004) 3 KLT 88 : (2004) 4 RCR(Criminal) 470
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 23, 42, 50
High Courts03 Jun 2004
Veebros Freight Carriers Vs Eshita Agency
High Court Of Kerala · AIR 2004 Ker 307 : (2004) 3 ILR (Ker) 549 : (2004) 2 KLJ 1 : (2004) 2 KLT 666 : (2004) 4 RCR(Civil) 827
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52
High Courts03 Jun 2004
The Oriental Insurance Co. Ltd. Vs Usha Gopalakrishnan
High Court Of Kerala · (2005) 1 ACC 182 : (2005) ACJ 581 : (2004) 2 KLJ 66 : (2004) 2 KLT 679 : (2004) 3 RCR(Civil) 719
Motor Vehicles Act, 1988 — Section 170
High Courts03 Jun 2004Allowed
Vaijayanthi Vs Mary
High Court Of Kerala · (2004) 2 KLT 934
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 100, 96, 96(1)Limitation Act, 1963 — Article 116, 116(B)
High Courts03 Jun 2004
Commissioner of Income Tax Vs T.J. Mathai
High Court Of Kerala · (2004) 190 CTR 201 : (2004) 269 ITR 492
Income Tax Act, 1961 — Section 271(1)
High Courts03 Jun 2004Allowed
Moidu, O.K. and Others Vs Ayisha Umma and Others
High Court Of Kerala · (2004) 06 KL CK 0008
High Courts02 Jun 2004
A. Kamarudeen Vs Assistant Commissioner (Assmt.) and Others
High Court Of Kerala · (2007) 7 VST 51
Central Sales Tax Act, 1956 — Section 10AKerala General Sales Tax Act, 1963 — Section 2, 45A
High Courts02 Jun 2004
Travancore Co-operative Agricultural and Rural Development Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (2004) 06 KL CK 0079
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Kerala Co-operative Societies Rules, 1969 — Rule 52, 75, 76