High Courts18 May 2004
Gopalakrishnan Nair Vs Commissioner of Income Tax
High Court Of Kerala · (2005) 196 CTR 399 : (2004) 3 ILR (Ker) 226 : (2005) 277 ITR 511 : (2004) 3 KLT 998
Income Tax Act, 1961 — Section 66, 67
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,720 of 2,716
High Courts18 May 2004
K.P. Harihara Kumar Vs Union of India
High Court Of Kerala · (2005) 142 TAXMAN 64
Income Tax Act, 1961 — Section 10
High Courts18 May 2004Dismissed
Adv. C.S. Vidyasagar Vs Kerala Agri. University and Others
High Court Of Kerala · AIR 2005 Ker 35 : (2004) 3 ILR (Ker) 561 : (2004) 2 KLJ 876 : (2004) 3 KLT 838
Kerala Agricultural University Act, 1971 — Section 11(3), 15(1)
High Courts17 May 2004Dismissed
Basheer Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 3785 : (2004) 2 DMC 508
Penal Code, 1860 (IPC) — Section 498A
High Courts17 May 2004
R. Babu Vs C. Suresh
High Court Of Kerala · (2004) 2 ALT(Cri) 141 : (2005) 1 BC 604 : (2004) 3 CivCC 259 : (2004) 122 CompCas 353 : (2004) 3 ILR (Ker) 367 : (2004) 2 KLJ 83 : (2004) 2 KLT 837 : (2004) 3 RCR(Criminal) 654
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 May 2004Allowed
Medivision Scan and Diagnostic Research Centre Pvt. Ltd. Vs Medivision-IND Diagnostic Centre
High Court Of Kerala · (2004) 3 ILR (Ker) 461 : (2004) 2 KLT 772
Trade Marks Act, 1999 — Section 27(2)
High Courts28 Apr 2004Dismissed
Tashi Delek Gaming Solutions (P) Ltd. Vs State of Kerala
High Court Of Kerala · AIR 2004 Ker 248 : (2004) 2 KLT 461 : (2004) 3 RCR(Criminal) 388
Lotteries (Regulation) Act, 1998 — Section 11, 12, 3, 4, 5
High Courts28 Apr 2004Allowed
Thomas K. Varghese Vs The Family Court
High Court Of Kerala · (2005) 1 DMC 495 : (2004) 3 ILR (Ker) 178 : (2004) 3 KLT 1036
Divorce Act, 1869 — Section 3(3)
High Courts19 Apr 2004Dismissed
Circle Inspector of Excise Vs Super Star Distilleries
High Court Of Kerala · (2004) 2 KLT 962
Kerala Distillery and Warehouse Rules, 1968 — Rule 55Kerala Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 7(5)
High Courts19 Apr 2004Dismissed
Anil Akkara Vs The Registrar of Co-operative Societies and Others
High Court Of Kerala · AIR 2004 Ker 83 : (2004) 3 ILR (Ker) 6 : (2004) 2 KLJ 69 : (2004) 2 KLT 805
Kerala Co-operative Societies Act, 1969 — Section 27, 27(2), 28, 28(1)
High Courts07 Apr 2004
Eugenia Archetti Abdullah Vs State of Kerala
High Court Of Kerala · (2004) 3 ILR (Ker) 203 : (2004) 3 KLT 1025 : (2005) 1 RCR(Civil) 259
Constitution of India, 1950 — Article 226
High Courts07 Apr 2004
Sebastian Vs State of Kerala
High Court Of Kerala · (2004) 2 KLT 1150
Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Kerala State and Subordinate Services Rules, 1958 — Rule 10
High Courts07 Apr 2004
Divya, M and Another Vs P.B. Sajith
High Court Of Kerala · (2004) 4 RCR(Civil) 134
Hindu Marriage Act, 1955 — Section 12(1), 13(1), 5, 5(2)Mental Health Act, 1987 — Section 51, 52Penal Code, 1860 (IPC) — Section 34, 498A
High Courts07 Apr 2004Dismissed
Cyril Xavier Vs V.V. Simon
High Court Of Kerala · (2004) 1 KLJ 753
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(2)(b), 11(3), 11(3)
High Courts06 Apr 2004Dismissed
State of Kerala Vs Siraj Timbers
High Court Of Kerala · (2006) 145 STC 464
Central Sales Tax Act, 1956 — Section 5, 8(1), 8(2), 8(2A)
High Courts06 Apr 2004
P.U.K. Menon Vs Excelads (P) Ltd.
High Court Of Kerala · (2004) 2 KLT 1130
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52
High Courts06 Apr 2004Dismissed
Pen Books Pvt. Ltd. Vs Padmaraj
High Court Of Kerala · (2004) 3 KLT 31 : (2004) 29 PTC 137
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts06 Apr 2004
Commissioner of Income Tax Vs Abraham
High Court Of Kerala · (2004) 2 KLT 585
Income Tax Act, 1961 — Section 33(2), 73(2), 77(2)
High Courts06 Apr 2004Dismissed
Omanakuttan Vs Sajan Thomas
High Court Of Kerala · (2004) 2 KLT 891
Kerala Panchayat Raj Act, 1994 — Section 18, 4, 76(3)
High Courts06 Apr 2004
Sanjo Poultry Farm Vs State of Kerala
High Court Of Kerala · (2005) 1 KLT 379
Kerala General Sales Tax Act, 1963 — Section 3, 5D