High Courts10 Apr 2003
Tata Tetley Ltd. Vs State of Kerala
High Court Of Kerala · (2008) 11 VST 593
Central Sales Tax Act, 1956 — Section 5(1), 5(3)Kerala General Sales Tax Act, 1963 — Section 29(2), 29A(4)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,755 of 2,716
High Courts10 Apr 2003Allowed
Annie George Vs T.A. Jamal and Another
High Court Of Kerala · (2003) 1 KLJ 694
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts10 Apr 2003
Commissioner of Income Tax Vs Kerala State Co-operative Marketing Federation Ltd.
High Court Of Kerala · (2003) 183 CTR 404
Income Tax Act, 1961 — Section 36(1)
High Courts10 Apr 2003Allowed
Annie George Vs Jamal
High Court Of Kerala · (2003) 3 ILR (Ker) 212 : (2003) 2 KLT 530
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts10 Apr 2003Allowed
Castrol India Ltd. Vs Malayalam Agencies
High Court Of Kerala · (2003) 3 ILR (Ker) 608 : (2003) 2 KLT 544
Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20
High Courts10 Apr 2003Allowed
Sivadas Vs Geologist, Mining and Geology Department
High Court Of Kerala · (2003) 2 KLT 312
High Courts10 Apr 2003Dismissed
Peekay Re-Rolling Mills (P.) Ltd. Vs Secretary to Government and Others
High Court Of Kerala · (2004) 138 STC 198
Kerala General Sales Tax Act, 1963 — Section 10, 10(3), 2
High Courts09 Apr 2003
Commissioner of Income Tax Vs Navas M. Meeran
High Court Of Kerala · (2003) 183 CTR 388 : (2004) 267 ITR 627
Income Tax Act, 1961 — Section 158BB, 16
High Courts09 Apr 2003Allowed
Kevi Hardware Vs State of Kerala
High Court Of Kerala · (2003) 2 ILR (Ker) 417 : (2003) 2 KLT 776
High Courts09 Apr 2003
Mayfair Knitting Industries Ltd. Vs Sanuja Moideen
High Court Of Kerala · (2003) 2 KLT 804 : (2003) 47 SCL 380
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 3
High Courts09 Apr 2003Dismissed
Aniglase Vs Ramalatha
High Court Of Kerala · AIR 2003 Ker 261 : (2003) 2 ILR (Ker) 415 : (2003) 2 KLT 747
Kerala High Court Act, 1958 — Section 5
High Courts09 Apr 2003Dismissed
Kamalakshi Amma Vs Chitta Aleya
High Court Of Kerala · (2003) 2 KLT 906 : (2003) 4 RCR(Civil) 185
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts09 Apr 2003
Khadi Grama Vyavasaya Association Vs State of Kerala
High Court Of Kerala · (2003) 3 KLT 854 : (2006) 143 STC 333
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3)
High Courts09 Apr 2003
Chacko Vs State of Kerala
High Court Of Kerala · (2004) CriLJ 481 : (2003) 3 ILR (Ker) 618 : (2003) 2 KLT 964 : (2003) 4 RCR(Criminal) 841
Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 427(2), 427(7), 428Penal Code, 1860 (IPC) — Section 57
High Courts09 Apr 2003
Aniglase - Yohannan Vs Ramalatha and Others
High Court Of Kerala · AIR 2003 Ker 261 : (2003) 2 ILR (Ker) 415 : (2003) 2 KLT 747
Civil Procedure Code, 1908 (CPC) — Section 100A, 96Kerala High Court Act, 1958 — Section 5(ii), 5(iii)Kerala High Court Rules, 1971 — Rule 43
High Courts08 Apr 2003
Franco John Vs Union of India
High Court Of Kerala · (2004) 134 TAXMAN 435
Income Tax Act, 1961 — Section 10, 119, 17, 192, 197
High Courts08 Apr 2003
Baby Vs Union of India (UOI)
High Court Of Kerala · (2003) 2 ILR (Ker) 493 : (2003) 3 KLT 362
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 14, 9
High Courts08 Apr 2003
M.P. Krishna Pillai and Others Vs K.S.R.T.C. and Another
High Court Of Kerala · AIR 2003 Ker 271 : (2003) 3 ILR (Ker) 87 : (2003) 2 KLJ 122 : (2003) 2 KLT 697
Kerala Court Fees and Suits Valuation Act, 1959 — Section 13, 23, 25, 25(b), 26
High Courts08 Apr 2003
Franco John and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (2004) 186 CTR 760 : (2004) 269 ITR 441
Income Tax Act, 1961 — Section 10(14), 119, 197Income Tax Rules, 1962 — Rule 2BB(1)
High Courts08 Apr 2003
H.M. Training College, H.M. Trust, National Training College, Mar Severios Memorial Training College, S.A.M. Training College, Mangalam College of Education and St. Mary''s Training College Vs State of Kerala and Others
High Court Of Kerala · (2003) 04 KL CK 0042
National Council for Teacher Education Act, 1993 — Section 12National Council for Teachers Education Regulations — Regulation 6, 6(1)