High Courts08 Apr 2003Dismissed
Bechu and Company Vs Asst. Commissioner (Assessment)
High Court Of Kerala · (2003) 2 KLT 1009
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 5(1), 5(2), 5(2A), 5(2B)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,756 of 2,716
High Courts08 Apr 2003
Commissioner of Income Tax Vs Smt. Lakshmi B. Menon and Another
High Court Of Kerala · (2003) 184 CTR 52
Income Tax Act, 1961 — Section 2(29B), 2(42B), 45(1)
High Courts08 Apr 2003
Commissioner of Income Tax Vs Forbes, Ewart and Figgis Ltd.
High Court Of Kerala · (2003) 184 CTR 308 : (2004) 267 ITR 153
Income Tax Act, 1961 — Section 80HHC, 80HHC(1)
High Courts07 Apr 2003
State of Kerala Vs Annamma and Others
High Court Of Kerala · (2003) 1 KLJ 880 : (2003) 4 RCR(Criminal) 10
Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 323, 407, 407(1)
High Courts07 Apr 2003
Immanual and Another Vs M.K. Rajappan and Another
High Court Of Kerala · (2003) 3 BC 604 : (2004) 1 CivCC 221 : (2003) 3 ILR (Ker) 123 : (2003) 2 KLJ 217 : (2003) 3 KLT 113 : (2003) 4 RCR(Criminal) 390
Negotiable Instruments Act, 1881 (NI) — Section 138, 93
High Courts07 Apr 2003
Varghese Vs Sales Tax Officer
High Court Of Kerala · (2003) 3 KLT 593
Kerala General Sales Tax Act, 1963 — Section 17(2), 17(3), 17(4), 17(5A), 19(1)
High Courts07 Apr 2003
State of Kerala Vs Annamma
High Court Of Kerala · (2003) 3 ILR (Ker) 239 : (2003) 2 KLT 763
Criminal Procedure Code, 1973 (CrPC) — Section 209, 323, 407, 407(1)
High Courts07 Apr 2003Allowed
P.S. Rajan and Others Vs K.P. John Kattarukudiyel
High Court Of Kerala · (2003) 04 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1
High Courts07 Apr 2003
M.K. Pushparanjini, Chikku''s Wood Crafts Vs Sales Tax Officer and Others
High Court Of Kerala · (2004) 138 STC 302
Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 17(4), 17(5A), 19(1), 19(2), 30B(4)Kerala General Sales Tax Rules, 1963 — Rule 18(1D), 18(A), 18A(2)
High Courts04 Apr 2003Allowed
Mohanan Vs Bibhukumar
High Court Of Kerala · (2003) 3 BC 421 : (2003) 2 KLT 825 : (2003) 4 RCR(Criminal) 6
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts04 Apr 2003
Karimtharth Tea Estates Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 182 CTR 307
Income Tax Act, 1961 — Section 115J, 234B
High Courts04 Apr 2003
Commissioner of Income Tax Vs Travancore Titanium Products Ltd. Travancore Titanium Products Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2003) 183 CTR 473 : (2004) 265 ITR 526
Income Tax Act, 1961 — Section 254(1), 37, 37(1)
High Courts04 Apr 2003Allowed
Chandran Vs Union of India (UOI)
High Court Of Kerala · (2003) 3 ILR (Ker) 354 : (2003) 2 KLT 567
Constitution of India, 1950 — Article 226Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 2(1)
High Courts04 Apr 2003
Chandra Babu Vs Remani
High Court Of Kerala · (2004) 2 BC 152 : (2003) 3 CivCC 12 : (2003) 2 KLT 750 : (2004) 1 RCR(Criminal) 245
Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 53
High Courts04 Apr 2003Allowed
T.V. Rajan (died) and K. Sujitha Vs A.S. Sharafudheen, "Kaysea Agencies"
High Court Of Kerala · (2003) 3 BC 263 : (2003) 2 KLT 377
Bankers Books Evidence Act, 1891 — Section 2, 2(8), 4Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 378Evidence Act, 1872 — Section 3
High Courts04 Apr 2003
State of Kerala Vs M.A. Babu and The Kerala Water Authority
High Court Of Kerala · AIR 2003 Ker 278 : (2003) 2 KLT 526 : (2003) 4 RCR(Civil) 586
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92
High Courts04 Apr 2003
State of Kerala Vs Babu
High Court Of Kerala · AIR 2003 Ker 278 : (2003) 2 KLT 526
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92
High Courts04 Apr 2003Dismissed
Silver Star Engineers Vs Income Tax Officer and Another
High Court Of Kerala · (2003) 184 CTR 236 : (2004) 266 ITR 376 : (2003) 131 TAXMAN 112
Income Tax Act, 1961 — Section 144, 253(5)
High Courts04 Apr 2003Allowed
TV. Rajan and Another Vs A.S. Sharafudheen
High Court Of Kerala · (2003) 2 CivCC 638 : (2003) 1 KLJ 741 : (2003) 3 RCR(Criminal) 438
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 372Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Apr 2003
Chembazhanthi Chandra Babu Vs Remani
High Court Of Kerala · (2003) 2 KLJ 60
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Succession Act, 1925 — Section 306