COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,762 of 2,716

High Courts17 Mar 2003Allowed

Kannappanunny Vs State of Kerala and Circle Inspector of Excise

High Court Of Kerala · (2003) 03 KL CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 446Kerala Abkari Act, 1077 — Section 55, 58Probation of Offenders Act, 1958 — Section 3

High Courts17 Mar 2003

Teejan Beverages Ltd. Vs State of Kerala and Others

High Court Of Kerala · (2003) 131 STC 538

Kerala General Sales Tax Act, 1963 — Section 10Prevention of Food Adulteration Rules, 1955 — Rule 5

High Courts17 Mar 2003

P.V. Jacob Vs Commissioner of Wealth Tax

High Court Of Kerala · (2003) 183 CTR 308

Wealth Tax Act, 1957 — Section 24(5)

High Courts17 Mar 2003Allowed

Shameena Vs State of Kerala

High Court Of Kerala · (2004) 101 FLR 1185 : (2004) 2 KLT 37

High Courts17 Mar 2003

P.N. Jacob Vs CWT

High Court Of Kerala · (2003) 131 TAXMAN 313

High Courts17 Mar 2003

Karun Karpets Pvt. Ltd. Vs State of Kerala

High Court Of Kerala · (2004) 3 KLT 763 : (2004) 137 STC 207

Kerala General Sales Tax Act, 1963 — Section 29, 29(2)

High Courts14 Mar 2003Dismissed

Forum for the Prevention of Environmental and Sound Pollution Vs Union of India (UOI) and Others

High Court Of Kerala · (2004) 1 KLT 134

Environment (Protection) Rules, 1986 — Rule 5Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3(3), 5

High Courts14 Mar 2003Dismissed

Forum for the Prevention of Environmental and Sound Pollution Vs Union of India (UOI)

High Court Of Kerala · (2004) 1 KLT 134 : (2004) 2 RCR(Civil) 340

Kerala Noise Pollution (Regulation and Control) Rules, 2000 — Rule 5(3)

High Courts14 Mar 2003

P.O. Basheer Vs Commissioner of Income Tax

High Court Of Kerala · (2004) 192 CTR 188 : (2005) 142 TAXMAN 48

Income Tax Act, 1961 — Section 256(2)

High Courts14 Mar 2003

Commissioner of Income Tax Vs Poyilakkada Fisheries (P) Ltd.

High Court Of Kerala · (2003) 133 TAXMAN 651

Central Sales Tax Act, 1956 — Section 5Income Tax Act, 1961 — Section 256, 80HH, 80HHC, 80I

High Courts14 Mar 2003Dismissed

Surendran Vs Krishnan @ Krishnankutty and Others

High Court Of Kerala · (2003) 03 KL CK 0021

High Courts12 Mar 2003

Sr. Jyothis Vs State of Kerala

High Court Of Kerala · (2003) 2 KLT 612 : (2003) 3 LLJ 915

Kerala Shops and Commercial Establishment Act, 1960 — Section 4, 5

High Courts12 Mar 2003Dismissed

Commissioner of Income Tax Vs Smt. T.C. Usha

High Court Of Kerala · (2003) 185 CTR 256 : (2004) 266 ITR 497

Income Tax Act, 1961 — Section 2(45), 5, 70, 71, 80AB

High Courts12 Mar 2003

Commissioner of Income Tax Vs Harisons Malayalam Ltd.

High Court Of Kerala · (2004) 188 CTR 469 : (2004) 266 ITR 516

Income Tax Act, 1961 — Section 80AB, 80HHC, 80HHC(1), 80HHC(3)

High Courts11 Mar 2003Dismissed

E.S.I. Corporation Vs Devaki Amma

High Court Of Kerala · (2004) 1 BC 422 : (2003) 3 KLT 757 : (2003) 4 RCR(Criminal) 947

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts11 Mar 2003Allowed

Aboo Vs Food Inspector

High Court Of Kerala · (2003) 2 ALT(Cri) 40 : (2003) 2 KLT 50

Prevention of Food Adulteration Act, 1954 — Section 12(2), 19(2), 2

High Courts11 Mar 2003Dismissed

K. Muhamma Latheef Vs Nishath

High Court Of Kerala · AIR 2004 Ker 22

Dissolution of Muslim Marriages Act, 1939 — Section 2

High Courts11 Mar 2003Allowed

V.M. Aboo Vs The Food Inspector, Quilandy

High Court Of Kerala · (2003) 1 KLJ 594

Prevention of Food Adulteration Act, 1954 — Section 14, 16(1)(a)(i), 19, 19(2), 2(v)

High Courts10 Mar 2003

Keiniku Vs Sales Tax Inspector and Others

High Court Of Kerala · (2006) 143 STC 353

Kerala General Sales Tax Act, 1963 — Section 30B, 30B(2), 30B(4)Kerala General Sales Tax Rules, 1963 — Rule 35BPondicherry General Sales Tax Act, 1967 — Section 29, 29(2), 29A(2)

High Courts10 Mar 2003

Commissioner of Income Tax Vs Dr. C. John Rajan

High Court Of Kerala · (2004) 190 CTR 164

Income Tax Act, 1961 — Section 57