COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,783 of 2,716

High Courts12 Nov 2002

Commissioner of Income Tax Vs Dhanalakshmi Bank Ltd.

High Court Of Kerala · (2003) 2 KLT 1076

Banking Regulation Act, 1949 — Section 24, 24(1), 24(7), 24(8)Income Tax Act, 1961 — Section 37Reserve Bank of India Act, 1934 — Section 42, 42(1), 42(3A), 42(4), 42(5)

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High Courts12 Nov 2002

Commissioner of Income Tax Vs Catholic Syrian Bank Ltd.

High Court Of Kerala · (2003) 130 TAXMAN 447

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3Banking Regulation Act, 1949 — Section 24, 5

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High Courts12 Nov 2002

Commissioner of Income Tax Vs Catholic Syrian Bank Ltd. and Others

High Court Of Kerala · (2003) 183 CTR 1 : (2004) 265 ITR 177

Banking Regulation Act, 1949 — Section 24(1), 24(2A), 24(7), 24(8)Income Tax Act, 1961 — Section 37(1)Reserve Bank of India Act, 1934 — Section 42(1), 42(1A), 42(2), 42(3A), 42(5)

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High Courts11 Nov 2002Dismissed

State of Kerala Vs Abdulkhadar

High Court Of Kerala · (2003) 1 KLT 273

Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 8Kerala Private Forests (Vesting and Assignment) Rules, 1974 — Rule 2A(2)

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High Courts11 Nov 2002Dismissed

Keltron Component Complex Ltd. Vs Deputy Commissioner of Income Tax and Another

High Court Of Kerala · (2003) 182 CTR 58 : (2003) 264 ITR 352 : (2003) 129 TAXMAN 525

Income Tax Act, 1961 — Section 260A, 40A(2)

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High Courts11 Nov 2002

Dhanalakshmi Bank Ltd. Vs Commissioner of lncome Tax

High Court Of Kerala · (2003) 2 KLJ 984 : (2003) 3 KLT 177 : (2003) 131 TAXMAN 774

Income Tax Act, 1961 — Section 28, 36, 36(1), 36(1)(vii), 36(1)(viia)

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High Courts11 Nov 2002

Manager, Parli High School Vs Narayanan

High Court Of Kerala · (2003) 1 ILR (Ker) 197

Kerala Education Rules, 1959 — Rule 51(B)

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High Courts11 Nov 2002

The Manager Vs K.P. Ramesh

High Court Of Kerala · (2002) 2 KLJ 806

Constitution of India, 1950 — Article 14, 16

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High Courts11 Nov 2002

South Indian Bank Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2003) 183 CTR 21 : (2003) 262 ITR 579

Income Tax Act, 1961 — Section 36, 36(1), 36(2)

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High Courts08 Nov 2002Dismissed

K. Ravindranathan Nair Vs Deputy Commissioner of Income Tax and Another

High Court Of Kerala · (2003) 181 CTR 310 : (2003) 262 ITR 669

Income Tax Act, 1961 — Section 80HHC

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High Courts08 Nov 2002

Ahammed Vs Regional Transport Authority

High Court Of Kerala · (2003) 1 ILR (Ker) 250 : (2003) 1 KLT 19

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High Courts08 Nov 2002Allowed

Marykutty Mathew Vs State Election Commission

High Court Of Kerala · (2003) 1 ILR (Ker) 221

Constitution of India, 1950 — Article 243OPanchayat Raj Act, 1994 — Section 30, 35, 36

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High Courts08 Nov 2002Allowed

Government Servants'' Co-operative Society Ltd. Vs Industrial Tribunal and Another

High Court Of Kerala · (2002) 95 FLR 1142 : (2003) 1 LLJ 236

Industrial Disputes Act, 1947 — Section 25F

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High Courts08 Nov 2002Dismissed

Dr. Joy P. Chungath Vs Commissioner of Income Tax

High Court Of Kerala · (2003) 184 CTR 146 : (2003) 263 ITR 446

Income Tax Act, 1961 — Section 143(1), 263

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High Courts07 Nov 2002Dismissed

South India Carbonic Gas Industries Ltd. Vs State of Kerala

High Court Of Kerala · (2004) 135 STC 541

Kerala General Sales Tax Act, 1963 — Section 2, 5(1)

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High Courts07 Nov 2002Dismissed

Peethambaran Vs Munsiff Court

High Court Of Kerala · (2002) 2 KLJ 839

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 9

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High Courts07 Nov 2002

Binu Vs Sajan

High Court Of Kerala · AIR 2003 Ker 93 : (2003) 1 ILR (Ker) 140

Divorce Act, 1869 — Section 10, 15, 18, 19

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High Courts07 Nov 2002Allowed

Manager M.T.M. High School Vs Director of Public Instruction

High Court Of Kerala · (2002) 3 ILR (Ker) 555 : (2002) 2 KLJ 778

Kerala Education Rules, 1959 — Rule 8(3A)

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High Courts07 Nov 2002

Commissioner of Income Tax Vs The Nedungadi Bank Ltd.

High Court Of Kerala · (2003) 182 CTR 403 : (2003) 264 ITR 545 : (2003) 2 KLT 443

Income Tax Act, 1961 — Section 147

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High Courts07 Nov 2002

Commissioner of Income Tax Vs Nedungadi Bank Ltd.

High Court Of Kerala · (2003) 130 TAXMAN 93

Banking Regulation Act, 1949 — Section 19, 24, 29, 5, 53Income Tax Act, 1961 — Section 139, 142, 143, 147, 148Reserve Bank of India Act, 1934 — Section 18, 42

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