High Courts09 Nov 1999
Commissioner of Income Tax Vs Maulana Tea Co.
High Court Of Kerala · (2000) 1 ILR (Ker) 540 : (2000) 244 ITR 589
Income Tax Act, 1961 — Section 271B, 44AB
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,899 of 2,716
High Courts09 Nov 1999Dismissed
Paulose Vs Rajan
High Court Of Kerala · (2000) 2 CivCC 479 : (2000) KLJ 213
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Nov 1999Dismissed
Gopalakrishna Kurup Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 1077
High Courts09 Nov 1999Dismissed
National Ins. Co Vs K.V.Thomas and Another
High Court Of Kerala · (2000) 1 KLJ 804
Motor Vehicles Act, 1939 — Section 103A
High Courts08 Nov 1999
State of Kerala and Another Vs Sahadevan and Others
High Court Of Kerala · (1999) 2 KLJ 927
Foreign Liquor Rules — Rule 13(3)
High Courts08 Nov 1999
Jan Enterprises and Others Vs Aegee Enterprises
High Court Of Kerala · (1999) 2 KLJ 1065
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5, 6, 8
High Courts06 Nov 1999Dismissed
Mamu Kova Vs Asst. Commissioner of Sales Tax
High Court Of Kerala · (2000) 2 CivCC 267
Kerala General Sales Tax Act, 1963 — Section 23, 51, 51(1), 52Kerala Revenue Recovery Act, 1968 — Section 72
High Courts06 Nov 1999Allowed
Dhanalakshmi Bank Ltd. Vs K.T. Divakaran and Others
High Court Of Kerala · (2000) 2 CivCC 636
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 72A, Order 21 Rule 72A(2), Order 21 Rule 90
High Courts06 Nov 1999
Abad Fisheries Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 159 CTR 293 : (2000) 244 ITR 21
Income Tax Act, 1961 — Section 145
High Courts06 Nov 1999
Asian Techs Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 160 CTR 361 : (2000) 1 ILR (Ker) 608 : (2000) 243 ITR 262
Income Tax Act, 1961 — Section 154, 35B, 35B(1)
High Courts06 Nov 1999
ABAD FISHERIES Vs COMMISSIONER OF INCOME TAX
High Court Of Kerala · (2000) 108 TAXMAN 401
Income Tax Act, 1961 — Section 145, 256, 80HHC
High Courts06 Nov 1999Allowed
Kalyani Bhai Vs Madan Nadar and Others
High Court Of Kerala · (1999) 11 KL CK 0040
Civil Procedure Code Amendment Act, 1976 — Section 97(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(1), Order 22 Rule 4(4), Order 22 Rule 9General Clauses Act, 1897 — Section 6
High Courts05 Nov 1999Allowed
K.K. Gopalan and Co. Vs Assistant Commissioner (Assessment) II and Another
High Court Of Kerala · (2000) 118 STC 111
Kerala General Sales Tax Act, 1963 — Section 45A
High Courts05 Nov 1999Dismissed
Mani Vs State Bank of Travancore
High Court Of Kerala · (2000) 1 LLJ 720
High Courts05 Nov 1999Dismissed
M. Salim Vs State of Kerala
High Court Of Kerala · (2001) 122 STC 305
High Courts04 Nov 1999Dismissed
Sambasivan Vs State of Kerala and Others
High Court Of Kerala · (2000) KLJ 159
Kerala Education Rules, 1959 — Rule 2, 44A, 44A(1), 45
High Courts04 Nov 1999Dismissed
Joseph Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 1063
Constitution of India, 1950 — Article 14, 16
High Courts04 Nov 1999Allowed
Gopalakrishna Pillai Vs Stale of Kerala and Another
High Court Of Kerala · (2000) 1 KLJ 227
High Courts03 Nov 1999
Tharavoor Mahakshetra Bhaktajana Samithy Vs Administrative Officer
High Court Of Kerala · (2000) KLJ 32 : (2000) 1 LLJ 1267
High Courts03 Nov 1999Dismissed
P.J. Kurien Vs Renjitha and Others
High Court Of Kerala · (2000) CriLJ 1731
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 161(3), 162(1)Evidence Act, 1872 — Section 115