M.L.JOSEPH FRANCIS, C.N.RAMACHANDRAN NAIR

25 recorded High Court judgment(s) · 2011–2012

Courts

Disposal nature

Recent judgments

• MRS. THANKAMMA BABY v. COMMISSIONER OF INCOME TAX(CENTRAL) — Kerala High Court (2012-09-27)
• IVL INDIA (P) LTD. v. THE COMMISSIONER OF INCOME TAX — Kerala High Court (2012-09-27)
• RUBY GEORGE v. STATE OF KERALA AND OTHERS — Kerala High Court (2011-01-07)
• M/S.RAJESWARI HOSPITAL v. THE COMMISSIONER OF INCOME TAX, KANNUR — Kerala High Court (2011-01-07)
• THE COMMISSIONER OF INCOME TAX, COCHIN v. M/S.PATSPIN INDIA LTD. M.G.ROAD, COCHIN — Kerala High Court (2011-01-07)
• STATE OF KERALA v. SRI.P.N.MUNEER — Kerala High Court (2011-01-06)
• THE DEPUTY DIRECTOR OF EDUCATION v. VIJAYALAKSHMI V.K. — Kerala High Court (2011-01-06)
• THE COMMISSIONER OF INCOME TAX v. M/S.MUTHOOT LEASING AND FINANCE LTD. — Kerala High Court (2011-01-06)
• STATE OF KERALA v. M/S.HOTEL PRINCE — Kerala High Court (2011-01-06)
• THE COMMISSIONER OF INCOME TAX, KOTTAYAM v. M/S.MANGALAM PUBLICATIONS, KOTTAYAM — Kerala High Court (2011-01-06)