High Courts20 Dec 1996
Antony, K.M. and Another Vs Coiron Industries and Others
High Court Of Kerala · (1996) 12 KL CK 0034
Patents Act, 1970 — Section 10, 104, 108, 12, 14
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 1 of 35
High Courts20 Dec 1996Allowed
Kunhaliumma and Others Vs P.C. Rabiumma and Others
High Court Of Kerala · (1997) 2 KLJ 565
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Dec 1996
Commissioner of Income Tax Vs Mrs. Thressiamma Abraham (No. 2)
High Court Of Kerala · (1997) 3 ILR (Ker) 551 : (1997) 227 ITR 812
High Courts19 Dec 1996
Varghese Mathew Vs State of Kerala
High Court Of Kerala · (1997) 1 ACC 519 : (1997) 2 ILR (Ker) 138
Constitution of India, 1950 — Article 309Motor Vehicles Act, 1988 — Section 213
High Courts19 Dec 1996
COMMISSIONER OF INCOME TAX Vs SMT. THRESSIAMMA ABRAHAM.
High Court Of Kerala · (1997) 140 CTR 525
High Courts18 Dec 1996Allowed
Mohanan, K. Vs State of Kerala and Others
High Court Of Kerala · (1996) 12 KL CK 0033
Constitution of India, 1950 — Article 16(1)
High Courts18 Dec 1996Dismissed
Sathyan, S. Vs Sunila Sudhakaran and Others
High Court Of Kerala · (1996) 12 KL CK 0009
Constitution of India, 1950 — Article 226, 227Kerala Headload Workers Act, 1978 — Section 21, 21(4), 21(5), 21(6), 21(7)
High Courts17 Dec 1996
N.P. Balakrishnan Vs P.M.R. Mariyumma
High Court Of Kerala · AIR 1997 Ker 89
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18
High Courts17 Dec 1996
V. Gopalakrishnan Vs Assistant Commissioner Of Income Tax and Others
High Court Of Kerala · (1998) 148 CTR 389
High Courts16 Dec 1996Dismissed
Regional Director, E.S.I.C. Vs Secretary, Vattiyoorkavu H.W.C. Society Ltd. and Another
High Court Of Kerala · (1999) 3 LLJ 452
Employees State Insurance Act, 1948 — Section 2(9)
High Courts16 Dec 1996Dismissed
E.S.I. Corporation Vs Vattiyoorkavu H.W. Co-operative Society
High Court Of Kerala · (1999) 3 LLJ 452
Employees State Insurance Act, 1948 — Section 2(9)
High Courts16 Dec 1996Dismissed
Smt. K.E. Rehmath Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1998) 230 ITR 55
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 139(8), 264(1), 44ABIncome Tax Rules, 1962 — Rule 117A
High Courts16 Dec 1996Allowed
K. Yashoda and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 1997 Ker 130 : (1997) 2 ILR (Ker) 630
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8, 151
High Courts16 Dec 1996
K.E. Rehmath Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1998) 144 CTR 45
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 139, 140A, 264, 43B
High Courts13 Dec 1996Dismissed
M.P. Mariumma Vs State of Kerala and Others
High Court Of Kerala · (1997) CriLJ 926
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1)
High Courts13 Dec 1996
Relly Susan Mathew Vs Controller of Entrance Examinations, Trivandrum and Others
High Court Of Kerala · AIR 1997 Ker 218 : (1997) 2 ILR (Ker) 489
Constitution of India, 1950 — Article 14, 162, 166, 166(1), 226General Clauses Act, 1897 — Section 21
High Courts12 Dec 1996
Santhosh Electricals Vs Income Tax Officer and Another
High Court Of Kerala · (1998) 234 ITR 227
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 148, 209, 217Income Tax Rules, 1962 — Rule 117A, 40
High Courts12 Dec 1996
SANTOSH ELECTRICALS Vs INCOME TAX OFFICER and Another
High Court Of Kerala · (1997) 141 CTR 106
Income Tax Act, 1961 — Section 139, 143, 144, 147, 148
High Courts10 Dec 1996Dismissed
Sukhalal Vs The Principal Munsiff and Others
High Court Of Kerala · (1996) 12 KL CK 0029
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 6A, Order 8 Rule 6A(1), 151Constitution of India, 1950 — Article 227
High Courts09 Dec 1996Allowed
Sulaikha Beevi Vs K.C. Mathew and Others
High Court Of Kerala · (1996) 12 KL CK 0031
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 7 Rule 1, 100, 103Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)Kerala Land Reforms Act, 1963 — Section 106, 106, 125(3), 125(5)