High Courts02 Sept 1996
Moosakoya, N. Vs State of Kerala and Others
High Court Of Kerala · (1996) 09 KL CK 0055
Kerala Service Rules, 1960 — Rule 140, 24, 9B
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 11 of 35
High Courts02 Sept 1996
Commissioner of Income Tax Vs Navodaya Navodaya Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 138 CTR 90 : (1997) 225 ITR 399
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts23 Aug 1996
Ejman K.P.B. and Others Vs The Kasaragod Municipality and Another
High Court Of Kerala · (1996) 08 KL CK 0058
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5Kerala Municipalities Act, 1960 — Section 100, 105, 107(1), 3(22), 3(23)
High Courts23 Aug 1996Dismissed
Lakshadweep Resorts Pvt. Ltd. Vs Lakshadweep Society For The Promotion of Recreational Tourism and Sports and Others
High Court Of Kerala · (1996) 08 KL CK 0057
Constitution of India, 1950 — Article 14, 226
High Courts23 Aug 1996Dismissed
Spencer and Co. Ltd. Vs Deputy Labour Commissioner
High Court Of Kerala · (1997) 1 ILR (Ker) 571 : (1996) 2 KLJ 353 : (1997) 1 LLJ 664
Industrial Disputes Act, 1947 — Section 2Kerala Shops and Commercial Establishment Act, 1960 — Section 18(2), 2(6), 3(1), 3(2)
High Courts23 Aug 1996
Oriental Insurance Co. Vs Sheela Ratnan
High Court Of Kerala · (1996) 3 ILR (Ker) 525 : (1997) 1 RCR(Civil) 400
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 23, 30Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144
High Courts23 Aug 1996
The Oriental Insurance Co. Ltd. Vs Sheela Ratnan and Others
High Court Of Kerala · (1996) ACJ 1298 : AIR 1997 Ker 109
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 140, 92AMotor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 217
High Courts23 Aug 1996
Commissioner of Wealth-tax Vs S.V. Doshi
High Court Of Kerala · (1997) 141 CTR 123 : (1998) 229 ITR 671
Wealth Tax Act, 1957 — Section 7(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts23 Aug 1996Dismissed
Cochin Soft Drinks Co. and Others Vs K.F.C.
High Court Of Kerala · (1998) 2 KLJ 502
Civil Procedure Code, 1908 (CPC) — Section 115State Financial Corporations Act, 1951 — Section 31, 32, 32(9)
High Courts22 Aug 1996
Dr. A. Mohammed Vs Nalakath Soopy
High Court Of Kerala · (1996) 08 KL CK 0060
Civil Procedure Code, 1908 (CPC) — Section 122, 139Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 225
High Courts22 Aug 1996Dismissed
Gold Farm Foods Pvt. Ltd. Vs The Regional Executive, Kerala Fishermen''s Welfare Fund Board and Another
High Court Of Kerala · (1996) 08 KL CK 0037
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 213, 226, 246, 246(1)Kerala Fishermens Welfare Fund Act, 1985 — Section 14, 2, 3(4), 4, 4(2)
High Courts22 Aug 1996
Poulose, M.K. Vs Cochin Refineries Ltd.
High Court Of Kerala · (1996) 08 KL CK 0011
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226
High Courts22 Aug 1996Dismissed
Sukumara Pillai Vs Vasu Pillai and Others
High Court Of Kerala · (1996) 2 KLJ 682
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(c), 11(3), 11(4)(iv), 11(5)
High Courts21 Aug 1996Dismissed
Mohammedkutty Vs Mammukutty
High Court Of Kerala · (1996) 08 KL CK 0066
High Courts21 Aug 1996Allowed
Aruna Vs Kerala Public Service Commission and Others
High Court Of Kerala · (1996) 08 KL CK 0056
Constitution of India, 1950 — Article 14, 16, 321Kerala State and Subordinate Services Rules, 1958 — Rule 3Public Service Commission Rules, 1976 — Rule 18(1)
High Courts21 Aug 1996
PLANTATION CORPORATION OF KERALA LTD. Vs COMMISSIONER OF AGRICULTURAL INCOME TAX.
High Court Of Kerala · (1997) 139 CTR 385
Kerala Agricultural Income Tax Act, 1950 — Section 34, 35
High Courts21 Aug 1996
Plantation Corporation of Kerala Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1997) 226 ITR 382
Kerala Agricultural Income Tax Act, 1950 — Section 34, 35
High Courts21 Aug 1996
Reshmi George Vs State of Kerala and Another
High Court Of Kerala · AIR 1997 Ker 188
Constitution of India, 1950 — Article 226
High Courts21 Aug 1996
Flag Officer Commanding-in-Chief, Southern Naval Command and etc. Vs Tiju Varghese and Others
High Court Of Kerala · (1996) 2 ALT(Cri) 634 : (1997) CriLJ 1886 : (1997) 1 ILR (Ker) 708
Army Act, 1950 — Section 125Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 173, 192, 475, 475(1), 549
High Courts20 Aug 1996
Anand Liquors Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 136 CTR 86 : (1998) 232 ITR 35
Income Tax Act, 1961 — Section 143(2), 271(1)