High Courts20 Aug 1996
Jomon Puthen Purackal and Another Vs Union of India (UOI) and Others
High Court Of Kerala · (1997) CriLJ 828
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 190
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 12 of 35
High Courts20 Aug 1996Dismissed
Sathi Vs State of Kerala
High Court Of Kerala · (1997) 1 RCR(Criminal) 32
Penal Code, 1860 (IPC) — Section 302, 84
High Courts19 Aug 1996
Commissioner of Wealth Tax Vs E.K. Joseph
High Court Of Kerala · (1996) 136 CTR 494 : (1998) 99 TAXMAN 521
High Courts19 Aug 1996
Commissioner of Income Tax Vs Midland Rubber and Produce Co. Ltd.
High Court Of Kerala · (1998) 231 ITR 958
Companies (Profits) Surtax Act, 1964 — Rule 1(viii)
High Courts16 Aug 1996Dismissed
Adv. Thomas Vs Varghese Paul
High Court Of Kerala · (1996) 08 KL CK 0064
High Courts16 Aug 1996Dismissed
Marbles India Vs State of Kerala
High Court Of Kerala · (1996) 3 ILR (Ker) 621 : (2003) 133 STC 405
High Courts16 Aug 1996Dismissed
Velayudhan Sadanandan and Others Vs Second Additional District Court and Another
High Court Of Kerala · (1996) 08 KL CK 0004
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4)
High Courts14 Aug 1996Dismissed
Dy. Supdt. of Police C.B.I. Vs Nabeesa
High Court Of Kerala · (1996) 2 KLJ 475
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 82, 83, 84Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 83(2), 84, 84(1)Specific Relief Act, 1963 — Section 41(b)
High Courts14 Aug 1996Dismissed
Deputy Superintendent of Police, C.B.I. Vs Nabeesa and Others
High Court Of Kerala · (1997) 1 CivCC 63 : (1997) CriLJ 843 : (1997) 1 ILR (Ker) 513 : (1997) 1 RCR(Criminal) 60
Civil Procedure Code, 1908 (CPC) — Section 115, 9Criminal Procedure Code, 1973 (CrPC) — Section 151, 82, 83, 83(2), 84Specific Relief Act, 1963 — Section 41
High Courts14 Aug 1996
Peninsular Plantations Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 227 ITR 490
Income Tax Act, 1961 — Section 22, 56
High Courts14 Aug 1996
Thiruvanchur Radhakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1996) 08 KL CK 0015
Cochin University of Science and Technology Act, 1986 — Section 17(1), 40(2), 46(4)Companies Act, 1956 — Section 174(3)
High Courts13 Aug 1996Allowed
M.D., Co-operative Sugars Ltd. Vs Secretary, Palghat District Progressive Sugar Workers Union and Others
High Court Of Kerala · (1998) 3 LLJ 81
Industrial Disputes Act, 1947 — Section 18(3), 2
High Courts13 Aug 1996
State of Kerala Vs Dr. P. Nallathampi Thera and Others
High Court Of Kerala · AIR 1997 Ker 181
Constitution of India, 1950 — Article 226Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975 — Section 1, 11
High Courts13 Aug 1996Allowed
The Co-operative Sugars Ltd. Vs Palghat District Progressive Sugar Workers Union and Others
High Court Of Kerala · (1998) 3 LLJ 81
Industrial Disputes Act, 1947 — Section 10A(3), 12, 12(4), 18, 18(3)
High Courts12 Aug 1996Allowed
Chandampatta Mohammedkutty Vs The Food Inspector, Chief Food Inspector
High Court Of Kerala · (1997) CriLJ 1404
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts12 Aug 1996
Mohammed Kutty Vs The Food Inspector
High Court Of Kerala · (1996) 2 KLJ 251
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts12 Aug 1996
COMMISSIONER OF INCOME TAX Vs SOUTH INDIA CORPORATION LTD.
High Court Of Kerala · (1998) 150 CTR 451
Income Tax Act, 1961 — Section 256, 41
High Courts09 Aug 1996Dismissed
N. Sudarsanan Vs State of Kerala and Others
High Court Of Kerala · (1996) 08 KL CK 0065
High Courts09 Aug 1996Allowed
Ammini Amma Vs The Kerala Water Authority and Others
High Court Of Kerala · (1996) 08 KL CK 0059
Kerala State and Subordinate Services Rules, 1958 — Rule 100, 101, 9
High Courts09 Aug 1996Dismissed
Deputy Commissioner of Sales Tax (Law) Vs Prakkat Jewellers
High Court Of Kerala · (1996) 08 KL CK 0054
Kerala General Sales Tax Act, 1963 — Section 17(3), 41