High Courts09 Aug 1996
Rajamohan Vs The State of Kerala and Others
High Court Of Kerala · (1996) 08 KL CK 0045
Constitution of India, 1950 — Article 12, 14, 16, 16(1)Kerala Agricultural University Act, 1971 — Section 36, 36(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 13 of 35
High Courts09 Aug 1996Dismissed
B. Krishnamoorthy Vs N.A. Khaleel Rahman
High Court Of Kerala · (1996) 2 KLJ 432
Chit Funds Act, 1982 — Section 1(3), 61, 64(1), 64(2), 64(3)Civil Procedure Code Amendment Act, 1976 — Section 39(3)Civil Procedure Code Amendment Act, 1977 — Section 39(3)
High Courts08 Aug 1996Dismissed
Deputy Commissioner of Sales Tax (Law) Vs Ayyanoth Abdulla Haji
High Court Of Kerala · (1996) 08 KL CK 0050
Kerala General Sales Tax Act, 1963 — Section 19, 19(1), 19(3), 19(4)
High Courts08 Aug 1996
Agappa Child Centre Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 137 CTR 295 : (1997) 226 ITR 221 : (1997) 226 ITR 211 : (1997) 92 TAXMAN 327
Income Tax Act, 1961 — Section 11, 13(2), 13(3)
High Courts07 Aug 1996
Sajeesh Babu, K. Vs District Education Officer and Others
High Court Of Kerala · (1996) 08 KL CK 0051
Constitution of India, 1950 — Article 14, 16Kerala Education Rules, 1959 — Rule 51A, 51B
High Courts07 Aug 1996
Smt. Sajani (legal heir of late K.P. Chakkunny) Vs Controller of Estate Duty
High Court Of Kerala · (1997) 137 CTR 647 : (1998) 231 ITR 559
Estate Duty Act, 1953 — Section 36(2)
High Courts07 Aug 1996
Joseph J. Chakola Vs Commissioner of Wealth-tax
High Court Of Kerala · (1998) 231 ITR 239
Wealth Tax Rules, 1957 — Rule 1D
High Courts07 Aug 1996
Santhosh Kumar Vs Regional Transport Authority
High Court Of Kerala · (1997) 1 ACC 116
Motor Vehicles Act, 1988 — Section 47, 57, 62, 71, 80
High Courts07 Aug 1996Allowed
Kerala University Vs T.J. Sunny and Another
High Court Of Kerala · (1996) 08 KL CK 0010
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 3Kerala University Act, 1974 — Section 23
High Courts06 Aug 1996Dismissed
Achutha Menon Vs M.K. Muhammed
High Court Of Kerala · (1996) 2 CivCC 596 : (1996) 2 KLJ 286
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 6, Order 6 Rule 17, Order 6 Rule 5, 115Transfer of Property Act, 1882 — Section 53(A)
High Courts06 Aug 1996
Commissioner of Income Tax Vs C.T. Jacob (Kelachandra) and Sons
High Court Of Kerala · (1998) 231 ITR 227
Income Tax Act, 1961 — Section 32
High Courts06 Aug 1996
N.J. Mathew (Late) and Another Vs Commissioner of Wealth-tax
High Court Of Kerala · (1998) 231 ITR 37
Wealth Tax Act, 1957 — Section 7(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts06 Aug 1996
A.S. Ramachandran Pillai Vs State of Kerala
High Court Of Kerala · (1997) 1 ILR (Ker) 753 : (1998) 231 ITR 98
Kerala Agricultural Income Tax Act, 1950 — Section 18, 31, 34, 34(1), 34(2)
High Courts06 Aug 1996Allowed
V.V. Agencies Vs State of Kerala
High Court Of Kerala · (1997) 1 ILR (Ker) 86 : (2003) 129 STC 56
Kerala General Sales Tax Act, 1963 — Section 29A, 29A(2), 29A(4)
High Courts06 Aug 1996Dismissed
Mary Beena John Vs The Additional Destrict Judge and Others
High Court Of Kerala · (1996) 2 KLJ 320
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 12, 12(1), 12(2), 12(3)Mysore Rent Control Act, 1961 — Section 29, 29(1), 3
High Courts05 Aug 1996Allowed
Dr. A.M. Kunhi Koyamu Vs State of Kerala and Others
High Court Of Kerala · (1997) 2 KLJ 818
High Courts05 Aug 1996
Commissioner of Income Tax Vs Damodar Corporation
High Court Of Kerala · (1997) 225 ITR 699
Income Tax Act, 1961 — Section 32, 32(1), 32A
High Courts05 Aug 1996
Khaders International Constructions Ltd. Vs Commissioner of Income Tax (No. 2)
High Court Of Kerala · (1997) 1 ILR (Ker) 654 : (1998) 229 ITR 452
Income Tax Act, 1961 — Section 35B(1), 40
High Courts05 Aug 1996
COMMISSIONER OF INCOME TAX Vs DAMODAR CORPORATION HOTEL PANKAJ.
High Court Of Kerala · (1997) 137 CTR 574
Income Tax Act, 1961 — Section 32, 32A
High Courts02 Aug 1996Allowed
Kerala State Electricity Board Vs C.S. Company
High Court Of Kerala · (1997) 3 CivCC 394 : (1996) 2 KLJ 333
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 42