High Courts02 Aug 1996Dismissed
P.N. Devarajan Vs Rubber Board and Others
High Court Of Kerala · (1997) 2 LLJ 45
Constitution of India, 1950 — Article 14, 16Rubber Board Service (Classification, Control and Appeal) Rules, 1961 — Rule 12, 157, 18, 9
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 14 of 35
High Courts02 Aug 1996
Banerji Memorial Club Vs Commissioner of Wealth Tax
High Court Of Kerala · (1997) 223 ITR 732
High Courts02 Aug 1996
Tajudin Vs District Collector and Others
High Court Of Kerala · (1996) 08 KL CK 0008
Kerala Building Rules, 1984 — Rule 15(3), 5Kerala Municipal Corporation Act, 1961 — Section 222, 238, 344, 367Kerala Municipalities Act, 1994 — Section 381, 410, 59
High Courts01 Aug 1996Allowed
Sivapalan Vs R.T.O.
High Court Of Kerala · (1996) 2 KLJ 375
Motor Vehicles Act, 1988 — Section 86(5), 88(8)
High Courts01 Aug 1996
K.S. Mohammed Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 141 CTR 494 : (1997) 228 ITR 591
Income Tax Act, 1961 — Section 147, 41(1)
High Courts01 Aug 1996Allowed
Corporate Manager Vs Thressia and Another
High Court Of Kerala · (1996) 2 KLJ 303
Kerala Shops and Commercial Establishment Act, 1960 — Section 10, 18, 2(4), 3, 3(2)Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 23
High Courts01 Aug 1996
A.M. Moosa Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 96 TAXMAN 117
Wealth Tax Act, 1957 — Section 2(m)(2), 5(1)(viii)
High Courts31 Jul 1996
Varghese Vs State of Kerala
High Court Of Kerala · (1998) 1 ACC 143 : (1996) 3 ILR (Ker) 710
Constitution of India, 1950 — Article 254Motor Vehicles Act, 1988 — Section 10, 15, 2
High Courts31 Jul 1996Allowed
Kuriako Vs Baby
High Court Of Kerala · (1998) 1 KLJ 163 : (1996) 2 KLJ 246
High Courts31 Jul 1996Allowed
K. Ambili Vs The Deputy Director of Panchayaths and Others
High Court Of Kerala · AIR 1997 Ker 73 : (1997) 1 ILR (Ker) 399
Kerala Panchayat Raj Act, 1994 — Section 157(12)
High Courts31 Jul 1996
Commissioner of Income Tax Vs Indian Chamber of Commerce
High Court Of Kerala · (1998) 230 ITR 782
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 11, 147, 153
High Courts30 Jul 1996
Abdul Rasheed Vs State of Kerala
High Court Of Kerala · (1996) 07 KL CK 0014
Kerala General Sales Tax Act, 1963 — Section 17(1), 17(3), 41Kerala General Sales Tax Rules, 1963 — Rule 32(18), 33A(1), 33A(2)
High Courts29 Jul 1996Dismissed
C. Azeez Vs V.K. Krishnan and Others
High Court Of Kerala · (1996) 2 KLJ 211
Kerala Panchayat Raj Act, 1994 — Section 93(4)
High Courts26 Jul 1996
Manoharan Vs R.T.O.
High Court Of Kerala · (1997) 1 ACC 428 : (1997) 1 ILR (Ker) 101 : (1996) 2 KLJ 219
Motor Vehicles Act, 1988 — Section 100, 104, 87
High Courts26 Jul 1996Allowed
T.T. Viswanathan Vs T.K. Ramachandran Nair and Another
High Court Of Kerala · (1996) 2 CivCC 435 : (1999) 96 CompCas 337 : (1996) 3 RCR(Criminal) 577
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts26 Jul 1996
Bhagheeratha Engineering Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 2 ILR (Ker) 113 : (1997) 227 ITR 504
Income Tax Act, 1961 — Section 254(2), 256(2), 32A(2)
High Courts26 Jul 1996Allowed
M.V. Joseph Vs District Magistrate and Another
High Court Of Kerala · (1996) 2 KLJ 213
Constitution of India, 1950 — Article 19(1)(g)
High Courts26 Jul 1996Allowed
Pradeep Vs Kandanassery Panchayat
High Court Of Kerala · (1996) 2 KLJ 365
Constitution of India, 1950 — Article 226
High Courts26 Jul 1996
Asian Techs Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 227 ITR 496
Income Tax Act, 1961 — Section 256(2), 80HH, 80J
High Courts25 Jul 1996
Village Industries Development Centre Vs Kerala Khadi and Village Industries Board and Others
High Court Of Kerala · (1996) 07 KL CK 0076
Kerala Revenue Recovery Act, 1968 — Section 69(2), 7, 71Kerala Revenue Recovery Rules, 1968 — Rule 5, 5(1), 5(2)