High Courts25 Jul 1996
Commissioner of Income Tax Vs A.V. Thomas and Co. Ltd.
High Court Of Kerala · (1996) 221 ITR 882
Income Tax Act, 1961 — Section 256, 35, 35(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 15 of 35
High Courts25 Jul 1996
COMMISSIONER OF INCOME TAX Vs A. V. THOMAS and CO. LTD.
High Court Of Kerala · (1997) 143 CTR 210
Income Tax Act, 1961 — Section 256, 35
High Courts24 Jul 1996
Commissioner of Income Tax Vs Pigments India Ltd.
High Court Of Kerala · (1998) 230 ITR 518
Income Tax Act, 1961 — Section 139(3), 143, 143(1)
High Courts24 Jul 1996Allowed
South Indian Bank Ltd. Vs Antony Varkey and Another
High Court Of Kerala · (1998) 94 CompCas 906 : (1996) 2 KLJ 377
Civil Procedure Code, 1908 (CPC) — Section 6(2)Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 8
High Courts24 Jul 1996
T. Abdul Majeed Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 230 ITR 762
Income Tax Act, 1961 — Section 139(8), 215, 246
High Courts24 Jul 1996
Commissioner of Income Tax Vs Fertilizers and Chemicals Travancore Ltd.
High Court Of Kerala · (1997) 225 ITR 790
Income Tax Act, 1961 — Section 256
High Courts23 Jul 1996Dismissed
Mathew, K.U. Vs The State of Kerala and Others
High Court Of Kerala · (1996) 2 CivCC 396
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 5, Order 44 Rule 1Kerala Court Fees and Suits Valuation Act, 1959 — Section 22, 35(1)
High Courts23 Jul 1996
Commissioner of Income Tax Vs A.M. Moosa
High Court Of Kerala · (1997) 227 ITR 688
Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 143(3), 37(1), 41(1)Kerala General Sales Tax Act, 1963 — Section 5(3)
High Courts22 Jul 1996
Janardhanan and Another Vs P.K. Chandramathy and Others
High Court Of Kerala · (1996) 07 KL CK 0079
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), Order 20 Rule 7, Order 41 Rule 1, Order 41 Rule 11Kerala Civil Rules of Practice, 1971 — Rule 235, 236, 237, 238, 238(2)Limitation Act, 1963 — Article 182
High Courts22 Jul 1996Dismissed
Sneha Sreenivasan Vs State of Kerala and Others
High Court Of Kerala · (1996) 07 KL CK 0078
Constitution of India, 1950 — Article 16(4), 309, 73
High Courts22 Jul 1996
V.M. Automobiles Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 230 ITR 724
Income Tax Act, 1961 — Section 184(7)Income Tax Rules, 1962 — Rule 24
High Courts22 Jul 1996
T.K. Radhamani Vs Joint Regional Transport Officer, Mattancherry
High Court Of Kerala · AIR 1997 Ker 85 : (1996) 3 ILR (Ker) 822 : (1996) 2 KLJ 265
Central Motor Vehicles Rules, 1989 — Rule 103, 126Motor Vehicles (Amendment) Act, 1994 — Section 6Motor Vehicles Act, 1988 — Section 52, 52(1), 52(2)
High Courts22 Jul 1996
Deputy Commissioner of Agricultural Income Tax Vs T.K.S. Dinakaran
High Court Of Kerala · (1998) 149 CTR 356 : (1997) 1 ILR (Ker) 121 : (1998) 232 ITR 164
Kerala Agricultural Income Tax Act, 1950 — Section 35, 9(2)
High Courts22 Jul 1996Dismissed
Joseph, G. Vs Sara Thomas and Others
High Court Of Kerala · (1996) 2 KLJ 564
Civil Procedure Code, 1908 (CPC) — Section 115Copyright Act, 1957 — Section 55Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(1), 12(2), 12(3), 12(4)
High Courts22 Jul 1996Dismissed
G. Joseph Vs Sara Thomas
High Court Of Kerala · (1996) 2 KLJ 564
Civil Procedure Code, 1908 (CPC) — Section 115Copyright Act, 1957 — Section 55Court Fees Act, 1870 — Section 12(1)
High Courts18 Jul 1996Dismissed
R. Gopi Vs State of Kerala
High Court Of Kerala · (1998) 111 STC 25
Kerala General Sales Tax Act, 1963 — Section 12, 17(3)
High Courts18 Jul 1996Dismissed
Sree Sankaracharya University of Sanskrit and Others Vs Prasanna Kumari and Others
High Court Of Kerala · (1996) 07 KL CK 0021
Constitution of India, 1950 — Article 14, 226Kerala Sree Sankaracharya University of Sanskrit Act, 1994 — Section 11, 14, 14(2), 17, 17(2)Kerala State and Subordinate Services Rules, 1958 — Rule 14, 14, 15, 16, 17
High Courts18 Jul 1996
C.I. Haleema Vs State of Kerala
High Court Of Kerala · (1999) 152 CTR 154
Kerala Agricultural Income Tax Act, 1991 — Section 78
High Courts17 Jul 1996
Aji Kumari Vs State of Kerala and Others
High Court Of Kerala · (1996) 07 KL CK 0073
Constitution of India, 1950 — Article 22(4), 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10, 10(1), 10(2), 3(1), 3(2)
High Courts16 Jul 1996Dismissed
Jaseentha Joseph Vs Louis Neeklause, Cheppallil St. Joseph House, Patathanam Ward and Others
High Court Of Kerala · AIR 1997 Ker 40 : (1997) 1 ILR (Ker) 183
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(2), 47