High Courts21 Jun 1996
Commissioner of Income Tax Vs Bhadra Enterprises (No. 1)
High Court Of Kerala · (1997) 228 ITR 645
Income Tax Act, 1961 — Section 68Partnership Act, 1932 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 20 of 35
High Courts21 Jun 1996
P. Rajan Nair Vs Kuldip Singh
High Court Of Kerala · (1997) CriLJ 2343
Civil Procedure Code, 1908 (CPC) — Section 11Contempt of Courts Act, 1971 — Section 20
High Courts21 Jun 1996
Parameswaran and Others Vs Vesa and Others
High Court Of Kerala · (1996) 2 KLJ 161
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Court Fees and Suits Valuation Act, 1959 — Section 40
High Courts21 Jun 1996Dismissed
Jain Trading Co. Vs State of Kerala and Others
High Court Of Kerala · (1996) 06 KL CK 0007
Kerala General Sales Tax Act, 1963 — Section 23(1), 23(3)
High Courts20 Jun 1996
COMMISSIONER OF INCOME TAX Vs GEORGE JACOB.
High Court Of Kerala · (1997) 137 CTR 538
Income Tax Act, 1961 — Section 132, 139, 148, 154, 182
High Courts20 Jun 1996
Commissioner of Income Tax Vs Udaya Pictures (P.) Ltd.
High Court Of Kerala · (1996) 136 CTR 557 : (1996) 3 ILR (Ker) 569 : (1997) 225 ITR 394
High Courts20 Jun 1996Allowed
T. Abraham Vs The Telecom District Manager, Kollam and Another
High Court Of Kerala · AIR 1996 Ker 359 : (1996) 2 CivCC 256 : (1996) 3 RCR(Civil) 187
Constitution of India, 1950 — Article 14Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 2, 420
High Courts20 Jun 1996
Commissioner of Income Tax Vs George Jacob and Others
High Court Of Kerala · (1997) 225 ITR 548
Income Tax Act, 1961 — Section 132, 139(8), 154, 182, 184Voluntary Disclosure of Income and Wealth Act, 1976 — Section 14, 14(1), 3, 8, 8(2)
High Courts20 Jun 1996Dismissed
Geevarghese, T. Vs State of Kerala and Another
High Court Of Kerala · (1996) 06 KL CK 0003
Constitution of India, 1950 — Article 226
High Courts19 Jun 1996Dismissed
Changarambalathu Ravi Vs Ayishabi and Another
High Court Of Kerala · (1996) 06 KL CK 0091
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 21
High Courts19 Jun 1996
Commissioner of Wealth-tax Vs R. Sankar
High Court Of Kerala · (1997) 227 ITR 643
Wealth Tax Act, 1957 — Section 7, 7(4)Wealth Tax Rules, 1957 — Rule 1BB
High Courts19 Jun 1996Dismissed
Carbo Chemicals Agencies Vs Deputy Commissioner of Sales Tax
High Court Of Kerala · (1996) 06 KL CK 0031
Kerala General Sales Tax Act, 1963 — Section 47(1)
High Courts19 Jun 1996
Commissioner of Income Tax Vs Chithrasala and Another
High Court Of Kerala · (1998) 149 CTR 405 : (1999) 102 TAXMAN 63
Income Tax Rules, 1962 — Rule 9A(2)(a)
High Courts18 Jun 1996
Muthoottu Charitable Trust Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 135 CTR 113 : (1996) 3 ILR (Ker) 561 : (1997) 227 ITR 75 : (1996) 89 TAXMAN 368
Income Tax Act, 1961 — Section 144B, 144B(1), 153, 153(1)
High Courts18 Jun 1996Allowed
Arimala Clinic Vs State of Kerala
High Court Of Kerala · (1996) 74 FLR 2470 : (1997) 1 LLJ 124
Minimum Wages Act, 1948 — Section 3(1), 3(3)
High Courts18 Jun 1996Dismissed
Abdul Hakkim Vs Arumugham and Others
High Court Of Kerala · (1996) 06 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 8, 115 , 155Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 18, 20, 23
High Courts17 Jun 1996
Commissioner of Income Tax Vs R. Krishnarjunan
High Court Of Kerala · (1996) 135 CTR 374 : (1997) 225 ITR 510
Income Tax Act, 1961 — Section 143(2), 2(1), 45
High Courts17 Jun 1996Allowed
Mammadkutty and Others Vs State of Kerala and Others
High Court Of Kerala · (1996) 06 KL CK 0027
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts17 Jun 1996Dismissed
Rajan T.K. Vs Labour Court and Others
High Court Of Kerala · (1999) 3 LLJ 1358
Factories Act, 1948 — Section 79(6)Industrial Disputes Act, 1947 — Section 33C
High Courts17 Jun 1996Allowed
Kanaran Nair Vs M.M. Ratti
High Court Of Kerala · (1996) 2 KLJ 28
Kerala Land Reforms Act, 1963 — Section 103, 2(25), 2(40), 72B, 72B(1)