High Courts14 Jun 1996
Skaria Joseph Vs Eliyamma Joseph
High Court Of Kerala · (1996) 06 KL CK 0080
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 21 of 35
High Courts14 Jun 1996
Commissioner of Income Tax Vs N.C. John and Sons Ltd.
High Court Of Kerala · (1997) 226 ITR 934
Companies Act, 1956 — Section 43AIncome Tax Act, 1961 — Section 32, 35B, 35B(1), 37, 43
High Courts14 Jun 1996
A.M. Moosa Vs Commissioner of Wealth-tax
High Court Of Kerala · (1996) 136 CTR 319 : (1997) 225 ITR 391
High Courts14 Jun 1996
P.M. Manuel Vs Income Tax Officer and Others
High Court Of Kerala · (1997) 226 ITR 616
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 215, 215(4), 264
High Courts14 Jun 1996
P. M. MANUEL and Another Vs INCOME TAX OFFICER and Others
High Court Of Kerala · (1997) 137 CTR 625
Income Tax Act, 1961 — Section 215, 217, 264, 273A
High Courts14 Jun 1996
COMMISSIONER OF INCOME TAX Vs N. C. JOHN and SONS LTD.
High Court Of Kerala · (1996) 135 CTR 319
COMPANIES ACT, 1956 — Section 198, 269, 309, 43AIncome Tax Act, 1961 — Section 32A, 35B, 80MM
High Courts14 Jun 1996Allowed
Minimol Joseph Vs Jose Poonoly
High Court Of Kerala · (1996) 2 DMC 239
Hindu Marriage Act, 1955 — Section 12(1)
High Courts14 Jun 1996Dismissed
Abdul Rahiman Vs Nalakath Muhammed Haji
High Court Of Kerala · AIR 1997 Ker 23 : (1996) 2 CivCC 205 : (1996) 3 ILR (Ker) 409
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Specific Relief Act, 1963 — Section 6
High Courts13 Jun 1996Dismissed
Pushpavally, M. Vs State of Kerala and Others
High Court Of Kerala · (1996) 2 KLJ 1
Constitution of India, 1950 — Article 226Kerala Government Land Assignment Rules, 1964 — Rule 24, 6, 7
High Courts13 Jun 1996Dismissed
Gopi Vs Rajalakshmi
High Court Of Kerala · (1996) 2 DMC 331 : (1996) 2 KLJ 156
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Adoptions and Maintenance Act, 1956 — Section 23, 27
High Courts13 Jun 1996Dismissed
Namakkal South India Transports Vs Kerala State Civil Supplies Corporation Ltd.
High Court Of Kerala · AIR 1997 Ker 56
Constitution of India, 1950 — Article 226
High Courts13 Jun 1996Allowed
A.A.A. Kochadai alias Mookiah and Others Vs Special Tahsildar (Revenue Recovery), Udumbanchola and Others
High Court Of Kerala · AIR 1997 Ker 96 : (1996) 3 ILR (Ker) 484 : (1996) 2 KLJ 19
Kerala Revenue Recovery Act, 1968 — Section 47, 50
High Courts13 Jun 1996
Commissioner of Gift-tax Vs Smt. K. Nagammal
High Court Of Kerala · (1997) 226 ITR 598
Contract Act, 1872 — Section 2Gift Tax Act, 1958 — Section 2
High Courts12 Jun 1996
S. Sudhakaran Vs A.K. Francis and Others
High Court Of Kerala · (1997) ACJ 144 : AIR 1997 Ker 26 : (1996) 3 ILR (Ker) 417
Motor Vehicles Act, 1939 — Section 110B, 96
High Courts12 Jun 1996
Anandavally Amma and Others Vs Kerala State Road Trans. Corpn. and Others
High Court Of Kerala · (1997) ACJ 1044 : (1997) 2 ILR (Ker) 448
Hindu Succession Act, 1956 — Section 17
High Courts12 Jun 1996Allowed
Achutan Vs Babu
High Court Of Kerala · (1996) 74 FLR 2422 : (1996) 3 ILR (Ker) 479 : (1997) 1 LLJ 621
Apprentices Act, 1961 — Section 2Industrial Disputes Act, 1947 — Section 33C(2)
High Courts11 Jun 1996
Kunnappadi Kalliani Vs Lekharaj
High Court Of Kerala · (1996) 2 KLJ 106
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts11 Jun 1996
Commissioner of Income Tax Vs National Pharmaceutical and Medical Services (P.) Ltd.
High Court Of Kerala · (1997) 95 TAXMAN 32
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 147(b), 148, 40, 40(a), 40(a)(v)
High Courts11 Jun 1996
Commissioner of Income Tax Vs National Pharmaceuticals and Medical Services (P.) Ltd.
High Court Of Kerala · (1997) 226 ITR 518
Income Tax Act, 1961 — Section 40
High Courts11 Jun 1996
COMMISSIONER OF INCOME TAX Vs NATIONAL PHARMACEUTICALS and MEDICAL SERVICES (P) LTD.
High Court Of Kerala · (1996) 136 CTR 158
Income Tax Act, 1961 — Section 147, 148, 2, 40, 40A