COURT ARCHIVE

High Court Of Kerala judgments, 1996

681 judgments · page 24 of 35

High Courts09 Apr 1996Allowed

Muraleedharan, N. Vs District Collector and Others

High Court Of Kerala · (1996) 04 KL CK 0006

Constitution of India, 1950 — Article 38Kerala Revenue Recovery Act, 1968 — Section 83Payment of Gratuity Act, 1972 — Section 11, 7, 8, 9

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High Courts08 Apr 1996

Damodar Electronics and Controls Vs Commissioner of Income Tax

High Court Of Kerala · (1996) 134 CTR 398 : (1997) 224 ITR 228

Income Tax Act, 1961 — Section 139(1), 145, 43B

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High Courts08 Apr 1996Allowed

Oriental Insurance Co. Ltd., Ernakulam Vs Mrs. Mary Pushpam and Others

High Court Of Kerala · (1997) ACJ 100 : AIR 1996 Ker 318 : (1996) 3 ILR (Ker) 148

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110, 110B, 95

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High Courts03 Apr 1996

The Fertiliser and Chemicals Travancore Ltd. Vs Official Liquidator

High Court Of Kerala · (1996) 04 KL CK 0019

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High Courts03 Apr 1996

J. William John alias Gandeevan Vs Chairman, Railway Board, New Delhi and Others

High Court Of Kerala · AIR 1997 Ker 178

Constitution of India, 1950 — Article 14, 21, 226

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High Courts03 Apr 1996

Dr. S. Gomathy Vs State of Kerala and Others

High Court Of Kerala · AIR 1996 Ker 347

Constitution of India, 1950 — Article 14, 15(4), 16(2), 226Evidence Act, 1872 — Section 115

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High Courts03 Apr 1996

In Re: Giovanola Binny

High Court Of Kerala · (1999) 98 CompCas 160

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High Courts02 Apr 1996

Commissioner of Income Tax Vs Smt. K.C. Agnes and Others (Legal heir of late P.J. Thomas)

High Court Of Kerala · (1999) 152 CTR 298 : (1997) 224 ITR 103

Income Tax Act, 1961 — Section 256(2), 45

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High Courts02 Apr 1996

Jacob Cherian Vs Controller of Estate Duty

High Court Of Kerala · (1997) 224 ITR 158

Wealth Tax Rules, 1957 — Rule 1D

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High Courts02 Apr 1996

A.M. Zainalabdeen Musaliar Vs Commissioner of Income Tax

High Court Of Kerala · (1997) 224 ITR 85

Income Tax Act, 1961 — Section 256(2)

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High Courts01 Apr 1996

M.N. Mani (Executor for K.K. Vijayan and Others) Vs Commissioner of Agricultural Income Tax

High Court Of Kerala · (1996) 134 CTR 492

Kerala Agricultural Income Tax Act, 1950 — Section 60

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High Courts01 Apr 1996

M.N. Mani Vs Commissioner of Agricultural Income Tax

High Court Of Kerala · (1997) 224 ITR 66

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High Courts01 Apr 1996

State Bank of Travancore Vs K.P. Radhakrishnan and Another

High Court Of Kerala · (1998) 94 CompCas 847 : (1996) 3 ILR (Ker) 141

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 57(2)

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High Courts01 Apr 1996Dismissed

James Jesudas Vs Malabar Cements Ltd.

High Court Of Kerala · (1996) 3 ILR (Ker) 68 : (1999) 3 LLJ 14

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1)

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High Courts29 Mar 1996

Commissioner of Income Tax Vs Meat Products of India Ltd.

High Court Of Kerala · (1996) 136 CTR 210 : (1997) 224 ITR 1

Income Tax Act, 1961 — Section 156, 195, 200, 201, 201(1A)Income Tax Rules, 1962 — Rule 30

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High Courts29 Mar 1996

John J. Chackola Vs Controller of Estate Duty

High Court Of Kerala · (1996) 134 CTR 452 : (1996) 3 ILR (Ker) 128 : (1997) 224 ITR 34

Estate Duty Act, 1953 — Section 61Wealth Tax Rules, 1957 — Rule 1D

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High Courts28 Mar 1996Dismissed

Subhadra Vs State of Kerala and Others

High Court Of Kerala · (1996) 03 KL CK 0065

Kerala Service Rules, 1958 — Rule 14E, 29

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High Courts28 Mar 1996Dismissed

Harischandra Vs S.K. Mohammed and Others

High Court Of Kerala · AIR 1996 Ker 270

Kerala Panchayat Raj Act, 1994 — Section 89(2)

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High Courts27 Mar 1996

State of Kerala Vs Ramachandran Nair and Others

High Court Of Kerala · (1996) 03 KL CK 0064

Kerala Land Acquisition Act, 1961 — Section 19, 19(1), 20Land Acquisition Act, 1894 — Section 11, 17, 17(3A), 18, 23(1A)

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High Courts27 Mar 1996

E. Mohammed Babu Sait Vs Controller of Estate Duty

High Court Of Kerala · (1996) 3 ILR (Ker) 120 : (1997) 223 ITR 757

Estate Duty Act, 1953 — Section 59

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