High Courts26 Mar 1996Dismissed
C. Devadas Vs The Calicut Corporation
High Court Of Kerala · AIR 1996 Ker 274 : (1996) 3 ILR (Ker) 86
Transfer of Property Act, 1882 — Section 105
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 25 of 35
High Courts26 Mar 1996
Commissioner of Gift-tax Vs K.R. Kumaran
High Court Of Kerala · (1997) 223 ITR 683
Contract Act, 1872 — Section 10
High Courts26 Mar 1996Dismissed
M. Gopakumar Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 291
Constitution of India, 1950 — Article 29(1)Kerala Motor Vehicles Rules, 1989 — Rule 174, 174(2)(C)Motor Vehicles Act, 1988 — Section 81, 83
High Courts26 Mar 1996Allowed
Rajeswar, K. and Another Vs Vijaya Raghavan, C.G. and Another
High Court Of Kerala · (1996) 03 KL CK 0013
Specific Relief Act, 1963 — Section 37, 38, 41Transfer of Property Act, 1882 — Section 40, 54
High Courts26 Mar 1996
ASIAN TECHS LTD. Vs COMMISSIONER OF INCOME TAX.
High Court Of Kerala · (1997) 138 CTR 158
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 254, 32A, 80HH, 80I, 80J
High Courts25 Mar 1996
Commissioner of Income Tax Vs Delicious Cashew Co.
High Court Of Kerala · (1997) 226 ITR 793
Income Tax Act, 1961 — Section 263
High Courts25 Mar 1996
Cherian Mathew Vs The Principal, S.B. College
High Court Of Kerala · (1996) 03 KL CK 0002
Kerala University First Ordinances, 1978 — Ordinance 3Kerala University First Regulations — Regulation 6
High Courts24 Mar 1996
COMMISSIONER OF Income Tax Vs FERTILISERS and CHEMICALS TRAVANCORE LTD.
High Court Of Kerala · (1997) 142 CTR 44
High Courts24 Mar 1996
T. ABDUL MAJEED Vs COMMISSIONER OF INCOME TAX.
High Court Of Kerala · (1997) 143 CTR 57
Income Tax Act, 1961 — Section 132, 139, 215
High Courts22 Mar 1996Allowed
Alexander, K. Vs State of Kerala and Others
High Court Of Kerala · (1996) 03 KL CK 0077
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 13, 37, 44, 45
High Courts22 Mar 1996
Mohankumar Vs Dy. Labour Commissioner
High Court Of Kerala · (1996) 74 FLR 2119 : (1996) 3 ILR (Ker) 44 : (1996) 2 LLJ 484
Bonus Act, 1965 — Section 14, 2(21)Industrial Disputes Act, 1947 — Section 2, 25C
High Courts22 Mar 1996Allowed
Payani Achuthan Vs Chamballikundu Harijan Fisheries Development Co-operative Society and Others
High Court Of Kerala · AIR 1996 Ker 276
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts20 Mar 1996Dismissed
President, Kanakkari Service Co-op. Bank Vs Dy. Labour Commissioner and Others
High Court Of Kerala · (1996) 2 ILR (Ker) 391 : (1996) 2 LLJ 494
Kerala Shops and Commercial Establishment Act, 1960 — Section 18
High Courts20 Mar 1996
Neela Productions Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 223 ITR 504
Income Tax Act, 1922 — Section 3Income Tax Act, 1961 — Section 4
High Courts20 Mar 1996
State of Kerala Vs Mohammed Hassan
High Court Of Kerala · (1997) 223 ITR 550
Kerala Agricultural Income Tax Act, 1950 — Section 9
High Courts19 Mar 1996
Chandramohan Vs Sub Inspector of Police
High Court Of Kerala · (1996) 2 RCR(Criminal) 836
Constitution of India, 1950 — Article 341, 342, 366Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 509
High Courts19 Mar 1996Dismissed
Commissioner of Agricultural Income Tax Vs K.V. Sebastian
High Court Of Kerala · (1996) 03 KL CK 0076
Business Profits Tax Act, 1947 — Section 11(1), 14Kerala Agricultural Income Tax Act, 1950 — Section 17(2), 18, 18(2), 18(3), 18(4)
High Courts19 Mar 1996
Jose Joseph and Others Vs K.C. Moideen
High Court Of Kerala · (1996) 03 KL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2(2)Kerala Escheats and Forfeitures Act, 1964 — Section 4, 5Transfer of Property Act, 1882 — Section 53A, 55(1)
High Courts19 Mar 1996Dismissed
State of Kerala Vs Mohammedali Haji
High Court Of Kerala · (1996) 03 KL CK 0071
Kerala Land Reforms Act, 1963 — Section 2(5), 81, 81(1)
High Courts19 Mar 1996
Commissioner of Income Tax Vs Premier Cotton Spinning Mills Ltd.
High Court Of Kerala · (1997) 223 ITR 440
Income Tax Act, 1961 — Section 37