High Courts08 Feb 1996Allowed
Joseph Alias Jose Vs State of Kerala
High Court Of Kerala · (1997) 1 RCR(Criminal) 122
Constitution of India, 1950 — Article 19, 21Penal Code, 1860 (IPC) — Section 302, 309, 354(3), 449
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 31 of 35
High Courts07 Feb 1996
Commissioner of Income Tax Vs Kerala State Co-operative Rubber Marketing Federation Ltd.
High Court Of Kerala · (1996) 221 ITR 73
Income Tax Act, 1961 — Section 256, 271(1)
High Courts07 Feb 1996Dismissed
Krishnan Kakkanth Vs Government of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 329
Constitution of India, 1950 — Article 162, 19(1)
High Courts07 Feb 1996
Jairaj A.P. Vs The Chief Conservator of Forests (Wildlife), Thiruvananthapuram and Others
High Court Of Kerala · AIR 1996 Ker 362 : (1996) 2 ILR (Ker) 270
Forest (Conservation) Act, 1980 — Section 2Forest (Conservation) Rules, 1981 — Rule 4
High Courts07 Feb 1996
Sunny Kuriakose Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1997) 140 CTR 436 : (1996) 221 ITR 12
Kerala Agricultural Income Tax Act, 1950 — Section 9
High Courts07 Feb 1996
COMMISSIONER OF INCOME TAX Vs KERALA STATE CO-OPERATIVE RUBBER MARKETING FEDERATION LTD.
High Court Of Kerala · (1996) 134 CTR 294
Income Tax Act, 1961 — Section 139, 148, 256, 271, 80P
High Courts06 Feb 1996Dismissed
Association of Planters of Kerala Vs State
High Court Of Kerala · (1996) 74 FLR 2288 : (1996) 3 ILR (Ker) 451 : (1996) 2 LLJ 267
Minimum Wages Act, 1948 — Section 3, 5, 5(1)
High Courts06 Feb 1996Dismissed
Oriental Insurance Co. Ltd. Vs Usha
High Court Of Kerala · (1996) ACJ 838 : (1996) 2 ILR (Ker) 265
Motor Vehicles Act, 1988 — Section 147, 149, 94, 95
High Courts06 Feb 1996Dismissed
Sainaba Vs State of Kerala and Others
High Court Of Kerala · (1996) 66 ECR 681 : (1996) 2 ILR (Ker) 668
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108
High Courts06 Feb 1996
Karunagappally Grama Panchayat Vs State of Kerala and Others
High Court Of Kerala · (1996) 02 KL CK 0009
Constitution of India, 1950 — Article 14, 226Kerala Panchayat Raj Act, 1994 — Section 220, 275(1), 276, 276(3), 5
High Courts05 Feb 1996
Kerala Chemicals and Proteins Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 221 ITR 33
Income Tax Act, 1961 — Section 143, 144, 214(1), 256
High Courts05 Feb 1996
Travancore Titanium Products Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 220 ITR 645
Income Tax Act, 1961 — Section 212, 216, 256
High Courts02 Feb 1996Allowed
Jayalakshmy Vs Anil Kumar and Others
High Court Of Kerala · (1996) 02 KL CK 0070
Specific Relief Act, 1963 — Section 16, 20, 20(2), 21, 23Transfer of Property Act, 1882 — Section 4
High Courts02 Feb 1996
Aspinwall and Co. Ltd. Vs Commissioner of Income Tax (No. 1)
High Court Of Kerala · (1996) 220 ITR 611
Income Tax Act, 1961 — Section 147, 17(2), 40A, 40A(5)
High Courts02 Feb 1996
Aspinwall and Co. Ltd. Vs Commissioner of Income Tax (No. 2)
High Court Of Kerala · (1996) 132 CTR 448 : (1996) 220 ITR 617
Income Tax Act, 1961 — Section 129, 144A, 144B
High Courts02 Feb 1996Allowed
Ramachandran Vs State of Kerala
High Court Of Kerala · (1996) 2 RCR(Criminal) 266
Penal Code, 1860 (IPC) — Section 313, 376, 376(1), 376(2), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(1), 3, 3(2)
High Courts01 Feb 1996
Peter, V. and Others Vs The Secretary, Perayam Panchayat and Others
High Court Of Kerala · (1996) 02 KL CK 0069
Constitution of India, 1950 — Article 19, 19(1), 32Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 5, 8, 9Kerala Panchayat Act, 1960 — Section 95
High Courts01 Feb 1996
V.K. Thampi Vs Collector of Central Excise
High Court Of Kerala · (1996) 87 ELT 610 : (1996) 2 ILR (Ker) 488
Central Excise Rules, 1944 — Rule 173Q, 226, 233A, 52(A), 9(2)Central Excises and Salt Act, 1944 — Section 11A
High Courts01 Feb 1996Dismissed
United India Insurance Co. Ltd. Vs Philo and Others
High Court Of Kerala · (1996) ACJ 849 : (1996) 2 ILR (Ker) 661 : (1997) 1 LLJ 76
Workmens Compensation Act, 1923 — Section 3
High Courts01 Feb 1996
Commissioner of Gift-tax Vs S. Lakshmana Sarma
High Court Of Kerala · (1996) 220 ITR 568
Gift Tax Act, 1958 — Section 4(1)