COURT ARCHIVE

High Court Of Kerala judgments, 1996

681 judgments · page 32 of 35

High Courts01 Feb 1996

Reshma Finance Corporation, Madras Vs Divisional Forest Officer, Nilambur and Others

High Court Of Kerala · AIR 1996 Ker 307 : (1996) 2 ILR (Ker) 618

Constitution of India, 1950 — Article 14Kerala Forest Act, 1961 — Section 61A(2)

High Courts31 Jan 1996Allowed

Kerala Agricultural University Vs Gopinathan Unnithan

High Court Of Kerala · (1996) 2 ILR (Ker) 610 : (1996) 2 LLJ 29

Constitution of India, 1950 — Article 14, 16, 16(1), 16(2)

High Courts30 Jan 1996

Chandrasenan Vs Regional Director, E.S.I.C.

High Court Of Kerala · (1996) 73 FLR 1735 : (1996) 2 ILR (Ker) 181 : (1996) 1 LLJ 1069

Employees State Insurance Act, 1948 — Section 85

High Courts29 Jan 1996Allowed

T.K. Madhavi Vs K.V. Savithri and Another

High Court Of Kerala · (1996) 01 KL CK 0059

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14, 5

High Courts29 Jan 1996

Kalpetta Estates Ltd. Vs Commissioner of Agricultural Income Tax

High Court Of Kerala · (1996) 220 ITR 546

Kerala Agricultural Income Tax Act, 1950 — Section 34

High Courts28 Jan 1996Dismissed

Paul Vs Hydro Power Constructions and Others

High Court Of Kerala · (1996) 01 KL CK 0056

Succession Act, 1925 — Section 217, 218, 219, 220, 221

High Courts25 Jan 1996

Commissioner of Income Tax Vs Harrisons Crossfield (India) Ltd.

High Court Of Kerala · (1996) 88 TAXMAN 217

Income Tax Act, 1961 — Section 2(18)(b)(B), 2(18)(b)(B)(iii)

High Courts25 Jan 1996Dismissed

Kerala State Horticultural Products Development Corporation Employees Association Vs Agricultural Production Commissioner and Another

High Court Of Kerala · (1996) 01 KL CK 0047

Constitution of India, 1950 — Article 19(1), 226

High Courts25 Jan 1996

C.G. Babu and Others Vs State of Kerala

High Court Of Kerala · (1996) 220 ITR 473

High Courts25 Jan 1996

Gopalakrishnan and Others Vs State of Kerala

High Court Of Kerala · (1996) 1 ALT(Cri) 312 : (1996) CriLJ 2438 : (1996) 2 ILR (Ker) 592

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149

High Courts25 Jan 1996

Commissioner of Income Tax Vs Harrisons Crossfield (India) Ltd. (New Harrisons Malayalam Ltd.)

High Court Of Kerala · (1996) 132 CTR 45 : (1996) 220 ITR 494

Income Tax Act, 1961 — Section 2(18), 2(18)(B)

High Courts25 Jan 1996Dismissed

Seethamaniyan Vs State of Kerala

High Court Of Kerala · (1996) CriLJ 3038 : (1996) 2 ILR (Ker) 602 : (1996) 2 RCR(Criminal) 149

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 5(2)Evidence Act, 1872 — Section 25, 8Kerala Police Act, 1960 — Section 30, 31, 32, 33, 34

High Courts25 Jan 1996Dismissed

Damodaran, M.N. Vs State of Kerala and Others

High Court Of Kerala · (1996) 01 KL CK 0011

Constitution of India, 1950 — Article 14, 16

High Courts24 Jan 1996Allowed

Ravunni, K.P. Vs O.K. Velayudhan

High Court Of Kerala · (1996) 01 KL CK 0058

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 4, Order 22 Rule 4(1)Kerala Torts (Miscellaneous Provisions) Act, 1976 — Section 2

High Courts24 Jan 1996

Travancore Rayons Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1997) 139 CTR 190 : (1996) 220 ITR 201

Income Tax Act, 1961 — Section 80J

High Courts24 Jan 1996

Commissioner of Income Tax Vs A.R. Mathavan Pillai

High Court Of Kerala · (1996) 219 ITR 696

Income Tax Act, 1961 — Section 54, 54(2)

High Courts24 Jan 1996

Commissioner of Income Tax Vs Cochin Refineries Ltd.

High Court Of Kerala · (1996) 220 ITR 398

Income Tax Act, 1961 — Section 147, 154, 154(3), 263, 80J

High Courts24 Jan 1996

Capricorn Shopping Complex Vs Income Tax Officer and Others

High Court Of Kerala · (1996) 218 ITR 721

Income Tax Act, 1961 — Section 119, 143Income Tax Rules, 1962 — Rule 111B

High Courts24 Jan 1996

M.K. Issac Chandy Vs State

High Court Of Kerala · (1996) CriLJ 3155 : (1996) 3 ILR (Ker) 389 : (1996) 2 RCR(Criminal) 278

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 34, 465, 468, 471, 477A

High Courts23 Jan 1996Allowed

Kalistus Vs State of Kerala

High Court Of Kerala · (1997) 1 LLJ 6

Constitution of India, 1950 — Article 226Merchant Shipping Act, 1958 — Section 150