High Courts23 Jan 1996
Smt. Ashima Hariharan Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 131 CTR 423 : (1996) 220 ITR 89
Income Tax Act, 1961 — Section 139, 139(2), 139(4), 143, 143(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 33 of 35
High Courts23 Jan 1996
COMMISSIONER OF WEALTH TAX Vs N. J. CHANDY.
High Court Of Kerala · (1996) 131 CTR 469
High Courts23 Jan 1996Allowed
Vijaya Rajan, K.T. and Others Vs State of Kerala and Others
High Court Of Kerala · (1996) 01 KL CK 0033
Constitution of India, 1950 — Article 226Kerala Development Authorities Rules, 1984 — Rule 75
High Courts23 Jan 1996
Commissioner of Agricultural Income Tax Vs G. Subramanian and Others
High Court Of Kerala · (1996) 219 ITR 755
Kerala Agricultural Income Tax Act, 1950 — Section 27Kerala Agricultural Income Tax Rules, 1951 — Rule 4, 4(2), 7
High Courts23 Jan 1996
Palakkad District Co-operative Printing Press Ltd. Vs Mohammed Kaleem and Others
High Court Of Kerala · (1996) 01 KL CK 0006
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2, 2(6)
High Courts22 Jan 1996
State Bank of Travancore Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 220 ITR 61
High Courts22 Jan 1996
Commissioner of Income Tax Vs Smt. S. Parvathavarthini Ammal
High Court Of Kerala · (1996) 219 ITR 661
Income Tax Act, 1961 — Section 2(22), 2(32)
High Courts22 Jan 1996Dismissed
Cochin University of Science and Technology Vs M.K. Mohammed Aslam and Others
High Court Of Kerala · (1996) 01 KL CK 0003
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17(2)
High Courts19 Jan 1996
George Abraham and Others Vs The Assistant Registrar, Co-operative Societies and Others
High Court Of Kerala · (1996) 01 KL CK 0061
Constitution of India, 1950 — Article 226Kerala High Court Act, 1958 — Section 3
High Courts19 Jan 1996
Commissioner of Wealth-tax Vs George Dominic
High Court Of Kerala · (1996) 219 ITR 570
Wealth Tax Rules, 1957 — Rule 1D
High Courts19 Jan 1996Dismissed
Travancore Plywood Industries Ltd. Vs Regional Joint Labour Commissioner and Others
High Court Of Kerala · (1996) 73 FLR 1413 : (1996) 2 LLJ 85
Payment of Gratuity Act, 1972 — Section 13, 14, 4(6)
High Courts19 Jan 1996Allowed
Dr. E.M. Joseph Kunji Vs Lt. Col. N.D. JOY
High Court Of Kerala · (1996) 01 KL CK 0049
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 2, Order 38 Rule 3, Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1
High Courts19 Jan 1996
Teekoy Rubbers (India) Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1996) 134 CTR 433 : (1996) 219 ITR 615
Kerala Agricultural Income Tax Act, 1950 — Section 34
High Courts19 Jan 1996
Rajagiri Rubber and Produce Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 219 ITR 611
Kerala Agricultural Income Tax (Amendment) Act, 1991 — Section 76Kerala Agricultural Income Tax Act, 1950 — Section 34
High Courts18 Jan 1996Allowed
Thankamma Ramakrishna Pillai Vs Arbitrator and Others
High Court Of Kerala · (1996) 01 KL CK 0060
Civil Procedure Code, 1908 (CPC) — Section 23Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A
High Courts18 Jan 1996Allowed
P.V. Asoorty Vs Asst. Commissioner, Excise and Others
High Court Of Kerala · (1996) CriLJ 2139
High Courts18 Jan 1996
Malayalam Plantations Limited Vs Agricultural Income Tax Appellate Tribunal
High Court Of Kerala · (1996) 132 CTR 400 : (1996) 219 ITR 437
Income Tax Act, 1961 — Section 37Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts18 Jan 1996
A Vs B
High Court Of Kerala · (1997) 2 DMC 373 : (1996) 2 ILR (Ker) 301
Divorce Act, 1869 — Section 10, 15, 18
High Courts18 Jan 1996
Commissioner of Income Tax Vs Paper Mart
High Court Of Kerala · (1996) 219 ITR 421
Income Tax Act, 1961 — Section 189
High Courts18 Jan 1996
Rajagiri Rubber and Produce Co. Ltd. Vs State of Kerala
High Court Of Kerala · (1996) 219 ITR 366
Income Tax Act, 1961 — Section 37Kerala Agricultural Income Tax Act, 1950 — Section 35, 5Kerala Agricultural Income Tax Rules, 1951 — Rule 8G, 9