High Courts07 Nov 1996Allowed
Ranganathan, K.D. Vs Cochin Port Trust and Others
High Court Of Kerala · (1996) 11 KL CK 0007
Constitution of India, 1950 — Article 16
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 4 of 35
High Courts06 Nov 1996Dismissed
V.S. Hamsa Vs Director General, Border Security Force and Others
High Court Of Kerala · (1997) CriLJ 878 : (1997) 1 ILR (Ker) 491
Army Act, 1950 — Section 123, 123(2)Border Security Force Act, 1968 — Section 3, 77Constitution of India, 1950 — Article 32
High Courts06 Nov 1996
Commissioner of Income Tax Vs Travancore Cements Ltd.
High Court Of Kerala · (1997) 138 CTR 51 : (1999) 240 ITR 825
Income Tax Act, 1961 — Section 28, 31, 31(1), 36, 37(1)
High Courts05 Nov 1996
Pullur Periya Panchayat Vs Karthiyayini and Others
High Court Of Kerala · (1998) ACJ 623 : (1997) 1 CivCC 178 : (1997) 1 ILR (Ker) 833 : (1997) 2 RCR(Civil) 75
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts05 Nov 1996
Smt. B. Indira Rani Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 229 ITR 226
Income Tax Act, 1961 — Section 254(2)
High Courts05 Nov 1996
Kalpetta Estates Ltd. Vs State of Kerala
High Court Of Kerala · (1998) 234 ITR 203
Kerala Agricultural Income Tax Act, 1950 — Section 5Kerala Agricultural Income Tax Rules, 1951 — Rule 8I
High Courts05 Nov 1996
Commissioner of Income Tax Vs K. Unnikrishnan
High Court Of Kerala · (1998) 229 ITR 574
Income Tax Act, 1961 — Section 143(1), 143(2)
High Courts05 Nov 1996Allowed
P.V. Subramanian Vs Guruvayur Devaswom Board and Others
High Court Of Kerala · (1996) 2 KLJ 769
Guruvayoor Devaswom Act, 1978 — Section 19, 39
High Courts04 Nov 1996Dismissed
Sadanandan Nair Vs Central Bank of India
High Court Of Kerala · (1997) 1 ILR (Ker) 738 : (1997) 2 LLJ 542
Constitution of India, 1950 — Article 311
High Courts01 Nov 1996
Chithra C. Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 143
Constitution of India, 1950 — Article 14, 226
High Courts01 Nov 1996
Arumughan and Others Vs State
High Court Of Kerala · (1997) 2 KLJ 198
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts01 Nov 1996
Raman Unni, E. Vs State of Kerala and Another
High Court Of Kerala · (1996) 11 KL CK 0003
Kerala Education Rules, 1959 — Rule 3(3)
High Courts31 Oct 1996Allowed
Appukuttan Vs Kamalakshi
High Court Of Kerala · (1996) 2 KLJ 593 : (1997) 2 RCR(Civil) 38
Kerala Court Fees and Suits Valuation Act, 1959 — Section 30, 40, 6, 6(1)
High Courts31 Oct 1996
Commissioner of Income Tax Vs S. Veeriah Reddiar
High Court Of Kerala · (1997) 140 CTR 20 : (1998) 229 ITR 186
Income Tax Act, 1961 — Section 40
High Courts31 Oct 1996
Commissioner of Income Tax Vs Catholic Syrian Bank Ltd.
High Court Of Kerala · (1997) 1 ILR (Ker) 820 : (1997) 228 ITR 363
High Courts31 Oct 1996Allowed
T.D. Davis Vs State of Kerala
High Court Of Kerala · (2001) 121 STC 567
Kerala General Sales Tax Rules, 1963 — Rule 72
High Courts30 Oct 1996
O. Thomas Children''s Benefit Trust Vs Agricultural Income Tax Officer and Another
High Court Of Kerala · (1998) 234 ITR 143
Kerala Agricultural Income Tax Act, 1950 — Section 17(2), 35, 35(1)
High Courts29 Oct 1996Allowed
K.G. Pappachan Vs State of Kerala
High Court Of Kerala · (1998) 111 STC 133
High Courts29 Oct 1996Allowed
Mathew Jacob Vs State of Kerala
High Court Of Kerala · (1998) 111 STC 85
High Courts29 Oct 1996Partly Allowed
Kodoor Engineering (P) Ltd. Vs State of Kerala
High Court Of Kerala · (2003) 133 STC 250
Kerala General Sales Tax Act, 1963 — Section 41, 41(1), 5(2A), 5A