High Courts29 Oct 1996Allowed
Sri. Vidyadhiraja Memorial Model High School Vs State of Kerala and Others
High Court Of Kerala · (1996) 10 KL CK 0003
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 2, 2(1), 2(3), 2(4)
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 5 of 35
High Courts28 Oct 1996Allowed
Leelakrishnan Vs The Cochin University of Science and Technology and Others
High Court Of Kerala · (1996) 10 KL CK 0056
Cochin University of Science and Technology (Amendment) Act, 1989 — Section 31(2)Cochin University of Science and Technology Act, 1986 — Section 11(11), 11(14), 13, 18, 19
High Courts28 Oct 1996
Commissioner of Income Tax Vs Kerala Chemicals and Proteins Ltd.
High Court Of Kerala · (1997) 228 ITR 299
Income Tax Act, 1961 — Section 80J
High Courts28 Oct 1996
Commissioner of Income Tax Vs Kerala Rubber and Reclaims Ltd.
High Court Of Kerala · (1997) 228 ITR 683
Income Tax Act, 1961 — Section 32A, 80I
High Courts28 Oct 1996
COMMISSIONER OF INCOME TAX Vs KERALA CHEMICALS and PROTEINS LTD.
High Court Of Kerala · (1997) 141 CTR 430
Income Tax Act, 1961 — Section 32, 80J
High Courts28 Oct 1996Allowed
Ali Haji Vs Alima
High Court Of Kerala · (1997) 2 DMC 343 : (1997) 2 ILR (Ker) 381 : (1997) 1 RCR(Civil) 709
Civil Procedure Code, 1908 (CPC) — Section 11, 9Family Courts Act, 1984 — Section 7, 7(1), 8
High Courts25 Oct 1996
Commissioner of Income Tax Vs G. Anandarajan
High Court Of Kerala · (1997) 142 CTR 1 : (1997) 228 ITR 664
Income Tax Act, 1961 — Section 69
High Courts25 Oct 1996Dismissed
G. Radhakrishnan Vs Union of India (UOI)
High Court Of Kerala · (2002) 144 ELT 299
Central Excises and Salt Act, 1944 — Section 35K
High Courts25 Oct 1996
Commissioner of Income Tax Vs Programme for Community Organisation
High Court Of Kerala · (1997) 141 CTR 502 : (1997) 228 ITR 620
Income Tax Act, 1961 — Section 11, 11(1), 2(45)
High Courts25 Oct 1996Dismissed
Johnson Vs State of Kerala
High Court Of Kerala · (1997) 1 ALT(Cri) 43 : (1996) 1 ALT(Cri) 672 : (1997) CriLJ 1228 : (1997) 1 ILR (Ker) 536 : (1996) 2 KLJ 635 : (1997) 1 RCR(Criminal) 243
Criminal Procedure Code, 1973 (CrPC) — Section 231, 311, 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Oct 1996
Continental Tourist Home Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 234 ITR 65
High Courts24 Oct 1996
Dr. Mrs. Mary Cherian (Decd.) Vs Controller of Estate Duty
High Court Of Kerala · (1998) 234 ITR 116
High Courts24 Oct 1996
V.R. Prasad and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 146 : (1997) 2 ILR (Ker) 373
Kerala Land Reforms Act, 1963 — Section 2(43)
High Courts24 Oct 1996
Joseph Kuruvilla Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 234 ITR 55
High Courts24 Oct 1996
Commissioner of Income Tax Vs P. Kunhiraman and Co.
High Court Of Kerala · (1998) 234 ITR 133
Income Tax Act, 1961 — Section 185
High Courts24 Oct 1996
COMMISSIONER OF INCOME TAX Vs P. KUNHIRAMAN and CO.
High Court Of Kerala · (1997) 142 CTR 66
Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 185
High Courts23 Oct 1996
Commissioner of Income Tax Vs K.T. Mathew
High Court Of Kerala · (1998) 233 ITR 770
High Courts23 Oct 1996Dismissed
K.C. Ravindran Pillai, Advocate Vs Union of India (UOI) and Others
High Court Of Kerala · (1997) CriLJ 1231
Constitution of India, 1950 — Article 15, 17, 21, 226, 35Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts22 Oct 1996Dismissed
Joseph Thomas Vs State of Kerala and Others
High Court Of Kerala · (1996) 10 KL CK 0063
Kerala Panchayat Raj Act, 1994 — Section 157(12)
High Courts22 Oct 1996
Oriental Insurance Co. Ltd. Vs Majeed
High Court Of Kerala · (1998) 1 ACC 281
Employees Compensation Act, 1923 — Section 4, 4A, 5Motor Vehicles Act, 1988 — Section 140