High Courts09 Oct 1996
COMMISSIONER OF INCOME TAX Vs B. RAMANUJAM THAMPI and Others
High Court Of Kerala · (1997) 143 CTR 90
Income Tax Act, 1961 — Section 260, 271
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 7 of 35
High Courts09 Oct 1996
Commissioner of Income Tax Vs Ramanujam Thampi and Others
High Court Of Kerala · (1998) 233 ITR 521
Income Tax Act, 1961 — Section 271(1)
High Courts09 Oct 1996
Commissioner of Income Tax Vs N. Krishnan
High Court Of Kerala · (1998) 233 ITR 646
Income Tax Act, 1961 — Section 147
High Courts08 Oct 1996
Periyar Chemicals Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 226 ITR 467
Income Tax Act, 1961 — Section 80J
High Courts08 Oct 1996
Sree Narayana Chandrika Trust Vs Commissioner of Wealth-tax
High Court Of Kerala · (1997) 224 ITR 468
Income Tax Act, 1961 — Section 13, 13(3), 2(15)Wealth Tax Act, 1957 — Section 21A, 5(1)
High Courts08 Oct 1996Dismissed
Thomas George Vs Soudamini Manakkal
High Court Of Kerala · (1997) 1 ILR (Ker) 364 : (1997) 1 LLJ 1178
Civil Procedure Code, 1908 (CPC) — Section 60(1)Provident Funds Act, 1925 — Section 3(2)
High Courts08 Oct 1996
Sudarsanan Vs State of Kerala and Others
High Court Of Kerala · (1996) 10 KL CK 0001
Constitution of India, 1950 — Article 14, 16
High Courts07 Oct 1996
Commissioner of Income Tax Vs State Bank of Travancore
High Court Of Kerala · (1997) 1 ILR (Ker) 789 : (1997) 228 ITR 40
Interest Tax Act, 1974 — Section 2(7), 5Negotiable Instruments Act, 1881 (NI) — Section 32
High Courts04 Oct 1996Dismissed
Captain, E.N. Vs District Collector and Others
High Court Of Kerala · (1996) 2 KLJ 485
Kerala Revenue Recovery Act, 1968 — Section 52, 53, 54
High Courts04 Oct 1996
South India Wire Ropes Ltd. Vs State of Kerala
High Court Of Kerala · (1996) 10 KL CK 0010
Kerala General Sales Tax Act, 1963 — Section 29A, 29A(1), 29A(2A), 29A(2B), 29A(3)
High Courts03 Oct 1996
Appukuttan Vs Kamalakshy
High Court Of Kerala · (1996) 10 KL CK 0016
Kerala Court Fees and Suits Valuation Act, 1959 — Section 30, 40, 6, 6(1)
High Courts03 Oct 1996Allowed
Sagar Dye-Chem Vs State of Kerala
High Court Of Kerala · (2003) 133 STC 478
Kerala General Sales Tax Act, 1963 — Section 29A
High Courts01 Oct 1996Dismissed
Kerala Produce and Export Company Vs State of Kerala
High Court Of Kerala · (1998) 111 STC 357
Kerala General Sales Tax Act, 1963 — Section 2, 5(2A)
High Courts01 Oct 1996Dismissed
Govindan Kutty Vs South Malabar Gramin Bank
High Court Of Kerala · (1999) 3 LLJ 325
High Courts01 Oct 1996Dismissed
Coats Viyella India Ltd. Vs Jumna Thread Mills Labour Union and Others
High Court Of Kerala · (1996) 10 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 39, 41Industrial Disputes Act, 1947 — Section 10, 11, 12, 12(2), 12(3)
High Courts01 Oct 1996Dismissed
Narayani, A Vs Kittan Alias Krishnan and Another
High Court Of Kerala · (1996) 10 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 10(3), 151Constitution of India, 1950 — Article 227
High Courts30 Sept 1996
C.K. Thalhath Vs Kuthuparamba Municipality and Others
High Court Of Kerala · (1996) 09 KL CK 0056
Constitution of India, 1950 — Article 14
High Courts30 Sept 1996
N.T. John Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1997) 1 ILR (Ker) 722 : (1997) 228 ITR 314 : (1997) 90 TAXMAN 483
Income Tax Act, 1961 — Section 132, 132A, 158B, 158BA, 158BC
High Courts30 Sept 1996Allowed
P.S. Raveendranath Vs State of Kerala
High Court Of Kerala · (1998) 111 STC 95
Kerala General Sales Tax Act, 1963 — Section 17(3), 41
High Courts30 Sept 1996Allowed
Sherifa Rubber Industries Vs State of Kerala
High Court Of Kerala · (1998) 111 STC 366
Kerala General Sales Tax Act, 1963 — Section 10