High Courts27 Sept 1996
Sarojini Vs Prasannan and Others
High Court Of Kerala · (1997) 1 RCR(Criminal) 124
Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 197Penal Code, 1860 (IPC) — Section 323, 34
COURT ARCHIVE
High Court Of Kerala judgments, 1996
681 judgments · page 8 of 35
High Courts27 Sept 1996Dismissed
N. Anandan Vs K.P. Valsan
High Court Of Kerala · (1996) 2 KLJ 441
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)(i), 18(2)
High Courts27 Sept 1996
Southern Metal Rolling Mills (P) Ltd. Vs State of Kerala
High Court Of Kerala · (1998) 111 STC 32
High Courts26 Sept 1996
COMMISSIONER OF Income Tax Vs ARCHANA WINES.
High Court Of Kerala · (1998) 233 ITR 496
Contract Act, 1872 — Section 23
High Courts26 Sept 1996Dismissed
Asokan Vs State of Kerala
High Court Of Kerala · (1998) 2 ILR (Ker) 329 : (1997) 1 LLJ 573
Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2
High Courts26 Sept 1996
Commissioner of Income Tax Vs V.T. Joseph
High Court Of Kerala · (1997) 137 CTR 318 : (1997) 225 ITR 731
Income Tax Act, 1961 — Section 263, 80AB, 80HHC, 80HHC(1)
High Courts26 Sept 1996Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Malabar Produce Agency
High Court Of Kerala · (2003) 133 STC 241
Kerala General Sales Tax Act, 1963 — Section 5(2A)
High Courts25 Sept 1996
C. Unnikrishnan Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 140 CTR 552 : (1998) 233 ITR 485
Income Tax Act, 1961 — Section 131, 142(1), 143(2), 148Income Tax Rules, 1962 — Rule 46A
High Courts25 Sept 1996
Commissioner of Income Tax Vs Aspinwall and Co. Ltd.
High Court Of Kerala · (1997) 227 ITR 916
Income Tax Act, 1961 — Section 32A
High Courts25 Sept 1996
COMMISSIONER OF INCOME TAX Vs ASPINWALL and CO. LTD.
High Court Of Kerala · (1997) 137 CTR 557
Income Tax Act, 1961 — Section 32A, 33, 80HH, 80J
High Courts24 Sept 1996
G. Ramesan Vs Commissioner of Gift Tax
High Court Of Kerala · (1997) 139 CTR 167 : (1997) 226 ITR 305 : (1998) 97 TAXMAN 520
Gift Tax Act, 1958 — Section 24(2)
High Courts24 Sept 1996Allowed
K. Ravindranatha Pillai Vs Director of Public Instructions and Others
High Court Of Kerala · (1996) 09 KL CK 0005
Kerala Education Rules, 1959 — Rule 12E, 15, 15A
High Courts23 Sept 1996Allowed
Chalil Kunhimmu Haji Vs State of Kerala and Others
High Court Of Kerala · (1996) 09 KL CK 0060
Constitution of India, 1950 — Article 14, 15, 44Kerala Education Rules, 1959 — Rule 1, 3, 4, 4(3), 5
High Courts23 Sept 1996
Sree Narayana Chandrika Trust Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 137 CTR 527
Income Tax Act, 1961 — Section 11, 12, 13, 143, 147
High Courts23 Sept 1996
Sree Narayana Chandrika Trust Vs Commissioner of Income Tax (No. 2)
High Court Of Kerala · (1997) 224 ITR 464
Income Tax Act, 1961 — Section 11, 11(2), 12, 13(1), 13(2)
High Courts22 Sept 1996
M.K. Paulose Vs Cochin Refineries Ltd.
High Court Of Kerala · (1997) 1 LLJ 467
Constitution of India, 1950 — Article 12
High Courts20 Sept 1996
Commissioner of Income Tax Vs V.V. George
High Court Of Kerala · (1997) 137 CTR 1 : (1997) 227 ITR 893 : (1997) 93 TAXMAN 257
Income Tax Act, 1961 — Section 45, 48(1), 48(2), 53, 54
High Courts20 Sept 1996
Commissioner of Income Tax Vs S. Koder
High Court Of Kerala · (1998) 233 ITR 620
Income Tax Act, 1961 — Section 170
High Courts20 Sept 1996
David Joseph Vs Commissioner of Gift Tax
High Court Of Kerala · (1998) 233 ITR 443
Estate Duty Act, 1953 — Section 50AGift Tax Act, 1958 — Section 16(1), 34, 5(2)
High Courts19 Sept 1996Allowed
Feros Khan and Others Vs Kerala Public Service Commission and Others
High Court Of Kerala · (1997) 1 KLJ 140