COURT ARCHIVE

High Court Of Kerala judgments, 1996

681 judgments · page 9 of 35

High Courts19 Sept 1996Allowed

Kunniyil Hassan and Others etc. Vs Secretary, Corporation of Calicut and Others

High Court Of Kerala · AIR 1997 Ker 185 : (1997) 1 ILR (Ker) 610

Constitution of India, 1950 — Article 300AKerala Land Acquisition Act, 1961 — Section 3, 3(1), 52, 52(1)kerala Municipalities Act, 1994 — Section 393(1)

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High Courts19 Sept 1996

Manarkattu Bros. (P.) Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1997) 227 ITR 586

Income Tax Act, 1961 — Section 154, 43B

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High Courts19 Sept 1996Allowed

Hassan and Others Vs Corporation of Calicut and Others

High Court Of Kerala · (1996) 2 KLJ 422

Kerala Land Acquisition Act, 1961 — Section 52(i)Kerala Municipalities Act, 1984 — Section 393(1)(vii)

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High Courts18 Sept 1996

V.I. Valsa and Another Vs State of Kerala and Others

High Court Of Kerala · (1996) 2 KLJ 427

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High Courts17 Sept 1996

Commissioner of Income Tax Vs BPL Systems and Projects Ltd.

High Court Of Kerala · (1997) 227 ITR 779

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 22, 27Income Tax Act, 1961 — Section 253(4), 254(4), 35, 37

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High Courts17 Sept 1996

TRAVANCORE CHEMICAL and MANUFACTURING COMPANY LIMITED Vs COMMISSIONER OF INCOME TAX.

High Court Of Kerala · (1997) 137 CTR 115

Income Tax Act, 1961 — Section 147, 253, 254, 256, 260

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High Courts17 Sept 1996

Travancore Chemical and Manufacturing Company Limited Vs Commissioner of Income Tax

High Court Of Kerala · (1997) 226 ITR 429

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 22, 27Income Tax Act, 1961 — Section 147, 254(3), 254(4), 256, 260

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High Courts17 Sept 1996

Commissioner of Income Tax Vs Bpl Systems and Projects Ltd.

High Court Of Kerala · (1997) 137 CTR 98

Income Tax Act, 1961 — Section 253, 254, 35, 37

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High Courts16 Sept 1996Dismissed

Cochin Port Trust Ex-Service Employees Association Vs Union of India (UOI) and Another

High Court Of Kerala · (1996) 09 KL CK 0065

Constitution of India, 1950 — Article 226, 227Major Port Trusts Act, 1963 — Section 123, 125, 28, 76

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High Courts16 Sept 1996

Commissioner of Income Tax Vs Smt. Thressiamma Abraham (No. 1)

High Court Of Kerala · (1997) 227 ITR 802

Income Tax Act, 1961 — Section 45

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High Courts16 Sept 1996

COMMISSIONER OF INCOME TAX Vs SMT. THRESSIAMMA ABRAHAM.

High Court Of Kerala · (1997) 140 CTR 541

Income Tax Act, 1961 — Section 2, 45, 46, 47, 48Transfer of Property Act, 1882 — Section 69, 73

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High Courts13 Sept 1996Allowed

National Insurance Co. Ltd. Vs Unni and Others

High Court Of Kerala · (1996) 09 KL CK 0068

Workmens Compensation Act, 1923 — Section 4A(3)

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High Courts13 Sept 1996

COMMISSIONER OF INCOME TAX Vs BHARATH PLYWOOD and TIMBER PRODUCTS (P) LTD.

High Court Of Kerala · (1997) 137 CTR 520

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance Act, 1948 — Section 85BIncome Tax Act, 1961 — Section 37

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High Courts13 Sept 1996

Commissioner of Income Tax Vs Bharath Plywood and Timber Products (P.) Ltd.

High Court Of Kerala · (1998) 233 ITR 315

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance Act, 1948 — Section 85BIncome Tax Act, 1961 — Section 37

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High Courts13 Sept 1996