High Courts10 Jan 1997
Commissioner of Income Tax Vs A.V. Thomas and Co. Ltd.
High Court Of Kerala · (1997) 225 ITR 29
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,981 of 2,715
High Courts10 Jan 1997
Niyamakendram, Blue Mount Buildings, Kochi Vs Secretary, Corporation of Kochi, Kochi-11 and Others
High Court Of Kerala · AIR 1997 Ker 152
Constitution of India, 1950 — Article 21, 226
High Courts10 Jan 1997
Commissioner of Income Tax Vs Midland Rubbers and Produce Co. Ltd.
High Court Of Kerala · (1998) 232 ITR 530
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts10 Jan 1997
Commissioner of Income Tax Vs Dharmodayam Co.
High Court Of Kerala · (1997) 225 ITR 686
Income Tax Act, 1961 — Section 11(1), 11(4A), 2(15)
High Courts10 Jan 1997
COMMISSIONER OF Income Tax Vs MIDLAND RUBBERS and PRODUCE CO. LTD.
High Court Of Kerala · (1998) 144 CTR 485
Income Tax Act, 1961 — Section 256, 30, 31, 32, 33
High Courts08 Jan 1997Dismissed
Dr. Beena George Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 335
Constitution of India, 1950 — Article 226
High Courts08 Jan 1997
Joy M.K. and Another Vs State of Kerala and Others
High Court Of Kerala · (1998) 1 LLJ 429
Kerala Abkari Workers Welfare Fund Act, 1989 — Section 2
High Courts07 Jan 1997Allowed
Poornima Vs The Sales Tax Officer and Others
High Court Of Kerala · (1997) 01 KL CK 0004
Constitution of India, 1950 — Article 226, 227, 265, 32Contract Act, 1872 — Section 72Evidence Act, 1872 — Section 115
High Courts06 Jan 1997
P.C. Cheriyan Vs Agricultural Income Tax Officer and Another
High Court Of Kerala · (1997) 226 ITR 813
High Courts06 Jan 1997
P. C. CHERIYAN Vs COMMISSIONER OF AGRICULTURAL INCOME TAX.
High Court Of Kerala · (1997) 141 CTR 528
Succession Act, 1925 — Section 36
High Courts20 Dec 1996Allowed
Kunhaliumma and Others Vs P.C. Rabiumma and Others
High Court Of Kerala · (1997) 2 KLJ 565
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Dec 1996
Commissioner of Income Tax Vs Mrs. Thressiamma Abraham (No. 2)
High Court Of Kerala · (1997) 3 ILR (Ker) 551 : (1997) 227 ITR 812
High Courts19 Dec 1996
Varghese Mathew Vs State of Kerala
High Court Of Kerala · (1997) 1 ACC 519 : (1997) 2 ILR (Ker) 138
Constitution of India, 1950 — Article 309Motor Vehicles Act, 1988 — Section 213
High Courts19 Dec 1996
COMMISSIONER OF INCOME TAX Vs SMT. THRESSIAMMA ABRAHAM.
High Court Of Kerala · (1997) 140 CTR 525
High Courts18 Dec 1996Allowed
Mohanan, K. Vs State of Kerala and Others
High Court Of Kerala · (1996) 12 KL CK 0033
Constitution of India, 1950 — Article 16(1)
High Courts18 Dec 1996Dismissed
Sathyan, S. Vs Sunila Sudhakaran and Others
High Court Of Kerala · (1996) 12 KL CK 0009
Constitution of India, 1950 — Article 226, 227Kerala Headload Workers Act, 1978 — Section 21, 21(4), 21(5), 21(6), 21(7)
High Courts17 Dec 1996
N.P. Balakrishnan Vs P.M.R. Mariyumma
High Court Of Kerala · AIR 1997 Ker 89
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18
High Courts17 Dec 1996
V. Gopalakrishnan Vs Assistant Commissioner Of Income Tax and Others
High Court Of Kerala · (1998) 148 CTR 389
High Courts16 Dec 1996Dismissed
Regional Director, E.S.I.C. Vs Secretary, Vattiyoorkavu H.W.C. Society Ltd. and Another
High Court Of Kerala · (1999) 3 LLJ 452
Employees State Insurance Act, 1948 — Section 2(9)
High Courts16 Dec 1996Dismissed
E.S.I. Corporation Vs Vattiyoorkavu H.W. Co-operative Society
High Court Of Kerala · (1999) 3 LLJ 452
Employees State Insurance Act, 1948 — Section 2(9)