COURT ARCHIVE

High Court Of Kerala judgments

54,295 judgments · page 1,982 of 2,715

High Courts16 Dec 1996Dismissed

Smt. K.E. Rehmath Vs Commissioner of Income Tax and Another

High Court Of Kerala · (1998) 230 ITR 55

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 139(8), 264(1), 44ABIncome Tax Rules, 1962 — Rule 117A

High Courts16 Dec 1996Allowed

K. Yashoda and Others Vs State of Kerala and Another

High Court Of Kerala · AIR 1997 Ker 130 : (1997) 2 ILR (Ker) 630

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8, 151

High Courts16 Dec 1996

K.E. Rehmath Vs Commissioner of Income Tax and Another

High Court Of Kerala · (1998) 144 CTR 45

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 139, 140A, 264, 43B

High Courts13 Dec 1996Dismissed

M.P. Mariumma Vs State of Kerala and Others

High Court Of Kerala · (1997) CriLJ 926

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1)

High Courts12 Dec 1996

Santhosh Electricals Vs Income Tax Officer and Another

High Court Of Kerala · (1998) 234 ITR 227

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 148, 209, 217Income Tax Rules, 1962 — Rule 117A, 40

High Courts12 Dec 1996

SANTOSH ELECTRICALS Vs INCOME TAX OFFICER and Another

High Court Of Kerala · (1997) 141 CTR 106

Income Tax Act, 1961 — Section 139, 143, 144, 147, 148

High Courts10 Dec 1996Dismissed

Sukhalal Vs The Principal Munsiff and Others

High Court Of Kerala · (1996) 12 KL CK 0029

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 6A, Order 8 Rule 6A(1), 151Constitution of India, 1950 — Article 227

High Courts09 Dec 1996Allowed

Sulaikha Beevi Vs K.C. Mathew and Others

High Court Of Kerala · (1996) 12 KL CK 0031

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 7 Rule 1, 100, 103Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)Kerala Land Reforms Act, 1963 — Section 106, 106, 125(3), 125(5)

High Courts09 Dec 1996

United Catalysts India Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs United Catalysts India Ltd.

High Court Of Kerala · (1997) 140 CTR 55 : (1998) 229 ITR 233

Income Tax Act, 1961 — Section 30, 37, 37(1), 37(4), 37(5)

High Courts06 Dec 1996

T.C. Usha Vs The Food Corporation of India

High Court Of Kerala · (1996) 12 KL CK 0032

High Courts06 Dec 1996

Angamali Chit Fund (P) Ltd. Vs Pius Abraham and Others

High Court Of Kerala · AIR 1997 Ker 156 : (1999) 96 CompCas 411

Limitation Act, 1963 — Article 109, 120, 37, 60, 62

High Courts06 Dec 1996

Angamali Chitty Fund (P) Ltd. Vs Pius Abraham and Another

High Court Of Kerala · AIR 1997 Ker 156 : (1999) 96 CompCas 411

Limitation Act, 1963 — Article 37, 62

High Courts06 Dec 1996Dismissed

Jose Kuruvinakunnel Vs A.T. Jose

High Court Of Kerala · (1997) 1 CivCC 421 : (1997) CriLJ 816 : (1997) 2 ILR (Ker) 610

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 195(3), 340, 340(1), 340(2), 341Penal Code, 1860 (IPC) — Section 191, 192, 202, 85

High Courts06 Dec 1996Dismissed

A.C. Raj Vs M. Rajan and Another

High Court Of Kerala · (1997) 1 CivCC 170 : (1997) 2 CivCC 264 : (1997) CriLJ 1939 : (1997) 2 ILR (Ker) 604 : (1997) 1 KLJ 168 : (1997) 3 RCR(Criminal) 508 : (1997) 2 RCR(Criminal) 369

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts04 Dec 1996

THE ALUMINIUM INDUSTRIES LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX and Another

High Court Of Kerala · (1997) 141 CTR 29

Constitution of India, 1950 — Article 14, 19, 265Income Tax Act, 1961 — Section 143, 264, 43B

High Courts04 Dec 1996

Aluminium Industries Ltd. Vs Deputy Commissioner of Income Tax (Assessment) and Another

High Court Of Kerala · (1998) 234 ITR 165

Constitution of India, 1950 — Article 14, 226, 265Income Tax Act, 1961 — Section 143(1A)

High Courts04 Dec 1996

Thulasidas, C.K. and Others Vs State of Kerala and Others

High Court Of Kerala · (1996) 12 KL CK 0010

Kerala State and Subordinate Services Rules, 1958 — Rule 28

High Courts04 Dec 1996

Ocean Lanka Shipping Co. (Pvt.) Ltd. Vs M.V. Janate

High Court Of Kerala · (1997) 2 ACC 63

MERCHANT SHIPPING ACT, 1958 — Section 3, 443

High Courts03 Dec 1996Dismissed

Nature Lovers Movement Vs State of Kerala and Others

High Court Of Kerala · (1996) 2 KLJ 804

Constitution of India, 1950 — Article 48A, 51A(g)Forest (Conservation) Act, 1980 — Section 2

High Courts03 Dec 1996Dismissed

P. Jayapalan Vs Kerala Financial Corporation and Others

High Court Of Kerala · (1996) 12 KL CK 0015

Kerala Revenue Recovery Act, 1968 — Section 34, 71State Financial Corporations Act, 1951 — Section 32G, 46B