High Courts12 Nov 1996Dismissed
P.N. Abdul Azeez Vs Shareefa Beevi
High Court Of Kerala · (1996) 2 KLJ 630
Civil Procedure Code, 1908 (CPC) — Section 96Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(30), 18, 20
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,984 of 2,715
High Courts12 Nov 1996
State of Kerala Vs Janaki Kunjamma and Others
High Court Of Kerala · (1996) 2 KLJ 653
Land Acquisition Act, 1894 — Section 23, 23(1), 23(2), 28
High Courts12 Nov 1996Dismissed
K.M. Chacko Vs Rugmini Amma
High Court Of Kerala · (1996) 2 KLJ 658
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(2)(c), 11(3), 18, 20
High Courts08 Nov 1996
Sathyavan Kottarakkara and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 133
Constitution of India, 1950 — Article 21, 39, 41, 45, 46Kerala Education Rules, 1959 — Rule 6
High Courts07 Nov 1996Allowed
Viswamithran, P. Vs Manager, Sree Narayana College and Others
High Court Of Kerala · (1997) 1 KLJ 147
Civil Services (Classification, Control and Appeal) Rules — Rule 55, 56
High Courts07 Nov 1996Dismissed
Sumathy and Others Vs Raghavan and Others
High Court Of Kerala · (1997) 1 ILR (Ker) 542
Motor Vehicles Act, 1939 — Section 31
High Courts06 Nov 1996Dismissed
V.S. Hamsa Vs Director General, Border Security Force and Others
High Court Of Kerala · (1997) CriLJ 878 : (1997) 1 ILR (Ker) 491
Army Act, 1950 — Section 123, 123(2)Border Security Force Act, 1968 — Section 3, 77Constitution of India, 1950 — Article 32
High Courts06 Nov 1996
Commissioner of Income Tax Vs Travancore Cements Ltd.
High Court Of Kerala · (1997) 138 CTR 51 : (1999) 240 ITR 825
Income Tax Act, 1961 — Section 28, 31, 31(1), 36, 37(1)
High Courts05 Nov 1996
Pullur Periya Panchayat Vs Karthiyayini and Others
High Court Of Kerala · (1998) ACJ 623 : (1997) 1 CivCC 178 : (1997) 1 ILR (Ker) 833 : (1997) 2 RCR(Civil) 75
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts05 Nov 1996
Smt. B. Indira Rani Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 229 ITR 226
Income Tax Act, 1961 — Section 254(2)
High Courts05 Nov 1996
Kalpetta Estates Ltd. Vs State of Kerala
High Court Of Kerala · (1998) 234 ITR 203
Kerala Agricultural Income Tax Act, 1950 — Section 5Kerala Agricultural Income Tax Rules, 1951 — Rule 8I
High Courts05 Nov 1996
Commissioner of Income Tax Vs K. Unnikrishnan
High Court Of Kerala · (1998) 229 ITR 574
Income Tax Act, 1961 — Section 143(1), 143(2)
High Courts05 Nov 1996Allowed
P.V. Subramanian Vs Guruvayur Devaswom Board and Others
High Court Of Kerala · (1996) 2 KLJ 769
Guruvayoor Devaswom Act, 1978 — Section 19, 39
High Courts04 Nov 1996Dismissed
Sadanandan Nair Vs Central Bank of India
High Court Of Kerala · (1997) 1 ILR (Ker) 738 : (1997) 2 LLJ 542
Constitution of India, 1950 — Article 311
High Courts01 Nov 1996
Chithra C. Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 143
Constitution of India, 1950 — Article 14, 226
High Courts01 Nov 1996
Arumughan and Others Vs State
High Court Of Kerala · (1997) 2 KLJ 198
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts01 Nov 1996
Raman Unni, E. Vs State of Kerala and Another
High Court Of Kerala · (1996) 11 KL CK 0003
Kerala Education Rules, 1959 — Rule 3(3)
High Courts31 Oct 1996Allowed
Appukuttan Vs Kamalakshi
High Court Of Kerala · (1996) 2 KLJ 593 : (1997) 2 RCR(Civil) 38
Kerala Court Fees and Suits Valuation Act, 1959 — Section 30, 40, 6, 6(1)
High Courts31 Oct 1996
Commissioner of Income Tax Vs S. Veeriah Reddiar
High Court Of Kerala · (1997) 140 CTR 20 : (1998) 229 ITR 186
Income Tax Act, 1961 — Section 40
High Courts31 Oct 1996
Commissioner of Income Tax Vs Catholic Syrian Bank Ltd.
High Court Of Kerala · (1997) 1 ILR (Ker) 820 : (1997) 228 ITR 363