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)
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,989 of 2,715
High Courts19 Sept 1996Allowed
Feros Khan and Others Vs Kerala Public Service Commission and Others
High Court Of Kerala · (1997) 1 KLJ 140
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)
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
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)
High Courts18 Sept 1996
V.I. Valsa and Another Vs State of Kerala and Others
High Court Of Kerala · (1996) 2 KLJ 427
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
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
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
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
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
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
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
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)
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
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
High Courts13 Sept 1996
Commissioner of Income Tax Vs G.T.N. Textiles Ltd.
High Court Of Kerala · (1997) 137 CTR 338 : (1997) 1 ILR (Ker) 244 : (1997) 227 ITR 713
Income Tax Act, 1961 — Section 37
High Courts13 Sept 1996Allowed
Mohanan Vs District Collector and Others
High Court Of Kerala · (1997) 2 KLJ 94
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 34
High Courts12 Sept 1996
Commissioner of Income Tax Vs Travancore Mats and Mattings Co.
High Court Of Kerala · (1998) 229 ITR 93 : (1997) 92 TAXMAN 10
Income Tax Act, 1961 — Section 32A(2), 35B(1A)
High Courts12 Sept 1996
Devee Motors Vs State of Kerala
High Court Of Kerala · (1997) 1 ACC 546 : (1997) 1 ILR (Ker) 599
Kerala Motor Vehicles Rules, 1989 — Rule 267Motor Vehicles Act, 1988 — Section 72(2)(xxii)