COURT ARCHIVE

High Court Of Kerala judgments

54,295 judgments · page 1,990 of 2,715

High Courts11 Sept 1996Partly Allowed

Thomas K.C. Vs Regional Director, ESI Corporation

High Court Of Kerala · (1997) 2 ILR (Ker) 453 : (1997) 1 KLJ 321 : (1998) 2 LLJ 984

Employees State Insurance (Amendment) Act, 1965 — Section 93AEmployees State Insurance Act, 1948 — Section 2(13), 2(17)

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High Courts11 Sept 1996

Commissioner of Income Tax Vs Moosa and Abu, Engineering Contractors

High Court Of Kerala · (1998) 233 ITR 178

Income Tax Act, 1961 — Section 80T

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High Courts11 Sept 1996

Commissioner of Income Tax Vs Balakrishna Transports

High Court Of Kerala · (1999) 152 CTR 142 : (1998) 233 ITR 133

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High Courts11 Sept 1996Allowed

Dr. C. Velayudhan Vs State of Kerala and Others

High Court Of Kerala · AIR 1997 Ker 149 : (1997) 1 ILR (Ker) 92

Constitution of India, 1950 — Article 341, 342

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High Courts11 Sept 1996

Mercantile and Marine Services Vs Commissioner of Income Tax

High Court Of Kerala · (1998) 233 ITR 257

Income Tax Act, 1961 — Section 28

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High Courts11 Sept 1996

Arch Diocese of Varapoly Vs Agricultural Income Tax Officer and Another

High Court Of Kerala · (1998) 233 ITR 228

Kerala Agricultural Income Tax Act, 1950 — Section 32, 4(1)

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High Courts10 Sept 1996

Commissioner of Income Tax Vs K. Ramullan

High Court Of Kerala · (1997) 226 ITR 264 : (1997) 92 TAXMAN 122

Foreign Exchange Regulation Act, 1973 — Section 2Income Tax Act, 1961 — Section 10(4A)Wealth Tax Act, 1957 — Section 6

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High Courts10 Sept 1996

Smt. Elsy Thomas Vs Controller of Estate Duty

High Court Of Kerala · (1997) 137 CTR 654 : (1998) 233 ITR 93

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High Courts10 Sept 1996Dismissed

Abdul Razaak, M.A. Vs Dr. R.K. Kartha and Others

High Court Of Kerala · (1996) 2 KLJ 445

Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11, 22

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High Courts09 Sept 1996

Malabar Agricultural Co. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1998) 229 ITR 548

Income Tax Act, 1961 — Section 256, 32, 68, 72, 72(1)

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High Courts09 Sept 1996

K. Mahim Vs Commissioner of Income Tax

High Court Of Kerala · (1998) 232 ITR 115

Income Tax Act, 1961 — Section 271(1)

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High Courts06 Sept 1996

Ashraf Vs Joint Regional Transport Officer and Others

High Court Of Kerala · (1998) 1 ACC 242 : (1997) 1 ILR (Ker) 594 : (1997) 1 KLJ 116

Motor Vehicles Act, 1988 — Section 2, 41

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High Courts06 Sept 1996

Dr. (Mrs.) Mary Koshy and Others Vs Commissioner of Wealth-tax

High Court Of Kerala · (1998) 232 ITR 81

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High Courts06 Sept 1996

Commissioner of Income Tax Vs T. Abdul Majeed

High Court Of Kerala · (1998) 232 ITR 50

Income Tax Act, 1961 — Section 144B(4), 271(1)

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High Courts06 Sept 1996Dismissed

Deputy Commissioner (Law), Board of Revenue (Taxes) Vs K.K. Sivasankaran

High Court Of Kerala · (2003) 133 STC 516

Kerala General Sales Tax Act, 1963 — Section 2, 41

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High Courts05 Sept 1996

P.U. Mohammed Basheer Vs State of Kerala

High Court Of Kerala · (1996) 2 KLJ 414

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Immoral Traffic (Prevention) Act, 1956 — Section 3, 7

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High Courts05 Sept 1996

Commissioner of Income Tax Vs P.K. Raghavan Nair

High Court Of Kerala · (1997) 141 CTR 616 : (1997) 1 ILR (Ker) 230 : (1997) 224 ITR 404 : (1997) 92 TAXMAN 225

Income Tax Act, 1961 — Section 45, 54, 54(1), 80T

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High Courts05 Sept 1996

M.A. Mammoo (Decd.) Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax

High Court Of Kerala · (1998) 233 ITR 101

Kerala Agricultural Income Tax Act, 1950 — Section 34, 9, 9(2)

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High Courts05 Sept 1996

Mohammed Basheer Vs State of Kerala

High Court Of Kerala · (1996) 2 KLJ 414

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 498Immoral Traffic (Prevention) Act, 1956 — Section 3, 7

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High Courts03 Sept 1996

COMMISSIONER OF INCOME TAX Vs SASIDHARA SHENOY and BROTHERS.

High Court Of Kerala · (1998) 147 CTR 329

Income Tax Act, 1961 — Section 32, 32A, 43

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