Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 5, Order 44 Rule 1Kerala Court Fees and Suits Valuation Act, 1959 — Section 22, 35(1)

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High Courts23 Jul 1996

Commissioner of Income Tax Vs A.M. Moosa

High Court Of Kerala · (1997) 227 ITR 688

Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 143(3), 37(1), 41(1)Kerala General Sales Tax Act, 1963 — Section 5(3)

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High Courts22 Jul 1996

Janardhanan and Another Vs P.K. Chandramathy and Others

High Court Of Kerala · (1996) 07 KL CK 0079

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), Order 20 Rule 7, Order 41 Rule 1, Order 41 Rule 11Kerala Civil Rules of Practice, 1971 — Rule 235, 236, 237, 238, 238(2)Limitation Act, 1963 — Article 182

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High Courts22 Jul 1996Dismissed

Sneha Sreenivasan Vs State of Kerala and Others

High Court Of Kerala · (1996) 07 KL CK 0078

Constitution of India, 1950 — Article 16(4), 309, 73

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High Courts22 Jul 1996

V.M. Automobiles Vs Commissioner of Income Tax

High Court Of Kerala · (1998) 230 ITR 724

Income Tax Act, 1961 — Section 184(7)Income Tax Rules, 1962 — Rule 24

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High Courts22 Jul 1996

T.K. Radhamani Vs Joint Regional Transport Officer, Mattancherry

High Court Of Kerala · AIR 1997 Ker 85 : (1996) 3 ILR (Ker) 822 : (1996) 2 KLJ 265

Central Motor Vehicles Rules, 1989 — Rule 103, 126Motor Vehicles (Amendment) Act, 1994 — Section 6Motor Vehicles Act, 1988 — Section 52, 52(1), 52(2)

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High Courts22 Jul 1996

Deputy Commissioner of Agricultural Income Tax Vs T.K.S. Dinakaran

High Court Of Kerala · (1998) 149 CTR 356 : (1997) 1 ILR (Ker) 121 : (1998) 232 ITR 164

Kerala Agricultural Income Tax Act, 1950 — Section 35, 9(2)

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High Courts22 Jul 1996Dismissed

Joseph, G. Vs Sara Thomas and Others

High Court Of Kerala · (1996) 2 KLJ 564

Civil Procedure Code, 1908 (CPC) — Section 115Copyright Act, 1957 — Section 55Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(1), 12(2), 12(3), 12(4)

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High Courts22 Jul 1996Dismissed

G. Joseph Vs Sara Thomas

High Court Of Kerala · (1996) 2 KLJ 564

Civil Procedure Code, 1908 (CPC) — Section 115Copyright Act, 1957 — Section 55Court Fees Act, 1870 — Section 12(1)

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High Courts18 Jul 1996Dismissed

R. Gopi Vs State of Kerala

High Court Of Kerala · (1998) 111 STC 25

Kerala General Sales Tax Act, 1963 — Section 12, 17(3)

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High Courts18 Jul 1996Dismissed

Sree Sankaracharya University of Sanskrit and Others Vs Prasanna Kumari and Others

High Court Of Kerala · (1996) 07 KL CK 0021

Constitution of India, 1950 — Article 14, 226Kerala Sree Sankaracharya University of Sanskrit Act, 1994 — Section 11, 14, 14(2), 17, 17(2)Kerala State and Subordinate Services Rules, 1958 — Rule 14, 14, 15, 16, 17

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High Courts18 Jul 1996

C.I. Haleema Vs State of Kerala

High Court Of Kerala · (1999) 152 CTR 154

Kerala Agricultural Income Tax Act, 1991 — Section 78

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High Courts17 Jul 1996

Aji Kumari Vs State of Kerala and Others

High Court Of Kerala · (1996) 07 KL CK 0073

Constitution of India, 1950 — Article 22(4), 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10, 10(1), 10(2), 3(1), 3(2)

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