High Courts31 May 1996
K.P. Chithambaran Vs Registrar of Co.op. Societies and Others
High Court Of Kerala · (1996) 3 ILR (Ker) 195 : (1997) 1 LLJ 387
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,003 of 2,715
High Courts31 May 1996Allowed
John, T.J. Vs The Sales Tax Officer and Others
High Court Of Kerala · (1996) 05 KL CK 0001
Income Tax Act, 1961 — Section 2(11)Wealth Tax Act, 1957 — Section 45, 5(1)
High Courts30 May 1996Dismissed
Binu Poulose and Others Vs District Collector and Others
High Court Of Kerala · (1999) 1 RCR(Criminal) 576
Constitution of India, 1950 — Article 12, 19, 21, 226, 25
High Courts29 May 1996
Sreenarayana Chandrika Trust Vs Commissioner of Income Tax (No. 1)
High Court Of Kerala · (1996) 134 CTR 570 : (1997) 224 ITR 445
Income Tax Act, 1961 — Section 11, 13, 13(1), 13(2), 13(3)
High Courts29 May 1996
Commissioner of Income Tax Vs Chandrika Educational Trust
High Court Of Kerala · (1997) 224 ITR 449
Income Tax Act, 1961 — Section 11, 13, 13(3), 147
High Courts29 May 1996
A.M. Moosa, Bharath Sea Foods Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 135 CTR 110 : (1997) 224 ITR 735
Income Tax Act, 1961 — Section 80HH, 80J
High Courts27 May 1996Dismissed
V.S. Achuthanandan Vs State of Kerala and Others
High Court Of Kerala · (1996) 05 KL CK 0005
Commissions of Inquiry Act, 1952 — Section 3, 3(1)
High Courts27 May 1996
S.M. Purtado and Vs Dy. S.P., C.B.I. and etc. etc.
High Court Of Kerala · (1996) CriLJ 3042 : (1996) 3 ILR (Ker) 328 : (1996) 3 RCR(Criminal) 19
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 173, 173(2)Foreigners Act, 1946 — Section 14Official Secrets Act, 1923 — Section 3, 3(1)
High Courts01 May 1996
COMMISSIONER OF GIFT TAX Vs K. R. KUMARAN.
High Court Of Kerala · (1996) 134 CTR 258
Contract Act, 1872 — Section 10
High Courts16 Apr 1996
Purushothaman Vs Registrar
High Court Of Kerala · (1996) 3 ILR (Ker) 171 : (1997) 1 LLJ 88
Penal Code, 1860 (IPC) — Section 161, 34, 409, 465
High Courts12 Apr 1996Allowed
T.V. Balan and Others Vs University of Calicut and Others
High Court Of Kerala · AIR 1996 Ker 278
Calicut University Act, 1975 — Section 18, 18(1), 18(3), 18(5), 20Constitution of India, 1950 — Article 226
High Courts12 Apr 1996Dismissed
Manu Wilson and Others Vs Sree Narayana College and Others
High Court Of Kerala · (1996) 04 KL CK 0002
Constitution of India, 1950 — Article 21Kerala University Act, 1974 — Section 23Kerala University First Ordinances, 1978 — Ordinance 8
High Courts12 Apr 1996
Commissioner of Income Tax Vs Palghat Shadi Mahal Trust
High Court Of Kerala · (1997) 225 ITR 45
Income Tax Act, 1961 — Section 11, 256, 256(2)
High Courts11 Apr 1996
Emerald Valley Estates Ltd. Vs State of Kerala
High Court Of Kerala · (1999) 151 CTR 359
High Courts10 Apr 1996
Kerala Fisheries Corporation Ltd. Vs P.S. John and Others
High Court Of Kerala · (1997) 88 CompCas 104 : (1996) 2 ILR (Ker) 759
Kerala Revenue Recovery Act, 1968 — Section 34, 7, 71Limitation Act, 1963 — Article 112, 3State Financial Corporations Act, 1951 — Section 32G, 46B
High Courts10 Apr 1996
TRAVANCORE ELECTRO CHEMICAL INDUSTRIES LTD. Vs COMMISSIONER OF INCOME TAX.
High Court Of Kerala · (1996) 134 CTR 460
Income Tax Act, 1961 — Section 147, 256, 32
High Courts09 Apr 1996Dismissed
E.S.I. Corporation Vs Radhas Printers
High Court Of Kerala · (1996) 3 ILR (Ker) 160 : (1996) 2 LLJ 1105
Employees State Insurance Act, 1948 — Section 82(2)
High Courts09 Apr 1996
Commissioner of Income Tax Vs Travancore Rubbers and Tea Co. Ltd.
High Court Of Kerala · (1996) 136 CTR 479 : (1996) 221 ITR 585
Income Tax Act, 1961 — Section 2(24)
High Courts09 Apr 1996Allowed
Muraleedharan, N. Vs District Collector and Others
High Court Of Kerala · (1996) 04 KL CK 0006
Constitution of India, 1950 — Article 38Kerala Revenue Recovery Act, 1968 — Section 83Payment of Gratuity Act, 1972 — Section 11, 7, 8, 9
High Courts08 Apr 1996
Damodar Electronics and Controls Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 134 CTR 398 : (1997) 224 ITR 228
Income Tax Act, 1961 — Section 139(1), 145, 43B