High Courts19 Mar 1996
COMMISSIONER OF GIFT TAX Vs K. RADHAKRISHANAN NAIR.
High Court Of Kerala · (1996) 134 CTR 439
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,006 of 2,715
High Courts18 Mar 1996Dismissed
K.S.R.T.C. Vs Vamadevan Nair
High Court Of Kerala · (1997) 75 FLR 273 : (1996) 2 LLJ 557
High Courts18 Mar 1996Allowed
The Principal, Sree Narayana College Vs Vice-Chancellor, University of Kerala and Another
High Court Of Kerala · AIR 1996 Ker 369
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 23(20), 5Kerala University First Ordinances, 1978 — Ordinance 8
High Courts18 Mar 1996
P.I. John Vs State of Kerala and Others
High Court Of Kerala · (1997) 223 ITR 257
Kerala Agricultural Income Tax Act, 1950 — Section 17A, 17A(3)
High Courts15 Mar 1996Dismissed
Venu Vs State of Kerala
High Court Of Kerala · (1996) 03 KL CK 0079
Penal Code, 1860 (IPC) — Section 302, 84
High Courts15 Mar 1996Dismissed
Ramla Haris Vs State of Kerala and Others
High Court Of Kerala · (1996) CriLJ 3325 : (1996) 3 ILR (Ker) 318
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1), 8, 9Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
High Courts15 Mar 1996Dismissed
Institute of Social Welfare Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 45 : (1996) 3 ILR (Ker) 114
Constitution of India, 1950 — Article 226
High Courts14 Mar 1996
NARAYANAN and CO. and Another Vs COMMISSIONER INCOME TAX. (ALSO K. S. RAMAKRISHNAN, P. K. NARAYANAN and CO. v. Commissioner of Income Tax (IT REF. NOS. 62 TO 64 OF 1991)).
High Court Of Kerala · (1996) 134 CTR 105
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 184, 185
High Courts14 Mar 1996Partly Allowed
State of Kerala Vs Mytheen Pillai Muhammed Kannu and Others
High Court Of Kerala · AIR 1996 Ker 261
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Land Acquisition Act, 1894 — Section 23, 23(1A)
High Courts14 Mar 1996Dismissed
Sunny Markose Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 379 : (1996) 3 ILR (Ker) 103 : (1996) 3 RCR(Civil) 51
Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 226Industries (Development and Regulation) Act, 1951 — Section 18G
High Courts14 Mar 1996
C.K. Swarnalatha Vs K. Chandra Mohanan
High Court Of Kerala · (1996) 2 CivCC 17 : (1997) 88 CompCas 131 : (1996) 3 ILR (Ker) 38 : (1996) 2 RCR(Criminal) 606
Criminal Procedure Code, 1973 (CrPC) — Section 219, 219(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts14 Mar 1996
Narayanan and Co. and K.S. Ramakrishnan, P.K. Narayanan and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 2 ILR (Ker) 549 : (1997) 223 ITR 209
Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 185, 24Kerala Abkari Act, 1077 — Section 15
High Courts14 Mar 1996
Commissioner of Income Tax Vs P.K. Narayanan
High Court Of Kerala · (1996) 135 CTR 388 : (1997) 223 ITR 169
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts13 Mar 1996
Advocate General Vs K.A. Bahuleyan and Others
High Court Of Kerala · (1996) 03 KL CK 0070
Contempt of Courts Act, 1971 — Section 12
High Courts13 Mar 1996
Commissioner of Income Tax Vs Malayalam Plantations (India) Ltd.
High Court Of Kerala · (1997) 141 CTR 97 : (1997) 224 ITR 126
Income Tax Act, 1961 — Section 35(2), 35D, 37, 40A(5)Income Tax Rules, 1962 — Rule 3
High Courts12 Mar 1996
Deputy Commissioner of Agricultural Income Tax (Law) Vs Mrs. E.J. Rosy
High Court Of Kerala · (1997) 223 ITR 28
Kerala Agricultural Income Tax Act, 1991 — Section 72, 74, 99
High Courts12 Mar 1996Dismissed
Dr. L. Prabhakara Prabhu Vs Canara Bank and Others
High Court Of Kerala · AIR 1996 Ker 297
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Mar 1996
DR. THOMAS VARGHESE Vs STATE OF KERALA.
High Court Of Kerala · (1996) 136 CTR 61
Trusts Act, 1882 — Section 67
High Courts12 Mar 1996
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs B.G. Narayana Bhat
High Court Of Kerala · (1997) 227 ITR 613
Kerala Agricultural Income Tax Act, 1950 — Section 36(1), 9(2)