High Courts11 Mar 1996
COMMISSIONER OF INCOME TAX Vs DR. V. P. GOPINATHAN.
High Court Of Kerala · (1997) 137 CTR 190
Income Tax Act, 1961 — Section 4, 40, 57
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,007 of 2,715
High Courts11 Mar 1996Allowed
P. Vimalamma Vs State of Kerala
High Court Of Kerala · (1996) CriLJ 3158 : (1996) 3 ILR (Ker) 235
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9(1)Constitution of India, 1950 — Article 21, 22, 22(5), 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42
High Courts11 Mar 1996
Commissioner of Income Tax Vs Punalur Paper Mills Ltd.
High Court Of Kerala · (1998) 233 ITR 369
Income Tax Act, 1961 — Section 37Income Tax Rules, 1962 — Rule 106, 7
High Courts11 Mar 1996
Commissioner of Income Tax Vs V.K. Vasudevan Pillai
High Court Of Kerala · (1996) 222 ITR 693
Income Tax Act, 1961 — Section 5, 5(1)
High Courts11 Mar 1996
Kerala State Co-op. E.Front Vs Chandramathi Amma
High Court Of Kerala · (1996) 2 ILR (Ker) 808 : (1996) 2 LLJ 568
Industrial Disputes Act, 1947 — Section 18(3)
High Courts10 Mar 1996
COMMISSIONER OF INCOME TAX Vs AUTOKAST LTD.
High Court Of Kerala · (1997) 138 CTR 75
COMPANIES ACT, 1956 — Section 208Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 32, 57
High Courts08 Mar 1996
PROVIDENCE ESTATE Vs COMMISSIONER OF AGRICULTURAL INCOME TAX.
High Court Of Kerala · (1996) 136 CTR 238
Kerala Agricultural Income Tax Act, 1950 — Section 27
High Courts07 Mar 1996Dismissed
Anjengo Coir Mattings and Another Vs Indian Overseas Bank
High Court Of Kerala · (1997) 89 CompCas 255 : (1996) 3 ILR (Ker) 83
Contract Act, 1872 — Section 128
High Courts07 Mar 1996
Venkulam Rubbers Ltd. Vs State of Kerala
High Court Of Kerala · (1996) 222 ITR 662
Kerala Agricultural Income Tax Act, 1991 — Section 78
High Courts06 Mar 1996
Vijayakumaran Pillai and Others Vs Thankappan and Others
High Court Of Kerala · (1996) 03 KL CK 0063
Constitution of India, 1950 — Article 16(4), 309, 335Kerala Municipal Commissioners (Recruitment and Conditions of Service) Rules, 1964 — Rule 3, 4, 4(1), 6(1), 7Kerala Municipalities Act, 1960 — Section 19, 344
High Courts06 Mar 1996
Controller of Estate Duty Vs Haji Essa Haji Abdul Sathar Sait and Others
High Court Of Kerala · (1996) 222 ITR 597
Estate Duty Act, 1953 — Section 10, 33(1)
High Courts06 Mar 1996
N.B. Bavamooppan Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1997) 140 CTR 445 : (1997) 227 ITR 610
Kerala Agricultural Income Tax Act, 1950 — Section 9, 9(2)
High Courts05 Mar 1996
Thengachal Estate Vs Reethammal
High Court Of Kerala · (1997) 2 ACC 555 : (1996) 2 ILR (Ker) 745
Employees Compensation Act, 1923 — Section 3, 30
High Courts05 Mar 1996
Kerala State Co-Operative Consumers Federation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 134 CTR 523
High Courts05 Mar 1996
Commissioner of Income Tax Vs Eloor Constructions
High Court Of Kerala · (1996) 222 ITR 545
Income Tax Act, 1961 — Section 256, 271(1)
High Courts05 Mar 1996
Kerala State Co-operative Consumers'' Federation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 222 ITR 492
Income Tax Act, 1961 — Section 37
High Courts05 Mar 1996
Commissioner of Income Tax Vs A.M.J. Anthraper (Late) (legal heir Mrs. Thankamma J. Anthraper)
High Court Of Kerala · (1996) 133 CTR 25 : (1996) 222 ITR 414
Income Tax Act, 1961 — Section 32
High Courts05 Mar 1996Dismissed
Thengackal Estate Vs Reethammal
High Court Of Kerala · (1996) ACJ 1114 : (1996) 2 LLJ 511
Workmens Compensation Act, 1923 — Section 30
High Courts04 Mar 1996
Cochin Refineries Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 135 CTR 193 : (1996) 222 ITR 354
Income Tax Act, 1961 — Section 9(1)
High Courts04 Mar 1996
Kerala Liquor Corporation Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 222 ITR 333
Income Tax Act, 1961 — Section 132, 132(4A), 185, 186