High Courts04 Mar 1996
Poulose M.P. Vs Mary T. Kurian
High Court Of Kerala · AIR 1996 Ker 303 : (1996) 2 DMC 257 : (1996) 2 ILR (Ker) 339
Divorce Act, 1869 — Section 19(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,008 of 2,715
High Courts04 Mar 1996Allowed
M.R. Ramachandran Nair Vs Union of India (UOI) and Others
High Court Of Kerala · (1996) 03 KL CK 0014
High Courts04 Mar 1996
Commissioner of Income Tax Vs Beena Rubber Works
High Court Of Kerala · (1997) 223 ITR 94 : (1998) 97 TAXMAN 369
Income Tax Act, 1961 — Section 256, 68
High Courts02 Mar 1996
COMMISSIONER OF INCOME TAX Vs PIGMENTS INDIA LTD.
High Court Of Kerala · (1996) 136 CTR 104
Income Tax Act, 1961 — Section 139(1), 139(10)
High Courts01 Mar 1996
Kaveri Meat Export Co. Ltd., Cochin Vs The Kerala Financial Corporation, Thiruvananthapuram
High Court Of Kerala · AIR 1996 Ker 305 : (1996) 87 CompCas 126 : (1996) 2 ILR (Ker) 371
State Financial Corporations Act, 1951 — Section 29
High Courts01 Mar 1996
Miss. Vandana L.R. Vs State of Kerala and Another
High Court Of Kerala · AIR 1996 Ker 364 : (1996) 3 ILR (Ker) 281
Constitution of India, 1950 — Article 226
High Courts01 Mar 1996
Sanku Chandrasekharan and Another Vs Revenue Divisional Officer and Others
High Court Of Kerala · (1996) 03 KL CK 0015
Constitution of India, 1950 — Article 226Kerala Debt Relief Act, 1977 — Section 2(3), 2(4), 3, 4
High Courts01 Mar 1996
Commissioner of Income Tax Vs Midas Rubber (P) Ltd.
High Court Of Kerala · (1996) 222 ITR 314
Income Tax Act, 1961 — Section 32A, 80I
High Courts01 Mar 1996Dismissed
Bhaskaran and Others Vs Dhanalakshmi Bank Ltd.
High Court Of Kerala · (1996) 03 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 43 Rule 1, Order 47 Rule 1, 104, 114Kerala High Court Act, 1958 — Section 3(13)
High Courts01 Mar 1996Allowed
Sales and Agencies Vs The Plantation Corporation of Kerala
High Court Of Kerala · (1996) 03 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 1(4)
High Courts29 Feb 1996
Smt. Sarala Devi K. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 88 TAXMAN 18
Income Tax Act, 1922 — Section 3, 46(2), 9(1)(iv)Income Tax Act, 1961 — Section 256(1), 48, 54E, 55(2)Transfer of Property Act, 1882 — Section 100
High Courts29 Feb 1996
Smt. K. Sarala Devi Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 132 CTR 464 : (1996) 222 ITR 211
Income Tax Act, 1961 — Section 45, 48, 54E, 55(2)
High Courts29 Feb 1996Dismissed
C. Sunil Krishnan Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 63
Constitution of India, 1950 — Article 226, 341
High Courts29 Feb 1996
Commissioner of Income Tax Vs Chandrika Educational Trust
High Court Of Kerala · (1996) 134 CTR 573
Income Tax Act, 1961 — Section 11, 13, 256
High Courts29 Feb 1996Dismissed
Unnikrishnan, P.V. Vs District Educational Officer and Others
High Court Of Kerala · (1996) 02 KL CK 0012
Kerala Education Rules, 1959 — Rule 2, 8, 8(1)
High Courts28 Feb 1996Dismissed
C.P. Paul Vs Hydro Power Constructions, Kothamangalam and Others
High Court Of Kerala · AIR 1996 Ker 324 : (1996) 2 ILR (Ker) 536
Succession Act, 1925 — Section 276, 283(1)
High Courts28 Feb 1996
Commissioner of Income Tax Vs Diza Electricals
High Court Of Kerala · (1996) 222 ITR 156
Income Tax Act, 1961 — Section 256
High Courts27 Feb 1996
Elizabeth Varghese Vs Tax Recovery Officer (Income Tax) and Another
High Court Of Kerala · (1996) 221 ITR 868
High Courts27 Feb 1996Dismissed
Ravindran Nair Vs State of Kerala
High Court Of Kerala · (1997) 1 KLJ 73
Evidence Act, 1872 — Section 32, 32(1)