High Courts16 Feb 1996
Commissioner of Income Tax Vs Malabar and Pioneer Hosiery (P.) Ltd.
High Court Of Kerala · (1996) 132 CTR 193 : (1996) 221 ITR 117
Income Tax Act, 1961 — Section 22, 256, 263, 28
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,010 of 2,715
High Courts16 Feb 1996
Simon and Others Vs State of Kerala
High Court Of Kerala · (1996) 1 ALT(Cri) 386
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 159Penal Code, 1860 (IPC) — Section 300, 302, 32, 326
High Courts15 Feb 1996Allowed
Remadevi Vs R. Janaki Amma and Others
High Court Of Kerala · (1996) 02 KL CK 0068
Civil Procedure Code, 1908 (CPC) — Section 47Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 14, 20
High Courts15 Feb 1996
Hotel and Allied Trades (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 221 ITR 619
Income Tax Act, 1961 — Section 271, 271(1)
High Courts15 Feb 1996Dismissed
Devassykutty Vs State of Kerala
High Court Of Kerala · (1996) CriLJ 3156
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Feb 1996
K. Venkataramana Bhat Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1996) 221 ITR 442
High Courts15 Feb 1996
Padminikutty, K. Vs District Educational Officer and Others
High Court Of Kerala · (1996) 02 KL CK 0005
Kerala Education Rules, 1959 — Rule 1, 43, 44, 45, 48
High Courts14 Feb 1996Dismissed
Karthiayani Amma Vs Ganapathi Namboodiri and Another
High Court Of Kerala · (1996) 02 KL CK 0067
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 142, 146, 147Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 20, 20(1), 20(2), 20(3)
High Courts13 Feb 1996
K. Sreedharan and Co. Vs Assistant Commissioner of Income Tax and Ors
High Court Of Kerala · (1996) 135 CTR 121
Income Tax Act, 1961 — Section 271
High Courts13 Feb 1996
K. SREEDHARAN AND CO. Vs ASSISTANT COMMISSIONER OF Income Tax AND OTHERS.
High Court Of Kerala · (1996) 134 CTR 121 : (1996) 222 ITR 751
Income Tax Act, 1961 — Section 271
High Courts12 Feb 1996
T. Chandrasekhara Menon Vs Union of India (UOI) and Another
High Court Of Kerala · (1996) 02 KL CK 0071
High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23C, 23D, 23D1
High Courts12 Feb 1996
Commissioner of Income Tax Vs Kanam Latex Industries P. Ltd.
High Court Of Kerala · (1996) 132 CTR 178 : (1996) 2 ILR (Ker) 698 : (1996) 221 ITR 1
Income Tax Act, 1961 — Section 256, 80HH, 80J
High Courts09 Feb 1996Dismissed
Kandankutty and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 337 : (1996) 2 ILR (Ker) 676
Constitution of India, 1950 — Article 14, 142, 226Kerala Land Acquisition Act, 1961 — Section 3, 38, 4(1), 52, 52(1)
High Courts09 Feb 1996Dismissed
Babu Vs Public Service Commission
High Court Of Kerala · (1996) 1 LLJ 1246
High Courts08 Feb 1996
Standard Treads Pvt. Ltd. Vs Collector of Central Excise
High Court Of Kerala · (1996) 83 ELT 30
Central Excises and Salt Act, 1944 — Section 35
High Courts08 Feb 1996Allowed
Joseph Alias Jose Vs State of Kerala
High Court Of Kerala · (1997) 1 RCR(Criminal) 122
Constitution of India, 1950 — Article 19, 21Penal Code, 1860 (IPC) — Section 302, 309, 354(3), 449
High Courts07 Feb 1996
Commissioner of Income Tax Vs Kerala State Co-operative Rubber Marketing Federation Ltd.
High Court Of Kerala · (1996) 221 ITR 73
Income Tax Act, 1961 — Section 256, 271(1)
High Courts07 Feb 1996Dismissed
Krishnan Kakkanth Vs Government of Kerala and Others
High Court Of Kerala · AIR 1996 Ker 329
Constitution of India, 1950 — Article 162, 19(1)
High Courts07 Feb 1996
Jairaj A.P. Vs The Chief Conservator of Forests (Wildlife), Thiruvananthapuram and Others
High Court Of Kerala · AIR 1996 Ker 362 : (1996) 2 ILR (Ker) 270
Forest (Conservation) Act, 1980 — Section 2Forest (Conservation) Rules, 1981 — Rule 4