High Courts07 Feb 1996
Sunny Kuriakose Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1997) 140 CTR 436 : (1996) 221 ITR 12
Kerala Agricultural Income Tax Act, 1950 — Section 9
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,011 of 2,715
High Courts07 Feb 1996
COMMISSIONER OF INCOME TAX Vs KERALA STATE CO-OPERATIVE RUBBER MARKETING FEDERATION LTD.
High Court Of Kerala · (1996) 134 CTR 294
Income Tax Act, 1961 — Section 139, 148, 256, 271, 80P
High Courts06 Feb 1996Dismissed
Association of Planters of Kerala Vs State
High Court Of Kerala · (1996) 74 FLR 2288 : (1996) 3 ILR (Ker) 451 : (1996) 2 LLJ 267
Minimum Wages Act, 1948 — Section 3, 5, 5(1)
High Courts06 Feb 1996Dismissed
Oriental Insurance Co. Ltd. Vs Usha
High Court Of Kerala · (1996) ACJ 838 : (1996) 2 ILR (Ker) 265
Motor Vehicles Act, 1988 — Section 147, 149, 94, 95
High Courts06 Feb 1996Dismissed
Sainaba Vs State of Kerala and Others
High Court Of Kerala · (1996) 66 ECR 681 : (1996) 2 ILR (Ker) 668
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108
High Courts06 Feb 1996
Karunagappally Grama Panchayat Vs State of Kerala and Others
High Court Of Kerala · (1996) 02 KL CK 0009
Constitution of India, 1950 — Article 14, 226Kerala Panchayat Raj Act, 1994 — Section 220, 275(1), 276, 276(3), 5
High Courts05 Feb 1996
Kerala Chemicals and Proteins Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 221 ITR 33
Income Tax Act, 1961 — Section 143, 144, 214(1), 256
High Courts05 Feb 1996
Travancore Titanium Products Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 220 ITR 645
Income Tax Act, 1961 — Section 212, 216, 256
High Courts02 Feb 1996
Aspinwall and Co. Ltd. Vs Commissioner of Income Tax (No. 1)
High Court Of Kerala · (1996) 220 ITR 611
Income Tax Act, 1961 — Section 147, 17(2), 40A, 40A(5)
High Courts02 Feb 1996
Aspinwall and Co. Ltd. Vs Commissioner of Income Tax (No. 2)
High Court Of Kerala · (1996) 132 CTR 448 : (1996) 220 ITR 617
Income Tax Act, 1961 — Section 129, 144A, 144B
High Courts02 Feb 1996Allowed
Ramachandran Vs State of Kerala
High Court Of Kerala · (1996) 2 RCR(Criminal) 266
Penal Code, 1860 (IPC) — Section 313, 376, 376(1), 376(2), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(1), 3, 3(2)
High Courts01 Feb 1996
Peter, V. and Others Vs The Secretary, Perayam Panchayat and Others
High Court Of Kerala · (1996) 02 KL CK 0069
Constitution of India, 1950 — Article 19, 19(1), 32Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 5, 8, 9Kerala Panchayat Act, 1960 — Section 95
High Courts01 Feb 1996
V.K. Thampi Vs Collector of Central Excise
High Court Of Kerala · (1996) 87 ELT 610 : (1996) 2 ILR (Ker) 488
Central Excise Rules, 1944 — Rule 173Q, 226, 233A, 52(A), 9(2)Central Excises and Salt Act, 1944 — Section 11A
High Courts01 Feb 1996Dismissed
United India Insurance Co. Ltd. Vs Philo and Others
High Court Of Kerala · (1996) ACJ 849 : (1996) 2 ILR (Ker) 661 : (1997) 1 LLJ 76
Workmens Compensation Act, 1923 — Section 3
High Courts01 Feb 1996
Commissioner of Gift-tax Vs S. Lakshmana Sarma
High Court Of Kerala · (1996) 220 ITR 568
Gift Tax Act, 1958 — Section 4(1)
High Courts01 Feb 1996
Reshma Finance Corporation, Madras Vs Divisional Forest Officer, Nilambur and Others
High Court Of Kerala · AIR 1996 Ker 307 : (1996) 2 ILR (Ker) 618
Constitution of India, 1950 — Article 14Kerala Forest Act, 1961 — Section 61A(2)
High Courts31 Jan 1996Allowed
Kerala Agricultural University Vs Gopinathan Unnithan
High Court Of Kerala · (1996) 2 ILR (Ker) 610 : (1996) 2 LLJ 29
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2)
High Courts30 Jan 1996
Chandrasenan Vs Regional Director, E.S.I.C.
High Court Of Kerala · (1996) 73 FLR 1735 : (1996) 2 ILR (Ker) 181 : (1996) 1 LLJ 1069
Employees State Insurance Act, 1948 — Section 85
High Courts29 Jan 1996Allowed
T.K. Madhavi Vs K.V. Savithri and Another
High Court Of Kerala · (1996) 01 KL CK 0059
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14, 5
High Courts29 Jan 1996
Kalpetta Estates Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1996) 220 ITR 546
Kerala Agricultural Income Tax Act, 1950 — Section 34