High Courts28 Jan 1996Dismissed
Paul Vs Hydro Power Constructions and Others
High Court Of Kerala · (1996) 01 KL CK 0056
Succession Act, 1925 — Section 217, 218, 219, 220, 221
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 2,012 of 2,715
High Courts25 Jan 1996
Commissioner of Income Tax Vs Harrisons Crossfield (India) Ltd.
High Court Of Kerala · (1996) 88 TAXMAN 217
Income Tax Act, 1961 — Section 2(18)(b)(B), 2(18)(b)(B)(iii)
High Courts25 Jan 1996Dismissed
Kerala State Horticultural Products Development Corporation Employees Association Vs Agricultural Production Commissioner and Another
High Court Of Kerala · (1996) 01 KL CK 0047
Constitution of India, 1950 — Article 19(1), 226
High Courts25 Jan 1996
C.G. Babu and Others Vs State of Kerala
High Court Of Kerala · (1996) 220 ITR 473
High Courts25 Jan 1996
Gopalakrishnan and Others Vs State of Kerala
High Court Of Kerala · (1996) 1 ALT(Cri) 312 : (1996) CriLJ 2438 : (1996) 2 ILR (Ker) 592
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts25 Jan 1996
Commissioner of Income Tax Vs Harrisons Crossfield (India) Ltd. (New Harrisons Malayalam Ltd.)
High Court Of Kerala · (1996) 132 CTR 45 : (1996) 220 ITR 494
Income Tax Act, 1961 — Section 2(18), 2(18)(B)
High Courts25 Jan 1996Dismissed
Seethamaniyan Vs State of Kerala
High Court Of Kerala · (1996) CriLJ 3038 : (1996) 2 ILR (Ker) 602 : (1996) 2 RCR(Criminal) 149
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 5(2)Evidence Act, 1872 — Section 25, 8Kerala Police Act, 1960 — Section 30, 31, 32, 33, 34
High Courts25 Jan 1996Dismissed
Damodaran, M.N. Vs State of Kerala and Others
High Court Of Kerala · (1996) 01 KL CK 0011
Constitution of India, 1950 — Article 14, 16
High Courts24 Jan 1996Allowed
Ravunni, K.P. Vs O.K. Velayudhan
High Court Of Kerala · (1996) 01 KL CK 0058
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 4, Order 22 Rule 4(1)Kerala Torts (Miscellaneous Provisions) Act, 1976 — Section 2
High Courts24 Jan 1996
Travancore Rayons Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 139 CTR 190 : (1996) 220 ITR 201
Income Tax Act, 1961 — Section 80J
High Courts24 Jan 1996
Commissioner of Income Tax Vs A.R. Mathavan Pillai
High Court Of Kerala · (1996) 219 ITR 696
Income Tax Act, 1961 — Section 54, 54(2)
High Courts24 Jan 1996
Commissioner of Income Tax Vs Cochin Refineries Ltd.
High Court Of Kerala · (1996) 220 ITR 398
Income Tax Act, 1961 — Section 147, 154, 154(3), 263, 80J
High Courts24 Jan 1996
Capricorn Shopping Complex Vs Income Tax Officer and Others
High Court Of Kerala · (1996) 218 ITR 721
Income Tax Act, 1961 — Section 119, 143Income Tax Rules, 1962 — Rule 111B
High Courts24 Jan 1996
M.K. Issac Chandy Vs State
High Court Of Kerala · (1996) CriLJ 3155 : (1996) 3 ILR (Ker) 389 : (1996) 2 RCR(Criminal) 278
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 34, 465, 468, 471, 477A
High Courts23 Jan 1996Allowed
Kalistus Vs State of Kerala
High Court Of Kerala · (1997) 1 LLJ 6
Constitution of India, 1950 — Article 226Merchant Shipping Act, 1958 — Section 150
High Courts23 Jan 1996
Smt. Ashima Hariharan Vs Commissioner of Income Tax
High Court Of Kerala · (1996) 131 CTR 423 : (1996) 220 ITR 89
Income Tax Act, 1961 — Section 139, 139(2), 139(4), 143, 143(3)
High Courts23 Jan 1996
COMMISSIONER OF WEALTH TAX Vs N. J. CHANDY.
High Court Of Kerala · (1996) 131 CTR 469
High Courts23 Jan 1996Allowed
Vijaya Rajan, K.T. and Others Vs State of Kerala and Others
High Court Of Kerala · (1996) 01 KL CK 0033
Constitution of India, 1950 — Article 226Kerala Development Authorities Rules, 1984 — Rule 75
High Courts23 Jan 1996
Commissioner of Agricultural Income Tax Vs G. Subramanian and Others
High Court Of Kerala · (1996) 219 ITR 755
Kerala Agricultural Income Tax Act, 1950 — Section 27Kerala Agricultural Income Tax Rules, 1951 — Rule 4, 4(2), 7
High Courts23 Jan 1996
Palakkad District Co-operative Printing Press Ltd. Vs Mohammed Kaleem and Others
High Court Of Kerala · (1996) 01 KL CK 0006
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2, 2(6)