High Courts31 May 1984
Paul Mathews and Company Vs Income Tax Officer
High Court Of Kerala · (1984) 148 ITR 629
Income Tax Act, 1961 — Section 254, 254(1), 256, 259, 260
COURT ARCHIVE
High Court Of Kerala judgments, 1984
356 judgments · page 12 of 18
High Courts31 May 1984Allowed
Kolleth Mohammed Master Vs The Munsiff, Tirur and Another
High Court Of Kerala · AIR 1984 Ker 202
Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 5, 5(1), 5(2), 5(3), 5(4)Kerala Panchayat Act, 1960 — Section 22
High Courts31 May 1984
Geo Sea Food Vs Income Tax Officer and Others
High Court Of Kerala · (1984) 150 ITR 726
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(8), 271(2)
High Courts27 Apr 1984
P. Kemvan Vs Parameswaran Namboodiripad
High Court Of Kerala · (1984) KLJ 396
Civil Procedure Code, 1908 (CPC) — Section 115, 24, 24(1)(b)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20, 20(1)
High Courts24 Apr 1984
O.K. Industries and Others Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1987) 163 ITR 51
Income Tax Act, 1961 — Section 28
High Courts24 Apr 1984
O. K. INDUSTRIES and Others Vs COMMISSIONER OF INCOME TAX and Another
High Court Of Kerala · (1984) 42 CTR 82
Income Tax Act, 1961 — Section 2, 28, 4
High Courts24 Apr 1984
Chemmeens, Kilco Machines and K.C. Pappu and Sons Vs Income Tax Officer and Another
High Court Of Kerala · (1984) 42 CTR 89 : (1984) 149 ITR 233
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(8), 271
High Courts24 Apr 1984Dismissed
D.K. Industries Vs Commissioner of Income Tax
High Court Of Kerala · (1984) 19 TAXMAN 399
Finance Act, 1966 — Section 2(5)(a)(i)Income Tax Act, 1961 — Section 2(14), 2(24), 28, 28(iv), 4
High Courts12 Apr 1984Allowed
P. Balagangadhara Menon Vs T.V. Peter and Another
High Court Of Kerala · (1984) KLJ 576
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(iv), 20
High Courts11 Apr 1984Dismissed
Thankappan Nair and Others Vs The State of Kerala and Others
High Court Of Kerala · (1984) KLJ 510
High Courts11 Apr 1984
Prathapan Vs Registrar, High Court of Kerala
High Court Of Kerala · (1984) 2 LLJ 214
Constitution of India, 1950 — Article 14, 16, 229
High Courts11 Apr 1984
Wilson and Others Vs Registrar, Kerala Agricultural University and Others
High Court Of Kerala · (1984) 2 LLJ 199
Kerala Agricultural University Act, 1971 — Section 58(4)(b)
High Courts11 Apr 1984
Nalini Vs Velu
High Court Of Kerala · AIR 1984 Ker 214
Hindu Marriage Act, 1955 — Section 24
High Courts11 Apr 1984Dismissed
Messrs. Kokers 70 MM Movie House and Others Vs K.S.E. Board and Others
High Court Of Kerala · (1984) KLJ 392
Civil Procedure Code, 1908 (CPC) — Section 141, 151, 152Constitution of India, 1950 — Article 226
High Courts10 Apr 1984Dismissed
K. Krishnankntty Menon Vs A.P. Malathi and Others
High Court Of Kerala · (1985) KLJ 13
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 11(3)
High Courts10 Apr 1984Dismissed
Molly Jose Vs K.F.C. and Others
High Court Of Kerala · (1984) KLJ 485
Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 29, 30, 31Transfer of Property Act, 1882 — Section 69
High Courts10 Apr 1984Dismissed
Molly Jose Vs Kerala Financial Corporation and Others
High Court Of Kerala · AIR 1984 Ker 194
Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 31
High Courts10 Apr 1984Dismissed
Thomas John and Others Vs Revenue Divisional Officer, Chengannur and Others
High Court Of Kerala · AIR 1984 Ker 239
Land Acquisition Act, 1894 — Section 4, 6
High Courts09 Apr 1984Dismissed
Govindan Chakrayudhan and Others Vs Thankamma Sarada and Others
High Court Of Kerala · (1984) KLJ 388
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts09 Apr 1984
P.V. Vijayaraghavan and Others Vs C.B.I. and Another
High Court Of Kerala · (1984) CriLJ 1277
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 160Penal Code, 1860 (IPC) — Section 120B, 173, 201, 302, 34