High Courts14 Jul 1994
Rajeswari Export House Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 210 ITR 942
Income Tax Act, 1961 — Section 254(1), 256(1), 256(2), 260(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 15 of 28
High Courts14 Jul 1994
Commissioner of Income Tax Vs V. Prakashan
High Court Of Kerala · (1994) 121 CTR 468 : (1995) 211 ITR 119
Income Tax Act, 1961 — Section 256, 45
High Courts14 Jul 1994
Kesav Cashew Co. Vs Deputy Commissioner of Income Tax and Others
High Court Of Kerala · (1994) 122 CTR 52 : (1994) 210 ITR 1014
Income Tax Act, 1961 — Section 220(6)
High Courts13 Jul 1994Dismissed
C. Pathummu Vs Commr. and Secy. to Govt. Home (SSA) Deptt. and Others
High Court Of Kerala · (1995) 56 ECR 19
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3, 8, 9Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 124
High Courts13 Jul 1994
Kunhalan Haji and others Vs State of Kerala and others
High Court Of Kerala · (1994) 2 KLJ 366
Kerala Land Reforms Act, 1963 — Section 84, 85, 85(8)
High Courts12 Jul 1994Dismissed
V.S. Jyothish Kumar and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 95 STC 527
Constitution of India, 1950 — Article 14, 19(1), 226Kerala General Sales Tax Act, 1963 — Section 5(1), 7(14), 7(17)
High Courts12 Jul 1994
Gajanana Agencies Vs Income Tax Officer and Others
High Court Of Kerala · (1994) 210 ITR 865
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(6)
High Courts12 Jul 1994
Bhargavy P. Sumathykutty Vs Janaki Sathyabhama and Others
High Court Of Kerala · AIR 1995 Ker 42 : (1994) 3 ILR (Ker) 659 : (1996) 217 ITR 129
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4, 5Civil Procedure Code, 1908 (CPC) — Section 66Income Tax Act, 1961 — Section 281A
High Courts11 Jul 1994
The Food Corporation of India Vs The Thikkod Panchayat and Others
High Court Of Kerala · (1994) 07 KL CK 0051
Constitution of India, 1950 — Article 12, 285, 285(1)Food Corporations Act, 1964 — Section 3, 3(2), 5, 5(2), 6
High Courts08 Jul 1994Dismissed
T.M. Joshy Vs Depy. Director and others
High Court Of Kerala · (1994) 2 KLJ 267
Kerala Panchayat Raj Act, 1994 — Section 54(13)
High Courts08 Jul 1994
Tilak Associates and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1994) 210 ITR 918
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD, 269UD(1)Transfer of Property Act, 1882 — Section 53A
High Courts08 Jul 1994Allowed
Thomas John Vs P. Kochammini Amma and Others, etc.,
High Court Of Kerala · AIR 1995 Ker 4
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 18(1)Kerala Civil Courts Act, 1957 — Section 18, 3(2), 4, 4(2), 7
High Courts07 Jul 1994
Mathew Vs Supt. of Police and Others
High Court Of Kerala · (1995) 1 LLJ 363
Constitution of India, 1950 — Article 19, 19(1)
High Courts07 Jul 1994
Madhavan Vs Santhakumari Amma and Others
High Court Of Kerala · (1994) 07 KL CK 0022
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 2, 34, 35, 43, 44
High Courts06 Jul 1994
Rizavan Ahamed and others Vs P. Purushothaman and another
High Court Of Kerala · (1994) 2 KLJ 476
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 146Limitation Act, 1963 — Section 18(1), 5
High Courts05 Jul 1994
Santhakumaran Vs The Principal Sub Judge
High Court Of Kerala · (1994) 2 KLJ 431
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
High Courts04 Jul 1994Dismissed
Vettimoodu Milk Producers'' Co-op. Society Ltd. and Other Vs Catholic Syrian Bank Ltd.
High Court Of Kerala · (1994) 2 KLJ 764
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Constitution of India, 1950 — Article 226
High Courts01 Jul 1994Dismissed
A.M. Shaila and Another Vs Chairman, Cochin Port Trust and Others
High Court Of Kerala · (1995) 1 ILR (Ker) 506 : (1995) 2 LLJ 1193
Constitution of India, 1950 — Article 14, 15(1)
High Courts01 Jul 1994Dismissed
T.M. Devassy, Secretary-Cum-Finance Manager, Periyar Latex P. Ltd. Vs Managing Director, Periyar Latex P. Ltd. and Another
High Court Of Kerala · (1994) 81 CompCas 560 : (1995) 1 ILR (Ker) 338 : (1995) 2 LLJ 992
Companies Act, 1956 — Section 3(1)Constitution of India, 1950 — Article 12, 2, 226
High Courts30 Jun 1994
Varkey Vs District Collector and Others
High Court Of Kerala · (1994) 06 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 488(8)Divorce Act, 1869 — Section 3(3)Registration Act, 1908 — Section 33, 33(1)