COURT ARCHIVE

High Court Of Kerala judgments, 1994

555 judgments · page 18 of 28

High Courts27 May 1994

State of Kerala Vs Kochittiamma and Others

High Court Of Kerala · (1994) 05 KL CK 0009

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition (Amendment) Act, 1994 — Section 30

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High Courts25 May 1994

V.V. Samuel and Another Vs State of Kerala and Others

High Court Of Kerala · AIR 1995 Ker 126

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High Courts24 May 1994

Sivanandan and Others Vs State of Kerala and Others

High Court Of Kerala · (1994) 05 KL CK 0020

Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 19(1), 226, 286, 366Income Tax Act, 1961 — Section 194C

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High Courts24 May 1994

Sivaramakrishnan Vs State of Kerala and Others

High Court Of Kerala · (1994) 05 KL CK 0019

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 165Income Tax Act, 1922 — Section 34

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High Courts24 May 1994

RAMACHANDRAN AND CO. Vs Income Tax OFFICER AND ANOTHER.

High Court Of Kerala · (1994) 120 CTR 304 : (1994) 209 ITR 982

Income Tax Act, 1961 — Section 138, 139, 143, 215, 216

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High Courts24 May 1994Partly Allowed

K. Nachimuthu Vs Sales Tax Officer and Another

High Court Of Kerala · (1994) 05 KL CK 0017

Kerala General Sales Tax Act, 1963 — Section 23, 23(3), 23(4), 23(5)

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High Courts24 May 1994

Ramachandran and Co. Vs Income Tax Officer and Another

High Court Of Kerala · (1994) 120 CTR 304 : (1994) 209 ITR 982

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 215, 216, 264

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High Courts24 May 1994

The Federal Bank Ltd. Vs The State of Kerala and Others

High Court Of Kerala · AIR 1995 Ker 62

Constitution of India, 1950 — Article 265Kerala Building Tax Act, 1975 — Section 5, 6(2)

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High Courts24 May 1994Dismissed

Hemant Spices Vs Assistant Commissioner (Assessment), Sales Tax and Another

High Court Of Kerala · (1994) 95 STC 336

Kerala General Sales Tax Act, 1963 — Section 2Transfer of Property Act, 1882 — Section 3

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High Courts24 May 1994

Shyam Electricals Vs State of Kerala and Others

High Court Of Kerala · (1994) 05 KL CK 0010

Kerala General Sales Tax Act, 1963 — Section 29A, 44, 44(1), 44(2), 44(3)

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High Courts24 May 1994

Salay Mohamad Ibrahim Sait Vs Income Tax Officer and Another

High Court Of Kerala · (1994) 120 CTR 313 : (1994) 3 ILR (Ker) 512 : (1994) 210 ITR 700

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 45, 48

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High Courts24 May 1994

P.K. Yusuf and Another Vs Income Tax Officer and Another

High Court Of Kerala · (1995) 123 CTR 614 : (1994) 210 ITR 731

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UA, 269UC(1), 269UC(2)Income Tax Rules, 1962 — Rule 48K

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High Courts24 May 1994

Crasim Industries Limited Vs State of Kerala

High Court Of Kerala · (1994) 05 KL CK 0006

Central Sales Tax Act, 1956 — Section 8A(1)

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High Courts24 May 1994Allowed

G. Krishnan Vs Assistant Controller of Estate Duty

High Court Of Kerala · (1994) 210 ITR 665

Estate Duty Act, 1953 — Section 70, 70(2)Income Tax Act, 1961 — Section 220(2)

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High Courts24 May 1994

Keyemyes Trading Agency Vs State of Kerala and Others

High Court Of Kerala · (1994) 05 KL CK 0004

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 147Kerala General Sales Tax Act, 1963 — Section 19B, 19C

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High Courts24 May 1994

Dynamic Industrial and Cleaning Services (P) Ltd. Vs State of Kerala and Another

High Court Of Kerala · (1994) 05 KL CK 0002

Constitution of India, 1950 — Article 366Kerala General Sales Tax Act, 1963 — Section 2

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High Courts24 May 1994

G. Krishnan Vs Assistant Controller of Estate Duty and Another

High Court Of Kerala · (1994) 210 ITR 665

Estate Duty Act, 1953 — Section 70, 70(2)

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High Courts06 May 1994

Methri M.C. Vs State of Kerala and Others

High Court Of Kerala · (1994) 05 KL CK 0003

Constitution of India, 1950 — Article 14

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High Courts12 Apr 1994

A.C. Thomas Vs State of Kerala and Others

High Court Of Kerala · (1994) 04 KL CK 0020

Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 6, 7

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High Courts08 Apr 1994

Kumaran and Another Vs Government of Kerala and Others

High Court Of Kerala · (1994) 1 KLJ 819

Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 2, 20, 31, 31(3), 35

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