High Courts09 Mar 1994
Ravi Abraham Vs Controller of Estate Duty
High Court Of Kerala · (1994) 03 KL CK 0027
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 22 of 28
High Courts09 Mar 1994Dismissed
K.V. Baby Vs Food Inspector and Another
High Court Of Kerala · (1994) 2 ALT(Cri) 269 : (1994) CriLJ 3421 : (1994) 2 ILR (Ker) 502 : (1994) 1 KLJ 709
Criminal Procedure Code, 1973 (CrPC) — Section 216, 233, 233(3), 234(3), 238Evidence Act, 1872 — Section 4Kerala Criminal Rules of Practice, 1982 — Rule 206, 207, 210, 210(2), 210(4)
High Courts09 Mar 1994
Chellammal Vs State of Kerala and Others
High Court Of Kerala · (1994) 1 KLJ 630
Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 17(2)
High Courts09 Mar 1994Dismissed
Mathai Syriac Nelco Medicals, Thiruvalla Vs Kerala State Road Transport Corporation, Thiruvananthapuram and Another
High Court Of Kerala · AIR 1995 Ker 119 : (1994) 3 ILR (Ker) 1
Constitution of India, 1950 — Article 14
High Courts08 Mar 1994
P.C. Ravi Vs Union Bank of India and Others
High Court Of Kerala · (1994) 03 KL CK 0042
Civil Procedure Code, 1908 (CPC) — Section 2Contract Act, 1872 — Section 134
High Courts08 Mar 1994Allowed
Ninan Vs Rufus Olivero
High Court Of Kerala · (1994) 2 CivCC 295 : (1994) 1 KLJ 811 : (1994) 3 RCR(Criminal) 83
Criminal Procedure Code, 1973 (CrPC) — Section 319Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Mar 1994
Ninan Vs Rufus Olivero and Another
High Court Of Kerala · (1994) 1 KLJ 811
Criminal Procedure Code, 1973 (CrPC) — Section 319Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Mar 1994
Ambu Vs Vellachi and Others
High Court Of Kerala · (1994) 1 KLJ 624
Evidence Act, 1872 — Section 4Kerala Land Reforms Act, 1963 — Section 125(3), 72(K)(1), 72(K)(2)
High Courts08 Mar 1994Dismissed
V. Anandan Vs State of Kerala and Others
High Court Of Kerala · (1994) ACJ 821
Limitation Act, 1963 — Article 113
High Courts07 Mar 1994
Commissioner of Wealth-tax Vs Smt. B. Indira Devi
High Court Of Kerala · (1994) 03 KL CK 0043
Wealth Tax Act, 1957 — Section 25(2)
High Courts07 Mar 1994
UNITED CONSTRUCTION CONTRACTORS Vs COMMISSIONER OF Income Tax. (AND VICE VERSA).
High Court Of Kerala · (1994) 119 CTR 39 : (1994) 208 ITR 914 : (1994) 75 TAXMAN 621
Income Tax Act, 1961 — Section 14, 176, 2, 256, 5
High Courts07 Mar 1994
Commissioner of Income Tax Vs N.C. John and Sons Ltd. N.C. John and Sons Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 119 CTR 461 : (1994) 208 ITR 57
Income Tax Act, 1961 — Section 14(1), 32, 35B, 41
High Courts07 Mar 1994
COMMISSIONER OF Income Tax Vs N. C. JOHN AND SONS LTD. (AND VICE VERSA).
High Court Of Kerala · (1994) 119 CTR 461 : (1994) 208 ITR 57
Income Tax Act, 1961 — Section 256, 35B, 41
High Courts07 Mar 1994
United Construction Contractors Vs Commissioner of Income Tax Commissioner of Income Tax Vs United Construction Contractors
High Court Of Kerala · (1994) 119 CTR 39 : (1994) 208 ITR 914 : (1994) 75 TAXMAN 621
Income Tax Act, 1961 — Section 176, 176(3A), 2(45), 5
High Courts03 Mar 1994Dismissed
Narayanan Kamalasanan Vs Valsala
High Court Of Kerala · (1995) 2 DMC 303 : (1994) 3 ILR (Ker) 214
Civil Procedure Code, 1908 (CPC) — Section 9Family Courts Act, 1984 — Section 7
High Courts03 Mar 1994
Cochin Plantations Ltd. Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1994) 3 ILR (Ker) 66 : (1994) 210 ITR 91
Kerala Agricultural Income Tax Act, 1950 — Section 35Kerala Agricultural Income Tax Act, 1991 — Section 41
High Courts03 Mar 1994
M.M. Nagalinga Nadar Sons Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (1994) 207 ITR 578
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 182, 182(4), 187, 187(1), 220(2)
High Courts03 Mar 1994Dismissed
P.K. Kumaran Vs Idukki Jilla Motor Mazdoor Sangh (BMS) and Another
High Court Of Kerala · (1995) 70 FLR 113 : (1995) 1 LLJ 323
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Mar 1994Allowed
R. Ratheesan Vs State of Kerala and Others
High Court Of Kerala · (1994) CriLJ 2564 : (1994) 2 KLJ 71
Constitution of India, 1950 — Article 19Essential Commodities Act, 1955 — Section 2Kerala Cement Distribution (Licensing and Registration) Order, 1974 — Section 14, 14(1)
High Courts03 Mar 1994
Arts and Cini House Vs Sales Tax Officer and Others
High Court Of Kerala · (1994) 03 KL CK 0004
Income Tax Act, 1961 — Section 154Kerala General Sales Tax Act, 1963 — Section 39(7), 43