High Courts21 Feb 1994Dismissed
Sujir Ganesh Vs Board of Revenue and Others
High Court Of Kerala · (1994) 95 STC 368
Central Sales Tax Act, 1956 — Section 5(3)Kerala General Sales Tax Act, 1963 — Section 45A(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 24 of 28
High Courts21 Feb 1994
COMMISSIONER OF Income Tax Vs P. KRISHNA WARRIER. (AND VICE VERSA).
High Court Of Kerala · (1994) 118 CTR 54 : (1994) 208 ITR 823
Income Tax Act, 1961 — Section 11, 2, 256, 260
High Courts21 Feb 1994Dismissed
P.P. Ponnan Vs Labour Court and Others
High Court Of Kerala · (1994) 1 LLJ 1204
High Courts21 Feb 1994
Commissioner of Income Tax Vs P. Krishna Warrier P. Krishna Warrier Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 118 CTR 54 : (1994) 208 ITR 823
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 11(1), 11(2), 11(4), 2
High Courts18 Feb 1994Dismissed
Ashok Kumar Vs State of Kerala and Another
High Court Of Kerala · (1994) 02 KL CK 0045
Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(10), 5(15), 5(19), 6(28), 8(1)
High Courts18 Feb 1994
Joseph Vs State of Kerala and Another
High Court Of Kerala · (1994) 02 KL CK 0037
Constitution of India, 1950 — Article 314Kerala Civil Services (Disciplinary Proceedings Tribunal) Rules, 1960 — Rule 1, 3, 59, 6
High Courts18 Feb 1994Dismissed
Krishnan Nambudiri Vs Thankamani
High Court Of Kerala · (1994) 2 DMC 223 : (1993) 1 ILR (Ker) 878
Family Courts Act, 1984 — Section 7(1), 8
High Courts17 Feb 1994Allowed
Unique Thread Mills Vs Sales Tax Officer and Others
High Court Of Kerala · (1994) 95 STC 269
Kerala General Sales Tax Act, 1963 — Section 10
High Courts17 Feb 1994
Mansarudeen Vs Secretary, K.S.E.B. and Others
High Court Of Kerala · (1994) 02 KL CK 0008
Constitution of India, 1950 — Article 226Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10Kerala State and Subordinate Services Rules, 1958 — Rule 10, 27
High Courts16 Feb 1994
Kalpaka Transport Co. (P) Ltd. and Another Vs Nagathoti Madhavi and Mathu and Others
High Court Of Kerala · (1996) 1 ACC 337
High Courts15 Feb 1994Dismissed
C. Mohammed Vs Kerala Wakf Board and Another
High Court Of Kerala · (1994) 1 KLJ 939
Waqf Act, 1954 — Section 3(g)
High Courts15 Feb 1994Dismissed
N.U. Mohanan Vs Dr. K.P. Dhanwanthari Das and others
High Court Of Kerala · (1994) 1 KLJ 529
Transfer of Property Act, 1882 — Section 59
High Courts15 Feb 1994Dismissed
Perumpadappu Puthanpalli Jaram and Hospital Paripalana Committee Vs The Kerala Wakf Board and Another
High Court Of Kerala · (1994) 1 KLJ 939
Waqf Act, 1954 — Section 3, 46
High Courts14 Feb 1994Dismissed
Narayanan Vs B.P.L. Systems (P) Ltd.
High Court Of Kerala · (1994) 68 FLR 1067 : (1994) 2 ILR (Ker) 677 : (1995) 1 LLJ 43
High Courts14 Feb 1994Dismissed
K. Krishna Kumar and Others Vs State and Others
High Court Of Kerala · (1994) 1 KLJ 534
Kerala Abkari Act, 1077 — Section 3(13)Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(2)
High Courts14 Feb 1994
Law Society of India Vs Fertilizers and Chemicals Travancore Ltd. and Others
High Court Of Kerala · AIR 1994 Ker 308
Constitution of India, 1950 — Article 21, 51Evidence Act, 1872 — Section 45
High Courts14 Feb 1994Allowed
Alexander J. Fernandez Vs Assistant Educational Officer and Others
High Court Of Kerala · (1994) 2 KLJ 119
High Courts11 Feb 1994Allowed
Geethakumari and Others Vs Rubber Board and Others
High Court Of Kerala · (1994) ACJ 796 : (1994) 2 ILR (Ker) 663
Motor Vehicles Act, 1988 — Section 168
High Courts11 Feb 1994
Mohammed, P.C. Vs Corporation Bank
High Court Of Kerala · (1994) 02 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37
High Courts10 Feb 1994
Devassy C.M. Vs State of Kerala and Others
High Court Of Kerala · (1994) 02 KL CK 0003
Administrative Tribunals Act, 1985 — Section 14, 16(1), 19, 2, 20Constitution of India, 1950 — Article 136, 226, 227, 323A, 323A(1)