High Courts13 Jan 1994Allowed
P. Gopidasan Vs Kerala State Electronics Development Corpn. Ltd. and Others
High Court Of Kerala · (1994) 680 FLR 1239 : (1994) 2 LLJ 786
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 28 of 28
High Courts12 Jan 1994Dismissed
A. Albert Vs State of Kerala and Others
High Court Of Kerala · (1994) 01 KL CK 0046
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 9B
High Courts12 Jan 1994
Commissioner of Income Tax Vs A. Yunus Kanju
High Court Of Kerala · (1994) 117 CTR 27 : (1994) 3 ILR (Ker) 786 : (1994) 206 ITR 704
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 139(5)
High Courts12 Jan 1994
Premier Breweries Ltd. and Others Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (1994) 117 CTR 35 : (1994) 207 ITR 871
Income Tax Act, 1961 — Section 276C, 277, 278B
High Courts11 Jan 1994Allowed
Manmohan Malhotra Vs P.M. Abdul Salam and Another
High Court Of Kerala · (1994) CriLJ 1555 : (1994) 2 ILR (Ker) 580
Criminal Procedure Code, 1973 (CrPC) — Section 204, 244, 245, 245(1), 245(2)Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 Jan 1994
C.K. Rajan Vs State of Kerala and Others
High Court Of Kerala · AIR 1994 Ker 179
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 151, 92Constitution of India, 1950 — Article 226Kerala Guruvayoor Devaswom Act, 1978 — Section 27
High Courts08 Jan 1994Allowed
Praseethan Vs Sivaramakrishnan and Another
High Court Of Kerala · (1994) 01 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90(2)
High Courts07 Jan 1994Dismissed
T. M. C. Abdul Razak Vs Aboobacker
High Court Of Kerala · (1994) 1 KLJ 744
Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts06 Jan 1994Dismissed
S. Lalithambal and others Vs Secy. Central Board of Excise and Customs
High Court Of Kerala · (1994) 1 KLJ 205
Constitution of India, 1950 — Article 226
High Courts06 Jan 1994Dismissed
M.K. Govinda Pillai Vs Collector of Customs and C. Excise
High Court Of Kerala · (1994) 71 ELT 881
Constitution of India, 1950 — Article 226
High Courts05 Jan 1994Dismissed
Varkey Abraham Vs Wild Life Preservation Officer, Thekkady and Another
High Court Of Kerala · AIR 1994 Ker 304
Constitution of India, 1950 — Article 226Kerala Forest Act, 1961 — Section 61D
High Courts04 Jan 1994
P.S. Abdul Majeed Vs Agricultural Income Tax and Sales Tax Officer and Others
High Court Of Kerala · (1994) 120 CTR 10
High Courts04 Jan 1994
P. S. ABDUL MAJEED Vs AGRICULTURAL Income Tax AND SALES TAX OFFICER AND OTHERS.
High Court Of Kerala · (1994) 209 ITR 821
Constitution of India, 1950 — Article 226
High Courts03 Jan 1994
Kuttan Pillai Vs Union of India (UOI) and Others
High Court Of Kerala · (1994) 01 KL CK 0053
Army Act, 1950 — Section 2(1)Constitution of India, 1950 — Article 226Lok Sahayak Sena Act, 1956 — Section 2, 6