High Courts25 Nov 1994Allowed
Prof. K.M. Varghese Vs Mahathma Gandhi University and Others
High Court Of Kerala · (1994) 11 KL CK 0048
Limitation Act, 1963 — Section 5(9)Mahatma Gandhi University Act, 1985 — Section 2(29), 56(9), 62, 63, 64
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 3 of 28
High Courts25 Nov 1994Allowed
K. Ismail Vs M.G. Samuel
High Court Of Kerala · (1995) CriLJ 3184 : (1995) 1 ILR (Ker) 840 : (1995) 3 RCR(Criminal) 564 : (1995) 1 RCR(Criminal) 424
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 394(1), 394(2)Penal Code, 1860 (IPC) — Section 34, 466, 474Probation of Offenders Act, 1958 — Section 4(1)
High Courts25 Nov 1994
National Insurance Co. Ltd. Vs Sivasankara Pillay and Others
High Court Of Kerala · (1995) 2 ACC 104 : (1995) ACJ 1077 : (1995) 1 ILR (Ker) 497
Motor Vehicles Act, 1988 — Section 166, 168, 175Penal Code, 1860 (IPC) — Section 149, 34
High Courts24 Nov 1994
Basheer Vs Kerala Assistant Motor Vehicles Inspectors Association and Others
High Court Of Kerala · (1994) 11 KL CK 0067
Constitution of India, 1950 — Article 309Kerala Motor Vehicles Rules, 1989 — Rule 103, 116, 2, 24(2), 405Kerala Public Services Act, 1968 — Section 2
High Courts24 Nov 1994
Commissioner of Income Tax Vs Sree Narayana Chandrika Trust
High Court Of Kerala · (1995) 123 CTR 233 : (1995) 212 ITR 456
Income Tax Act, 1961 — Section 10(22), 10(22A), 11, 13(1)
High Courts24 Nov 1994Dismissed
Muraleedharan R.K. Vs State of Kerala and Another
High Court Of Kerala · (1994) 11 KL CK 0002
Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 110, 88
High Courts23 Nov 1994
Rajmohan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 11 KL CK 0071
Constitution of India, 1950 — Article 19(1), 21, 266Explosives Act, 1884 — Section 5, 7Explosives Rules, 1983 — Rule 144
High Courts23 Nov 1994
A. Sulaiman Rawther (by legal heir Mohammed Ismail) Vs State of Kerala
High Court Of Kerala · (1994) 11 KL CK 0056
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts23 Nov 1994
Smt. P. Subbammal (by legal rep. V. Thiruvenkitan) Vs Commissioner of Gift-tax
High Court Of Kerala · (1995) 214 ITR 331
Gift Tax Act, 1958 — Section 13, 29, 30
High Courts23 Nov 1994Dismissed
R. Balakrishna Pillai Vs The State and Another
High Court Of Kerala · (1995) CriLJ 963 : (1995) 1 ILR (Ker) 827 : (1995) 1 RCR(Criminal) 312
Criminal Law (Amendment) Act, 1952 — Section 8, 8(3)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 339, 339APenal Code, 1860 (IPC) — Section 102B, 109, 120B, 161, 164
High Courts23 Nov 1994
Mani and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1995) 123 CTR 453 : (1995) 213 ITR 563
Income Tax Act, 1961 — Section 256, 256(2)
High Courts23 Nov 1994
Churakulam Tea Estates Pvt. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1995) 123 CTR 336 : (1995) 2 ILR (Ker) 246 : (1995) 214 ITR 457
High Courts23 Nov 1994
N.C.J. Rajan Vs Commissioner of Wealth-tax
High Court Of Kerala · (1995) 214 ITR 507
Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 17(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts23 Nov 1994
Commissioner of Income Tax Vs Aluminium Industries Ltd.
High Court Of Kerala · (1995) 126 CTR 150 : (1995) 214 ITR 541
Income Tax Act, 1961 — Section 37(1)
High Courts23 Nov 1994
Thekkanattu Firms Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1995) 1 ILR (Ker) 583 : (1995) 214 ITR 355
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 147
High Courts23 Nov 1994
K.V. Idiculla Vs Commissioner of Income Tax
High Court Of Kerala · (1995) 214 ITR 386
Income Tax Act, 1961 — Section 45, 48, 49, 49(1), 55
High Courts23 Nov 1994
Deputy Commissioner of Sales Tax (Law) Vs Cherian P. Varghese
High Court Of Kerala · (1994) 11 KL CK 0013
Income Tax Act, 1961 — Section 263Kerala General Sales Tax Act, 1963 — Section 34, 35, 35(1), 35(2), 35(2A)
High Courts23 Nov 1994
N.C.J. Rajan Vs Commissioner of Wealth Tax
High Court Of Kerala · (1996) 84 TAXMAN 20
Income Tax Act, 1922 — Section 34(1)(a)Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 17(1)(a), 27(3)
High Courts23 Nov 1994
K.J. Chacko Vs The Commissioner of Wealth Tax
High Court Of Kerala · (1995) 214 ITR 507
Income Tax Act, 1922 — Section 34(1), 34AB, 34AB(4)Wealth Tax Act, 1957 — Section 17(1), 27(3)Wealth Tax Rules, 1957 — Rule 1D, 3, 8A
High Courts22 Nov 1994
K.M. Oil Industries Ltd. Vs The State of Kerala and Others
High Court Of Kerala · (1994) 11 KL CK 0074
Constitution of India, 1950 — Article 245, 246, 304Finance Act, 1978 — Section 36Kerala Essential Article Control Ordinance, 1984 — Section 11, 3, 3(1)