High Courts22 Nov 1994
Commissioner of Income Tax Vs Bhima Bros.
High Court Of Kerala · (1995) 214 ITR 302
Income Tax Act, 1961 — Section 139, 139(8), 154Income Tax Rules, 1962 — Rule 119A
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 4 of 28
High Courts21 Nov 1994
State of Kerala and Others Vs P.K. Satheesh and Others
High Court Of Kerala · (1994) 2 KLJ 1041
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts21 Nov 1994
Commissioner of Gift-tax Vs Elixir Plantations (P.) Ltd.
High Court Of Kerala · (1995) 214 ITR 243
Gift Tax Act, 1958 — Section 16, 16(1)Income Tax Act, 1961 — Section 256, 45, 52, 52(2)
High Courts17 Nov 1994
Commissioner of Income Tax Vs Jacobs Pvt. Ltd.
High Court Of Kerala · (1995) 214 ITR 218
Income Tax Act, 1961 — Section 104
High Courts17 Nov 1994Allowed
R. Balakrishna Pillai Vs State of Kerala
High Court Of Kerala · (1995) CriLJ 1244 : (1995) 1 ILR (Ker) 821
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 238, 239, 482
High Courts17 Nov 1994
Commissioner of Income Tax Vs Premier Engineering Co.
High Court Of Kerala · (1995) 213 ITR 522
High Courts16 Nov 1994
Ramachandra Rao and Others Vs Rajendra Rao and Others
High Court Of Kerala · (1994) 11 KL CK 0064
High Courts16 Nov 1994Dismissed
V.M. Mathew Vs V.S. Saramma and Others
High Court Of Kerala · (1994) 11 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, 115, 115(1)Evidence Act, 1872 — Section 138, 142, 154, 33Succession Act, 1925 — Section 278
High Courts15 Nov 1994Dismissed
Sulaiman Vs Tran Plywood Industrial
High Court Of Kerala · (1985) 1 KLJ 176 : (1995) 2 LLJ 1171
Constitution of India, 1950 — Article 311
High Courts15 Nov 1994
Kerala Vyapari Vyavasai Ekopana Samithi and Another Vs Velloor Panchayat and Others
High Court Of Kerala · (1994) 11 KL CK 0020
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4(1), 5A
High Courts15 Nov 1994
Ponnappan Vs State
High Court Of Kerala · (1994) 11 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 220, 223, 235(1), 239Evidence Act, 1872 — Section 14, 32, 6Penal Code, 1860 (IPC) — Section 302, 46
High Courts14 Nov 1994
Justice K.K. Narendran Vs The State of Kerala and Others
High Court Of Kerala · (1994) 11 KL CK 0072
Constitution of India, 1950 — Article 14, 16(1), 19(1), 21, 311(2)Kerala Public Mens Corruption (Investigation and Inquiries) (Amendment) Act, 1992 — Section 10, 10(4), 8Kerala Public Mens Corruption (Investigation and Inquiries) Rules, 1990 — Rule 9
High Courts14 Nov 1994
Ramesh Kumar Vs State of Kerala and Others
High Court Of Kerala · (1994) 11 KL CK 0021
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 14, 15(4), 41, 45, 46
High Courts14 Nov 1994
State of Kerala Vs Wolf Hang Kannad Finert
High Court Of Kerala · (1995) 1 KLJ 14
Criminal Procedure Code, 1973 (CrPC) — Section 223, 223(a)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)
High Courts11 Nov 1994Allowed
Vijayalakshmi and Others Vs Rajasekharan Nair and Another
High Court Of Kerala · (1994) 11 KL CK 0075
Motor Vehicles Act, 1939 — Section 110A
High Courts11 Nov 1994
Travancore Electro Chemical Industries Ltd. Vs Commissioner of Income Tax (No. 1)
High Court Of Kerala · (1995) 214 ITR 166
Income Tax Act, 1961 — Section 45, 80J
High Courts11 Nov 1994
Travancore Electro-Chemical Industries Ltd. Vs Commissioner of Income Tax (No. 2)
High Court Of Kerala · (1995) 214 ITR 195
Finance Act, 1974 — Section 16Income Tax Act, 1961 — Section 214, 246, 37, 80J
High Courts10 Nov 1994
Commissioner of Income Tax Vs Popular Kuries Ltd.
High Court Of Kerala · (1995) 214 ITR 38
Income Tax Act, 1961 — Section 143(3), 147, 256