High Courts21 Oct 1994
COMMISSIONER OF Income Tax Vs A.M. ZAINALABDEEN MUSALIAR.
High Court Of Kerala · (1995) 123 CTR 51 : (1995) 212 ITR 20
Income Tax Act, 1961 — Section 256, 40A
COURT ARCHIVE
High Court Of Kerala judgments, 1994
555 judgments · page 7 of 28
High Courts21 Oct 1994
Commissioner of Income Tax Vs Popular Automobiles Ltd.
High Court Of Kerala · (1995) 2 ILR (Ker) 40 : (1995) 212 ITR 611 : (1995) 80 TAXMAN 221
Income Tax Act, 1961 — Section 256, 32A, 37, 37(3B)
High Courts21 Oct 1994
Commissioner of Income Tax Vs Aspinwall and Co. (Travancore) Ltd.
High Court Of Kerala · (1994) 10 KL CK 0049
Income Tax Act, 1961 — Section 256
High Courts21 Oct 1994Dismissed
Vyppin Bar and Restaurant Employees Union Vs Bhargavi
High Court Of Kerala · (1995) 70 FLR 583 : (1995) 1 ILR (Ker) 415 : (1995) 1 LLJ 877
High Courts21 Oct 1994
Commissioner of Income Tax Vs Peermade Tea Co. Ltd.
High Court Of Kerala · (1994) 10 KL CK 0036
Income Tax Act, 1961 — Section 256
High Courts20 Oct 1994
Chandrasekhara Menon Vs Union of India (UOI) and Others
High Court Of Kerala · (1994) 10 KL CK 0051
Constitution of India, 1950 — Article 214, 216, 217, 219, 221High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23D, 23D(1)
High Courts20 Oct 1994Allowed
George Philip Vs Saly Elias T.
High Court Of Kerala · AIR 1995 Ker 289 : (1994) 2 KLJ 956
Divorce Act, 1869 — Section 19Evidence Act, 1872 — Section 114
High Courts20 Oct 1994
Commissioner of Income Tax Vs Dr. David Joseph Trust No. 1
High Court Of Kerala · (1995) 211 ITR 1044
Income Tax Act, 1961 — Section 160, 160(1), 256
High Courts20 Oct 1994Allowed
George Philip Vs Saly Elias
High Court Of Kerala · (1996) 1 DMC 22 : (1995) 1 ILR (Ker) 410
Divorce Act, 1869 — Section 19(3)
High Courts20 Oct 1994Allowed
Radhamony and Others Vs Secretary, Dept. of Home Affairs
High Court Of Kerala · (1995) ACJ 347 : (1995) 70 FLR 617 : (1995) 1 ILR (Ker) 280 : (1995) 1 LLJ 376
Workmens Compensation Act, 1923 — Section 2(1)
High Courts19 Oct 1994
Madhusudhanan, T.V. Vs The Chief Election Commission and Another
High Court Of Kerala · (1994) 10 KL CK 0062
Constitution of India, 1950 — Article 226, 324, 325, 326, 327Representation of the People Act, 1950 — Section 13CCRepresentation of the People Act, 1951 — Section 28A
High Courts19 Oct 1994
Commissioner of Income Tax Vs Okay Transport Corporation
High Court Of Kerala · (1995) 211 ITR 846
Income Tax Act, 1961 — Section 256
High Courts19 Oct 1994Allowed
Indian Bank Vs Abyson Rubber Industries, Kottayam and Others
High Court Of Kerala · AIR 1995 Ker 60 : (1995) 1 ILR (Ker) 399
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Oct 1994Dismissed
Assistant Controller Vs M/s Josco Auto Sales
High Court Of Kerala · (1995) 1 KLJ 172
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)
High Courts18 Oct 1994
The Manager, Reserve Bank of India Vs Krishna Kumar and Others
High Court Of Kerala · (1994) 10 KL CK 0061
High Courts18 Oct 1994
COMMISSIONER OF Income Tax Vs COCHIN MALABAR ESTATES AND INDUSTRIES LTD.
High Court Of Kerala · (1995) 125 CTR 26 : (1995) 212 ITR 377
Income Tax Act, 1961 — Section 256
High Courts18 Oct 1994
Commissioner of Wealth-tax Vs Mrs. Lucy Kochuvareed
High Court Of Kerala · (1995) 123 CTR 153 : (1995) 211 ITR 792
High Courts18 Oct 1994Dismissed
Arumugham Pillai Vs State and others
High Court Of Kerala · (1994) 2 KLJ 1036
High Courts18 Oct 1994Dismissed
Commissioner of Wealth Tax Vs P.V. Jacob
High Court Of Kerala · (1995) 78 TAXMAN 234
Kerala Land Acquisition Act, 1961 — Section 3(1)Wealth Tax Act, 1957 — Section 27(3)
High Courts15 Oct 1994
Commissioner of Income Tax Vs The Cochin Malabar Estates and Industries Ltd.
High Court Of Kerala · (1994) 10 KL CK 0047
Companies (Profits) Surtax Act, 1964 — Section 18, 18(1), 5, 5(1), 5(2)Income Tax Act, 1961 — Section 256(1), 256(2)Super Profits Tax Act, 1963 — Section 10, 6(1), 6(3)