High Courts03 Nov 1994
Commissioner of Wealth-tax Vs Nasser Zacharia
High Court Of Kerala · (1994) 11 KL CK 0059
Wealth Tax Act, 1957 — Section 2
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,044 of 2,714
High Courts03 Nov 1994
Commissioner of Income Tax Vs Cochin Refineries Ltd.
High Court Of Kerala · (1995) 212 ITR 664
Income Tax Act, 1961 — Section 256, 32A
High Courts03 Nov 1994
P. Chandrasekhara Pillai Vs State and others
High Court Of Kerala · (1994) 2 KLJ 1009
Constitution of India, 1950 — Article 14, 16
High Courts03 Nov 1994
Commissioner of Income Tax Vs O.E.N. India Ltd.
High Court Of Kerala · (1994) 11 KL CK 0031
Income Tax Act, 1961 — Section 256, 37
High Courts03 Nov 1994
Commissioner of Wealth-tax Vs Anwar Hasim
High Court Of Kerala · (1995) 214 ITR 60
Wealth Tax Act, 1957 — Section 2
High Courts03 Nov 1994
Abad Fisheries Vs Commissioner of Income Tax Commissioner of Income Tax Vs Abad Fisheries
High Court Of Kerala · (1994) 122 CTR 423 : (1995) 1 ILR (Ker) 677
Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 32, 37, 43Kerala General Sales Tax Act, 1963 — Section 5A
High Courts01 Nov 1994Dismissed
Controller of Estate Duty Vs Estate of Late H.H. Sethu Parvathi Bai
High Court Of Kerala · (1995) 78 TAXMAN 200
Estate Duty Act, 1953 — Section 2(15), 64(3)
High Courts01 Nov 1994
Commissioner of Income Tax Vs South Indian Bank Ltd.
High Court Of Kerala · (1995) 212 ITR 652
High Courts01 Nov 1994
Controller of Estate Duty Vs H.H. Sethu Parvathi Bai (Estate of Late) by H.H. Lakshmi Bai
High Court Of Kerala · (1995) 1 ILR (Ker) 673
Estate Duty Act, 1953 — Section 2(15), 64(3)
High Courts31 Oct 1994
Ramesh Pai Vs State of Kerala and Others
High Court Of Kerala · (1994) 10 KL CK 0015
Constitution of India, 1950 — Article 14, 226Kerala Shops and Commercial Establishment Act, 1960 — Section 1(3), 18, 5
High Courts28 Oct 1994
P.K. Poulose Vs The State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 234
Constitution of India, 1950 — Article 19(1)(9)Motor Vehicles Act, 1988 — Section 67(D)
High Courts28 Oct 1994
Joseph Cherian and Others Vs Thankamani Jacob and Others
High Court Of Kerala · (1994) 10 KL CK 0014
Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 10, 44Limitation Act, 1963 — Section 12, 5
High Courts27 Oct 1994
Income Tax Officer Vs P.B. Babu
High Court Of Kerala · (1995) 124 CTR 101 : (1995) 213 ITR 219
Income Tax Act, 1961 — Section 276C, 277
High Courts26 Oct 1994
Geo Sea Foods Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 122 CTR 571 : (1995) 212 ITR 39
Income Tax Act, 1961 — Section 256
High Courts26 Oct 1994
Commissioner of Income Tax Vs Dr. K.R. Jayachandran
High Court Of Kerala · (1995) 124 CTR 11 : (1995) 212 ITR 637 : (1995) 83 TAXMAN 488
Income Tax Act, 1961 — Section 256, 32
High Courts25 Oct 1994
Binani Zinc Ltd. Vs Asstt. Collector of Central Excise
High Court Of Kerala · (1995) 77 ELT 514
Central Excise Rules, 1944 — Rule 57F(2)Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 265
High Courts25 Oct 1994
Moosa Vs The Joint Registrar and Others
High Court Of Kerala · (1994) 10 KL CK 0046
High Courts25 Oct 1994
V.M. Kurian Vs State of Kerala and Another
High Court Of Kerala · (1995) 213 ITR 314
High Courts25 Oct 1994
V. M. KURIAN Vs STATE OF KERALA AND ANOTHER.
High Court Of Kerala · (1995) 213 ITR 314
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)