High Courts11 Oct 1994
COMMISSIONER OF WEALTH-TAX Vs DR. DAVID JOSEPH, EXECUTOR OF TRUST NO. 1.
High Court Of Kerala · (1995) 123 CTR 302 : (1995) 213 ITR 156 : (1995) 80 TAXMAN 385
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,046 of 2,714
High Courts10 Oct 1994
Commissioner of Income Tax Vs Vanaja Textiles Ltd.
High Court Of Kerala · (1994) 10 KL CK 0032
Income Tax Act, 1961 — Section 139, 142, 143, 256, 271
High Courts10 Oct 1994Allowed
K.K. Kurian Vs K.N. Santha and Others
High Court Of Kerala · (1995) ACJ 690
High Courts07 Oct 1994
Commissioner of Income Tax Vs T. Lekshmikutty Amma
High Court Of Kerala · (1995) 211 ITR 1014
Income Tax Act, 1961 — Section 143, 147, 256
High Courts07 Oct 1994Dismissed
Sandeep Makhni and Another Vs Tabe Treatment Clinics (India) Private Limited
High Court Of Kerala · (1994) 10 KL CK 0043
Arbitration Act, 1940 — Section 20, 28, 31, 34, 40Civil Procedure Code, 1908 (CPC) — Section 10
High Courts07 Oct 1994
Commissioner of Income Tax Vs Pachi Philip and Co.
High Court Of Kerala · (1995) 123 CTR 379 : (1995) 212 ITR 75
Abhari Shops (Disposal in Auction) Rules, 1974 — Rule 6(25)Income Tax Act, 1961 — Section 37, 37(1)
High Courts07 Oct 1994
Commissioner of Income Tax Vs C. Sekharan
High Court Of Kerala · (1995) 211 ITR 730
Income Tax Act, 1961 — Section 35B
High Courts07 Oct 1994
Commissioner of Income Tax Vs Orion Coir Mats and Mattings Manufacturers (I.) Ltd.
High Court Of Kerala · (1995) 211 ITR 700
Income Tax Act, 1961 — Section 35B
High Courts07 Oct 1994
K.C. Mathew Vs Ms. Director Plantation Corporation and Another
High Court Of Kerala · (1994) 2 KLJ 960
Constitution of India, 1950 — Article 12, 19, 19(1), 19(1)(b), 19(1)(c)Industrial Disputes Act, 1947 — Section 2(j), 2(k), 2(ka), 2(s)
High Courts06 Oct 1994Allowed
M.V. Mohan Nair and others Vs State and Others
High Court Of Kerala · (1994) 2 KLJ 1080
Constitution of India, 1950 — Article 19, 19(1)(g), 19(6)
High Courts06 Oct 1994
COMMISSIONER OF Income Tax Vs WANDOOR JUPITER CHITS (P.) LTD. (IN LIQUIDATION).
High Court Of Kerala · (1995) 123 CTR 410 : (1995) 213 ITR 73 : (1995) 80 TAXMAN 345
Income Tax Act, 1961 — Section 256
High Courts06 Oct 1994
Commissioner of Income Tax Vs Wandoor Jupiter Chits (P.) Ltd. (In liquidation)
High Court Of Kerala · (1994) 10 KL CK 0048
Income Tax Act, 1961 — Section 256
High Courts06 Oct 1994
Commissioner of Income Tax Vs Travancore Cements Ltd.
High Court Of Kerala · (1995) 124 CTR 17 : (1995) 1 ILR (Ker) 371 : (1995) 212 ITR 218
High Courts06 Oct 1994
Commissioner of Income Tax Vs Travancore Electro Chemical Industries Ltd.
High Court Of Kerala · (1994) 122 CTR 182 : (1995) 211 ITR 775
Income Tax Act, 1961 — Section 37, 37(1)
High Courts06 Oct 1994
Commissioner of Income Tax Vs Palghat Shadi Mahal Trust
High Court Of Kerala · (1995) 123 CTR 549 : (1995) 212 ITR 287
Income Tax Act, 1961 — Section 11, 13(1), 256, 263
High Courts06 Oct 1994
Commissioner of Income Tax Vs Santhosh Hospital
High Court Of Kerala · (1995) 211 ITR 888
Income Tax Act, 1961 — Section 256
High Courts06 Oct 1994Dismissed
Keka Nature Preservation Society, Triasur Vs Professor, Livestock Research Centre and Others
High Court Of Kerala · AIR 1995 Ker 154
Forest Act, 1927 — Section 35Kerala Forest Act, 1961 — Section 30
High Courts06 Oct 1994Dismissed
K.J. Joseph Vs K.S.E.B.
High Court Of Kerala · (1994) 2 KLJ 721
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 141Constitution of India, 1950 — Article 226
High Courts06 Oct 1994
M/s. Southern India Marine Products Co. (Pvt.) Ltd Vs K.S.E.B. and Another
High Court Of Kerala · (1994) 2 KLJ 773
Electricity Act, 1910 — Section 26, 26(3), 26(6)
High Courts05 Oct 1994Allowed
The Manager, K.M.M.U.P. School, Perinthlmanna South Vs The State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 243
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 1