High Courts26 Sept 1994
Smt. B. Indira Rani Vs Commissioner of Income Tax
High Court Of Kerala · (1995) 211 ITR 346
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,048 of 2,714
High Courts24 Sept 1994Allowed
K.A. Joseph and others Vs Flag Officer Commanding-in-Chief and Others
High Court Of Kerala · (1994) 2 KLJ 823
Constitution of India, 1950 — Article 14, 141, 16, 39(d)
High Courts24 Sept 1994
Thomas Vs Babu
High Court Of Kerala · (1995) ACJ 780 : (1995) 70 FLR 637 : (1995) 2 LLJ 141
Workmens Compensation Act, 1923 — Section 2
High Courts23 Sept 1994
S. Jayakumari Vs S. Krishnan Nair
High Court Of Kerala · AIR 1995 Ker 139 : (1995) 1 DMC 48 : (1995) 1 ILR (Ker) 664 : (1994) 2 KLJ 762
Hindu Marriage Act, 1955 — Section 9
High Courts20 Sept 1994
Nelliampathy Tea and Produce Co. Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1995) 211 ITR 100
Income Tax Act, 1950 — Section 34, 35, 36
High Courts20 Sept 1994
C.K. George Vs Agricultural Income Tax Officer and Another
High Court Of Kerala · (1996) 218 ITR 655
Kerala Agricultural Income Tax Act, 1950 — Section 17A(3), 20
High Courts20 Sept 1994
C. K. GEORGE Vs AGRICULTURAL INCOME TAX OFFICER and Another
High Court Of Kerala · (1998) 147 CTR 319
Kerala Agricultural Income Tax Act, 1950 — Section 17A(3)
High Courts20 Sept 1994
Devaki, M. Vs State of Kerala and Another
High Court Of Kerala · (1994) 09 KL CK 0001
Constitution of India, 1950 — Article 226Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(1), 15
High Courts19 Sept 1994
State of Kerala Vs M.V. Ramakrishnan
High Court Of Kerala · (1995) 211 ITR 45
Income Tax Act, 1961 — Section 256(1)Kerala Agricultural Income Tax Act, 1950 — Section 60, 60(1)
High Courts19 Sept 1994Dismissed
Mariamma Abraham and others Vs Itty Oommen
High Court Of Kerala · (1994) 2 KLJ 672
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(v)
High Courts09 Sept 1994Allowed
Mohanan Vs Thankamani
High Court Of Kerala · (1995) 1 DMC 327 : (1995) 1 ILR (Ker) 83
Hindu Marriage Act, 1955 — Section 13
High Courts09 Sept 1994Dismissed
Abu Mohammed Vs Mohammed Kunju Lebba
High Court Of Kerala · (1995) 1 DMC 316 : (1995) 1 ILR (Ker) 201 : (1994) 2 KLJ 664
Contract Act, 1872 — Section 69, 70
High Courts09 Sept 1994Dismissed
Joney, E.M. Vs State of Kerala and Others
High Court Of Kerala · (1994) 09 KL CK 0027
Constitution of India, 1950 — Article 19, 19(1), 301, 303, 304Kerala Abkari Act, 1077 — Section 10, 11, 12, 13, 14Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 8, 8(1)
High Courts08 Sept 1994Allowed
Akhila Kerala (Hindu) Chemman Samajam and Another Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1995 Ker 67 : (1995) 1 ILR (Ker) 193
High Courts08 Sept 1994
M. Rajagopalan Vs Baby Alex and Others
High Court Of Kerala · (1994) 2 KLJ 754
High Courts07 Sept 1994
Kotta Mohammed and Others Vs Rukkiya
High Court Of Kerala · (1994) 2 KLJ 726
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 23Kerala Land Reforms (Amendment) Act, 1969 — Section 56
High Courts07 Sept 1994Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Canara Workshop Limited
High Court Of Kerala · (1994) 95 STC 507
Kerala General Sales Tax Act, 1963 — Section 2, 5(1), 5(2), 5(2A)Kerala General Sales Tax Rules, 1963 — Rule 9
High Courts07 Sept 1994Allowed
Ithachutty and others Vs K.T. Rukkiya
High Court Of Kerala · (1994) 2 KLJ 726
Contract Act, 1872 — Section 23Kerala Land Reforms Act, 1963 — Section 125(3), 2(57), 74, 74(1), 74(2)Transfer of Property Act, 1882 — Section 106
High Courts06 Sept 1994Dismissed
Soman Pillai Vs State
High Court Of Kerala · (1996) CriLJ 1031
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 202(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 26, 27, 32
High Courts05 Sept 1994Dismissed
State of Kerala Vs Jose @ Saju and Others
High Court Of Kerala · (1994) 2 KLJ 787
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 304(B), 34, 498(A)