High Courts19 Jul 1994
Kumaran Harshakumar Vs Nooreddenkunju and others
High Court Of Kerala · (1994) 2 KLJ 427
Fatal Accidents Act, 1855 — Section 1, 1A, 2
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,052 of 2,714
High Courts19 Jul 1994
Kumaran Vs Mohammed Khader
High Court Of Kerala · (1994) 2 ACC 532 : (1995) ACJ 173
Fatal Accidents Act, 1855 — Section 1, 1A, 2
High Courts19 Jul 1994
Kerala State Drugs and Pharmaceuticals Ltd. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1994) 120 CTR 504 : (1994) 210 ITR 1042
Companies Act, 1956 — Section 619, 619(2)Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(10), 44AB
High Courts19 Jul 1994
R. Padmanabhan Vs Union of India (UOI)
High Court Of Kerala · (1995) 78 ELT 664 : (1985) 1 KLJ 106
All India Services Act, 1951 — Section 2Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 41(1)
High Courts19 Jul 1994Dismissed
Mrs. Narayani R Prasad Vs Mavelikkara Municipality and Another
High Court Of Kerala · (1994) 2 KLJ 927
Kerala Municipalities Act, 1961 — Section 110
High Courts18 Jul 1994
Commissioner of Income Tax Vs P. Veriah
High Court Of Kerala · (1994) 121 CTR 491 : (1995) 211 ITR 244
Income Tax Act, 1961 — Section 256, 32, 32A, 37
High Courts18 Jul 1994
T. Mammed and Others Vs Taluk Land Board and Others
High Court Of Kerala · (1994) 07 KL CK 0021
Land Reforms Act, 1963 — Section 3, 82, 82(2), 82(6)
High Courts18 Jul 1994Dismissed
National Insurance Co. Ltd. Vs Ramakrishna Pillai and Others
High Court Of Kerala · (1994) 2 ACC 497 : (1994) ACJ 1113
Motor Vehicles Act, 1939 — Section 110A
High Courts18 Jul 1994Dismissed
M. Balakrishnan Nair and others Vs State and others
High Court Of Kerala · (1994) 2 KLJ 758
High Courts15 Jul 1994
N. Gopalakrishna Pillai Vs Philippose Abraham
High Court Of Kerala · (1994) 2 KLJ 833
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(2)(b), 11(2)(c)
High Courts14 Jul 1994
Rajeswari Export House Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 210 ITR 942
Income Tax Act, 1961 — Section 254(1), 256(1), 256(2), 260(1)
High Courts14 Jul 1994
Commissioner of Income Tax Vs V. Prakashan
High Court Of Kerala · (1994) 121 CTR 468 : (1995) 211 ITR 119
Income Tax Act, 1961 — Section 256, 45
High Courts14 Jul 1994
Kesav Cashew Co. Vs Deputy Commissioner of Income Tax and Others
High Court Of Kerala · (1994) 122 CTR 52 : (1994) 210 ITR 1014
Income Tax Act, 1961 — Section 220(6)
High Courts13 Jul 1994Dismissed
C. Pathummu Vs Commr. and Secy. to Govt. Home (SSA) Deptt. and Others
High Court Of Kerala · (1995) 56 ECR 19
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3, 8, 9Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 124
High Courts13 Jul 1994
Kunhalan Haji and others Vs State of Kerala and others
High Court Of Kerala · (1994) 2 KLJ 366
Kerala Land Reforms Act, 1963 — Section 84, 85, 85(8)
High Courts12 Jul 1994Dismissed
V.S. Jyothish Kumar and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 95 STC 527
Constitution of India, 1950 — Article 14, 19(1), 226Kerala General Sales Tax Act, 1963 — Section 5(1), 7(14), 7(17)
High Courts12 Jul 1994
Gajanana Agencies Vs Income Tax Officer and Others
High Court Of Kerala · (1994) 210 ITR 865
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(6)
High Courts11 Jul 1994
The Food Corporation of India Vs The Thikkod Panchayat and Others
High Court Of Kerala · (1994) 07 KL CK 0051
Constitution of India, 1950 — Article 12, 285, 285(1)Food Corporations Act, 1964 — Section 3, 3(2), 5, 5(2), 6
High Courts08 Jul 1994Dismissed
T.M. Joshy Vs Depy. Director and others
High Court Of Kerala · (1994) 2 KLJ 267
Kerala Panchayat Raj Act, 1994 — Section 54(13)
High Courts08 Jul 1994
Tilak Associates and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1994) 210 ITR 918
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD, 269UD(1)Transfer of Property Act, 1882 — Section 53A