High Courts07 Jun 1994
Meenakshi and others Vs Kamalakshy Ammaand another
High Court Of Kerala · (1994) 2 KLJ 450
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(1), 11(2), 11(2)(b), 11(3), 11(4)(iv)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,055 of 2,714
High Courts07 Jun 1994
Chellamma Varghese Vs F. Cicey
High Court Of Kerala · (1994) 2 KLJ 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(2)(c), 12, 18
High Courts06 Jun 1994
Janab Abdul Rahiman Vs Lakshmi and Others
High Court Of Kerala · (1994) 2 KLJ 44
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(10), 11(3), 11(4), 11(7)
High Courts03 Jun 1994Allowed
K.K. Abdul Gafoor Vs The Intelligence Officer, Agricultural Income Tax and Sales Tax and Others
High Court Of Kerala · (1994) 95 STC 495
Kerala General Sales Tax Act, 1963 — Section 45A(1), 5
High Courts03 Jun 1994Allowed
State Bank of India Vs Mrs. T.R. Seethavarma and Others
High Court Of Kerala · AIR 1995 Ker 31
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 62
High Courts03 Jun 1994Dismissed
Cochin Roller Flour Mills Vs State of Kerala and Another
High Court Of Kerala · (1994) 95 STC 322
Constitution of India, 1950 — Article 14, 226
High Courts01 Jun 1994Allowed
M. Farisa Beevi Vs Supt. of Police and Others
High Court Of Kerala · (1994) 2 KLJ 1029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 12(4)
High Courts31 May 1994
D.L. Walton Vs Cochin Stock Exchange Ltd. and Others
High Court Of Kerala · AIR 1995 Ker 106
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, 9, 91, 91(1)Securities Contracts (Regulation) Act, 1956 — Section 12, 13, 18, 18(2), 19
High Courts27 May 1994
State of Kerala Vs Kochittiamma and Others
High Court Of Kerala · (1994) 05 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition (Amendment) Act, 1994 — Section 30
High Courts25 May 1994
V.V. Samuel and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 126
High Courts24 May 1994
Sivanandan and Others Vs State of Kerala and Others
High Court Of Kerala · (1994) 05 KL CK 0020
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 19(1), 226, 286, 366Income Tax Act, 1961 — Section 194C
High Courts24 May 1994
Sivaramakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1994) 05 KL CK 0019
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 165Income Tax Act, 1922 — Section 34
High Courts24 May 1994
RAMACHANDRAN AND CO. Vs Income Tax OFFICER AND ANOTHER.
High Court Of Kerala · (1994) 120 CTR 304 : (1994) 209 ITR 982
Income Tax Act, 1961 — Section 138, 139, 143, 215, 216
High Courts24 May 1994Partly Allowed
K. Nachimuthu Vs Sales Tax Officer and Another
High Court Of Kerala · (1994) 05 KL CK 0017
Kerala General Sales Tax Act, 1963 — Section 23, 23(3), 23(4), 23(5)
High Courts24 May 1994
Ramachandran and Co. Vs Income Tax Officer and Another
High Court Of Kerala · (1994) 120 CTR 304 : (1994) 209 ITR 982
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 215, 216, 264
High Courts24 May 1994
The Federal Bank Ltd. Vs The State of Kerala and Others
High Court Of Kerala · AIR 1995 Ker 62
Constitution of India, 1950 — Article 265Kerala Building Tax Act, 1975 — Section 5, 6(2)
High Courts24 May 1994Dismissed
Hemant Spices Vs Assistant Commissioner (Assessment), Sales Tax and Another
High Court Of Kerala · (1994) 95 STC 336
Kerala General Sales Tax Act, 1963 — Section 2Transfer of Property Act, 1882 — Section 3
High Courts24 May 1994
Shyam Electricals Vs State of Kerala and Others
High Court Of Kerala · (1994) 05 KL CK 0010
Kerala General Sales Tax Act, 1963 — Section 29A, 44, 44(1), 44(2), 44(3)
High Courts24 May 1994
Salay Mohamad Ibrahim Sait Vs Income Tax Officer and Another
High Court Of Kerala · (1994) 120 CTR 313 : (1994) 3 ILR (Ker) 512 : (1994) 210 ITR 700
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 45, 48
High Courts24 May 1994
P.K. Yusuf and Another Vs Income Tax Officer and Another
High Court Of Kerala · (1995) 123 CTR 614 : (1994) 210 ITR 731
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UA, 269UC(1), 269UC(2)Income Tax Rules, 1962 — Rule 48K