High Courts24 May 1994
Crasim Industries Limited Vs State of Kerala
High Court Of Kerala · (1994) 05 KL CK 0006
Central Sales Tax Act, 1956 — Section 8A(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,056 of 2,714
High Courts24 May 1994Allowed
G. Krishnan Vs Assistant Controller of Estate Duty
High Court Of Kerala · (1994) 210 ITR 665
Estate Duty Act, 1953 — Section 70, 70(2)Income Tax Act, 1961 — Section 220(2)
High Courts24 May 1994
Keyemyes Trading Agency Vs State of Kerala and Others
High Court Of Kerala · (1994) 05 KL CK 0004
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 147Kerala General Sales Tax Act, 1963 — Section 19B, 19C
High Courts24 May 1994
Dynamic Industrial and Cleaning Services (P) Ltd. Vs State of Kerala and Another
High Court Of Kerala · (1994) 05 KL CK 0002
Constitution of India, 1950 — Article 366Kerala General Sales Tax Act, 1963 — Section 2
High Courts24 May 1994
G. Krishnan Vs Assistant Controller of Estate Duty and Another
High Court Of Kerala · (1994) 210 ITR 665
Estate Duty Act, 1953 — Section 70, 70(2)
High Courts06 May 1994
Methri M.C. Vs State of Kerala and Others
High Court Of Kerala · (1994) 05 KL CK 0003
Constitution of India, 1950 — Article 14
High Courts12 Apr 1994
A.C. Thomas Vs State of Kerala and Others
High Court Of Kerala · (1994) 04 KL CK 0020
Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 6, 7
High Courts08 Apr 1994
Kumaran and Another Vs Government of Kerala and Others
High Court Of Kerala · (1994) 1 KLJ 819
Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 2, 20, 31, 31(3), 35
High Courts08 Apr 1994
P.K. Varghese and Sons Vs T.U. Vacco and Another
High Court Of Kerala · (1994) 1 KLJ 814
Constitution of India, 1950 — Article 226Kerala Shops and Commercial Establishment Act, 1960 — Section 18(1), 18(2), 18(3)
High Courts08 Apr 1994
Vasavan Vs Unnikrishnan
High Court Of Kerala · (1994) 2 KLJ 385
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, 16
High Courts08 Apr 1994
Rosamma Thomas Vs State of Kerala and Another
High Court Of Kerala · (1994) 04 KL CK 0005
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 324, 376Prisons Act, 1894 — Section 37
High Courts08 Apr 1994
N. Sukumaran Potti Vs Munsiff
High Court Of Kerala · (1994) 1 KLJ 898
Constitution of India, 1950 — Article 227
High Courts07 Apr 1994
Sobha Menon Vs Secretary, Kerala Public Service Commission and Others
High Court Of Kerala · (1994) 04 KL CK 0023
Kerala State and Subordinate Services Rules, 1958 — Rule 13, 13A
High Courts07 Apr 1994Dismissed
Oriental Insurance Co. Ltd. Vs Mother Superior, S.H. Convent and Others
High Court Of Kerala · (1994) 2 ACC 462 : (1994) ACJ 673 : (1994) 3 ILR (Ker) 677
Constitution of India, 1950 — Article 168, 169, 170, 37Succession Act, 1925 — Section 2, 29, 41, 42, 43
High Courts07 Apr 1994
M.A.M. Kasi Chettiar Vs Agricultural Income Tax Officer
High Court Of Kerala · (1994) 210 ITR 583
Constitution of India, 1950 — Article 226
High Courts07 Apr 1994Dismissed
Hindustan Latex Ltd. Vs Maniamma
High Court Of Kerala · (1994) 2 ILR (Ker) 848 : (1995) 1 LLJ 557
Constitution of India, 1950 — Article 16(2)
High Courts06 Apr 1994Dismissed
Lakshmi Amma and others Vs Rajalakshmi and others
High Court Of Kerala · (1994) 2 KLJ 149
Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 9
High Courts06 Apr 1994
Kana Edathil Veettil Lakshmi Amma and Others Vs Kana Edathil Veettil Rajalakshmi and Others
High Court Of Kerala · (1994) 2 KLJ 149
Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 9Travancore Nair Act, 1912 — Section 10
High Courts06 Apr 1994Allowed
Cleetus Vincent Vs Sales Tax Inspector, Sales Tax Check Post and Others
High Court Of Kerala · (1994) 95 STC 330
Kerala General Sales Tax Act, 1963 — Section 29A
High Courts06 Apr 1994
Sylvester P. Netto Vs Board of Revenue (L.R.)
High Court Of Kerala · (1994) 04 KL CK 0008
Kerala Plantations Tax Act, 1960 — Section 4(1), 4(2), 4(3), 5, 6