High Courts25 Mar 1994Allowed
C. Narayana Pillai Vs State and others
High Court Of Kerala · (1994) 1 KLJ 754
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,058 of 2,714
High Courts24 Mar 1994
George Joseph Mundackal Vs Secretary to the Department of Home (F) and Another
High Court Of Kerala · (1994) 03 KL CK 0059
Arms Act, 1959 — Section 17, 17(1), 17(3)
High Courts24 Mar 1994Dismissed
G. Balakrishnan Vs P. Babu
High Court Of Kerala · (1994) 1 KLJ 904
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Contract Act, 1872 — Section 2, 23Limitation Act, 1963 — Section 18
High Courts23 Mar 1994Dismissed
K. Oormila Maloor Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (1995) 82 TAXMAN 593
Income Tax Act, 1961 — Section 246
High Courts23 Mar 1994
Usha Aravind Vs The Sales Tax Officer
High Court Of Kerala · (1994) 03 KL CK 0055
Kerala Finance Act, 1993 — Section 17(6)
High Courts23 Mar 1994
Commissioner of Income Tax Vs Dr. P.K.P. Mohammed
High Court Of Kerala · (1994) 03 KL CK 0047
Income Tax Act, 1961 — Section 139, 139(8), 217, 271, 271(1)
High Courts22 Mar 1994
M.V. Narayanan and Others Vs Union of India and Others
High Court Of Kerala · (1994) 2 KLJ 600
Constitution of India, 1950 — Article 226, 300A, 39(a)
High Courts21 Mar 1994Dismissed
V.A. Muhammed Vs State of Kerala and Others
High Court Of Kerala · (1994) 03 KL CK 0054
High Courts21 Mar 1994
Azhikode Service Co-Operative Bank Ltd. Vs Narayanan
High Court Of Kerala · (1994) 03 KL CK 0040
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(7), 18, 20
High Courts21 Mar 1994
Abdul Karieem Vs Commissioner and Secretary to Government and Others
High Court Of Kerala · (1994) 03 KL CK 0016
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7(1), 8FConstitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 87
High Courts18 Mar 1994
Pappoo, V.J. Vs K.J. Kuruvilla and Others
High Court Of Kerala · (1994) 03 KL CK 0049
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 100, 101, 102, 103, 104
High Courts18 Mar 1994
M.A. Unneerikutty and Others Vs Deputy Commissioner of Income Tax (Assessment)
High Court Of Kerala · (1994) 120 CTR 486 : (1994) 2 ILR (Ker) 812 : (1996) 218 ITR 606
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 194A, 2(35), 204, 276B, 278B
High Courts18 Mar 1994
Pappoo Vs Kuruvilla
High Court Of Kerala · (1994) 03 KL CK 0012
Evidence Act, 1872 — Section 67, 68Travancore Christian Succession Act, 1916 — Section 111, 118, 63, 74, 89Travancore Christian Succession Rules, 1916 — Rule 29
High Courts17 Mar 1994
Abraham and Another Vs Kuriakose and Another
High Court Of Kerala · (1994) 1 KLJ 918
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 145, 147
High Courts17 Mar 1994
S.M. Fareesa Begum Vs State of Kerala and Others
High Court Of Kerala · (1994) 3 ILR (Ker) 755
Kerala Agricultural Income Tax Act, 1950 — Section 2, 3, 31(4), 38Kerala Agricultural Income Tax Rules, 1951 — Rule 25A
High Courts17 Mar 1994
A.P. Sivaraman and Others Vs Income Tax Officer and Others
High Court Of Kerala · (1995) 78 TAXMAN 110
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119(2), 154
High Courts17 Mar 1994
A. P. SIVARAMAN AND OTHERS Vs Income Tax OFFICER AND OTHERS.
High Court Of Kerala · (1994) 119 CTR 379 : (1994) 209 ITR 36
Income Tax Act, 1961 — Section 119, 154
High Courts17 Mar 1994Dismissed
V.O. Devassy Vs Periyar Credits and Another
High Court Of Kerala · AIR 1994 Ker 405
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 7 Rule 11, 149Court Fees Act, 1870 — Section 4 , 6Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts17 Mar 1994
S. M. FAREESA BEGUM Vs STATE OF KERALA AND OTHERS.
High Court Of Kerala · (1994) 209 ITR 928
Kerala Agricultural Income Tax Act, 1950 — Section 18(4)
High Courts16 Mar 1994
Molly Vs State
High Court Of Kerala · (1994) 2 ALT(Cri) 166 : (1994) 1 KLJ 930
Criminal Procedure Code, 1973 (CrPC) — Section 82, 82(1), 82(2), 82(3), 83Penal Code, 1860 (IPC) — Section 279