COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,060 of 2,714

High Courts03 Mar 1994

Cochin Plantations Ltd. Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax

High Court Of Kerala · (1994) 3 ILR (Ker) 66 : (1994) 210 ITR 91

Kerala Agricultural Income Tax Act, 1950 — Section 35Kerala Agricultural Income Tax Act, 1991 — Section 41

High Courts03 Mar 1994

M.M. Nagalinga Nadar Sons Vs Assistant Commissioner of Income Tax and Another

High Court Of Kerala · (1994) 207 ITR 578

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 182, 182(4), 187, 187(1), 220(2)

High Courts03 Mar 1994Dismissed

P.K. Kumaran Vs Idukki Jilla Motor Mazdoor Sangh (BMS) and Another

High Court Of Kerala · (1995) 70 FLR 113 : (1995) 1 LLJ 323

Industrial Disputes Act, 1947 — Section 25F

High Courts03 Mar 1994Allowed

R. Ratheesan Vs State of Kerala and Others

High Court Of Kerala · (1994) CriLJ 2564 : (1994) 2 KLJ 71

Constitution of India, 1950 — Article 19Essential Commodities Act, 1955 — Section 2Kerala Cement Distribution (Licensing and Registration) Order, 1974 — Section 14, 14(1)

High Courts03 Mar 1994

Arts and Cini House Vs Sales Tax Officer and Others

High Court Of Kerala · (1994) 03 KL CK 0004

Income Tax Act, 1961 — Section 154Kerala General Sales Tax Act, 1963 — Section 39(7), 43

High Courts02 Mar 1994Allowed

Headmaster, Poilkav High School, P.O. Edakkulam Quilandy Vs Murali A. and Others

High Court Of Kerala · AIR 1995 Ker 21 : (1994) 2 ILR (Ker) 684

Constitution of India, 1950 — Article 14, 226Kerala Education Rules, 1959 — Rule 10, 6

High Courts02 Mar 1994Allowed

Sree Kandakarna Kshethra Vs Karunakara Thandar and others

High Court Of Kerala · (1994) 2 KLJ 39

Civil Procedure Code, 1908 (CPC) — Section 92

High Courts02 Mar 1994

Susey Jose Vs G. Janardhana Kurup and Others

High Court Of Kerala · (1994) 2 ALT(Cri) 687 : (1994) CriLJ 2780 : (1994) 3 ILR (Ker) 44

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 225, 24, 24(1), 24(8), 25Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 11(4)

High Courts02 Mar 1994Allowed

Leelavathy Nambiar Vs Sankara Kurup

High Court Of Kerala · (1994) 2 KLJ 931

Benami Transactions (Prohibition) Act, 1988 — Section 4, 7Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 66, 66(1), 66(1), 66(2)Trusts Act, 1882 — Section 81, 82, 88, 94

High Courts28 Feb 1994

State Bank of India Vs Viswanatha Niryath (P) Ltd. and Another

High Court Of Kerala · (1994) 02 KL CK 0001

Bar Council of India Rules, 1961 — Rule 11, 12, 20, 28Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 8 Rule 6Contract Act, 1872 — Section 171

High Courts25 Feb 1994

E.K. Jose Vs Additional Agricultural Income Tax Officer and Others

High Court Of Kerala · (1996) 217 ITR 89

Kerala Agricultural Income Tax Act, 1950 — Section 31

High Courts24 Feb 1994

Kerala Rubber and Reclaims Ltd. Vs Sales Tax Officer and Another

High Court Of Kerala · (1994) 95 STC 353

Constitution of India, 1950 — Article 226, 366(29A)Kerala General Sales Tax Act, 1963 — Section 2, 5(1)

High Courts24 Feb 1994Allowed

Gandhi Sons Vs Assistant Commissioner and Another

High Court Of Kerala · (1994) 3 ILR (Ker) 39 : (1994) 95 STC 205

Contract Act, 1872 — Section 59, 60

High Courts23 Feb 1994

Mathai @ Baby Vs Thomas and Others

High Court Of Kerala · (1996) 1 ACC 399

High Courts23 Feb 1994

Agricultural Income Tax Officer and Others Vs Thayyil Plantation

High Court Of Kerala · (1994) 207 ITR 1035

Kerala Agricultural Income Tax Act, 1950 — Section 36

High Courts23 Feb 1994Dismissed

B. Radhamani Amma Vs Assistant Commissioner (Assessment), Agricultural Income Tax and Sales Tax Department and Others

High Court Of Kerala · (1994) 95 STC 347

Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 45A

High Courts23 Feb 1994

A.K. Anto Vs Municipal Commissioner, Chalakkudy Municipality, Trichur and Others

High Court Of Kerala · AIR 1994 Ker 390

Travancore-Kochi Town Planning Act, 1108 — Section 12, 33, 6

High Courts22 Feb 1994

Achoor Estate Vs Nabeesa

High Court Of Kerala · (1994) 2 ACC 491 : (1994) ACJ 607 : (1994) 2 ILR (Ker) 200 : (1994) 2 LLJ 969

Workmens Compensation Act, 1923 — Section 30, 4(1)

High Courts22 Feb 1994

DR. BABY MATHEW Vs AGRICULTURAL INCOME TAX OFFICER and Others

High Court Of Kerala · (1996) 131 CTR 214

High Courts22 Feb 1994

Dr. Baby Mathew Vs Agricultural Income Tax Officer and Others

High Court Of Kerala · (1994) 207 ITR 967

Kerala Agricultural Income Tax Act, 1950 — Section 2