High Courts12 Jan 1994
Commissioner of Income Tax Vs A. Yunus Kanju
High Court Of Kerala · (1994) 117 CTR 27 : (1994) 3 ILR (Ker) 786 : (1994) 206 ITR 704
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 139(5)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,065 of 2,714
High Courts12 Jan 1994
Premier Breweries Ltd. and Others Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (1994) 117 CTR 35 : (1994) 207 ITR 871
Income Tax Act, 1961 — Section 276C, 277, 278B
High Courts11 Jan 1994Allowed
Manmohan Malhotra Vs P.M. Abdul Salam and Another
High Court Of Kerala · (1994) CriLJ 1555 : (1994) 2 ILR (Ker) 580
Criminal Procedure Code, 1973 (CrPC) — Section 204, 244, 245, 245(1), 245(2)Penal Code, 1860 (IPC) — Section 406, 420
High Courts08 Jan 1994Allowed
Praseethan Vs Sivaramakrishnan and Another
High Court Of Kerala · (1994) 01 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90(2)
High Courts07 Jan 1994Dismissed
T. M. C. Abdul Razak Vs Aboobacker
High Court Of Kerala · (1994) 1 KLJ 744
Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts06 Jan 1994Dismissed
S. Lalithambal and others Vs Secy. Central Board of Excise and Customs
High Court Of Kerala · (1994) 1 KLJ 205
Constitution of India, 1950 — Article 226
High Courts06 Jan 1994Dismissed
M.K. Govinda Pillai Vs Collector of Customs and C. Excise
High Court Of Kerala · (1994) 71 ELT 881
Constitution of India, 1950 — Article 226
High Courts05 Jan 1994Dismissed
Varkey Abraham Vs Wild Life Preservation Officer, Thekkady and Another
High Court Of Kerala · AIR 1994 Ker 304
Constitution of India, 1950 — Article 226Kerala Forest Act, 1961 — Section 61D
High Courts04 Jan 1994
P.S. Abdul Majeed Vs Agricultural Income Tax and Sales Tax Officer and Others
High Court Of Kerala · (1994) 120 CTR 10
High Courts04 Jan 1994
P. S. ABDUL MAJEED Vs AGRICULTURAL Income Tax AND SALES TAX OFFICER AND OTHERS.
High Court Of Kerala · (1994) 209 ITR 821
Constitution of India, 1950 — Article 226
High Courts03 Jan 1994
Kuttan Pillai Vs Union of India (UOI) and Others
High Court Of Kerala · (1994) 01 KL CK 0053
Army Act, 1950 — Section 2(1)Constitution of India, 1950 — Article 226Lok Sahayak Sena Act, 1956 — Section 2, 6
High Courts22 Dec 1993Allowed
George and Another Vs State
High Court Of Kerala · (1994) 1 KLJ 136
Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 313, 354(3), 367, 367(5)Evidence Act, 1872 — Section 165, 27, 8Penal Code, 1860 (IPC) — Section 302, 34, 364, 392, 394
High Courts22 Dec 1993Allowed
Canara Bank Vs Tecon Engineers and Others
High Court Of Kerala · (1994) 2 ILR (Ker) 182 : (1994) 207 ITR 691
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226, 226(3)Transfer of Property Act, 1882 — Section 130
High Courts22 Dec 1993Allowed
C.M. Kannan Vs The Secy. Board of Revenue (Taxes) and others
High Court Of Kerala · (1994) 1 KLJ 200
High Courts22 Dec 1993Dismissed
V.B. Kanthi Vs The Chief Justice and Others
High Court Of Kerala · (1993) 12 KL CK 0001
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16Government of India Act, 1935 — Section 241, 242(4)Kerala High Court Service Rules, 1970 — Rule 16, 16(4), 8
High Courts20 Dec 1993
Dr. G.M. Nair Vs Smt. T. Jagadamma
High Court Of Kerala · (1994) 1 KLJ 113
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Family Courts Act, 1984 — Section 18, 7(1), 7(2), 7(2)(a), 8
High Courts20 Dec 1993
P. I. CHACKO Vs CHIEF COMMISSIONER OF Income Tax AND OTHERS.
High Court Of Kerala · (1994) 117 CTR 310 : (1994) 208 ITR 110
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269UE
High Courts20 Dec 1993
G.M. Nair Vs Jaga Damma
High Court Of Kerala · (1994) 1 ALT(Cri) 376 : (1994) 1 DMC 621 : (1994) 2 ILR (Ker) 576
Criminal Procedure Code, 1973 (CrPC) — Section 128Family Courts Act, 1984 — Section 7(2)
High Courts20 Dec 1993
P.I. Chacko Vs Chief Commissioner of Income Tax and Others
High Court Of Kerala · (1995) 81 TAXMAN 480
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UE