COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,069 of 2,714

High Courts11 Nov 1993

Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Mount Estate

High Court Of Kerala · (1994) 117 CTR 166 : (1994) 208 ITR 86

Kerala Agricultural Income Tax Act, 1950 — Section 27Kerala Agricultural Income Tax Rules, 1951 — Rule 2

High Courts11 Nov 1993

K. M. MOHAMMED KUTTY Vs COMMISSIONER OF AGRICULTURAL Income Tax AND OTHERS.

High Court Of Kerala · (1994) 209 ITR 686

Constitution of India, 1950 — Article 226

High Courts11 Nov 1993

DEPUTY COMMISSIONER OF AGRICULTURAL Income Tax AND SALES TAX Vs MOUNT ESTATE.

High Court Of Kerala · (1994) 117 CTR 166 : (1994) 208 ITR 86

Kerala Agricultural Income Tax Act, 1950 — Section 18Kerala Agricultural Income Tax Rules, 1951 — Rule 2

High Courts10 Nov 1993

Abraham Mathew Vs State of Kerala

High Court Of Kerala · (1993) 1 ILR (Ker) 268

Kerala Agricultural Income Tax (Amendment) Act, 1991 — Section 78Kerala Agricultural Income Tax Act, 1950 — Section 34, 60

High Courts09 Nov 1993Allowed

V. Kumaran Erady Vs General Manager, Madras Telephones, Dept. of Talecommunication and Others

High Court Of Kerala · AIR 1994 Ker 118

Telegraph Rules, 1951 — Rule 420

High Courts05 Nov 1993

K. V. Ramakrishnan and Another Vs State and Others

High Court Of Kerala · (1993) 2 KLJ 1033

High Courts05 Nov 1993Dismissed

Abdulkader and Another Vs Pathumma and Others

High Court Of Kerala · (1993) 11 KL CK 0042

High Courts05 Nov 1993Allowed

Beeravu Vs K.K. Damodaran and Others

High Court Of Kerala · (1994) 2 ACC 417 : (1994) ACJ 1297

Motor Vehicles Act, 1988 — Section 96

High Courts04 Nov 1993Dismissed

Annamma T.V. Vs State and others

High Court Of Kerala · (1994) 1 KLJ 63

Constitution of India, 1950 — Article 12, 226, 227, 32

High Courts04 Nov 1993Allowed

V. Abusali Vs The Commandant and Others

High Court Of Kerala · (1995) 1 LLJ 547

Central Reserve Police Force Rules, 1955 — Rule 27, 27(7)

High Courts04 Nov 1993Dismissed

Annamma Vs State of Kerala and Others

High Court Of Kerala · (1994) 1 KLJ 63

Constitution of India, 1950 — Article 12, 226, 227, 32

High Courts02 Nov 1993Allowed

Van Der Elst Danny and Another Vs Indian Council of Social Welfare and Another

High Court Of Kerala · (1994) 1 DMC 564

Guardians and Wards Act, 1890 — Section 47

High Courts02 Nov 1993Allowed

Cappellotto Livio Vs Indian Council of Social Welfare

High Court Of Kerala · (1994) 1 DMC 564

Guardians and Wards Act, 1890 — Section 10, 11, 7

High Courts01 Nov 1993Dismissed

S. Valsala Vs State of Kerala

High Court Of Kerala · (1994) 95 STC 450

High Courts29 Oct 1993

Commissioner of Income Tax Vs Sree Bhagavathi Textiles Ltd.

High Court Of Kerala · (1994) 120 CTR 414 : (1994) 207 ITR 826

Income Tax Act, 1961 — Section 36(1)

High Courts29 Oct 1993

Commissioner of Income Tax Vs Madras Spinners Ltd.

High Court Of Kerala · (1994) 120 CTR 392 : (1994) 207 ITR 35

Income Tax Act, 1961 — Section 36(1), 37

High Courts29 Oct 1993

Vanaja Textiles Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1994) 118 CTR 372 : (1994) 208 ITR 161

Income Tax Act, 1961 — Section 36(1), 40A(7)

High Courts28 Oct 1993Dismissed

Nagesh Sales Corporation and Another Vs Kerala Soaps and Oils Limited

High Court Of Kerala · AIR 1994 Ker 150 : (1994) 2 ILR (Ker) 279

Civil Procedure Code, 1908 (CPC) — Section 20, 34(1)Limitation Act, 1963 — Article 12, 14

High Courts27 Oct 1993Allowed

Dr. P.K. Mohammed Rasheed Vs State of Kerala and Another

High Court Of Kerala · (1994) 1 ALT(Cri) 181 : (1994) 1 CivCC 256 : (1997) 89 CompCas 45 : (1994) CriLJ 674 : (1993) 1 ILR (Ker) 654 : (1994) 2 RCR(Criminal) 329

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 190(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts26 Oct 1993Allowed

P.S.N. Rawther Vs Shahui Hameed

High Court Of Kerala · (1993) 2 KLJ 1094