High Courts25 Jun 1984
S.N. Govinda Prabhu and Bros. Vs Additional Sales Tax Officer (Res. III)
High Court Of Kerala · (1985) 59 STC 33
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,318 of 2,714
High Courts25 Jun 1984
Mary Issac Vs Inspecting Assistant Commissioner
High Court Of Kerala · (1987) 163 ITR 341
Income Tax Act, 1961 — Section 140A(3)Kerala Agricultural Income Tax Act, 1950 — Section 17A(3)
High Courts25 Jun 1984
Commissioner of Income Tax Vs Cochin Refineries Ltd.
High Court Of Kerala · (1984) 43 CTR 103 : (1985) 154 ITR 345
Income Tax Act, 1961 — Section 80I, 80JIncome Tax Rules, 1962 — Rule 19A
High Courts25 Jun 1984Dismissed
C.A. Kumaran Vs Cochin Shipyard Ltd., Cochin
High Court Of Kerala · AIR 1985 Ker 108
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 22
High Courts22 Jun 1984
Commissioner of Income Tax Vs P.M. Syed Mohammed Kannu and Co.
High Court Of Kerala · (1984) 149 ITR 441
Income Tax Act, 1961 — Section 184, 185Partnership Act, 1932 — Section 30, 30(5), 30(7), 31, 40
High Courts22 Jun 1984
The Commissioner of Income Tax Kerala - I Ernakulam Vs M\s. P.M. Syed Mohammed Kannu and Company
High Court Of Kerala · (1984) KLJ 638
Contract Act, 1872 — Section 11Income Tax Act, 1961 — Section 184, 185, 263Partnership Act, 1932 — Section 12, 25, 28, 30, 30(3)
High Courts22 Jun 1984
P.J. Kuriakose and Others Vs K.C. Cherian
High Court Of Kerala · (1984) KLJ 581
Travancore Chitties Act, 1120 — Section 32(1)
High Courts19 Jun 1984
Commissioner of Income Tax Vs Joy P. Jacob
High Court Of Kerala · (1984) 43 CTR 110 : (1985) 151 ITR 19
Income Tax Act, 1961 — Section 24(1)
High Courts19 Jun 1984
C.R. Raman Vs Karthikayan
High Court Of Kerala · AIR 1984 Ker 208
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 35, Order 21 Rule 97, 115Constitution of India, 1950 — Article 226 , 227
High Courts19 Jun 1984
C.R. Raman Vs Karthikeyan
High Court Of Kerala · (1984) KLJ 541
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 35, Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 97(2)Constitution of India, 1950 — Article 226, 227
High Courts19 Jun 1984Dismissed
P.M. Noorjahan Galbath Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1985 Ker 104
Constitution of India, 1950 — Article 14, 226, 38Foreign Marriage Act, 1969 — Section 17, 4, 9Foreigners Act, 1946 — Section 3
High Courts18 Jun 1984
Commissioner of Income Tax Vs Travancore Timbers and Products
High Court Of Kerala · (1985) 20 TAXMAN 270
Payment of Gratuity Act, 1972 — Section 5
High Courts18 Jun 1984
Commissioner of Income Tax Vs Travancore Timbers and Products Travancore Timbers and Products Vs Commissioner of Income Tax
High Court Of Kerala · (1984) 42 CTR 249 : (1984) 149 ITR 450
High Courts15 Jun 1984Dismissed
Augusthy Thomas Vs State of Kerala
High Court Of Kerala · (1984) 57 STC 320
High Courts15 Jun 1984
M.K.C. Nabeesa Beevi Vs Agricultural Income Tax Officer and Sales Tax Officer and Another
High Court Of Kerala · (1985) 44 CTR 66 : (1987) 163 ITR 78
Kerala Agricultural Income Tax Act, 1950 — Section 18(3)
High Courts14 Jun 1984Dismissed
K.P. Abraham Vs Agricultural I.T.O. Negumangad and Another
High Court Of Kerala · (1984) KLJ 496
Constitution of India, 1950 — Article 226
High Courts14 Jun 1984
K.P. Abraham Vs Agricultural Income Tax Officer
High Court Of Kerala · (1985) 44 CTR 57 : (1987) 163 ITR 120
Constitution of India, 1950 — Article 226
High Courts14 Jun 1984Allowed
Ramachandran Vs The Administrator, Union Territory of Laccadives, Kavaratti and Others
High Court Of Kerala · (1984) KLJ 568
High Courts07 Jun 1984
T. Lakshmikutty Amma Vs Addl. Agrl. Income Tax Officer
High Court Of Kerala · (1987) 163 ITR 336
Kerala Agricultural Income Tax Act, 1950 — Section 30, 31, 32, 40, 40(1)
High Courts07 Jun 1984
L.T. Ibrahim Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1987) 163 ITR 91
Kerala Agricultural Income Tax Act, 1950 — Section 54