Section 94 in The Kerala Agricultural Income Tax Act, 1991
94. Bar of suits in Civil Courts.
(1)No suit shall be brought, in any Civil Court to set aside or modify any assessment order made under this Act and no prosecution, suit or other proceeding shall lie against the Government or any officer of the Government for anything in good faith done or intended to be done under this Act.(2)No Civil Court shall grant any injunction or direction or otherwise interfere with any proceedings for assessment to tax under this Act.
