K.C.Sivasankara Panicker Vs K.C.Vasanthakumari Alias K.C.Vasanthi
.... t and his legal advisors {State Bank of India v. J.K. Sohan Singh (1962 SCC OnLine Punj 318)}. (III) A party is not entitled to execute interrogatories that involve disclosures injurious to public interests. 16. In Raj Narain v. Indira Nehru Gandhi [(1972) 3 SCC 850], the A ...
High Court Of Kerala
Travancore Regal Resorts Ltd Vs District Collector
.... n 565 reads as follows:- “565. Companies capable of being registered .- (1) With the exceptions and subject to the provisions contained in this section - (a) any company consisting of seven or more members, which was in existence on the first day of May, 1882, including any company re ...
High Court Of Kerala
J.C. Flowers Asset Reconstruction Pvt. Ltd Vs State Of Kerala
.... of the Indian Stamp Act and the Kerala Stamp Act, both of which are admittedly within the legislative competence of the Central Government and the State government respectively, the Indian Stamp Act has its source of power in Entry 91 of List 1 of Seventh Schedule, which says that the Parliament ...
High Court Of Kerala
M.M. Varghese Vs Assistant Director Of Income Tax (INV.)
.... the said provision, where the officers specified in the provision has reason to believe, in consequence of information in their possession, that, any person is in possession of any money or other valuable article or thing which represents either wholly or partly undisclosed income or property, t ...
High Court Of Kerala
Asian Steel Traders Vs Official Liquidator, High Court of Kerala, Company Law Bhavan
.... n the clauses in the auction sales notification has to be considered while examining the effect of an “as is where is” clause. 12. Caveat Emptor is the general rule applicable to the sale of goods. Unless there is an express or implied condition or warranty regarding the quality ...
High Court Of Kerala
Shamil Muhammed Vs State Of Kerala
.... the court. If the applicant makes a false statement or suppresses material fact or attempts to mislead the court, the court may dismiss the action on that ground alone and may refuse to enter into the merits of the case by stating, “We will not listen to your application because of what you hav ...
High Court Of Kerala
Vaisakh A Nair Vs Managing Director, KSRTC
.... ulation No.16 and Clauses (1), (2), (4) and (6) of Regulation 17 which are extracted hereunder: “16. Communication between Lok Adalat and parties.- ( 1) A Lok Adalat may invite the parties to meet it or may communicate with it orally or in writing and it may meet or communicate with the pa ...
High Court Of Kerala
Aboobacker P.K. Vs Manager The Indian Overseas Bank
.... rs have not sought any installment facility as regards the overdraft facility availed. 4. Having regard to the circumstances of the case and the submissions made as recorded above, I am of the view that the petitioners can be granted an opportunity to repay the overdue amount in 10 installm ...
High Court Of Kerala
Aswathy S A Vs State Of Kerala
.... dgments, wherein this Court had in similar circumstances granted emergency leave for the purpose of conducting the marriage of children. 2. The learned Public Prosecutor submits that the offences charged against the convict are heinous and the convict has been convicted to undergo rigorous ...
High Court Of Kerala
Sakeer Vs State Of Kerala
.... laimed by the petitioners and notice was also issued to the defacto complainant though the Investigating Officer. There was a further direction to make available the statement of the defacto complainant as regards the settlement of the issues. 3. The learned Public Prosecutor submitted ...
High Court Of Kerala
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