High Courts04 Sept 1997Dismissed
Naveen Kumar and Others Vs The Joint Rregistrar of Co-operative Societies and Others
High Court Of Kerala · (1997) 09 KL CK 0044
Kerala Co-operative Societies Act, 1969 — Section 63, 65, 66, 68, 68(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1997
504 judgments · page 10 of 26
High Courts04 Sept 1997Allowed
P.V. Sabu Vs Mariakutty
High Court Of Kerala · AIR 1998 Ker 86 : (1998) 1 CivCC 87 : (1998) 1 DMC 198 : (1997) 4 RCR(Civil) 679
Divorce Act, 1869 — Section 19Evidence Act, 1872 — Section 112
High Courts03 Sept 1997Allowed
Thomas N.V. Vs Plantation Corporation of Kerala Ltd. and Another
High Court Of Kerala · (1999) 3 LLJ 1673
Kerala Service Rules, 1958 — Rule 3
High Courts03 Sept 1997Dismissed
K.M. Lukman Vs Dy. Registrar of Co-op. Societies
High Court Of Kerala · (1998) 1 KLJ 50
Kerala Co-operative Societies Act, 1969 — Section 2(tt)
High Courts03 Sept 1997Allowed
N.V. Thomas Vs Managing Director and Another
High Court Of Kerala · (1999) 3 LLJ 1673
Kerala Service Rules, 1958 — Rule 3
High Courts02 Sept 1997Partly Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs P.C. Ittymathew and Sons
High Court Of Kerala · (1998) 111 STC 98
High Courts02 Sept 1997
Tata Tea Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1999) 235 ITR 309
Income Tax Rules, 1962 — Rule 7, 7(2)
High Courts01 Sept 1997Allowed
Hotel Kandath International (P.) Ltd. Vs Official Liquidator and Another
High Court Of Kerala · (1998) 94 CompCas 859 : (1998) 1 ILR (Ker) 590
Companies Act, 1956 — Section 392
High Courts29 Aug 1997Allowed
Kerala Public Service Commission Vs Sreeja, N.K. and Others
High Court Of Kerala · (1997) 08 KL CK 0025
Constitution of India, 1950 — Article 226Public Service Commission Rules — Rule 13, 14
High Courts29 Aug 1997Dismissed
KTC, Tyres (India) Ltd. Vs Kavitha Auto Parts
High Court Of Kerala · AIR 1998 Ker 147 : (1998) 1 ILR (Ker) 585
Companies Act, 1956 — Section 446(2)Revenue Recovery Act, 1890 — Section 3
High Courts29 Aug 1997Dismissed
P.K. Joseph Vs Munsiff Court, Ernakulam and Others
High Court Of Kerala · AIR 1998 Ker 109 : (1997) 2 KLJ 703
Constitution of India, 1950 — Article 227
High Courts29 Aug 1997
Mariamma and Another Vs State of Kerala and Others
High Court Of Kerala · (1997) 2 KLJ 792
Kerala Abkari Act, 1077 — Section 55, 56(b), 58
High Courts29 Aug 1997Dismissed
Jeyesh Vs Central Administrative Tribunal and Others
High Court Of Kerala · (1997) 08 KL CK 0003
Constitution of India, 1950 — Article 116, 14
High Courts28 Aug 1997Allowed
Satyabhama Vs Rama Chandran
High Court Of Kerala · (1998) 1 DMC 148 : (1997) 3 ILR (Ker) 659 : (1997) 4 RCR(Civil) 343 : (1997) 4 RCR(Criminal) 428
Family Courts Act, 1984 — Section 19(4), 7(2)
High Courts28 Aug 1997Allowed
State of Kerala Vs Sudarsanan, N. and Others
High Court Of Kerala · (1997) 08 KL CK 0017
Kerala Co-operative Societies Act, 1969 — Section 29, 32 , 32(1) , 63 , 64
High Courts28 Aug 1997Dismissed
Kerala Magistrate (Judicial) Association and Others Vs State of Kerala and Others
High Court Of Kerala · (1997) 08 KL CK 0002
Constitution of India, 1950 — Article 16, 16(1), 226, 234, 235Kerala Judicial Service Rules, 1991 — Rule 19, 26, 3, 3(4), 5Kerala Public Services Act, 1968 — Section 2(1)
High Courts27 Aug 1997
S. A. WAHAB Vs INCOME TAX OFFICER and Another
High Court Of Kerala · (1998) 145 CTR 453
Income Tax Act, 1961 — Section 154, 156, 220, 237, 264Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts27 Aug 1997Allowed
Vasudevan Namboodiri Vs The State of Kerala and Others
High Court Of Kerala · (1997) 08 KL CK 0041
Kerala Education Rules, 1959 — Rule 12, 123, 12C, 12D, 16
High Courts27 Aug 1997
S.A. Wahab Vs Income Tax Officer and Another
High Court Of Kerala · (1998) 232 ITR 624
Income Tax Act, 1961 — Section 154, 220(2), 220(2A), 264
High Courts27 Aug 1997
M.S. Bhargavi Amma and Vs State of Kerala and Another
High Court Of Kerala · AIR 1998 Ker 1 : (1997) 3 ILR (Ker) 771 : (1997) 2 KLJ 337
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(1), 3(2), 3(3), 6Kerala Private Forests (Vesting and Assignment) Rules, 1974 — Rule 2A