COURT ARCHIVE

High Court Of Kerala judgments, 1997

504 judgments · page 13 of 26

High Courts31 Jul 1997

Sreenivasan Nair Vs State of Kerala and Others

High Court Of Kerala · (1997) 07 KL CK 0045

Constitution (Forty-Second Amendment) Act, 1976 — Section 44Constitution of India, 1950 — Article 226, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 116, 3, 59

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High Courts30 Jul 1997

The Manager, P.S. High School Vs The State of Kerala and Others

High Court Of Kerala · (1997) 07 KL CK 0002

Constitution of India, 1950 — Article 30(1)Kerala Education Rules, 1959 — Rule 11, 13, 43(2), 44, 7

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High Courts29 Jul 1997Dismissed

Rahelamma, V. Vs State of Kerala and Others

High Court Of Kerala · (1997) 2 KLJ 279

Kerala Education Rules, 1959 — Rule 11, 37, 37(1), 44, 45

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High Courts29 Jul 1997Dismissed

Govindan Lakshmanan Vs Saradar Prema

High Court Of Kerala · (1997) 2 CivCC 321 : (1997) 2 KLJ 412 : (1997) 4 RCR(Civil) 336

Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts28 Jul 1997

Peoples Council for Social Justice, Ernakulam Vs State of Kerala and Others

High Court Of Kerala · AIR 1997 Ker 309 : (1997) 3 ILR (Ker) 466 : (1997) 4 RCR(Civil) 197

Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 149Kerala Police Act, 1960 — Section 19

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High Courts28 Jul 1997

Bharat Kumar K. Palicha and Another Vs State of Kerala and Others

High Court Of Kerala · AIR 1997 Ker 291 : (1997) 3 ILR (Ker) 445 : (1997) 4 RCR(Civil) 190

Constitution of India, 1950 — Article 19, 19(1), 21, 226

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High Courts28 Jul 1997Dismissed

Sudhakaran Pillai Vs S. Kadija Beevi and Others

High Court Of Kerala · (1997) 2 KLJ 375

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(3), 2(3)

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High Courts28 Jul 1997Allowed

Parameswaran Nair and Another Vs Abdu Rahimankutty and Others

High Court Of Kerala · (1997) 07 KL CK 0014

Constitution of India, 1950 — Article 309, 310Kerala Public Services Act, 1968 — Section 2(1)Kerala Weights and Measures (Enforcement) Act, 1958 — Section 15, 16, 17, 43, 43(2)

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High Courts28 Jul 1997Dismissed

Sudhakaran Pillai Vs Kadija Beevi

High Court Of Kerala · (1997) 2 KLJ 160

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(3), 2(3)

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High Courts25 Jul 1997

Commissioner of Income Tax Vs Kerala Land Development Corpn. Ltd.

High Court Of Kerala · (2000) 112 TAXMAN 613

Income Tax Act, 1922 — Section 28(i), 4, 4(3)(vii)Income Tax Act, 1961 — Section 10, 11, 256(1), 3Kerala Land Development Corporation Ltd. (Special Powers) Act, 1974 — Section 25

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High Courts25 Jul 1997Dismissed