High Courts03 Apr 1997Dismissed
Vigilance Council, Thiruvalla and Others Vs Thiruvalla Municipality
High Court Of Kerala · AIR 1997 Ker 350
Kerala Municipalities Act, 1994 — Section 231, 232, 233, 234, 279
COURT ARCHIVE
High Court Of Kerala judgments, 1997
504 judgments · page 19 of 26
High Courts03 Apr 1997Dismissed
Chami Vs Kunhampath Kalliyani and Others
High Court Of Kerala · (1997) 04 KL CK 0003
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8), 17
High Courts02 Apr 1997Dismissed
Binimil, K.G. Vs The Kerala Public Service Commission and Another
High Court Of Kerala · (1997) 2 KLJ 477
Constitution of India, 1950 — Article 226
High Courts02 Apr 1997Dismissed
K.A. Abdul Jaleel Vs T.A. Sahida
High Court Of Kerala · AIR 1997 Ker 269 : (1997) 2 DMC 294 : (1997) 3 ILR (Ker) 63 : (1997) 3 RCR(Civil) 132
Family Courts Act, 1984 — Section 19(1), 7(1)
High Courts02 Apr 1997Dismissed
Sukumaran V. and Another Vs Sodaran M.N. and Others
High Court Of Kerala · (1997) 2 ILR (Ker) 810 : (1997) 1 KLJ 779 : (1998) 1 LLJ 163
High Courts01 Apr 1997Allowed
Shyni Vs George and Others
High Court Of Kerala · AIR 1997 Ker 231 : (1997) 2 DMC 676 : (1997) 1 KLJ 573
Family Courts Act, 1984 — Section 7
High Courts01 Apr 1997
Rajappan and Others Vs Sankaran Sudhakaran
High Court Of Kerala · AIR 1997 Ker 315 : (1997) 3 ILR (Ker) 56 : (1997) 1 KLJ 508
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 146, 35ATransfer of Property Act, 1882 — Section 52
High Courts01 Apr 1997Allowed
Karthiyayani Amma Vs Narayanan Nair
High Court Of Kerala · (1997) 2 CivCC 62 : (1998) 2 DMC 57 : (1997) 3 ILR (Ker) 186 : (1997) 3 RCR(Civil) 322
Evidence Act, 1872 — Section 114
High Courts01 Apr 1997Allowed
Chalakuttiyil Mutteri Karthiyayani Amma Vs Padinhare Talasseri Veettil Narayanan Nair
High Court Of Kerala · (1999) 1 DMC 52
Hindu Marriage Act, 1955 — Section 5
High Courts31 Mar 1997Dismissed
Nherapoyil N.P. Moideen Vs K. Narayanan Nair
High Court Of Kerala · AIR 1997 Ker 318 : (1997) 2 ILR (Ker) 879
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 11
High Courts27 Mar 1997Dismissed
Walayar Motels Pvt. Ltd. and Others Vs State Bank of India and Another
High Court Of Kerala · (1997) 03 KL CK 0007
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 20, 3, 31
High Courts25 Mar 1997Allowed
Fathima Mohammed Vs State of Kerala and Others
High Court Of Kerala · (1997) 03 KL CK 0041
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 8
High Courts24 Mar 1997Dismissed
Sajida Book Shop Vs Kaumudi Exporters (P) Ltd. and Others
High Court Of Kerala · AIR 1997 Ker 285 : (1999) 96 CompCas 544 : (1997) 3 ILR (Ker) 180
Companies Act, 1956 — Section 543
High Courts24 Mar 1997Dismissed
Walayar Motels Pvt. Ltd. and Others Vs State Bank of Travancore and Another
High Court Of Kerala · (2001) 103 CompCas 215 : (1997) 1 KLJ 523
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 31, 31(1)
High Courts24 Mar 1997Dismissed
The Kerala Agro-Industries Corporation Limited Vs U. Gopalakrishna Kunikullaya
High Court Of Kerala · AIR 1998 Ker 78 : (1997) 1 KLJ 693
Kerala Revenue Recovery Act, 1968 — Section 34
High Courts20 Mar 1997Dismissed
Kunhi Krishnan Nair Vs Accountant General and Others
High Court Of Kerala · (1997) 1 KLJ 529
Kerala Service Rules, 1958 — Rule 60
High Courts19 Mar 1997
COMMISSIONER OF INCOME TAX Vs KERALA STATE CO-OPERATIVE MARKETING FEDERATION LTD.
High Court Of Kerala · (1998) 145 CTR 320
Income Tax Act, 1961 — Section 139, 211, 217, 80P
High Courts19 Mar 1997
Electrical and Hardware Industries Vs Union of India (UOI)
High Court Of Kerala · (1997) 95 ELT 27
Central Excise Rules, 1944 — Rule 206(3), 223, 224, 47, 49Central Excises and Salt Act, 1944 — Section 2, 23(1), 23(3), 24, 3Constitution of India, 1950 — Article 14, 226
High Courts19 Mar 1997Dismissed
Union of India (UOI) Vs Aleykutty Devasia and Others
High Court Of Kerala · (1998) 1 ACC 124 : (1998) ACJ 1195 : AIR 1997 Ker 321 : (1997) 3 ILR (Ker) 52 : (1997) 1 KLJ 776 : (1998) 1 RCR(Civil) 267
Railways Act, 1890 — Section 123, 124, 124A
High Courts19 Mar 1997
Commissioner of Income Tax Vs Kerala State Co-operative Marketing Federation Ltd.
High Court Of Kerala · (1998) 234 ITR 301
Income Tax Act, 1961 — Section 211, 211(1), 80P, 80P(2)