High Courts11 Dec 1997
James Vs Jaimon James
High Court Of Kerala · (1998) 2 CivCC 21 : (1998) 1 KLJ 281
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151
COURT ARCHIVE
High Court Of Kerala judgments, 1997
504 judgments · page 2 of 26
High Courts11 Dec 1997Dismissed
Babu Varghese and Others Vs Bar Council of Kerala and Others
High Court Of Kerala · (1997) 12 KL CK 0004
Advocates Act, 1961 — Section 15, 15(2), 17, 3(4), 34(4)Bar Council of Kerala Rules, 1979 — Rule 1, 11, 13, 2, 3Constitution of India, 1950 — Article 226
High Courts10 Dec 1997Allowed
Rajeswaran Vs Chief Judicial Magistrate
High Court Of Kerala · (1998) 2 ILR (Ker) 91 : (1999) 3 LLJ 575
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15(1)
High Courts10 Dec 1997Allowed
Manager, St. Francis High School Vs The Deputy Director (Edn.) and Others
High Court Of Kerala · (1998) 1 KLJ 365
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 2, 2(4), 2(5), 5A, 7
High Courts09 Dec 1997
Ashok Kumar Kothari Vs Balaraman and Another
High Court Of Kerala · (1998) 1 KLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 395
High Courts09 Dec 1997Dismissed
Lalitha, V.P. Vs The District Educational Officer and Others
High Court Of Kerala · (1997) 12 KL CK 0023
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 11Kerala Education Rules, 1959 — Rule 44, 44(1), 45, 45A, 45B
High Courts08 Dec 1997Allowed
Mohammed Zainuddeen Musliar Vs A.P. Aboobacker Musaliar and Others
High Court Of Kerala · (1997) 12 KL CK 0007
Constitution of India, 1950 — Article 235Societies Registration Act, 1860 — Section 4, 5
High Courts08 Dec 1997
Janaky Vs Achuthan Nair
High Court Of Kerala · (1998) 1 ACC 345 : (1998) 1 CivCC 446
Motor Vehicles Act, 1988 — Section 166
High Courts05 Dec 1997Dismissed
The Oriental Insurance Co. Ltd. Vs V. Subramanian and Another
High Court Of Kerala · (1997) 12 KL CK 0003
Workmens Compensation Act, 1923 — Section 30, 4
High Courts05 Dec 1997Dismissed
Sathy and Another Vs Sayed Mohammed
High Court Of Kerala · (1997) 12 KL CK 0001
Specific Relief Act, 1963 — Section 16, 20, 20(1)
High Courts04 Dec 1997Dismissed
George P. Varghese and Another Vs G. Daniel and Others
High Court Of Kerala · (1998) ACJ 585 : AIR 1998 Ker 120 : (1998) 2 ILR (Ker) 53
Contract Act, 1872 — Section 25Motor Vehicles Act, 1988 — Section 149(2), 168
High Courts04 Dec 1997
Sivarajan K. Vs State of Kerala and Others
High Court Of Kerala · AIR 1998 Ker 98 : (1998) 1 KLJ 279
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts04 Dec 1997
Commissioner of Income Tax Vs K.P. Baburaj
High Court Of Kerala · (1998) 234 ITR 718
Income Tax Act, 1961 — Section 139, 139(1), 139(8), 143(3), 147
High Courts04 Dec 1997
COMMISSIONER OF INCOME TAX Vs METAL INDUSTRIES LTD.
High Court Of Kerala · (1998) 150 CTR 645
Income Tax Act, 1961 — Section 139
High Courts03 Dec 1997Allowed
Gouthaman Vs Joint Registrar of Co-Operative Societies and Others
High Court Of Kerala · (1998) 1 KLJ 122
High Courts02 Dec 1997
Commissioner of Gift-tax Vs Padinjarekkara Agencies P. Ltd.
High Court Of Kerala · (1999) 235 ITR 551
Gift Tax Act, 1958 — Section 4(1)
High Courts02 Dec 1997
Commissioner of Gift Tax Vs Padinjarekkara Agencies P. Ltd.
High Court Of Kerala · (1999) 235 ITR 551
Gift Tax Act, 1958 — Section 16(1)(a), 26(3), 4(1)(a), 4(a)
High Courts01 Dec 1997Dismissed
Vincent Vs State of Kerala and Another
High Court Of Kerala · (1997) 12 KL CK 0031
Constitution of India, 1950 — Article 226Kerala Public Accountants Act, 1963 — Section 2, 3(1), 3(2), 4Kerala Service Rules, 1959 — Rule 3
High Courts29 Nov 1997
Niketa Kishorekumar Vs The Assistant Excise Commissioner and Others
High Court Of Kerala · (1997) 11 KL CK 0017
Kerala Abkari (Disposal of Confiscated Articles) Rules, 1996 — Rule 3, 4, 4(1), 4(2)Kerala Abkari Act, 1077 — Section 29(2), 55, 67B, 67B(2), 67EKerala General Sales Tax Act, 1963 — Section 35, 36
High Courts28 Nov 1997Dismissed
Joseph Vilangadan Vs Fertilizers and Chemicals Travancore Ltd. and Another
High Court Of Kerala · AIR 1998 Ker 99 : (1998) 1 CivCC 489 : (1998) 1 ILR (Ker) 844
Arbitration Act, 1940 — Section 30