COURT ARCHIVE

High Court Of Kerala judgments, 1997

504 judgments · page 22 of 26

High Courts25 Feb 1997Allowed

Parent-Teachers'' Association, Govt. Lower Primary School Vs Chalil Kunhimmu Haji and Others

High Court Of Kerala · AIR 1997 Ker 97 : (1997) 2 ILR (Ker) 69

Constitution of India, 1950 — Article 15, 16, 25, 26, 27Kerala Education Rules, 1959 — Rule 5, 5(4)

High Courts21 Feb 1997Allowed

Krishnan Nayanar Vs Dr. M.A. Kuttappan and Another

High Court Of Kerala · (1997) 1 KLJ 280 : (1997) 3 RCR(Criminal) 622

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354Protection of Civil Rights Act, 1955 — Section 7(1)

High Courts21 Feb 1997Dismissed

Radhakrishnan Nair Vs The Kerala State Consumer Disputes Redressal Commission and Others

High Court Of Kerala · (1997) 02 KL CK 0007

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 19, 2

High Courts21 Feb 1997Dismissed

M.K. Abdul Gafoor Vs Joint Director of Fisheries (South Zone), Trivandrum and Others

High Court Of Kerala · AIR 1997 Ker 158

High Courts21 Feb 1997

COMMISSIONER OF INCOME TAX Vs REGIONAL AGRO INDUSTRIAL DEVELOPMENT CO-OPERATIVE SOCIETY LTD.

High Court Of Kerala · (1997) 141 CTR 446

Income Tax Act, 1961 — Section 263, 80P, 81

High Courts20 Feb 1997Dismissed

Dhanalakshmi Bank Ltd. and Another Vs Assistant Commissioner (Assessment) and Another

High Court Of Kerala · (1997) 02 KL CK 0042

Banking Regulation Act, 1939 — Section 6, 6(1), 8Contract Act, 1872 — Section 176Kerala General Sales Tax Act, 1963 — Section 2, 5

High Courts20 Feb 1997Allowed

Shajahan Vs Mrs. Kamala Narayanan

High Court Of Kerala · AIR 1997 Ker 203 : (1997) 2 ILR (Ker) 549

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149, 49Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A

High Courts19 Feb 1997

Cochin Plantations Ltd. Vs State of Kerala

High Court Of Kerala · (1997) 227 ITR 38

Kerala Agricultural Income Tax Act, 1950 — Section 17(2), 18(4), 19, 35

High Courts19 Feb 1997

Commissioner of Income Tax Vs Dharmodayam Co.

High Court Of Kerala · (1997) 141 CTR 524 : (1998) 233 ITR 250

Income Tax Act, 1961 — Section 11(1), 11(4A), 2(15)

High Courts19 Feb 1997Dismissed

Dhanalakshmi Bank Ltd. Vs Corporation Bank and Others

High Court Of Kerala · (2001) 103 CompCas 271 : (1997) 3 ILR (Ker) 699

Negotiable Instruments Act, 1881 (NI) — Section 131

High Courts19 Feb 1997

Kerala State Financial Enterprises Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1997) 139 CTR 277 : (1997) 225 ITR 999 : (1997) 93 TAXMAN 627

Income Tax Act, 1961 — Section 43B

High Courts19 Feb 1997Allowed

K.V. Joseph and Others Vs State of Kerala and Others

High Court Of Kerala · (1999) ACJ 225 : (1997) 1 CivCC 517

Constitution of India, 1950 — Article 21, 226, 32

High Courts19 Feb 1997

COMMISSIONER OF INCOME TAX Vs GEO TECH FOUNDATIONS and CONSTRUCTIONS.

High Court Of Kerala · (1998) 146 CTR 273

Income Tax Act, 1961 — Section 32A

High Courts19 Feb 1997

Oriental Insurance Co. Ltd. Vs Mohammed Basheer and Others

High Court Of Kerala · (1997) 02 KL CK 0011

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 217, 217(4)

High Courts19 Feb 1997Dismissed

Radhakrishna Pai and Others Vs K. Kesava Pillai and Another

High Court Of Kerala · (1997) 02 KL CK 0009

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 10, Order 21 Rule 14, Order 21 Rule 16, Order 21 Rule 2Limitation Act, 1963 — Article 125

High Courts18 Feb 1997Dismissed

Ramankutty Purushothaman and Another Vs Amminikutty and Others

High Court Of Kerala · AIR 1997 Ker 306 : (1997) 3 ILR (Ker) 544

Transfer of Property Act, 1882 — Section 39

High Courts18 Feb 1997

Somukuttan Nair Vs State of Kerala and Others

High Court Of Kerala · (1997) 02 KL CK 0005

High Courts17 Feb 1997Dismissed

Radhakrishna Pai Vs Kesava Pillai

High Court Of Kerala · (1997) 1 CivCC 551

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 10, Order 21 Rule 14, Order 21 Rule 16, Order 21 Rule 2Limitation Act, 1963 — Article 125

High Courts14 Feb 1997Dismissed

L. Sivanandan Vs Greater Cochin Development Authority and Others

High Court Of Kerala · AIR 1997 Ker 209

Land Acquisition Act, 1894 — Section 17, 17(4)

High Courts13 Feb 1997

ALLEPPEY FINANCIAL ENTERPRISES Vs ASSISTANT DIRECTOR OF Income Tax (INVESTIGATION) and Another

High Court Of Kerala · (1998) 144 CTR 550

Income Tax Act, 1961 — Section 132(1)