High Courts30 Jan 1997Allowed
P.K. Vijayappan Nair Vs J. Ammini Amma
High Court Of Kerala · AIR 1997 Ker 170 : (1997) 1 DMC 648 : (1997) 2 ILR (Ker) 63 : (1997) 2 RCR(Civil) 450
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1997
504 judgments · page 24 of 26
High Courts30 Jan 1997Dismissed
State of Kerala and Another Vs P.N. Sivan Pillai
High Court Of Kerala · (1997) 01 KL CK 0016
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Article 119, 158, 199, 5
High Courts29 Jan 1997Dismissed
Regional Director, E.S.I. Corporation Vs Sarathi Lines (P) Ltd.
High Court Of Kerala · (1997) 2 ILR (Ker) 529 : (1998) 1 LLJ 28
Employees State Insurance Act, 1948 — Section 2(9)
High Courts28 Jan 1997Dismissed
Thadathil Varghese Chacko Vs Government of Kerala
High Court Of Kerala · (1997) 01 KL CK 0048
Kerala Government Land Assignment Act, 1960 — Section 3(1)Kerala Government Land Assignment Rules, 1964 — Rule 10, 10(3), 8, 9(2)Kerala Land Acquisition Act, 1961 — Section 18, 23(1), 23(1A), 23(2), 3(1)
High Courts28 Jan 1997Partly Allowed
Abdul Kareem Vs Canara Bank
High Court Of Kerala · (1997) 2 LLJ 21
Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4
High Courts28 Jan 1997
Employees State Insurance Corporation Vs C.P. David
High Court Of Kerala · (1997) 1 KLJ 396 : (1999) 1 LLJ 941
Employees State Insurance Act, 1948 — Section 2(1), 2(12), 3, 40, 45Kerala Revenue Recovery Act, 1968 — Section 7
High Courts28 Jan 1997Allowed
Regional Director, E.S.I. Corporation Vs David C.P.
High Court Of Kerala · (1997) 1 KLJ 396 : (1999) 1 LLJ 941
Employees State Insurance Act, 1948 — Section 2(12)Mines Act, 1952 — Section 2(1)
High Courts28 Jan 1997Allowed
Chothy Theyyathan Vs John Thomas and Others
High Court Of Kerala · AIR 1997 Ker 249 : (1997) 1 CivCC 452 : (1997) 3 ILR (Ker) 534
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 32, 11, 146, 50Transfer of Property Act, 1882 — Section 52
High Courts28 Jan 1997Dismissed
Abooshahiman Vs Union of India (UOI)
High Court Of Kerala · (1997) 01 KL CK 0011
Arbitration Act, 1940 — Section 16, 30, 39
High Courts27 Jan 1997Allowed
Oriental Insurance Co. Ltd. Vs Sreenivasan and Others
High Court Of Kerala · (1999) ACJ 1406
Motor Vehicles Act, 1988 — Section 95(2)(b)(i)
High Courts27 Jan 1997Dismissed
E. Mohammed Vs Velayudhan and Another
High Court Of Kerala · AIR 1997 Ker 173
Transfer of Property Act, 1882 — Section 58(C)
High Courts27 Jan 1997Allowed
Baskaran Pillai Vs Devaswom Commissioner
High Court Of Kerala · (1997) 2 ILR (Ker) 765 : (1999) 3 LLJ 737
Kerala Service Rules, 1960 — Rule 3
High Courts27 Jan 1997Allowed
Thankappan Vs Union of India (UOI)
High Court Of Kerala · (1997) CriLJ 1538 : (1997) 3 ILR (Ker) 523
Constitution of India, 1950 — Article 22, 226, 32Penal Code, 1860 (IPC) — Section 380, 454, 457, 461
High Courts27 Jan 1997
Thankappan Vs Union of India (UOI) and Others
High Court Of Kerala · (1997) CriLJ 1538 : (1997) 3 ILR (Ker) 523 : (1997) 2 RCR(Criminal) 344
Constitution of India, 1950 — Article 22, 226, 32Penal Code, 1860 (IPC) — Section 319, 380, 454, 457, 461
High Courts27 Jan 1997Allowed
Government of Kerala and Another Vs Luiz Paul
High Court Of Kerala · (1997) 01 KL CK 0001
Arbitration Act, 1940 — Section 11, 20, 5, 8
High Courts24 Jan 1997
Sri Chithira Aero and Adventure Club, Trivandrum Vs The Director General of Civil Aviation and Another
High Court Of Kerala · AIR 1997 Ker 121
Aircraft Act, 1934 — Section 5, 6, 7, 8Aircraft Rules, 1937 — Rule 133AConstitution of India, 1950 — Article 19(1)
High Courts24 Jan 1997
Commissioner of Wealth-tax Vs Rama Varma Club
High Court Of Kerala · (1997) 226 ITR 898
Wealth Tax Act, 1957 — Section 21AA, 21AA(2), 3
High Courts22 Jan 1997Dismissed
K.C.P., K.C.V. and Co. Vs N.V. Venkitakrishnan and Others
High Court Of Kerala · (1997) 01 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 10(1), 11, 11(1), 11(11)Kerala Land Reforms (Amendment) Act, 1964 — Section 106, 125(3)
High Courts21 Jan 1997Allowed
Krishnan Nambiar and Others Vs Sankara Kurup and Another
High Court Of Kerala · (1997) 01 KL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 52Trusts Act, 1882 — Section 14
High Courts21 Jan 1997Allowed
Krishnan Nambiar Vs Sankara Kurup
High Court Of Kerala · (1997) 1 CivCC 211
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 52Trusts Act, 1882 — Section 14