High Courts21 Jan 1997
Joy Vs State of Kerala and Others
High Court Of Kerala · (1997) 01 KL CK 0008
Employees State Insurance Act, 1948 — Section 2(22)Kerala Abkari Workers Welfare Fund Act, 1989 — Section 11, 2, 4, 4(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1997
504 judgments · page 25 of 26
High Courts17 Jan 1997Dismissed
K.S. Narayanan Nair Vs State of Kerala and Others
High Court Of Kerala · (1997) CriLJ 1653 : (1997) 1 KLJ 389
Bar Council of India Rules, 1975 — Rule 36Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts16 Jan 1997Allowed
Mercantile Credit Corporation Ltd. and Another Vs K. Sathyan
High Court Of Kerala · AIR 1997 Ker 276 : (1997) 1 CivCC 319 : (1997) 3 ILR (Ker) 519
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts16 Jan 1997Dismissed
State of Kerala and Another Vs Sainulabdeen
High Court Of Kerala · (1997) 01 KL CK 0015
Arbitration Act, 1940 — Section 30, 33, 35, 8
High Courts16 Jan 1997Dismissed
Malabar Regional Co-operative Milk Producers Union Ltd. Vs K.P. Abdullakoya Haji and Others
High Court Of Kerala · (1997) 01 KL CK 0012
Companies Act, 1956 — Section 391, 394Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)
High Courts15 Jan 1997Dismissed
Manmathankutty Vs Kerala State and Others
High Court Of Kerala · (1997) 1 KLJ 191
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 27
High Courts15 Jan 1997Dismissed
Regional Director, ESI Vs T.K. Bhaskaran
High Court Of Kerala · (1997) 1 KLJ 172 : (1997) 1 LLJ 851
Employees State Insurance (General) Regulations, 1950 — Regulation 31Employees State Insurance Act, 1948 — Section 45A, 85B
High Courts15 Jan 1997
Captain Joseph Parakal and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1997) 01 KL CK 0009
High Courts15 Jan 1997
Jose Joseph and Another Vs Syndicate Bank, Sreekandapuram Branch
High Court Of Kerala · (1997) 1 ALT(Cri) 386 : (1997) 1 CivCC 199 : (1997) CriLJ 1543 : (1997) 2 ILR (Ker) 331
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3), 195(4), 340Kerala Civil Courts Act, 1957 — Section 12, 13, 13(1)
High Courts14 Jan 1997Dismissed
K.R. Sukumaran Nair Vs State of Kerala and Others
High Court Of Kerala · (1997) 2 LLJ 136
Constitution of India, 1950 — Article 226
High Courts14 Jan 1997Allowed
State of Kerala and Another Vs N.E. Thomas
High Court Of Kerala · AIR 1997 Ker 126 : (1997) 2 ILR (Ker) 310
Arbitration Act, 1940 — Section 2
High Courts10 Jan 1997Allowed
Moideen Vs Aboobacker and Others
High Court Of Kerala · (1997) 01 KL CK 0045
Partition Act, 1893 — Section 4(1)
High Courts10 Jan 1997
COMMISSIONER OF INCOME TAX Vs A. V. THOMAS and CO. LTD.
High Court Of Kerala · (1997) 142 CTR 364
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts10 Jan 1997Allowed
A. Jakkir Hussain, Fathima Spices Vs Agricultural Income Tax and Sales Tax Officer and Another
High Court Of Kerala · (2001) 124 STC 14
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 5(2A)
High Courts10 Jan 1997
Commissioner of Income Tax Vs A.V. Thomas and Co. Ltd.
High Court Of Kerala · (1997) 225 ITR 29
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts10 Jan 1997
Niyamakendram, Blue Mount Buildings, Kochi Vs Secretary, Corporation of Kochi, Kochi-11 and Others
High Court Of Kerala · AIR 1997 Ker 152
Constitution of India, 1950 — Article 21, 226
High Courts10 Jan 1997
Commissioner of Income Tax Vs Midland Rubbers and Produce Co. Ltd.
High Court Of Kerala · (1998) 232 ITR 530
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts10 Jan 1997
Commissioner of Income Tax Vs Dharmodayam Co.
High Court Of Kerala · (1997) 225 ITR 686
Income Tax Act, 1961 — Section 11(1), 11(4A), 2(15)
High Courts10 Jan 1997
COMMISSIONER OF Income Tax Vs MIDLAND RUBBERS and PRODUCE CO. LTD.
High Court Of Kerala · (1998) 144 CTR 485
Income Tax Act, 1961 — Section 256, 30, 31, 32, 33
High Courts08 Jan 1997Dismissed
Dr. Beena George Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 335
Constitution of India, 1950 — Article 226