High Courts28 Nov 1997
Karthikeyan Vs Sarojini
High Court Of Kerala · AIR 1998 Ker 136 : (1999) 1 DMC 107 : (1998) 2 ILR (Ker) 33
Hindu Marriage Act, 1955 — Section 13(1), 13A
COURT ARCHIVE
High Court Of Kerala judgments, 1997
504 judgments · page 3 of 26
High Courts26 Nov 1997Allowed
Ravi, C. Vs Union of India (UOI) and Others
High Court Of Kerala · (1997) 11 KL CK 0032
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 173
High Courts26 Nov 1997
K.T. Thomas and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1999) 157 CTR 438 : (1999) 235 ITR 526
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(12)
High Courts26 Nov 1997Allowed
V.V. Ramakrishnan Vs State of Kerala
High Court Of Kerala · (1998) CriLJ 874 : (1998) 2 ILR (Ker) 319 : (1998) 1 KLJ 11 : (1998) 1 RCR(Criminal) 724
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190(1), 195, 195(1)Penal Code, 1860 (IPC) — Section 411, 463, 465, 471, 476
High Courts25 Nov 1997
D.K.B. and Co. Vs Commissioner of Income Tax Commissioner of Income Tax Vs D.K.B. and Co.
High Court Of Kerala · (1998) 233 ITR 344
Income Tax Act, 1961 — Section 256, 271(1)
High Courts25 Nov 1997Dismissed
Sakthidharan and Others Vs The Kerala State Small Industries Development and Employment Corporation Ltd. and Others
High Court Of Kerala · (1997) 11 KL CK 0020
Kerala Revenue Recovery Act, 1968 — Section 44, 5, 50, 6, 68
High Courts25 Nov 1997
D. K. B. and CO. Vs COMMISSIONER OF Income Tax. (COMMISSIONER OF INCOME TAX v. D. K. B. and CO.).
High Court Of Kerala · (1998) 144 CTR 653
Income Tax Act, 1961 — Section 271
High Courts25 Nov 1997
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs R.S. Parameswaran
High Court Of Kerala · (1999) 235 ITR 411
Kerala Agricultural Income Tax Act, 1950 — Section 32(2), 34, 34(1)
High Courts24 Nov 1997
KERALA CHEMCALS and PROTEINS LTD. Vs COMMISIONER OF INCOME TAX
High Court Of Kerala · (1998) 150 CTR 403
Income Tax Act, 1961 — Section 143, 144, 214, 24
High Courts24 Nov 1997
Jai Trading Company Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 151 CTR 322 : (1999) 235 ITR 481
Income Tax Act, 1961 — Section 271B, 44AB
High Courts24 Nov 1997
Kerala Chemicals and Proteins Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 235 ITR 467
Income Tax Act, 1961 — Section 143, 214, 214(1), 214(1A)
High Courts24 Nov 1997Allowed
M.K. Thampi Vs Sadanandan
High Court Of Kerala · (1998) 1 ALT(Cri) 288 : (1998) CriLJ 784 : (1997) 2 KLJ 810
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 378(1), 378(2), 378(4), 378(5)
High Courts21 Nov 1997Dismissed
Hisham Abdul Khader Vs Registrar and Others
High Court Of Kerala · (1997) 11 KL CK 0051
Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(1)Kerala University Act, 1957 — Section 6
High Courts21 Nov 1997Allowed
Mohankumar Vs Natarajan and Another
High Court Of Kerala · (1998) 1 KLJ 374 : (1998) 4 RCR(Civil) 359
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 47 Rule 1, 114
High Courts21 Nov 1997Allowed
Bescoat Vs Union of India (UOI)
High Court Of Kerala · (1998) 60 ECC 276 : (1998) 75 ECR 698
Central Excises and Salt Act, 1944 — Section 35D
High Courts21 Nov 1997
Unnikrishna Pillai Vs Director of Collegiate Education and Others
High Court Of Kerala · (1997) 11 KL CK 0019
City of Bangalore Improvement Act, 1945 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 165, 165(1)Foreign Exchange Regulation Act, 1973 — Section 37(1), 37(2)
High Courts21 Nov 1997Dismissed
Marthanda Varma and Others Vs Rama Varma and Others
High Court Of Kerala · (1998) 1 KLJ 92
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 21, Order 11 Rule 6, Order 11 Rule 7, 115
High Courts21 Nov 1997Dismissed
Sree Padmanabha Dasa Marthanda Varma Vs Moolan Thirunal Rama Varma
High Court Of Kerala · (1998) 1 CivCC 234 : (1998) 1 KLJ 92
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 6, 115, 12, 21, 7
High Courts19 Nov 1997Dismissed
Satheesan Vs Chellamma and Others
High Court Of Kerala · (1997) 2 KLJ 582
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts19 Nov 1997
Chairman, Guruvayur Devaswom Managing Committee, Guruvayur Vs Superintendent of Police, Thrissur and Another
High Court Of Kerala · AIR 1998 Ker 122 : (1998) 1 ILR (Ker) 839 : (1997) 2 KLJ 689
Air (Prevention and Control of Pollution) Act, 1981 — Section 17Constitution of India, 1950 — Article 226