COURT ARCHIVE

High Court Of Kerala judgments, 1997

504 judgments · page 4 of 26

High Courts19 Nov 1997

Poulose, T.M. Vs State of Kerala and Others

High Court Of Kerala · (1998) 1 KLJ 114

Criminal Procedure Code, 1973 (CrPC) — Section 157, 168, 170, 173, 173(2)Kerala Service Rules, 1959 — Rule 3, 3APolice Act, 1861 — Section 13(1), 13(2)

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High Courts19 Nov 1997Allowed

Benhur T and I Pvt. Ltd. Vs State of Kerala

High Court Of Kerala · (1998) 1 CivCC 341 : (1998) 1 RCR(Criminal) 611

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Nov 1997Allowed

University of Kerala and Others Vs Thomas Samuel and Another

High Court Of Kerala · (1997) 2 KLJ 625

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High Courts19 Nov 1997

T.M. Poulose Vs State of Kerala and Others

High Court Of Kerala · (1998) 1 KLJ 114

Criminal Procedure Code, 1973 (CrPC) — Section 157, 168, 170, 173, 173(2)Prevention of Corruption Act, 1988 — Section 2(c), 6

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High Courts14 Nov 1997Dismissed

K. Baby Vs State of Kerala

High Court Of Kerala · (2001) 121 STC 569

Kerala General Sales Tax Act, 1963 — Section 17, 17(1), 17(3), 19, 41

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High Courts13 Nov 1997Dismissed

Valsamma Thomas Vs Additional District Magistrate, Alappuzha and Another

High Court Of Kerala · AIR 1998 Ker 124 : (1998) 1 CivCC 521 : (1998) 1 ILR (Ker) 651

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 16(1)

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High Courts13 Nov 1997Dismissed

Kunhammad, T.P. and Another Vs Joint Registrar of Co-operative Societies and Another

High Court Of Kerala · (1997) 11 KL CK 0050

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High Courts13 Nov 1997

Radhakrishnan and Others Vs Handicrafts Apex Co-op. Society and Others

High Court Of Kerala · (1997) 2 KLJ 718

Constitution of India, 1950 — Article 14, 16, 226, 309Industrial Disputes Act, 1947 — Section 2(oo), 2(s), 25F, 25H

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High Courts13 Nov 1997

Controller of Estate Duty Vs K. Radhakrishnan

High Court Of Kerala · (1998) 1 ILR (Ker) 818 : (1998) 232 ITR 879

Succession Act, 1925 — Section 82

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High Courts13 Nov 1997

Chavittumparakkal Thamasikkum Dappayil Akkutty''s daughter Pathumma Vs Pokku and Others

High Court Of Kerala · AIR 1998 Ker 134 : (1998) 1 ILR (Ker) 659

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High Courts13 Nov 1997Dismissed

Udumbanchola Estate Workers Union Vs Indian Cardamom Research Institute

High Court Of Kerala · (1998) 2 ILR (Ker) 287 : (1998) 1 LLJ 1238

Industrial Disputes Act, 1947 — Section 10, 33, 33(3), 33(4), 33A

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High Courts13 Nov 1997

Commissioner of Income Tax Vs P.P. Thomas

High Court Of Kerala · (1999) 235 ITR 191

Income Tax Act, 1961 — Section 2(47), 45

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High Courts13 Nov 1997

Jose T. Mooken Vs Controller of Estate Duty

High Court Of Kerala · (1999) 235 ITR 205

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High Courts13 Nov 1997

T.P. Kunhammad and Another Vs Joint Registrar of Co-ops. and Another

High Court Of Kerala · (1998) 1 KLJ 99

Kerala Co-operative Societies Rules, 1969 — Rule 176

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High Courts13 Nov 1997

Pathumma Vs Pokku and Others

High Court Of Kerala · (1997) 2 KLJ 806

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High Courts12 Nov 1997

United India Insurance Company Ltd. Vs Jaimy

High Court Of Kerala · (1998) 2 ACC 201 : (1998) 1 ILR (Ker) 785

Evidence Act, 1872 — Section 101Motor Vehicles Act, 1988 — Section 149, 180, 181, 3, 5

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High Courts12 Nov 1997Dismissed

Chumar Vs Alima and Others

High Court Of Kerala · AIR 1998 Ker 139 : (1998) 1 ILR (Ker) 798

Transfer of Property Act, 1882 — Section 53

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High Courts10 Nov 1997Allowed

Food Inspector Vs James N.T. and Another

High Court Of Kerala · (1998) 1 ALT(Cri) 221 : (1998) CriLJ 3494 : (1998) 2 ILR (Ker) 190 : (1998) 1 RCR(Civil) 230

General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 11(1), 12(3), 13(2), 13(2), 14APrevention of Food Adulteration Rules, 1955 — Rule 5

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High Courts10 Nov 1997

Chandramohanan Nair and Others Vs Board of Revenue and Others

High Court Of Kerala · (1998) 1 KLJ 1

Kerala Land Reforms Act, 1963 — Section 125(3)Kerala Service Inam Lands (vesting And Enfranchisement) Act, 1981 — Section 12, 13, 2, 2(c), 2(h)

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High Courts10 Nov 1997Dismissed

State of Kerala and Others Vs P.K. Ramachandran and Others

High Court Of Kerala · (1997) 2 KLJ 632

Constitution of India, 1950 — Article 139, 14, 226

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