High Courts09 Oct 1997Allowed
Ajith Kumar Vs K.S. Suresh Kumar and Another
High Court Of Kerala · (1997) 2 KLJ 390
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 80
COURT ARCHIVE
High Court Of Kerala judgments, 1997
504 judgments · page 7 of 26
High Courts09 Oct 1997Allowed
National Insurance Co. Ltd. Vs Sujatha and Others
High Court Of Kerala · (1997) 10 KL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Motor Vehicles Act, 1939 — Section 95(2)
High Courts09 Oct 1997Dismissed
Sujadevi Vs Sharad Yadav and Another
High Court Of Kerala · (1997) 10 KL CK 0044
Constitution of India, 1950 — Article 226, 226(1), 226(2), 51A
High Courts09 Oct 1997Allowed
Jayakrishnan, V.K. Vs A.M. Vrinda
High Court Of Kerala · (1997) 2 KLJ 572
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 18, 20
High Courts09 Oct 1997Allowed
Ajith Kumar Vs Suresh Kumar
High Court Of Kerala · (1998) 1 CivCC 9 : (1997) 2 KLJ 390
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 80, 80(1)
High Courts09 Oct 1997Dismissed
K.M. Mathew and Others Vs K.A. Abraham
High Court Of Kerala · (1998) CriLJ 327 : (1998) 1 ILR (Ker) 714
Copyright Act, 1957 — Section 51Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 182, 482Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502
High Courts08 Oct 1997
K.T. THOMAS Vs TAX RECOVERY OFFICER and Another
High Court Of Kerala · (1998) 149 CTR 441
Income Tax Act, 1961 — Rule 8
High Courts08 Oct 1997Allowed
The Oriental Insurance Co. Ltd. Vs M.T. Saji and Others
High Court Of Kerala · (1998) 1 KLJ 205
Motor Vehicles Act, 1939 — Section 2(1), 92, 94, 95(2)
High Courts08 Oct 1997Allowed
Oriental Insurance Co. Ltd. Vs V. Saji
High Court Of Kerala · (1998) ACJ 383
Motor Vehicles Act, 1939 — Section 95(2)(b)(i)
High Courts08 Oct 1997
Oriental Insurance Co. Ltd. Vs Saji
High Court Of Kerala · (1997) 2 ACC 693
Motor Vehicles Act, 1939 — Section 95(2)(b), 95(2)(b)(i)
High Courts08 Oct 1997
K.T. Thomas Vs Tax Recovery Officer and Another
High Court Of Kerala · (1999) 235 ITR 318
Income Tax Rules, 1962 — Rule 8
High Courts08 Oct 1997Allowed
Chandrasekhara Menon, T. Vs The Union of India (UOI) and Others
High Court Of Kerala · (1997) 10 KL CK 0017
High Courts08 Oct 1997Allowed
N.S.S. College Central Committee Vs The Calicut University Appellate Tribunal and Others
High Court Of Kerala · (1998) 1 KLJ 54
Calicut University Act, 1975 — Section 57(10), 57(2), 57(3), 57(8)Constitution of India, 1950 — Article 226
High Courts07 Oct 1997
Commissioner of Income Tax Vs K.A. Sundaram and Co.
High Court Of Kerala · (1998) 230 ITR 686
Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 185Kerala Rectified Spirit Rules, 1972 — Rule 19
High Courts07 Oct 1997
COMMISSIONER OF Income Tax Vs K. A. SUNDARAM and CO.
High Court Of Kerala · (1998) 144 CTR 610
Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 45
High Courts03 Oct 1997
P. Ibrahim Haji Vs Commissioner of Wealth-tax
High Court Of Kerala · (1998) 232 ITR 253
Wealth Tax Act, 1957 — Section 24(5)
High Courts03 Oct 1997
Kerala High Court Non-Graduate Staff Association and Another Vs The State of Kerala and Another
High Court Of Kerala · (1997) 10 KL CK 0026
Constitution of India, 1950 — Article 14, 143, 146(2), 16, 16(1)Kerala High Court Service Rules, 1970 — Rule 35
High Courts03 Oct 1997
Dipa Rajeev and Others Vs State of Kerala and Others
High Court Of Kerala · (1998) 1 KLJ 345
Constitution of India, 1950 — Article 14, 143, 146(2), 16, 16(1)
High Courts01 Oct 1997
Shobhana, A. Vs Manager and Others
High Court Of Kerala · (1997) 2 KLJ 700
Kerala Education Rules, 1959 — Rule 51A