High Court Of Kerala Judgments 1998

High Courts23 Dec 1998Dismissed

Divakaran Vs Abdul Kalam and Another

High Court Of Kerala · (1999) 1 KLJ 217

Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Motor Vehicles Act, 1988 — Section 2(3), 51, 51(1), 51(5)Penal Code, 1860 (IPC) — Section 379

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High Courts23 Dec 1998Dismissed

Immanuel Vs Mathew and Others

High Court Of Kerala · (1999) 1 KLJ 232

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 137, 138

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High Courts22 Dec 1998

Ayyappan Pillai Vs Raveendranathan

High Court Of Kerala · (1999) 2 CivCC 228 : (1999) 1 KLJ 188

Transfer of Property Act, 1882 — Section 58

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High Courts22 Dec 1998

G.K. Nair Vs Deputy Commissioner of Income Tax and Another

High Court Of Kerala · (1999) 240 ITR 617 : (1999) 103 TAXMAN 150

Income Tax Act, 1961 — Section 234B, 264

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High Courts21 Dec 1998Allowed

Sajin S. Vs Dist. Supdt. of Police and Others

High Court Of Kerala · (1999) 1 KLJ 1009

Kerala Abkari Act, 1077 — Section 65, 67B

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High Courts19 Dec 1998Allowed

N.S.S. Karayogam Vs Ramavilasom Grandhasala and Others

High Court Of Kerala · (1999) 1 KLJ 307 : (1999) 4 RCR(Civil) 33

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 11

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High Courts19 Dec 1998Dismissed

Reni K. Abraham Vs State of Kerala and Others

High Court Of Kerala · (1998) 12 KL CK 0027

Kerala Education Rules, 1959 — Rule 51B, 9A

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High Courts19 Dec 1998Dismissed

Chandrasekharan Nair Vs State of Kerala and Others

High Court Of Kerala · (1999) 1 KLJ 373

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Education Act, 1958 — Section 9, 9(1), 9(2)

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High Courts18 Dec 1998Allowed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs K. Bhaskaran Pillai

High Court Of Kerala · (2003) 133 STC 1

Kerala General Sales Tax (Amendment) Act, 1990 — Section 5Kerala General Sales Tax (Second Amendment) Ordinance, 1989 — Section 6

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High Courts18 Dec 1998

Mahesh B. Shah Vs Assistant Commissioner of Income Tax and Another

High Court Of Kerala · (1999) 238 ITR 130

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 37

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High Courts17 Dec 1998

Asian Techs Ltd. Vs Income Tax Appellate Tribunal and Another

High Court Of Kerala · (1999) 155 CTR 133 : (1999) 237 ITR 348 : (1999) 106 TAXMAN 464

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11

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High Courts17 Dec 1998

Outdoor Publicity Vs Commissioner of Income Tax and Another

High Court Of Kerala · (1999) 156 CTR 450 : (1999) 237 ITR 401

Income Tax Act, 1961 — Section 271(1)

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High Courts17 Dec 1998

QUILON SEA FOODS Vs TAX RECOVERY OFFICER

High Court Of Kerala · (1999) 155 CTR 533 : (1999) 105 TAXMAN 540

Income Tax Act, 1961 — Section 194A, 201, 222, 223

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High Courts17 Dec 1998

Regi Kuriakose Vs Supdt. of Police and Others

High Court Of Kerala · (1999) 1 KLJ 420

Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(10)

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High Courts17 Dec 1998

N. Sarojini Vs Dist. Collector and Others

High Court Of Kerala · AIR 1999 Ker 119

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High Courts15 Dec 1998Dismissed

Manager, Mahatma High School Vs State of Kerala and Others

High Court Of Kerala · (1999) 1 KLJ 640

Kerala Education Rules, 1959 — Rule 43, 44(1), 92Kerala State and Subordinate Services Rules, 1958 — Rule 38

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High Courts14 Dec 1998

K. Govindan and Sons Vs Union of India (UOI) and Others

High Court Of Kerala · (1999) 240 ITR 887

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 215

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High Courts14 Dec 1998

K. GOVINDAN and SONS Vs UNION OF INDIA and Others

High Court Of Kerala · (1999) 156 CTR 229

Income Tax Act, 1961 — Section 139, 215, 217

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High Courts11 Dec 1998Allowed

P.M. Santhoshkumar, T.K. Jayan, K.N. Sivakumar and Ganesan alias T.K. Ramachandran Vs P.K. Kareem and Another

High Court Of Kerala · (2000) ACJ 9 : (1999) 96 CompCas 45 : (1999) 1 ILR (Ker) 686

Motor Vehicles Act, 1939 — Section 110A, 95, 95(2)

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High Courts10 Dec 1998

Dr. T.M. Paul Vs City Hospital (Pvt.) Ltd. and Others

High Court Of Kerala · (1999) 97 CompCas 216

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 283(1), 299, 300, 397

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High Court Of Kerala judgments, 1998