High Courts23 Sept 1998Dismissed
Kamalakshy and Others Vs The District Collector and Another
High Court Of Kerala · (1998) 09 KL CK 0036
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 10, 11, 12(2), 18, 18(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1998
638 judgments · page 10 of 32
High Courts23 Sept 1998
State of Kerala Vs Manoharan and Others
High Court Of Kerala · (1998) 2 KLJ 613
Criminal Procedure Code, 1973 (CrPC) — Section 193, 228, 228(1)(a), 389, 390Motor Vehicles Act, 1988 — Section 89(a)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(a)(i), 36A(1)
High Courts22 Sept 1998Allowed
Karuna Kuries and Finance Vs Kunju Vareed and Others
High Court Of Kerala · (1998) 2 KLJ 748
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 40Specific Relief Act, 1963 — Section 31Transfer of Property Act, 1882 — Section 53, 53(1)
High Courts22 Sept 1998Allowed
Pradeep Kumar Vs State Bank of Travancore
High Court Of Kerala · (1999) 1 CivCC 429 : (1998) 2 KLJ 862
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts18 Sept 1998Dismissed
Oriental Insurance Co. Ltd. Vs Motor Accidents Claims Tribunal, Thalassery and Others
High Court Of Kerala · (1999) 1 ACC 135 : (1999) ACJ 1015
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 173
High Courts18 Sept 1998Allowed
T. Raveendran Vs Textile Committee and Others
High Court Of Kerala · (1998) 2 KLJ 898
Textile Committee Employees (Conditions of Service) Regulations, 1971 — Clause 13
High Courts18 Sept 1998Dismissed
Amison Foods Limited and Others Vs Registrar of Companies
High Court Of Kerala · (2001) 103 CompCas 846 : (1999) 1 ILR (Ker) 317
Companies Act, 1956 — Section 97, 97(3)Criminal Procedure Code, 1973 (CrPC) — Section 468, 482
High Courts17 Sept 1998Dismissed
The Land Acquisition Officer and Another Vs Narayanan
High Court Of Kerala · (1998) 09 KL CK 0041
Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(1), 18(2)
High Courts16 Sept 1998Dismissed
Paulose Vs Thomas
High Court Of Kerala · (1998) 09 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 22 Rule 4, Order 22 Rule 4(4)
High Courts15 Sept 1998Allowed
Chanthu Sainaba Vs State of Kerala and Others
High Court Of Kerala · (1998) CriLJ 4692
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 21, 22, 22(4), 22(5)Customs Act, 1962 — Section 108
High Courts15 Sept 1998
Jacob Mathew Vs Mrs. Maya Philip alias Annama and Another
High Court Of Kerala · AIR 1999 Ker 192
Divorce Act, 1869 — Section 10, 15, 18, 43Guardians and Wards Act, 1890 — Section 25
High Courts14 Sept 1998Dismissed
M.D. Hari Babu Vs Returning Officer
High Court Of Kerala · (1998) 2 KLJ 724
Co-operative Societies Rules — Rule 35(3)(e)(ii)
High Courts14 Sept 1998Dismissed
Yusuf Vs Sakkeena
High Court Of Kerala · AIR 1999 Ker 54 : (1999) 1 ILR (Ker) 277
Guardians and Wards Act, 1890 — Section 17
High Courts14 Sept 1998
Suja Varghese and etc. Vs Indian Oil Corporation, Cochin and Another
High Court Of Kerala · AIR 1998 Ker 372
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts14 Sept 1998Allowed
Sivakami Vs Kumaraswamy and Another
High Court Of Kerala · (1998) 2 KLJ 603
Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts14 Sept 1998Dismissed
M.D. Hair Babu Vs Returning Officer, Kudayathoor Service Co-operative Bank Ltd.
High Court Of Kerala · AIR 1999 Ker 5
High Courts14 Sept 1998
State of Kerala Vs Maxon John
High Court Of Kerala · (1999) 1 CivCC 662 : (1999) 2 RCR(Civil) 598 : (1999) 2 RCR(Criminal) 176
Penal Code, 1860 (IPC) — Section 279, 330, 331, 332
High Courts14 Sept 1998Dismissed
P. Rajeevan Vs Kalliani and Others
High Court Of Kerala · (1998) 2 KLJ 522
Evidence Act, 1872 — Section 112, 125
High Courts11 Sept 1998Dismissed
Gangadharan and Others Vs State of Kerala and Others
High Court Of Kerala · (1998) 2 KLJ 667
Kerala Land Reforms Act, 1963 — Section 103, 86, 86(2)
High Courts11 Sept 1998
Resilikutty Chacko and Others Vs State of Kerala
High Court Of Kerala · (1998) 2 KLJ 720
Land Acquisition Act, 1894 — Section 18Succession Act, 1925 — Section 214, 214(1), 214(1)(a), 214(1)(b)