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
COURT ARCHIVE
High Court Of Kerala judgments, 1998
638 judgments · page 2 of 32
High Courts10 Dec 1998Dismissed
T.C. Mathai and Another Vs Principal Dist. and Sessions Judge and Another
High Court Of Kerala · (1999) 2 ALT(Cri) 60 : (1999) CriLJ 1362 : (1999) 2 ILR (Ker) 219 : (1999) 3 RCR(Civil) 447
Advocates Act, 1961 — Section 2, 29Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 303
High Courts10 Dec 1998Allowed
Unnikrishnan Vs Ponnu Ammal and Others
High Court Of Kerala · AIR 1999 Ker 405 : (1999) 2 CivCC 386 : (1999) 2 ILR (Ker) 299 : (1999) 2 RCR(Civil) 89
Easements Act, 1882 — Section 35Specific Relief Act, 1963 — Section 34, 38
High Courts10 Dec 1998Allowed
Ayyappan Pillai Vs M. Raveendranathan
High Court Of Kerala · (1998) 12 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 58, Order 21 Rule 97Transfer of Property Act, 1882 — Section 58
High Courts09 Dec 1998Dismissed
M/s. Chakolas Silk House and Others Vs Abdul Sathar Ismail Sait and Others
High Court Of Kerala · (1999) 1 KLJ 116
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(i), 11(4)(iv)
High Courts09 Dec 1998Dismissed
Jayadevan and Others Vs Board of Revenue (Excise) and Others
High Court Of Kerala · (1999) 1 KLJ 87
Foreign Liquor Rules — Rule 14
High Courts09 Dec 1998Dismissed
Shahul Hameed Vs R.T.A.
High Court Of Kerala · (1999) 1 KLJ 237
Motor Vehicles Act, 1988 — Section 80, 81, 81(2), 81(3), 81(4)
High Courts09 Dec 1998Dismissed
T. Retnadas Vs State of Kerala
High Court Of Kerala · (1999) CriLJ 1488
Constitution of India, 1950 — Article 13(3), 136Criminal Procedure Code, 1973 (CrPC) — Section 3, 313, 313(1), 342Evidence Act, 1872 — Section 101, 106, 45, 47, 73
High Courts08 Dec 1998
Gopalakrishna Pillai and Anr Vs Returning Officer and Ors
High Court Of Kerala · (1999) 1 KLJ 689
Penal Code, 1860 (IPC) — Section 353, 420, 468, 471
High Courts04 Dec 1998Allowed
State of Kerala Vs Sugathakumar
High Court Of Kerala · (1999) 3 LLJ 790
Prevention of Corruption Act, 1988 — Section 2
High Courts04 Dec 1998
B. Indira Rani Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1999) 154 CTR 362 : (1999) 237 ITR 20
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 154, 156, 220, 220(2)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts04 Dec 1998
Kaikkara Construction Company Vs Superintending Engineer, Harbour Engineering Project and Others
High Court Of Kerala · (1998) 12 KL CK 0004
Constitution of India, 1950 — Article 14, 226, 298, 299, 299(1)
High Courts03 Dec 1998Allowed
P.A. Thomas Vs Angamally Municipality
High Court Of Kerala · (1999) 1 KLJ 203
Constitution of India, 1950 — Article 348(3)
High Courts03 Dec 1998
Ayyappa Vs Ananda
High Court Of Kerala · (1999) 1 CivCC 418
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(J), Order 21 Rule 101, Order 21 Rule 95, Order 21 Rule 99
High Courts03 Dec 1998Dismissed
Triton Marinex and Another and Arvind Verma Vs State of Kerala and Another
High Court Of Kerala · (1999) 2 ALT(Cri) 126 : (2001) 103 CompCas 90 : (1999) CriLJ 1328 : (1999) 2 RCR(Criminal) 112
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts02 Dec 1998
A.M. Sainalabdeen Musaliar Vs Union of India (UOI) and Others
High Court Of Kerala · (2000) 242 ITR 400
Income Tax Act, 1961 — Section 234A, 234B, 234C
High Courts02 Dec 1998
Modistone Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 ILR (Ker) 327
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22
High Courts01 Dec 1998
COMMISSIONER OF INCOME TAX Vs A.M. ZAINALABDEEN MUSALIAR
High Court Of Kerala · (1999) 106 TAXMAN 635
Income Tax Act, 1961 — Section 256, 40A
High Courts01 Dec 1998
P. P. Rajan Vs Union of India
High Court Of Kerala · (1999) 152 CTR 426 : (1999) 103 TAXMAN 95
Income Tax Act, 1961 — Section 139
High Courts01 Dec 1998
P.P. Rajan Vs Union of India (UOI) and Others
High Court Of Kerala · (1999) 236 ITR 815
Constitution of India, 1950 — Article 226Finance Act, 1997 — Section 139(1)Income Tax Act, 1961 — Section 139