COURT ARCHIVE

High Court Of Kerala judgments, 1998

638 judgments · page 27 of 32

High Courts12 Mar 1998

Ajithkumar B. Vs Presiding Officer, Labour Court and Others

High Court Of Kerala · (1998) 79 FLR 753 : (1998) 3 ILR (Ker) 83 : (1999) 1 LLJ 780

Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 12, 2(1)

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High Courts11 Mar 1998

SMT. K. N. INDIRA DEVI and Another Vs DY. COMMISSIONER, AGRICULTURAL INCOME TAX and SALES TAX.

High Court Of Kerala · (1998) 147 CTR 88 : (1998) 2 ILR (Ker) 665

Hindu Succession Act, 1956 — Section 7

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High Courts11 Mar 1998

Dayalan Rajes Vs State of Kerala and Another

High Court Of Kerala · (1998) 3 ILR (Ker) 443 : (1998) 231 ITR 707

Kerala Agricultural Income Tax Act, 1950 — Section 34Kerala Agricultural Income Tax Act, 1991 — Section 75Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 2, 5, 6, 7(2)

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High Courts11 Mar 1998

Smt. K.N. Indira Devi and Another Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax

High Court Of Kerala · (1998) 231 ITR 693 : (1998) 2 RCR(Civil) 698

Kerala Agricultural Income Tax Act, 1950 — Section 34, 4(1), 4(2), 60(2), 60(3)

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High Courts11 Mar 1998

Deputy Commissioner of Agricultural Income Tax (Law), Board of Revenue (Taxes) Vs T.K. Jayakumar

High Court Of Kerala · (1998) 231 ITR 719

Hindu Succession Act, 1956 — Section 14(1), 14(2)Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4(1), 4(2)

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High Courts11 Mar 1998

DAYALAN RAJES Vs STATE OF KERALA and Another

High Court Of Kerala · (1998) 147 CTR 243

Hindu Marriage Act, 1955 — Section 29

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High Courts11 Mar 1998

Commissioner of Income Tax Vs Hotel Luciya

High Court Of Kerala · (1998) 2 ILR (Ker) 682 : (1998) 231 ITR 492

Income Tax Act, 1961 — Section 32, 43(3)

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High Courts10 Mar 1998Allowed

Kizhakkumpurath Chankoyi alias Chekkayi Vs Thanikkuzhiyil Vellayi and Others

High Court Of Kerala · AIR 1998 Ker 244

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Specific Relief Act, 1963 — Section 8

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High Courts06 Mar 1998

C. Viswanathan Vs Joint Registrar of Co-op. Societies and Others

High Court Of Kerala · (1998) 1 KLJ 683

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High Courts05 Mar 1998Allowed

E.S.I. Corporation Vs Hotel Amred

High Court Of Kerala · (1998) 79 FLR 961 : (1998) 2 ILR (Ker) 723 : (1998) 2 LLJ 1157

Employees State Insurance Act, 1948 — Section 45A, 75

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High Courts04 Mar 1998

C.G.G. Panicker Vs Commissioner of Income Tax

High Court Of Kerala · (1999) 237 ITR 443

Income Tax Act, 1961 — Section 256, 256(2)

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High Courts04 Mar 1998

Commissioner of Income Tax Vs G. Ramesan

High Court Of Kerala · (1999) 151 CTR 70

Income Tax Act, 1961 — Section 23

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High Courts04 Mar 1998

Commissioner of Income Tax Vs G. Ramesan and B. Indira Devi

High Court Of Kerala · (2000) 241 ITR 426

Income Tax Act, 1961 — Section 23(1)

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High Courts03 Mar 1998

Commissioner of Wealth Tax Vs P.V. Varghese

High Court Of Kerala · (1999) 238 ITR 280

Wealth Tax Act, 1957 — Section 27(3), 5(1)

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High Courts03 Mar 1998Allowed

The Commissioner and Secretary to Govt. Higher Education Dept. Vs Jaya Gokul Educational Trust and Another

High Court Of Kerala · AIR 1998 Ker 167 : (1998) 2 ILR (Ker) 712

All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 226

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High Courts03 Mar 1998Dismissed

Christopher, J. Vs The State Bank of Travancore

High Court Of Kerala · (1998) 03 KL CK 0018

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6CConstitution of India, 1950 — Article 227

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High Courts03 Mar 1998

COMMISSIONER OF WEALTH TAX Vs P.N. VARGHESE

High Court Of Kerala · (1998) 150 CTR 225

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High Courts02 Mar 1998

Moideen and Another Vs Joseph and Others

High Court Of Kerala · (1998) 1 KLJ 511

Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 34, 420

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High Courts02 Mar 1998

Biju Vs Sub-Inspector of Police and Others

High Court Of Kerala · (1998) CriLJ 1927 : (1998) 2 RCR(Criminal) 326

Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 34, 420, 430

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High Courts02 Mar 1998Dismissed

M.K. Kunhiraman Vs Santha alias Devaki

High Court Of Kerala · AIR 1998 Ker 189 : (1998) 2 ILR (Ker) 709 : (1998) 1 KLJ 645 : (1998) 3 RCR(Civil) 61

Hindu Marriage Act, 1955 — Section 13, 14, 21Kerala High Court Rules, 1970 — Rule 11, 7(4)

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