High Courts27 Feb 1998Dismissed
Baburajan Vs Parukutty and Others
High Court Of Kerala · AIR 1998 Ker 274 : (1999) 1 CivCC 692 : (1999) 2 ILR (Ker) 374 : (1999) 2 RCR(Civil) 317
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 70
COURT ARCHIVE
High Court Of Kerala judgments, 1998
638 judgments · page 28 of 32
High Courts27 Feb 1998Allowed
Peethambaran Prasad Vs State of Kerala
High Court Of Kerala · (1998) CriLJ 2122 : (1998) 3 ILR (Ker) 293
Criminal Procedure Code, 1973 (CrPC) — Section 145, 154, 161, 162, 209Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 307, 324
High Courts27 Feb 1998Dismissed
Abdurahiman Kutty Haji Vs Nafeesa Beevi and Another
High Court Of Kerala · (1998) 02 KL CK 0006
Easements Act, 1882 — Section 63
High Courts26 Feb 1998
Vasavan Vs Returning Officer and Another
High Court Of Kerala · (1998) 1 KLJ 696
High Courts26 Feb 1998Allowed
Chief Security Commissioner, Southern Railway and Others Vs Sreedharan K.
High Court Of Kerala · (1998) 3 ILR (Ker) 229 : (1998) 1 LLJ 847
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(8)Constitution of India, 1950 — Article 12, 226Railway Protection Force Rules, 1987 — Rule 44(5)
High Courts26 Feb 1998
National Insurance Co. Ltd. and Another Vs Paul Nicholson and Another
High Court Of Kerala · (1999) 2 ACC 414 : (1998) ACJ 1310
High Courts24 Feb 1998Dismissed
Kodiyil Abu Vs Kodiyil Pathumma and Others
High Court Of Kerala · (1998) 1 KLJ 538
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17), 11(3), 11(4)
High Courts24 Feb 1998Allowed
Lord Krishna Bank and Another Vs Labour Enforcement Officer and Another
High Court Of Kerala · (1998) 02 KL CK 0030
Equal Remuneration Act, 1976 — Section 1(3), 10(1), 13, 2, 8Equal Remuneration Rules, 1976 — Rule 6Payment of Gratuity Act, 1972 — Section 2
High Courts24 Feb 1998Dismissed
Mohammed Khan and Another Vs Graceamma Philip and Others
High Court Of Kerala · AIR 1998 Ker 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 72, Order 21 Rule 90, 11, 47Limitation Act, 1963 — Article 127
High Courts24 Feb 1998
National Insurance Co. Ltd. Vs Leela and Others
High Court Of Kerala · (1999) ACJ 542 : (1998) 2 ILR (Ker) 865
Motor Vehicles Act, 1939 — Section 110C(2A)
High Courts24 Feb 1998Allowed
Pattanakad Coir Mats and Matting Co-op. Society Vs Project Officer (Coir) and Another
High Court Of Kerala · (1998) 1 KLJ 506
Co-operative Societies Rules — Rule 198(6)
High Courts23 Feb 1998Dismissed
Mavungal Pathumma Vs Union of India (UOI) and Others
High Court Of Kerala · (1998) CriLJ 2183 : (1998) 2 ILR (Ker) 585
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1), 9(1)Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85
High Courts23 Feb 1998Dismissed
Madhavan Vs Karthiani and Others
High Court Of Kerala · (1998) 02 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 63
High Courts20 Feb 1998Allowed
S.S. Sreekumar Vs M.M. Ibrahim
High Court Of Kerala · (1998) CriLJ 2492 : (1999) 4 RCR(Criminal) 342
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Feb 1998Dismissed
Surendran Vs State of Kerala and Others
High Court Of Kerala · (1998) 1 KLJ 647
Constitution of India, 1950 — Article 324, 324(1), 324(6), 324(6)Representation of the People Act, 1950 — Section 13CCRepresentation of the People Act, 1951 — Section 28A
High Courts19 Feb 1998Dismissed
Vinod, P.K. and Others Vs The Deputy Registrar of Co-Operative Societies and Others
High Court Of Kerala · (1998) 02 KL CK 0010
Constitution of India, 1950 — Article 14, 142, 226, 335Industrial Disputes Act, 1947 — Section 2, 25HKerala State and Subordinate Services Rules, 1958 — Rule 10, 18, 27, 31, 39
High Courts18 Feb 1998
Commissioner of Income Tax Vs Computerised Accounting and Management Service Pvt. Ltd.
High Court Of Kerala · (1999) 235 ITR 502
Income Tax Act, 1961 — Section 32, 32A, 80J
High Courts18 Feb 1998Allowed
Titus Daniel and Others Vs South Indian Parenterals Pvt. Ltd. and Others
High Court Of Kerala · AIR 1998 Ker 205 : (2000) 101 CompCas 117 : (1998) 3 ILR (Ker) 207
Companies Act, 1956 — Section 433, 439, 529, 529A, 537State Financial Corporations Act, 1951 — Section 29, 46A, 46B
High Courts18 Feb 1998
Commissioner of Income Tax Vs Co-operative Sugars Ltd.
High Court Of Kerala · (1999) 235 ITR 343
Income Tax Act, 1961 — Section 256
High Courts18 Feb 1998
COMMISSIONER OF INCOME TAX Vs COMPUTERISED ACCOUNTING and MANAGEMENT SERVICE PVT. LTD.
High Court Of Kerala · (1998) 147 CTR 274
Income Tax Act, 1961 — Section 256, 32A, 33, 80J