High Courts01 Dec 1998
Commissioner of Income Tax Vs A.M. Zainalabdeen Musaliar
High Court Of Kerala · (1999) 240 ITR 499
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
COURT ARCHIVE
High Court Of Kerala judgments, 1998
638 judgments · page 3 of 32
High Courts27 Nov 1998
Kurikattil Rubber Industries and Others Vs Kerala State Electricity Board and Another
High Court Of Kerala · AIR 1999 Ker 254
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 79
High Courts27 Nov 1998Dismissed
United India Insurance Company Limited Vs P.N. Thomas and Others
High Court Of Kerala · (2000) ACJ 536 : AIR 1999 Ker 174 : (1999) 2 ILR (Ker) 30 : (1999) 1 RCR(Civil) 610
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1988 — Section 165
High Courts26 Nov 1998Dismissed
Pavithran Vs Union of India and Others
High Court Of Kerala · (1999) 1 KLJ 279
Railway Protection Force Rules, 1987 — Rule 146.1, 46(c)Railway Servants Conduct Rules — Rule 21
High Courts25 Nov 1998Dismissed
Bindhi B. Opthalmic Assistant Vs State of Kerala and Others
High Court Of Kerala · (1998) 11 KL CK 0014
Kerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts25 Nov 1998Dismissed
South Malabar Gramin Bank Vs Co-ordination Committee of S.M.G.B. Employees Union and Officers Federation
High Court Of Kerala · (1999) 1 LLJ 1280
Regional Rural Banks Act, 1976 — Section 17, 17(1)
High Courts24 Nov 1998Allowed
Abraham Chacko and Co. Another Vs Kalleppuram Metals and Another
High Court Of Kerala · (1999) 2 ALT(Cri) 137 : (1999) 2 CivCC 12 : (1999) CriLJ 2478 : (1999) 1 KLJ 20 : (1999) 2 RCR(Criminal) 82
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(2), 142, 142C
High Courts24 Nov 1998Allowed
Vallikadan Assainar Vs P.K. Moideenkutty and Others
High Court Of Kerala · (1999) CriLJ 4228 : (1999) 2 ILR (Ker) 210 : (1999) 2 RCR(Criminal) 197
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137Water (Prevention and Control of Pollution) Act, 1974 — Section 17, 20, 21, 25, 27
High Courts23 Nov 1998
Abdul Khader Vs Sub-Inspector of Police and Others
High Court Of Kerala · (1999) 240 ITR 489
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(1)Income Tax Act, 1961 — Section 132A, 278D(1), 278D(2)
High Courts23 Nov 1998Dismissed
Alavi Vs State of Kerala
High Court Of Kerala · (1998) 11 KL CK 0005
Kerala Service Rules, 1958 — Rule 3, 60Kerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts23 Nov 1998
Chandran, T.K. Vs Dakshina Bharatha Hindi Prachar Sabha and Others
High Court Of Kerala · (1998) 11 KL CK 0004
Constitution of India, 1950 — Article 12, 226Dakshina Bharat Hindi Prachar Sabha Act, 1964 — Section 4
High Courts20 Nov 1998Allowed
Muraleedharan Nair Vs State of Kerala and Others
High Court Of Kerala · (1998) 2 KLJ 902
Constitution of India, 1950 — Article 309, 311, 311(2)Penal Code, 1860 (IPC) — Section 324, 325, 335, 341, 409Probation of Offenders Act, 1958 — Section 12, 4
High Courts20 Nov 1998
Sea Pearl Industries Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 156 CTR 257 : (1999) 240 ITR 417 : (1999) 104 TAXMAN 405
Income Tax Act, 1961 — Section 256, 80HHC
High Courts20 Nov 1998
Divisional Railway Manager and Another Vs N.C. Singera Raj
High Court Of Kerala · (1998) 11 KL CK 0022
Arbitration Act, 1940 — Section 11, 2, 20, 20(2), 20(3)Evidence Act, 1872 — Section 114
High Courts20 Nov 1998
Moideenkunhi Vs Kadamberi Devaswam and Others
High Court Of Kerala · (1999) 1 KLJ 65 : (1998) 2 KLJ 902
Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 10, 17, 5, 8, 92(3)Kerala Land Reforms Act, 1963 — Section 72, 72F, 72F(1), 72F(2), 72F(4)
High Courts19 Nov 1998
Govindankutty Vs Addl. Inspector, Legal Metology and Another
High Court Of Kerala · (1999) 1 KLJ 51 : (1999) 2 RCR(Criminal) 146
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 228, 468Standards of Weights and Measures Act, 1976 — Section 63
High Courts19 Nov 1998Dismissed
Parathody Antony Vs Returning Officer
High Court Of Kerala · (1999) 1 KLJ 290
Partnership Act, 1932 — Section 25
High Courts19 Nov 1998
Parappuram Milk Producers Co-operative Society Vs Deputy Directory, Department of Dairy Development
High Court Of Kerala · (1999) 1 ILR (Ker) 671 : (1999) 1 LLJ 1199
Kerala Co-operative Societies Rules, 1969 — Rule 176, 198
High Courts19 Nov 1998
Sunil Vs Director General of Meteorology
High Court Of Kerala · (1999) 1 ILR (Ker) 678 : (1999) 2 LLJ 412
Constitution of India, 1950 — Article 16