High Courts23 Jan 1998
Commissioner of Income Tax Vs V.I. Abraham
High Court Of Kerala · (1998) 148 CTR 44 : (1998) 231 ITR 668
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1998
638 judgments · page 31 of 32
High Courts22 Jan 1998Dismissed
Uthrammal C.K. Vasanthi Thampuratti Vs M. Krishna Panikker
High Court Of Kerala · AIR 1998 Ker 149
Easements Act, 1882 — Section 28
High Courts22 Jan 1998Dismissed
Vidyasagar Vs Kerala Public Service Commission and Another
High Court Of Kerala · (1998) 01 KL CK 0006
Constitution of India, 1950 — Article 14, 16Kerala Public Service Commission Rules of Procedure, 1976 — Rule 12Kerala State and Subordinate Services Rules, 1958 — Rule 15
High Courts21 Jan 1998
Mount Senai Hospital Vs Income Tax Officer and Another
High Court Of Kerala · (1998) 231 ITR 510
Income Tax Act, 1961 — Section 264, 264(4)
High Courts21 Jan 1998
Commissioner of Income Tax Vs S.P. Nayak and Ramesh M.
High Court Of Kerala · (1999) 235 ITR 94
Income Tax Act, 1961 — Section 37
High Courts21 Jan 1998
COMMISSIONER OF INCOME TAX Vs S.P. NAYAK and RAMESH M. SREE GANESH TRANSPORTS
High Court Of Kerala · (1998) 148 CTR 327
Income Tax Act, 1961 — Section 256, 37
High Courts21 Jan 1998
MOUNT SENAI HOSPITAL Vs INCOME TAX OFFICER and Another
High Court Of Kerala · (1998) 149 CTR 63
Income Tax Act, 1961 — Section 264
High Courts21 Jan 1998Dismissed
Mahammood and Another Vs Prema
High Court Of Kerala · (1998) 1 KLJ 377
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)(iv)
High Courts19 Jan 1998Dismissed
Rajesh and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1998 Ker 258 : (1998) 1 KLJ 523
Constitution of India, 1950 — Article 226
High Courts19 Jan 1998
V.K. Asokan and Others etc. Vs State of Kerala
High Court Of Kerala · (1998) CriLJ 1322 : (1998) 1 KLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 293, 439Kerala Abkari Act, 1077 — Section 41ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 27A, 37
High Courts19 Jan 1998
M.K. Velayudhan Vs Sub-Inspector of Police and Others
High Court Of Kerala · (1998) CriLJ 1187 : (1998) 2 ILR (Ker) 532
Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 153, 154, 154(1)
High Courts16 Jan 1998
COMMISSIONER OF GIFT TAX Vs SMT. STELLA HIGH COURT OF KERALA
High Court Of Kerala · (1999) 151 CTR 58
High Courts16 Jan 1998Allowed
Thottathil Thamasikkum Cherootty alias Balan Vs Puliyaratharayil Velayudhan Nair
High Court Of Kerala · AIR 1998 Ker 164
Easements Act, 1882 — Section 13, 15
High Courts16 Jan 1998Allowed
Cherootty @ Balan Vs Velayudhan Nair
High Court Of Kerala · (1998) 1 KLJ 479
Easements Act, 1882 — Section 15
High Courts16 Jan 1998
Thayil Radio and Electricals Vs United India Insurance Co. Ltd., Ernakulam and Another
High Court Of Kerala · AIR 1998 Ker 132 : (1998) 2 CivCC 45
High Courts15 Jan 1998Dismissed
State of Kerala Vs P. Moideen
High Court Of Kerala · (1998) 01 KL CK 0012
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10(5)Kerala Service (Amendment) Rules, 1986 — Rule 116, 119, 12(24), 29, 3Penal Code, 1860 (IPC) — Section 409, 466, 467, 477A
High Courts14 Jan 1998
Rajendra Pai H. Vs Canara Bank and Another
High Court Of Kerala · (1998) 1 LLJ 577
Payment of Gratuity Act, 1972 — Section 4(6)
High Courts13 Jan 1998
Vijayan Pillai Vs E.S.I. Corporation
High Court Of Kerala · (1998) 79 FLR 969 : (1998) 1 KLJ 485 : (1998) 1 LLJ 1190
Employees State Insurance Act, 1948 — Section 2(12), 75, 77
High Courts13 Jan 1998Allowed
The Kerala State Road Transport Corporation Vs The General Insurance Corporation of India and Others
High Court Of Kerala · (1998) ACJ 900 : AIR 1998 Ker 184 : (1998) 2 ILR (Ker) 521
Constitution of India, 1950 — Article 12, 14, 226, 39Motor Vehicles Act, 1988 — Section 146