COURT ARCHIVE

High Court Of Kerala judgments, 1998

638 judgments · page 32 of 32

High Courts13 Jan 1998

Vijayan Pillai and Others Vs The Regional Director, E.S.I. Corporation

High Court Of Kerala · (1998) 79 FLR 969 : (1998) 1 KLJ 485 : (1998) 1 LLJ 1190

Employees State Insurance (Amendment) Act, 1989 — Section 30Employees State Insurance Act, 1948 — Section 2(12), 2(9), 38, 39, 75

High Courts12 Jan 1998Dismissed

Krishna Veni Vs Rajagopal

High Court Of Kerala · (1998) 1 CivCC 614 : (1998) 1 KLJ 382

Succession Act, 1925 — Section 105, 106, 107, 109

High Courts12 Jan 1998Dismissed

Krishna Veni and Others Vs Rajagopal and Others

High Court Of Kerala · (1998) 1 KLJ 382

Succession Act, 1925 — Section 105, 106, 107, 109

High Courts09 Jan 1998Dismissed

Manager, F.M.C.T. High School and Another Vs District Educational Officer and Others

High Court Of Kerala · (1998) 01 KL CK 0041

Kerala Education Rules, 1959 — Rule 34, 37, 37(1), 44(1), 44A

High Courts09 Jan 1998Allowed

National Insurance Co. Ltd. Vs Annamma Abraham and Others

High Court Of Kerala · (1998) ACJ 1131 : (1998) 92 CompCas 556

Motor Vehicles Act, 1939 — Section 95, 95(2)

High Courts08 Jan 1998Dismissed

State of Kerala Vs Thushara

High Court Of Kerala · (1998) 2 CivCC 613

High Courts08 Jan 1998

Jacob Vadakkancherry and etc. Vs The State of Kerala and Others

High Court Of Kerala · AIR 1998 Ker 114

Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 6Travancore-Kochi Town Planning Act, 1108 — Section 55

High Courts08 Jan 1998Dismissed

Bank of Credit and Commerce International S.A. Vs V.K. Abdul Rahiman V.K. Abu Vs Bank of Credit and Commerce International S.A. and Another

High Court Of Kerala · (1998) 92 CompCas 739

Contract Act, 1872 — Section 127

High Courts07 Jan 1998

Girija Kumar and Another Vs The State of Kerala and Others

High Court Of Kerala · (1998) 01 KL CK 0003

Kerala Education Act, 1958 — Section 13Kerala Education Rules, 1959 — Rule 51A

High Courts06 Jan 1998Allowed

Chirakadavu Service Co-operative Bank Ltd. Vs Authority Under The Payment of Subsistence Allowance Act and Another

High Court Of Kerala · (1998) 1 KLJ 301

Kerala Payment of Subsistence Allowance Act, 1972 — Section 2

High Courts06 Jan 1998

T.T. Sunil Vs Asst. Excise Commissioner and Others

High Court Of Kerala · (1998) 1 KLJ 287

Kerala Abkari Act, 1077 — Section 67B, 67C

High Courts06 Jan 1998Allowed

Balakrishnan and Others Vs P.V. Mohanan and Others

High Court Of Kerala · AIR 1998 Ker 257

Transfer of Property Act, 1882 — Section 100

High Courts06 Jan 1998Allowed

Fr. William Fernandez Vs State of Kerala and Others

High Court Of Kerala · (1998) 2 ILR (Ker) 260 : (1999) 115 STC 591

Central Sales Tax Act, 1956 — Section 2, 3, 5

High Courts06 Jan 1998Allowed

Jalajam Somapalan and Others Vs State of Kerala and Others

High Court Of Kerala · (1998) 1 KLJ 289

Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 13, 14, 19(1)(a), 19(1)(g), 265Kerala Tax On Entry Of Goods Into Local Areas Act, 1994 — Section 2

High Courts05 Jan 1998Allowed

Philips Alfred Malvin Vs T.J. Gonsalvis and Others

High Court Of Kerala · (1998) 01 KL CK 0039

Constitution of India, 1950 — Article 21Oudh Estates Act, 1869 — Section 29

High Courts05 Jan 1998

Ibrahim Othayoth Vs Sub-Inspector of Police and Others

High Court Of Kerala · (1998) 232 ITR 320

Income Tax Act, 1961 — Section 132A

High Courts05 Jan 1998Dismissed

C. Ajithkumar Vs State of Kerala and Others

High Court Of Kerala · (1999) 1 KLJ 332

Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 10(13)

High Courts05 Jan 1998

IBRAHIM OTHAYOTH Vs SUB-INSPECTOR OF POLICE and Others

High Court Of Kerala · (1998) 145 CTR 162

Criminal Procedure Code, 1973 (CrPC) — Section 102, 161, 41, 451, 452Income Tax Act, 1961 — Section 132, 132A