High Courts18 Nov 1998Dismissed
Narayanan Vs Indian Handloom Traders
High Court Of Kerala · (1999) 2 CivCC 44 : (1999) 3 CivCC 68 : (1999) 1 KLJ 453 : (1999) 2 RCR(Civil) 275
Evidence Act, 1872 — Section 34
COURT ARCHIVE
High Court Of Kerala judgments, 1998
638 judgments · page 4 of 32
High Courts18 Nov 1998
OOPPOOTTIL KURIAN and CO. PVT. LTD. Vs COMWSSIONER OF INCOWM TAX
High Court Of Kerala · (1999) 153 CTR 316
Income Tax Act, 1961 — Section 256
High Courts18 Nov 1998Allowed
P.K. Anthumayi and Others Vs The State
High Court Of Kerala · (1999) 1 ALT(Cri) 315 : (1999) CriLJ 1179 : (1999) 2 ILR (Ker) 201 : (1999) 2 RCR(Criminal) 2
Kerala Gaming Act, 1960 — Section 2, 7, 8
High Courts18 Nov 1998Allowed
N. Appukuttan Pillai and Another Vs State of Kerala
High Court Of Kerala · (1999) CriLJ 965 : (1999) 2 ILR (Ker) 105 : (1999) 3 RCR(Criminal) 163
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 120B, 468, 471, 494Prevention of Corruption Act, 1988 — Section 13(1), 15
High Courts18 Nov 1998Dismissed
Arakkan Narayanan Vs Indian Handloom Traders and Others
High Court Of Kerala · AIR 1999 Ker 279
Evidence Act, 1872 — Section 34
High Courts18 Nov 1998Allowed
Anthumayi and Others Vs State of Kerala
High Court Of Kerala · (1999) 1 KLJ 97
Kerala Gaming Act, 1960 — Section 7, 8
High Courts17 Nov 1998Allowed
Rosamma Vs Chacko and Another
High Court Of Kerala · (1999) 1 CivCC 375 : (1999) 1 KLJ 229
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 5
High Courts17 Nov 1998
K.G. Keshava Bhat Vs State of Kerala and Others
High Court Of Kerala · (1999) 240 ITR 313
Kerala Agricultural Income Tax Act, 1991 — Section 13, 13(1), 13(9), 13(9B), 2
High Courts17 Nov 1998Allowed
Thomas Vs Easo
High Court Of Kerala · (1999) 1 KLJ 24
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(31), 14
High Courts16 Nov 1998Dismissed
Joseph N.J. Vs Asst. General Manager, Bank of Baroda and Another
High Court Of Kerala · (1999) 2 LLJ 178
Industrial Disputes Act, 1947 — Section 18(1)
High Courts16 Nov 1998Allowed
Mary John Vs Vallathol Nagar Grama Panchayath and Others
High Court Of Kerala · (1998) 11 KL CK 0049
Constitution of India, 1950 — Article 101, 101(4), 14, 190, 21Kerala Panchayat Raj Act, 1994 — Section 102, 149, 16, 161, 162(3)
High Courts16 Nov 1998
Commissioner of Income Tax Vs Johny Joseph
High Court Of Kerala · (1999) 153 CTR 142 : (1999) 240 ITR 782 : (1999) 102 TAXMAN 454
Income Tax Act, 1961 — Section 23
High Courts16 Nov 1998Allowed
Kerala State Coir Corporation Ltd. Vs Industrial Tribunal and Others
High Court Of Kerala · (1999) 1 ILR (Ker) 814 : (1999) 1 LLJ 1022
Industrial Disputes Act, 1947 — Section 10, 2, 25
High Courts16 Nov 1998
Commissioner of Income Tax Vs Commonwealth Trust India Ltd.
High Court Of Kerala · (1999) 240 ITR 758
Income Tax Act, 1961 — Section 40A(8)
High Courts16 Nov 1998
COMMISSIONER OF INCOME TAX Vs COMMONWEALTH TRUST INDIA LTD.
High Court Of Kerala · (1999) 153 CTR 485 : (1999) 106 TAXMAN 39
Income Tax Act, 1961 — Section 40A
High Courts16 Nov 1998Allowed
Saly Joseph Vs Baby Thomas
High Court Of Kerala · AIR 1999 Ker 66 : (1999) 2 DMC 309 : (1999) 1 ILR (Ker) 800 : (1999) 1 RCR(Civil) 561
Divorce Act, 1869 — Section 19, 7
High Courts13 Nov 1998Dismissed
Achumma and Others Vs Ummayya and Others
High Court Of Kerala · (1999) 1 KLJ 1031
High Courts13 Nov 1998Dismissed
Parayil Hussain Vs Parayil Muthirical Sooppi and Others
High Court Of Kerala · (1999) 1 KLJ 1031
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100Kerala Compensation for Tenants Improvements Act, 1958 — Section 2
High Courts13 Nov 1998Allowed
Mrs. Jancy Joseph Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1999 Ker 234
Civil Procedure Code, 1908 (CPC) — Section 56, 58Consumer Protection Act, 1986 — Section 27
High Courts13 Nov 1998
Real Food Products Pvt. Limited and Another Vs Assistant Commissioner of Sales Tax (Assmt.) and Others
High Court Of Kerala · (1998) 11 KL CK 0006
Constitution of India, 1950 — Article 301, 302, 304