COURT ARCHIVE

High Court Of Kerala judgments, 1998

638 judgments · page 5 of 32

High Courts13 Nov 1998Allowed

J.S. Naik Vs Asst. Commissioner, Air Customs and Another

High Court Of Kerala · (1999) CriLJ 425 : (1999) 1 ILR (Ker) 880 : (1999) 3 RCR(Criminal) 124 : (1999) 1 RCR(Criminal) 743

Army Act, 1950 — Section 2Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 428, 482

High Courts12 Nov 1998Allowed

Isa Athul Uloom Sangham and Others Vs Odakkal Abdullakutty Musliar

High Court Of Kerala · (1998) 11 KL CK 0074

High Courts12 Nov 1998Dismissed

Sunil and Vasanth Architects and Consulting Engineers and Another Vs Tata Ceramics Ltd.

High Court Of Kerala · AIR 1999 Ker 88 : (1999) 2 CivCC 77 : (1999) 1 ILR (Ker) 875

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9

High Courts11 Nov 1998

Padmakshi Amma and Others Vs A.K. Hashim

High Court Of Kerala · (1999) 1 CivCC 365

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1)

High Courts11 Nov 1998Dismissed

M.A. Kuruvilla Vs Union of India (UOI)

High Court Of Kerala · (1999) 106 ELT 21

Baggage Rules, 1994 — Rule 16, 16(1), 5Constitution of India, 1950 — Article 136, 226Customs Act, 1962 — Section 79, 79(2)

High Courts11 Nov 1998

COMMISSIONER OF WEALTH TAX Vs N.C.I RAJAN

High Court Of Kerala · (1999) 153 CTR 370

Income Tax Act, 1961 — Section 132

High Courts11 Nov 1998

Commissioner of Wealth-tax Vs N.C.J. Rajan

High Court Of Kerala · (1999) 240 ITR 715

Income Tax Act, 1961 — Section 132

High Courts11 Nov 1998

Commissioner of Income Tax Vs V. Sudhakaran Nair

High Court Of Kerala · (1999) 240 ITR 687

Income Tax Act, 1961 — Section 256(2)

High Courts11 Nov 1998

COMMISSIONER OF INCOME TAX Vs P. NATESAN ACHARY

High Court Of Kerala · (1999) 154 CTR 331

Income Tax Act, 1961 — Section 234B, 234C, 256, 69A

High Courts11 Nov 1998

Viswanathan Master, K.K. Vs Lalitha Rajagopal and Others

High Court Of Kerala · (1999) 1 KLJ 54

Panchayat Raj Act, 1994 — Section 162(2)Panchayat Raj Rules — Rule 5, 6(1), 6(3), 7(2), 7(6)

High Courts11 Nov 1998Allowed

Viswanathan Master and Others Vs President, Poothadi Grama Panchayat and Others

High Court Of Kerala · (1999) 1 KLJ 54

Kerala Panchayat Raj (Constitution of Standing Committee Procedures and Powers) Rules, 1995 — Rule 6(3)Kerala Panchayat Raj Act, 1994 — Section 162(2)

High Courts11 Nov 1998

Aji Kumar Vs The Asst. Excise Commissioner and Another

High Court Of Kerala · (1998) 11 KL CK 0015

Kerala Abkari (Disposal of Confiscated Articles) Rules, 1996 — Rule 4, 4(1), 4(2)Kerala Abkari Act, 1077 — Section 29, 29(1), 29(2), 55, 67B

High Courts10 Nov 1998Dismissed

R. Balakrishna Pillai Vs State of Kerala and Others

High Court Of Kerala · (1999) CriLJ 1286 : (1999) 1 ILR (Ker) 639

Criminal Procedure Code, 1973 (CrPC) — Section 225, 239, 24, 24(8)

High Courts10 Nov 1998

V.K. Moosakutty Vs Commissioner of Income Tax

High Court Of Kerala · (1999) 154 CTR 276

Income Tax Act, 1961 — Section 256

High Courts10 Nov 1998Dismissed

Salam Haji Vs State of Kerala and Others

High Court Of Kerala · (1998) 11 KL CK 0016

Constitution of India, 1950 — Article 14, 19(1), 21, 226, 227Kerala Abkari Act, 1077 — Section 55A, 64A, 67BKerala Forest Act, 1961 — Section 67A, 67B

High Courts10 Nov 1998

Aravind Vs Saraf V. Commissioner of Gift Tax

High Court Of Kerala · (1999) 154 CTR 238

High Courts09 Nov 1998Allowed

Govindankutty Vs Public Prosecutor and Another

High Court Of Kerala · (1998) 11 KL CK 0063

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 228, 251, 468Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 39, 6(1)

High Courts09 Nov 1998Dismissed

Union of India (UOI) Vs Binny Limited

High Court Of Kerala · (1998) 11 KL CK 0041

Customs Act, 1962 — Section 17, 28, 28(1)

High Courts09 Nov 1998

Thankam Vs State of Kerala and Others

High Court Of Kerala · (1999) 1 KLJ 100

High Courts09 Nov 1998

Francis Gomez and Another Vs President, Thiruvananthapuram Shops and Commercial Employees'' Union and Others

High Court Of Kerala · (1999) 81 FLR 219 : (1999) 3 LLJ 1250

Industrial Disputes Act, 1947 — Section 36