High Courts27 Oct 1998Dismissed
Dr. Daizy Philip Vs The State of Kerala and Others
High Court Of Kerala · (1998) 10 KL CK 0005
Kerala Service Rules, 1958 — Rule 100, 101
COURT ARCHIVE
High Court Of Kerala judgments, 1998
638 judgments · page 7 of 32
High Courts26 Oct 1998Dismissed
Jullunder duree and Niwar Manufacturing Co. Vs R.M. Jayadevan and Others
High Court Of Kerala · (1999) 1 KLJ 46
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9(1), 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 23, 23(1)Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 99
High Courts26 Oct 1998Allowed
Kerala Public Service Commission Vs Hareendran, T.R. and Others
High Court Of Kerala · (1998) 10 KL CK 0033
Kerala State and Subordinate Services Rules, 1958 — Rule 22, 3
High Courts26 Oct 1998
Ouseph Mathew and Company Vs Income Tax Officer and Others
High Court Of Kerala · (1999) 240 ITR 668
Income Tax Act, 1961 — Section 184(7), 186, 186(1), 245C, 245D
High Courts26 Oct 1998
OUSEPH MATHEW and CO. Vs INCOME TAX OFFICER and Others
High Court Of Kerala · (1999) 153 CTR 79
Income Tax Act, 1961 — Section 153, 185, 186, 245C, 245D
High Courts24 Oct 1998
Commissioner of Income Tax Vs Palghat Shadi Mahal Trust
High Court Of Kerala · (1999) 1 ILR (Ker) 592 : (1999) 236 ITR 722
Income Tax Act, 1961 — Section 11, 12, 13
High Courts24 Oct 1998Allowed
Aravindakshan Vs State of Kerala and Others
High Court Of Kerala · (1998) 2 KLJ 860
High Courts24 Oct 1998
Ernakulam North Development Co-ordination Council Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1999 Ker 131
Constitution of India, 1950 — Article 226
High Courts22 Oct 1998Allowed
T.A. Abdul Kadir Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1999 Ker 235 : (1999) 2 ILR (Ker) 77
Constitution of India, 1950 — Article 14, 19(1)Notaries Act, 1952 — Section 8Notaries Rules, 1956 — Rule 11(8)
High Courts21 Oct 1998
Thomas Vs Devassy
High Court Of Kerala · (1999) 1 CivCC 294 : (1999) 1 RCR(Civil) 553
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 32 Rule 15Limitation Act, 1963 — Section 17
High Courts21 Oct 1998Dismissed
P.K. Alibava and Others Vs Returning Officer, Ponmundam Service Co-operative Bank Ltd. and Another
High Court Of Kerala · AIR 1999 Ker 23
High Courts20 Oct 1998Allowed
Pala Marketing Co-operative Society Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (1999) 151 CTR 663 : (1999) 236 ITR 604
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 154(3)
High Courts20 Oct 1998Allowed
Karimtharuvi Tea Estates Ltd. and etc. Vs State of Kerala and Others
High Court Of Kerala · AIR 1999 Ker 47 : (1999) 1 ILR (Ker) 584 : (1998) 2 KLJ 752
Kerala Government Land Assignment Act, 1960 — Section 7(1)Kerala Government Land Assignment Rules, 1964 — Rule 21(9)
High Courts20 Oct 1998
Pala Marketing Co-operative Society Ltd. Vs State of Kerala and Another
High Court Of Kerala · (1999) 151 CTR 663 : (1999) 236 ITR 604
Income Tax Act, 1961 — Section 147, 148, 154, 154(3)
High Courts16 Oct 1998
K. Mathew Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 106 TAXMAN 539
Income Tax Act, 1961 — Section 154, 215
High Courts16 Oct 1998
Preman Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1999 Ker 93 : (1999) 2 ILR (Ker) 113
Constitution of India, 1950 — Article 14, 15, 25, 26Succession Act, 1925 — Section 118
High Courts15 Oct 1998
George Joseph Vs Alphonsa and Another
High Court Of Kerala · AIR 1999 Ker 25 : (1999) 1 RCR(Civil) 412
Divorce Act, 1869 — Section 10, 18, 19, 19(3), 8Hindu Marriage Act, 1955 — Section 13(1)Judicature Act, 1873 — Section 176
High Courts15 Oct 1998
ALLEPPEY FINANCIAL ENTERPRISES Vs ASSISTANT DIRECTOR OF INCOME TAX (INVESTIGATION) and Another
High Court Of Kerala · (1998) 150 CTR 538
Income Tax Act, 1961 — Section 113, 132, 132A, 132B, 148Penal Code, 1860 (IPC) — Section 172
High Courts15 Oct 1998
Alleppey Financial Enterprises Vs Assistant Director of Income Tax (Investigations) and Another
High Court Of Kerala · (1999) 236 ITR 562
Income Tax Act, 1961 — Section 132(1), 132(4A), 132(5), 132(6), 132B
High Courts14 Oct 1998
Manager, MUUPS and Others Vs A.E.O. and Others
High Court Of Kerala · (1998) 2 KLJ 871
Kerala Education Act, 1958 — Section 10, 11