High Courts12 Nov 1998Allowed
Isa Athul Uloom Sangham and Others Vs Odakkal Abdullakutty Musliar
High Court Of Kerala · (1998) 11 KL CK 0074
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,931 of 2,716
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 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 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
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
High Courts06 Nov 1998
T.A. ABDULKHADER Vs COMUSSIONER OF WEALTH TAX
High Court Of Kerala · (1999) 155 CTR 268
High Courts05 Nov 1998Dismissed
Sebastian and Others Vs State of Kerala
High Court Of Kerala · (1998) 2 KLJ 714
Constitution of India, 1950 — Article 21, 226, 227Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420
High Courts05 Nov 1998
N.J. CRACKO Vs COMMISSIONER OF INCOME TAX
High Court Of Kerala · (1999) 153 CTR 474
Income Tax Act, 1961 — Section 256