High Courts05 Nov 1998
Thundikoth Nuchilthodi Kumaran Vs Food Inspector and Another
High Court Of Kerala · (1999) CriLJ 60
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,932 of 2,716
High Courts05 Nov 1998Dismissed
P.J. Sebestian and Others Vs State of Kerala and Others
High Court Of Kerala · (1999) CriLJ 656 : (1999) 1 ILR (Ker) 760
Constitution of India, 1950 — Article 21, 226, 227Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420
High Courts05 Nov 1998Dismissed
Dr. A.T. Suresh and Others Vs Secretary to Government and Others
High Court Of Kerala · (1998) 11 KL CK 0017
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 17A
High Courts04 Nov 1998
Bombay Burmah Trading Corporation Limited Vs State of Kerala
High Court Of Kerala · (1999) 240 ITR 261
High Courts04 Nov 1998Allowed
Commissioner of Income Tax Vs R. Bharathan
High Court Of Kerala · (1999) 102 TAXMAN 647
High Courts03 Nov 1998Dismissed
K. Kuttan Nair Vs P. Mammi and Another
High Court Of Kerala · (1999) 96 CompCas 453 : (1999) CriLJ 260 : (1999) 1 RCR(Civil) 685 : (1999) 4 RCR(Criminal) 428
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Nov 1998Dismissed
Ambattu Gopalakrishnan Vs K. Govindan and Others
High Court Of Kerala · (1998) 11 KL CK 0012
High Courts02 Nov 1998Dismissed
Sobha, M. Vs Dr. Mrs. Rajakumari Unnithan and Others
High Court Of Kerala · AIR 1999 Ker 149
High Courts29 Oct 1998Allowed
C. Ammini Amma Vs Union of India (UOI) and Others
High Court Of Kerala · (1998) 10 KL CK 0055
High Courts29 Oct 1998Allowed
M.C. Ussain Vs State of Kerala
High Court Of Kerala · (1999) CriLJ 630 : (1999) 1 ILR (Ker) 556
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 42(1), 43
High Courts29 Oct 1998Dismissed
Perfetti India Limited and Another Vs Food Inspector and Another
High Court Of Kerala · (1999) CriLJ 223
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Drugs and Cosmetics Act, 1940 — Section 17, 17A, 18A, 25(4), 27Prevention of Food Adulteration Act, 1954 — Section 16, 17, 17(1), 17(2), 17(4)
High Courts29 Oct 1998
Perfetti India Ltd. Vs The Food Inspector and Another
High Court Of Kerala · (1999) CriLJ 223
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Drugs and Cosmetics Act, 1940 — Section 17, 17A, 18A, 25(4), 27Prevention of Food Adulteration Act, 1954 — Section 16(1), 17, 17(1), 17(2), 17(4)
High Courts28 Oct 1998
COMMISSIONER OF INCOME TAX Vs KERALA SHIPPING CORPN. LTD.
High Court Of Kerala · (1999) 106 TAXMAN 577
Income Tax Act, 1961 — Section 35B
High Courts28 Oct 1998
COMMSSIONER OF INCOME TAX Vs RAM BARADUR THAKUR LTD.
High Court Of Kerala · (1998) 150 CTR 627
Income Tax Act, 1961 — Section 254, 256, 263, 37
High Courts28 Oct 1998
Commissioner of Income Tax Vs Ram Bahadur Thakur Ltd.
High Court Of Kerala · (1999) 237 ITR 217
Income Tax Act, 1922 — Section 10(2), 66(1)Income Tax Act, 1961 — Section 254(2), 37(1), 48, 48(1)
High Courts27 Oct 1998Allowed
Bharathiya Coffee Workers Catering Service (P) Ltd. Vs Indian Coffee Workers Co-operative Society Ltd.
High Court Of Kerala · AIR 1999 Ker 169 : (1999) 2 RCR(Civil) 67
Trade and Merchandise Marks Act, 1958 — Section 29
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
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