High Courts05 Oct 1998
K.V. Marakkar Vs State of Kerala
High Court Of Kerala · (1998) 2 KLJ 705
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 225
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,935 of 2,716
High Courts29 Sept 1998
T.G. Vijayan Vs Balakrishna Road Line and Others
High Court Of Kerala · (1998) 2 KLJ 799
Kerala Motor Vehicles Rules, 1989 — Rule 133, 178Motor Vehicles Act, 1988 — Section 72, 82, 82(1), 82(2), 82(3)
High Courts29 Sept 1998
COMMISSIONER OF INCOME TAX Vs N. EMSHNAN
High Court Of Kerala · (1999) 153 CTR 450
Income Tax Act, 1961 — Section 271
High Courts29 Sept 1998
Commissioner of Income Tax Vs N. Krishnan
High Court Of Kerala · (1998) 144 CTR 697 : (1999) 240 ITR 47 : (1999) 107 TAXMAN 283
Income Tax Act, 1961 — Section 271(1)
High Courts29 Sept 1998Dismissed
Rama Varma Raja and Another Vs Canara Bank
High Court Of Kerala · (1998) 09 KL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 90, Order 34 Rule 6Limitation Act, 1963 — Article 137
High Courts28 Sept 1998Dismissed
Mohanambal Vs Veeramani
High Court Of Kerala · (1998) 09 KL CK 0038
Civil Procedure Code, 1908 (CPC) — Section 144Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)Transfer of Property Act, 1882 — Section 106
High Courts28 Sept 1998
The Kerala State Beverages (Manufacturing and Marketing) Corporation Vs Mc. Dowel and Co. and Others
High Court Of Kerala · (1998) 09 KL CK 0033
Constitution of India, 1950 — Article 12, 14, 226Electricity (Supply) Act, 1948 — Section 49Evidence Act, 1872 — Section 115
High Courts28 Sept 1998Dismissed
Mohanambal, S. Vs P.V. Veeramani and Others
High Court Of Kerala · (1998) 09 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 144Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20Transfer of Property Act, 1882 — Section 106
High Courts26 Sept 1998
Kalliani and Others Vs K.V. Kunhi Madhaviamma and Others
High Court Of Kerala · (1999) 1 RCR(Civil) 367
Benami Transactions (Prohibition) Act, 1988 — Section 2, 2(1), 4General Clauses Act, 1897 — Section 6Trusts Act, 1882 — Section 7, 82
High Courts25 Sept 1998
Baaji Govindan Vs Kerala State Housing Board and Others
High Court Of Kerala · (1998) 2 KLJ 710
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226
High Courts24 Sept 1998Allowed
Shaji Vs Dinesan
High Court Of Kerala · (1999) 1 CivCC 102 : (1998) 2 KLJ 647
Civil Procedure Code, 1908 (CPC) — Section 73, 73(2)
High Courts24 Sept 1998Allowed
A. Abdul Rahim and Another Vs Nazarullah and Another
High Court Of Kerala · AIR 1999 Ker 3
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts24 Sept 1998Dismissed
Oriental Insurance Co. Ltd. Vs T.P. Balakrishnan and Others
High Court Of Kerala · (1999) ACJ 950 : (1999) 1 ILR (Ker) 349
Motor Vehicles Act, 1988 — Section 147, 149, 96
High Courts24 Sept 1998Allowed
Abdul Rahim and Another Vs Nazarullah and Another
High Court Of Kerala · (1998) 2 KLJ 643
High Courts24 Sept 1998
Chacko Vs State of Kerala
High Court Of Kerala · (1998) 09 KL CK 0004
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts23 Sept 1998Dismissed
Kamalakshy and Others Vs The District Collector and Another
High Court Of Kerala · (1998) 09 KL CK 0036
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 10, 11, 12(2), 18, 18(1)
High Courts23 Sept 1998
State of Kerala Vs Manoharan and Others
High Court Of Kerala · (1998) 2 KLJ 613
Criminal Procedure Code, 1973 (CrPC) — Section 193, 228, 228(1)(a), 389, 390Motor Vehicles Act, 1988 — Section 89(a)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(a)(i), 36A(1)
High Courts22 Sept 1998Allowed
Karuna Kuries and Finance Vs Kunju Vareed and Others
High Court Of Kerala · (1998) 2 KLJ 748
Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 40Specific Relief Act, 1963 — Section 31Transfer of Property Act, 1882 — Section 53, 53(1)
High Courts22 Sept 1998Allowed
Pradeep Kumar Vs State Bank of Travancore
High Court Of Kerala · (1999) 1 CivCC 429 : (1998) 2 KLJ 862
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts18 Sept 1998Dismissed
Oriental Insurance Co. Ltd. Vs Motor Accidents Claims Tribunal, Thalassery and Others
High Court Of Kerala · (1999) 1 ACC 135 : (1999) ACJ 1015
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 173