High Courts19 Jun 1998
G. Gangadharan Nair Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 238 ITR 685
Income Tax Act, 1961 — Section 143(2), 256, 80HHC, 80HHC(4A)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,945 of 2,716
High Courts19 Jun 1998Dismissed
Seena B. Kumar Vs Asst. Executive Engineer, Electrical Major Section, Mavelikkara and Others
High Court Of Kerala · AIR 1998 Ker 343
Electricity (Supply) Act, 1948 — Section 79J
High Courts19 Jun 1998
Chacko P.C. Vs State of Kerala and Others
High Court Of Kerala · (1998) 2 LLJ 587
Constitution of India, 1950 — Article 165Criminal Procedure Code, 1973 (CrPC) — Section 24, 321, 378, 407(5), 439Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 19, 19(1), 19(10), 19(11), 19(2(1))
High Courts18 Jun 1998
Jane Andrew Austin and Another Vs Branch Manager, State Bank of Travancore and Others
High Court Of Kerala · (1998) 06 KL CK 0071
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 137, 181
High Courts17 Jun 1998Allowed
Moidu Haji Vs Kunhabdulla
High Court Of Kerala · (1999) 1 CivCC 163 : (1998) 2 KLJ 241
Limitation Act, 1963 — Article 65
High Courts17 Jun 1998
T.D. Rajalakshmi Vs District Election Officer and Others
High Court Of Kerala · (1998) 06 KL CK 0072
Conduct of Elections Rules, 1961 — Rule 64Constitution of India, 1950 — Article 226, 227, 327, 329Representation of the People Act, 1951 — Section 100(1), 100(2), 14, 2(1), 36
High Courts17 Jun 1998Allowed
Francis Savio Vs State of Kerala and Another
High Court Of Kerala · (1999) 1 ALD(Cri) 180 : (1999) 2 CivCC 438 : (1998) CriLJ 4735 : (1998) 3 ILR (Ker) 738 : (1999) 1 RCR(Criminal) 732
Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138, 8, 9
High Courts17 Jun 1998Dismissed
Rebhuraman Vs Mahatma Gandhi University, Kottayam and Another
High Court Of Kerala · AIR 1999 Ker 91
Constitution of India, 1950 — Article 226
High Courts17 Jun 1998Dismissed
Rajalakshmi, T.D. Vs The District Election Officer and Others
High Court Of Kerala · (1998) 06 KL CK 0020
Conduct of Elections Rules, 1961 — Rule 64Constitution of India, 1950 — Article 226, 227, 327, 329Representation of the People Act, 1951 — Section 100(1), 100(2), 14, 2(1), 36
High Courts17 Jun 1998Allowed
Official Liquidator, New Kerala Chits and Trades (P) Ltd., Cochin Vs Ajit Gangadhar Shanbhag
High Court Of Kerala · AIR 1998 Ker 379 : (1998) 3 ILR (Ker) 651
Companies Act, 1956 — Section 446Kerala Revenue Recovery Act, 1968 — Section 1, 71Limitation Act, 1963 — Section 1
High Courts16 Jun 1998
Dr. G. Devarajan Vs State of Kerala and Another
High Court Of Kerala · (1998) 06 KL CK 0021
Constitution of India, 1950 — Article 309, 311, 311(2)Kerala Service Rules, 1958 — Rule 54, 55, 56, 56(1), 56(2)
High Courts16 Jun 1998
Achuthan Pillai and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 238 ITR 458
Income Tax Act, 1961 — Section 45, 45(1)
High Courts15 Jun 1998Dismissed
Susheela Vs Kuttikrishnan
High Court Of Kerala · (1998) 3 CivCC 541
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1A(2), Order 43 Rule 1A(2)Evidence Act, 1872 — Section 115, 96, 96(1), 96(l)
High Courts12 Jun 1998Dismissed
Dr. A.P. Sashikumar Vs Director of Health Services
High Court Of Kerala · (1998) 2 KLJ 123
Constitution of India, 1950 — Article 14
High Courts12 Jun 1998Allowed
Wilson Paul Vs Chandy and Another
High Court Of Kerala · (1998) 06 KL CK 0051
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1)
High Courts12 Jun 1998Allowed
P. Krishnan Vs United India Insurance Co. Ltd.
High Court Of Kerala · (1999) ACJ 871 : (1998) 3 CivCC 438 : (1998) 94 CompCas 478
Limitation Act, 1963 — Article 44
High Courts12 Jun 1998Dismissed
Sreedevi Antharjanam and Others Vs Guruvayur Devaswom and Others
High Court Of Kerala · (1998) 2 KLJ 229
Land Acquisition Act, 1894 — Section 17(4), 5(A)(2), 5A, 5A(1)
High Courts11 Jun 1998Dismissed
T.O. Joseph Vs State of Kerala and Others
High Court Of Kerala · (1998) 1 KLJ 827
High Courts11 Jun 1998
SEEYAN PLYWOODS Vs INCOME TAX OFFICER and Another
High Court Of Kerala · (1998) 149 CTR 332
Income Tax Act, 1961 — Section 139, 23, 264, 80HH
High Courts11 Jun 1998Allowed
Manilal Vs State of Kerala
High Court Of Kerala · (1998) 2 ALT(Cri) 369 : (1998) CriLJ 3785 : (1998) 3 ILR (Ker) 552
Penal Code, 1860 (IPC) — Section 109, 465, 467, 471