COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,946 of 2,716

High Courts11 Jun 1998Dismissed

R.V. Kunhiraman and etc. Vs Inspector of Police, Special Police Establishment, C.B.I. and etc.

High Court Of Kerala · (1998) CriLJ 3679

Criminal Procedure Code, 1973 (CrPC) — Section 197, 468, 473, 473(2), 482Penal Code, 1860 (IPC) — Section 143, 166, 219, 228A, 323Protection of Civil Rights Act, 1955 — Section 7(1)

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High Courts11 Jun 1998

Seeyan Plywoods Vs Income Tax Officer and Another

High Court Of Kerala · (1999) 238 ITR 395

Income Tax Act, 1961 — Section 139, 139(9), 80HH

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High Courts11 Jun 1998Allowed

Ouseph Anna and Others Vs Mathai Thomas and Others

High Court Of Kerala · (1998) 1 KLJ 805

Kerala Land Reforms Act, 1963 — Section 103, 2(25), 80B

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High Courts11 Jun 1998

T.O. Alias Vs Assistant Commissioner of Income Tax and Another

High Court Of Kerala · (2000) 158 CTR 187 : (1999) 238 ITR 335 : (1998) 101 TAXMAN 636

Income Tax Act, 1961 — Section 132, 158BC, 253(1)

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High Courts10 Jun 1998Allowed

Arya Durga Industries Vs General Manager District Industries Centre, Kasaragod and Others

High Court Of Kerala · AIR 1998 Ker 311

Evidence Act, 1872 — Section 115

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High Courts10 Jun 1998

Commissioner of Income Tax Vs A.M. Moosa

High Court Of Kerala · (1998) 146 CTR 718 : (1999) 237 ITR 867

Income Tax Act, 1961 — Section 154, 256, 80HH, 80J

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High Courts10 Jun 1998

COMMISSIONER OF INCOME TAX Vs A.M. MOOSA HIGH COURT OF KERALA

High Court Of Kerala · (1999) 151 CTR 132 : (1998) 101 TAXMAN 612

Income Tax Act, 1961 — Section 154, 256, 80H, 80HH, 80J

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High Courts08 Jun 1998

Commissioner of Wealth-tax Vs P. Krishna Warrier

High Court Of Kerala · (1999) 238 ITR 79

Wealth Tax Act, 1957 — Section 5(1)

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High Courts08 Jun 1998Dismissed

V.P. Subrahmanian Vs Life Insurance Corporation of India, Bombay and Others

High Court Of Kerala · AIR 1998 Ker 363

Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 16(1), 19(1)Life Insurance Corporation Act, 1956 — Section 49

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High Courts08 Jun 1998Dismissed

Syndicate Bank Vs Soji Chacko and Others

High Court Of Kerala · (1998) 06 KL CK 0023

Jaipur Succession Act, 1943 — Section 213Succession Act, 1925 — Section 213, 213(1), 213(2), 228Transfer of Property Act, 1882 — Section 53A

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High Courts05 Jun 1998Allowed

P. Johnson and Others Vs State of Kerala

High Court Of Kerala · (1998) CriLJ 3651

Criminal Procedure Code, 1973 (CrPC) — Section 160Penal Code, 1860 (IPC) — Section 143, 147, 148, 320, 323

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High Courts05 Jun 1998Dismissed

Mathew Varghese and Another Vs Cochin International Airport, Ernakulam and Others

High Court Of Kerala · AIR 1998 Ker 362

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23

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High Courts05 Jun 1998Dismissed

P.N. Menon Vs Director of Technical Education, Trivandrum and Another

High Court Of Kerala · AIR 1998 Ker 383

Constitution of India, 1950 — Article 226

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High Courts04 Jun 1998Allowed

Mathew, P.V. Vs The State of Kerala and Others

High Court Of Kerala · (1998) 06 KL CK 0073

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11

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High Courts04 Jun 1998Allowed

Nishad Patel and Another Vs State of Kerala and Others

High Court Of Kerala · (1999) 96 CompCas 861 : (1999) 1 ILR (Ker) 293

Kerala General Sales Tax Act, 1963 — Section 23, 23(2)

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High Courts02 Jun 1998

Plakattu Granite Industries Vs Supdt. of Police

High Court Of Kerala · (1998) 2 KLJ 132

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High Courts02 Jun 1998

Commissioner of Gift Tax Vs Dr. P.A. Varghese

High Court Of Kerala · (1998) 150 CTR 668 : (1999) 237 ITR 439 : (2001) 118 TAXMAN 753

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High Courts02 Jun 1998Allowed

Jomu Kurian Vs Siby and Another

High Court Of Kerala · AIR 1998 Ker 360 : (1998) 3 RCR(Civil) 463

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Divorce Act, 1869 — Section 50Kerala Family Courts Rules, 1989 — Rule 12

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High Courts01 Jun 1998Dismissed

President, Travancore Devaswom Board and Others Vs State of Kerala and Another

High Court Of Kerala · (1998) 2 KLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 16, 16(1), 2(xiii), 6(1)(a)

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High Courts01 Jun 1998Allowed

V.G.K. Menon and Others Vs State of Kerala and Another

High Court Of Kerala · (1998) 2 ALT(Cri) 136 : (1998) CriLJ 3146 : (1998) 3 ILR (Ker) 523 : (1998) 3 RCR(Criminal) 491

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 16, 16(1), 16(2), 2

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