COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,947 of 2,716

High Courts01 Jun 1998

Pukraj Jathajee Vs State of Kerala

High Court Of Kerala · (1999) 107 ELT 17

High Courts01 Jun 1998Allowed

Manojakumari Vs Bhasi

High Court Of Kerala · (1998) 2 DMC 694

Hindu Marriage Act, 1955 — Section 13B

High Courts01 Jun 1998

Jiffiri and Kareem Vs Agricultural Income Tax Officer and Another

High Court Of Kerala · (1999) 240 ITR 587

Kerala Agricultural Income Tax Act, 1950 — Section 18, 30, 35, 35(1), 35(2)

High Courts29 May 1998Allowed

Mariyumma and Others Vs State of Kerala

High Court Of Kerala · (1998) 2 KLJ 496

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 100Evidence Act, 1872 — Section 114Kerala Land Conservancy Act, 1957 — Section 11(3), 20, 20A

High Courts28 May 1998Dismissed

Khataisons Vs State of Kerala

High Court Of Kerala · (2003) 133 STC 580

High Courts27 May 1998

Divakaran Vs State of Kerala

High Court Of Kerala · (1998) 1 KLJ 834

Evidence Act, 1872 — Section 10, 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 28, 29, 29(1), 35

High Courts27 May 1998Allowed

E.L. Joseph Vs Dharmarajan and Others

High Court Of Kerala · (1998) CriLJ 4099

Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Penal Code, 1860 (IPC) — Section 143, 147, 427, 447, 506

High Courts27 May 1998Allowed

Dr. S.S. Subramanian Vs Motor Accidents Claims Tribunal and Another

High Court Of Kerala · (1998) CriLJ 4738 : (1998) 3 ILR (Ker) 517 : (1998) 3 RCR(Criminal) 683

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(1), 204(2), 340, 341Penal Code, 1860 (IPC) — Section 193

High Courts25 May 1998Dismissed

Radhakrishnan Vs Law Secretary

High Court Of Kerala · (1998) 3 CivCC 622 : (1998) 2 KLJ 34 : (1998) 3 RCR(Civil) 582

Evidence Act, 1872 — Section 56, 57(6)Notaries Act, 1952 — Section 8

High Courts25 May 1998Allowed

Ramanunny Vaidyar Vs Govindan Kutty Nair and Another

High Court Of Kerala · (1998) 3 CivCC 344 : (1998) 3 RCR(Civil) 388 : (1998) 2 RCR(Rent) 121

High Courts22 May 1998

Travancore Chemical and Manufacturing Co. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1999) 237 ITR 821 : (1998) 101 TAXMAN 639

Income Tax Act, 1961 — Section 41(1)

High Courts22 May 1998Dismissed

Chandrasekharan Vs Santhamma

High Court Of Kerala · (1998) 05 KL CK 0013

Hindu Marriage Act, 1955 — Section 10(1), 13, 13(1), 28

High Courts22 May 1998

TRAVANCORE CHEMICAL and MANUFACTURING CO. LTD. Vs Commissioner of Income Tax

High Court Of Kerala · (1998) 150 CTR 256

Income Tax Act, 1961 — Section 256, 41

High Courts21 May 1998

N.R. Somasundaran Nair Vs State of Kerala

High Court Of Kerala · (1999) 107 ELT 303

High Courts21 May 1998Dismissed

Oriental Insurance Company Limited Vs Lakshmykutty Amma and Others, Sreedevi and Others and Sudhakumary and Others

High Court Of Kerala · (1999) ACJ 597 : (1999) 97 CompCas 46

Motor Vehicles Act, 1988 — Section 140, 140(1)

High Courts21 May 1998

Sree Lakshmi Silks Vs Remanika Silks Pvt. Ltd.

High Court Of Kerala · (1998) 94 CompCas 440

Companies Act, 1956 — Section 433

High Courts21 May 1998Dismissed

Kesavan Thankappan Vs State of Kerala and Another

High Court Of Kerala · (1998) 2 ALD(Cri) 607 : (1998) 2 ALT(Cri) 202 : (1998) 3 CivCC 245 : (1998) 93 CompCas 574 : (1999) CriLJ 714 : (1998) 3 ILR (Ker) 499 : (1998) 2 KLJ 40 : (1998) 3 RCR(Criminal) 689 : (1999) 2 RCR(Criminal) 66

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts21 May 1998

G. Jayakumar Vs Superintendent, Central Excise, Customs Preventive and Intelligence Unit and Another

High Court Of Kerala · (1998) CriLJ 4427 : (1999) 1 RCR(Criminal) 473

Constitution of India, 1950 — Article 20(2)Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25, 41, 42, 42(1)

High Courts20 May 1998

Kurian Kurian and Others Vs Dist. Collector and Others

High Court Of Kerala · (1998) 2 KLJ 25

Kerala Panchayat (Burial and Burning Grounds) Rules, 1967 — Rule 6(7)(b)

High Courts20 May 1998

Chellamma Pillai and Others Vs Chellayyan Nadar and Another

High Court Of Kerala · (1998) 2 KLJ 29

Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3), 13, 4A(1)(a)