COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,949 of 2,716

High Courts06 Apr 1998Dismissed

Viswanatha Menon Vs Addl. Registering Authority

High Court Of Kerala · (1998) 3 RCR(Civil) 528

Central Motor Vehicles Rules, 1989 — Rule 103, 103(2), 47, 48Constitution of India, 1950 — Article 14, 19(1)Kerala Motor Vehicles Rules, 1989 — Rule 143, 144, 269

Read judgment

High Courts06 Apr 1998Allowed

The Plantation Corporation of Kerala Ltd. Vs M.T. Abu

High Court Of Kerala · (1998) 04 KL CK 0031

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 9, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(4)

Read judgment

High Courts06 Apr 1998

Commissioner of Income Tax Vs Kala Cartons

High Court Of Kerala · (1999) 237 ITR 694

Income Tax Act, 1961 — Section 144A, 144A(1), 144B, 153

Read judgment

High Courts06 Apr 1998Partly Allowed

M. Jaihind Vs State of Kerala

High Court Of Kerala · (1998) 3 ILR (Ker) 457 : (1998) 111 STC 374

Kerala General Sales Tax Act, 1963 — Section 2Sales of Goods Act, 1930 — Section 2(10), 4

Read judgment

High Courts06 Apr 1998Allowed

S.A. Sattar and Others Vs Mrs. Kuruvilla and Others

High Court Of Kerala · AIR 1998 Ker 292 : (1998) 93 CompCas 556 : (1998) 3 ILR (Ker) 170

Contract Act, 1872 — Section 126

Read judgment

High Courts06 Apr 1998Dismissed

Bhaskaran Chandrasekharan Vs V. Radhakrishnan

High Court Of Kerala · (1998) 2 ALD(Cri) 546 : (1998) 2 CivCC 566 : (2000) 101 CompCas 15 : (1998) CriLJ 3228 : (1998) 3 ILR (Ker) 145 : (1998) 4 RCR(Criminal) 341

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 114, 118, 87

Read judgment

High Courts06 Apr 1998

New India Assurance Co. Ltd. Vs Chandran P. and Others

High Court Of Kerala · (2000) 1 LLJ 771

Constitution of India, 1950 — Article 141, 142Workmens Compensation Act, 1923 — Section 4, 4A

Read judgment

High Courts06 Apr 1998Dismissed

Jayarajan and Others Vs Gangadhara Menon and Others

High Court Of Kerala · (1998) 04 KL CK 0011

Civil Procedure Code, 1908 (CPC) — Section 100, 47Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 11(3), 11(4), 11(5), 21Suits Valuation Act, 1887 — Section 11

Read judgment

High Courts06 Apr 1998

Varughese Paily and Others Vs Chacho Mathai and Others

High Court Of Kerala · AIR 1998 Ker 237

Constitution of Malankara Orthodox Syrian Church, 1934 — Section 25, 7

Read judgment

High Courts06 Apr 1998Allowed

T.V. Sundaram Iyengar and Sons, Calicut Vs Cannanore District Wholesale Co-operative Consumer Stores Ltd. and Others

High Court Of Kerala · AIR 1998 Ker 259 : (1998) 3 ILR (Ker) 155

Constitution of India, 1950 — Article 226

Read judgment

High Courts06 Apr 1998Dismissed

K. Raveendranathan Pillai Vs State of Kerala and Others

High Court Of Kerala · AIR 1999 Ker 19

Land Acquisition Act, 1894 — Section 4, 6

Read judgment

High Courts06 Apr 1998

United India Insurance Co. Ltd. Vs Alavi

High Court Of Kerala · (1998) ACJ 1048 : (1998) 2 LLJ 896

Workmens Compensation Act, 1923 — Section 4, 4A

Read judgment

High Courts06 Apr 1998Allowed

Balakrishnan Nair and Others Vs Ram Mohan Nair and Others

High Court Of Kerala · (1998) 2 KLJ 99

Constitution of India, 1950 — Article 162, 309Kerala Municipal Common Service Rules, 1967 — Rule 10, 12, 3, 4Kerala Municipal Corporation Act, 1961 — Section 90, 90(1)

Read judgment

High Courts06 Apr 1998Dismissed

B. Mohandas and Vs Registering Authority, Regional Transport Office, Trichur etc. etc.

High Court Of Kerala · AIR 1998 Ker 300 : (1999) 1 RCR(Civil) 271

Motor Vehicles Act, 1988 — Section 52

Read judgment

High Courts05 Apr 1998Allowed

Regional Director, E.S.I. Corporation Vs Safa International and Others

High Court Of Kerala · (1999) 1 LLJ 1005

Employees State Insurance Act, 1948 — Section 45A, 45B, 75Evidence Act, 1872 — Section 102

Read judgment

High Courts03 Apr 1998Dismissed

Mohanan Vs State of Kerala

High Court Of Kerala · (1998) CriLJ 3150 : (1998) 3 ILR (Ker) 108 : (1998) 3 RCR(Criminal) 182

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 428Evidence Act, 1872 — Section 145, 157Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 43, 50, 8

Read judgment

High Courts02 Apr 1998Dismissed