High Courts01 Apr 1998Allowed
Kaniampuram Brothers Vs State of Kerala
High Court Of Kerala · (1998) 111 STC 363
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,950 of 2,716
High Courts01 Apr 1998Allowed
Itty Mathew Vs Ramani
High Court Of Kerala · (1998) 2 CivCC 416 : (1999) 1 CivCC 186 : (1998) 3 RCR(Criminal) 303
Criminal Procedure Code, 1973 (CrPC) — Section 201, 462Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Apr 1998Allowed
Varghese Vs C.K. Ramani
High Court Of Kerala · (1998) 94 CompCas 606 : (1998) CriLJ 2755 : (1998) 3 ILR (Ker) 399
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Mar 1998Allowed
Gopinath Vs State of Kerala and Others
High Court Of Kerala · (1998) 2 KLJ 16
High Courts31 Mar 1998
Francis Vs Deputy Registrar
High Court Of Kerala · (2001) 1 KLJ 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Cochin Civil Rules of Practice, 1935 — Rule 129, 83(13)Limitation Act, 1877 — Article 170, 12
High Courts31 Mar 1998Dismissed
Chemari Balan Nair Vs Manikkoth Vilasini
High Court Of Kerala · AIR 1998 Ker 313 : (1998) 3 ILR (Ker) 43
Hindu Marriage Act, 1955 — Section 13
High Courts31 Mar 1998Allowed
The Food Corporation of India and Others Vs Salam Traders and Another
High Court Of Kerala · AIR 1998 Ker 194 : (1998) 2 CivCC 408 : (1998) 2 ILR (Ker) 795
Arbitration Act, 1940 — Section 8, 8(1)
High Courts31 Mar 1998
Francis Vs Union of India
High Court Of Kerala · (2001) 1 KLJ 1
Limitation Act, 1963 — Section 12, 12(2)
High Courts27 Mar 1998
Commissioner of Income Tax Vs Kerala State Industrial Development Corporation
High Court Of Kerala · (1999) 154 CTR 145
COMPANIES ACT, 1956 — Section 209Income Tax Act, 1961 — Section 145, 256
High Courts27 Mar 1998
K. BEERAN Vs COMMISSIONER OF INCOME TAX
High Court Of Kerala · (1999) 153 CTR 508
Income Tax Act, 1961 — Section 256
High Courts27 Mar 1998Allowed
Xaviers Vs State of Kerala
High Court Of Kerala · (1998) CriLJ 3182 : (1998) 2 ILR (Ker) 661 : (1998) 3 RCR(Criminal) 66
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 161, 162Evidence Act, 1872 — Section 145, 157Kerala Police Act, 1960 — Section 51
High Courts26 Mar 1998Allowed
Scindia Steam Navigation Co. Ltd. Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1998 Ker 250 : (1998) 3 ILR (Ker) 474
Carriage of Goods by Sea Act, 1925 — Article 3Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 115
High Courts26 Mar 1998Dismissed
Mathunni Mathai Vs State of Kerala
High Court Of Kerala · (1998) 03 KL CK 0035
Kerala Land Reforms Act, 1963 — Section 3(1)Land Acquisition (Amendment) Act, 1984 — Section 11, 23(1), 23(1A), 23(2), 26
High Courts26 Mar 1998
Mattoor Chits and Finance (P.) Ltd. (In Liquidation) Vs Mrs. Mary Baby
High Court Of Kerala · (1998) 94 CompCas 595
High Courts25 Mar 1998
Kalpaka Enterprises Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 153 CTR 528
Income Tax Act, 1961 — Section 256
High Courts25 Mar 1998Allowed
P.I. Vargheese Vs Kerala Automobiles Ltd., Trivandrum
High Court Of Kerala · AIR 1998 Ker 275 : (1998) 3 CivCC 33 : (1998) 3 ILR (Ker) 26 : (1998) 3 RCR(Civil) 128
Arbitration Act, 1940 — Section 29
High Courts25 Mar 1998Dismissed
Kunju Viswanadhan Vs Ramakrishnan Surendran
High Court Of Kerala · (1998) 2 CivCC 589 : (1998) CriLJ 3553 : (1998) 3 ILR (Ker) 317 : (1998) 3 RCR(Criminal) 71
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 200, 204Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts25 Mar 1998Dismissed
State of Kerala Vs Shiyas and Another
High Court Of Kerala · (1998) 03 KL CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts24 Mar 1998
Mukkom Service Co-op. Bank Vs Joint Registrar
High Court Of Kerala · (1998) 1 KLJ 735
Kerala Co-operative Societies Act, 1969 — Section 66Kerala Co-operative Societies Rules, 1969 — Rule 24
High Courts24 Mar 1998
COMMMIONER OF INCOME TAX Vs KERALA STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD.
High Court Of Kerala · (1999) 153 CTR 544
COMPANIES ACT, 1956 — Section 209Income Tax Act, 1961 — Section 145, 256