High Courts24 Mar 1998
P. Sunil Vs State of Kerala and Another
High Court Of Kerala · (1999) 236 ITR 935
Income Tax Act, 1961 — Section 230A, 230A(1)Kerala Registration Rules, 1958 — Rule 30
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,951 of 2,716
High Courts24 Mar 1998Dismissed
K.K. Ponnappan Vs Sibi C.J.
High Court Of Kerala · (1998) 2 CivCC 659 : (1999) 98 CompCas 609 : (1998) CriLJ 2402 : (1998) 3 RCR(Criminal) 77
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Mar 1998Dismissed
Vijayalakshmi Mills Vs The Regional Director, E.S.I. Corporation
High Court Of Kerala · (1998) 03 KL CK 0004
Employees State Insurance Act, 1948 — Section 2(22), 2(9)Factories Act, 1948 — Section 51, 54, 59
High Courts23 Mar 1998Dismissed
E.A. Bonny Vs Raichal Bindu
High Court Of Kerala · (1998) 2 DMC 427
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 19
High Courts23 Mar 1998Allowed
Peedikandi Abdulla Vs State of Kerala
High Court Of Kerala · (1998) CriLJ 2758
Penal Code, 1860 (IPC) — Section 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts23 Mar 1998Allowed
Easow Easow Vs Rajan Kallippara Thekkeveetil and Another
High Court Of Kerala · (1998) 2 ILR (Ker) 872 : (1999) 1 LLJ 263
Workmens Compensation Act, 1923 — Section 2(1), 3
High Courts19 Mar 1998
K.P. Nani Vs District Collector and Others
High Court Of Kerala · (1998) 1 KLJ 727
Land Acquisition Act, 1894 — Section 28A
High Courts18 Mar 1998Dismissed
Jayalakshmi Granite Metal Industries Vs State of Kerala and Others
High Court Of Kerala · (1998) 111 STC 705
Kerala General Sales Tax Act, 1963 — Section 10
High Courts18 Mar 1998Dismissed
Sovereign Spices Vs State of Kerala
High Court Of Kerala · (1998) 03 KL CK 0017
Central Sales Tax Act, 1956 — Section 5, 5(1), 5(3)Constitution of India, 1950 — Article 286, 286(1)Kerala General Sales Tax Act, 1963 — Section 41
High Courts18 Mar 1998Allowed
Avanasiappan Vs State of Kerala and Others
High Court Of Kerala · (1998) 03 KL CK 0006
Kerala Abkari Act, 1077 — Section 67B, 67B(2), 67E, 67FKerala General Sales Tax Act, 1963 — Section 35, 36
High Courts18 Mar 1998Dismissed
Asher and Co. Vs Hassenkutty Hajee
High Court Of Kerala · (1998) 03 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)Kerala Compensation for Tenants Improvements Act, 1958 — Section 4
High Courts17 Mar 1998Allowed
Safiya Vs Haridasan
High Court Of Kerala · (1998) 1 KLJ 704
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 20
High Courts17 Mar 1998Allowed
Abdul Rahim A.M. Vs Commercial Employees'' Union and Others
High Court Of Kerala · (1998) 2 ILR (Ker) 731 : (1998) 1 KLJ 631 : (1999) 1 LLJ 177
Kerala Headload Workers Act, 1978 — Section 2, 21(4)
High Courts17 Mar 1998Allowed
Koroth Earayintavida Safiya Vs P.A. Haridasan
High Court Of Kerala · AIR 1998 Ker 155
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts17 Mar 1998Allowed
Trade Lines Agencies Vs State of Kerala
High Court Of Kerala · (2003) 133 STC 552
High Courts17 Mar 1998
Jaya Madhavan alias Jayan Vs State of Kerala
High Court Of Kerala · (1998) CriLJ 2666 : (1998) 2 ILR (Ker) 736
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Mar 1998
A.M. Zainalabdeen Musaliar Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 237 ITR 527
Income Tax Act, 1961 — Section 143(3), 144B, 144B(4), 153
High Courts17 Mar 1998Allowed
Safia Vs P.A. Haridasan
High Court Of Kerala · (1998) 1 KLJ 704
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 20
High Courts16 Mar 1998
Narayana Sharma Vs State
High Court Of Kerala · (1998) 1 KLJ 716 : (1999) 4 RCR(Criminal) 350
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1), 195(1)(b)(2), 340Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 34, 341, 379, 402
High Courts16 Mar 1998Allowed
Abu Vs Sub Divisional Magistrate
High Court Of Kerala · (1998) 2 CivCC 692 : (1998) 3 RCR(Civil) 55
Registration of Births and Deaths Act, 1969 — Section 13, 13(3)