High Courts13 Mar 1998
Commissioner of Income Tax Vs Jacobs (P.) Ltd.
High Court Of Kerala · (1998) 148 CTR 613 : (1999) 237 ITR 433
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,952 of 2,716
High Courts13 Mar 1998
M.A. Vaheed Vs Jobai Silva and Others
High Court Of Kerala · AIR 1998 Ker 318
Kerala Municipalities Act, 1994 — Section 132, 178, 178(1), 74, 76Kerala Panchayat Raj Act, 1994 — Section 155(1), 155(3)
High Courts13 Mar 1998
Pankajaksha Kurup Vs Fathima and Others
High Court Of Kerala · AIR 1998 Ker 153 : (1998) 2 CivCC 648 : (1998) 2 ILR (Ker) 693 : (1998) 3 RCR(Civil) 53
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15
High Courts13 Mar 1998Allowed
S. Shanmughan Chettiyar Vs R. Narayanan Nair and Another
High Court Of Kerala · (1998) CriLJ 3067
Prevention of Food Adulteration Act, 1954 — Section 11(1), 14, 16, 16(1), 19Prevention of Food Adulteration Rules, 1955 — Rule 12, 17, 18
High Courts13 Mar 1998Allowed
Shanmugham Chettiyar Vs State of Kerala
High Court Of Kerala · (1998) CriLJ 3067
Prevention of Food Adulteration Act, 1954 — Section 14, 16, 16(1), 17, 18Prevention of Food Adulteration Rules, 1955 — Rule 12, 17, 18
High Courts12 Mar 1998
Ajithkumar B. Vs Presiding Officer, Labour Court and Others
High Court Of Kerala · (1998) 79 FLR 753 : (1998) 3 ILR (Ker) 83 : (1999) 1 LLJ 780
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 12, 2(1)
High Courts11 Mar 1998
SMT. K. N. INDIRA DEVI and Another Vs DY. COMMISSIONER, AGRICULTURAL INCOME TAX and SALES TAX.
High Court Of Kerala · (1998) 147 CTR 88 : (1998) 2 ILR (Ker) 665
Hindu Succession Act, 1956 — Section 7
High Courts11 Mar 1998
Dayalan Rajes Vs State of Kerala and Another
High Court Of Kerala · (1998) 3 ILR (Ker) 443 : (1998) 231 ITR 707
Kerala Agricultural Income Tax Act, 1950 — Section 34Kerala Agricultural Income Tax Act, 1991 — Section 75Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 2, 5, 6, 7(2)
High Courts11 Mar 1998
Smt. K.N. Indira Devi and Another Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1998) 231 ITR 693 : (1998) 2 RCR(Civil) 698
Kerala Agricultural Income Tax Act, 1950 — Section 34, 4(1), 4(2), 60(2), 60(3)
High Courts11 Mar 1998
Deputy Commissioner of Agricultural Income Tax (Law), Board of Revenue (Taxes) Vs T.K. Jayakumar
High Court Of Kerala · (1998) 231 ITR 719
Hindu Succession Act, 1956 — Section 14(1), 14(2)Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4(1), 4(2)
High Courts11 Mar 1998
DAYALAN RAJES Vs STATE OF KERALA and Another
High Court Of Kerala · (1998) 147 CTR 243
Hindu Marriage Act, 1955 — Section 29
High Courts11 Mar 1998
Commissioner of Income Tax Vs Hotel Luciya
High Court Of Kerala · (1998) 2 ILR (Ker) 682 : (1998) 231 ITR 492
Income Tax Act, 1961 — Section 32, 43(3)
High Courts10 Mar 1998Allowed
Kizhakkumpurath Chankoyi alias Chekkayi Vs Thanikkuzhiyil Vellayi and Others
High Court Of Kerala · AIR 1998 Ker 244
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Specific Relief Act, 1963 — Section 8
High Courts06 Mar 1998
C. Viswanathan Vs Joint Registrar of Co-op. Societies and Others
High Court Of Kerala · (1998) 1 KLJ 683
High Courts05 Mar 1998Allowed
E.S.I. Corporation Vs Hotel Amred
High Court Of Kerala · (1998) 79 FLR 961 : (1998) 2 ILR (Ker) 723 : (1998) 2 LLJ 1157
Employees State Insurance Act, 1948 — Section 45A, 75
High Courts04 Mar 1998
C.G.G. Panicker Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 237 ITR 443
Income Tax Act, 1961 — Section 256, 256(2)
High Courts04 Mar 1998
Commissioner of Income Tax Vs G. Ramesan
High Court Of Kerala · (1999) 151 CTR 70
Income Tax Act, 1961 — Section 23
High Courts04 Mar 1998
Commissioner of Income Tax Vs G. Ramesan and B. Indira Devi
High Court Of Kerala · (2000) 241 ITR 426
Income Tax Act, 1961 — Section 23(1)
High Courts03 Mar 1998
Commissioner of Wealth Tax Vs P.V. Varghese
High Court Of Kerala · (1999) 238 ITR 280
Wealth Tax Act, 1957 — Section 27(3), 5(1)
High Courts03 Mar 1998Allowed
The Commissioner and Secretary to Govt. Higher Education Dept. Vs Jaya Gokul Educational Trust and Another
High Court Of Kerala · AIR 1998 Ker 167 : (1998) 2 ILR (Ker) 712
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 226