High Courts14 Jan 1998
Rajendra Pai H. Vs Canara Bank and Another
High Court Of Kerala · (1998) 1 LLJ 577
Payment of Gratuity Act, 1972 — Section 4(6)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,957 of 2,716
High Courts13 Jan 1998
Vijayan Pillai Vs E.S.I. Corporation
High Court Of Kerala · (1998) 79 FLR 969 : (1998) 1 KLJ 485 : (1998) 1 LLJ 1190
Employees State Insurance Act, 1948 — Section 2(12), 75, 77
High Courts13 Jan 1998Allowed
The Kerala State Road Transport Corporation Vs The General Insurance Corporation of India and Others
High Court Of Kerala · (1998) ACJ 900 : AIR 1998 Ker 184 : (1998) 2 ILR (Ker) 521
Constitution of India, 1950 — Article 12, 14, 226, 39Motor Vehicles Act, 1988 — Section 146
High Courts13 Jan 1998
Vijayan Pillai and Others Vs The Regional Director, E.S.I. Corporation
High Court Of Kerala · (1998) 79 FLR 969 : (1998) 1 KLJ 485 : (1998) 1 LLJ 1190
Employees State Insurance (Amendment) Act, 1989 — Section 30Employees State Insurance Act, 1948 — Section 2(12), 2(9), 38, 39, 75
High Courts12 Jan 1998Dismissed
Krishna Veni Vs Rajagopal
High Court Of Kerala · (1998) 1 CivCC 614 : (1998) 1 KLJ 382
Succession Act, 1925 — Section 105, 106, 107, 109
High Courts12 Jan 1998Dismissed
Krishna Veni and Others Vs Rajagopal and Others
High Court Of Kerala · (1998) 1 KLJ 382
Succession Act, 1925 — Section 105, 106, 107, 109
High Courts09 Jan 1998Dismissed
Manager, F.M.C.T. High School and Another Vs District Educational Officer and Others
High Court Of Kerala · (1998) 01 KL CK 0041
Kerala Education Rules, 1959 — Rule 34, 37, 37(1), 44(1), 44A
High Courts09 Jan 1998Allowed
National Insurance Co. Ltd. Vs Annamma Abraham and Others
High Court Of Kerala · (1998) ACJ 1131 : (1998) 92 CompCas 556
Motor Vehicles Act, 1939 — Section 95, 95(2)
High Courts08 Jan 1998Dismissed
State of Kerala Vs Thushara
High Court Of Kerala · (1998) 2 CivCC 613
High Courts08 Jan 1998
Jacob Vadakkancherry and etc. Vs The State of Kerala and Others
High Court Of Kerala · AIR 1998 Ker 114
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 6Travancore-Kochi Town Planning Act, 1108 — Section 55
High Courts08 Jan 1998Dismissed
Bank of Credit and Commerce International S.A. Vs V.K. Abdul Rahiman V.K. Abu Vs Bank of Credit and Commerce International S.A. and Another
High Court Of Kerala · (1998) 92 CompCas 739
Contract Act, 1872 — Section 127
High Courts07 Jan 1998
Girija Kumar and Another Vs The State of Kerala and Others
High Court Of Kerala · (1998) 01 KL CK 0003
Kerala Education Act, 1958 — Section 13Kerala Education Rules, 1959 — Rule 51A
High Courts06 Jan 1998Allowed
Chirakadavu Service Co-operative Bank Ltd. Vs Authority Under The Payment of Subsistence Allowance Act and Another
High Court Of Kerala · (1998) 1 KLJ 301
Kerala Payment of Subsistence Allowance Act, 1972 — Section 2
High Courts06 Jan 1998
T.T. Sunil Vs Asst. Excise Commissioner and Others
High Court Of Kerala · (1998) 1 KLJ 287
Kerala Abkari Act, 1077 — Section 67B, 67C
High Courts06 Jan 1998Allowed
Balakrishnan and Others Vs P.V. Mohanan and Others
High Court Of Kerala · AIR 1998 Ker 257
Transfer of Property Act, 1882 — Section 100
High Courts06 Jan 1998Allowed
Fr. William Fernandez Vs State of Kerala and Others
High Court Of Kerala · (1998) 2 ILR (Ker) 260 : (1999) 115 STC 591
Central Sales Tax Act, 1956 — Section 2, 3, 5
High Courts06 Jan 1998Allowed
Jalajam Somapalan and Others Vs State of Kerala and Others
High Court Of Kerala · (1998) 1 KLJ 289
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 13, 14, 19(1)(a), 19(1)(g), 265Kerala Tax On Entry Of Goods Into Local Areas Act, 1994 — Section 2
High Courts05 Jan 1998Allowed
Philips Alfred Malvin Vs T.J. Gonsalvis and Others
High Court Of Kerala · (1998) 01 KL CK 0039
Constitution of India, 1950 — Article 21Oudh Estates Act, 1869 — Section 29
High Courts05 Jan 1998
Ibrahim Othayoth Vs Sub-Inspector of Police and Others
High Court Of Kerala · (1998) 232 ITR 320
Income Tax Act, 1961 — Section 132A
High Courts05 Jan 1998Dismissed
C. Ajithkumar Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 332
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 10(13)