COURT ARCHIVE

High Court Of Kerala judgments

54,295 judgments · page 1,964 of 2,715

High Courts30 Sept 1997

Madhusudhanan Pillai Vs The State of Kerala and Others

High Court Of Kerala · (1998) 1 KLJ 187

Constitution of India, 1950 — Article 25(2), 26Kerala Service Rules, 1959 — Rule 12(16A) , 60Kerala State and Subordinate Services Rules, 1958 — Rule 27

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High Courts29 Sept 1997

Issac Peter and Others Vs Commissioner of Agricultural Income Tax

High Court Of Kerala · (1998) 1 ILR (Ker) 543 : (1998) 229 ITR 752

Kerala Agricultural Income Tax Act, 1950 — Section 18, 18(5), 28, 28(1), 3

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High Courts29 Sept 1997

Pambra Coffee Plantations Vs State of Kerala

High Court Of Kerala · (1998) 229 ITR 763

Kerala Agricultural Income Tax Act, 1950 — Section 18, 18(5), 28

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High Courts29 Sept 1997

ISSAC PETER and Others Vs COMMISSIONER OF AGRICULTURAL INCOME TAX and SALES TAX.

High Court Of Kerala · (1998) 144 CTR 190

Income Tax Act, 1961 — Section 187, 188

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High Courts29 Sept 1997

P.A. Mohanavally and Others Vs State and Others

High Court Of Kerala · (1997) 2 KLJ 515

Constitution of India, 1950 — Article 320

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High Courts26 Sept 1997Allowed

Mohanan Nair and Others Vs Ramakrishna Pillai and Others

High Court Of Kerala · (1997) 09 KL CK 0046

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5)Limitation Act, 1963 — Section 21, 21(1)Transfer of Property Act, 1882 — Section 51

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High Courts26 Sept 1997Dismissed

Maria and Another Vs Senior Divisional Personal Officer Southern Railway and Another

High Court Of Kerala · (1998) 1 KLJ 63

Administrative Tribunals Act, 1985 — Section 28, 5(6)Constitution of India, 1950 — Article 136, 226, 227, 32, 323A

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High Courts26 Sept 1997

Commissioner of Income Tax Vs H.H. Maharani Sethu Parvathi Bayi (by Legal heir H.H. Lakshmy Bayi)

High Court Of Kerala · (1998) 232 ITR 678

Income Tax Act, 1961 — Section 254, 254(2), 45

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High Courts26 Sept 1997

COMMISSIONER OF INCOME TAX Vs H. H. MAHARANI SETHU PARVATHI BAYI.

High Court Of Kerala · (1998) 146 CTR 181

Income Tax Act, 1961 — Section 256, 45, 48, 52

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High Courts25 Sept 1997Allowed

Deputy Commissioner (Law), Board of Revenue (Taxes) Vs Rainbow Paint Industries

High Court Of Kerala · (1998) 111 STC 226

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High Courts25 Sept 1997Allowed

Nabeesa Vs Motor Accidents Claims Tribunal and Another

High Court Of Kerala · (1998) ACJ 797 : (1998) 1 CivCC 69 : (1998) 94 CompCas 61 : (1998) 1 ILR (Ker) 647

Motor Vehicles Act, 1988 — Section 40

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High Courts24 Sept 1997

K. Venugopalan Nambiar Vs Assistant Commissioner of Income Tax (Assessment) and Another

High Court Of Kerala · (1998) 231 ITR 607

Income Tax Act, 1961 — Section 220, 220(2)

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High Courts24 Sept 1997

K. VENUGOPALAN NAMBIAR Vs ASSISTANT COMMISSIONER OF INCOME TAX.

High Court Of Kerala · (1998) 145 CTR 152

Income Tax Act, 1961 — Section 156, 220

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High Courts13 Sept 1997Allowed

Mohanan Vs The District Collector and Others

High Court Of Kerala · (1997) 09 KL CK 0035

Constitution of India, 1950 — Article 226Kerala Building Rules, 1984 — Rule 15(3), 5Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 34

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High Courts12 Sept 1997Allowed

Kanakalatha, V.K. Vs V.J. Chandini and Others

High Court Of Kerala · (1997) 09 KL CK 0045

Coconut Development Board Act, 1979 — Section 20, 20(1), 20(3), 4(10), 7

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High Courts12 Sept 1997Allowed

Merchiston Estate Vs State of Kerala and Another

High Court Of Kerala · (1997) 2 KLJ 421

Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 3(3), 8

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High Courts12 Sept 1997Allowed

Kerala Agro Industries Corporation Ltd. Vs Amminikutty Amma and Others

High Court Of Kerala · (1997) 2 KLJ 778

Revenue Recovery Act, 1968 — Section 72

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High Courts12 Sept 1997

K. Chamy Vs Senior Regional Manager and Others

High Court Of Kerala · (1997) 09 KL CK 0002

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(2), 3Constitution (Forty-Second Amendment) Act, 1976 — Section 5Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts11 Sept 1997Allowed

Shahul Hameed and Another Vs State of Kerala and Another

High Court Of Kerala · (1997) 09 KL CK 0041

Penal Code, 1860 (IPC) — Section 120(B), 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts11 Sept 1997Dismissed

K.C. Mathew and Another Vs Reena Paul

High Court Of Kerala · (1998) CriLJ 2300 : (1998) 2 DMC 162 : (1998) 3 RCR(Criminal) 404

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Penal Code, 1860 (IPC) — Section 34, 498A

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