High Courts21 Aug 1997Allowed
Kerala State Transport Workers Co-operative Society Ltd. Vs S. Pankajakshan Nair and Another
High Court Of Kerala · (1998) 2 LLJ 158
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,967 of 2,715
High Courts21 Aug 1997
A.S. Krishnan and Another Vs State of Kerala
High Court Of Kerala · (1998) CriLJ 207 : (1998) 1 ILR (Ker) 126
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 409
High Courts21 Aug 1997
A.M. Sali and Others Vs Kerala Women''s Commission and Others
High Court Of Kerala · (1997) 2 KLJ 315
Kerala Womens Commission Act, 1990 — Section 15, 15, 17, 17(1), 17(2)
High Courts20 Aug 1997Dismissed
C.P. George Vs Consolidated Footwears Ltd. and Another
High Court Of Kerala · (1997) 2 KLJ 490
Constitution of India, 1950 — Article 19(1), 21, 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 181(4)Land Acquisition Act, 1894 — Section 52(2)
High Courts20 Aug 1997Allowed
Sivaprasad, V. Vs State of Kerala and Others
High Court Of Kerala · (1997) 08 KL CK 0047
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts20 Aug 1997Dismissed
K.S.R.T.C. Vs S.T.A. and Others
High Court Of Kerala · (1997) 2 KLJ 488
Motor Vehicles Act, 1988 — Section 217
High Courts19 Aug 1997Dismissed
Rugmini M. Menon Vs General Manager and Others
High Court Of Kerala · (1997) 2 KLJ 598
Kerala State Electronics Development Corporation Conduct Discipline and Appeal Rules, 1986 — Rule 20
High Courts19 Aug 1997Allowed
K.V. John Vs Sooppikka Veettile Kunhibi Wakaf
High Court Of Kerala · (1997) 2 KLJ 250
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 25, 30(c)Waqf Act, 1995 — Section 36, 87
High Courts19 Aug 1997Dismissed
Aboobacker Koya K.P. Vs State of Kerala
High Court Of Kerala · (1997) 2 KLJ 293
Constitution of India, 1950 — Article 226
High Courts19 Aug 1997
T.K. Narendran Vs Income Tax Officer and Another
High Court Of Kerala · (1999) 152 CTR 354 : (1999) 235 ITR 236
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220
High Courts13 Aug 1997Allowed
N. Rajan Vs Kerala Minerals and Metals Ltd. and Others
High Court Of Kerala · (1997) 2 KLJ 682
Constitution of India, 1950 — Article 12
High Courts12 Aug 1997Allowed
Devasia Chacko Vs State of Kerala
High Court Of Kerala · (1997) 2 KLJ 285
Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)
High Courts12 Aug 1997Allowed
Jacob Vs State of Kerala
High Court Of Kerala · (1997) 2 KLJ 298
Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 3(1)
High Courts12 Aug 1997
Raveendranath Kamath Vs Labour Court and Another
High Court Of Kerala · (1997) 08 KL CK 0039
Industrial Disputes Act, 1947 — Section 11, 11A
High Courts12 Aug 1997
Commissioner of Income Tax Vs Supriya Enterprises
High Court Of Kerala · (1998) 232 ITR 887
Income Tax Act, 1961 — Section 256
High Courts12 Aug 1997Dismissed
P. Ramesh Kumar Vs Secretary, Kannapuram Grama Panchayat and Another
High Court Of Kerala · AIR 1998 Ker 95 : (1997) 2 CivCC 273 : (1997) 2 DMC 399 : (1998) 1 ILR (Ker) 757 : (1997) 2 KLJ 426 : (1997) 4 RCR(Civil) 285
Hindu Marriage Act, 1955 — Section 1(2), 2(1), 2(3), 5, 8Kerala Registration of Hindu Marriage Rules, 1957 — Rule 6
High Courts11 Aug 1997Dismissed
Pattakal Sayed Ahamedkoya Thangal Kazi Vs Administrator and Another
High Court Of Kerala · (1997) 2 KLJ 362
Kazis Act, 1880 — Section 2 , 4
High Courts11 Aug 1997
K.K. Abdul Latheef and Another Vs Deputy Director of Income Tax, Investigation and Others
High Court Of Kerala · (1999) 157 CTR 420 : (1999) 235 ITR 73
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
High Courts08 Aug 1997Allowed
Dr. Joseph Kachappilly Vs Director of Collegiate Education and Others
High Court Of Kerala · (1997) 08 KL CK 0046
Constitution of India, 1950 — Article 19(1), 30(1), 31Mahatma Gandhi University Act, 1985 — Section 53(7), 59 , 59(1) , 59(2) , 59(4)
High Courts08 Aug 1997Allowed
Secretary, K.J.H.S.W. Union Vs Industrial Tribunal
High Court Of Kerala · (1998) 1 LLJ 574
Industrial Disputes Act, 1947 — Section 10(1)