High Courts07 Aug 1997
K. Ramaswamy Vs Principal Subordinate Judge
High Court Of Kerala · (1997) 2 KLJ 284
Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 36
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,968 of 2,715
High Courts07 Aug 1997Allowed
Vasumathy Vs E.S.I. Corporation
High Court Of Kerala · (1998) 1 ILR (Ker) 109 : (1998) 2 LLJ 134
Employees State Insurance Act, 1948 — Section 77(1A)
High Courts06 Aug 1997Dismissed
Ramanath Haneefa Vs Hamsa
High Court Of Kerala · (1997) 2 KLJ 197
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 23(1)(j)
High Courts06 Aug 1997
COMMISSIONER OF INCOME TAX Vs INDIAN RESINS and POLYMERS
High Court Of Kerala · (1998) 148 CTR 143
Income Tax Act, 1961 — Section 80HH, 80J
High Courts06 Aug 1997
Commissioner of Income Tax Vs Indian Resins and Polymers
High Court Of Kerala · (1999) 235 ITR 5
Income Tax Act, 1961 — Section 80HH, 80HH(2), 80JWealth Tax Act, 1957 — Section 5(1)
High Courts06 Aug 1997Allowed
Sivadasan Nair and Others Vs The Registrar of Co-operative Societies and Others
High Court Of Kerala · (1997) 08 KL CK 0022
Kerala Co-operative Societies Act, 1969 — Section 28, 28A, 32, 32(1), 32(2)Kerala Co-operative Societies Rules, 1969 — Rule 44, 44(1), 44(2), 44(3)Kerala Public Mens Corruption (Investigations and Inquiries) Act, 1987 — Section 3
High Courts06 Aug 1997Dismissed
Veepathu Vs Assistant Educational Officer and Others
High Court Of Kerala · (1997) 08 KL CK 0013
High Courts06 Aug 1997
Viswambharan and Another Vs State of Kerala and Another
High Court Of Kerala · (1998) 1 KLJ 106
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts05 Aug 1997
K. Ibrahimkutty Vs K. Ramachandran and Others
High Court Of Kerala · (1997) 2 KLJ 469
Land Reforms (Tenancy) Rules — Rule 72, 72(2)Land Reforms Act, 1963 — Section 75(3)
High Courts05 Aug 1997Allowed
Benny, V.M. Vs Union of India (UOI) and Others
High Court Of Kerala · (1997) 2 KLJ 194 : (1997) 2 RCR(Civil) 256
Constitution of India, 1950 — Article 14Telegraph Rules, 1951 — Rule 445
High Courts05 Aug 1997
Benoy, M.P. Vs The Kerala Public Service Commission and Another
High Court Of Kerala · (1997) 08 KL CK 0005
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17
High Courts01 Aug 1997Allowed
Public Works Engineers Association Vs P.T. Philipose and Others
High Court Of Kerala · (1997) 08 KL CK 0044
Constitution of India, 1950 — Article 162, 226, 309, 73Kerala Engineering Subordinate Service (General Branch) Rules, 1958 — Rule 4, 5, 5(6), 9Kerala Water Supply and Sewerages Act, 1986 — Section 64, 65
High Courts01 Aug 1997Dismissed
State Bank of India Vs E.K. Andrew and Another
High Court Of Kerala · (1997) 08 KL CK 0020
Banking Regulation Act, 1949 — Section 36AA(2)
High Courts01 Aug 1997Allowed
Thevan and Another Vs Superintendent of Police and Others
High Court Of Kerala · (1997) 2 KLJ 521
Constitution (Forty-Second Amendment) Act, 1976 — Article 311, 311(2)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 16 , 16(1)Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 12, 15, 15(1), 17, 17(1)
High Courts31 Jul 1997
Sreenivasan Nair Vs State of Kerala and Others
High Court Of Kerala · (1997) 07 KL CK 0045
Constitution (Forty-Second Amendment) Act, 1976 — Section 44Constitution of India, 1950 — Article 226, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 116, 3, 59
High Courts30 Jul 1997
The Manager, P.S. High School Vs The State of Kerala and Others
High Court Of Kerala · (1997) 07 KL CK 0002
Constitution of India, 1950 — Article 30(1)Kerala Education Rules, 1959 — Rule 11, 13, 43(2), 44, 7
High Courts29 Jul 1997Dismissed
Rahelamma, V. Vs State of Kerala and Others
High Court Of Kerala · (1997) 2 KLJ 279
Kerala Education Rules, 1959 — Rule 11, 37, 37(1), 44, 45
High Courts29 Jul 1997Dismissed
Govindan Lakshmanan Vs Saradar Prema
High Court Of Kerala · (1997) 2 CivCC 321 : (1997) 2 KLJ 412 : (1997) 4 RCR(Civil) 336
Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts28 Jul 1997
Peoples Council for Social Justice, Ernakulam Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 309 : (1997) 3 ILR (Ker) 466 : (1997) 4 RCR(Civil) 197
Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 149Kerala Police Act, 1960 — Section 19
High Courts28 Jul 1997
Bharat Kumar K. Palicha and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 291 : (1997) 3 ILR (Ker) 445 : (1997) 4 RCR(Civil) 190
Constitution of India, 1950 — Article 19, 19(1), 21, 226