High Courts28 Jul 1997Dismissed
Sudhakaran Pillai Vs S. Kadija Beevi and Others
High Court Of Kerala · (1997) 2 KLJ 375
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(3), 2(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,969 of 2,715
High Courts28 Jul 1997Allowed
Parameswaran Nair and Another Vs Abdu Rahimankutty and Others
High Court Of Kerala · (1997) 07 KL CK 0014
Constitution of India, 1950 — Article 309, 310Kerala Public Services Act, 1968 — Section 2(1)Kerala Weights and Measures (Enforcement) Act, 1958 — Section 15, 16, 17, 43, 43(2)
High Courts28 Jul 1997Dismissed
Sudhakaran Pillai Vs Kadija Beevi
High Court Of Kerala · (1997) 2 KLJ 160
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(3), 2(3)
High Courts25 Jul 1997
Commissioner of Income Tax Vs Kerala Land Development Corpn. Ltd.
High Court Of Kerala · (2000) 112 TAXMAN 613
Income Tax Act, 1922 — Section 28(i), 4, 4(3)(vii)Income Tax Act, 1961 — Section 10, 11, 256(1), 3Kerala Land Development Corporation Ltd. (Special Powers) Act, 1974 — Section 25
High Courts25 Jul 1997Dismissed
Chandrasekharan Vs State of Kerala and Others
High Court Of Kerala · (1997) 07 KL CK 0037
Central Treasury Rules — Rule 353, 354
High Courts25 Jul 1997
Commissioner of Income Tax Vs Kerala Land Development Corporation Ltd.
High Court Of Kerala · (1998) 232 ITR 575
Kerala Land Development Act, 1964 — Section 10
High Courts24 Jul 1997
Commissioner of Income Tax Vs Kesaria Tea Co. Ltd.
High Court Of Kerala · (1998) 233 ITR 700
Income Tax Act, 1961 — Section 154, 35B, 35B(1A)
High Courts19 Jul 1997
Sajive Vs Prakashan
High Court Of Kerala · (1997) 2 KLJ 358 : (1998) 1 RCR(Criminal) 613
Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37(1)(b), 67
High Courts19 Jul 1997Allowed
Shaila Beegum Vs Kerala Public Service Commission and Another
High Court Of Kerala · (1997) 3 ILR (Ker) 339 : (1997) 2 KLJ 125 : (1997) 2 LLJ 1241
Kerala State and Subordinate Services Rules, 1958 — Rule 10
High Courts19 Jul 1997
Official Liquidator, High Court of Kerala, Ernakulam and etc. Vs Federal Bank Ltd., Aluva and Others
High Court Of Kerala · AIR 1997 Ker 352 : (1997) 88 CompCas 178b : (1998) 1 ILR (Ker) 188
Companies (Court) Rules, 1959 — Rule 179Companies Act, 1956 — Section 439, 529A
High Courts18 Jul 1997Dismissed
Sakthidharan and Others Vs Small Industries Dev. and Employment Corpn. Ltd.
High Court Of Kerala · (1997) 2 KLJ 686
Contract Act, 1872 — Section 23Kerala Revenue Recovery Act, 1968 — Section 71
High Courts16 Jul 1997
Kerala State Road Transport Corpn. Vs Regional Transport Authority, Ernakulam and Others
High Court Of Kerala · (1998) 2 ACC 234 : AIR 1998 Ker 46 : (1997) 3 ILR (Ker) 691
Kerala Motor Vehicles Rules, 1989 — Rule 242Motor Vehicles Act, 1939 — Section 68Motor Vehicles Act, 1988 — Section 103, 104
High Courts16 Jul 1997Allowed
Thripunithura Municipality Vs Dr. M. Leela and Others
High Court Of Kerala · (1997) 07 KL CK 0042
Constitution of India, 1950 — Article 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 14(1)
High Courts16 Jul 1997
Keerthi Liquors Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1998) 234 ITR 835
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254, 256, 256(1)
High Courts16 Jul 1997
E. Philip Joseph Vs Income Tax Officer and Another
High Court Of Kerala · (1998) 149 CTR 166 : (1998) 1 ILR (Ker) 580 : (1998) 234 ITR 846
Income Tax Act, 1961 — Section 140A, 264
High Courts16 Jul 1997Dismissed
Naveenkumar, R. and Others Vs Joint Registrar and Another
High Court Of Kerala · (1997) 07 KL CK 0017
High Courts16 Jul 1997Dismissed
Institute of Social Welfare Vs State of Kerala and Others
High Court Of Kerala · (1997) 2 KLJ 153
Environment (Protection) Act, 1986 — Section 3
High Courts16 Jul 1997Allowed
Mohammed Asharaff and Others Vs Government of Kerala and Another
High Court Of Kerala · (1997) 07 KL CK 0003
Central Motor Vehicles Rules, 1989 — Rule 90, 90(7)Central Sales Tax Act, 1956 — Section 6(1), 6(2), 6A(1)Constitution of India, 1950 — Article 301
High Courts15 Jul 1997
Commissioner of Income Tax Vs Travancore Chemical and Manufacturing Co. Ltd.
High Court Of Kerala · (1998) 234 ITR 532
Income Tax Act, 1961 — Section 256, 32
High Courts15 Jul 1997
P.T. Mathew Vs Tax Recovery Officer and Another
High Court Of Kerala · (1997) 143 CTR 216
Civil Procedure Code, 1908 (CPC) — Section 2Income Tax Act, 1961 — Rule 83, 85, 2(29)