High Courts27 Jun 1997
K.P. Paulose and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 230 ITR 798
Income Tax Act, 1961 — Section 143, 154, 154(7)
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,971 of 2,715
High Courts26 Jun 1997
Commissioner of Agricultural Income Tax Vs Elembellery Estate
High Court Of Kerala · (1997) 228 ITR 539
High Courts26 Jun 1997
Union Public Service Commission Vs John
High Court Of Kerala · (1998) 1 LLJ 107
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 10
High Courts25 Jun 1997
M.L. Kurian and Another Vs Kunnamkulam Municipality, Kunnankulam and Another
High Court Of Kerala · AIR 1998 Ker 5 : (1998) 1 ILR (Ker) 529
Constitution of India, 1950 — Article 14Taxation and Finance Rules — Rule 27
High Courts25 Jun 1997
VYPIN LIQUORS and Others Vs INCOME TAX OFFICER and Another
High Court Of Kerala · (1997) 143 CTR 220 : (1997) 3 ILR (Ker) 838
Income Tax Act, 1961 — Section 139, 148, 215, 217, 271
High Courts25 Jun 1997
Vypin Liquors and Others Vs Income Tax Officer and Another
High Court Of Kerala · (1997) 228 ITR 448
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 148, 217, 217(1), 273
High Courts25 Jun 1997Dismissed
Raveendranatha Prabhu Vs Rajappan
High Court Of Kerala · (1998) 1 ILR (Ker) 533 : (1998) 1 LLJ 204
Payment of Gratuity Act, 1972 — Section 4
High Courts25 Jun 1997Allowed
Ulloor Panchayat Vs R.D.O. and Others
High Court Of Kerala · (1997) 2 KLJ 22
High Courts24 Jun 1997
Babu Vs State of Kerala
High Court Of Kerala · (1997) 3 ILR (Ker) 833 : (1998) 1 LLJ 20
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1), 15, 16, 16(1)
High Courts23 Jun 1997
Commissioner of Agricultural Income Tax Vs Panampunna Estates (No. 1)
High Court Of Kerala · (1998) 230 ITR 258
Income Tax Act, 1922 — Section 34Kerala Agricultural Income Tax Act, 1950 — Section 35
High Courts23 Jun 1997
COMMISSIONER OF AGRICULTURAL INCOME TAX Vs PANAMPUNNA ESTATES.
High Court Of Kerala · (1997) 143 CTR 294
Income Tax Act, 1961 — Section 147
High Courts19 Jun 1997Dismissed
Kumari Kanakakumar P.V. Vs The Registrar
High Court Of Kerala · (1997) 2 KLJ 33
Constitution of India, 1950 — Article 226Mahatma Gandhi University Act, 1985 — Section 10(7), 24, 25
High Courts18 Jun 1997
Saramma Joy Vs State of Kerala
High Court Of Kerala · (1997) 06 KL CK 0038
Central Sales Tax Act, 1956 — Section 8(3)Kerala Finance Act, 1987 — Section 5(3), 5(7)Kerala General Sales Tax Act, 1963 — Section 10, 19, 5, 5(5), 5(6)
High Courts17 Jun 1997
Tharamyil Bhaskara Panicker Vs Government of Kerala and Others
High Court Of Kerala · (1997) 2 KLJ 32
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1)
High Courts17 Jun 1997
Commissioner of Income Tax Vs Keen Pesticides (P.) Ltd.
High Court Of Kerala · (1999) 237 ITR 545
Income Tax Act, 1961 — Section 32, 32A, 35, 43
High Courts16 Jun 1997
Sudha Devi Vs Circle Inspector of Police and Others
High Court Of Kerala · (1997) 06 KL CK 0031
High Courts16 Jun 1997Allowed
Ettanunni Raja Vs Aravindaksha Menon
High Court Of Kerala · (1998) 2 CivCC 185 : (1997) 2 KLJ 740
High Courts13 Jun 1997Allowed
K. Karunakaran, Member of Parliament (Rajya Sabha) Vs Nawab Rajendran and Another
High Court Of Kerala · (1997) 2 ALT(Cri) 296 : (1997) CriLJ 3493 : (1997) 3 ILR (Ker) 650
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120BRegistration of Electors Rules, 1960 — Rule 8
High Courts13 Jun 1997Dismissed
Firoz, K.K. Vs Secretary, Regional Transport Authority and Others
High Court Of Kerala · (1997) 06 KL CK 0022
Constitution of India, 1950 — Article 226 , 227Motor Vehicles Act, 1988 — Section 58 , 58(2), 66 , 70, 71
High Courts12 Jun 1997Allowed
John and Others Vs Joint Registrar and Others
High Court Of Kerala · (1997) 2 KLJ 43
Kerala Co-operative Societies Act, 1969 — Section 65Kerala Co-operative Societies Rules, 1969 — Rule 66