High Courts12 Jun 1997
Dhanalakshmi Bank Ltd. Vs Authority under the Kerala Payment of Subsistence Allowance Act and Others
High Court Of Kerala · (1997) 2 LLJ 978
Kerala Payment of Subsistence Allowance Act, 1972 — Section 2
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,972 of 2,715
High Courts12 Jun 1997Dismissed
K.P. Devassy Vs Official Liquidator and Others
High Court Of Kerala · (1998) 2 CompLJ 315 : (1997) 3 ILR (Ker) 743
Companies Act, 1956 — Section 446Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jun 1997Allowed
Babu P. Thomas and Others Vs State of Kerala and Others
High Court Of Kerala · (1998) 1 KLJ 307
Kerala Abkari Act, 1077 — Section 17(c), 17(g), 18
High Courts11 Jun 1997Allowed
Commonwealth Trust (I) Ltd. Vs Labour Court and Others
High Court Of Kerala · (1997) 2 KLJ 303
Industrial Disputes Act, 1947 — Section 12, 33C(2)Payment of Bonus Act, 1965 — Section 10, 10, 11, 11, 12, 12
High Courts11 Jun 1997
Mary Joosa Vs State of Kerala and Another
High Court Of Kerala · (1997) 1 KLJ 683
Criminal Procedure Code, 1973 (CrPC) — Section 24(8)
High Courts10 Jun 1997Dismissed
Union of India (UOI) Vs Taj Sea Foods
High Court Of Kerala · (1997) 06 KL CK 0036
Arbitration Act, 1940 — Section 30Limitation Act, 1963 — Article 119
High Courts10 Jun 1997Dismissed
State of Kerala Vs Ranganathan
High Court Of Kerala · (1997) 3 ILR (Ker) 491 : (1997) 2 KLJ 239 : (1997) 2 LLJ 1036
Kerala Government Servants (Conduct) Rules, 1960 — Rule 24Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15(1)
High Courts10 Jun 1997
P.K. Narayanan Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 142 CTR 381 : (1998) 229 ITR 596
Income Tax Act, 1961 — Section 132, 132(4A), 256
High Courts10 Jun 1997Allowed
Uthuppan Abraham Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 345 : (1997) 3 ILR (Ker) 735 : (1997) 2 KLJ 61 : (1997) 4 RCR(Civil) 335
Kerala Stamp Act, 1959 — Section 33, 37
High Courts10 Jun 1997
Upasana Hospital and Nursing Home Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 229 ITR 220
Income Tax Act, 1961 — Section 69
High Courts09 Jun 1997Allowed
Jogy David Vs K.K. Babu and Another
High Court Of Kerala · (1998) 1 ALT(Cri) 319 : (1998) 1 CivCC 688 : (1998) 94 CompCas 711 : (1998) 1 RCR(Criminal) 753
Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Jun 1997
Devis, K.P. Vs Assistant Commissioner (Assessment), Sales Tax and Another
High Court Of Kerala · (1997) 06 KL CK 0007
Income Tax Act, 1961 — Section 271(1)Kerala General Sales Tax Act, 1963 — Section 17, 43, 45A, 45A(1), 45A(3)Kerala General Sales Tax Rules, 1963 — Rule 21(7)
High Courts05 Jun 1997
P.K. Kunjamma Vs Tax Recovery Officer
High Court Of Kerala · (1997) 227 ITR 852 : (1997) 94 TAXMAN 447
Income Tax Act, 1961 — Section 156, 222Income Tax Rules, 1962 — Rule 48
High Courts05 Jun 1997
P.J. George Vs Commissioner of Income Tax
High Court Of Kerala · (1998) 145 CTR 138 : (1998) 231 ITR 19
Wealth Tax Act, 1957 — Section 7, 7(1)Wealth Tax Rules, 1957 — Rule 1BB
High Courts04 Jun 1997Allowed
Salvicate (Bangalore) Private Ltd. Vs Sales Tax Officer and Others
High Court Of Kerala · (1998) 109 STC 543
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 10, 7, 8(1), 8(3), 8(4)Constitution of India, 1950 — Article 366
High Courts04 Jun 1997Dismissed
M. Basheer Vs State of Kerala and Others
High Court Of Kerala · AIR 1998 Ker 76 : (1998) 1 ILR (Ker) 524 : (1997) 2 KLJ 677
Kerala Motor Vehicles Taxation Act, 1976 — Section 9Kerala Revenue Recovery Act, 1968 — Section 13, 34
High Courts03 Jun 1997Allowed
Moncy Johny Vs State of Kerala and Others
High Court Of Kerala · AIR 1998 Ker 34 : (1997) 2 KLJ 38
Kerala Panchayat (Building Taxes) Rules 1963 — Rule 4Kerala Panchayat Act, 1960 — Section 68
High Courts02 Jun 1997Dismissed
K. Rajendra Prasad and Others Vs South Indian Bank and Another
High Court Of Kerala · AIR 1998 Ker 215 : (2001) 103 CompCas 605 : (1997) 3 ILR (Ker) 782
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, 122Transfer of Property Act, 1882 — Section 60
High Courts02 Jun 1997Allowed
Joseph Vs The State of Kerala
High Court Of Kerala · (1997) 06 KL CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 34, 379, 457
High Courts02 Jun 1997Dismissed
R. Ramachandran Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 1997 Ker 322
Civil Procedure Code, 1908 (CPC) — Section 35AConstitution of India, 1950 — Article 14, 226