COURT ARCHIVE

High Court Of Kerala judgments

54,295 judgments · page 1,973 of 2,715

High Courts30 May 1997Allowed

M. Madhavan Nair, Retired Judge of High Court of Kerala Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 1998 Ker 20 : (1997) 3 ILR (Ker) 716 : (1997) 2 LLJ 1150

High Court Judges (Conditions of Service) Rules, 1956 — Rule 2High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 14

High Courts30 May 1997Dismissed

Maniyamkandi Kunhiraman and Others Vs Machil Parambath Vanaja and Others

High Court Of Kerala · AIR 1998 Ker 24 : (1997) 3 ILR (Ker) 252

Evidence Act, 1872 — Section 35Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2), 8(3)

High Courts30 May 1997Dismissed

Saraswathi Amma and Others Vs Rajamma and Others

High Court Of Kerala · (1997) 05 KL CK 0003

Transfer of Property Act, 1882 — Section 10, 11

High Courts27 May 1997Dismissed

Thomas Kuruvilla Vs P.S. Rajan and Another

High Court Of Kerala · (1997) 1 KLJ 750

Specific Relief Act, 1963 — Section 6

High Courts27 May 1997Dismissed

Thomas Kuruvilla Vs Raju

High Court Of Kerala · (1997) 1 KLJ 750

Specific Relief Act, 1963 — Section 6

High Courts23 May 1997Dismissed

P.N. Govindan Vs Abdul Kari Subaida Beevi

High Court Of Kerala · AIR 1998 Ker 50 : (1997) 3 ILR (Ker) 360

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4), 11(5)

High Courts23 May 1997Dismissed

Susanna and Others Vs State of Kerala and Others

High Court Of Kerala · (1997) 2 KLJ 541

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 3, 3(e)(i), 617Constitution of India, 1950 — Article 136, 14, 19, 226, 31

High Courts23 May 1997Dismissed

R. Sreekumar Vs State of Kerala and Others

High Court Of Kerala · AIR 1998 Ker 77

Constitution of India, 1950 — Article 226

High Courts22 May 1997

COMMISSIONER OF INCOME TAX Vs KING FISHERIES (P) LTD.

High Court Of Kerala · (1998) 150 CTR 351

Central Sales Tax Act, 1956 — Section 5Income Tax Act, 1961 — Section 80HH, 80J

High Courts22 May 1997Allowed

K.C.Rajan Vs District Collector

High Court Of Kerala · (2002) 2 KLJ 66

Kerala Building Tax Act, 1975 — Section 15, 7(d)

High Courts22 May 1997

V.P. Padmanabhan Nair and Others Vs Grasim Industries, Mavoor and Others

High Court Of Kerala · AIR 1997 Ker 356 : (1997) 3 ILR (Ker) 612

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 115Evidence Act, 1872 — Section 159, 160

High Courts22 May 1997

Excel Embroideries and Others Vs Trend Designs Limited and Others

High Court Of Kerala · AIR 1997 Ker 329 : (1998) 91 CompCas 373

Companies Act, 1956 — Section 433

High Courts21 May 1997Allowed

K. Mahadevan Pillai Vs The Managing Director, The Kerala Financial Corporation, Thiruvananthapuram and Others

High Court Of Kerala · AIR 1998 Ker 12

Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 49, 75(2)

High Courts21 May 1997Allowed

Pathumma Vs K.S.E.B.

High Court Of Kerala · (1997) 3 CivCC 617 : (1997) 2 KLJ 87

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60(l)

High Courts02 May 1997

Smt. B. Shareefa Ummer Vs Joint Secretary to the Govt. of India and Others

High Court Of Kerala · (1998) CriLJ 185 : (1997) 3 ILR (Ker) 268

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 226(1A), 226(2)Extradition Act, 1962 — Section 24, 7(4)

High Courts11 Apr 1997

L.K. Prabhu Vs S.M. Ameerul Millath and Another

High Court Of Kerala · AIR 1997 Ker 347 : (1997) 3 ILR (Ker) 332

Companies Act, 1956 — Section 2(3), 2(30), 448(2), 457(3), 463

High Courts11 Apr 1997Allowed

State of Kerala Vs Thiruvanchoor Radhakrishnan and Others

High Court Of Kerala · AIR 1997 Ker 266 : (1997) 3 ILR (Ker) 128

Cochin University of Science and Technology Act, 1986 — Section 17(1), 17(2), 46(4)

High Courts11 Apr 1997

Narayanankutty Vs State of Kerala

High Court Of Kerala · (1997) 3 ILR (Ker) 213 : (1997) 2 LLJ 429 : (1997) 3 RCR(Criminal) 377

Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 120B, 409, 468, 471, 477APrevention of Corruption Act, 1988 — Section 5(1), 5(2)

High Courts11 Apr 1997Allowed

Indian Bank Vs C.K. Syed Mohammed and Another

High Court Of Kerala · (1997) 2 KLJ 290

Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 28

High Courts11 Apr 1997

Thilayil Abdurahiman and Another Vs State of Kerala and Another

High Court Of Kerala · (1997) CriLJ 3496 : (1997) 3 ILR (Ker) 115 : (1997) 3 RCR(Criminal) 332

Constitution of India, 1950 — Article 165(1), 165(2), 165(3)Criminal Procedure Code, 1973 (CrPC) — Section 2, 24, 24(1), 378, 378(1)Kerala Public Services Act, 1968 — Section 2(1)