High Courts31 Mar 1997Dismissed
Nherapoyil N.P. Moideen Vs K. Narayanan Nair
High Court Of Kerala · AIR 1997 Ker 318 : (1997) 2 ILR (Ker) 879
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 11
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,975 of 2,715
High Courts27 Mar 1997Dismissed
Walayar Motels Pvt. Ltd. and Others Vs State Bank of India and Another
High Court Of Kerala · (1997) 03 KL CK 0007
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 20, 3, 31
High Courts25 Mar 1997Allowed
Fathima Mohammed Vs State of Kerala and Others
High Court Of Kerala · (1997) 03 KL CK 0041
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 8
High Courts24 Mar 1997Dismissed
Sajida Book Shop Vs Kaumudi Exporters (P) Ltd. and Others
High Court Of Kerala · AIR 1997 Ker 285 : (1999) 96 CompCas 544 : (1997) 3 ILR (Ker) 180
Companies Act, 1956 — Section 543
High Courts24 Mar 1997Dismissed
Walayar Motels Pvt. Ltd. and Others Vs State Bank of Travancore and Another
High Court Of Kerala · (2001) 103 CompCas 215 : (1997) 1 KLJ 523
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 31, 31(1)
High Courts24 Mar 1997Dismissed
The Kerala Agro-Industries Corporation Limited Vs U. Gopalakrishna Kunikullaya
High Court Of Kerala · AIR 1998 Ker 78 : (1997) 1 KLJ 693
Kerala Revenue Recovery Act, 1968 — Section 34
High Courts20 Mar 1997Dismissed
Kunhi Krishnan Nair Vs Accountant General and Others
High Court Of Kerala · (1997) 1 KLJ 529
Kerala Service Rules, 1958 — Rule 60
High Courts19 Mar 1997
COMMISSIONER OF INCOME TAX Vs KERALA STATE CO-OPERATIVE MARKETING FEDERATION LTD.
High Court Of Kerala · (1998) 145 CTR 320
Income Tax Act, 1961 — Section 139, 211, 217, 80P
High Courts19 Mar 1997
Electrical and Hardware Industries Vs Union of India (UOI)
High Court Of Kerala · (1997) 95 ELT 27
Central Excise Rules, 1944 — Rule 206(3), 223, 224, 47, 49Central Excises and Salt Act, 1944 — Section 2, 23(1), 23(3), 24, 3Constitution of India, 1950 — Article 14, 226
High Courts19 Mar 1997Dismissed
Union of India (UOI) Vs Aleykutty Devasia and Others
High Court Of Kerala · (1998) 1 ACC 124 : (1998) ACJ 1195 : AIR 1997 Ker 321 : (1997) 3 ILR (Ker) 52 : (1997) 1 KLJ 776 : (1998) 1 RCR(Civil) 267
Railways Act, 1890 — Section 123, 124, 124A
High Courts19 Mar 1997
Commissioner of Income Tax Vs Kerala State Co-operative Marketing Federation Ltd.
High Court Of Kerala · (1998) 234 ITR 301
Income Tax Act, 1961 — Section 211, 211(1), 80P, 80P(2)
High Courts18 Mar 1997
New Ambadi Estates (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 95 TAXMAN 437
Income Tax Act, 1922 — Section 2(11)(ii)Income Tax Act, 1961 — Section 3, 3(1), 3(1)(f)
High Courts18 Mar 1997
New Ambadi Estates Pvt. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 228 ITR 141
Income Tax Act, 1922 — Section 2(11), 3(1)Income Tax Act, 1961 — Section 3
High Courts18 Mar 1997
Commissioner of Agricultural Income Tax Vs Kappumalai Estate
High Court Of Kerala · (1998) 148 CTR 565 : (1998) 234 ITR 187
Kerala Agricultural Income Tax Act, 1950 — Section 35, 35(2)
High Courts17 Mar 1997Dismissed
T. Sathyapalan Vs State of Kerala and Others
High Court Of Kerala · (2001) 121 STC 442
Kerala General Sales Tax Act, 1963 — Section 7(7B)
High Courts17 Mar 1997Dismissed
Thomas P.T. Vs Chandran A.
High Court Of Kerala · (1997) 1 KLJ 672 : (1998) 1 LLJ 95
Kerala Payment of Subsistence Allowance Act, 1972 — Section 4Kerala Payment of Subsistence Allowance Rules, 1974 — Rule 5
High Courts14 Mar 1997Dismissed
Regional Director, E.S.I. Corporation Vs P.P. Thomas and Others
High Court Of Kerala · (1997) 2 LLJ 139
Employees State Insurance (Amendment) Act, 1984 — Section 2(23)
High Courts14 Mar 1997
The Industrial Credit and Investment Corporation of India Limited and etc. Vs Vanjinad Leathers Ltd. and etc.
High Court Of Kerala · AIR 1997 Ker 273 : (1998) 91 CompCas 625 : (1997) 3 ILR (Ker) 95
Companies Act, 1956 — Section 446, 446(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 31, 34
High Courts14 Mar 1997Allowed
Regl. Director, ESI Corpn. Vs Kerala Wheat Flour Roller Mill
High Court Of Kerala · (1997) 2 ILR (Ker) 771 : (1997) 2 LLJ 839
Employees State Insurance Act, 1948 — Section 2(22), 2(9)
High Courts14 Mar 1997Dismissed
Rajan Vs Sukumaran
High Court Of Kerala · (1997) ACJ 778
Evidence Act, 1872 — Section 64, 65Insurance Act, 1938 — Section 2