High Courts19 Feb 1997
COMMISSIONER OF INCOME TAX Vs GEO TECH FOUNDATIONS and CONSTRUCTIONS.
High Court Of Kerala · (1998) 146 CTR 273
Income Tax Act, 1961 — Section 32A
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,978 of 2,715
High Courts19 Feb 1997
Oriental Insurance Co. Ltd. Vs Mohammed Basheer and Others
High Court Of Kerala · (1997) 02 KL CK 0011
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 217, 217(4)
High Courts19 Feb 1997Dismissed
Radhakrishna Pai and Others Vs K. Kesava Pillai and Another
High Court Of Kerala · (1997) 02 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 10, Order 21 Rule 14, Order 21 Rule 16, Order 21 Rule 2Limitation Act, 1963 — Article 125
High Courts18 Feb 1997Dismissed
Ramankutty Purushothaman and Another Vs Amminikutty and Others
High Court Of Kerala · AIR 1997 Ker 306 : (1997) 3 ILR (Ker) 544
Transfer of Property Act, 1882 — Section 39
High Courts18 Feb 1997
Somukuttan Nair Vs State of Kerala and Others
High Court Of Kerala · (1997) 02 KL CK 0005
High Courts17 Feb 1997Dismissed
Radhakrishna Pai Vs Kesava Pillai
High Court Of Kerala · (1997) 1 CivCC 551
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 10, Order 21 Rule 14, Order 21 Rule 16, Order 21 Rule 2Limitation Act, 1963 — Article 125
High Courts14 Feb 1997Dismissed
L. Sivanandan Vs Greater Cochin Development Authority and Others
High Court Of Kerala · AIR 1997 Ker 209
Land Acquisition Act, 1894 — Section 17, 17(4)
High Courts13 Feb 1997
ALLEPPEY FINANCIAL ENTERPRISES Vs ASSISTANT DIRECTOR OF Income Tax (INVESTIGATION) and Another
High Court Of Kerala · (1998) 144 CTR 550
Income Tax Act, 1961 — Section 132(1)
High Courts13 Feb 1997Dismissed
Dev Sebastian Vs P.R. Kurup and Others
High Court Of Kerala · AIR 1997 Ker 214
Constitution of India, 1950 — Article 226
High Courts13 Feb 1997
Alleppey Financial Enterprises Vs Assistant Director of Income Tax and Another
High Court Of Kerala · (1998) 233 ITR 216
Income Tax Act, 1961 — Section 132, 132(1)
High Courts13 Feb 1997Dismissed
Chandanakunnummel Gopalan Adiyodi Vs Madhuvanath Balan
High Court Of Kerala · AIR 1997 Ker 332 : (1997) 3 ILR (Ker) 156
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts12 Feb 1997Dismissed
Secretary, Cannanore Cooperative Autorikshaw Drivers Society Vs Santosh and Others
High Court Of Kerala · (1997) 3 ILR (Ker) 17 : (1997) 1 KLJ 306 : (1999) 3 LLJ 1515
High Courts12 Feb 1997
Hassan Kunju Vs Regional Transport Authority and Another
High Court Of Kerala · (1997) 1 KLJ 315
Kerala Motor Vehicles Rules, 1989 — Rule 123 , 170Motor Vehicles Act, 1939 — Section 57, 62Motor Vehicles Act, 1988 — Section 80, 80(1), 80(2), 81, 81(5)
High Courts12 Feb 1997
United Mercantile Co. (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1997) 142 CTR 131 : (1997) 2 ILR (Ker) 672 : (1997) 225 ITR 983
Companies (Acceptance of Deposits) Rules, 1975 — Rule 2Companies Act, 1956 — Section 58AIncome Tax Act, 1961 — Section 40A(8)
High Courts12 Feb 1997
New India Assurance Co. Ltd. Vs Jacob Roy and Others
High Court Of Kerala · (1997) 02 KL CK 0013
Motor Vehicles Act, 1939 — Section 2(i)
High Courts12 Feb 1997Partly Allowed
T.C.M. Ltd. Vs District Collector
High Court Of Kerala · (1997) 1 LLJ 1061
Constitution of India, 1950 — Article 226
High Courts11 Feb 1997
Oriental Insurance Co. Ltd., Cochin Vs M.U. alias and Others
High Court Of Kerala · (1998) ACJ 365 : AIR 1997 Ker 287 : (1997) 2 ILR (Ker) 663
Motor Vehicles Act, 1939 — Section 95(2)
High Courts11 Feb 1997
Oriental Insurance Company Limited Vs Alias and Others
High Court Of Kerala · (2000) 1 ACC 62
Motor Vehicles Act, 1988 — Section 11, 95, 96
High Courts07 Feb 1997Dismissed
Ammini Karnan and Others Vs District Labour Officer and Others
High Court Of Kerala · (1998) 2 LLJ 151
Constitution of India, 1950 — Article 226Kerala Headload Workers Act, 1978 — Section 13, 21
High Courts04 Feb 1997Dismissed
United India Insurance Co. Ltd. Vs Lakshmi
High Court Of Kerala · (1997) 3 ILR (Ker) 354 : (1997) 2 RCR(Civil) 529
Penal Code, 1860 (IPC) — Section 279, 304A