High Courts03 Feb 1997Allowed
Bini T. John Vs Saji Kuruvila
High Court Of Kerala · AIR 1997 Ker 247
Divorce Act, 1869 — Section 16
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,979 of 2,715
High Courts03 Feb 1997Allowed
Sahid and Others Vs District Collector, Kollam and Others
High Court Of Kerala · AIR 1997 Ker 216
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Land Acquisition Act, 1894 — Section 28A
High Courts31 Jan 1997Dismissed
M.K. Lakshman Vs K. Surendran
High Court Of Kerala · (1997) 01 KL CK 0035
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 1(3), Order 21 Rule 2, Order 21 Rule 2(2)
High Courts31 Jan 1997
M.R. Pillai Vs Executive Officer, Pathiyoor Panchayat, Kayamkulam and Others
High Court Of Kerala · AIR 1997 Ker 162
Environment (Protection) Act, 1986 — Section 3
High Courts30 Jan 1997
Yogeswara Panicker and Another Vs Kerala State Institute For Languages
High Court Of Kerala · (1997) 01 KL CK 0049
Constitution of India, 1950 — Article 14, 16
High Courts30 Jan 1997Allowed
Ishwara Bhat Vs Annappa Naika
High Court Of Kerala · AIR 1997 Ker 165 : (1997) 1 CivCC 401
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Specific Relief Act, 1963 — Section 38
High Courts30 Jan 1997Allowed
P.K. Vijayappan Nair Vs J. Ammini Amma
High Court Of Kerala · AIR 1997 Ker 170 : (1997) 1 DMC 648 : (1997) 2 ILR (Ker) 63 : (1997) 2 RCR(Civil) 450
Hindu Marriage Act, 1955 — Section 13(1)
High Courts30 Jan 1997Dismissed
State of Kerala and Another Vs P.N. Sivan Pillai
High Court Of Kerala · (1997) 01 KL CK 0016
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Article 119, 158, 199, 5
High Courts29 Jan 1997Dismissed
Regional Director, E.S.I. Corporation Vs Sarathi Lines (P) Ltd.
High Court Of Kerala · (1997) 2 ILR (Ker) 529 : (1998) 1 LLJ 28
Employees State Insurance Act, 1948 — Section 2(9)
High Courts28 Jan 1997Dismissed
Thadathil Varghese Chacko Vs Government of Kerala
High Court Of Kerala · (1997) 01 KL CK 0048
Kerala Government Land Assignment Act, 1960 — Section 3(1)Kerala Government Land Assignment Rules, 1964 — Rule 10, 10(3), 8, 9(2)Kerala Land Acquisition Act, 1961 — Section 18, 23(1), 23(1A), 23(2), 3(1)
High Courts28 Jan 1997Partly Allowed
Abdul Kareem Vs Canara Bank
High Court Of Kerala · (1997) 2 LLJ 21
Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4
High Courts28 Jan 1997
Employees State Insurance Corporation Vs C.P. David
High Court Of Kerala · (1997) 1 KLJ 396 : (1999) 1 LLJ 941
Employees State Insurance Act, 1948 — Section 2(1), 2(12), 3, 40, 45Kerala Revenue Recovery Act, 1968 — Section 7
High Courts28 Jan 1997Allowed
Regional Director, E.S.I. Corporation Vs David C.P.
High Court Of Kerala · (1997) 1 KLJ 396 : (1999) 1 LLJ 941
Employees State Insurance Act, 1948 — Section 2(12)Mines Act, 1952 — Section 2(1)
High Courts28 Jan 1997Allowed
Chothy Theyyathan Vs John Thomas and Others
High Court Of Kerala · AIR 1997 Ker 249 : (1997) 1 CivCC 452 : (1997) 3 ILR (Ker) 534
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 32, 11, 146, 50Transfer of Property Act, 1882 — Section 52
High Courts28 Jan 1997Dismissed
Abooshahiman Vs Union of India (UOI)
High Court Of Kerala · (1997) 01 KL CK 0011
Arbitration Act, 1940 — Section 16, 30, 39
High Courts27 Jan 1997Allowed
Oriental Insurance Co. Ltd. Vs Sreenivasan and Others
High Court Of Kerala · (1999) ACJ 1406
Motor Vehicles Act, 1988 — Section 95(2)(b)(i)
High Courts27 Jan 1997Dismissed
E. Mohammed Vs Velayudhan and Another
High Court Of Kerala · AIR 1997 Ker 173
Transfer of Property Act, 1882 — Section 58(C)
High Courts27 Jan 1997Allowed
Baskaran Pillai Vs Devaswom Commissioner
High Court Of Kerala · (1997) 2 ILR (Ker) 765 : (1999) 3 LLJ 737
Kerala Service Rules, 1960 — Rule 3
High Courts27 Jan 1997Allowed
Thankappan Vs Union of India (UOI)
High Court Of Kerala · (1997) CriLJ 1538 : (1997) 3 ILR (Ker) 523
Constitution of India, 1950 — Article 22, 226, 32Penal Code, 1860 (IPC) — Section 380, 454, 457, 461
High Courts27 Jan 1997
Thankappan Vs Union of India (UOI) and Others
High Court Of Kerala · (1997) CriLJ 1538 : (1997) 3 ILR (Ker) 523 : (1997) 2 RCR(Criminal) 344
Constitution of India, 1950 — Article 22, 226, 32Penal Code, 1860 (IPC) — Section 319, 380, 454, 457, 461