High Courts27 Jan 1997Allowed
Government of Kerala and Another Vs Luiz Paul
High Court Of Kerala · (1997) 01 KL CK 0001
Arbitration Act, 1940 — Section 11, 20, 5, 8
COURT ARCHIVE
High Court Of Kerala judgments
54,295 judgments · page 1,980 of 2,715
High Courts24 Jan 1997
Sri Chithira Aero and Adventure Club, Trivandrum Vs The Director General of Civil Aviation and Another
High Court Of Kerala · AIR 1997 Ker 121
Aircraft Act, 1934 — Section 5, 6, 7, 8Aircraft Rules, 1937 — Rule 133AConstitution of India, 1950 — Article 19(1)
High Courts24 Jan 1997
Commissioner of Wealth-tax Vs Rama Varma Club
High Court Of Kerala · (1997) 226 ITR 898
Wealth Tax Act, 1957 — Section 21AA, 21AA(2), 3
High Courts22 Jan 1997Dismissed
K.C.P., K.C.V. and Co. Vs N.V. Venkitakrishnan and Others
High Court Of Kerala · (1997) 01 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 10(1), 11, 11(1), 11(11)Kerala Land Reforms (Amendment) Act, 1964 — Section 106, 125(3)
High Courts21 Jan 1997Allowed
Krishnan Nambiar and Others Vs Sankara Kurup and Another
High Court Of Kerala · (1997) 01 KL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 52Trusts Act, 1882 — Section 14
High Courts21 Jan 1997Allowed
Krishnan Nambiar Vs Sankara Kurup
High Court Of Kerala · (1997) 1 CivCC 211
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 52Trusts Act, 1882 — Section 14
High Courts21 Jan 1997
Joy Vs State of Kerala and Others
High Court Of Kerala · (1997) 01 KL CK 0008
Employees State Insurance Act, 1948 — Section 2(22)Kerala Abkari Workers Welfare Fund Act, 1989 — Section 11, 2, 4, 4(1)
High Courts17 Jan 1997Dismissed
K.S. Narayanan Nair Vs State of Kerala and Others
High Court Of Kerala · (1997) CriLJ 1653 : (1997) 1 KLJ 389
Bar Council of India Rules, 1975 — Rule 36Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts16 Jan 1997Allowed
Mercantile Credit Corporation Ltd. and Another Vs K. Sathyan
High Court Of Kerala · AIR 1997 Ker 276 : (1997) 1 CivCC 319 : (1997) 3 ILR (Ker) 519
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts16 Jan 1997Dismissed
State of Kerala and Another Vs Sainulabdeen
High Court Of Kerala · (1997) 01 KL CK 0015
Arbitration Act, 1940 — Section 30, 33, 35, 8
High Courts16 Jan 1997Dismissed
Malabar Regional Co-operative Milk Producers Union Ltd. Vs K.P. Abdullakoya Haji and Others
High Court Of Kerala · (1997) 01 KL CK 0012
Companies Act, 1956 — Section 391, 394Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)
High Courts15 Jan 1997Dismissed
Manmathankutty Vs Kerala State and Others
High Court Of Kerala · (1997) 1 KLJ 191
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 27
High Courts15 Jan 1997Dismissed
Regional Director, ESI Vs T.K. Bhaskaran
High Court Of Kerala · (1997) 1 KLJ 172 : (1997) 1 LLJ 851
Employees State Insurance (General) Regulations, 1950 — Regulation 31Employees State Insurance Act, 1948 — Section 45A, 85B
High Courts15 Jan 1997
Captain Joseph Parakal and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1997) 01 KL CK 0009
High Courts15 Jan 1997
Jose Joseph and Another Vs Syndicate Bank, Sreekandapuram Branch
High Court Of Kerala · (1997) 1 ALT(Cri) 386 : (1997) 1 CivCC 199 : (1997) CriLJ 1543 : (1997) 2 ILR (Ker) 331
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3), 195(4), 340Kerala Civil Courts Act, 1957 — Section 12, 13, 13(1)
High Courts14 Jan 1997Dismissed
K.R. Sukumaran Nair Vs State of Kerala and Others
High Court Of Kerala · (1997) 2 LLJ 136
Constitution of India, 1950 — Article 226
High Courts14 Jan 1997Allowed
State of Kerala and Another Vs N.E. Thomas
High Court Of Kerala · AIR 1997 Ker 126 : (1997) 2 ILR (Ker) 310
Arbitration Act, 1940 — Section 2
High Courts10 Jan 1997Allowed
Moideen Vs Aboobacker and Others
High Court Of Kerala · (1997) 01 KL CK 0045
Partition Act, 1893 — Section 4(1)
High Courts10 Jan 1997
COMMISSIONER OF INCOME TAX Vs A. V. THOMAS and CO. LTD.
High Court Of Kerala · (1997) 142 CTR 364
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts10 Jan 1997Allowed
A. Jakkir Hussain, Fathima Spices Vs Agricultural Income Tax and Sales Tax Officer and Another
High Court Of Kerala · (2001) 124 STC 14
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 5(2A)