COURT ARCHIVE

High Court Of Kerala judgments

54,295 judgments · page 1,986 of 2,715

High Courts23 Oct 1996Dismissed

K.C. Ravindran Pillai, Advocate Vs Union of India (UOI) and Others

High Court Of Kerala · (1997) CriLJ 1231

Constitution of India, 1950 — Article 15, 17, 21, 226, 35Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

High Courts22 Oct 1996Dismissed

Joseph Thomas Vs State of Kerala and Others

High Court Of Kerala · (1996) 10 KL CK 0063

Kerala Panchayat Raj Act, 1994 — Section 157(12)

High Courts22 Oct 1996

Oriental Insurance Co. Ltd. Vs Majeed

High Court Of Kerala · (1998) 1 ACC 281

Employees Compensation Act, 1923 — Section 4, 4A, 5Motor Vehicles Act, 1988 — Section 140

High Courts18 Oct 1996

Mathew and Another Vs D.F.O. and Others

High Court Of Kerala · (1996) 10 KL CK 0067

Kerala Preservation of Trees Act, 1986 — Section 2(1), 2(d), 2(e), 4, 5

High Courts18 Oct 1996Dismissed

Irshad Mohamed Ali Vs State of Kerala and Others

High Court Of Kerala · (1996) 2 KLJ 696

High Courts18 Oct 1996Dismissed

Rohini Panicker Vs Additional Sales Tax Officer and Others

High Court Of Kerala · (1996) 10 KL CK 0055

Constitution of India, 1950 — Article 29A, 366Kerala General Sales Tax Act, 1963 — Section 2

High Courts18 Oct 1996

Commissioner of Income Tax Vs A. Yonus Kunju

High Court Of Kerala · (1997) 228 ITR 147

Income Tax Act, 1961 — Section 147, 148, 256, 271(1), 69A

High Courts18 Oct 1996

A.C. John Vs The Divisional Forest Officer and Another

High Court Of Kerala · (1997) CriLJ 595 : (1997) 2 ILR (Ker) 200

Kerala Forest Act, 1961 — Section 52, 53, 61A, 61B, 61C

High Courts17 Oct 1996

Mini Sreedharan Nair Vs Valsala Kumari and Others

High Court Of Kerala · (1996) 10 KL CK 0062

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 226, 227, 243OKerala Municipalities Act, 1994 — Section 169(5)

High Courts16 Oct 1996

Commissioner of Income Tax Vs Asian Techs Ltd. Asian Techs Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1996) 135 CTR 161 : (1998) 233 ITR 715

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29Income Tax Act, 1961 — Section 256, 260, 80HH, 80JIncome Tax Rules, 1963 — Rule 46A

High Courts16 Oct 1996Allowed

M.K. Govindankutty Vs State and others

High Court Of Kerala · (1996) 2 KLJ 596

Consumer Protection Act, 1986 — Section 10(3)

High Courts15 Oct 1996Dismissed

Abraham Thomas Vs The Presiding Officer, Labour Court and Another

High Court Of Kerala · (1996) 74 FLR 2670 : (1997) 2 ILR (Ker) 99 : (1997) 1 LLJ 335

Industrial Disputes Act, 1947 — Section 10, 12, 2, 22, 25

High Courts14 Oct 1996Allowed

Bindumol Vs Life Insurance Corporation of India and Others

High Court Of Kerala · (1996) 10 KL CK 0019

High Courts11 Oct 1996

Anto Mamkoottam Vs The Secretary, Peruvanthanam Service Co-Operative Bank Ltd. and Another

High Court Of Kerala · (1996) 10 KL CK 0054

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 58, Order 38 Rule 8, Order 43 Rule 1, 100

High Courts11 Oct 1996

Anto Mamkootam Vs Peruvanthanam Service Co-Operative Bank

High Court Of Kerala · (1997) 1 CivCC 40

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 50, Order 21 Rule 58, Order 38 Rule 8, Order 38 Rule 8(3)

High Courts11 Oct 1996

Jose Thengumpillil Vs Secretary, Peruvanthanam Service Co-operative Bank Ltd. and Another

High Court Of Kerala · AIR 1997 Ker 261

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(3), Order 43 Rule 1, 104, 96

High Courts11 Oct 1996

Sree Vardhana Trust Vs Commissioner of Income Tax

High Court Of Kerala · (1997) 225 ITR 890

Kerala Agricultural Income Tax Act, 1950 — Section 8, 8(1), 8(2)

High Courts11 Oct 1996

Sivan Pillai Vs Omana Amma and Another

High Court Of Kerala · (1996) 2 KLJ 482

Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 3, 7(1), 8, 8(c)Hindu Marriage Act, 1955 — Section 13

High Courts10 Oct 1996Allowed

Suhra Vs Abdul Shukkur and Others

High Court Of Kerala · (1996) 10 KL CK 0064

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 2(3)Transfer of Property Act, 1882 — Section 109, 55, 6, 8

High Courts10 Oct 1996Dismissed

Krishnan, A.C. and Another Vs Nambisan''s Dairy Private Ltd. and Another

High Court Of Kerala · (1996) 2 KLJ 528

Kerala Court Fees and Suits Valuation Act, 1959 — Section 12(2), 25, 27, 271Trade and Merchandise Marks Act, 1958 — Section 105, 106(2), 2, 27, 27(1)