High Court Of Kerala Judgments 1999

High Courts24 Dec 1999Allowed

United India Insurance Co. Ltd. Vs Thomas and Others

High Court Of Kerala · (2000) ACJ 1413 : (2000) 2 ILR (Ker) 353 : (2000) 2 RCR(Civil) 561

Motor Vehicles Act, 1988 — Section 140, 142, 166Penal Code, 1860 (IPC) — Section 320

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High Courts18 Dec 1999

Kerala State Industrial Development Corporation Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2000) 246 ITR 330

Income Tax Act, 1961 — Section 145, 145(1), 5, 5(1)Interest Tax Act, 1974 — Section 21, 4, 5

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High Courts18 Dec 1999Allowed

Travancore Titanium Products Ltd. Vs Jerro

High Court Of Kerala · (2000) 2 ACC 261 : (2000) 85 FLR 199 : (2000) 2 ILR (Ker) 217 : (2000) 1 LLJ 1157

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High Courts18 Dec 1999Dismissed

Suresh Babu M.S. Vs Chairman, Rubber Board and Others

High Court Of Kerala · (2000) 84 FLR 816 : (2000) 2 LLJ 498

Rubber Board Employees Conduct Rules — Rule 3Rubber Board Service (Classification, Control and Appeal) Rules, 1961 — Rule 8

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High Courts18 Dec 1999Dismissed

Princy Mathew Vs Varkey Cherian

High Court Of Kerala · (2000) 1 KLJ 322 : (2000) 2 RCR(Civil) 648

Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 10, 17, 3(9)

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High Courts18 Dec 1999

Commissioner of Wealth-tax Vs M.K. Abdul Khader Haji (Decd.)

High Court Of Kerala · (2000) 1 ILR (Ker) 563 : (2000) 242 ITR 728

Wealth Tax Act, 1957 — Section 5, 5(1)

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High Courts18 Dec 1999Allowed

Union of India (UOI) and Another Vs Jai Bhagwan Sharma

High Court Of Kerala · (1999) 12 KL CK 0019

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)Constitution of India, 1950 — Article 310, 311(2)

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High Courts18 Dec 1999Dismissed

Kumaran Vs State of Kerala

High Court Of Kerala · (2000) 1 KLJ 247

Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 389Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts18 Dec 1999

Commissioner of Income Tax Vs M.A. Unneerikutty

High Court Of Kerala · (2000) 110 TAXMAN 513

Income Tax Act, 1961 — Section 256, 256(2), 271(1), 271(1)(c), 274

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High Courts18 Dec 1999Dismissed

Chacko, M.C. Vs The District Educational Officer and Others

High Court Of Kerala · (1999) 12 KL CK 0011

Kerala Education Rules, 1959 — Rule 45

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High Courts18 Dec 1999

Commissioner of Income Tax Vs Kishorekumar Shamji

High Court Of Kerala · (2000) 161 CTR 225 : (2000) 244 ITR 702

Income Tax Act, 1961 — Section 271(1)

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High Courts18 Dec 1999Dismissed

M.G. University and Others Vs Millu Dandapani and Another

High Court Of Kerala · (2000) 1 KLJ 1

Constitution of India, 1950 — Article 226

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High Courts18 Dec 1999

Kerala State Industrial Development Corpn. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2000) 111 TAXMAN 1

Income Tax Act, 1961 — Section 142(1), 145, 2(7), 256(1), 43DInterest Tax Act, 1974 — Section 21, 29, 4, 5

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High Courts17 Dec 1999

Major (Rtd.) P.P.S. Pillai Vs The Catholic Syrian Bank Ltd. and Another

High Court Of Kerala · (1999) 12 KL CK 0050

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A(2), 107(2), 115Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(2), 12(3), 12(4), 12(5)

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High Courts17 Dec 1999Dismissed