High Courts13 Oct 1999Allowed
Kuriakose Vs State of Kerala
High Court Of Kerala · (1999) 10 KL CK 0079
Penal Code, 1860 (IPC) — Section 324, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1999
697 judgments · page 11 of 35
High Courts13 Oct 1999Dismissed
P.V. Thomas Vs Spl. Tahsildar
High Court Of Kerala · (2000) 1 KLJ 53
Land Acquisition Act, 1894 — Section 28A
High Courts13 Oct 1999Dismissed
Swamidasan and Others Vs The Exe. Engineer and Another
High Court Of Kerala · (2000) KLJ 16
Evidence Act, 1872 — Section 65(7)Land Acquisition (Amendment) Act, 1984 — Section 4(1), 51ARegistration Act, 1908 — Section 57(5)
High Courts13 Oct 1999
Chalakkudy Bar Association Vs Thomas Jolly Cheriyan
High Court Of Kerala · (2001) 2 ILR (Ker) 131
Constitution of India, 1950 — Article 226
High Courts13 Oct 1999
Muraleedharan Pillai Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 1145
Land Acquisition Act, 1894 — Section 18, 28A
High Courts11 Oct 1999Allowed
R. Sreenivasan Vs State of Kerala and Another
High Court Of Kerala · (2000) 1 CivCC 114 : (2002) 111 CompCas 740 : (1999) 2 KLJ 923 : (2000) 1 RCR(Criminal) 323
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Oct 1999Dismissed
Union of India (UOI) and Others Vs P.K. Kumaran and Others
High Court Of Kerala · (1999) 10 KL CK 0027
Constitution of India, 1950 — Article 136, 141
High Courts11 Oct 1999
Mohanachandran Pillai Vs Ramachandran
High Court Of Kerala · (2000) 1 CivCC 287
Registration Act, 1908 — Section 49, 49(c)
High Courts08 Oct 1999
Commissioner of Income Tax Vs Smt. Sheggy Abdulla
High Court Of Kerala · (2000) 243 ITR 792
Income Tax Act, 1961 — Section 147, 2(47), 45Kerala Land Acquisition Act, 1961 — Section 11, 16, 18
High Courts08 Oct 1999
COMMISSIONER OF INCOME TAX Vs K. MAHIM UDMA
High Court Of Kerala · (2000) 158 CTR 100 : (2000) 108 TAXMAN 52
Income Tax Act, 1961 — Section 256
High Courts08 Oct 1999
Commissioner of Income Tax Vs K. Mahim Udma
High Court Of Kerala · (2000) 242 ITR 133 : (2000) 2 RCR(Civil) 283
Income Tax Act, 1961 — Section 22
High Courts08 Oct 1999
Kamalam Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 925
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts07 Oct 1999Dismissed
Jacob Stephen and Others Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 652 : (1999) 4 RCR(Criminal) 768
Burma Courts Act, 1875 — Section 60Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 185, 194, 2, 407
High Courts07 Oct 1999Dismissed
Nature Lovers Movement Vs State of Kerala and Others
High Court Of Kerala · AIR 2000 Ker 131 : (2000) 3 ILR (Ker) 19 : (2000) 1 ILR (Ker) 677
Constitution of India, 1950 — Article 226, 48A, 51AForest (Conservation) Act, 1980 — Section 2, 2(3)Kerala Government Land Assignment Act, 1960 — Section 3
High Courts07 Oct 1999
Commissioner of Income Tax Vs Johny Joseph
High Court Of Kerala · (2000) 241 ITR 423
Income Tax Act, 1961 — Section 2, 22, 23
High Courts07 Oct 1999Dismissed
Oriental Insurance Co. Ltd. Vs Gopalakrishnan Nair
High Court Of Kerala · (2001) ACJ 1929 : (2000) 1 ILR (Ker) 788
Motor Vehicles Act, 1939 — Section 95(5)
High Courts06 Oct 1999
COMMISSIONER OF INCOME TAX Vs ASIAN TECHS LTD.
High Court Of Kerala · (2000) 108 TAXMAN 56
Income Tax Act, 1961 — Section 80HH, 80I, 80J
High Courts06 Oct 1999
Commissioner of Income Tax Vs Asian Techs Ltd.
High Court Of Kerala · (2000) 158 CTR 348 : (2000) 244 ITR 356
Income Tax Act, 1961 — Section 80HH, 80I, 80J
High Courts05 Oct 1999
Edappal S.C.B. Vs Malappuram Dist. Co-op. Bank
High Court Of Kerala · (1999) 2 KLJ 1009
High Courts05 Oct 1999
Shakkiel Rias Vs Shahana Ummer
High Court Of Kerala · (2000) 1 DMC 397 : (1999) 2 KLJ 854 : (2000) 2 RCR(Civil) 282
Civil Procedure Code, 1908 (CPC) — Section 24Guardians and Wards Act, 1890 — Section 14