High Courts30 Sept 1999Dismissed
Radhakrishnan Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 784
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1999
697 judgments · page 13 of 35
High Courts30 Sept 1999Allowed
Secretary, K.P.S.C. and Another Vs K. Rajan and Another
High Court Of Kerala · (1999) 09 KL CK 0003
High Courts29 Sept 1999
Commissioner of Income Tax/Gift Tax Vs Mathew Mappillai
High Court Of Kerala · (2000) 241 ITR 528 : (2003) 130 TAXMAN 627
Gift Tax Act, 1958 — Section 5(1)Income Tax Act, 1961 — Section 12A, 80G, 80G(2)
High Courts29 Sept 1999Allowed
Rajendra Kurup Vs Union of India (UOI)
High Court Of Kerala · (2000) 1 ILR (Ker) 316 : (2000) 1 LLJ 572
Railway Protection Force Rules, 1987 — Rule 154
High Courts29 Sept 1999Allowed
Bhageeratha Engineering Ltd. Vs Superintendent of Police
High Court Of Kerala · (2000) 3 LLJ 1299
Industrial Disputes Act, 1947 — Section 2
High Courts29 Sept 1999Dismissed
The District Superintendent of Police and Others Vs O.P. George and Another
High Court Of Kerala · (2000) 1 CivCC 598 : (2000) 2 RCR(Criminal) 525
Constitution of India, 1950 — Article 21Police Act, 1861 — Section 10, 8, 9
High Courts29 Sept 1999Dismissed
Mariamma and Others Vs Kalyani Amma and Another
High Court Of Kerala · (1999) 2 KLJ 1084
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Sept 1999
COMMISSIONER OF GIFT TAX Vs MATHEW MAPPILLIAI
High Court Of Kerala · (2000) 158 CTR 346 : (2001) 117 TAXMAN 467
Income Tax Act, 1961 — Section 80G
High Courts28 Sept 1999Dismissed
George Vs Elizabeth and Others
High Court Of Kerala · (1999) 2 KLJ 863
Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 52(1)(a), 58(1), 60, 60(2)Succession Act, 1925 — Section 63
High Courts28 Sept 1999
Commissioner of Income Tax Vs Harisons Malayalam Ltd.
High Court Of Kerala · (2000) 245 ITR 127
Income Tax Act, 1961 — Section 32A
High Courts28 Sept 1999Allowed
Raveendran Vs Sukumara Pillai
High Court Of Kerala · (1999) 2 KLJ 770
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(3), 20
High Courts28 Sept 1999
St. Mary''s Finance Ltd. Vs R.G. Jayaprakash and Others
High Court Of Kerala · (2000) 99 CompCas 359
Companies Act, 1956 — Section 391, 393, 393(1), 394, 433
High Courts28 Sept 1999
Cherthala Agrl. R.D. Bank and Others Vs Joint Registrar and Others
High Court Of Kerala · (2000) 1 KLJ 291
Constitution of India, 1950 — Article 137, 14, 142, 16, 226
High Courts28 Sept 1999Dismissed
Resmi O.R. Vs State of Kerala and Others
High Court Of Kerala · (2000) 86 FLR 179 : (2000) 2 LLJ 537
Kerala Education Rules, 1959 — Rule 9A
High Courts27 Sept 1999
Oceanic Products Exporting Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 158 CTR 357 : (2000) 241 ITR 497
Income Tax Act, 1961 — Section 68
High Courts27 Sept 1999
KIL KOTAGIRI TEA and COFFEE ESTATE CO. LTD. Vs COMMISSIONER OF INCOME TAX
High Court Of Kerala · (2000) 108 TAXMAN 125
Income Tax Act, 1961 — Section 10, 256
High Courts27 Sept 1999
Kil Kotagiri Tea and Coffee Estate Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 158 CTR 644 : (2000) 241 ITR 444
Income Tax Act, 1961 — Section 10(30)
High Courts25 Sept 1999
SASIDHARA SHENOY and BROS. Vs DEPUTY COMMISSIONER OF INCOME TAX and Another
High Court Of Kerala · (1999) 157 CTR 440
Income Tax Act, 1961 — Section 256, 260
High Courts25 Sept 1999Allowed
State of Kerala Vs Smt. Margrate Joshy and Others
High Court Of Kerala · AIR 2000 Ker 114 : (2000) 1 ILR (Ker) 197
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Kerala Forest Act, 1961 — Section 52, 61D
High Courts25 Sept 1999
Sasidhara Shenoy and Bros. Vs Deputy Commissioner of Income Tax (Assessment) and Another
High Court Of Kerala · (2000) 241 ITR 333
Income Tax Act, 1961 — Section 260, 260(1), 32