High Courts19 Feb 1999Dismissed
John Philip and Others Vs State of Kerala
High Court Of Kerala · (1999) 1 KLJ 649
Constitution of India, 1950 — Article 21
COURT ARCHIVE
High Court Of Kerala judgments, 1999
697 judgments · page 30 of 35
High Courts19 Feb 1999Dismissed
Hamsa Vs Abdul Jaleel
High Court Of Kerala · (1999) 2 CivCC 169 : (1999) 2 DMC 229 : (1999) 3 ILR (Ker) 101 : (1999) 2 RCR(Criminal) 275
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts19 Feb 1999Allowed
Sahadevan Vs Excise Inspector and Another
High Court Of Kerala · (1999) 1 KLJ 687
High Courts19 Feb 1999Dismissed
Hamsa Vs Abdul Jaleel and Another etc.
High Court Of Kerala · (1999) CriLJ 2217
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 488
High Courts18 Feb 1999Allowed
Kerala State Road Transport Employees Assn. Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 646
Motor Vehicles Act, 1939 — Section 68(d)(3)
High Courts18 Feb 1999Dismissed
Roy K. George Vs K.P.S.C. and Others
High Court Of Kerala · (1999) 1 KLJ 586
Constitution of India, 1950 — Article 16
High Courts18 Feb 1999
MALAYIL BANKERS Vs ASSISTANT COMMISSIONER OF INCOME TAX
High Court Of Kerala · (1999) 155 CTR 143 : (1999) 104 TAXMAN 161
Income Tax Act, 1961 — Section 133A, 142
High Courts18 Feb 1999Allowed
A. Gopalkrishna Bhat and Others Vs Kaveri Amma and Others
High Court Of Kerala · AIR 1999 Ker 247 : (1999) 1 KLJ 576
Kerala Land Reforms Act, 1963 — Section 17, 2(17), 72, 77
High Courts18 Feb 1999Allowed
Railway Employees Consumer Co-op. Society Vs Union of India (UOI) and Others
High Court Of Kerala · (2000) 84 FLR 624 : (1999) 2 ILR (Ker) 726 : (1999) 3 LLJ 1009
Industrial Disputes Act, 1947 — Section 10, 10(1), 2
High Courts17 Feb 1999Allowed
Nizar Vs Hyrunneessa and Another
High Court Of Kerala · (1999) 1 KLJ 515
Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(1)(a), 3(1)(d), 3(2)
High Courts17 Feb 1999Allowed
Ismail Vs State of Kerala
High Court Of Kerala · (1999) 1 KLJ 510
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Feb 1999Dismissed
Peethambaran Vs Ramachandran
High Court Of Kerala · (1999) 2 ILR (Ker) 643 : (1999) 2 LLJ 832
Constitution of India, 1950 — Article 19(1)Industrial Disputes Act, 1947 — Section 2
High Courts17 Feb 1999
Nizar Vs Hyrunneessa
High Court Of Kerala · (2000) 1 DMC 229 : (1999) 2 ILR (Ker) 541 : (1999) 2 RCR(Criminal) 355
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(3)
High Courts17 Feb 1999
Commissioner of Income Tax Vs Forbes Ewart and Figgis P. Ltd.
High Court Of Kerala · (1999) 238 ITR 762
Income Tax Act, 1961 — Section 32A
High Courts16 Feb 1999
Ismail Vs Kunjan Marakkar and Others
High Court Of Kerala · (1999) 1 KLJ 528
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts16 Feb 1999Dismissed
S. Chandrasekharan Pillai Vs State of Kerala and Others
High Court Of Kerala · (1999) CriLJ 4442 : (1999) 3 RCR(Criminal) 133
Constitution of India, 1950 — Article 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 109, 110Kerala Police Act, 1960 — Section 259, 48, 51, 51A
High Courts16 Feb 1999Allowed
Sandha Vs Narayanan
High Court Of Kerala · (1999) 2 CivCC 206 : (1999) 2 DMC 411 : (1999) 2 RCR(Criminal) 173
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 488(4)
High Courts16 Feb 1999Allowed
P.V. Sreedevi Vs State of Kerala and Others
High Court Of Kerala · AIR 1999 Ker 341 : (1999) 2 ILR (Ker) 712
Kerala Stamp Act, 1959 — Section 69Stamp Manufacture and Sale (Kerala) Rules, 1960 — Rule 2
High Courts16 Feb 1999Allowed
Zainaba Vs Motor Accidents Claims Tribunal
High Court Of Kerala · (1999) 2 ACC 567 : (2001) ACJ 1100 : (1999) 2 KLJ 251
High Courts16 Feb 1999Allowed
Naranath Thazhakuniyil Sandha Vs Kottayat Thazhakuniyil Narayanan
High Court Of Kerala · (1999) CriLJ 1663
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 401, 488