High Courts15 Feb 1999Allowed
State of Kerala Vs C.K. Peravankutty
High Court Of Kerala · (1999) 02 KL CK 0059
Land Acquisition Act, 1894 — Section 11, 18, 28A, 4(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1999
697 judgments · page 31 of 35
High Courts15 Feb 1999Allowed
Joy Xavier A.S. Vs Labour Court and Another
High Court Of Kerala · (1999) 2 LLJ 1303
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts15 Feb 1999
Commissioner of Income Tax Vs M.P. Ramachandran Nair
High Court Of Kerala · (2000) 241 ITR 832
Income Tax Act, 1961 — Section 158BA, 256, 256(2)
High Courts15 Feb 1999Allowed
Joy, A.S. Vs Labour Court and Another
High Court Of Kerala · (1999) 02 KL CK 0034
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts15 Feb 1999
COMMISSIONER OF INCOME TAX Vs M. P. RAMACHANDRAN NAIR
High Court Of Kerala · (1999) 155 CTR 148 : (1999) 104 TAXMAN 661
Income Tax Act, 1961 — Section 158BA, 256
High Courts12 Feb 1999Allowed
Subraya Bhat Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 1017
Constitution of India, 1950 — Article 14
High Courts11 Feb 1999Dismissed
Mohammed Rafeek Vs Securities and Exchange Board of India and Others
High Court Of Kerala · (1999) 98 CompCas 802
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269SSSecurities and Exchange Board of India Act, 1992 — Section 20
High Courts11 Feb 1999
OUSEPH MATHEW and CO. Vs INCOME TAX OFFICER and Others
High Court Of Kerala · (1999) 153 CTR 81
Income Tax Act, 1961 — Section 153, 185, 186, 245C, 245D
High Courts11 Feb 1999Dismissed
Divl. Forest Officer Vs Amina
High Court Of Kerala · (1999) 1 KLJ 433
Kerala Forest Act, 1961 — Section 52
High Courts10 Feb 1999Dismissed
Cambata Aviation Ltd. and Another Vs Cochin International Airport Ltd., Ernakulam and Others
High Court Of Kerala · AIR 1999 Ker 311
Constitution of India, 1950 — Article 226
High Courts09 Feb 1999Dismissed
Smt. Beena Rani Vs Regional Transport Authority, Kollam and Another
High Court Of Kerala · AIR 1999 Ker 249
Motor Vehicles Act, 1988 — Section 80
High Courts09 Feb 1999Dismissed
Murali Vs State of Kerala
High Court Of Kerala · (1999) 1 KLJ 498
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319, 319(1), 482
High Courts09 Feb 1999
Luke Memorial Eye Hospital Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 108
Kerala Building Tax Act, 1975 — Section 3(1)
High Courts09 Feb 1999Dismissed
Rosamma Thomas and Another Vs Circle Inspector of Police and Others
High Court Of Kerala · (2000) 1 ALT(Cri) 79 : (1999) CriLJ 1666 : (1999) 2 ILR (Ker) 520 : (1999) 1 KLJ 413 : (1999) 3 RCR(Criminal) 120
Constitution of India, 1950 — Article 341, 342, 366Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts09 Feb 1999Dismissed
Murali alias Muraleedharan Vs State of Kerala
High Court Of Kerala · (1999) 2 ALT(Cri) 19 : (1999) CriLJ 1670 : (1999) 2 ILR (Ker) 530 : (1999) 2 RCR(Criminal) 317
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319, 319(1), 482
High Courts08 Feb 1999Dismissed
Kerala Financial Corporation, Vellayambalam, Trivandrum Vs Syndicate Bank, Calicut and Others
High Court Of Kerala · AIR 1999 Ker 213 : (2000) 101 CompCas 486 : (1999) 3 ILR (Ker) 1 : (1999) 2 RCR(Civil) 661
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90, Order 34 Rule 1State Financial Corporations Act, 1951 — Section 31, 32Transfer of Property Act, 1882 — Section 52, 94
High Courts08 Feb 1999Allowed
M.D. Baby Vs State of Kerala and Others
High Court Of Kerala · (1999) 02 KL CK 0019
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15
High Courts08 Feb 1999
B. SREEDHARAN NAIR Vs UNION OF INDIA and Others
High Court Of Kerala · (1999) 154 CTR 550 : (1999) 105 TAXMAN 550
Gift Tax Act, 1958 — Section 29
High Courts05 Feb 1999Dismissed
V.K. Johney Vs Executive Engineer, Division No. II, Kerala State Housing Board and Others
High Court Of Kerala · (2000) 118 STC 498
Kerala General Sales Tax Act, 1963 — Section 7(7B)