High Courts04 Feb 1999
N.V. Joseph Vs Dist. Collector and Others
High Court Of Kerala · AIR 1999 Ker 189
Kerala Building Tax Act, 1975 — Section 13, 13(1), 13(2), 15
COURT ARCHIVE
High Court Of Kerala judgments, 1999
697 judgments · page 32 of 35
High Courts03 Feb 1999Allowed
T. Jayarajan Vs P.R. Muhammed and Others
High Court Of Kerala · (1999) CriLJ 1856 : (1999) 2 ILR (Ker) 507 : (1999) 2 RCR(Criminal) 122
Criminal Procedure Code, 1973 (CrPC) — Section 307, 377, 377(1), 377(2), 378Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Feb 1999Dismissed
Narayanan Achari Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 619
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 21, 226, 32
High Courts03 Feb 1999
Hindustan Organic Chemicals Ltd. Vs State of Kerala and Another
High Court Of Kerala · AIR 1999 Ker 290
Kerala Building Tax Act, 1975 — Section 3(1), 3(2)
High Courts03 Feb 1999Allowed
Khoula Kassim Vs Tahsildar and Others
High Court Of Kerala · (1999) 2 KLJ 12
Kerala Building Tax Act, 1975 — Section 15
High Courts02 Feb 1999Dismissed
Issac Peter and Others Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 356
Constitution of India, 1950 — Article 254(1)Contract Act, 1872 — Section 59
High Courts02 Feb 1999Allowed
Principal, St. Thomas College Vs State of Kerala and Another
High Court Of Kerala · AIR 1999 Ker 343 : (1999) 2 ILR (Ker) 796
Constitution of India, 1950 — Article 226, 227Kerala Building Tax Act, 1975 — Section 3(1), 3(2), 3(3)
High Courts02 Feb 1999Dismissed
Jose Augustine and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1999 Ker 293
Constitution of India, 1950 — Article 243C(5)Kerala Local Authorities (Prohibition of Defection) Ordinance, 1998 — Section 1Kerala Panchayat Raj Act, 1994 — Section 157, 157(2), 157(7), 157(9), 35
High Courts02 Feb 1999
E.S.I. Corporation Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 441
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 20, 3(aa), 3(b), 3(c)
High Courts01 Feb 1999Allowed
New Road Brothers Vs Commissioner of Police, Ernakulam and Others
High Court Of Kerala · AIR 1999 Ker 262 : (1999) 2 ILR (Ker) 698 : (1999) 1 KLJ 524
Constitution of India, 1950 — Article 19(1)
High Courts01 Feb 1999
K.A. Sudesh and Others Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2000) 241 ITR 562 : (1999) 104 TAXMAN 653
Income Tax Act, 1961 — Section 230A
High Courts29 Jan 1999
SHANKARAN RAVI Vs INCOME TAX OFFICER and Others
High Court Of Kerala · (1999) 156 CTR 602
Constitution of India, 1950 — Article 226
High Courts29 Jan 1999
Attukal Jewellery Vs Asst. Commissioner of Income Tax and Others
High Court Of Kerala · (1999) 156 CTR 604 : (1999) 238 ITR 185 : (1999) 104 TAXMAN 561
Constitution of India, 1950 — Article 226
High Courts29 Jan 1999Dismissed
E.A. Benny Vs Raichel Bindu
High Court Of Kerala · AIR 1999 Ker 251 : (1999) 2 DMC 464 : (1999) 2 ILR (Ker) 646 : (1999) 1 KLJ 424 : (1999) 2 RCR(Civil) 192
Divorce Act, 1869 — Section 18, 19, 36
High Courts29 Jan 1999
D. Batcha Moideen Vs State of Kerala and Others
High Court Of Kerala · AIR 1999 Ker 243
Essential Commodities Act, 1955 — Section 3, 3(2), 5, 6A, 6B
High Courts28 Jan 1999
District Executive Officer Vs V.K. Pradeep and Others
High Court Of Kerala · (1999) 1 KLJ 492
Civil Procedure Code, 1908 (CPC) — Section 9Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts28 Jan 1999Dismissed
P.M. John Vs State of Kerala and Another
High Court Of Kerala · (2000) 101 CompCas 186
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jan 1999Dismissed
John Vs George Jacob
High Court Of Kerala · (1999) 4 CivCC 319 : (1999) 3 CivCC 308 : (2000) 101 CompCas 186 : (1999) 3 RCR(Criminal) 650
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jan 1999Dismissed
John Vs State of Kerala and Another
High Court Of Kerala · (1999) 2 KLJ 276
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Jan 1999Dismissed
Joseph, K.V. and Another Vs Devayani Amma and Others
High Court Of Kerala · (1999) 01 KL CK 0060
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(4), 12, 13, 14Kerala High Court Act, 1958 — Section 5