High Courts03 Nov 1999
Tharavoor Mahakshetra Bhaktajana Samithy Vs Administrative Officer
High Court Of Kerala · (2000) KLJ 32 : (2000) 1 LLJ 1267
COURT ARCHIVE
High Court Of Kerala judgments, 1999
697 judgments · page 8 of 35
High Courts03 Nov 1999Dismissed
P.J. Kurien Vs Renjitha and Others
High Court Of Kerala · (2000) CriLJ 1731
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 161(3), 162(1)Evidence Act, 1872 — Section 115
High Courts03 Nov 1999Allowed
Treasa, S.M. Vs Travancore Titanium Products
High Court Of Kerala · (2000) KLJ 35 : (2000) 2 RCR(Civil) 568
Arbitration Act, 1940 — Section 11, 20, 5, 8, 8(1)
High Courts03 Nov 1999Dismissed
State of Kerala Vs Dr. V.M. Kurshid
High Court Of Kerala · (1999) 11 KL CK 0013
High Courts02 Nov 1999Allowed
Oriental Insurance Co. Ltd. Vs Sadanandan
High Court Of Kerala · (1999) 11 KL CK 0099
High Courts02 Nov 1999
Income Tax Officer Vs Vijaya Automobiles
High Court Of Kerala · (2000) 159 CTR 201 : (2000) 243 ITR 874 : (2000) 108 TAXMAN 584
Income Tax Act, 1961 — Section 260A
High Courts02 Nov 1999Allowed
The Oriental Insurance Co. Ltd. Vs K. Sasidharan and Others
High Court Of Kerala · (2000) 1 ACC 215 : (2001) ACJ 1368
Motor Vehicles Act, 1939 — Section 96(2)
High Courts01 Nov 1999
Rajan and Another Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 872
Penal Code, 1860 (IPC) — Section 300, 302, 307, 323, 324
High Courts01 Nov 1999
COMMISSIONER OF INCOME TAX Vs JAI HIND TRAVELS (P) LTD.
High Court Of Kerala · (2000) 158 CTR 664 : (2000) 108 TAXMAN 242
Income Tax Act, 1961 — Section 256, 5
High Courts01 Nov 1999
Commissioner of Income Tax Vs Paily Pillai and Co.
High Court Of Kerala · (2000) 243 ITR 557 : (2003) 132 TAXMAN 499
Income Tax Act, 1961 — Section 148, 176
High Courts01 Nov 1999
Commissioner of Income Tax Vs Jai Hind Travels (P.) Ltd.
High Court Of Kerala · (2000) 243 ITR 451
Income Tax Act, 1961 — Section 5
High Courts01 Nov 1999
Commissioner of Income Tax Vs A. Sreenivasa Pai
High Court Of Kerala · (2000) 160 CTR 216 : (2000) 242 ITR 29
Income Tax Act, 1961 — Section 139, 139(5), 271, 271(1)
High Courts01 Nov 1999
COMMISSIONER OF INCOME TAX Vs PAILY PILLAI and CO.
High Court Of Kerala · (2000) 160 CTR 455
Income Tax Act, 1961 — Section 148, 176, 256, 41Partnership Act, 1932 — Section 47
High Courts29 Oct 1999
Mathai Mappila and Tom Cyriac Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 243 ITR 326
Income Tax Act, 1961 — Section 209A(1), 209A(4), 210, 212(3A), 218(1)
High Courts29 Oct 1999Dismissed
Sajan John Vs State of Kerala and Others
High Court Of Kerala · (2000) 1 RCR(Criminal) 755
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 190, 197Penal Code, 1860 (IPC) — Section 166, 34, 448, 498A, 506
High Courts28 Oct 1999
Kochukutty and Others Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 1095
Land Acquisition Act, 1894 — Section 11, 18, 28A, 34
High Courts28 Oct 1999
Commissioner of Income Tax Vs Abraham George
High Court Of Kerala · (2000) 158 CTR 526 : (2000) 242 ITR 171
Income Tax Act, 1961 — Section 80C
High Courts28 Oct 1999Allowed
Sajeera Vs P.K. Salim
High Court Of Kerala · (2000) 1 ILR (Ker) 863
Constitution of India, 1950 — Article 14, 20(3), 23Evidence Act, 1872 — Section 112, 27, 73Family Law Reform Act, 1969 — Section 26
High Courts28 Oct 1999Dismissed
Chandran Vs Gopalan
High Court Of Kerala · (2000) 1 CivCC 508 : (1999) 2 KLJ 947
High Courts27 Oct 1999Dismissed
Usha Vs Handloom Development Corporation
High Court Of Kerala · (2000) 1 ILR (Ker) 513 : (2000) 2 LLJ 158
Criminal Procedure Code, 1973 (CrPC) — Section 389Kerala State Handloom Development Corporation Ltd. Service Rules — Rule 107