High Courts15 Oct 1999
COMMISSIONER OF INCOME TAX Vs KERALA ELECTRIC LAMP WORKS LTD.
High Court Of Kerala · (1999) 157 CTR 346
Income Tax Act, 1961 — Section 256, 28, 29, 32, 33
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,902 of 2,716
High Courts15 Oct 1999
P.C. Joseph and Brothers Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 158 CTR 104 : (2000) 243 ITR 818 : (2000) 108 TAXMAN 253
Income Tax Act, 1961 — Section 147, 148, 271, 271(1)
High Courts15 Oct 1999Allowed
Chacko, P.V. Vs K. Jayavarma and Others
High Court Of Kerala · (1999) 10 KL CK 0003
Advocates Act, 1961 — Section 15, 15(1), 3, 4Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 99
High Courts15 Oct 1999
Thankappan Vs Achuthan
High Court Of Kerala · (2000) 1 CivCC 478
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2, Order 17 Rule 2, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9
High Courts14 Oct 1999Dismissed
Simi Raj Vs Commr. for Entrance Exmns
High Court Of Kerala · (1999) 2 KLJ 836
High Courts14 Oct 1999Allowed
P.M. Abubacker Vs P.J. Alexander
High Court Of Kerala · (2000) CriLJ 1168 : (2000) 1 ILR (Ker) 329 : (2000) 1 RCR(Criminal) 259
Criminal Procedure Code, 1973 (CrPC) — Section 306, 311, 313, 319, 320(8)Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502
High Courts14 Oct 1999
Hameed Vs Ashokan
High Court Of Kerala · (2000) 1 ACC 130 : (2000) 1 ILR (Ker) 510 : (1999) 2 KLJ 719 : (2000) 1 RCR(Civil) 632
Kerala Motor Vehicles Rules, 1989 — Rule 170
High Courts14 Oct 1999Allowed
Unnikrishnan and Others Vs State of Kerala and Others
High Court Of Kerala · (1999) 10 KL CK 0043
Constitution of India, 1950 — Article 12, 14, 16, 226Kerala Public Services Act, 1968 — Section 2(1)
High Courts14 Oct 1999Dismissed
Guruvayoor Devaswom Employees'' Association Vs State of Kerala and Others
High Court Of Kerala · AIR 2000 Ker 1 : (2000) 1 ILR (Ker) 69
Constitution of India, 1950 — Article 14, 19(1)Guruvayoor Devaswom Act, 1978 — Section 4(1)
High Courts14 Oct 1999Dismissed
Simi Raj, S.P. Vs The Commissioner for Entrance Examinations, Trivandrum
High Court Of Kerala · AIR 2000 Ker 76
Constitution of India, 1950 — Article 226
High Courts14 Oct 1999Dismissed
K. Sreedharan and Co. (P.) Ltd. Vs State of Kerala
High Court Of Kerala · (2001) 123 STC 291
Kerala General Sales Tax Act, 1963 — Section 39(4), 5(5)
High Courts14 Oct 1999Dismissed
Travancore Cochin Devaswom Board Staff Association and Another Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 1114
Constitution of India, 1950 — Article 238(10), 25, 26Hindu Religious Endowment Regulations — Section 3Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 103 , 11, 2, 24, 29
High Courts14 Oct 1999Dismissed
Gopalakrishnan Nair and Another Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 724
Constitution of India, 1950 — Article 14, 164, 19, 19(1)(f), 19(5)
High Courts14 Oct 1999
Guruvayur Devaswom Employees Assn. Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 842
Constitution of India, 1950 — Article 14, 19, 19(1), 25, 26
High Courts14 Oct 1999
Karthy Vs Parukutty
High Court Of Kerala · (2000) 1 CivCC 97 : (2000) 1 RCR(Civil) 746
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts14 Oct 1999Dismissed
C.P.U. Farook Shafi Vs State of Kerala and Another
High Court Of Kerala · (1999) 2 KLJ 952
High Courts13 Oct 1999Allowed
Kuriakose Vs State of Kerala
High Court Of Kerala · (1999) 10 KL CK 0079
Penal Code, 1860 (IPC) — Section 324, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts13 Oct 1999Dismissed
P.V. Thomas Vs Spl. Tahsildar
High Court Of Kerala · (2000) 1 KLJ 53
Land Acquisition Act, 1894 — Section 28A
High Courts13 Oct 1999Dismissed
Swamidasan and Others Vs The Exe. Engineer and Another
High Court Of Kerala · (2000) KLJ 16
Evidence Act, 1872 — Section 65(7)Land Acquisition (Amendment) Act, 1984 — Section 4(1), 51ARegistration Act, 1908 — Section 57(5)
High Courts13 Oct 1999
Chalakkudy Bar Association Vs Thomas Jolly Cheriyan
High Court Of Kerala · (2001) 2 ILR (Ker) 131
Constitution of India, 1950 — Article 226