High Courts04 Oct 1999Dismissed
R.V. Mohammed Vs Trichur Heart Hospital Ltd. and Others
High Court Of Kerala · (2001) 104 CompCas 243 : (1999) 2 KLJ 870
Companies Act, 1956 — Section 237
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,904 of 2,716
High Courts04 Oct 1999Dismissed
Ramakrishnan Nair alias Raju Vs State of Kerala
High Court Of Kerala · (2000) 1 ALT(Cri) 7 : (2000) CriLJ 416 : (2000) 1 ILR (Ker) 598 : (2000) 1 RCR(Criminal) 65
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 102, 299, 300, 302, 304
High Courts04 Oct 1999
Lukkose John Thoppil Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 157 CTR 375 : (2000) 242 ITR 1
Finance (No. 2) Act, 1998 — Section 95
High Courts04 Oct 1999
Commissioner of Income Tax Vs South India Corporation Ltd.
High Court Of Kerala · (2000) 157 CTR 422 : (2000) 242 ITR 114
Income Tax Act, 1961 — Section 36(1), 43B
High Courts04 Oct 1999Allowed
Mrs. Leelamma John Thoppil Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 114 TAXMAN 157
Finance (No. 2) Act, 1998 — Section 90(4)Income Tax Act, 1961 — Section 155, 234, 234A, 234B, 234C
High Courts04 Oct 1999Dismissed
United India Insurance Co. Ltd. Vs Annamma Sebastian and Others
High Court Of Kerala · (2000) 1 ACC 141 : (2000) ACJ 855 : (2000) 1 ILR (Ker) 360 : (2000) 1 RCR(Civil) 377
Motor Vehicles Act, 1988 — Section 146, 157, 94, 95
High Courts04 Oct 1999
Commissioner of Income Tax Vs P.K. Narayanan
High Court Of Kerala · (2000) 159 CTR 353 : (2000) 241 ITR 175 : (2000) 108 TAXMAN 424
Income Tax Act, 1961 — Section 256(2)
High Courts04 Oct 1999
P. Rukmani Amma Vs State of Kerala and Others
High Court Of Kerala · (1999) 10 KL CK 0007
Kerala Service Rules, 1958 — Rule 32, 5, 57, 58, 80
High Courts01 Oct 1999Allowed
National Insurance Co. Ltd. Vs Sasilatha
High Court Of Kerala · (2000) 1 ACC 264 : (2000) ACJ 661 : (2000) 1 ILR (Ker) 351
Motor Vehicles Act, 1988 — Section 140, 142, 166
High Courts30 Sept 1999
COMMISSIONER OF INCOME TAX Vs S.R.V. PRESS and PUBLICATIONS (P.) LTD.
High Court Of Kerala · (2000) 107 TAXMAN 458
Income Tax Act, 1961 — Section 256, 45, 48, 49, 54E
High Courts30 Sept 1999Dismissed
Solomon Castro Vs State of Kerala and Others
High Court Of Kerala · (2000) CriLJ 2486 : (2000) 1 ILR (Ker) 97
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22, 22(5), 226
High Courts30 Sept 1999
P.J. Eapen Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 241 ITR 572
Income Tax Act, 1961 — Section 14, 56, 56(1)
High Courts30 Sept 1999Dismissed
State of Kerala Vs Ramachandran
High Court Of Kerala · (1999) 2 KLJ 1012
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 201, 302, 376, 436, 511
High Courts30 Sept 1999
Commissioner of Income Tax Vs O.E.N. India Ltd.
High Court Of Kerala · (2000) 158 CTR 281 : (2000) 241 ITR 682
Income Tax Act, 1961 — Section 37
High Courts30 Sept 1999
Commissioner of Income Tax Vs S.R.V. Press and Publications (P.) Ltd.
High Court Of Kerala · (2000) 158 CTR 22 : (2000) 241 ITR 626
Income Tax Act, 1961 — Section 48
High Courts30 Sept 1999Allowed
Rosamma Vs State of Kerala
High Court Of Kerala · (2000) CriLJ 344
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 50(1)
High Courts30 Sept 1999Dismissed
Radhakrishnan Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 784
Constitution of India, 1950 — Article 226
High Courts30 Sept 1999Allowed
Secretary, K.P.S.C. and Another Vs K. Rajan and Another
High Court Of Kerala · (1999) 09 KL CK 0003
High Courts29 Sept 1999
Commissioner of Income Tax/Gift Tax Vs Mathew Mappillai
High Court Of Kerala · (2000) 241 ITR 528 : (2003) 130 TAXMAN 627
Gift Tax Act, 1958 — Section 5(1)Income Tax Act, 1961 — Section 12A, 80G, 80G(2)
High Courts29 Sept 1999Allowed
Rajendra Kurup Vs Union of India (UOI)
High Court Of Kerala · (2000) 1 ILR (Ker) 316 : (2000) 1 LLJ 572
Railway Protection Force Rules, 1987 — Rule 154