COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,907 of 2,716

High Courts17 Sept 1999Dismissed

University of Kerala, Trivandrum and Another Vs Manager, Mar Thoma College of Science and Technology, Chadayamangalam and etc.

High Court Of Kerala · AIR 1999 Ker 433

Constitution of India, 1950 — Article 14, 226Kerala University Act, 1974 — Section 83

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High Courts17 Sept 1999Dismissed

Parukutty and Others Vs The Taluk Land Board, Thalappally and Another

High Court Of Kerala · (1999) 09 KL CK 0007

Kerala High Court Act, 1958 — Section 3Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 12(1)Kerala Land Reforms Act, 1963 — Section 103, 25(8), 81, 81, 81(1)

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High Courts16 Sept 1999Dismissed

C.K. Venkataram Naidu Vs C.R. Vasanthi and Others

High Court Of Kerala · AIR 2000 Ker 27 : (2000) 1 RCR(Civil) 576

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115

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High Courts16 Sept 1999

Venkataram Naidu Vs Vasanthi and Others

High Court Of Kerala · (1999) 2 KLJ 803

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High Courts16 Sept 1999

Peria Karamalai Tea and Produce Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2000) 241 ITR 265

Income Tax Act, 1961 — Section 147

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High Courts15 Sept 1999

SEA MATES INDIA Vs COMMISSIONER OF Income Tax

High Court Of Kerala · (1999) 107 TAXMAN 309

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High Courts15 Sept 1999Dismissed

Selma Beevi and Others Vs K.R. Karunakaran Pillai

High Court Of Kerala · (1999) 2 KLJ 714

Kerala Co-operative Societies Rules, 1969 — Rule 83(5), 84Limitation Act, 1963 — Article 134, 136

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High Courts15 Sept 1999Dismissed

Chandramathi Amma Vs Malanadu Co-operative Bank

High Court Of Kerala · AIR 2000 Ker 69 : (2000) 1 ILR (Ker) 301

Kerala Co-operative Land Mortagage Banks Act, 1960 — Section 16, 17Limitation Act, 1963 — Article 134, 137

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High Courts15 Sept 1999

Mathew Titus Vs Thankamma Titus

High Court Of Kerala · (2000) 1 CivCC 125

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26

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High Courts15 Sept 1999

Sea Mates India Vs Commissioner of Income Tax

High Court Of Kerala · (1999) 240 ITR 484

Income Tax Act, 1961 — Section 256, 37

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High Courts15 Sept 1999

Chandramathi Amma Vs Malanadu Co-op. Bank

High Court Of Kerala · (1999) 2 KLJ 832

Co-operative Land Mortgage Banks Act — Section 16, 17

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High Courts14 Sept 1999

Kuttikrishnan and Another Vs The State of Kerala and Others

High Court Of Kerala · (1999) 09 KL CK 0049

Constitution of India, 1950 — Article 226

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High Courts14 Sept 1999Dismissed

Sukumaran Vs Gangadharan

High Court Of Kerala · (1999) 2 KLJ 890 : (2000) 1 RCR(Civil) 352

Trusts Act, 1882 — Section 82

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High Courts14 Sept 1999Allowed

Selvaraj and Others Vs State of Kerala

High Court Of Kerala · (1999) 09 KL CK 0005

Evidence Act, 1872 — Section 114, 25, 26

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High Courts10 Sept 1999Dismissed

Hafiz P.H. Abdul Gaffar Moulavi Vs Abdurahiman and Another

High Court Of Kerala · (1999) 2 KLJ 686 : (1999) 4 RCR(Criminal) 854

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 26Copyright Act, 1957 — Section 1, 2, 5, 55, 58

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High Courts10 Sept 1999

Mohandas Vs Gopalakrishnan Nair and Others

High Court Of Kerala · (1999) 2 KLJ 451

Kerala Guruvayoor Devaswom Act, 1978 — Section 1(1), 14, 17, 19, 19(1)

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High Courts09 Sept 1999Dismissed

Manoj, C.G. Vs Infant Jesus Church and Others

High Court Of Kerala · (1999) 09 KL CK 0028

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Kerala High Court (Amendment) Act, 1976 — Section 2(2)Kerala High Court Act, 1958 — Section 5

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High Courts09 Sept 1999Dismissed