High Courts08 Sept 1999Dismissed
Mrs. Vilasini Jayaprakash Vs St. Mary''s Finance Ltd.
High Court Of Kerala · (2000) 99 CompCas 54
Companies Act, 1956 — Section 391Reserve Bank of India Act, 1934 — Section 45QA, 45QA(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,908 of 2,716
High Courts07 Sept 1999Allowed
V.P. Kunhammed Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 678
High Courts07 Sept 1999Allowed
Jossy Kondody Vs Chacko Thomas
High Court Of Kerala · (2000) 1 ALT(Cri) 43 : (1999) 3 CivCC 366 : (1999) CriLJ 4707 : (2000) 1 ILR (Ker) 110 : (1999) 4 RCR(Criminal) 466
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts07 Sept 1999Dismissed
M.F. Francis and Others Vs Chalakudy Municipality and Others
High Court Of Kerala · AIR 2000 Ker 39 : (2000) 1 ILR (Ker) 32 : (2000) 1 RCR(Civil) 620
Travancore-Kochi Town Planning Act, 1108 — Section 12, 15(3), 16, 33, 6
High Courts06 Sept 1999
Apar Ltd. Vs Asst. Commissioner (Assessment) and Another
High Court Of Kerala · (1999) 09 KL CK 0029
Kerala General Sales Tax Act, 1963 — Section 10, 5(2A)
High Courts01 Sept 1999
Employees'' State Insurance Corporation Vs K.A. Vijayan and Another
High Court Of Kerala · (2000) 99 CompCas 31
Employees State Insurance Act, 1948 — Section 86A
High Courts01 Sept 1999
E.S.I. Corporation Vs K.A. Vijayan and Others
High Court Of Kerala · (2000) 99 CompCas 31
Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Employees State Insurance (General) Regulations, 1950 — Regulation 29, 31Employees State Insurance Act, 1948 — Section 40, 85, 86A, 86A(1), 86A(2)
High Courts30 Aug 1999
Manu Kurikkal Vs R.T.A., Malappuram and Others
High Court Of Kerala · (1999) 2 KLJ 461
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 80, 87, 87(1)(a), 88, 90
High Courts30 Aug 1999Allowed
O.V. Manu Kurikkal Vs The Secretary, Regional Transport Authority, Malappuram and Others
High Court Of Kerala · AIR 2000 Ker 54 : (1999) 3 ILR (Ker) 699
Constitution of India, 1950 — Article 226Kerala Motor Vehicles Rules, 1989 — Rule 130, 133, 133(1)Motor Vehicles Act, 1988 — Section 87, 87(1)
High Courts30 Aug 1999Dismissed
Madhusoodanan, K. Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 475
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(3)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 306(1)
High Courts20 Aug 1999Allowed
Abdul Rehman Vs State of Kerala and Another
High Court Of Kerala · (2000) 1 ALT(Cri) 188 : (1999) CriLJ 4801 : (1999) 3 ILR (Ker) 844 : (2000) 1 RCR(Civil) 604
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 182, 183, 185, 324Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Aug 1999
K.N. Sushama Vs Mercy Antony and Others
High Court Of Kerala · AIR 2000 Ker 83 : (1999) 3 ILR (Ker) 617
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 243, 243ZG
High Courts20 Aug 1999Allowed
Rasheed Vs State of Kerala
High Court Of Kerala · (2000) 70 ECC 701 : (1999) 4 RCR(Criminal) 634
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts20 Aug 1999Allowed
Francis Joseph Vs State of Kerala and Others
High Court Of Kerala · (1999) 08 KL CK 0016
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts20 Aug 1999Dismissed
Vashayil Mahamood Vs Ali Hajee, L.V. and Others
High Court Of Kerala · (1999) 08 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 9, 115
High Courts20 Aug 1999
Hajara and Others Vs Udayan and Others
High Court Of Kerala · (2000) 1 ACC 183 : (2000) ACJ 876 : (1999) 3 ILR (Ker) 779
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts20 Aug 1999
Mohankumar and Others Vs Rajagopal and Others
High Court Of Kerala · (1999) 2 KLJ 550
Civil Procedure Code, 1908 (CPC) — Section 114, 115, 125, 149, 24Constitution of India, 1950 — Article 136, 226, 227, 243(b), 243KCriminal Procedure Code, 1973 (CrPC) — Section 146(1)
High Courts20 Aug 1999
Commissioner of Income Tax Vs C.W.S. (India) Ltd.
High Court Of Kerala · (2000) 242 ITR 429
Income Tax Act, 1961 — Section 35B(1), 37Income Tax Rules, 1962 — Rule 6AA
High Courts19 Aug 1999
Velayudhan Vs District Collector and Others
High Court Of Kerala · (1999) 2 KLJ 406
Penal Code, 1860 (IPC) — Section 21
High Courts19 Aug 1999Allowed
Secretary, Aikaranad Grama Panchayat Vs Malankara Orthodox Syrian Church
High Court Of Kerala · (1999) 08 KL CK 0015
Kerala Panchayat Act, 1960 — Section 5(1), 66, 66(2), 71, 72(1)