COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,909 of 2,716

High Courts18 Aug 1999

Dr. Joseph Kuzhijalil Vs Joseph Pulikunnel alias P.S. Joseph and Another

High Court Of Kerala · (1999) 2 ALT(Cri) 442 : (2000) CriLJ 1264 : (1999) 3 ILR (Ker) 489 : (1999) 4 RCR(Criminal) 606

Civil Procedure Code Amendment Act, 1976 — Section 92Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 10, 12, 14, 15, 15(1)

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High Courts17 Aug 1999Dismissed

Krishnan Panicker K. Vs Hindustan Machine Tools Ltd. and Others

High Court Of Kerala · (2000) 87 FLR 64 : (1999) 3 ILR (Ker) 643 : (2000) 1 LLJ 498

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts16 Aug 1999Dismissed

V.M. Anas and Others Vs State of Kerala and Others

High Court Of Kerala · (1999) 2 KLJ 370

Constitution of India, 1950 — Article 14, 19, 19(1)(d), 202, 265Kerala Motor Vehicles Taxation Act, 1976 — Section 19, 3, 3(1), 3(2), 4

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High Courts13 Aug 1999Dismissed

Naik Nakul Deo Singh Vs The Deputy Commandant, C.I.S.F. and Others

High Court Of Kerala · (1999) 08 KL CK 0044

Civil Procedure Code, 1908 (CPC) — Section 20, 80Constitution of India, 1950 — Article 1A, 225, 226, 226(2)

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High Courts12 Aug 1999Allowed

C.C. Aravindan Vs Divisional Forest Officer and Another

High Court Of Kerala · AIR 2000 Ker 28 : (1999) 3 ILR (Ker) 838

Kerala Forest Act, 1961 — Section 21, 21F, 75AKerala Plantations Tax Act, 1960 — Section 2(6)

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High Courts12 Aug 1999Allowed

Rural India Handicrafts Marketing Association Vs Kottayam Municipality and Others

High Court Of Kerala · AIR 2000 Ker 30

Constitution of India, 1950 — Article 12, 14Kerala Municipalities Act, 1961 — Section 347

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High Courts12 Aug 1999

Union of India (UOI) Vs M. Thankaraj

High Court Of Kerala · (2000) 1 RCR(Civil) 632

Civil Procedure Code, 1908 (CPC) — Section 34General Clauses Act, 1897 — Section 22, 5Motor Vehicles Act, 1988 — Section 140, 140(1)

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High Courts11 Aug 1999

Eby J. Jose and Another Vs Union of India and Others

High Court Of Kerala · (1999) 2 KLJ 915

Prevention of Insults to National Honour Act, 1971 — Section 2, 2(a), 3

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High Courts11 Aug 1999

Eby J. Jose Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 2000 Ker 79 : (2000) 1 ILR (Ker) 650 : (2000) 1 RCR(Criminal) 54

Prevention of Insults to National Honour Act, 1971 — Section 2

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High Courts10 Aug 1999Dismissed

T.O. Aleyas Vs Union of India (UOI) and Others

High Court Of Kerala · (2004) 186 CTR 749 : (1999) 107 TAXMAN 542

Income Tax Act, 1961 — Section 220

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High Courts10 Aug 1999

T.O. ALEYAS Vs UNION OF INDIA

High Court Of Kerala · (2000) 107 TAXMAN 542

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High Courts09 Aug 1999

James Koshy Vs K.S.R.T.C. and Others

High Court Of Kerala · (1999) 2 KLJ 544

Constitution of India, 1950 — Article 14, 226

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High Courts09 Aug 1999Dismissed

The Manager, St. Thomas U.P. School and Another Vs The Comissioner and Secretary to Government and Others

High Court Of Kerala · (1999) 08 KL CK 0008

Constitution of India, 1950 — Article 30, 30(1), 30(1A)Kerala Education Act, 1958 — Section 2(5)Kerala Education Rules, 1959 — Rule 36A, 44

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High Courts06 Aug 1999

Kalliani Amma and Others Vs V. Rugmini and Others

High Court Of Kerala · (1999) 08 KL CK 0042

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High Courts06 Aug 1999

ASSISTANT COMMISSIONER OF Income Tax Vs KETHAN KUMAR A. SHAH

High Court Of Kerala · (2000) 108 TAXMAN 23

Income Tax Act, 1961 — Section 48, 54F

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High Courts06 Aug 1999

Assistant Commissioner of Income Tax Vs Kethan Kumar A. Shah

High Court Of Kerala · (2000) 242 ITR 83

Income Tax Act, 1961 — Section 28, 45, 48, 54F

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High Courts06 Aug 1999Allowed

Sarojini Vijayan M.V. and Another Vs State of Kerala and Another

High Court Of Kerala · AIR 2000 Ker 71

Constitution of India, 1950 — Article 14, 226

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High Courts05 Aug 1999Dismissed

P.P. Unnikrishnan and Another Vs Puttiyottil Alikutty and Another

High Court Of Kerala · (1999) CriLJ 4261 : (1999) 3 ILR (Ker) 731 : (1999) 2 KLJ 443 : (2000) 1 RCR(Criminal) 411

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(2), 197(3), 468Kerala Police Act, 1960 — Section 2, 29, 64, 64(3)Penal Code, 1860 (IPC) — Section 323, 325, 330, 341, 342

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High Courts05 Aug 1999Dismissed

Dileep Vs State of Kerala

High Court Of Kerala · (1999) CriLJ 4490 : (2000) 84 FLR 110 : (2001) 3 LLJ 686

Plantations Labour Act, 1951 — Section 40

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High Courts05 Aug 1999

Padmini and Others Vs State of Kerala and Another

High Court Of Kerala · (2000) 1 RCR(Civil) 656

Constitution of India, 1950 — Article 300AKerala Land Acquisition Act, 1961 — Section 214, 215, 4(1), 52(1), 5AKerala Municipalities Act, 1994 — Section 214, 215, 393, 393(1)

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