High Courts14 Jul 1999Dismissed
Niyamavedi Vs State of Kerala and Others
High Court Of Kerala · (2000) CriLJ 778 : (1999) 3 ILR (Ker) 278
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Official Secrets Act, 1923 — Section 13, 13(3), 3, 4
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,913 of 2,716
High Courts13 Jul 1999
Guddappa Rai and Others Vs Narayana Rai and Another
High Court Of Kerala · (1999) 2 KLJ 787
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Jul 1999Dismissed
Halimathu Beevi Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 448
Kerala Revenue Recovery Act, 1968 — Section 69(2), 69(3), 7, 71
High Courts13 Jul 1999
Abdul Karim Vs K.S.E.B.
High Court Of Kerala · (1999) 3 CivCC 425
Transfer of Property Act, 1882 — Section 106
High Courts12 Jul 1999
Sathjith Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 297
Constitution of India, 1950 — Article 14, 19, 19(1)(d), 19(1)(g), 21Motor Vehicles Act, 1988 — Section 128, 129
High Courts12 Jul 1999Allowed
K. Ramakrishnan and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1999 Ker 385 : (1999) 3 ILR (Ker) 383 : (1999) 3 RCR(Criminal) 741
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 133Kerala Motor Vehicles Rules, 1989 — Rule 227(1), 227(5)
High Courts12 Jul 1999Dismissed
Dr. Joseph Manadan and etc. Vs Transport Commissioner, Govt. of Kerala, Trivandrum and Others
High Court Of Kerala · AIR 2000 Ker 20
Constitution of India, 1950 — Article 19, 19(1), 21, 38(1), 47Motor Vehicles Act, 1988 — Section 129
High Courts09 Jul 1999Dismissed
State of Kerala Vs Govindankutty
High Court Of Kerala · (1999) 3 ILR (Ker) 376
Consumer Protection Act, 1986 — Section 10(3)Kerala Consumer Protection Rules, 1998 — Rule 3(1), 9CKerala Service Rules, 1958 — Rule 100
High Courts09 Jul 1999Dismissed
Bhargavi Amma Vs Parukutty Amma
High Court Of Kerala · (1999) 07 KL CK 0050
Evidence Act, 1872 — Section 92Hindu Minority and Guardianship Act, 1956 — Section 8(3)
High Courts09 Jul 1999Dismissed
Xavier Vs Lucy V. Pappali
High Court Of Kerala · (1999) 2 KLJ 422
Kerala Land Reforms Act, 1963 — Section 79A, 79A(1), 80A
High Courts09 Jul 1999Dismissed
E.S.I. Corporation Vs Hindustan Tile Works
High Court Of Kerala · (2000) 1 LLJ 425
Employees State Insurance Act, 1948 — Section 75(1), 85B
High Courts08 Jul 1999Allowed
Ramesh Krishnan Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 390 : (1999) 3 RCR(Criminal) 799
Penal Code, 1860 (IPC) — Section 292, 292(2), 292(2)(a)
High Courts08 Jul 1999Dismissed
P. Ravindran Vs Inspector of Police, S.P.E., C.B.I.
High Court Of Kerala · (1999) CriLJ 3789 : (1999) 3 ILR (Ker) 308 : (1999) 4 RCR(Criminal) 722
Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 14Penal Code, 1860 (IPC) — Section 120B, 465, 466, 473, 474
High Courts07 Jul 1999
Jayaprakash Vs John and Others
High Court Of Kerala · (1999) 2 KLJ 533
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Specific Relief Act, 1963 — Section 28, 28(1)
High Courts07 Jul 1999
K. Jayavarma Vs Returning Officer
High Court Of Kerala · (1999) 2 KLJ 120
Constitution of India, 1950 — Article 226
High Courts07 Jul 1999
President, Tiruvalla East Co-operative Bank Ltd. and etc. Vs Returning Officer, Tiruvalla East Co-operative Bank Ltd. and Others
High Court Of Kerala · AIR 2000 Ker 7
Constitution of India, 1950 — Article 226
High Courts06 Jul 1999Allowed
Sreenivasan and Another Vs Gopinathan and Others
High Court Of Kerala · (1999) 07 KL CK 0072
Court Fees Act, 1870 — Section 35(2)
High Courts06 Jul 1999
C.P. Paul Vs C.P. Susan and Others
High Court Of Kerala · AIR 1999 Ker 415 : (1999) 3 ILR (Ker) 273
Court Fees Act, 1870 — Article 4Kerala High Court Act, 1958 — Section 5Succession Act, 1925 — Section 276
High Courts06 Jul 1999Dismissed
Nirman Sindia Vs Indal Electromelts Ltd., Coimbatore and Others
High Court Of Kerala · AIR 1999 Ker 440 : (1999) 3 ILR (Ker) 509
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts06 Jul 1999
Sakunthala and Others Vs Remani and Others
High Court Of Kerala · (1999) 2 KLJ 344
Kerala Land Reforms Act, 1963 — Section 75