High Courts06 Jul 1999
Sivadasan Vs Santha
High Court Of Kerala · (2000) 1 DMC 198 : (2000) 3 RCR(Civil) 400
Family Courts Act, 1984 — Section 7Hindu Adoptions and Maintenance Act, 1956 — Section 3
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,914 of 2,716
High Courts05 Jul 1999Allowed
Vasu Salian Vs The Special Tahsildar
High Court Of Kerala · (1999) 07 KL CK 0024
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 28A, 28A(1)
High Courts02 Jul 1999
Dr. P.B. Prasad Vs Deepthi and Another
High Court Of Kerala · (1999) 2 KLJ 520
Hindu Marriage Act, 1955 — Section 13(1)(c), 13B, 13B(2)Penal Code, 1860 (IPC) — Section 498A
High Courts02 Jul 1999Allowed
Purushothama Panicker and Another Vs G. Mohan
High Court Of Kerala · AIR 1999 Ker 443
Civil Procedure Code, 1908 (CPC) — Section 60Kerala Education Act, 1958 — Section 2, 6, 6(1)Kerala Education Rules, 1959 — Rule 1
High Courts02 Jul 1999Dismissed
Vijayaraghavan Vs Corporation of Calicut
High Court Of Kerala · (1999) 2 KLJ 708
High Courts02 Jul 1999Dismissed
Reji Michael Vs Vertex Securities Ltd. and Another
High Court Of Kerala · (2000) 1 ALT(Cri) 55 : (1999) CriLJ 3787 : (1999) 3 ILR (Ker) 504
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Essential Commodities Act, 1955 — Section 10(1)Penal Code, 1860 (IPC) — Section 11, 34, 415, 420
High Courts01 Jul 1999
Canara Bank Vs K. Abdurahiman and Others
High Court Of Kerala · (1999) 2 KLJ 459
Limitation Act, 1963 — Section 18(2)
High Courts01 Jul 1999Dismissed
K. Pushpangadan Vs Federal Bank Ltd., Alwaye and Another
High Court Of Kerala · AIR 1999 Ker 421 : (2000) 1 CivCC 27 : (2000) 101 CompCas 197 : (1999) 3 ILR (Ker) 264
Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34
High Courts01 Jul 1999
Radheshyam Vs State of Kerala and Another
High Court Of Kerala · (2000) 1 RCR(Criminal) 87
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16(1), 17, 2, 7, 7(1)
High Courts01 Jul 1999
Rajan and Others Vs C.I. of Police and Others
High Court Of Kerala · (1999) 2 KLJ 234
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jun 1999Dismissed
State of Kerala Vs Yoosuf Kunju
High Court Of Kerala · (1999) 3 ILR (Ker) 437 : (1999) 3 LLJ 1548
Kerala Service Rules, 1958 — Rule 140, 141, 142, 143
High Courts29 Jun 1999Allowed
Govindan Thankappan Vs Arulayi Elsi and Another
High Court Of Kerala · (1999) 2 KLJ 88
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 151
High Courts29 Jun 1999Dismissed
Thomas Abraham Vs K.K. Muraleedharan Nair
High Court Of Kerala · (1999) 4 CivCC 42
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 150
High Courts29 Jun 1999Dismissed
M.R. Narayana Panicker Vs State of Kerala and Others
High Court Of Kerala · (1999) 06 KL CK 0039
Government Servants Conduct Rules, 1973 — Rule 3, 6Kerala Civil Services (Vigilance Tribunal) Rules, 1960 — Rule 8(10), 8(15)Prevention of Corruption Act, 1947 — Section 5
High Courts29 Jun 1999
Karunakaran Vs Bhaskara Panicker and Others
High Court Of Kerala · (1999) 2 KLJ 695
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts29 Jun 1999
Prabhakaran Vs District Executive Officer and Another
High Court Of Kerala · (1999) 06 KL CK 0011
Kerala Motor Transport Workers Welfare Fund (Power and Duties of the Chief Executive Officer and District Executive Officers) Rules, 1986 — Rule 4, 4(1)Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 15(4), 7, 7(1), 7(2), 8
High Courts25 Jun 1999
M.K. Sasidharan Vs The Forest Range Officer and Others
High Court Of Kerala · (1999) CriLJ 4844
Kerala Forest Act, 1961 — Section 52, 52(1), 52(2), 53, 54
High Courts25 Jun 1999
Dr. M.K. Mukundan and Others Vs The District Electoral Officer and Others
High Court Of Kerala · (1999) 06 KL CK 0036
Constitution of India, 1950 — Article 12, 14, 16, 163(1), 19Representation of the People Act, 1950 — Section 26, 27
High Courts25 Jun 1999Dismissed
K. Balakrishnan Vs Mohammed Basheer and Others
High Court Of Kerala · (1999) 2 KLJ 758
Limitation Act, 1963 — Section 5