High Courts25 Jun 1999
Peter Joseph Vs Rani Joseph and Others
High Court Of Kerala · (1999) 2 KLJ 86 : (1999) 2 KLJ 207
Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 4
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,915 of 2,716
High Courts24 Jun 1999Dismissed
Santha Vs Sree Kumar
High Court Of Kerala · (1999) 2 DMC 770 : (1999) 2 KLJ 403
Civil Procedure Code, 1908 (CPC) — Section 24Family Courts Act, 1984 — Section 7, 7(1)
High Courts24 Jun 1999Allowed
Kannan Vs The Land Acquisition Officer
High Court Of Kerala · (1999) 06 KL CK 0012
Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts23 Jun 1999Dismissed
Balakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1999) 2 KLJ 483
High Courts23 Jun 1999Dismissed
Union of India (UOI) and Others Vs Sreekumar
High Court Of Kerala · (1999) 06 KL CK 0029
Constitution of India, 1950 — Article 226
High Courts23 Jun 1999Dismissed
M.H. Industries Vs State of Kerala
High Court Of Kerala · (2000) 118 STC 114
High Courts22 Jun 1999
Thottoli Moideen Koya and Others Vs Kariatt Kunhammed Haji and Others
High Court Of Kerala · AIR 1999 Ker 324 : (1999) 3 ILR (Ker) 54 : (1999) 4 RCR(Civil) 6 : (1999) 2 RCR(Rent) 169
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 225Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 20
High Courts21 Jun 1999Dismissed
Devaki Vs State of Kerala
High Court Of Kerala · (1999) 2 ALT(Cri) 251 : (2000) CriLJ 477 : (1999) 3 ILR (Ker) 235
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 309
High Courts21 Jun 1999Allowed
Thressiamma Vs Union of India (UOI)
High Court Of Kerala · (2000) 120 ELT 602 : (1999) 3 ILR (Ker) 164
Central Excises and Salt Act, 1944 — Section 2, 35B, 35LCivil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 22, 226, 276, 32
High Courts21 Jun 1999Dismissed
Union of India and Others Vs Sreekumar
High Court Of Kerala · (1999) 2 KLJ 303
Constitution of India, 1950 — Article 226
High Courts21 Jun 1999Allowed
Manikandan Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 188
Kerala Abkari Act, 1077 — Section 15C
High Courts17 Jun 1999
Maniyan Vs Ramachandran
High Court Of Kerala · (1999) 2 KLJ 492
Kerala Land Reforms Act, 1963 — Section 125, 125(3), 2(25), 80B
High Courts17 Jun 1999
Malankara Rubber and Produce Co. Ltd. Vs State of Kerala
High Court Of Kerala · (1999) 06 KL CK 0013
Land Acquisition Act, 1894 — Section 23(1A)
High Courts16 Jun 1999
Lakshmi and Another Vs Viswanathan and Others
High Court Of Kerala · (1999) 2 KLJ 238
Kerala Land Reforms Act, 1963 — Section 72B, 72K(2)
High Courts16 Jun 1999Dismissed
Omana Vs Kerala Public Service Commission and Others
High Court Of Kerala · (1999) 06 KL CK 0033
Constitution of India, 1950 — Article 14, 16, 226Kerala State and Subordinate Services Rules, 1958 — Rule 3
High Courts11 Jun 1999Allowed
State of Kerala and Others Vs N.D. Joseph
High Court Of Kerala · (1999) 2 KLJ 190
High Courts10 Jun 1999Dismissed
Everestee Vs District Labour Officer
High Court Of Kerala · (1999) 3 ILR (Ker) 142 : (1999) 2 KLJ 1 : (1999) 2 LLJ 851
Industrial Disputes Act, 1947 — Section 2
High Courts10 Jun 1999Dismissed
Kerala Electrical and Allied Engineering Co. Ltd. Vs Raveendran Pillai and Others
High Court Of Kerala · (1999) 3 ILR (Ker) 151 : (1999) 2 LLJ 1001
Payment of Gratuity (Amendment) Act, 1994 — Section 3
High Courts10 Jun 1999Dismissed
Omprakash Shivprakash Vs K.I. Kuriakose and Others
High Court Of Kerala · (1999) CriLJ 3836 : (1999) 3 ILR (Ker) 210 : (1999) 4 RCR(Criminal) 793
Criminal Procedure Code, 1973 (CrPC) — Section 20, 233, 234, 235, 236Prevention of Food Adulteration Act, 1954 — Section 14, 16(1), 19, 2, 20Prevention of Food Adulteration Rules, 1955 — Rule 44, 80
High Courts10 Jun 1999
Kochupathu Vs Director of Panchayats and Another
High Court Of Kerala · (1999) 2 KLJ 410