High Courts09 Jun 1999Dismissed
E.S.I. Corporation Vs Hindustan Tile Works
High Court Of Kerala · (1999) 2 KLJ 94
Employees State Insurance Act, 1948 — Section 75(1), 85B, 85B(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,916 of 2,716
High Courts08 Jun 1999Dismissed
Beena Vs State of Kerala and Others
High Court Of Kerala · (2000) 1 KLJ 982
Kerala Education Rules, 1959 — Rule 12E(3), 15, 16
High Courts08 Jun 1999Dismissed
State of Kerala Vs Kollambeth Karthiyani
High Court Of Kerala · (1999) 06 KL CK 0014
Land Acquisition Act, 1894 — Section 18, 20, 23, 4(1), 51ARegistration Act, 1908 — Section 57
High Courts07 Jun 1999Dismissed
Arun S. Nair and Others Vs Headmaster, St. Michael''s Anglo-Indian High School, Kannur and Others
High Court Of Kerala · AIR 1999 Ker 413 : (1999) 3 ILR (Ker) 121
Constitution of India, 1950 — Article 226
High Courts07 Jun 1999Dismissed
Oriental Insurance Co. Ltd. Vs M.A.C.T. and Others
High Court Of Kerala · (1999) 2 ACC 540 : (2000) ACJ 558
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 173
High Courts04 Jun 1999
Umanath Vs State of Kerala and Another
High Court Of Kerala · (2000) CriLJ 1067 : (1999) 2 ILR (Ker) 841 : (1999) 2 KLJ 29 : (1999) 3 RCR(Criminal) 491
Criminal Procedure Code, 1973 (CrPC) — Section 301, 301(1), 301(2), 302, 302(1)Penal Code, 1860 (IPC) — Section 323, 325, 342, 451
High Courts04 Jun 1999
C. Pitcheiyan and etc. Vs Regional Manager, Co-optex, Kochi and Others
High Court Of Kerala · AIR 1999 Ker 328 : (1999) 3 ILR (Ker) 111
Constitution of India, 1950 — Article 226
High Courts02 Jun 1999Dismissed
Parameswaran and Another Vs Commissioner of Excise
High Court Of Kerala · (1999) 2 KLJ 7
Cochin Abkari Act, 1077 — Section 13
High Courts01 Jun 1999Allowed
Patel Babu Lal Pranlal Brothers and Others Vs Pameric Export International, Cochin and Others
High Court Of Kerala · AIR 1999 Ker 355 : (1999) 3 CivCC 417 : (1999) 2 ILR (Ker) 774 : (1999) 4 RCR(Civil) 28
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6
High Courts01 Jun 1999
K.I. George Vs Muhammed Master
High Court Of Kerala · (1999) 2 ALD(Cri) 400 : (1999) 2 CivCC 588 : (1999) 4 CivCC 107 : (1999) 97 CompCas 664 : (1999) CriLJ 3121 : (1999) 2 ILR (Ker) 833 : (1999) 2 KLJ 17 : (1999) 3 RCR(Criminal) 396
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts01 Jun 1999Dismissed
Edwin Vs Director-General, All India Radio
High Court Of Kerala · (1999) 3 ILR (Ker) 83 : (1999) 2 LLJ 1065
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 323A(2)
High Courts31 May 1999
Kamalakshi Amma Vs Karthiayani Amma and Others
High Court Of Kerala · (1999) 2 KLJ 173
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts31 May 1999Allowed
PSI Data Systems Ltd. Vs Registrar of Companies
High Court Of Kerala · AIR 2000 Ker 23 : (1999) 2 ILR (Ker) 830
Companies Act, 1956 — Section 391
High Courts28 May 1999Allowed
Thiruvachira Sreekrishna Kshethra Paripalana Committee Vs Commissioner, H.R. and C.E. and Others
High Court Of Kerala · (1999) 05 KL CK 0003
High Courts28 May 1999Dismissed
Sudarsanan Vs D.F.O. and Another
High Court Of Kerala · (1999) 2 KLJ 241
Kerala Forest Act, 1961 — Section 79
High Courts27 May 1999Allowed
Mahadevan Vs Chacko
High Court Of Kerala · (2002) 1 CivCC 258 : (2001) 3 ILR (Ker) 135 : (2002) 2 RCR(Civil) 134
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Specific Relief Act, 1963 — Section 27
High Courts26 May 1999Allowed
G.P. Vijayakumar Vs Punjab and Sind Bank
High Court Of Kerala · AIR 1999 Ker 367 : (1999) 4 CivCC 526
Guardians and Wards Act, 1890 — Section 29, 41(2)Hindu Minority and Guardianship Act, 1956 — Section 2, 8
High Courts26 May 1999
Bhavanji Hansaraj Vs Lourdes Church, Perumanoor and Others
High Court Of Kerala · AIR 1999 Ker 425 : (1999) 3 ILR (Ker) 414
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 25