High Courts06 Apr 1999Dismissed
Deputy Commissioner Vs C.K. Industries
High Court Of Kerala · (1999) 04 KL CK 0002
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,918 of 2,716
High Courts05 Apr 1999
JOSEPH MATHEW Vs COMMISSIONER OF INCOME TAX
High Court Of Kerala · (1999) 157 CTR 248
Income Tax Act, 1961 — Section 256(2)
High Courts05 Apr 1999Dismissed
Pariyaram Panchayat Vs Damodaran Nair
High Court Of Kerala · (1999) 2 KLJ 286
Civil Procedure Code, 1908 (CPC) — Section 102Kerala Small Causes Courts Act, 1957 — Section 12, 4
High Courts31 Mar 1999Allowed
Arumukhan, C.K. Vs K.M. Rajasekharan and Others
High Court Of Kerala · (1999) 2 KLJ 898
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 18
High Courts31 Mar 1999
Govinda Pillai, K. and Another Vs State of Kerala and Another
High Court Of Kerala · (1999) 2 KLJ 41
Kerala Education Rules, 1959 — Rule 2(2), 2(3), 6B
High Courts30 Mar 1999
Sabu Kurian and Others Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1999) 1 KLJ 895
Constitution of India, 1950 — Article 14, 21, 38, 39, 46
High Courts29 Mar 1999Dismissed
Fr. V.M. Skaria and Others Vs K.T. George and Others
High Court Of Kerala · AIR 1999 Ker 320 : (1999) 2 ILR (Ker) 637
Civil Procedure Code, 1908 (CPC) — Section 2(2)Succession Act, 1925 — Section 278, 295
High Courts29 Mar 1999Allowed
Cambatta Aviation Ltd. and Others Vs Cochin International Airport Ltd. and Others
High Court Of Kerala · AIR 1999 Ker 368
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 38
High Courts26 Mar 1999Dismissed
Viswanathan M.K. Vs Controller of Examinations, University of Calicut and Another
High Court Of Kerala · AIR 1999 Ker 318 : (1999) 1 KLJ 778
Constitution of India, 1950 — Article 226
High Courts26 Mar 1999Dismissed
Ajanta Colour Laboratory Vs State of Kerala and Others
High Court Of Kerala · (1999) 03 KL CK 0018
Constitution of India, 1950 — Article 265, 366Kerala General Sales Tax Act, 1963 — Section 2, 5C
High Courts26 Mar 1999Dismissed
Joseph Thomas Vs Joseph Joseph and Others
High Court Of Kerala · (1999) 03 KL CK 0016
Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 278, 59, 63
High Courts26 Mar 1999Dismissed
P.A. Premkumar Vs State of Kerala and Another
High Court Of Kerala · (1999) 03 KL CK 0004
Kerala General Sales Tax Act, 1963 — Section 2
High Courts24 Mar 1999
M. Madhavan Nair Jayasree Vs Manjeri Municipality and Another
High Court Of Kerala · AIR 1999 Ker 322
Kerala Municipalities Act, 1994 — Section 243, 509Taxation and Finance Rules — Rule 27
High Courts24 Mar 1999
P.M. Uthuppu Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 157 CTR 205 : (2000) 243 ITR 47 : (2003) 128 TAXMAN 278
Income Tax Act, 1961 — Section 256
High Courts23 Mar 1999Dismissed
State of Kerala Vs Palghat Dist. Co-operative Rubber Mkg. Society
High Court Of Kerala · (1999) 1 KLJ 941
High Courts23 Mar 1999
K.E. Mammen Vs State of Kerala and Another
High Court Of Kerala · (1999) 1 KLJ 887
Constitution of India, 1950 — Article 226
High Courts23 Mar 1999
Abdul Majeed Vs Southern Railway and Others
High Court Of Kerala · (1999) 1 KLJ 1006
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 5, 9, 9(2)
High Courts22 Mar 1999Allowed
Mercy Lukose Vs The Vice Chancellor and Others
High Court Of Kerala · (1999) 03 KL CK 0036
Constitution of India, 1950 — Article 226Mahatma Gandhi University Act, 1985 — Section 62(2), 62(2A)
High Courts22 Mar 1999
Assistant Executive Engineer, Kerala Water Authority, Ernakulam Vs K. Seetharama Rao
High Court Of Kerala · AIR 1999 Ker 357
Kerala Water Supply and Sewerages Act, 1986 — Section 37
High Courts22 Mar 1999Dismissed
Manoj Kumar C Vs K.P.S.C. and Others
High Court Of Kerala · (1999) 1 KLJ 780