High Courts19 Mar 1999Dismissed
Tom Kuriachan Vs State of Kerala
High Court Of Kerala · (1999) 1 KLJ 876
Motor Vehicles Act, 1988 — Section 213
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,919 of 2,716
High Courts18 Mar 1999
R.T. RAJESWARY and Another Vs DIRECTOR OF INCOME TAX (INV.) and Others
High Court Of Kerala · (1999) 155 CTR 21 : (1999) 105 TAXMAN 441
Income Tax Act, 1961 — Section 131, 133A
High Courts18 Mar 1999Allowed
P.P. Varkey and Co. Vs The Sales Tax Officer and Others
High Court Of Kerala · (1999) 03 KL CK 0034
Kerala General Sales Tax Act, 1963 — Section 12(3), 40, 45A, 46(2), 47
High Courts18 Mar 1999Dismissed
Saroja Mony and Others Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 1044
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(2)Land Acquisition Act, 1894 — Section 17, 17(4), 18, 4, 4(1)
High Courts18 Mar 1999Dismissed
Rajendra Prasad Vs State of Kerala and Others
High Court Of Kerala · (1999) 03 KL CK 0013
Kerala State and Subordinate Services Rules, 1958 — Rule 10, 27, 28
High Courts17 Mar 1999Allowed
Sarada Vs Nagalassery Grama Panchayat
High Court Of Kerala · (1999) 1 KLJ 949
Kerala Panchayat Raj (Control Over Officers) Rules, 1997 — Rule 2(d), 4Kerala Panchayat Raj Act, 1994 — Section 176(2), 181(1)
High Courts17 Mar 1999Allowed
Abdul Gafoor Vs Abdurahiman
High Court Of Kerala · (1999) 3 CivCC 17 : (1999) 4 RCR(Criminal) 271
Criminal Procedure Code, 1973 (CrPC) — Section 243, 313Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 69, 69(2)
High Courts17 Mar 1999Dismissed
State of Kerala Vs Madhavakurup Ramachandran Pillai
High Court Of Kerala · AIR 1999 Ker 359 : (1999) 4 CivCC 652 : (1999) 2 ILR (Ker) 663 : (1999) 1 KLJ 863 : (1999) 3 RCR(Civil) 443
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 4, Order 22 Rule 4(5)Limitation Act, 1963 — Article 120, 5
High Courts16 Mar 1999Dismissed
State of Kerala Vs Chalil Saidali
High Court Of Kerala · (1999) 4 CivCC 217 : (1999) 4 RCR(Civil) 71
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1Evidence Act, 1872 — Section 64, 65, 65(7)Land Acquisition Act, 1894 — Section 23(1), 4(1), 51A
High Courts16 Mar 1999
All Kerala Motor Driving School Workers Welfare Association and Another Vs State of Kerala and Another
High Court Of Kerala · (1999) 2 ACC 118 : AIR 1999 Ker 337 : (1999) 1 KLJ 782
Kerala Motor Vehicles Rules, 1989 — Rule 15, 405Motor Vehicles Act, 1988 — Section 213, 28, 9
High Courts16 Mar 1999
Hotel Shah and Co. Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (1999) 155 CTR 279 : (1999) 238 ITR 799 : (1999) 105 TAXMAN 444
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(2), 142(1)
High Courts15 Mar 1999Allowed
Parameswaran Elayidam Vs Mutual Aid Bankers and Another
High Court Of Kerala · (1999) 2 ILR (Ker) 650 : (1999) 2 LLJ 888
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11AKerala Shops and Commercial Establishment Act, 1960 — Section 18(4), 18(4A)
High Courts12 Mar 1999
Eliamma Chacko and Others Vs Leela Karunakaran
High Court Of Kerala · (1999) 1 KLJ 633
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 20
High Courts12 Mar 1999Allowed
T. Hamza Haji and Others Vs State of Kerala
High Court Of Kerala · (1999) 1 KLJ 598
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294 A, 294APrize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3
High Courts10 Mar 1999Allowed
A.N. Nadarajan Vs K.G. Nadarajan and Another
High Court Of Kerala · (1999) 2 CivCC 428 : (1999) CriLJ 2472 : (1999) 2 ILR (Ker) 607 : (1999) 1 KLJ 660 : (1999) 2 RCR(Criminal) 671
Cochin Kuries Act, 1107 — Section 5Kerala Chitties Act, 1975 — Section 3, 3(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Mar 1999Allowed
The Nair Service Society Vs The University of Kerala and Others
High Court Of Kerala · (1999) 03 KL CK 0038
Kerala University Act, 1957 — Section 83
High Courts10 Mar 1999Dismissed
Pradeep Maheswari Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1999) 156 CTR 337 : (2001) 250 ITR 453 : (1999) 105 TAXMAN 351
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 142(2A), 142(2D)
High Courts09 Mar 1999Dismissed
Majitha Beevi Vs Yakoob
High Court Of Kerala · (2000) 1 DMC 363 : (1999) 2 DMC 699 : (1999) 2 ILR (Ker) 592 : (1999) 4 RCR(Criminal) 84
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts09 Mar 1999Allowed
Sukumaran, C.V. Vs The Tahsildar and Others
High Court Of Kerala · (1999) 03 KL CK 0017
Kerala Building Tax Act, 1975 — Section 2(1), 30, 5(3), 5(5), 6