High Courts17 Feb 1999
Nizar Vs Hyrunneessa
High Court Of Kerala · (2000) 1 DMC 229 : (1999) 2 ILR (Ker) 541 : (1999) 2 RCR(Criminal) 355
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,922 of 2,716
High Courts16 Feb 1999
Ismail Vs Kunjan Marakkar and Others
High Court Of Kerala · (1999) 1 KLJ 528
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts16 Feb 1999Dismissed
S. Chandrasekharan Pillai Vs State of Kerala and Others
High Court Of Kerala · (1999) CriLJ 4442 : (1999) 3 RCR(Criminal) 133
Constitution of India, 1950 — Article 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 109, 110Kerala Police Act, 1960 — Section 259, 48, 51, 51A
High Courts16 Feb 1999Allowed
Sandha Vs Narayanan
High Court Of Kerala · (1999) 2 CivCC 206 : (1999) 2 DMC 411 : (1999) 2 RCR(Criminal) 173
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 488(4)
High Courts16 Feb 1999Allowed
P.V. Sreedevi Vs State of Kerala and Others
High Court Of Kerala · AIR 1999 Ker 341 : (1999) 2 ILR (Ker) 712
Kerala Stamp Act, 1959 — Section 69Stamp Manufacture and Sale (Kerala) Rules, 1960 — Rule 2
High Courts16 Feb 1999Allowed
Zainaba Vs Motor Accidents Claims Tribunal
High Court Of Kerala · (1999) 2 ACC 567 : (2001) ACJ 1100 : (1999) 2 KLJ 251
High Courts16 Feb 1999Allowed
Naranath Thazhakuniyil Sandha Vs Kottayat Thazhakuniyil Narayanan
High Court Of Kerala · (1999) CriLJ 1663
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 401, 488
High Courts15 Feb 1999Allowed
State of Kerala Vs C.K. Peravankutty
High Court Of Kerala · (1999) 02 KL CK 0059
Land Acquisition Act, 1894 — Section 11, 18, 28A, 4(1)
High Courts15 Feb 1999Allowed
Joy Xavier A.S. Vs Labour Court and Another
High Court Of Kerala · (1999) 2 LLJ 1303
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts15 Feb 1999
Commissioner of Income Tax Vs M.P. Ramachandran Nair
High Court Of Kerala · (2000) 241 ITR 832
Income Tax Act, 1961 — Section 158BA, 256, 256(2)
High Courts15 Feb 1999Allowed
Joy, A.S. Vs Labour Court and Another
High Court Of Kerala · (1999) 02 KL CK 0034
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts15 Feb 1999
COMMISSIONER OF INCOME TAX Vs M. P. RAMACHANDRAN NAIR
High Court Of Kerala · (1999) 155 CTR 148 : (1999) 104 TAXMAN 661
Income Tax Act, 1961 — Section 158BA, 256
High Courts12 Feb 1999Allowed
Subraya Bhat Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 1017
Constitution of India, 1950 — Article 14
High Courts11 Feb 1999Dismissed
Mohammed Rafeek Vs Securities and Exchange Board of India and Others
High Court Of Kerala · (1999) 98 CompCas 802
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269SSSecurities and Exchange Board of India Act, 1992 — Section 20
High Courts11 Feb 1999
OUSEPH MATHEW and CO. Vs INCOME TAX OFFICER and Others
High Court Of Kerala · (1999) 153 CTR 81
Income Tax Act, 1961 — Section 153, 185, 186, 245C, 245D
High Courts11 Feb 1999Dismissed
Divl. Forest Officer Vs Amina
High Court Of Kerala · (1999) 1 KLJ 433
Kerala Forest Act, 1961 — Section 52
High Courts10 Feb 1999Dismissed
Cambata Aviation Ltd. and Another Vs Cochin International Airport Ltd., Ernakulam and Others
High Court Of Kerala · AIR 1999 Ker 311
Constitution of India, 1950 — Article 226
High Courts09 Feb 1999Dismissed
Smt. Beena Rani Vs Regional Transport Authority, Kollam and Another
High Court Of Kerala · AIR 1999 Ker 249
Motor Vehicles Act, 1988 — Section 80
High Courts09 Feb 1999Dismissed
Murali Vs State of Kerala
High Court Of Kerala · (1999) 1 KLJ 498
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319, 319(1), 482