High Courts09 Feb 1999
Luke Memorial Eye Hospital Vs State of Kerala
High Court Of Kerala · (1999) 2 KLJ 108
Kerala Building Tax Act, 1975 — Section 3(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,923 of 2,716
High Courts09 Feb 1999Dismissed
Rosamma Thomas and Another Vs Circle Inspector of Police and Others
High Court Of Kerala · (2000) 1 ALT(Cri) 79 : (1999) CriLJ 1666 : (1999) 2 ILR (Ker) 520 : (1999) 1 KLJ 413 : (1999) 3 RCR(Criminal) 120
Constitution of India, 1950 — Article 341, 342, 366Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts09 Feb 1999Dismissed
Murali alias Muraleedharan Vs State of Kerala
High Court Of Kerala · (1999) 2 ALT(Cri) 19 : (1999) CriLJ 1670 : (1999) 2 ILR (Ker) 530 : (1999) 2 RCR(Criminal) 317
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319, 319(1), 482
High Courts08 Feb 1999Dismissed
Kerala Financial Corporation, Vellayambalam, Trivandrum Vs Syndicate Bank, Calicut and Others
High Court Of Kerala · AIR 1999 Ker 213 : (2000) 101 CompCas 486 : (1999) 3 ILR (Ker) 1 : (1999) 2 RCR(Civil) 661
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90, Order 34 Rule 1State Financial Corporations Act, 1951 — Section 31, 32Transfer of Property Act, 1882 — Section 52, 94
High Courts08 Feb 1999Allowed
M.D. Baby Vs State of Kerala and Others
High Court Of Kerala · (1999) 02 KL CK 0019
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15
High Courts08 Feb 1999
B. SREEDHARAN NAIR Vs UNION OF INDIA and Others
High Court Of Kerala · (1999) 154 CTR 550 : (1999) 105 TAXMAN 550
Gift Tax Act, 1958 — Section 29
High Courts05 Feb 1999Dismissed
V.K. Johney Vs Executive Engineer, Division No. II, Kerala State Housing Board and Others
High Court Of Kerala · (2000) 118 STC 498
Kerala General Sales Tax Act, 1963 — Section 7(7B)
High Courts04 Feb 1999
N.V. Joseph Vs Dist. Collector and Others
High Court Of Kerala · AIR 1999 Ker 189
Kerala Building Tax Act, 1975 — Section 13, 13(1), 13(2), 15
High Courts03 Feb 1999Allowed
T. Jayarajan Vs P.R. Muhammed and Others
High Court Of Kerala · (1999) CriLJ 1856 : (1999) 2 ILR (Ker) 507 : (1999) 2 RCR(Criminal) 122
Criminal Procedure Code, 1973 (CrPC) — Section 307, 377, 377(1), 377(2), 378Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Feb 1999Dismissed
Narayanan Achari Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 619
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 21, 226, 32
High Courts03 Feb 1999
Hindustan Organic Chemicals Ltd. Vs State of Kerala and Another
High Court Of Kerala · AIR 1999 Ker 290
Kerala Building Tax Act, 1975 — Section 3(1), 3(2)
High Courts03 Feb 1999Allowed
Khoula Kassim Vs Tahsildar and Others
High Court Of Kerala · (1999) 2 KLJ 12
Kerala Building Tax Act, 1975 — Section 15
High Courts02 Feb 1999Dismissed
Issac Peter and Others Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 356
Constitution of India, 1950 — Article 254(1)Contract Act, 1872 — Section 59
High Courts02 Feb 1999Allowed
Principal, St. Thomas College Vs State of Kerala and Another
High Court Of Kerala · AIR 1999 Ker 343 : (1999) 2 ILR (Ker) 796
Constitution of India, 1950 — Article 226, 227Kerala Building Tax Act, 1975 — Section 3(1), 3(2), 3(3)
High Courts02 Feb 1999Dismissed
Jose Augustine and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1999 Ker 293
Constitution of India, 1950 — Article 243C(5)Kerala Local Authorities (Prohibition of Defection) Ordinance, 1998 — Section 1Kerala Panchayat Raj Act, 1994 — Section 157, 157(2), 157(7), 157(9), 35
High Courts02 Feb 1999
E.S.I. Corporation Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 441
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 20, 3(aa), 3(b), 3(c)
High Courts01 Feb 1999Allowed
New Road Brothers Vs Commissioner of Police, Ernakulam and Others
High Court Of Kerala · AIR 1999 Ker 262 : (1999) 2 ILR (Ker) 698 : (1999) 1 KLJ 524
Constitution of India, 1950 — Article 19(1)
High Courts01 Feb 1999
K.A. Sudesh and Others Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2000) 241 ITR 562 : (1999) 104 TAXMAN 653
Income Tax Act, 1961 — Section 230A
High Courts29 Jan 1999
SHANKARAN RAVI Vs INCOME TAX OFFICER and Others
High Court Of Kerala · (1999) 156 CTR 602
Constitution of India, 1950 — Article 226
High Courts29 Jan 1999
Attukal Jewellery Vs Asst. Commissioner of Income Tax and Others
High Court Of Kerala · (1999) 156 CTR 604 : (1999) 238 ITR 185 : (1999) 104 TAXMAN 561
Constitution of India, 1950 — Article 226