High Courts22 Jan 1999Dismissed
A. Sarangadharan and Another Vs Dr. Vijayan and Others
High Court Of Kerala · AIR 1999 Ker 310
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,925 of 2,716
High Courts22 Jan 1999Dismissed
Sarangadharan and Another Vs Dr. Vijayan and Others
High Court Of Kerala · AIR 1999 Ker 310 : (1999) 4 CivCC 28 : (1999) 2 CivCC 243 : (1999) 3 RCR(Civil) 449
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Jan 1999Dismissed
Union of India (UOI) Vs Padmanabhan
High Court Of Kerala · (1999) 108 ELT 27 : (1999) 2 ILR (Ker) 346 : (1999) 1 KLJ 467
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 3
High Courts20 Jan 1999Allowed
Mrs. Achamma Chacko Vs Tahsildar and Assessing Authority, Ernakulam and Others
High Court Of Kerala · AIR 1999 Ker 252
Kerala Building Tax (Amendment) Act, 1992 — Section 3(2), 5(1), 6Kerala Building Tax Rules, 1984 — Rule 4
High Courts20 Jan 1999Dismissed
Vincent Varghese Vs State Bank of India
High Court Of Kerala · (1999) 2 ILR (Ker) 443 : (2000) 1 LLJ 1268
Banking Regulation Act, 1948 — Section 10(1)Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 498A
High Courts15 Jan 1999Allowed
Cashew Development Corporation Ltd. Vs Labour Court
High Court Of Kerala · (1999) 2 ILR (Ker) 337 : (1999) 1 LLJ 1031
Industrial Disputes Act, 1947 — Section 11A
High Courts14 Jan 1999
Viyyumma and Others Vs Official Liquidator
High Court Of Kerala · (1999) 98 CompCas 571 : (1999) 1 KLJ 318
Companies (Court) Rules, 1959 — Rule 280Companies Act, 1956 — Section 446(2)Succession Act, 1925 — Section 214
High Courts14 Jan 1999
Viyyumma and Others Vs Official Liquidator, High Court of Kerala
High Court Of Kerala · AIR 1999 Ker 190
Companies Act, 1956 — Section 555Succession Act, 1925 — Section 214
High Courts13 Jan 1999Dismissed
Babu Varghese Vs State of Kerala and Another
High Court Of Kerala · (1999) 1 KLJ 293
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 452(5), 482Penal Code, 1860 (IPC) — Section 420
High Courts13 Jan 1999
Suhra Vs A.K. Arif
High Court Of Kerala · (1999) 1 KLJ 314
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)
High Courts13 Jan 1999Dismissed
Babu Varghese Vs Deputy Superintendent of Police and Another
High Court Of Kerala · (1999) 2 ALT(Cri) 322 : (1999) 97 CompCas 436 : (1999) CriLJ 1111 : (1999) 2 ILR (Ker) 430 : (1999) 2 RCR(Criminal) 84
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 482Penal Code, 1860 (IPC) — Section 420
High Courts13 Jan 1999
Manuel Sons Wines Vs Income Tax Officer and Others
High Court Of Kerala · (1999) 155 CTR 137 : (1999) 236 ITR 909 : (1999) 104 TAXMAN 27
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 215, 217Income Tax Rules, 1962 — Rule 40, 40(5)
High Courts13 Jan 1999Dismissed
Suhra Kunjumon and Others Vs State of Kerala and Others
High Court Of Kerala · (1999) 1 KLJ 314 : (1999) 2 RCR(Criminal) 291
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)
High Courts12 Jan 1999
Premier Breweries Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1999) 155 CTR 67 : (1999) 236 ITR 726 : (1999) 104 TAXMAN 41
Income Tax Act, 1961 — Section 131, 37
High Courts12 Jan 1999
Eminent Enterprises Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1999) 154 CTR 513 : (1999) 236 ITR 883 : (1999) 106 TAXMAN 448
Income Tax Act, 1961 — Section 139, 139(8), 217, 220, 220(2A)
High Courts12 Jan 1999Dismissed
K.V. Solomon Vs Returning Officer, Kakka Vyavasaya Co-operative Society Ltd., Kuthiyathodu
High Court Of Kerala · AIR 1999 Ker 191 : (1999) 1 KLJ 305
Constitution of India, 1950 — Article 226
High Courts12 Jan 1999
Commissioner of Income Tax Vs Joseph Rajappan (Decd) (through legal heir Smt. Tresa Rajappan)
High Court Of Kerala · (1999) 238 ITR 721
Income Tax Act, 1961 — Section 139, 139(4), 148, 148(1)
High Courts12 Jan 1999
Commissioner of Income Tax Vs Purshotham Gokuldas
High Court Of Kerala · (1999) 237 ITR 115
Income Tax Act, 1961 — Section 37
High Courts11 Jan 1999Dismissed
C.K. Sreedharan Vs State of Kerala and Another
High Court Of Kerala · (1999) CriLJ 758
Criminal Procedure Code, 1973 (CrPC) — Section 239, 468(2), 469(1)Penal Code, 1860 (IPC) — Section 378, 406
High Courts08 Jan 1999
Emmanual K.V. Vs TELK
High Court Of Kerala · (1999) 1 LLJ 1157
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A