High Courts07 Jan 1999Allowed
Kamalakshi Amma Thankamma Vs Sicily Joseph and Others
High Court Of Kerala · (1999) 1 KLJ 274
Kerala Land Reforms Act, 1963 — Section 125(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,926 of 2,716
High Courts07 Jan 1999Allowed
Sheela Raphael and Others Vs Rajan and Others
High Court Of Kerala · (1999) 1 KLJ 301
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 20, 22Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 10Limitation Act, 1963 — Section 5
High Courts07 Jan 1999Allowed
Chairman and Managing Director, Hindustan Latex Ltd. and Another Vs State of Kerala and Another
High Court Of Kerala · (1999) CriLJ 808 : (1999) 2 ILR (Ker) 475
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 292
High Courts07 Jan 1999
Madathil Meethal Krishnan Vs Mathikandathil Sukumaran and Others
High Court Of Kerala · AIR 1999 Ker 300 : (1999) 2 ILR (Ker) 265
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts07 Jan 1999Dismissed
K.V. Mohammed Vs Paikkatt Subhadra Amma
High Court Of Kerala · (1999) 01 KL CK 0009
High Courts07 Jan 1999
State of Kerala and Others Vs M.K. Vanajakshy
High Court Of Kerala · AIR 1999 Ker 145
High Courts06 Jan 1999
Malayil Bankers Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (1999) 236 ITR 869
Income Tax Act, 1961 — Section 143, 158BA, 158BC, 271(1)
High Courts06 Jan 1999
COMMISSIONER OF INCOME TAX Vs BHARATH SEA FOODS
High Court Of Kerala · (1999) 152 CTR 502
Central Sales Tax Act, 1956 — Section 5Income Tax Act, 1961 — Section 256, 32A, 33, 80HH, 80HHA
High Courts06 Jan 1999Allowed
Mar Appraem Kuri Company Ltd. Vs Tomy and Another
High Court Of Kerala · (1999) 96 CompCas 718
Chit Funds Act, 1982 — Section 4
High Courts06 Jan 1999
Commissioner of Income Tax Vs Bharath Sea Foods
High Court Of Kerala · (1999) 237 ITR 46
Income Tax Act, 1961 — Section 80HH, 80J
High Courts06 Jan 1999
Dr. C. Balakrishnan Nair and Another Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1999) 154 CTR 523 : (1999) 237 ITR 70
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 165Income Tax Act, 1961 — Section 132, 132(3), 132(8), 132(9A), 158BC
High Courts05 Jan 1999Allowed
Philips Alfred Malvin Vs Gonsalvis
High Court Of Kerala · AIR 1999 Ker 187 : (1999) 3 CivCC 444 : (1999) 1 KLJ 247 : (1999) 2 RCR(Civil) 235
Constitution of India, 1950 — Article 21
High Courts05 Jan 1999
R. Sreedharan Vs The Registrar, High Court of Kerala and Others
High Court Of Kerala · AIR 1999 Ker 146
Constitution of India, 1950 — Article 226Defence of India Rules, 1962 — Rule 75A
High Courts05 Jan 1999
Lovely Thomas Vs Tomy Alexander
High Court Of Kerala · (2000) 1 DMC 609
Divorce Act, 1869 — Section 3, 3(9)
High Courts05 Jan 1999Allowed
L.S. Prasad Vs Sales Tax Officer and Others
High Court Of Kerala · (2003) 133 STC 582
Kerala General Sales Tax Act, 1963 — Section 45A
High Courts05 Jan 1999
Rajendra Prabhu Vs Union of India (UOI)
High Court Of Kerala · (1999) 107 ELT 293 : (1999) 2 ILR (Ker) 258
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 108, 110, 111, 112
High Courts05 Jan 1999
C.V. Varghese and Another Vs Devi Accademy and Others
High Court Of Kerala · AIR 1999 Ker 185 : (1999) 2 CivCC 146
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 11, Order 47 Rule 1, 151
High Courts05 Jan 1999
Commissioner of Income Tax Vs King Fisheries (P) Ltd.
High Court Of Kerala · (1999) 01 KL CK 0015
Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 256(1), 32A, 33, 80HH, 80HHA