High Courts22 Dec 2000
Bar Council of Kerala Vs S.I. of Police
High Court Of Kerala · (2001) 1 KLJ 139
Contempt of Courts Act, 1971 — Section 15, 15(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 1 of 35
High Courts22 Dec 2000
George Vs Ramachandra Reddiar
High Court Of Kerala · (2001) 1 KLJ 326
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(11), 11(2), 11(3), 20
High Courts22 Dec 2000
Sainuddin Vs Sulaiman
High Court Of Kerala · (2001) 1 KLJ 190
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8), 20
High Courts22 Dec 2000
Bar Council of Kereala Vs Saju
High Court Of Kerala · (2001) 1 ILR (Ker) 235
Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 8Contempt of Courts Act, 1971 — Section 15
High Courts21 Dec 2000
Uthaman Vs K.S.R.T.C.
High Court Of Kerala · (2001) 89 FLR 423
Constitution of India, 1950 — Article 14, 16, 226Road Transport Corporations Act, 1950 — Section 34
High Courts21 Dec 2000
Sulaikha Beevi Vs Mathew
High Court Of Kerala · AIR 2001 Ker 177 : (2001) 2 RCR(Civil) 61 : (2001) 1 RCR(Rent) 311
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)Kerala Land Reforms Act, 1963 — Section 106, 107Registration Act, 1908 — Section 17, 17(1), 49
High Courts21 Dec 2000
Jortin Antony Vs Sree Padmanabha D. Marthanda Varma
High Court Of Kerala · (2000) 12 KL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 3 Rule 1, Order 3 Rule 2, Order 6 Rule 14, 115Evidence Act, 1872 — Section 60Income Tax Act, 1961 — Section 26A
High Courts21 Dec 2000Dismissed
Anas Abdul Khader Vs Adul Nasar
High Court Of Kerala · (2000) 12 KL CK 0029
Arbitration and Conciliation Act, 1996 — Section 33, 34(3), 43Limitation Act, 1963 — Section 14
High Courts21 Dec 2000
M.E. Abdul Rahiman Vs Deputy Tahsildar, Kerala State Financial Enterprises Limited and Others
High Court Of Kerala · (2001) 107 CompCas 306
Contract Act, 1872 — Section 134
High Courts20 Dec 2000
Commissioner of Income Tax Vs K. Mahim
High Court Of Kerala · (2001) 167 CTR 211
High Courts20 Dec 2000
Commissioner of Income Tax Vs K. Mahim Udma
High Court Of Kerala · (2001) 251 ITR 671
Income Tax Act, 1961 — Section 22, 256
High Courts20 Dec 2000
Dr. K. Aboobacker and Others Vs K.K. Abdulla Haji and Others
High Court Of Kerala · (2001) CriLJ 3179
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 397, 397(1)Societies Registration Act, 1860 — Section 19(4)
High Courts19 Dec 2000Dismissed
Kerala Public Service Commission Vs Anto Francis and Another
High Court Of Kerala · (2000) 12 KL CK 0060
Constitution of India, 1950 — Article 14
High Courts19 Dec 2000Dismissed
Samyuktha Thozhilali Union Vs Omana Johnson
High Court Of Kerala · (2001) 1 KLJ 317 : (2002) 4 LLJ 580
Constitution of India, 1950 — Article 226Kerala Headload Workers Rules, 1978 — Rule 26A
High Courts19 Dec 2000Allowed
Sindhu Vs State of Kerala
High Court Of Kerala · (2000) 12 KL CK 0047
Constitution of India, 1950 — Article 320, 321
High Courts19 Dec 2000Allowed
Joseph Vs District Collector
High Court Of Kerala · (2001) 2 RCR(Civil) 458
Constitution of India, 1950 — Article 226Kerala Municipalities Act, 1994 — Section 346, 349
High Courts19 Dec 2000Dismissed
Punjab National Bank Vs Dr. A.K. Sabhapathy and Another
High Court Of Kerala · (2000) 12 KL CK 0014
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8)
High Courts18 Dec 2000Dismissed
Chellappan Pillai and Others Vs Gomathi Amma
High Court Of Kerala · (2001) 1 KLJ 114
Limitation Act, 1963 — Section 18, 30
High Courts18 Dec 2000Dismissed
Ponnappan Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 953
Constitution of India, 1950 — Article 226
High Courts18 Dec 2000Allowed
Velayudhan Pillai Vs D.F.O.
High Court Of Kerala · (2001) 1 KLJ 212
Kerala Public Accountants Act, 1963 — Section 3