High Courts29 Sept 2000
R. Balakrishna Pillai Vs K.P. Balachandran (Judge) and Others
High Court Of Kerala · (2000) 09 KL CK 0037
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 11 of 35
High Courts29 Sept 2000
Vasu Vs Addl. Dist. Magistrate
High Court Of Kerala · (2001) 1 KLJ 50 : (2001) 2 RCR(Civil) 20
Constitution of India, 1950 — Article 19(1)(f), 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 20(2)Electricity Act, 1910 — Section 23, 24, 29, 51
High Courts29 Sept 2000
Balakrishna Pillai Vs Balachandran
High Court Of Kerala · (2001) CriLJ 846 : (2001) 1 RCR(Civil) 376
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 12, 16, 2, 22, 7
High Courts29 Sept 2000
Commissioner of Income Tax Vs Muthoot Finance Corporation
High Court Of Kerala · (2001) 248 ITR 704
Income Tax Act, 1961 — Section 145, 256(1)
High Courts29 Sept 2000
N.S. Hospital and Maternity Home Vs Industrial Tribunal and Another
High Court Of Kerala · (2001) 1 LLJ 60
Payment of Bonus Act, 1965 — Section 23, 25
High Courts29 Sept 2000
Commissioner of Income Tax Vs Muthoot Finance Corpn.
High Court Of Kerala · (2001) 116 TAXMAN 484
Income Tax Act, 1961 — Section 145, 256(1)
High Courts28 Sept 2000
Chandramani Traders Vs State of Kerala
High Court Of Kerala · (2001) 121 STC 604
Drugs and Cosmetics Act, 1940 — Section 3
High Courts28 Sept 2000
Divisional Officer, Oriental Insurance Co. Ltd. Vs Sivasankaran
High Court Of Kerala · (2001) ACJ 1824
Motor Vehicles Act, 1988 — Section 140, 149, 166, 170
High Courts26 Sept 2000Allowed
State Election Commission Vs Krishnan
High Court Of Kerala · (2000) 09 KL CK 0016
Constitution of India, 1950 — Article 226, 243Kerala Panchayat Raj (Registration of Electors) Rules, 1994 — Rule 12Panchayat Raj Act, 1994 — Section 14, 22, 23, 24, 25
High Courts25 Sept 2000Allowed
Jose Cherian Vs Elsamma and Another
High Court Of Kerala · (2000) 09 KL CK 0034
Divorce Act, 1869 — Section 10, 19
High Courts25 Sept 2000Allowed
Jyothi, S.S. Vs State of Kerala and Others
High Court Of Kerala · (2000) 09 KL CK 0007
Constitution of India, 1950 — Article 14, 16, 320, 321Kerala State and Subordinate Services Rules, 1958 — Rule 3, 9
High Courts23 Sept 2000
Commissioenr of Income Tax Vs Malabar Building Products Ltd.
High Court Of Kerala · (2001) 165 CTR 238 : (2001) 114 TAXMAN 110
Income Tax Act, 1961 — Section 115J, 139, 142, 143, 154
High Courts23 Sept 2000
Commissioner of Income Tax Vs Malabar Building Products Ltd.
High Court Of Kerala · (2001) 248 ITR 72
Income Tax Act, 1961 — Section 37(1), 37(2A), 57, 80, 80AB
High Courts22 Sept 2000Dismissed
Sasseriyil Joseph Vs Devassia
High Court Of Kerala · (2000) 2 ALT(Cri) 416 : (2001) CriLJ 24 : (2000) 3 ILR (Ker) 887
Contract Act, 1872 — Section 25(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Sept 2000Dismissed
Binu Paul Vs Baburaj and Another
High Court Of Kerala · (2000) 2 KLJ 882 : (2001) 1 RCR(Criminal) 440
Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 392, 452, 454
High Courts19 Sept 2000
K.P.M. Abdulrahimankutty Haji Vs P.I. Nafeesabi and Another
High Court Of Kerala · (2000) 09 KL CK 0033
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts06 Sept 2000Allowed
Kerala Public Service Commission Vs Dr. Sreekala K.R. and Others
High Court Of Kerala · AIR 2001 Ker 133
High Courts06 Sept 2000
Shahul Hameed Vs Narayana Pillai
High Court Of Kerala · (2000) 2 KLJ 666 : (2001) 1 LLJ 959
High Courts06 Sept 2000Allowed
Sankara Narayanan Vs Director, Catering Service Railways and Others
High Court Of Kerala · (2000) 09 KL CK 0027
Constitution of India, 1950 — Article 14, 19(1), 226