High Courts10 Aug 2000Allowed
Ravi Vs Aravindan
High Court Of Kerala · (2001) 2 CivCC 207 : (2001) 2 RCR(Criminal) 395
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 16 of 35
High Courts09 Aug 2000
Sathish Babu alias Sathish Kumar Vs State of Kerala and Another
High Court Of Kerala · AIR 2001 Ker 48 : (2000) 3 ILR (Ker) 796
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts09 Aug 2000Allowed
Kuttan Pillai Vs Union of India
High Court Of Kerala · (2000) 2 KLJ 588
Constitution of India, 1950 — Article 2(e)
High Courts08 Aug 2000Dismissed
Viswanathan Vs Abdul Hameed
High Court Of Kerala · (2000) 08 KL CK 0048
Civil Procedure Code, 1908 (CPC) — Section 100Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(17), 11(2), 11(3)Kerala Land Reforms Act, 1963 — Section 106
High Courts08 Aug 2000Dismissed
Raman Naboodiripad Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 108
Kerala Land Reforms Act, 1963 — Section 2(47)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3(2), 3(3), 8States Reorganisation Act, 1956 — Section 5(2)
High Courts08 Aug 2000
Pradeep Leen Vs State of Kerala
High Court Of Kerala · (2002) ACJ 744
Motor Vehicles Act, 1988 — Section 168
High Courts08 Aug 2000Dismissed
Raman Namboodiripad Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 589
Kerala Land Reforms Act, 1963 — Section 2(47), 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(f), 3, 3(2), 3(3), 8
High Courts07 Aug 2000Dismissed
Dileep Kumar Vs Kerala State Backward Classes Devt. Corpn.
High Court Of Kerala · (2000) 2 KLJ 482
Constitution of India, 1950 — Article 14, 16
High Courts04 Aug 2000Dismissed
Kailas Rubber Co. Vs Inspector of Plantations and Others
High Court Of Kerala · (2001) 88 FLR 555 : (2000) 3 LLJ 205
Industrial Disputes Act, 1947 — Section 23Kerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 5
High Courts03 Aug 2000Allowed
V. Kunhabdulla and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 2000 Ker 376 : (2000) 3 ILR (Ker) 692
Arbitration Act, 1940 — Section 16Constitution of India, 1950 — Article 14, 226, 243Kerala Panchayat Raj Act, 1994 — Section 10, 10(1), 10(2), 10A
High Courts02 Aug 2000Allowed
Chathu Vs District Labour Officer
High Court Of Kerala · (2001) 88 FLR 837 : (2001) 2 ILR (Ker) 55 : (2001) 1 LLJ 993
Factories Act, 1940 — Section 85(1)Factories Act, 1948 — Section 1, 2, 3, 4, 5Kerala Industrial Employees Payment of Gratuity Act, 1970 — Section 1(3)
High Courts02 Aug 2000
Ibrahim and Others Vs Custodian of Vested Forests and Conservator of Forests and Others
High Court Of Kerala · AIR 2001 Ker 23
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8B, 8B(1)
High Courts02 Aug 2000
Income Tax Officer Vs Balubhai Hemchand Shah
High Court Of Kerala · (2000) 246 ITR 677
Income Tax Act, 1961 — Section 132, 132(5), 271, 271(1)
High Courts02 Aug 2000
INCOME TAX OFFICER Vs BALUBHAI HEMCHAND SHAH
High Court Of Kerala · (2001) 163 CTR 465
Income Tax Act, 1961 — Section 132, 143, 144, 147, 271
High Courts02 Aug 2000
Tomy Philip and Others Vs The Chief General Manager Telecommunication and Others
High Court Of Kerala · (2000) 08 KL CK 0022
Administrative Tribunals Act, 1985 — Section 14, 14(1), 19, 20, 21Constitution of India, 1950 — Article 226, 227, 32, 323A, 323B
High Courts02 Aug 2000Allowed
Chathu Vs District Labour Officer and Others
High Court Of Kerala · (2001) 1 KLJ 128
Factories Act, 1948 — Section 1, 2, 2, 2(g), 2(k)(iv)Payment of Gratuity Act, 1972 — Section 1(2), 4, 4(2), 4(3)
High Courts31 Jul 2000Dismissed
Kunhi Parambath Mariyumma and Others Vs Aayissa and Others
High Court Of Kerala · (2000) 07 KL CK 0062
High Courts31 Jul 2000
S. Unnikrishnan Vs State of Kerala
High Court Of Kerala · (2000) 120 STC 530
Kerala General Sales Tax Act, 1963 — Section 35, 35(2A)
High Courts28 Jul 2000Dismissed
Rohini Velu Vs Cochin Port Trust and Others
High Court Of Kerala · (2000) 2 KLJ 702
High Courts28 Jul 2000Dismissed
Viswanath, B. Vs The State of Kerala and Others
High Court Of Kerala · (2000) 2 KLJ 943
Constitution of India, 1950 — Article 14, 243TKerala Municipalities Act, 1994 — Section 6, 69, 69(1)