High Courts28 Jul 2000Allowed
Elampal Service Co-operative Bank Ltd. Vs Government of Kerala
High Court Of Kerala · (2000) 2 KLJ 642
Kerala Co-operative Societies Act, 1969 — Section 27, 80, 80(1), 80(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 17 of 35
High Courts27 Jul 2000
P. ABDUL KADAR HAMZA Vs COMMISSIONER OF INCOME TAX
High Court Of Kerala · (2001) 246 ITR 14
Income Tax Act, 1961 — Section 143, 154, 260A, 263
High Courts27 Jul 2000Allowed
Joseph Chandy Vs State of Kerala
High Court Of Kerala · (2001) 121 STC 563
High Courts27 Jul 2000Dismissed
Secretary, Trivandrum Port and Headload Workers Co-operative Society Ltd. Vs V. Dhaneshkumar alias Thampi and Another
High Court Of Kerala · (2000) 87 FLR 80 : (2000) 3 ILR (Ker) 646 : (2001) 1 LLJ 1629
Workmens Compensation Act, 1923 — Section 12(2), 2(1), 4(A)
High Courts27 Jul 2000
P. Abdul Kadar Hamza Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 163 CTR 560 : (2000) 246 ITR 14
Income Tax Act, 1961 — Section 143, 143(2), 260A, 260A(1), 260A(6)
High Courts27 Jul 2000Dismissed
TVM Port and Headload Workers Co-operative Society Vs Dhaneshkumar
High Court Of Kerala · (2001) 1 ACC 422 : (2001) ACJ 760 : (2001) 1 LLJ 62
Workmens Compensation Act, 1923 — Section 2(1)
High Courts26 Jul 2000
Commissioner of Income Tax Vs Santhosh Financiers, Santhosh Thomas and Co. and Santhosh Family Trust
High Court Of Kerala · (2001) 166 CTR 542 : (2001) 247 ITR 742
Income Tax Act, 1961 — Section 132(5), 148, 271(1)Kerala Money Lenders Act, 1958 — Section 18D
High Courts26 Jul 2000Dismissed
Rajalakshmi Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 445
High Courts25 Jul 2000
Thambi Alias Ismail Rawther Vs State of Kerala and Others
High Court Of Kerala · (2000) 07 KL CK 0057
Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975 — Section 2, 4, 5, 6, 6(2)
High Courts25 Jul 2000
Devaki Amma Balambika Devi and Others Vs P.C. Varghese
High Court Of Kerala · (2000) 07 KL CK 0055
Contract Act, 1872 — Section 31, 32Hindu Minority and Guardianship Act, 1956 — Section 8Specific Relief Act, 1963 — Section 12
High Courts25 Jul 2000Dismissed
George Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 535
Constitution of India, 1950 — Article 14, 226, 233(2), 236, 246
High Courts24 Jul 2000Dismissed
Balakrishna-Poduval Vs Thampan
High Court Of Kerala · (2000) 2 KLJ 825
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115
High Courts24 Jul 2000Dismissed
Deputy Commissioner (Law), Commercial Taxes Vs T.S. Sujatha
High Court Of Kerala · (2002) 128 STC 405
High Courts21 Jul 2000Dismissed
AminaMajeed Vs State of Kerala and Another
High Court Of Kerala · (2000) 2 KLJ 593
Constitution of India, 1950 — Article 15(4), 16(4)
High Courts21 Jul 2000Allowed
Saji S. Nair Vs Bindu
High Court Of Kerala · (2000) 3 CivCC 666 : (2001) 1 RCR(Civil) 272
High Courts20 Jul 2000Allowed
Pulanji Kamalakshi Vs Urada Rugmini and Another
High Court Of Kerala · (2000) 2 KLJ 112
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 415, 420
High Courts20 Jul 2000
Vidya Bhat T. Vs Mahatma Gandhi University and Others
High Court Of Kerala · AIR 2000 Ker 415
Constitution of India, 1950 — Article 226
High Courts20 Jul 2000Dismissed
Deepak Photos Vs State of Kerala
High Court Of Kerala · (2000) 87 FLR 801 : (2001) 1 LLJ 664
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 3
High Courts20 Jul 2000Dismissed
Ittoop Vs Venkittan Embrandiri
High Court Of Kerala · (2000) 2 KLJ 244
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts19 Jul 2000
Balachandran and Others Vs P.N.K. Pillai and Others
High Court Of Kerala · (2000) 2 KLJ 638
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(12), 11(13), 11(3), 4, 4(1)Limitation Act, 1963 — Article 137