High Courts18 Dec 2000Dismissed
Sankaran Vs Karthyayani Amma
High Court Of Kerala · (2001) 1 CivCC 700 : (2001) 1 KLJ 114
Limitation Act, 1908 — Section 19Limitation Act, 1963 — Section 18, 30, 5
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 2 of 35
High Courts18 Dec 2000
Sreekantan Nair Vs Hindustan Latex Ltd.
High Court Of Kerala · (2001) 1 KLJ 275
High Courts18 Dec 2000Allowed
Rajeev Vs State of Kerala
High Court Of Kerala · (2001) 1 DMC 562
Special Marriage Act, 1954 — Section 4, 6(3)
High Courts16 Dec 2000Dismissed
Charly Vs K.T.D.C.
High Court Of Kerala · (2001) 1 RCR(Civil) 632 : (2001) 1 RCR(Rent) 228
Constitution of India, 1950 — Article 226
High Courts15 Dec 2000Dismissed
Abdul Khader Vs Usmankutty
High Court Of Kerala · AIR 2001 Ker 171
Limitation Act, 1963 — Article 61(a)
High Courts15 Dec 2000
Harmony Spices Ltd. Vs Director General of Foreign Trade
High Court Of Kerala · (2000) 12 KL CK 0031
Constitution of India, 1950 — Article 226
High Courts15 Dec 2000
Mohammed Kunju Abdul Khader Vs K.M. Usmankutty and Another
High Court Of Kerala · AIR 2001 Ker 171 : (2002) 2 RCR(Civil) 723
Limitation Act, 1963 — Article 61
High Courts15 Dec 2000
Raman Nair Vs Sreedevi Amma
High Court Of Kerala · (2001) 1 KLJ 83
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 30(b), 30(c)
High Courts14 Dec 2000
Vanaja Textiles Ltd. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2001) 249 ITR 374
Income Tax Act, 1922 — Section 22(3)Income Tax Act, 1961 — Section 139, 140, 292B
High Courts13 Dec 2000Dismissed
Meethian Vs Kerala Wakf Board
High Court Of Kerala · (2001) 2 ILR (Ker) 159
Waqf Act, 1954 — Section 27(1), 3(1)
High Courts13 Dec 2000Allowed
Tomkos Engineer and Contractors Vs Union of India
High Court Of Kerala · (2002) 2 RCR(Civil) 223
Arbitration Act, 1940 — Section 16, 30Contract Act, 1872 — Section 55, 74
High Courts13 Dec 2000Dismissed
Vysali Pharmaceuticals Ltd. Vs S.G.S. Mediom (P) Ltd.
High Court Of Kerala · (2001) 1 ILR (Ker) 599 : (2001) 1 KLJ 158 : (2001) 2 RCR(Criminal) 26
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 438Kerala High Court Act, 1958 — Section 5
High Courts13 Dec 2000Dismissed
Benny Mathew Vs Philomina
High Court Of Kerala · (2002) 1 DMC 541 : (2001) 3 RCR(Civil) 207
Divorce Act, 1869 — Section 19Hindu Marriage Act, 1955 — Section 18(1)(3)
High Courts12 Dec 2000Allowed
Siddique Vs State of Kerala
High Court Of Kerala · (2001) 1 KLJ 150
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42
High Courts12 Dec 2000Dismissed
Baiju Vs C.I. of Police and Another
High Court Of Kerala · (2000) 12 KL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438Juvenile Justice Act, 1986 — Section 18, 18(1), 18(2), 18(3), 19Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts12 Dec 2000Allowed
Joseph Francis Vs Commissioner of Excise and Others
High Court Of Kerala · (2001) 2 KLJ 256
High Courts12 Dec 2000Allowed
Joseph Francis Vs Commissioner of Excise
High Court Of Kerala · (2001) 2 KLJ 256
Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(22)Kerala Foreign Liquor Rules, 1953 — Rule 19
High Courts12 Dec 2000
The Manager Vs K. Rajithakumari and Another
High Court Of Kerala · (2000) 12 KL CK 0003
Kerala Education Rules, 1959 — Rule 3, 3(1), 3A, 4, 4(1)
High Courts11 Dec 2000
Pokken Vs Bhagavati Tea Estates Ltd.
High Court Of Kerala · (2002) 4 LLJ 589
Industrial Disputes Act, 1947 — Section 11A
High Courts11 Dec 2000Dismissed
Baiju Vs Circle Inspector of Police
High Court Of Kerala · (2000) 12 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438Juvenile Justice Act, 1986 — Section 18, 19, 20, 26Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302