COURT ARCHIVE

High Court Of Kerala judgments, 2000

688 judgments · page 21 of 35

High Courts20 Jun 2000

George, C.L. and Others Vs State of Kerala and Others

High Court Of Kerala · (2000) 4 RCR(Civil) 113 : (2000) 2 RCR(Rent) 338

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 24Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 19(1), 21, 227

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High Courts20 Jun 2000Allowed

Dr. Gopinatha Pillai T.M. Vs State of Kerala and Another

High Court Of Kerala · (2000) 2 ALT(Cri) 326 : (2000) CriLJ 3682 : (2000) 3 ILR (Ker) 421 : (2000) 3 RCR(Criminal) 741

Penal Code, 1860 (IPC) — Section 154(1), 336, 337, 338, 87

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High Courts20 Jun 2000Dismissed

Sasidharan Nair Vs University of Calicut

High Court Of Kerala · (2000) 2 KLJ 38

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High Courts20 Jun 2000Dismissed

Gopika Vs State of Kerala

High Court Of Kerala · (2000) 2 KLJ 208

Constitution of India, 1950 — Article 12

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High Courts20 Jun 2000Dismissed

Radha Vs Divisional Employment Officer

High Court Of Kerala · (2000) 2 KLJ 343

Constitution of India, 1950 — Article 14

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High Courts19 Jun 2000

N.G. Reji and Others Vs State of Kerala and Another

High Court Of Kerala · (2000) 06 KL CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 202, 218(1), 223, 313, 482Penal Code, 1860 (IPC) — Section 109, 114, 120B, 302, 323

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High Courts19 Jun 2000

P.V. Chandran Vs Commissioner of Income Tax

High Court Of Kerala · (2001) 165 CTR 169

Income Tax Act, 1961 — Section 10, 159, 168, 2, 244

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High Courts19 Jun 2000Allowed

C. Babykutty Vs State of Kerala

High Court Of Kerala · (2000) 2 KLJ 226

Constitution of India, 1950 — Article 30(l)

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High Courts19 Jun 2000

Commissioner of Income Tax Vs Shabandari Family Trust

High Court Of Kerala · (2000) 246 ITR 57

Income Tax Act, 1961 — Section 161, 161(1), 161(1A), 194A, 201(1A)

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High Courts19 Jun 2000

COMMISSIONER OF INCOME TAX Vs SHABANDARI FAMILY TRUST

High Court Of Kerala · (2000) 162 CTR 394

Income Tax Act, 1961 — Section 161, 194A, 201

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High Courts19 Jun 2000

Klorofarma and Others Vs Union Bank of India and Another

High Court Of Kerala · (2000) 4 RCR(Civil) 449

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 69, Order 21 Rule 90, Order 21 Rule 93

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High Courts17 Jun 2000Dismissed

Karunakaran Vs Union of India and Others

High Court Of Kerala · (2000) 2 KLJ 606

Constitution of India, 1950 — Article 114

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High Courts16 Jun 2000Dismissed

United India Insurance Co. Ltd. Vs Kunhimu and Others

High Court Of Kerala · (2001) ACJ 596 : (2000) 3 ILR (Ker) 212

Motor Vehicles Act, 1988 — Section 140, 145, 147, 149, 166

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High Courts16 Jun 2000

Kunjupilla and Others Vs Shylaja and Others

High Court Of Kerala · (2000) CriLJ 4113 : (2001) 2 DMC 89 : (2000) 3 ILR (Ker) 428 : (2001) 1 RCR(Criminal) 78

Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 498A

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High Courts16 Jun 2000Dismissed

Aneesh and Others Vs State of Kerala

High Court Of Kerala · (2000) 2 KLJ 258

Constitution of India, 1950 — Article 320

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High Courts14 Jun 2000Allowed

C.R. Suresh Vs State of Kerala and Others

High Court Of Kerala · AIR 2001 Ker 174

Constitution of India, 1950 — Article 243DKerala Panchayat Raj Act, 1994 — Section 7(4), 7(6)

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High Courts14 Jun 2000Allowed

Esthappanu Vs State of Kerala and Others

High Court Of Kerala · (2000) CriLJ 4115 : (2000) 2 KLJ 24 : (2000) 3 RCR(Criminal) 546

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 323, 326, 34, 427, 447

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High Courts12 Jun 2000Allowed

Ancy Chacko Vs Commr. of Excise

High Court Of Kerala · (2000) 2 KLJ 81

Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(2)

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High Courts12 Jun 2000

Commissioner of Income Tax Vs Jobie K. John

High Court Of Kerala · (2000) 245 ITR 258

Income Tax Act, 1961 — Section 80C

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High Courts12 Jun 2000

COMMISSIONER OF INCOME TAX Vs JOBIE K. JOHN

High Court Of Kerala · (2001) 162 CTR 445

Income Tax Act, 1961 — Section 256, 80C

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