High Courts12 Jun 2000Allowed
Kannan and Another Vs State of Kerala and Another
High Court Of Kerala · AIR 2000 Ker 407 : (2000) 2 KLJ 272
Constitution of India, 1950 — Article 15, 16, 342(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 22 of 35
High Courts08 Jun 2000Dismissed
Beena, G. and Another Vs State of Kerala and Others
High Court Of Kerala · (2000) 06 KL CK 0060
Kerala Education Rules, 1959 — Rule 12, 12A, 12C, 12D, 12E
High Courts08 Jun 2000
Special Tahsildar and Another Vs Thazhekandiyil Kallu
High Court Of Kerala · (2000) 06 KL CK 0023
Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2), 20Limitation Act, 1963 — Section 5
High Courts06 Jun 2000Dismissed
V. Sugandhalal Vs St. Mary''s Finance Ltd.
High Court Of Kerala · (2001) 107 CompCas 451 : (2000) CriLJ 4121
Companies Act, 1956 — Section 446, 622, 629Criminal Procedure Code, 1973 (CrPC) — Section 340, 4, 446(2)
High Courts06 Jun 2000Dismissed
N.R. Nair and Others, Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 2000 Ker 340
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 51APrevention of Cruelty to Animals Act, 1960 — Section 11, 11(1), 21, 22
High Courts06 Jun 2000Dismissed
P.Y. Annamkutty Vs P.M. Baby and Others
High Court Of Kerala · AIR 2001 Ker 18
Constitution of India, 1950 — Article 226, 227Kerala Panchayat Raj Act, 1994 — Section 155(4)
High Courts05 Jun 2000Allowed
Evershine Plastics Vs Assistant Commissioner (Assessment) and Another
High Court Of Kerala · (2000) 120 STC 396
Kerala General Sales Tax Act, 1963 — Section 23(3)
High Courts05 Jun 2000Dismissed
Nair, N.R. and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (2000) 06 KL CK 0026
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 19(1), 19(2), 21, 31CPrevention of Cruelty to Animals Act, 1960 — Section 11, 11(1), 22, 4(1), 7
High Courts05 Jun 2000
Dr. K. Parameswaran Nair Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2000) 162 CTR 516 : (2000) 245 ITR 210 : (2001) 116 TAXMAN 39
Income Tax Act, 1961 — Section 220, 220(2), 220(2A)
High Courts05 Jun 2000
Joseph Vs Sivaraman Nair
High Court Of Kerala · (2001) 1 CivCC 373 : (2000) 2 KLJ 910 : (2001) 3 RCR(Civil) 1
Specific Relief Act, 1963 — Section 22(1)
High Courts02 Jun 2000Dismissed
Smt. Florence Mabel R.J. Vs State of Kerala and Others
High Court Of Kerala · AIR 2001 Ker 19 : (2000) 2 KLJ 206
Civil Procedure Code, 1908 (CPC) — Section 60Contract Act, 1872 — Section 126, 56
High Courts02 Jun 2000Dismissed
All Kerala Unaided Recognised Schools Parents'' Association, Aluva and Another Vs State of Kerala and Another
High Court Of Kerala · AIR 2000 Ker 339
Constitution of India, 1950 — Article 226, 30(1)
High Courts02 Jun 2000Dismissed
R. Soman Vs S. Pushparajan and Others
High Court Of Kerala · AIR 2001 Ker 58 : (2000) 2 KLJ 49
High Courts02 Jun 2000Allowed
Francis Vs Johny Chandy
High Court Of Kerala · (2000) 2 KLJ 137
Prevention of Corruption Act, 1988 — Section 13(2), 13(l)(d), 19, 19(1), 19(1)(c)
High Courts01 Jun 2000
ESSAR AGENCIES and Others Vs ASSISTANT COMMISSIONER OF INCOME TAX and Another
High Court Of Kerala · (2001) 245 ITR 257
Constitution of India, 1950 — Article 226, 227
High Courts01 Jun 2000
Essar Agencies and Others Vs Assistant Commissioner of Income Tax and Another
High Court Of Kerala · (2000) 245 ITR 257
Constitution of India, 1950 — Article 226, 227
High Courts01 Jun 2000Allowed
Institute of Social Welfare Vs State of Kerala and Others
High Court Of Kerala · (2000) 1 KLJ 869
General Clauses Act, 1897 — Section 16, 21Representation of the People Act, 1951 — Section 29A, 29A(5), 7
High Courts01 Jun 2000Allowed
Smt. Sreedevi Menon Vs Sub-Divisional Engineer (Phones) and Others
High Court Of Kerala · AIR 2001 Ker 12 : (2000) 2 KLJ 657 : (2000) 1 RCR(Civil) 255
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 443
High Courts01 Jun 2000Allowed
Narayanan Nanu and Another Vs Manuel Thomas and Others
High Court Of Kerala · (2000) ACJ 1561 : (2000) 3 ILR (Ker) 170 : (2000) 3 RCR(Civil) 631
Motor Vehicles Act, 1988 — Section 157
High Courts01 Jun 2000Dismissed
Kerala Vyapari Vavasayi Ekopana Samithi, Ottappalam and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 2000 Ker 389 : (2000) 3 ILR (Ker) 173
Constitution of India, 1950 — Article 19, 226General Clauses Act, 1897 — Section 16, 21Prevention of Damage to Public Property Act, 1984 — Section 3