High Courts01 Jun 2000
Damodaran Vs R.T.O.
High Court Of Kerala · (2000) 2 ACC 506 : (2000) 2 KLJ 98
Kerala Motor Vehicles Taxation Act, 1976 — Section 6
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 23 of 35
High Courts01 Jun 2000Allowed
Retnamma Raveendran and Others Vs State Election Commission, Trivandrum and Others
High Court Of Kerala · AIR 2000 Ker 337
Kerala Panchayat Raj Act, 1994 — Section 157(2), 157(5)
High Courts31 May 2000Dismissed
A. Ramachandran Vs Kerala State Electricity Board and Others
High Court Of Kerala · AIR 2001 Ker 51 : (2000) 3 ILR (Ker) 344 : (2000) 4 RCR(Civil) 284
Electricity (Supply) Act, 1948 — Section 49, 79
High Courts30 May 2000Allowed
K.K. Karunakaran Nair Vs The Tahsildar, Changanacherry and Others
High Court Of Kerala · AIR 2000 Ker 359
Kerala Building Tax Act, 1975 — Section 15, 15(1), 5
High Courts30 May 2000
Seetha Mathew and Others Vs S. Raveendran
High Court Of Kerala · (2000) 3 CivCC 97 : (2000) 2 KLJ 51 : (2000) 3 RCR(Civil) 646
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1A, Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 6
High Courts30 May 2000Dismissed
Catholic Svrian Bank Ltd. Vs Jyothi Trading Company
High Court Of Kerala · (2000) 3 CivCC 614 : (2000) KLJ 991 : (2000) 3 RCR(Civil) 592
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts29 May 2000
Key Foods Vs State of Kerala and Another
High Court Of Kerala · (2000) 120 STC 95
Kerala General Sales Tax Act, 1963 — Section 3(2)
High Courts26 May 2000
Sathi Vs Cochin University of Science and Technology and Another
High Court Of Kerala · (2000) 05 KL CK 0005
Cochin University of Science and Technology Act, 1986 — Section 7(2)Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17
High Courts25 May 2000Dismissed
Ramakrishnan Vs E.S.I. Corporation
High Court Of Kerala · (2001) ACJ 119 : (2000) 2 LLJ 1554
Employees State Insurance Act, 1948 — Section 2(15A), 46, 51B, 63
High Courts25 May 2000Dismissed
Jortin Antony and Others Vs Padmanabha Dasa Marthanda Varma and Others
High Court Of Kerala · AIR 2000 Ker 369 : (2000) 3 ILR (Ker) 255
Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 16 Rule 4, Order 21 Rule 14, Order 21 Rule 21, Order 21 Rule 7
High Courts25 May 2000Dismissed
Dharmarajan Vs Narayanan
High Court Of Kerala · (2000) 3 CivCC 432 : (2001) 1 DMC 73 : (2000) 4 RCR(Civil) 448
Hindu Succession Act, 1956 — Section 14(1)Hindu Widows Remarriage Act, 1856 — Section 2
High Courts25 May 2000
R. Ramakrishnan Vs The Regional Director
High Court Of Kerala · (2001) ACJ 119 : (2000) 2 LLJ 1554
Employees State Insurance Act, 1948 — Section 2(15A), 2(15B), 2(21), 46, 46(1)Workmens Compensation Act, 1923 — Section 2, 4(1)
High Courts24 May 2000
Muraleedharan Vs Mani
High Court Of Kerala · (2000) 05 KL CK 0018
Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 14
High Courts24 May 2000
Manoj Ayurvedic Pharmaceuticals Vs Sales Tax Officer-I and Others
High Court Of Kerala · (2000) 120 STC 93
High Courts23 May 2000Dismissed
Mohanan Vs R.T.A. and Others
High Court Of Kerala · (2000) 1 KLJ 819
Motor Vehicles Act, 1988 — Section 214(3), 87, 90
High Courts23 May 2000Dismissed
Gopalakrishnan Vs Special Tahsildar
High Court Of Kerala · (2000) 2 KLJ 35
Land Acquisition Act, 1894 — Section 18
High Courts23 May 2000Allowed
Mrs. Jolly Babu and Others Vs Chief Secretary, State of Kerala, Thiruvananthapuram and Others
High Court Of Kerala · AIR 2000 Ker 334 : (2000) 3 ILR (Ker) 122 : (2000) KLJ 954
High Courts23 May 2000Dismissed
Project and Equipment Corporation of India Ltd. Vs Aluminium Industries Ltd. and Another
High Court Of Kerala · (2003) 115 CompCas 522 : (2000) 2 ILR (Ker) 721
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts22 May 2000Dismissed
Sathyanarayanan Vs Asst.Educational Officer and Others
High Court Of Kerala · (2000) 2 KLJ 425
Kerala Education Rules, 1959 — Rule 43, 51A
High Courts22 May 2000
Ammini, K. Vs State of Kerala and Others
High Court Of Kerala · (2000) 05 KL CK 0021
Kerala State and Subordinate Services Rules, 1958 — Rule 28, 28A, 29, 39, 9