High Courts22 May 2000Dismissed
P.T. Sugunan and Others Vs P.P. Ambujakshan and Others
High Court Of Kerala · AIR 2000 Ker 355 : (2000) KLJ 944
Civil Procedure Code, 1908 (CPC) — Section 122Kerala Civil Rules of Practice, 1971 — Rule 239C
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 24 of 35
High Courts22 May 2000Dismissed
S. Selvarathinam and Another Vs Rajasekharan Nair and Another
High Court Of Kerala · AIR 2001 Ker 1 : (2000) 3 CivCC 406 : (2000) KLJ 966
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 43 Rule 1(2), 115
High Courts22 May 2000Dismissed
Kerala State Handloom Development Corporation Vs State Bank of India
High Court Of Kerala · AIR 2001 Ker 175
High Courts22 May 2000
Guardian Angel Eng.Medium H.S. Vs St. George Yacobaya Syrian Church
High Court Of Kerala · (2000) 1 KLJ 975 : (2000) 4 RCR(Civil) 65
High Courts22 May 2000
Mahamood Vs Tahsildar
High Court Of Kerala · (2000) 2 KLJ 419
Kerala Building Tax Act, 1975 — Section 5(2)
High Courts19 Apr 2000
A.M. Ali and Others Vs State of Kerala and Another
High Court Of Kerala · (2000) CriLJ 2721 : (2000) KLJ 802 : (2000) 3 RCR(Criminal) 221
Criminal Procedure Code, 1973 (CrPC) — Section 437Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1)
High Courts13 Apr 2000Dismissed
Udayabhanu Vs Registrar of Co-op. Societies
High Court Of Kerala · (2000) 2 KLJ 822
High Courts13 Apr 2000
Hariharan, P.A. Vs State of Kerala and Others
High Court Of Kerala · AIR 2000 Ker 313
Constitution of India, 1950 — Article 15(2), 17, 226, 341
High Courts13 Apr 2000Allowed
P.A. Haridasan Vs State of Kerala and Others
High Court Of Kerala · AIR 2000 Ker 313
Constitution of India, 1950 — Article 14, 16(4)
High Courts13 Apr 2000
Central Bureau of Investigation Vs Antony Varghese and Another
High Court Of Kerala · (2000) 3 RCR(Criminal) 600
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(2), 437(5), 438, 439(1)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 511Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 3(1)
High Courts07 Apr 2000Dismissed
Mary Vs Pappu
High Court Of Kerala · (2001) 1 ILR (Ker) 243 : (2001) 2 RCR(Civil) 92
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 14, 114Kerala Civil Courts Act, 1957 — Section 12, 13Kerala Court Fees and Suits Valuation Act, 1959 — Section 42
High Courts07 Apr 2000
Seethilal, K. and Others Vs State of Kerala and Others
High Court Of Kerala · (2000) 04 KL CK 0024
Kerala State and Subordinate Services Rules, 1958 — Rule 1, 2, 5, 51A
High Courts07 Apr 2000Dismissed
Ganesh Prabhu Vs Narayana Prabhu
High Court Of Kerala · (2000) 1 KLJ 903
Kerala Land Reforms Act, 1963 — Section 125, 125(3)
High Courts07 Apr 2000Dismissed
Muhammed and Others Vs Moideen Haji and Others
High Court Of Kerala · AIR 2000 Ker 329 : (2000) 3 ILR (Ker) 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 9Constitution of India, 1950 — Article 25
High Courts06 Apr 2000Dismissed
Bhanumathy Vs State of Kerala and Others
High Court Of Kerala · (2000) 2 KLJ 197
Kerala Education Rules, 1959 — Rule 43, 51A
High Courts06 Apr 2000
Commissioner of Income Tax Vs Muthoot Bankers
High Court Of Kerala · (2001) 247 ITR 27
Income Tax Act, 1961 — Section 256(1), 40A, 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts06 Apr 2000Allowed
A.G.M. (P), Syndicate Bank and Others Vs B.K. Mahim
High Court Of Kerala · (2000) 2 ILR (Ker) 615 : (2001) 1 LLJ 52
Syndicate Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3(1)
High Courts06 Apr 2000
COMMISSIONER OF INCOME TAX Vs MUTHOOT BANKERS
High Court Of Kerala · (2000) 111 TAXMAN 385
Income Tax Act, 1961 — Section 256, 40A
High Courts06 Apr 2000
COMMISSIONER OF INCOME TAX Vs K.V. MANAKRAM and CO.
High Court Of Kerala · (2000) 111 TAXMAN 439
Income Tax Act, 1961 — Section 139, 142, 143, 144, 147
High Courts06 Apr 2000
Commissioner of Income Tax Vs K.V. Mankaram and Co.
High Court Of Kerala · (2000) 162 CTR 357 : (2000) 245 ITR 353
Income Tax Act, 1961 — Section 143, 143(1), 144, 147, 154