High Courts23 Mar 2000Allowed
Lakshmy Sarojini and Others Vs Narayani Lakshmi and Others
High Court Of Kerala · (2000) 03 KL CK 0001
Travancore Ezhava Act, 1100 — Section 32, 4(11)Travancore Nair Act, 1912 — Section 22
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 27 of 35
High Courts22 Mar 2000
State of Kerala Vs K.M. Jacob
High Court Of Kerala · (2000) 03 KL CK 0070
Constitution of India, 1950 — Article 226
High Courts22 Mar 2000Allowed
Babu and Another Vs State of Kerala
High Court Of Kerala · (2000) CriLJ 3199
Penal Code, 1860 (IPC) — Section 302, 34, 375, 376
High Courts22 Mar 2000Dismissed
Director of Collegiate Education Vs Dr. G. Santhakumary and Others
High Court Of Kerala · (2000) 1 KLJ 934
University Grants Commission Scheme, 1986 — Clause 4.04
High Courts22 Mar 2000
Mary Antony Vs State of Kerala
High Court Of Kerala · (2000) 2 ILR (Ker) 336 : (2000) 120 STC 224
High Courts22 Mar 2000Allowed
Sunu Varghese Vs Union of India (UOI) and Others
High Court Of Kerala · (2000) 03 KL CK 0032
Constitution of India, 1950 — Article 14, 16, 16(1), 235, 309Telegraphs Civil Engineering Wing junior Engineer (Civil) and Junior Engineer (Electrical) Recruitment Rules, 1992 — Rule 6
High Courts22 Mar 2000Dismissed
N.C. Kaladharan Vs Kamaleswaran and Others
High Court Of Kerala · AIR 2000 Ker 354 : (2001) 1 CivCC 103 : (2000) 2 ILR (Ker) 657
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts22 Mar 2000
Biju Mathew Vs Corporation of Cochin
High Court Of Kerala · (2000) 2 KLJ 68
Kerala Municipalities Act, 1994 — Section 233, 239
High Courts21 Mar 2000
K.H. Muhammed Ashraf Vs Nadeera
High Court Of Kerala · (2000) 03 KL CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)Dissolution of Muslim Marriages Act, 1939 — Section 2Dissolution of Muslim Marriages Rules, 1939 — Rule 40
High Courts21 Mar 2000Allowed
Ramankutty Menon Vs Motor Accidents Claims Tribunal
High Court Of Kerala · (2001) ACJ 445 : (2000) 3 ILR (Ker) 246
Motor Vehicles Act, 1988 — Section 168, 174
High Courts21 Mar 2000
K.K. Thankappan Vs Catholic Syrian Bank
High Court Of Kerala · (2001) 1 CivCC 146 : (2001) 2 RCR(Civil) 144
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)
High Courts20 Mar 2000Dismissed
T.K. Sankaran Kutty Vs State of Kerala and Another
High Court Of Kerala · (2000) CriLJ 3204 : (2000) 3 RCR(Criminal) 87
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313, 8(1)Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts20 Mar 2000
N.R. Gopi Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 2000 Ker 243
Telegraph Act, 1885 — Section 4(2)
High Courts15 Mar 2000
Commissioner of Income Tax Vs T.K. Ginarajan
High Court Of Kerala · (2000) 243 ITR 709
Income Tax Act, 1961 — Section 15, 16, 16(1)
High Courts14 Mar 2000Dismissed
Guruji Constructions Vs TRIDA and Others
High Court Of Kerala · (2000) 1 KLJ 575
Constitution of India, 1950 — Article 226
High Courts14 Mar 2000
Maleparambil Shanti @ Eliyamma Vs Panakkachalil Thamasikkum Ambatt Joy @ Methew
High Court Of Kerala · (2000) 2 DMC 612 : (2000) 3 ILR (Ker) 227 : (2000) KLJ 754
Divorce Act, 1869 — Section 18, 19, 19(4), 21
High Courts14 Mar 2000Allowed
Jeeja P.K. and Others Vs Director, School of Distance Education University of Calicut and Others
High Court Of Kerala · AIR 2000 Ker 281 : (2000) KLJ 618
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts14 Mar 2000
Vikraman Unnithan Vs Koshy M. Koshy and Another
High Court Of Kerala · (2000) 1 KLJ 715
High Courts13 Mar 2000Dismissed
Jose Mathew Vs Kerala State Industrial Enterprises
High Court Of Kerala · (2000) 84 FLR 87 : (2000) 2 ILR (Ker) 581 : (2000) 2 LLJ 1059