High Courts03 Mar 2000Dismissed
Kulathinkal Jose Vs V.M. Thomas
High Court Of Kerala · (2000) 1 KLJ 861
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(v)Transfer of Property Act, 1882 — Section 109
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 29 of 35
High Courts03 Mar 2000
State of Kerala Vs Gangadharan Nadar
High Court Of Kerala · (2000) 03 KL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 202, 202(2)Kerala Abkari Act, 1967 — Section 50, 50A
High Courts02 Mar 2000Allowed
Manager, Reserve Bank of India Vs V. Raveendran, Secretary, Reserve Bank Employees'' Association and Others
High Court Of Kerala · (2001) 88 FLR 391 : (2000) 3 LLJ 176
High Courts01 Mar 2000Dismissed
Raju alias Subramanian Vs Principal Munsiff Court and Others
High Court Of Kerala · (2000) 2 KLJ 782
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 12, 13, 14, 18Kerala Compensation for Tenants Improvements Act, 1958 — Section 17, 17(2), 2, 4
High Courts01 Mar 2000Dismissed
Koruwage Hubert Fernando Vs Inspector of Police and Another
High Court Of Kerala · (2000) 2 ALT(Cri) 21 : (2000) CriLJ 1926
Marine Zones of India (Regulations of Fishing by Foreign Vessels) Act, 1981 — Section 10, 11, 12, 13, 13(1)
High Courts01 Mar 2000
S.G. Pandalai Vs Jacob C. Alexander and Another and State of Kerala and Another
High Court Of Kerala · (2000) 2 CivCC 542 : (2002) 108 CompCas 841 : (2000) CriLJ 2155 : (2000) 2 ILR (Ker) 650 : (2000) 2 RCR(Criminal) 480
Advocates Act, 1961 — Section 30Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 26, 27
High Courts01 Mar 2000
Varghese, K.A. Vs The Deputy Director of Education and Others
High Court Of Kerala · (2000) 03 KL CK 0005
Kerala Education Act, 1958 — Section 12A(2)Kerala Education Rules, 1959 — Rule 67(2), 7
High Courts29 Feb 2000
State of Kerala and Others Vs T.T. Antony and Others
High Court Of Kerala · (2000) 1 KLJ 519
Commissions of Inquiry Act, 1952 — Section 8BConstitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 129, 132, 164, 482
High Courts29 Feb 2000
Joseph Chacko and Another, etc. Vs Regional Transport Authority, Kottayam and Others
High Court Of Kerala · AIR 2000 Ker 356
Motor Vehicles Act, 1988 — Section 70, 71
High Courts28 Feb 2000
COMMISSIONER OF INCOME TAX Vs K. N. SATYAPALAN
High Court Of Kerala · (2000) 110 TAXMAN 151
Income Tax Act, 1961 — Section 256
High Courts28 Feb 2000
Commissioner of Income Tax Vs Taiyo Gyogyo Kabushiki Kaisha
High Court Of Kerala · (2000) 244 ITR 177
Companies (Profits) Surtax Act, 1964 — Section 2(5), 4Income Tax Act, 1961 — Section 143, 172, 172(1), 172(2), 172(4)
High Courts28 Feb 2000
Commissioner of Income Tax Vs K.N. Satyapalan
High Court Of Kerala · (2001) 247 ITR 105
Income Tax Act, 1961 — Section 256(2)
High Courts28 Feb 2000Allowed
M.K. Abdulla Vs State of Kerala and Others
High Court Of Kerala · (2000) 69 ECC 587
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226
High Courts28 Feb 2000Allowed
Deputy Commissioner (Law), Commercial Taxes Vs Mekhala Traders
High Court Of Kerala · (2000) 119 STC 445
Kerala General Sales Tax Act, 1963 — Section 14(2), 14(5)
High Courts28 Feb 2000Allowed
P.P. Naseema Vs State of Kerala and Others
High Court Of Kerala · (2000) 68 ECC 550
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 22
High Courts28 Feb 2000Allowed
Celiner Victor Vs State of Kerala and Others
High Court Of Kerala · (2000) 69 ECC 356
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 8Constitution of India, 1950 — Article 21, 22General Clauses Act, 1897 — Section 21, 3
High Courts28 Feb 2000
Commissioner of Income Tax Vs Chirathalattu Enterprises
High Court Of Kerala · (2000) 246 ITR 119
Income Tax Act, 1961 — Section 185, 185(1)
High Courts28 Feb 2000
COMMISSIONER OF INCOME TAX Vs CHIRATHALATTU ENTERPRISES
High Court Of Kerala · (2000) 110 TAXMAN 481
Income Tax Act, 1961 — Section 256
High Courts28 Feb 2000Allowed
Mrs. P.P. Naseema Vs State of Kerala and Others
High Court Of Kerala · (2000) CriLJ 2018
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7Constitution of India, 1950 — Article 22, 22(5)
High Courts25 Feb 2000
Sonny P. Jacob and Others Vs Dr. Jilse George and Others
High Court Of Kerala · (2000) 1 KLJ 738
Constitution of India, 1950 — Article 14