High Courts25 Feb 2000Allowed
Kerala State Road Trans. Corpn. Vs United India Insurance Co. Ltd. and Others
High Court Of Kerala · (2000) 2 ACC 665 : (2001) ACJ 64
Motor Vehicles Act, 1988 — Section 110
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 30 of 35
High Courts25 Feb 2000Allowed
General Manager, Kerala State Road Transport Corporation, Thiruvananthapuram Vs United India Insurance Co. Ltd., Kottayam and Others
High Court Of Kerala · AIR 2000 Ker 326
Motor Vehicles Act, 1939 — Section 110F
High Courts25 Feb 2000Dismissed
Madhu Vs Saseendra
High Court Of Kerala · (2000) 2 ALT(Cri) 29 : (2000) CriLJ 2353 : (2000) 2 DMC 286 : (2000) 2 ILR (Ker) 643 : (2000) KLJ 586 : (2000) 3 RCR(Criminal) 123
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 198, 202(1)Penal Code, 1860 (IPC) — Section 34, 494
High Courts24 Feb 2000Dismissed
Nazeem Vs Radhakrishnan
High Court Of Kerala · (2000) KLJ 610
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 2000
Abdul Azeez Nazeem Vs S.D. Radhakrishnan and Another
High Court Of Kerala · (2000) 2 CivCC 181 : (2000) 3 CivCC 239 : (2000) KLJ 610 : (2000) 3 RCR(Criminal) 73
Criminal Procedure Code, 1973 (CrPC) — Section 177, 190, 201, 346(1), 473Limitation Act, 1963 — Section 14, 4, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts23 Feb 2000Allowed
Naushad Vs State of Kerala
High Court Of Kerala · (2000) CriLJ 2870 : (2000) 2 ILR (Ker) 419 : (2000) 2 RCR(Criminal) 573 : (2000) 71 ECC 523
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 161, 162Evidence Act, 1872 — Section 145, 157Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 23, 24
High Courts22 Feb 2000Allowed
Radhakrishnan Nair Vs V. Padmanabhan and Another
High Court Of Kerala · (2000) 3 CivCC 501 : (2000) KLJ 695
Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 357, 357(1), 357(4), 386Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Feb 2000Dismissed
C.M. Joseph Vs State of Kerala and Others
High Court Of Kerala · (2000) 2 KLJ 595
Constitution of India, 1950 — Article 226, 47
High Courts21 Feb 2000Dismissed
Raghu, T.S. Vs State of Kerala and Others
High Court Of Kerala · (2000) 02 KL CK 0063
Kerala Education Rules, 1959 — Rule 1(1), 43, 49, 51A, 52
High Courts21 Feb 2000Dismissed
Rajasree and Anr Vs D.E.O. and Others
High Court Of Kerala · (2000) 1 KLJ 807
Kerala Education Rules, 1959 — Rule 44(1), 92Kerala State and Subordinate Services Rules, 1958 — Rule 38
High Courts21 Feb 2000
The Parent Teacher Association Vs The State of Kerala and Others
High Court Of Kerala · (2000) KLJ 395
Constitution of India, 1950 — Article 19(1), 19(5), 226, 41Kerala Education Act, 1958 — Section 14, 14(1), 14(2), 14(5), 7(6)Kerala Education Rules, 1959 — Rule 1(5), 24, 24(1), 24(2)
High Courts18 Feb 2000Dismissed
Bridgeway Engg. Co. Vs Southern Railway and Others
High Court Of Kerala · (2000) 1 KLJ 765
Constitution of India, 1950 — Article 226
High Courts18 Feb 2000
State of Kerala Vs M. Geetha and Others
High Court Of Kerala · (2000) 02 KL CK 0064
Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151Constitution of India, 1950 — Article 14, 16, 16(1), 226, 309
High Courts17 Feb 2000
Venugopal Vs Sub-Inspector of Police, Mathilakam and Others
High Court Of Kerala · AIR 2000 Ker 271
Consumer Protection Act, 1986 — Section 25, 27
High Courts17 Feb 2000
J. Sathyanesan Vs The Kerala State Co-operative Agricultural Development Bank Ltd. and Others
High Court Of Kerala · (2000) 02 KL CK 0011
High Courts16 Feb 2000
Commissioner of Income Tax Vs Indian Institute of Computer Technology
High Court Of Kerala · (2000) 244 ITR 371
Income Tax Act, 1961 — Section 10(22)
High Courts15 Feb 2000Allowed
Mathew K.C. Vs Plantation Corporation of Kerala Ltd. and Another
High Court Of Kerala · (2001) 88 FLR 406 : (2000) 2 LLJ 637
Kerala Plantation Corporation Officers Service Rules, 1973 — Rule 19Payment of Gratuity Act, 1972 — Section 4(6)
High Courts15 Feb 2000Partly Allowed
Gopinath Vs United India Insurance Co. Ltd.
High Court Of Kerala · (2000) 2 ACC 229 : (2000) ACJ 1250 : (2000) 85 FLR 504 : (2000) 2 LLJ 80
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts14 Feb 2000
Omanakuttan alias Biju and Binu T. and etc. Vs State of Kerala
High Court Of Kerala · (2000) CriLJ 4893
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34