High Courts14 Feb 2000Dismissed
Joseph Vs Michael
High Court Of Kerala · AIR 2000 Ker 240 : (2000) 2 CivCC 217 : (2000) 2 ILR (Ker) 404
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 31 of 35
High Courts14 Feb 2000Dismissed
Rajendra Panicker Vs State of Kerala
High Court Of Kerala · (2000) CriLJ 4893
Criminal Procedure Code, 1973 (CrPC) — Section 164, 24Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts14 Feb 2000
Karunakaran and Others Vs Thangamoni Amma
High Court Of Kerala · (2000) KLJ 443
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(2), Order 41 Rule 16, Order 41 Rule 16(2)
High Courts14 Feb 2000Dismissed
Gopalan, P.K. Vs The Chief Conservator of Forests and Another
High Court Of Kerala · (2000) KLJ 455
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1)
High Courts11 Feb 2000
Sree Bhagavathi Textiles Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 244 ITR 496
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 36(1)
High Courts11 Feb 2000
Chintha Printing and Publishing Co. (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 247 ITR 95
Companies Act, 1956 — Section 205, 205(1), 349(4)(1)Income Tax Act, 1961 — Section 115J, 256(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3
High Courts11 Feb 2000
CHINTHA PRINTING and PUBLISHING CO. (P) LTD. Vs COMMISSIONER OF INCOME TAX
High Court Of Kerala · (2000) 111 TAXMAN 216
COMPANIES ACT, 1956 — Section 205, 349Income Tax Act, 1961 — Section 256Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3
High Courts10 Feb 2000
Beevi and Another Vs Iamail and Another
High Court Of Kerala · (2000) 02 KL CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 209, 226, 227Penal Code, 1860 (IPC) — Section 34, 420
High Courts10 Feb 2000Partly Allowed
Sally Joseph Vs Jose V. Jose
High Court Of Kerala · (2000) 02 KL CK 0039
Motor Vehicles Act, 1939 — Section 110A, 110B, 110DMotor Vehicles Act, 1988 — Section 168
High Courts10 Feb 2000
Secretary, Cochin Devaswom Board Vs Deputy Director, L.F. (CD) Audit, Thrissur and Another
High Court Of Kerala · AIR 2000 Ker 175
State Bank of India Act, 1955 — Section 18
High Courts10 Feb 2000Dismissed
Deputy Commissioner (Law), Commercial Taxes Vs Parekh Brothers
High Court Of Kerala · (2000) 119 STC 166
Kerala General Sales Tax Act, 1963 — Section 5(1), 59A, 9
High Courts10 Feb 2000Dismissed
Chitra P. Prabhan Vs State of Kerala
High Court Of Kerala · (2000) 119 STC 351
Kerala General Sales Tax Act, 1963 — Section 19, 59A
High Courts10 Feb 2000
Novel Distributing Enterprises Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2001) 118 TAXMAN 382
Income Tax Act, 1961 — Section 264, 40
High Courts10 Feb 2000
Novel Distributing Enterprises Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2001) 170 CTR 255 : (2001) 251 ITR 704
Income Tax Act, 1961 — Section 264, 40
High Courts09 Feb 2000Dismissed
Mathew Mathew Vs Bhaskaran and Others
High Court Of Kerala · (2000) 1 KLJ 302
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 17(2), 2(7), 29, 30(1)
High Courts09 Feb 2000
The Council of the Institute of Chartered Accountants of India Vs T.S. Ranganathan
High Court Of Kerala · AIR 2000 Ker 198 : (2000) 100 CompCas 302 : (2000) 111 TAXMAN 585
Chartered Accountants Act, 1949 — Section 21, 22Chartered Accountants Regulations, 1964 — Regulation 11
High Courts09 Feb 2000
R. Bharathan Vs Income Tax Officer
High Court Of Kerala · (2000) 164 CTR 23 : (2000) 246 ITR 538
Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(1), 276C(1), 277Income Tax Act, 1961 — Section 276, 277
High Courts09 Feb 2000
Process Systems and Others Vs Agency for Non-Conventional Energy and Rural Technology (ANERT) and Others
High Court Of Kerala · AIR 2000 Ker 209
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 299
High Courts09 Feb 2000Allowed
Mohanan and Others Vs State of Kerala and Others
High Court Of Kerala · (2000) 1 KLJ 843
High Courts08 Feb 2000Allowed
Mrs. Vimi Vaswani Vs State of Kerala and Others
High Court Of Kerala · (2000) 1 ALT(Cri) 373 : (2000) CriLJ 1840 : (2000) 2 ILR (Ker) 370 : (2000) 2 RCR(Criminal) 532
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)