High Courts28 Jan 2000Dismissed
Malankara Rubber and Produce Co. Ltd. Vs Hameed
High Court Of Kerala · (2001) 91 FLR 84
Plantations Labour Act, 1951 — Section 15Workmens Compensation Act, 1923 — Section 12, 12(1), 22
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 33 of 35
High Courts28 Jan 2000Dismissed
Ibrahimkutty, M. Vs Ajaya Kumar and Others
High Court Of Kerala · (2000) 01 KL CK 0012
High Courts27 Jan 2000Allowed
Ameena Vs State of Kerala
High Court Of Kerala · (2000) KLJ 500
Kerala Service Rules, 1958 — Rule 90, 90(6), 90(6A)
High Courts27 Jan 2000Allowed
Pathooty Vs State of Kerala and Another
High Court Of Kerala · (2000) CriLJ 1189 : (2000) 2 ILR (Ker) 256
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 21, 22, 22(5)
High Courts27 Jan 2000Allowed
C.C. Kuruvila alias Raju and Others Vs Sosamma and Others
High Court Of Kerala · AIR 2000 Ker 241 : (2000) 2 ILR (Ker) 251 : (2000) 3 RCR(Civil) 215
Succession Act, 1925 — Section 278, 64
High Courts27 Jan 2000Allowed
University of Kerala and Others Vs E.C. Muralidharan
High Court Of Kerala · AIR 2000 Ker 185 : (2000) KLJ 484
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 83Kerala University First Ordinances, 1978 — Ordinance 22
High Courts27 Jan 2000Dismissed
Reliance Trading Company Vs State of Kerala
High Court Of Kerala · (2000) 2 ILR (Ker) 265 : (2000) 119 STC 321
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286, 286(3)Kerala General Sales Tax Act, 1963 — Section 9
High Courts27 Jan 2000
Commissioner of Income Tax Vs K.P. Madhusudanan
High Court Of Kerala · (2001) 165 CTR 353 : (2000) 246 ITR 218
Income Tax Act, 1961 — Section 271(1)
High Courts27 Jan 2000Allowed
Ajantha Colour Lab Vs Additional Sales Tax Officer-III and Another
High Court Of Kerala · (2000) 118 STC 1
Central Sales Tax Act, 1956 — Section 7(4)
High Courts25 Jan 2000
K.K. Mathewkunju Vs Registrar of Co-operative Societies, Thiruvananthapuram and Others
High Court Of Kerala · AIR 2000 Ker 205
High Courts25 Jan 2000Allowed
The Kerala Auto Two Wheelers Association Vs S.S. Sathjith and Others
High Court Of Kerala · (2000) 1 ACC 478 : AIR 2000 Ker 118 : (2000) 2 ILR (Ker) 243 : (2000) KLJ 208
Kerala Motor Vehicles Rules, 1989 — Rule 347Motor Vehicles Act, 1988 — Section 128, 129
High Courts25 Jan 2000Allowed
K.P. Shanmughan Vs Union of India (UOI)
High Court Of Kerala · (2000) ACJ 1252 : AIR 2000 Ker 237 : (2000) 2 ILR (Ker) 238 : (2000) KLJ 266 : (2000) 3 RCR(Civil) 129
Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(3)Railways Act, 1989 — Section 129
High Courts25 Jan 2000Dismissed
K.P. Nazeer Vs State of Kerala
High Court Of Kerala · (2000) 119 STC 162
Kerala General Sales Tax Act, 1963 — Section 21(2)Kerala General Sales Tax Rules, 1963 — Rule 3, 5(8)
High Courts24 Jan 2000
Commissioner of Income Tax Vs Kalikoth Kunchi Timbers
High Court Of Kerala · (2000) 162 CTR 369 : (2000) 246 ITR 202 : (2000) 111 TAXMAN 306
Income Tax Act, 1961 — Section 132
High Courts22 Jan 2000Dismissed
George Vs Kanneth Family Association and Others
High Court Of Kerala · (2000) 1 KLJ 332
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 297
High Courts21 Jan 2000Dismissed
Baby Vs Shyni
High Court Of Kerala · (2000) ACJ 994 : (2000) 2 ILR (Ker) 568
Motor Vehicles Act, 1988 — Section 173
High Courts21 Jan 2000Allowed
Sebastian Joseph Vs Devasia Antony and Others
High Court Of Kerala · (2000) 1 KLJ 414
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Jan 2000Dismissed
Rosamma Vs Annamma
High Court Of Kerala · (2001) 1 ILR (Ker) 520
Constitution of India, 1950 — Article 141
High Courts20 Jan 2000
Reena Vijayan Vs Union of India (UOI) and Another
High Court Of Kerala · (2000) 01 KL CK 0013
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 330Evidence Act, 1872 — Section 24, 25
High Courts20 Jan 2000Dismissed
Rosamma and Others Vs Annamma Francis and Others
High Court Of Kerala · (2001) 1 KLJ 214
Constitution of India, 1950 — Article 141