High Courts17 Nov 2000
Perfect Gunny Stores and Others Vs L.R. Rangaier Sons P. Ltd. and Others
High Court Of Kerala · (2003) 115 CompCas 354 : (2004) 50 SCL 1
Companies (Court) Rules, 1959 — Rule 101, 102, 103Companies Act, 1956 — Section 433, 434
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 6 of 35
High Courts17 Nov 2000
Sree Narayana Dharma Samajam Vs Mohandas
High Court Of Kerala · (2000) 2 KLJ 893 : (2001) 2 RCR(Civil) 446
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1(r), 100, 104, 104(2)
High Courts17 Nov 2000Allowed
Sree Narayana Dharam Samajam Vs Mohandas
High Court Of Kerala · AIR 2001 Ker 56
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, Order 39 Rule 7
High Courts17 Nov 2000Dismissed
Shamsudeen Vs Travancore Devaswom Board
High Court Of Kerala · (2001) 1 KLJ 11
Travancore Land Conservancy Act, 1091 — Section 20ATravancore-Cochin Hindu Religious Institutions Act, 1950 — Section 27, 50
High Courts17 Nov 2000Dismissed
Anilkumar Vs Union of India
High Court Of Kerala · (2000) 11 KL CK 0020
Arbitration Act, 1940 — Section 8, 8(1)Arbitration and Conciliation Act, 1996 — Section 85
High Courts17 Nov 2000
Shamsudeen and Another Vs Travancore Devaswom Board
High Court Of Kerala · (2001) 1 KLJ 11
Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 50Travancore-Cochin Land Conservancy Act, 1957 — Section 20A
High Courts16 Nov 2000Dismissed
Mathew Varkey Vs Abraham
High Court Of Kerala · AIR 2001 Ker 98
Sales of Goods Act, 1930 — Section 14
High Courts16 Nov 2000Dismissed
Chandraraj Vs State of Kerala
High Court Of Kerala · (2000) 11 KL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts15 Nov 2000Dismissed
Cochin Fashion Jewellery Vs K.S.E.B.
High Court Of Kerala · (2000) 11 KL CK 0026
Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 79, 80
High Courts14 Nov 2000
Padmakumar Vs Director of Public Instruction
High Court Of Kerala · (2000) 11 KL CK 0054
Kerala Education Rules, 1959 — Rule 1(1)
High Courts10 Nov 2000
M.S. Hameed Vs Director of State Lotteries
High Court Of Kerala · (2001) 114 TAXMAN 394
Income Tax Act, 1961 — Section 190, 192, 193, 194, 194A
High Courts10 Nov 2000
Mohandas Embranthiri Vs Travancore Devaswom Board
High Court Of Kerala · (2000) 2 KLJ 963
Constitution of India, 1950 — Article 12, 226
High Courts10 Nov 2000Allowed
Pathrose Vs State of Kerala
High Court Of Kerala · (2000) 11 KL CK 0047
Kerala Service Rules, 1958 — Rule 3
High Courts10 Nov 2000Dismissed
Sunder Raj Vs Corporation of Cochin
High Court Of Kerala · (2001) 1 KLJ 421
Constitution of India, 1950 — Article 226Kerala Municipalities Act, 1994 — Section 411
High Courts10 Nov 2000
M.S. Hameed and Others Vs Director of State Lotteries and Others
High Court Of Kerala · (2001) 249 ITR 186
Income Tax Act, 1961 — Section 194, 194A, 194B, 194C, 194DKerala State Lottery Rules — Rule 25
High Courts10 Nov 2000Allowed
K.O. Pathrose Vs State of Kerala and Another
High Court Of Kerala · (2000) 11 KL CK 0003
Civil Services (Classification, Control and Appeal) Rules — Rule 22Kerala Service Rules, 1958 — Rule 3
High Courts09 Nov 2000Dismissed
Sosamma T. Ninan Vs Palakkad Municipality
High Court Of Kerala · (2000) 2 KLJ 952
Kerala Municipalities Act, 1960 — Section 134
High Courts09 Nov 2000Dismissed
Mary Vs Sheela Thomas
High Court Of Kerala · (2001) 1 ILR (Ker) 151
Specific Relief Act, 1963 — Section 16(3), 20
High Courts09 Nov 2000Dismissed
Gopalakrishnan Vs P.S.C.
High Court Of Kerala · (2000) 11 KL CK 0036
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 2(14)
High Courts08 Nov 2000
Balachandran and Others Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 2372 : (2001) 1 ILR (Ker) 227 : (2001) 1 RCR(Criminal) 578
Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 447