High Courts01 Nov 2000Dismissed
State of Kerala Vs Maya Raghavan
High Court Of Kerala · (2000) 2 KLJ 829
Constitution of India, 1950 — Article 309
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 8 of 35
High Courts31 Oct 2000Dismissed
State of Kerala Vs Sukumaran Nair and Others
High Court Of Kerala · (2000) 2 KLJ 852
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54Limitation Act, 1963 — Section 5
High Courts31 Oct 2000
K.T. MATHEW Vs ASSISTANT COMMISSIONER OF INCOME TAX and Another
High Court Of Kerala · (2001) 165 CTR 594
Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 139, 184
High Courts31 Oct 2000
Chandrasenan, E.K. Vs Deputy Superintendent of Police
High Court Of Kerala · (2000) 10 KL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 401, 428, 432, 432, 433
High Courts31 Oct 2000Dismissed
State of Kerala Vs Sukumaran Nair
High Court Of Kerala · (2000) 2 KLJ 852
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54Limitation Act, 1963 — Section 3(1), 5
High Courts31 Oct 2000Allowed
C. Kunhammad Vs C.H. Ahamad Haji
High Court Of Kerala · AIR 2001 Ker 101 : (2001) 1 ILR (Ker) 38 : (2000) 2 KLJ 915 : (2001) 2 RCR(Civil) 33
Specific Relief Act, 1963 — Section 39
High Courts31 Oct 2000
K.T. Mathew Vs Assistant Commissioner of Investigation and Another
High Court Of Kerala · (2001) 249 ITR 26
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 139(1), 184
High Courts31 Oct 2000Allowed
Chandrasenan Vs Dy. S.P.
High Court Of Kerala · (2001) 1 ALT(Cri) 172 : (2001) CriLJ 1281 : (2001) 1 RCR(Criminal) 772
Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433
High Courts31 Oct 2000
P.V. Chandran Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 165 CTR 172
Income Tax Act, 1961 — Section 147, 159, 168, 2, 240
High Courts31 Oct 2000
State of Kerala and Others Vs G. Anirudhan and Others
High Court Of Kerala · AIR 2001 Ker 60
Constitution of India, 1950 — Article 14, 21, 226
High Courts31 Oct 2000
State of Kerala and Others Vs Kottarakkara Public Works Skilled Workers Labour Contract Co-operative Society Ltd.
High Court Of Kerala · AIR 2001 Ker 60
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226
High Courts31 Oct 2000
Oriental Insurance Co. Ltd. Vs Vasudevan Nair
High Court Of Kerala · (2001) 2 ACC 117 : (2001) 2 ILR (Ker) 518 : (2001) 1 KLJ 647 : (2001) 1 RCR(Civil) 658
Motor Vehicles Act, 1988 — Section 2
High Courts31 Oct 2000Dismissed
P.V. Chandran, Kerala Transport Co. Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 114 TAXMAN 599
Income Tax Act, 1961 — Section 147, 159, 159(1), 168, 2(24)
High Courts30 Oct 2000
State of Kerala Vs Retnakaran
High Court Of Kerala · (2001) CriLJ 1304 : (2001) 1 ILR (Ker) 626 : (2001) 1 RCR(Criminal) 612
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts30 Oct 2000Dismissed
Gangadharan Vs Ramesh and Another
High Court Of Kerala · (2000) 2 KLJ 824
Motor Vehicles Act, 1988 — Section 140
High Courts28 Oct 2000Dismissed
Gracen Charles Vs State of Kerala
High Court Of Kerala · (2000) 10 KL CK 0026
Kerala Service Rules, 1958 — Rule 16Kerala State and Subordinate Services Rules, 1958 — Rule 3, 8
High Courts27 Oct 2000Dismissed
Ouseph and Another Vs Devassy
High Court Of Kerala · AIR 2001 Ker 104
Specific Relief Act, 1963 — Section 28
High Courts27 Oct 2000Dismissed
Bagsvig Vs Coron (India)
High Court Of Kerala · (2001) 1 CivCC 696 : (2001) 1 KLJ 209 : (2002) 2 RCR(Civil) 255
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, Order 21 Rule 49(1), Order 21 Rule 49(2), Order 21 Rule 50, Order 21 Rule 50(1)
High Courts27 Oct 2000
Simon Vs Athirampuzha Panchayat
High Court Of Kerala · (2001) 1 KLJ 146
Constitution of India, 1950 — Article 135, 136
High Courts27 Oct 2000Dismissed
Jose Vs Antony and Others
High Court Of Kerala · (2001) 1 KLJ 555
Kerala Education Act, 1958 — Section 6