High Courts19 Dec 2000Dismissed
Kerala Public Service Commission Vs Anto Francis and Another
High Court Of Kerala · (2000) 12 KL CK 0060
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,860 of 2,716
High Courts19 Dec 2000Dismissed
Samyuktha Thozhilali Union Vs Omana Johnson
High Court Of Kerala · (2001) 1 KLJ 317 : (2002) 4 LLJ 580
Constitution of India, 1950 — Article 226Kerala Headload Workers Rules, 1978 — Rule 26A
High Courts19 Dec 2000Allowed
Sindhu Vs State of Kerala
High Court Of Kerala · (2000) 12 KL CK 0047
Constitution of India, 1950 — Article 320, 321
High Courts19 Dec 2000Allowed
Joseph Vs District Collector
High Court Of Kerala · (2001) 2 RCR(Civil) 458
Constitution of India, 1950 — Article 226Kerala Municipalities Act, 1994 — Section 346, 349
High Courts19 Dec 2000Dismissed
Punjab National Bank Vs Dr. A.K. Sabhapathy and Another
High Court Of Kerala · (2000) 12 KL CK 0014
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8)
High Courts18 Dec 2000Dismissed
Chellappan Pillai and Others Vs Gomathi Amma
High Court Of Kerala · (2001) 1 KLJ 114
Limitation Act, 1963 — Section 18, 30
High Courts18 Dec 2000Dismissed
Ponnappan Vs State of Kerala and Others
High Court Of Kerala · (2001) 1 KLJ 953
Constitution of India, 1950 — Article 226
High Courts18 Dec 2000Allowed
Velayudhan Pillai Vs D.F.O.
High Court Of Kerala · (2001) 1 KLJ 212
Kerala Public Accountants Act, 1963 — Section 3
High Courts18 Dec 2000Dismissed
Sankaran Vs Karthyayani Amma
High Court Of Kerala · (2001) 1 CivCC 700 : (2001) 1 KLJ 114
Limitation Act, 1908 — Section 19Limitation Act, 1963 — Section 18, 30, 5
High Courts18 Dec 2000
Sreekantan Nair Vs Hindustan Latex Ltd.
High Court Of Kerala · (2001) 1 KLJ 275
High Courts18 Dec 2000Allowed
Rajeev Vs State of Kerala
High Court Of Kerala · (2001) 1 DMC 562
Special Marriage Act, 1954 — Section 4, 6(3)
High Courts16 Dec 2000Dismissed
Charly Vs K.T.D.C.
High Court Of Kerala · (2001) 1 RCR(Civil) 632 : (2001) 1 RCR(Rent) 228
Constitution of India, 1950 — Article 226
High Courts15 Dec 2000Dismissed
Abdul Khader Vs Usmankutty
High Court Of Kerala · AIR 2001 Ker 171
Limitation Act, 1963 — Article 61(a)
High Courts15 Dec 2000
Harmony Spices Ltd. Vs Director General of Foreign Trade
High Court Of Kerala · (2000) 12 KL CK 0031
Constitution of India, 1950 — Article 226
High Courts15 Dec 2000
Mohammed Kunju Abdul Khader Vs K.M. Usmankutty and Another
High Court Of Kerala · AIR 2001 Ker 171 : (2002) 2 RCR(Civil) 723
Limitation Act, 1963 — Article 61
High Courts15 Dec 2000
Raman Nair Vs Sreedevi Amma
High Court Of Kerala · (2001) 1 KLJ 83
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 30(b), 30(c)
High Courts14 Dec 2000
Vanaja Textiles Ltd. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (2001) 249 ITR 374
Income Tax Act, 1922 — Section 22(3)Income Tax Act, 1961 — Section 139, 140, 292B
High Courts13 Dec 2000Dismissed
Meethian Vs Kerala Wakf Board
High Court Of Kerala · (2001) 2 ILR (Ker) 159
Waqf Act, 1954 — Section 27(1), 3(1)
High Courts13 Dec 2000Allowed
Tomkos Engineer and Contractors Vs Union of India
High Court Of Kerala · (2002) 2 RCR(Civil) 223
Arbitration Act, 1940 — Section 16, 30Contract Act, 1872 — Section 55, 74
High Courts13 Dec 2000Dismissed
Vysali Pharmaceuticals Ltd. Vs S.G.S. Mediom (P) Ltd.
High Court Of Kerala · (2001) 1 ILR (Ker) 599 : (2001) 1 KLJ 158 : (2001) 2 RCR(Criminal) 26
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 438Kerala High Court Act, 1958 — Section 5