High Courts21 Nov 2000
Devadasan Vs K.S.E.B.
High Court Of Kerala · (2000) 11 KL CK 0040
Kerala State and Subordinate Services Rules, 1958 — Rule 28
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,864 of 2,716
High Courts21 Nov 2000Dismissed
Manager, A.M.U.P. School Vs State of Kerala
High Court Of Kerala · (2001) 2 ILR (Ker) 125
Kerala Education Rules, 1959 — Rule 2, 44, 45
High Courts21 Nov 2000Dismissed
Sethunathan Pillai and Others Vs National Human Rights Commission and Others
High Court Of Kerala · (2000) 11 KL CK 0004
Protection of Human Rights Act, 1993 — Section 18, 18(2), 36(2)
High Courts20 Nov 2000
Sasidharan Vs State of Kerala
High Court Of Kerala · (2001) 1 ACC 662
Employees Compensation Act, 1923 — Section 4A
High Courts20 Nov 2000Allowed
Sasidharan Vs Kerala State Electricity Board
High Court Of Kerala · (2001) 1 LLJ 775
Workmens Compensation Act, 1923 — Section 4(3)
High Courts20 Nov 2000
Titus Benny Vs Joint R.T.O.
High Court Of Kerala · (2000) 2 KLJ 995
Motor Vehicles Act, 1988 — Section 50
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
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 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