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
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,865 of 2,716
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
High Courts08 Nov 2000Allowed
V.S. Prabhakaran and Co. Vs State of Kerala
High Court Of Kerala · (2001) 121 STC 586
Kerala General Sales Tax Act, 1963 — Section 17, 19Kerala General Sales Tax Rules, 1963 — Rule 72
High Courts08 Nov 2000
G. YATHEESH Vs COMMISSIONER OF Income Tax
High Court Of Kerala · (2000) 114 TAXMAN 424
High Courts08 Nov 2000
G. Yatheesh and Others Vs Commissioner of Income Tax
High Court Of Kerala · (2001) 249 ITR 485
Income Tax Act, 1961 — Section 256
High Courts08 Nov 2000Dismissed
T.J. Philip Vs State Bank of Travancore and Others
High Court Of Kerala · (2001) 1 LLJ 1122
Constitution of India, 1950 — Article 226, 32
High Courts08 Nov 2000
Jayanand Vs A.E.O.
High Court Of Kerala · (2000) 11 KL CK 0031
Kerala Education Rules, 1959 — Rule 4
High Courts08 Nov 2000Dismissed
Vijayamma Vs Radhamma and Others
High Court Of Kerala · (2001) 1 KLJ 36
High Courts08 Nov 2000Dismissed
Engineering, Mechanical and Electrical Workers Union Vs National Textile Corporation
High Court Of Kerala · (2000) 2 KLJ 764
Companies Act, 1956 — Section 224, 225, 226, 227, 228Industrial Disputes Act, 1947 — Section 10A, 12(3), 18, 18(3)
High Courts07 Nov 2000
Commissioner of Income Tax Vs Vaikundom Rubber Co. Ltd.
High Court Of Kerala · (2000) 11 KL CK 0043
Income Tax Act, 1961 — Section 147, 148, 149, 150, 150(1)
High Courts07 Nov 2000
Chairman, Cochin Dock Labour Board and Another Vs Dock Labour Board Ex-employees Welfare Association and Another
High Court Of Kerala · (2001) 1 ILR (Ker) 219 : (2002) 4 LLJ 107
Constitution of India, 1950 — Article 14
High Courts06 Nov 2000
Commissioner of Income Tax Vs S. Anand and Others
High Court Of Kerala · (2001) 165 CTR 436
High Courts03 Nov 2000Allowed
Suresh Babu Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 757 : (2001) 1 RCR(Criminal) 278
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 361, 363, 366A, 375, 376
High Courts03 Nov 2000Dismissed
Mable Vs Dolores and Another
High Court Of Kerala · (2001) 3 ILR (Ker) 32
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 96
High Courts02 Nov 2000Allowed
TVM. Co-op. Urban Bank Vs Joint Registrar
High Court Of Kerala · (2000) 2 KLJ 745
Kerala Co-operative Societies Act, 1969 — Section 69Kerala Co-operative Societies Rules, 1969 — Rule 182, 198(4)
High Courts02 Nov 2000
Trivandrum Co-op. Urban Bank Ltd. Vs Jt. Registrar of Co-op. Societies
High Court Of Kerala · (2001) 1 LLJ 1537
Specific Relief Act, 1963 — Section 14(1)