High Courts02 Nov 2000Dismissed
Jhanadas and Others Vs Balaraj and Others
High Court Of Kerala · (2000) 2 KLJ 948
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,866 of 2,716
High Courts01 Nov 2000
Balakrishnan and Others Vs Union of India and Others
High Court Of Kerala · (2001) 1 KLJ 93
Motor Vehicles Act, 1988 — Section 165, 166, 166(3)
High Courts01 Nov 2000
Sea Pearl Enterprises Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (2001) 249 ITR 146
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 80HHC
High Courts01 Nov 2000Dismissed
Balakrishnan Vs Union of India
High Court Of Kerala · (2001) ACJ 1395 : (2001) 1 ILR (Ker) 367
Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1988 — Section 165, 166
High Courts01 Nov 2000
Khanna Vs A.Tosh and Sons (I) Ltd.
High Court Of Kerala · (2001) 1 KLJ 514 : (2001) 3 RCR(Civil) 125
Contract Act, 1872 — Section 62
High Courts01 Nov 2000Dismissed
State of Kerala Vs Maya Raghavan
High Court Of Kerala · (2000) 2 KLJ 829
Constitution of India, 1950 — Article 309
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