High Courts22 Sept 2000Dismissed
Binu Paul Vs Baburaj and Another
High Court Of Kerala · (2000) 2 KLJ 882 : (2001) 1 RCR(Criminal) 440
Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 392, 452, 454
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,870 of 2,716
High Courts19 Sept 2000
K.P.M. Abdulrahimankutty Haji Vs P.I. Nafeesabi and Another
High Court Of Kerala · (2000) 09 KL CK 0033
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts06 Sept 2000Allowed
Kerala Public Service Commission Vs Dr. Sreekala K.R. and Others
High Court Of Kerala · AIR 2001 Ker 133
High Courts06 Sept 2000
Shahul Hameed Vs Narayana Pillai
High Court Of Kerala · (2000) 2 KLJ 666 : (2001) 1 LLJ 959
High Courts06 Sept 2000Allowed
Sankara Narayanan Vs Director, Catering Service Railways and Others
High Court Of Kerala · (2000) 09 KL CK 0027
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts06 Sept 2000Allowed
Razack and Others Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 275 : (2001) 1 ILR (Ker) 395 : (2001) 1 RCR(Criminal) 189
Criminal Procedure Code, 1973 (CrPC) — Section 203, 227, 245, 257, 258Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324Prevention of Damage to Public Property Act, 1984 — Section 3(2)
High Courts06 Sept 2000
Amarchand Chajer Vs S.I. of Police
High Court Of Kerala · (2000) 09 KL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 203Motor Vehicles Act, 1988 — Section 51, 51(4), 51(5)Penal Code, 1860 (IPC) — Section 379, 406, 409, 420
High Courts06 Sept 2000
Self Employers Service Society Vs Commissioner of Income Tax
High Court Of Kerala · (2000) 164 CTR 449 : (2001) 247 ITR 18 : (2000) 113 TAXMAN 703
Income Tax Act, 1961 — Section 12A, 12AA
High Courts06 Sept 2000
Kerala Public Service Commission, thiru Vananthapuram Vs Dr. Sreekala K.R. and Others
High Court Of Kerala · AIR 2001 Ker 133
High Courts06 Sept 2000
SELF EMPLOYERS SERVICE SOCIETY Vs COMMISSIONER OF INCOME TAX
High Court Of Kerala · (2001) 164 CTR 449
Income Tax Act, 1961 — Section 12A, 12AA
High Courts06 Sept 2000Allowed
Poulose Vs State of Kerala
High Court Of Kerala · (2001) 123 STC 165
Kerala General Sales Tax Act, 1963 — Section 10, 19
High Courts06 Sept 2000Allowed
Chacko Vs State of Kerala
High Court Of Kerala · (2000) 09 KL CK 0017
Kerala Panchayat Raj (Amendment) Act, 1994 — Section 161(7), 162(2), 191Kerala Panchayat Raj (Constitution of Standing Committee Procedures and Powers) Rules, 1995 — Rule 11, 3, 4
High Courts06 Sept 2000
Commissioner of Income Tax and Others Vs T.K. Shahal Hassan Musaliar
High Court Of Kerala · (2001) 247 ITR 395
Constitution of India, 1950 — Article 226Finance Act, 1950 — Section 13(1)Income Tax Act, 1961 — Section 156, 159, 159(1), 2(44), 220
High Courts06 Sept 2000
Krishnan Ayyappan and Others Vs State and Another
High Court Of Kerala · (2001) 1 DMC 100
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 482Penal Code, 1860 (IPC) — Section 34, 498A
High Courts06 Sept 2000
COMMISSIONER OF INCOME TAX Vs T. K. SHAHAL HASSAN MUSALIAR
High Court Of Kerala · (2001) 113 TAXMAN 344
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 156, 159, 2, 220, 221
High Courts06 Sept 2000
Thoppil Sreekumar and etc. Vs State of Kerala and Others
High Court Of Kerala · (2000) 09 KL CK 0009
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 124(4), 124(5), 125(2), 14, 193Consumer Protection Act, 1986 — Section 16(1), 20(1)
High Courts06 Sept 2000
Thoppil Sreekumar Vs State of Kerala and Others
High Court Of Kerala · (2000) 09 KL CK 0008
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 124, 124(4), 125, 125(2), 14Consumer Protection Act, 1986 — Section 16(1), 20(1)
High Courts06 Sept 2000Allowed
Johnson Vs Secretary, Land Revenue
High Court Of Kerala · (2000) 2 KLJ 930
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 332Prevention of Corruption Act, 1988 — Section 13(2), 13(l)(d), 7
High Courts06 Sept 2000Dismissed
Karthiyani Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 541
Constitution of India, 1950 — Article 14Kerala Education Act, 1958 — Section 36
High Courts04 Sept 2000
K. DILIP KUMAR Vs ASSISTANT COMMISSIONER OF INCOME TAX
High Court Of Kerala · (2001) 165 CTR 19 : (2001) 113 TAXMAN 593