High Courts28 Aug 2000
K.V. Chacko Vs State of Kerala
High Court Of Kerala · (2001) CriLJ 1179
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 313, 377(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,872 of 2,716
High Courts28 Aug 2000Dismissed
N.D. Narayanan Nambiar Vs State of Kerala
High Court Of Kerala · (2001) 121 STC 537
High Courts28 Aug 2000Allowed
Koyakutty, A. Vs The Food Inspector and Another
High Court Of Kerala · (2001) 1 RCR(Criminal) 340
Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 2, 20A, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts25 Aug 2000Allowed
Noushad and Another Vs State of Kerala and Another
High Court Of Kerala · (2000) 2 KLJ 603
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 395
High Courts25 Aug 2000
Narayana Reddiar Vs State of Kerala and Others
High Court Of Kerala · (2001) CriLJ 81
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 110, 195, 195(1), 195(4), 340Government of India Act, 1915 — Section 108, 39
High Courts25 Aug 2000Allowed
V. Narayana Reddiar Vs Rugmini Ammal and Others
High Court Of Kerala · (2001) CriLJ 81
Civil Procedure Code, 1908 (CPC) — Section 110Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 340(2)Government of India Act, 1915 — Section 108, 39
High Courts25 Aug 2000
Fertilisers and Chemicals Travancore Ltd. Vs T. Chandra Mohan Nair and Others
High Court Of Kerala · (2001) 3 ILR (Ker) 248 : (2001) 1 LLJ 1458
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 30(1)
High Courts24 Aug 2000Dismissed
Sulthan and Others Vs Mohanan and Others
High Court Of Kerala · (2000) 2 KLJ 469
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(4)(iv), 11(4)(iv), 11(5)
High Courts24 Aug 2000
Commissioner of Gift Tax Vs Sree Narayana Chandrika Trust
High Court Of Kerala · (2001) 165 CTR 431
Contract Act, 1872 — Section 2Income Tax Act, 1961 — Section 2, 45, 48
High Courts24 Aug 2000Allowed
V. Gopalakrishnan Vs T.K. Sivadas and Others
High Court Of Kerala · AIR 2001 Ker 79 : (2001) 1 ILR (Ker) 361
Arbitration Act, 1940 — Section 34
High Courts24 Aug 2000
Commissioner of Gift-tax Vs Sree Narayana Chandrika Trust
High Court Of Kerala · (2001) 248 ITR 275
Contract Act, 1872 — Section 2Income Tax Act, 1961 — Section 45, 48
High Courts24 Aug 2000
COMMISSIONER OF INCOME TAX Vs G.T.N. TEXTILES LTD.
High Court Of Kerala · (2001) 164 CTR 185
COMPANIES ACT, 1956 — Section 205Income Tax Act, 1961 — Section 115J, 80HHC, 80HHD
High Courts24 Aug 2000
Commissioner of Income Tax Vs G.T.N. Textiles Ltd.
High Court Of Kerala · (2001) 248 ITR 372
Companies Act, 1956 — Section 205, 205(1)Income Tax Act, 1961 — Section 115J, 115J(1A), 80HHC, 80HHC(3), 80HHC(3A)
High Courts24 Aug 2000Allowed
George Mathai and Another Vs Tahsildar
High Court Of Kerala · (2000) 3 ILR (Ker) 805 : (2003) 260 ITR 155
Kerala Building Tax Act, 1975 — Section 15
High Courts22 Aug 2000Dismissed
Joseph Vs Philip Joseph
High Court Of Kerala · (2000) 2 KLJ 679
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Aug 2000Dismissed
Mustharjan Vs State of Kerala and Others
High Court Of Kerala · (2000) 2 KLJ 475
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 13, 4
High Courts21 Aug 2000
Headload Workers Welfare Board Vs Moidutty
High Court Of Kerala · (2001) 1 ILR (Ker) 183 : (2001) 1 LLJ 523
Kerala Headload Workers Act, 1978 — Section 2
High Courts21 Aug 2000Dismissed
Ayisa Umma Vs Gopalan
High Court Of Kerala · (2000) 2 KLJ 846
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)Kerala Buildings (Lease and Rent Control) Rules, 1965 — Rule 11(4)
High Courts21 Aug 2000Dismissed
Krishnan, N. Vs Muraleedharan, K. and Others
High Court Of Kerala · (2000) 2 KLJ 415
Kerala Education Rules, 1959 — Rule 1(1), 43, 49, 51A, 52
High Courts18 Aug 2000Allowed
Transport Corporation of India Vs United India Ins. Co.
High Court Of Kerala · (2001) 1 KLJ 921
Carriers Act, 1865 — Section 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23