High Courts04 Apr 2000Allowed
Ramla Vs State of Kerala and Another
High Court Of Kerala · (2000) CriLJ 3088
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,883 of 2,716
High Courts04 Apr 2000Dismissed
Rajan Vs State of Kerala
High Court Of Kerala · (2000) CriLJ 3531
Penal Code, 1860 (IPC) — Section 302
High Courts04 Apr 2000
Vosto Paul Vs The Kerala Public Service Commission and Another
High Court Of Kerala · (2000) 04 KL CK 0009
High Courts03 Apr 2000
Koshy Varghese Vs Hindustan Paper Corporation Ltd. and Others
High Court Of Kerala · AIR 2000 Ker 363 : (2000) 2 ILR (Ker) 601
Arbitration Act, 1940 — Section 21Constitution of India, 1950 — Article 226
High Courts03 Apr 2000
General Manager, Telecom District, Trivandrum and Others Vs Consumer Disputes Redressal Forum, Trivandrum and Another
High Court Of Kerala · AIR 2000 Ker 250 : (2000) 2 ILR (Ker) 822 : (2000) 3 RCR(Civil) 449
Consumer Protection Act, 1986 — Section 2(1)Telegraph Act, 1885 — Section 3(1), 3(4), 7, 7BTelegraph Rules, 1951 — Rule 413, 443
High Courts03 Apr 2000
Victory Paper and Boards (India) Ltd. Vs Revenue Divisional Officer, Palakkad and Others
High Court Of Kerala · AIR 2000 Ker 278 : (2000) 2 ILR (Ker) 592
Kerala Building Tax Act, 1975 — Section 32
High Courts31 Mar 2000Dismissed
Low Heat Driers Pvt. Ltd Vs Biju George
High Court Of Kerala · (2000) 1 KLJ 957
Patents Act, 1970 — Section 104, 105, 106
High Courts31 Mar 2000
State of Kerala Vs Gangadharan Nadar
High Court Of Kerala · (2000) 1 KLJ 774
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 202, 202(2)
High Courts31 Mar 2000Dismissed
Anandavally Amma Vs Federal Bank Ltd. and Another
High Court Of Kerala · (2000) 2 CivCC 699 : (2002) 111 CompCas 523 : (2000) 2 ILR (Ker) 589
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 90, Order 43 Rule 1, Order 9 Rule 9, 115
High Courts31 Mar 2000
Mohammed Sheriff Vs State of Kerala and Another
High Court Of Kerala · (2000) 4 RCR(Criminal) 813
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 120B, 149, 34, 409, 420Powers of Attorney Act, 1882 — Section 2
High Courts30 Mar 2000Allowed
Soman Vs Vasanthakumari
High Court Of Kerala · (2000) 1 KLJ 959
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts30 Mar 2000Allowed
Chacko Vs State of Kerala and Others
High Court Of Kerala · (2000) 1 KLJ 751
High Courts30 Mar 2000Allowed
Chacko Vs Vythiri Plantations Ltd.
High Court Of Kerala · (2000) 86 FLR 389 : (2000) 3 LLJ 1070
High Courts30 Mar 2000
Jose Varkey Vs State Transport Authority, Trivandrum and Another
High Court Of Kerala · AIR 2000 Ker 285
Motor Vehicles Act, 1988 — Section 88
High Courts30 Mar 2000
Dr. B.K. Madhumohan and Another Vs State of Kerala and Others
High Court Of Kerala · (2000) 03 KL CK 0039
Constitution of India, 1950 — Article 14, 226
High Courts30 Mar 2000
Joint Registrar of Co-op. Societies (General), Palakkad and Another Vs Sayed and Others
High Court Of Kerala · AIR 2000 Ker 274 : (2000) 2 ILR (Ker) 446
High Courts30 Mar 2000
Partha Radha and Others Vs State of Kerala and Others
High Court Of Kerala · (2000) 03 KL CK 0020
Constitution of India, 1950 — Article 14, 16, 309Kerala State and Subordinate Services Rules, 1958 — Rule 10, 13
High Courts30 Mar 2000Allowed
Balachandran Vs State of Kerala and Others
High Court Of Kerala · (2000) 2 ALT(Cri) 67 : (2000) CriLJ 3311
Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(2)Prevention of Corruption Act, 1988 — Section 5, 5(2)
High Courts29 Mar 2000
Parukutty Vs Federal Bank Ltd. and Others
High Court Of Kerala · (2001) 1 RCR(Civil) 184
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts29 Mar 2000
Commissioner of Income Tax Vs Dr. C. Ashokan Nambiar
High Court Of Kerala · (2000) 245 ITR 37
Income Tax Act, 1961 — Section 246, 250, 251, 254, 256Wealth Tax Act, 1957 — Section 16A, 23, 23(3A), 24