High Courts12 Mar 2000
Dr. Nandakumaran Vs State of Kerala
High Court Of Kerala · (2000) 03 KL CK 0022
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(1), 7(F)Prevention of Food Adulteration Rules, 1955 — Rule 5
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,886 of 2,716
High Courts10 Mar 2000Dismissed
Yousuf Kunju Vs Union of India and Others
High Court Of Kerala · (2000) 1 KLJ 664
Administrative Tribunals Act, 1985 — Section 14
High Courts10 Mar 2000
Regarding Ragging of Freshers in Thiruvananthapuram Government Engineering College Vs State of Kerala
High Court Of Kerala · AIR 2000 Ker 245 : (2000) 2 ILR (Ker) 388 : (2000) KLJ 660
Kerala Prohibition of Ragging Act, 1998 — Section 2
High Courts10 Mar 2000
Commissioner of Income Tax Vs Geo Tech Construction Corporation
High Court Of Kerala · (2000) 244 ITR 452
Income Tax Act, 1961 — Section 32, 32(1)
High Courts10 Mar 2000
Commissioner of Income Tax Vs Kerala Spinners Ltd.
High Court Of Kerala · (2001) 166 CTR 268 : (2001) 247 ITR 541
Income Tax Act, 1961 — Section 256(1), 271(1)
High Courts10 Mar 2000
Deputy Commissioner of Income Tax (Assessment) Vs Pala Marketing Co-operative Society Ltd. and Another
High Court Of Kerala · (2000) 162 CTR 31 : (2000) 243 ITR 499
Income Tax Act, 1961 — Section 139(5), 147
High Courts10 Mar 2000
Commissioner of Wealth Tax Vs P. Gopinatha Pillai
High Court Of Kerala · (2000) 164 CTR 462 : (2000) 244 ITR 747 : (2001) 115 TAXMAN 586
High Courts10 Mar 2000
Sajimon Vs Saji Kakkanad (Saji K.A.) and Others
High Court Of Kerala · (2000) 2 ALT(Cri) 139 : (2000) CriLJ 4477 : (2000) 2 ILR (Ker) 714
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 190(2), 202Penal Code, 1860 (IPC) — Section 307
High Courts10 Mar 2000Allowed
State of Kerala Vs Sathy and Another
High Court Of Kerala · (2000) 86 FLR 788 : (2000) KLJ 625 : (2000) 1 LLJ 1605
Industrial Disputes Act, 1947 — Section 25B, 25N(6)
High Courts09 Mar 2000
MUNIR AHMED and Another Vs UNION OF INDIA and Others
High Court Of Kerala · (2000) 243 ITR 267
Constitution of India, 1950 — Article 226
High Courts07 Mar 2000Dismissed
Sreeja Vs Asst. Educational Officer and Others
High Court Of Kerala · (2000) 1 KLJ 970
High Courts07 Mar 2000Allowed
P.S. Muralidharan Nair and Another Vs District Collector and Others
High Court Of Kerala · (2000) 03 KL CK 0037
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)
High Courts07 Mar 2000Allowed
P.V. Paily Vs State of Kerala and Others
High Court Of Kerala · AIR 2000 Ker 268 : (2000) KLJ 594
Contract Act, 1872 — Section 73
High Courts07 Mar 2000
Onkar S. Kanwar and Others Vs Union of India and Others
High Court Of Kerala · (2001) 168 CTR 352 : (2001) 249 ITR 258
Central Excise Rules, 1944 — Rule 173Q, 209AConstitution of India, 1950 — Article 14Finance Act, 1998 — Section 90(1)
High Courts06 Mar 2000Allowed
Birla International Marketing Corpn. Vs State of Kerala
High Court Of Kerala · (2000) 1 KLJ 649
Constitution of India, 1950 — Article 14Kerala Store Purchase Mannual — Rule 31(a)(iii)
High Courts06 Mar 2000Dismissed
Bhaskaran, K. Vs C.P. Viswanathan and Others
High Court Of Kerala · (2000) 03 KL CK 0004
Kerala Education Rules, 1959 — Rule 56, 60, 62, 63, 72(2)
High Courts03 Mar 2000
Bismillah Trading Co. Vs Intelligence Officer, Squad No. II, Agricultural Income Tax and Sales Tax and Others
High Court Of Kerala · (2001) 248 ITR 292
Income Tax Act, 1961 — Section 263, 263(1)Kerala General Sales Tax Act, 1963 — Section 17(3), 37, 45A, 45A(1), 45A(3)
High Courts03 Mar 2000Dismissed
Kulathinkal Jose Vs V.M. Thomas
High Court Of Kerala · (2000) 1 KLJ 861
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(v)Transfer of Property Act, 1882 — Section 109
High Courts03 Mar 2000
State of Kerala Vs Gangadharan Nadar
High Court Of Kerala · (2000) 03 KL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 202, 202(2)Kerala Abkari Act, 1967 — Section 50, 50A
High Courts02 Mar 2000Allowed
Manager, Reserve Bank of India Vs V. Raveendran, Secretary, Reserve Bank Employees'' Association and Others
High Court Of Kerala · (2001) 88 FLR 391 : (2000) 3 LLJ 176