COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,887 of 2,716

High Courts01 Mar 2000Dismissed

Koruwage Hubert Fernando Vs Inspector of Police and Another

High Court Of Kerala · (2000) 2 ALT(Cri) 21 : (2000) CriLJ 1926

Marine Zones of India (Regulations of Fishing by Foreign Vessels) Act, 1981 — Section 10, 11, 12, 13, 13(1)

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High Courts01 Mar 2000

S.G. Pandalai Vs Jacob C. Alexander and Another and State of Kerala and Another

High Court Of Kerala · (2000) 2 CivCC 542 : (2002) 108 CompCas 841 : (2000) CriLJ 2155 : (2000) 2 ILR (Ker) 650 : (2000) 2 RCR(Criminal) 480

Advocates Act, 1961 — Section 30Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 26, 27

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High Courts01 Mar 2000

Varghese, K.A. Vs The Deputy Director of Education and Others

High Court Of Kerala · (2000) 03 KL CK 0005

Kerala Education Act, 1958 — Section 12A(2)Kerala Education Rules, 1959 — Rule 67(2), 7

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High Courts29 Feb 2000

State of Kerala and Others Vs T.T. Antony and Others

High Court Of Kerala · (2000) 1 KLJ 519

Commissions of Inquiry Act, 1952 — Section 8BConstitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 129, 132, 164, 482

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High Courts29 Feb 2000

Joseph Chacko and Another, etc. Vs Regional Transport Authority, Kottayam and Others

High Court Of Kerala · AIR 2000 Ker 356

Motor Vehicles Act, 1988 — Section 70, 71

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High Courts28 Feb 2000

COMMISSIONER OF INCOME TAX Vs K. N. SATYAPALAN

High Court Of Kerala · (2000) 110 TAXMAN 151

Income Tax Act, 1961 — Section 256

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High Courts28 Feb 2000

Commissioner of Income Tax Vs Taiyo Gyogyo Kabushiki Kaisha

High Court Of Kerala · (2000) 244 ITR 177

Companies (Profits) Surtax Act, 1964 — Section 2(5), 4Income Tax Act, 1961 — Section 143, 172, 172(1), 172(2), 172(4)

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High Courts28 Feb 2000

Commissioner of Income Tax Vs K.N. Satyapalan

High Court Of Kerala · (2001) 247 ITR 105

Income Tax Act, 1961 — Section 256(2)

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High Courts28 Feb 2000Allowed

Deputy Commissioner (Law), Commercial Taxes Vs Mekhala Traders

High Court Of Kerala · (2000) 119 STC 445

Kerala General Sales Tax Act, 1963 — Section 14(2), 14(5)

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High Courts28 Feb 2000

Commissioner of Income Tax Vs Chirathalattu Enterprises

High Court Of Kerala · (2000) 246 ITR 119

Income Tax Act, 1961 — Section 185, 185(1)

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High Courts28 Feb 2000

COMMISSIONER OF INCOME TAX Vs CHIRATHALATTU ENTERPRISES

High Court Of Kerala · (2000) 110 TAXMAN 481

Income Tax Act, 1961 — Section 256

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High Courts28 Feb 2000Allowed

Mrs. P.P. Naseema Vs State of Kerala and Others

High Court Of Kerala · (2000) CriLJ 2018

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7Constitution of India, 1950 — Article 22, 22(5)

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High Courts25 Feb 2000

Sonny P. Jacob and Others Vs Dr. Jilse George and Others

High Court Of Kerala · (2000) 1 KLJ 738

Constitution of India, 1950 — Article 14

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High Courts25 Feb 2000Allowed

Kerala State Road Trans. Corpn. Vs United India Insurance Co. Ltd. and Others

High Court Of Kerala · (2000) 2 ACC 665 : (2001) ACJ 64

Motor Vehicles Act, 1988 — Section 110

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High Courts25 Feb 2000Allowed

General Manager, Kerala State Road Transport Corporation, Thiruvananthapuram Vs United India Insurance Co. Ltd., Kottayam and Others

High Court Of Kerala · AIR 2000 Ker 326

Motor Vehicles Act, 1939 — Section 110F

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High Courts25 Feb 2000Dismissed

Madhu Vs Saseendra

High Court Of Kerala · (2000) 2 ALT(Cri) 29 : (2000) CriLJ 2353 : (2000) 2 DMC 286 : (2000) 2 ILR (Ker) 643 : (2000) KLJ 586 : (2000) 3 RCR(Criminal) 123

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 198, 202(1)Penal Code, 1860 (IPC) — Section 34, 494

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High Courts24 Feb 2000Dismissed

Nazeem Vs Radhakrishnan

High Court Of Kerala · (2000) KLJ 610

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Feb 2000

Abdul Azeez Nazeem Vs S.D. Radhakrishnan and Another

High Court Of Kerala · (2000) 2 CivCC 181 : (2000) 3 CivCC 239 : (2000) KLJ 610 : (2000) 3 RCR(Criminal) 73

Criminal Procedure Code, 1973 (CrPC) — Section 177, 190, 201, 346(1), 473Limitation Act, 1963 — Section 14, 4, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts23 Feb 2000Allowed

Naushad Vs State of Kerala

High Court Of Kerala · (2000) CriLJ 2870 : (2000) 2 ILR (Ker) 419 : (2000) 2 RCR(Criminal) 573 : (2000) 71 ECC 523

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 161, 162Evidence Act, 1872 — Section 145, 157Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 23, 24

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High Courts23 Feb 2000Allowed

Bulkies Vs Union of India

High Court Of Kerala · (2000) KLJ 750

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