Constitution of India, 1950 — Article 19(1), 19(5), 226, 41Kerala Education Act, 1958 — Section 14, 14(1), 14(2), 14(5), 7(6)Kerala Education Rules, 1959 — Rule 1(5), 24, 24(1), 24(2)

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High Courts18 Feb 2000Dismissed

Bridgeway Engg. Co. Vs Southern Railway and Others

High Court Of Kerala · (2000) 1 KLJ 765

Constitution of India, 1950 — Article 226

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High Courts18 Feb 2000

State of Kerala Vs M. Geetha and Others

High Court Of Kerala · (2000) 02 KL CK 0064

Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151Constitution of India, 1950 — Article 14, 16, 16(1), 226, 309

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High Courts17 Feb 2000

Venugopal Vs Sub-Inspector of Police, Mathilakam and Others

High Court Of Kerala · AIR 2000 Ker 271

Consumer Protection Act, 1986 — Section 25, 27

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High Courts17 Feb 2000

J. Sathyanesan Vs The Kerala State Co-operative Agricultural Development Bank Ltd. and Others

High Court Of Kerala · (2000) 02 KL CK 0011

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High Courts16 Feb 2000

Commissioner of Income Tax Vs Indian Institute of Computer Technology

High Court Of Kerala · (2000) 244 ITR 371

Income Tax Act, 1961 — Section 10(22)

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High Courts15 Feb 2000Allowed

Mathew K.C. Vs Plantation Corporation of Kerala Ltd. and Another

High Court Of Kerala · (2001) 88 FLR 406 : (2000) 2 LLJ 637

Kerala Plantation Corporation Officers Service Rules, 1973 — Rule 19Payment of Gratuity Act, 1972 — Section 4(6)

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High Courts15 Feb 2000Partly Allowed

Gopinath Vs United India Insurance Co. Ltd.

High Court Of Kerala · (2000) 2 ACC 229 : (2000) ACJ 1250 : (2000) 85 FLR 504 : (2000) 2 LLJ 80

Workmens Compensation Act, 1923 — Section 4A(3)

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High Courts14 Feb 2000

Omanakuttan alias Biju and Binu T. and etc. Vs State of Kerala

High Court Of Kerala · (2000) CriLJ 4893

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts14 Feb 2000Dismissed

Joseph Vs Michael

High Court Of Kerala · AIR 2000 Ker 240 : (2000) 2 CivCC 217 : (2000) 2 ILR (Ker) 404

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58

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High Courts14 Feb 2000Dismissed

Rajendra Panicker Vs State of Kerala

High Court Of Kerala · (2000) CriLJ 4893

Criminal Procedure Code, 1973 (CrPC) — Section 164, 24Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts14 Feb 2000

Karunakaran and Others Vs Thangamoni Amma

High Court Of Kerala · (2000) KLJ 443

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(2), Order 41 Rule 16, Order 41 Rule 16(2)

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High Courts14 Feb 2000Dismissed

Gopalan, P.K. Vs The Chief Conservator of Forests and Another

High Court Of Kerala · (2000) KLJ 455

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1)

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High Courts11 Feb 2000

Sree Bhagavathi Textiles Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2000) 244 ITR 496

Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 36(1)

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High Courts11 Feb 2000

Chintha Printing and Publishing Co. (P.) Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (2001) 247 ITR 95

Companies Act, 1956 — Section 205, 205(1), 349(4)(1)Income Tax Act, 1961 — Section 115J, 256(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3

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High Courts11 Feb 2000

CHINTHA PRINTING and PUBLISHING CO. (P) LTD. Vs COMMISSIONER OF INCOME TAX

High Court Of Kerala · (2000) 111 TAXMAN 216

COMPANIES ACT, 1956 — Section 205, 349Income Tax Act, 1961 — Section 256Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3

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