High Courts10 Feb 2000
Beevi and Another Vs Iamail and Another
High Court Of Kerala · (2000) 02 KL CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 209, 226, 227Penal Code, 1860 (IPC) — Section 34, 420
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,889 of 2,716
High Courts10 Feb 2000Partly Allowed
Sally Joseph Vs Jose V. Jose
High Court Of Kerala · (2000) 02 KL CK 0039
Motor Vehicles Act, 1939 — Section 110A, 110B, 110DMotor Vehicles Act, 1988 — Section 168
High Courts10 Feb 2000
Secretary, Cochin Devaswom Board Vs Deputy Director, L.F. (CD) Audit, Thrissur and Another
High Court Of Kerala · AIR 2000 Ker 175
State Bank of India Act, 1955 — Section 18
High Courts10 Feb 2000Dismissed
Deputy Commissioner (Law), Commercial Taxes Vs Parekh Brothers
High Court Of Kerala · (2000) 119 STC 166
Kerala General Sales Tax Act, 1963 — Section 5(1), 59A, 9
High Courts10 Feb 2000Dismissed
Chitra P. Prabhan Vs State of Kerala
High Court Of Kerala · (2000) 119 STC 351
Kerala General Sales Tax Act, 1963 — Section 19, 59A
High Courts10 Feb 2000
Novel Distributing Enterprises Vs Dy. Commissioner of Income Tax
High Court Of Kerala · (2001) 118 TAXMAN 382
Income Tax Act, 1961 — Section 264, 40
High Courts10 Feb 2000
Novel Distributing Enterprises Vs Deputy Commissioner of Income Tax and Another
High Court Of Kerala · (2001) 170 CTR 255 : (2001) 251 ITR 704
Income Tax Act, 1961 — Section 264, 40
High Courts09 Feb 2000Dismissed
Mathew Mathew Vs Bhaskaran and Others
High Court Of Kerala · (2000) 1 KLJ 302
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 17(2), 2(7), 29, 30(1)
High Courts09 Feb 2000
The Council of the Institute of Chartered Accountants of India Vs T.S. Ranganathan
High Court Of Kerala · AIR 2000 Ker 198 : (2000) 100 CompCas 302 : (2000) 111 TAXMAN 585
Chartered Accountants Act, 1949 — Section 21, 22Chartered Accountants Regulations, 1964 — Regulation 11
High Courts09 Feb 2000
R. Bharathan Vs Income Tax Officer
High Court Of Kerala · (2000) 164 CTR 23 : (2000) 246 ITR 538
Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(1), 276C(1), 277Income Tax Act, 1961 — Section 276, 277
High Courts09 Feb 2000
Process Systems and Others Vs Agency for Non-Conventional Energy and Rural Technology (ANERT) and Others
High Court Of Kerala · AIR 2000 Ker 209
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 299
High Courts09 Feb 2000Allowed
Mohanan and Others Vs State of Kerala and Others
High Court Of Kerala · (2000) 1 KLJ 843
High Courts08 Feb 2000Allowed
Mrs. Vimi Vaswani Vs State of Kerala and Others
High Court Of Kerala · (2000) 1 ALT(Cri) 373 : (2000) CriLJ 1840 : (2000) 2 ILR (Ker) 370 : (2000) 2 RCR(Criminal) 532
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts08 Feb 2000Allowed
State of Kerala Vs Varghese
High Court Of Kerala · (2000) 2 LLJ 1261
Constitution of India, 1950 — Article 226
High Courts07 Feb 2000Dismissed
State of Kerala and Another Vs K. Thankaraj
High Court Of Kerala · AIR 2000 Ker 202 : (2000) 2 ILR (Ker) 288 : (2000) KLJ 435
Kerala Forest Act, 1961 — Section 2, 52, 61
High Courts07 Feb 2000Dismissed
Jose Thomas and etc. Vs Superintendent of Central Excise, Customs Preventive and Intelligence Unit and Another
High Court Of Kerala · (2000) CriLJ 1852
Criminal Procedure Code, 1973 (CrPC) — Section 161Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 43, 50, 52
High Courts04 Feb 2000Dismissed
Divisional Forest Officer, Kalpetta and Another Vs C.C. Aravindan
High Court Of Kerala · AIR 2000 Ker 121 : (2000) 2 ILR (Ker) 277
Constitution of India, 1950 — Article 265Evidence Act, 1872 — Section 115Kerala Forest Act, 1961 — Section 2, 75A
High Courts04 Feb 2000Dismissed
Divl. Forest Officer and Another Vs Aravindan
High Court Of Kerala · (2000) 1 KLJ 314
Constitution of India, 1950 — Article 265Kerala Forest Act, 1961 — Section 2(f), 75A, 76(G)Kerala Forest Produce (fixation Of Selling Price) Act, 1978 — Section 2(c), 6A
High Courts03 Feb 2000Allowed
Manager, Jayabharath Printers and Publishers (P) Ltd. Vs Labour Court and Another
High Court Of Kerala · (2000) 86 FLR 142 : (2000) 2 LLJ 224
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts03 Feb 2000Allowed
Jayabharath Printers and Publishers Vs Suresh Kumar
High Court Of Kerala · (2000) 1 KLJ 1028
Industrial Disputes Act, 1947 — Section 2, 2(aa)(bb), 2(oo), 2(oo)(bb), 25B