High Courts27 Jan 2000
Commissioner of Income Tax Vs K.P. Madhusudanan
High Court Of Kerala · (2001) 165 CTR 353 : (2000) 246 ITR 218
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,891 of 2,716
High Courts27 Jan 2000Allowed
Ajantha Colour Lab Vs Additional Sales Tax Officer-III and Another
High Court Of Kerala · (2000) 118 STC 1
Central Sales Tax Act, 1956 — Section 7(4)
High Courts25 Jan 2000
K.K. Mathewkunju Vs Registrar of Co-operative Societies, Thiruvananthapuram and Others
High Court Of Kerala · AIR 2000 Ker 205
High Courts25 Jan 2000Allowed
The Kerala Auto Two Wheelers Association Vs S.S. Sathjith and Others
High Court Of Kerala · (2000) 1 ACC 478 : AIR 2000 Ker 118 : (2000) 2 ILR (Ker) 243 : (2000) KLJ 208
Kerala Motor Vehicles Rules, 1989 — Rule 347Motor Vehicles Act, 1988 — Section 128, 129
High Courts25 Jan 2000Allowed
K.P. Shanmughan Vs Union of India (UOI)
High Court Of Kerala · (2000) ACJ 1252 : AIR 2000 Ker 237 : (2000) 2 ILR (Ker) 238 : (2000) KLJ 266 : (2000) 3 RCR(Civil) 129
Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(3)Railways Act, 1989 — Section 129
High Courts25 Jan 2000Dismissed
K.P. Nazeer Vs State of Kerala
High Court Of Kerala · (2000) 119 STC 162
Kerala General Sales Tax Act, 1963 — Section 21(2)Kerala General Sales Tax Rules, 1963 — Rule 3, 5(8)
High Courts24 Jan 2000
Commissioner of Income Tax Vs Kalikoth Kunchi Timbers
High Court Of Kerala · (2000) 162 CTR 369 : (2000) 246 ITR 202 : (2000) 111 TAXMAN 306
Income Tax Act, 1961 — Section 132
High Courts22 Jan 2000Dismissed
George Vs Kanneth Family Association and Others
High Court Of Kerala · (2000) 1 KLJ 332
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 297
High Courts21 Jan 2000Dismissed
Baby Vs Shyni
High Court Of Kerala · (2000) ACJ 994 : (2000) 2 ILR (Ker) 568
Motor Vehicles Act, 1988 — Section 173
High Courts21 Jan 2000Allowed
Sebastian Joseph Vs Devasia Antony and Others
High Court Of Kerala · (2000) 1 KLJ 414
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Jan 2000Dismissed
Rosamma Vs Annamma
High Court Of Kerala · (2001) 1 ILR (Ker) 520
Constitution of India, 1950 — Article 141
High Courts20 Jan 2000
Reena Vijayan Vs Union of India (UOI) and Another
High Court Of Kerala · (2000) 01 KL CK 0013
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 330Evidence Act, 1872 — Section 24, 25
High Courts20 Jan 2000Dismissed
Rosamma and Others Vs Annamma Francis and Others
High Court Of Kerala · (2001) 1 KLJ 214
Constitution of India, 1950 — Article 141
High Courts20 Jan 2000Allowed
Peari Food Products Vs V.K. Pareed Rawther
High Court Of Kerala · (2000) 3 CivCC 609 : (2000) CriLJ 2141 : (2000) 2 ILR (Ker) 633
Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Jan 2000
Eastern Rubbers Vs Sales Tax Officer and Another
High Court Of Kerala · (2000) 119 STC 341
Constitution of India, 1950 — Article 226Kerala General Sales Tax Rules, 1963 — Rule 18, 21(9)
High Courts18 Jan 2000Allowed
K.P. Velayudhan Vs State of Kerala and Others
High Court Of Kerala · AIR 2000 Ker 125
High Courts18 Jan 2000
Commissioner of Income Tax Vs Tara Agencies
High Court Of Kerala · (2000) 159 CTR 325 : (2000) 243 ITR 336
Income Tax Act, 1961 — Section 139, 139(8), 143, 147, 215
High Courts17 Jan 2000
Subba Vs Bhaskaran Nair and Others
High Court Of Kerala · (2000) 01 KL CK 0052
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)Kerala Land Reforms Act, 1963 — Section 72B
High Courts17 Jan 2000
The Council of the Institute of Chartered Accountants of India, New Delhi Vs Mani S. Abraham
High Court Of Kerala · AIR 2000 Ker 212
Chartered Accountants Act, 1949 — Section 21, 22Evidence Act, 1872 — Section 126, 129
High Courts13 Jan 2000Dismissed
Jose Antony Kakkad Vs Official Liquidator, High Court of Kerala and Another
High Court Of Kerala · (2000) 100 CompCas 811 : (2008) 3 CompLJ 503 : (2008) 3 CompLJ 502 : (2000) 2 ILR (Ker) 557
Companies Act, 1956 — Section 446Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142