High Courts20 Jul 1990Dismissed
C.K. Kesavan Vs Kudaythoor Panchayath and Another
High Court Of Kerala · (1990) 2 KLJ 424
Contract Act, 1872 — Section 74
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 18 of 32
High Courts20 Jul 1990Dismissed
Kerala State Road Trans. Corpn. Vs P.J. John and Others
High Court Of Kerala · (1991) ACJ 88 : (1991) 2 ILR (Ker) 160
High Courts19 Jul 1990Dismissed
P.C. Gopinathan Nair Vs Paramu Pillai Appu Pillai
High Court Of Kerala · AIR 1991 Ker 16 : (1992) 75 CompCas 263
Stamp Act, 1899 — Section 35
High Courts19 Jul 1990Allowed
Mustaga Kamal Vs Eswaran Namboodiri
High Court Of Kerala · (1990) 07 KL CK 0019
Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 182(5), 182(7), 12
High Courts19 Jul 1990Dismissed
O.K. Narayanan and another Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 320
Kerala General Sales Tax Act, 1963 — Section 2, 8
High Courts18 Jul 1990Dismissed
State of Kerala and Others Vs M/s. Mc Dowell and Co. Ltd.
High Court Of Kerala · (1990) 2 KLJ 326
Kerala Distillery and Warehouse Rules, 1968 — Rule 55Kerala Rectified Spirit Rules, 1972 — Rule 11
High Courts18 Jul 1990Dismissed
State of Kerala Vs Mc. Dowel and Co. Ltd.
High Court Of Kerala · (1990) 2 KLJ 326
Cochin Abkari Act, 1077 — Section 17Kerala Abkari Act, 1077 — Section 17, 29, 3, 3(10), 3(16)Kerala Distillery and Warehouse Rules, 1968 — Rule 55, 55(4)
High Courts18 Jul 1990Allowed
Dadha Pharma Pvt. Ltd. Vs State of Kerala
High Court Of Kerala · (1991) 2 ILR (Ker) 142 : (1991) 1 ILR (Ker) 226 : (1991) 81 STC 254
Kerala General Sales Tax Act, 1963 — Section 39, 58, 59A
High Courts18 Jul 1990Allowed
Modi Rubber Ltd. Vs State of Kerala
High Court Of Kerala · (1991) 81 STC 225
Kerala General Sales Tax Act, 1963 — Section 5
High Courts18 Jul 1990
Controller of Estate Duty Vs K.C. Moosa Haji
High Court Of Kerala · (1991) 187 ITR 277
High Courts17 Jul 1990Allowed
M/s. Mathrubhumi Printing and Publishing Company Limited Vs Asst.Collector of Central Excise and Others
High Court Of Kerala · (1990) 2 KLJ 287
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts17 Jul 1990Allowed
Jai Hind Oil Mills Vs Kerala Electrical Allied Engineering Co. Ltd.
High Court Of Kerala · (1990) 07 KL CK 0061
Limitation Act, 1963 — Article 18, 26, 64, 18, 19
High Courts17 Jul 1990Allowed
Mathrubhumi Printing and Publishing Co. Ltd., Calicut Vs Assistant Collector of Central Excise, Ernakulam and Others
High Court Of Kerala · AIR 1990 Ker 354 : (1991) 31 ECC 60 : (1991) ECR 815 : (1990) ECR 340 : (1991) 51 ELT 270
Central Excise Rules, 1944 — Rule 173JCentral Excises and Salt Act, 1944 — Section 4
High Courts17 Jul 1990Allowed
Jai Hind Oil Mills (Kerala) Vs Kerala Electrical Allied Engineering Co. Ltd.
High Court Of Kerala · (1990) 2 KLJ 342
Limitation Act, 1963 — Section 18, 19, 3
High Courts15 Jul 1990Allowed
State of Kerala Vs Gopinathan Nair
High Court Of Kerala · (1996) 2 KLJ 158
Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition Act, 1894 — Section 23, 23(i)
High Courts13 Jul 1990Dismissed
I. Rama Rai Vs M. Ramanna Rai and others
High Court Of Kerala · (1990) 2 KLJ 897
Representation of the People Act, 1951 — Section 100, 100(1)(d), 100(1)(d)(iv), 98(a)
High Courts13 Jul 1990
T.K. Mani and 21 others Vs Union of India and others
High Court Of Kerala · (1990) 2 KLJ 231
Administrative Tribunals Act, 1985 — Section 14, 14(1), 2, 2(b), 23Constitution of India, 1950 — Article 136, 14, 226, 227, 323AIndustrial Disputes Act, 1947 — Section 33C(2)
High Courts13 Jul 1990
Manager, Corporate Edn. Agency, Diocese of Palai Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 211
Constitution of India, 1950 — Article 19(1)(f), 226, 30, 30(1), 30(1)Kerala Education Act, 1958 — Section 2, 2(2), 2(5)
High Courts13 Jul 1990
P. Thomas Vs State of Kerala and Others
High Court Of Kerala · (1990) 07 KL CK 0072
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(2), 5
High Courts13 Jul 1990Allowed
T.K. Mani and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1990) 2 KLJ 231
Administrative Tribunals (Amendment) Act, 1986 — Section 2Administrative Tribunals Act, 1985 — Section 14, 14(1), 28, 29, 4Constitution of India, 1950 — Article 136, 14, 226, 227, 323A