High Courts13 Jul 1990Allowed
M.K. Balan Vs State
High Court Of Kerala · (1990) 2 KLJ 453
Criminal Procedure Code, 1973 (CrPC) — Section 225, 234, 301, 301(2), 302
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 19 of 32
High Courts13 Jul 1990
The Manager, Corporate Educational Agency, Diocese of Palai and Vs State of Kerala and Others, etc.
High Court Of Kerala · AIR 1990 Ker 356
Constitution of India, 1950 — Article 30(1)Kerala Education Act, 1958 — Section 34Kerala Education Rules, 1959 — Rule 44
High Courts13 Jul 1990
Corporate Educational Agency Diocese of Palai and Others Vs State of Kerala and Others
High Court Of Kerala · (1990) 07 KL CK 0022
Constitution of India, 1950 — Article 19(1), 226, 30, 30(1)Kerala Education Act, 1958 — Section 2(12), 2(2), 2(5)Kerala Education Rules, 1959 — Rule 1, 2, 3, 44
High Courts13 Jul 1990Allowed
George Varghese Vs Eapen Varkey
High Court Of Kerala · (1990) 2 KLJ 345
Civil Procedure Code, 1908 (CPC) — Section 11, 47Transfer of Property Act, 1882 — Section 59A, 60
High Courts13 Jul 1990Dismissed
Narayanan Vs Pushparajini and Others
High Court Of Kerala · AIR 1991 Ker 10 : (1991) 1 ILR (Ker) 23
Hindu Succession Act, 1956 — Section 18, 8
High Courts12 Jul 1990
National Textile Corporation Vs Pakistan National Shipping Corporation Etc.
High Court Of Kerala · (1991) 1 ACC 348 : (1990) 3 ILR (Ker) 131
Cochin Port and Dock Regulations, 1975 — Regulation 85
High Courts12 Jul 1990Allowed
T.P.K. Nair Vs The Union of India (UOI) and Others
High Court Of Kerala · AIR 1991 Ker 80 : (1991) 2 ILR (Ker) 235
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Limitation Act, 1963 — Section 15(2)
High Courts12 Jul 1990Allowed
T.P.K. Nair Vs Union of India and Others
High Court Of Kerala · (1990) 2 KLJ 357
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Limitation Act, 1963 — Section 15, 15(2)
High Courts07 Jul 1990Dismissed
M/s. James Machintosh and Co. and Another Vs Sree Yamuna Mills Co. Ltd. and Another
High Court Of Kerala · (1990) 2 KLJ 141
Contract Act, 1872 — Section 230Limitation Act, 1963 — Section 21
High Courts07 Jul 1990Allowed
M/s Craft Centre and Others Vs The Koncherry Coir Factories
High Court Of Kerala · (1990) 2 KLJ 135 : AIR 1991 Ker 83
Limitation Act, 1963 — Section 18, 18(2), 3
High Courts06 Jul 1990
C. Damodaran Vs C. Vasudevan and Others
High Court Of Kerala · (1990) 2 KLJ 583
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Kerala Education Act, 1958 — Section 11, 125, 33, 6, 7Kerala Education Rules, 1959 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 39 Rule 44
High Courts06 Jul 1990
K.E. Kesavan and Sons Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 187 ITR 124
High Courts06 Jul 1990
Commissioner of Income Tax Vs Travancore Cochin Chemicals Ltd.
High Court Of Kerala · (1991) 189 ITR 314
High Courts06 Jul 1990
Popular Automobiles Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 187 ITR 86
Income Tax Act, 1961 — Section 251, 251(1), 253
High Courts06 Jul 1990Dismissed
Venilal Mehta and mother Vs Asst. Collector of Central Excise
High Court Of Kerala · (1991) 2 KLJ 137
Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135(1)(i)
High Courts05 Jul 1990Dismissed
Jeboy D''Cunhe and Another Vs Subramonian and Others
High Court Of Kerala · AIR 1990 Ker 342
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4)Limitation Act, 1963 — Section 5
High Courts05 Jul 1990Allowed
Indian Airlines Vs Sebastian
High Court Of Kerala · (1991) 62 FLR 755 : (1994) 3 LLJ 498
Industrial Disputes Act, 1947 — Section 2, 25B, 25B(2), 25F, 25G
High Courts03 Jul 1990
Khormas International Company and Another Vs Bank of Baroda
High Court Of Kerala · (1990) 07 KL CK 0056
Civil Procedure Code, 1908 (CPC) — Section 14Evidence Act, 1872 — Section 74, 78, 78(6), 80, 86
High Courts03 Jul 1990Allowed
George J. Ovungal Vs Peter
High Court Of Kerala · AIR 1991 Ker 55
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 108
High Courts02 Jul 1990
C.R. Rose Vs State of Kerala and Others
High Court Of Kerala · (1990) 07 KL CK 0071
Constitution of India, 1950 — Article 14, 226Mahatma Gandhi University Act, 1985 — Section 25