High Courts14 Dec 1990
T.V. Mathew Vs Leelamma Mathew
High Court Of Kerala · AIR 1991 Ker 121 : (1991) 1 DMC 567 : (1991) 2 ILR (Ker) 779
Divorce Act, 1869 — Section 17
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 2 of 32
High Courts14 Dec 1990Partly Allowed
Bank of India Vs Dr. Mrs. Mary George and Others
High Court Of Kerala · AIR 1992 Ker 125 : (1992) 75 CompCas 759 : (1991) 3 ILR (Ker) 221
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts14 Dec 1990Dismissed
Chacko Vs Sreeja
High Court Of Kerala · (1991) 1 DMC 591
Contract Act, 1872 — Section 64
High Courts14 Dec 1990Dismissed
State of Kerala Vs M/s. Popular Automobiles
High Court Of Kerala · (1991) 1 KLJ 355
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178(b), 179, 203, 204(4)Standards of Weights and Measures Act, 1976 — Section 63
High Courts13 Dec 1990
Daniel Varghese Vs K.P. Chellappan
High Court Of Kerala · (1991) 1 KLJ 429
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(5)Specific Relief Act, 1963 — Section 41
High Courts13 Dec 1990Dismissed
Superintendent of Central Excise Vs Ancher Treads Pvt. Ltd.
High Court Of Kerala · (1991) ECR 180 : (1993) 65 ELT 480
Central Excises and Salt Act, 1944 — Section 3
High Courts12 Dec 1990Dismissed
Kunhikrishnan Vs Madhavi
High Court Of Kerala · (1991) 1 KLJ 423
Evidence Act, 1872 — Section 114, 114(f)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(i)
High Courts12 Dec 1990
P. Chandrasekhara Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · (1990) 12 KL CK 0054
Constitution of India, 1950 — Article 14
High Courts12 Dec 1990Dismissed
G.C.D.A. Vs Dr. M. Chandrasekhar
High Court Of Kerala · (1994) 1 KLJ 512
Land Acquisition Act, 1894 — Section 12, 16, 33, 4(1), 6
High Courts12 Dec 1990
C. Padmavathy and Others Vs Valsala and Others
High Court Of Kerala · (1990) 12 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5
High Courts12 Dec 1990Dismissed
Rosamma Joseph Vs United India Insurance Co. Ltd.
High Court Of Kerala · (1991) 2 ACC 659 : (1991) ACJ 524
Arbitration Act, 1940 — Section 2, 34, 36
High Courts11 Dec 1990
Commissioner of Wealth Tax Vs Mrs. Sara Varghese
High Court Of Kerala · (1991) 55 TAXMAN 459
High Courts11 Dec 1990
Kumaran Vs Kunjunni Pillai Krishnan Kutty Nair and Others
High Court Of Kerala · (1991) 1 KLJ 388
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts11 Dec 1990
Commissioner of Wealth-Tax Vs Mrs. Sara Varghese
High Court Of Kerala · (1991) 55 TAXMAN 459
High Courts11 Dec 1990Allowed
Tata Tea Ltd. Vs Inspector of Plantations
High Court Of Kerala · (1992) 1 LLJ 603
Kerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 4A, 5(1)Maternity Benefits Act, 1961 — Section 4, 4(1), 4(2)
High Courts11 Dec 1990
The Superior, Asha Bhavan Vs State of Kerala and Another
High Court Of Kerala · (1990) 12 KL CK 0015
Constitution of India, 1950 — Article 14Kerala Panchayat Act, 1960 — Section 66, 72, 72(1)
High Courts10 Dec 1990Allowed
Khadigramodyod Bhavan Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1991 Ker 413 : (1991) 2 ILR (Ker) 801
Railways Act, 1890 — Section 76F
High Courts10 Dec 1990Dismissed
Life Insurance Corporation of India Vs B.P. Kunhi Aichu
High Court Of Kerala · (1991) ACJ 682 : (1991) 70 CompCas 641 : (1991) 2 ILR (Ker) 315
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 45
High Courts10 Dec 1990
N. Krishna Pillai Vs Anil Kumar and Others
High Court Of Kerala · (1991) 1 KLJ 139
Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 5(5)Kerala Panchayat Act, 1960 — Section 22(2)
High Courts10 Dec 1990Dismissed
Yohannan Samuel Vs Mathew John and Another
High Court Of Kerala · (1991) 1 KLJ 605
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 19 Rule 1, Order 19 Rule 2, Order 26 Rule 9, 30Evidence Act, 1872 — Section 3