High Courts09 Nov 1990
M/s. Hotel Apsara Vs State of Kerala and Others
High Court Of Kerala · (1991) 1 KLJ 779
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 6 of 32
High Courts09 Nov 1990
Indira Devi and Others Vs Spl. Tahsildar (LA) and Others
High Court Of Kerala · (1990) 2 KLJ 810
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 226, 254Kerala Land Acquisition Act, 1961 — Section 10, 11, 12, 12(1), 12(2)
High Courts09 Nov 1990Dismissed
Indira Devi Vs The Special Tahasildar (L.A)
High Court Of Kerala · (1990) 2 KLJ 810
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 226, 254Kerala Land Acquisition Act, 1961 — Section 10, 11, 11A, 12, 12(1)
High Courts09 Nov 1990
The Controller of Examinations Vs B. Geetha Rani
High Court Of Kerala · (1990) 11 KL CK 0022
High Courts09 Nov 1990
M.P. Sadasivan and others Vs Excise Inspector and others
High Court Of Kerala · (1991) 1 KLJ 145
Constitution of India, 1950 — Article 14
High Courts08 Nov 1990Dismissed
Rugmini Amma and another Vs Mrs. V. R. Nayanar and another
High Court Of Kerala · (1991) 1 KLJ 186
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 53A
High Courts08 Nov 1990
P.K. Mohankumar Vs Dy. Labour Commissioner and others
High Court Of Kerala · (1991) 1 KLJ 37
Employees State Insurance Act, 1948 — Section 2(22), 73AIndustrial Disputes Act, 1947 — Section 10, 14, 2(11), 2(21), 25CPayment of Bonus Act, 1965 — Section 2(21), 2(kkk), 2(rr), 21
High Courts08 Nov 1990
Nalumakkal Service Co-operative Bank Ltd. Vs P.V. John and Another
High Court Of Kerala · (1992) 75 CompCas 247
High Courts08 Nov 1990Dismissed
K. Raghavan Nambiar and others Vs K. Sumathi Amma and others
High Court Of Kerala · (1991) 1 KLJ 61
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44
High Courts08 Nov 1990Dismissed
Mohan Kumar Vs Dy. Labour Commissioner
High Court Of Kerala · (1991) 62 FLR 258 : (1993) 3 LLJ 112
Industrial Disputes Act, 1947 — Section 10, 14, 25CPayment of Bonus Act, 1965 — Section 2(21)
High Courts07 Nov 1990Dismissed
P.P. Ahammed Koya Haji Vs Antony G. Southil and Co.
High Court Of Kerala · (1991) 1 KLJ 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2
High Courts07 Nov 1990
V.N. Divakaran and Others Vs State of Kerala and Others.
High Court Of Kerala · (1990) 2 KLJ 875
High Courts07 Nov 1990
Thiruvenkitan and Others Vs Anantha Kumar and Others
High Court Of Kerala · (1990) 11 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts07 Nov 1990
P.S. Ibrahimkutty Vs The District Superintendent of Police and Others
High Court Of Kerala · (1990) 11 KL CK 0004
Headload Workers Act, 1978 — Section 21, 21(4)
High Courts06 Nov 1990
Velimalai Rubber Co. Ltd. Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax and Another
High Court Of Kerala · (1991) 190 ITR 385
Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax Act, 1950 — Section 17, 17(1), 17(3), 17A, 17A(3)
High Courts06 Nov 1990
Sudarsan Chits (India) Ltd. (In Liquidation) Vs Smt. Uma Sharma and Others
High Court Of Kerala · (1992) 73 CompCas 381 : (1991) 1 ILR (Ker) 412
Companies Act, 1956 — Section 446, 446(2), 458A
High Courts06 Nov 1990Dismissed
Karattil Ammad Koya Vs Karattil Ayammad
High Court Of Kerala · (1990) 2 KLJ 802
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(d)Transfer of Property Act, 1882 — Section 51
High Courts06 Nov 1990Allowed
Ratnakaran Vs P.T. Thomas
High Court Of Kerala · (1990) 2 KLJ 841
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 8 Rule 6A(1), Order 8 Rule 6A(4), Order 8 Rule 6CLimitation Act, 1963 — Section 14
High Courts05 Nov 1990Dismissed
N. Rajamoni Amma and K. Janardhanan Pillai Vs Deputy Commissioner of Income Tax and Others
High Court Of Kerala · (1991) 72 CompCas 728 : (1991) 91 CTR 83 : (1991) 192 ITR 90
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 179
High Courts02 Nov 1990Dismissed
General Manager, Southern Railway Vs M. Unnikrishna Menon
High Court Of Kerala · (1990) 11 KL CK 0059
Contract Act, 1872 — Section 73Railways Act, 1989 — Section 109, 67, 67(2), 80