High Courts02 Nov 1990
Union of India (UOI) Vs Unnikrishna Menon
High Court Of Kerala · (1991) 1 ACC 487
Contract Act, 1872 — Section 73Railways Act, 1989 — Section 109, 67, 80
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 7 of 32
High Courts02 Nov 1990
Kar Mobiles Ltd. Vs Union of India (UOI) and Another
High Court Of Kerala · (1991) 190 ITR 324
Income Tax Act, 1961 — Section 143, 143(3), 144, 214, 214(1)
High Courts01 Nov 1990Dismissed
Zacharias and another Vs V.C. Joseph and another
High Court Of Kerala · (1990) 2 KLJ 884
Travancore Christian Succession Act, 1916 — Section 28
High Courts01 Nov 1990Dismissed
New India Assurance Co. Ltd. Vs Latha Jayaraj and Others
High Court Of Kerala · (1991) 1 ACC 581 : (1991) ACJ 298 : (1991) 1 ILR (Ker) 561
Motor Vehicles Act, 1988 — Section 96
High Courts01 Nov 1990Dismissed
Chakkantavide Mahamood Vs Kakkunath Varikkal Aysomma
High Court Of Kerala · (1990) 11 KL CK 0018
High Courts01 Nov 1990Dismissed
New India Assurance Co. Ltd. Vs Latha Jayaraj and others
High Court Of Kerala · (1990) 2 KLJ 839
Motor Vehicles Act, 1988 — Section 96(2), 96(2)(b)(ii)
High Courts01 Nov 1990Dismissed
Zacharias Vs Joseph
High Court Of Kerala · (1991) 1 DMC 530 : (1991) 2 ILR (Ker) 793
Travancore Christian Succession Act, 1916 — Section 28, 5
High Courts31 Oct 1990Dismissed
K.S. Velu Vs Vasudevan Nair
High Court Of Kerala · (1990) 10 KL CK 0055
Kerala Insolvency Act, 1956 — Section 10, 24, 24(1), 42, 43
High Courts31 Oct 1990
K.S.R.T. Corporation Vs R. Shanmugh Chandran and Others
High Court Of Kerala · (1990) 10 KL CK 0054
High Courts31 Oct 1990Allowed
Narayani Amma Vs Saraswathy Amma
High Court Of Kerala · (1991) 1 KLJ 136
Insurance Act, 1938 — Section 39
High Courts31 Oct 1990Allowed
Lakshmi Amma Narayani Amma and Others Vs Saraswathi Amma and Others
High Court Of Kerala · (1991) 70 CompCas 354 : (1991) 1 ILR (Ker) 668
Insurance Act, 1938 — Section 39
High Courts31 Oct 1990
Commissioner of Income Tax Vs Trophical Plantations Ltd.
High Court Of Kerala · (1992) 196 ITR 755
Income Tax Act, 1961 — Section 45
High Courts30 Oct 1990
The Official Liquidator Vs Kudremukh Iron Ore Company Limited
High Court Of Kerala · (1990) 10 KL CK 0058
Arbitration Act, 1940 — Section 13, 14, 14(1), 14(2), 17Limitation Act, 1963 — Article 178, 19
High Courts30 Oct 1990
M. Moideen Bava Rawther Vs John Xavier Azheekal
High Court Of Kerala · (1990) 10 KL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11 , Order 32 Rule 12 , Order 32 Rule 13
High Courts30 Oct 1990Allowed
Sudarsan Trading Company Ltd. and M. Velayudhan Vs Government of India and Another
High Court Of Kerala · (1991) 71 CompCas 265
Companies Act, 1956 — Section 269(1), 269(5)
High Courts29 Oct 1990Dismissed
Calcutta Sanitary Wares and Another Vs C.T. Jacob
High Court Of Kerala · (1991) CivCC 259 : (1993) 76 CompCas 347 : (1991) 1 KLJ 294
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Oct 1990
C.K. Balakrishnan Vs Union of India and another
High Court Of Kerala · (1990) 2 KLJ 835
High Courts26 Oct 1990Allowed
Francis and Others Vs Central Bank and Others
High Court Of Kerala · (1990) 2 KLJ 645
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 145, 51, 55Contract Act, 1872 — Section 126, 128, 133, 134, 140Trusts Act, 1882 — Section 3, 30, 88
High Courts26 Oct 1990Allowed
V.M. Francis Vs Central Bank of India
High Court Of Kerala · (1990) 2 KLJ 645
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts26 Oct 1990
K. J. Thomas and Others Vs State of Kerala and Others
High Court Of Kerala · (1991) 1 KLJ 277
Constitution of India, 1950 — Article 14, 19, 47