High Courts25 Oct 1990
V.T. Sebastian Vs Joint Registrar and Others
High Court Of Kerala · (1990) 2 KLJ 792
Kerala Co-operative Societies Act, 1969 — Section 21, 33(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1990
638 judgments · page 8 of 32
High Courts25 Oct 1990Allowed
Antony Varkey Vs South Indian Bank Ltd.
High Court Of Kerala · (1990) 10 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts25 Oct 1990
Devasia Chacko alias Ghacko Mathukadan Vs The Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · AIR 1991 Ker 309
Constitution of India, 1950 — Article 226
High Courts25 Oct 1990
Antony Varkey and Another Vs South Indian Bank Ltd.
High Court Of Kerala · (1990) 10 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts23 Oct 1990Allowed
N. Lakshmana Pillai Vs S. Krishnaswami Pillai and Others
High Court Of Kerala · (1990) 2 KLJ 757
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5), Order 21 Rule 88, Order 21 Rule 92, Order 21 Rule 94, 65Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts23 Oct 1990Dismissed
L. Arunachalam Pillai Vs District Court and Others
High Court Of Kerala · (1990) 2 KLJ 866
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(iv), 18, 20
High Courts23 Oct 1990Dismissed
Central Banking Corporation of Travancore Ltd. (In Liquidation) Vs N. Velupillai and Others
High Court Of Kerala · (1992) 73 CompCas 539
Banking Regulation Act, 1949 — Section 45OLimitation Act, 1963 — Article 136
High Courts23 Oct 1990
A. Sujanapal Vs Maniyadath Balan and Others
High Court Of Kerala · (1991) 1 KLJ 93
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 19, Order 41 Rule 2, Order 41 Rule 21
High Courts22 Oct 1990
M.S. Balasubramanian Vs Sakthivel
High Court Of Kerala · (1990) 10 KL CK 0061
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts22 Oct 1990
V.K. Balakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1990) 10 KL CK 0056
Toddy Workers Welfare Fund Act, 1969 — Section 256
High Courts22 Oct 1990Dismissed
Krishna Bhat Vs Keshava Bhat
High Court Of Kerala · (1991) 1 KLT 72
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 340(2)
High Courts22 Oct 1990
Union of India (UOI) and Another Vs Fr. Joseph Vilangatil
High Court Of Kerala · (1991) 1 ILR (Ker) 541 : (1991) 190 ITR 305
Income Tax Act, 1961 — Section 54E, 54E(1)
High Courts22 Oct 1990
Dr. Sethumadhavan Vs State of Kerala and Others
High Court Of Kerala · (1990) 10 KL CK 0027
Constitution of India, 1950 — Article 226
High Courts19 Oct 1990
Commissioner of Income Tax Vs M.R. Kini
High Court Of Kerala · (1991) 91 CTR 87 : (1991) 190 ITR 282
Income Tax Act, 1961 — Section 2(24)
High Courts19 Oct 1990
Nelliampathy Tea and Produce Co. Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1991) 55 TAXMAN 444
Kerala Agricultural Income Tax Act, 1950 — Section 34
High Courts19 Oct 1990
C. Chellappan Vs Union of India (UOI) and Others
High Court Of Kerala · (1991) ACJ 170 : (1991) 1 ILR (Ker) 536
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts18 Oct 1990Allowed
A. Saraswathi Amma and 2 Others Vs Kerala State Co-op. Bank and Another
High Court Of Kerala · (1990) 2 KLJ 784
Constitution of India, 1950 — Article 12, 226
High Courts16 Oct 1990Dismissed
M.N. Bhaskaran Vs V. Kalliani
High Court Of Kerala · (1990) 2 KLJ 727
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 10(2)Hindu Succession Act, 1956 — Section 15, 17Insurance Act, 1938 — Section 30, 39
High Courts16 Oct 1990Allowed
Kurian Vs Taluk Land Board and Others
High Court Of Kerala · (1991) 2 KLJ 127
Kerala Land Reforms Act, 1963 — Section 2, 81, 82, 83, 84
High Courts16 Oct 1990Allowed
Muthumukkath Kurian Vs Taluk Land Board, Quilandi and others
High Court Of Kerala · (1991) 2 KLJ 127
Kerala Land Reforms Act, 1963 — Section 2, 81, 81, 82, 82