COURT ARCHIVE

High Court Of Kerala judgments, 1990

638 judgments · page 9 of 32

High Courts16 Oct 1990

M.N. Bhaskarn Vs V. Kalliani

High Court Of Kerala · (1990) 2 KLJ 727

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(2), 10(3)Insurance Act, 1938 — Section 30, 39, 39(6)Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 7

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High Courts15 Oct 1990

M. Parameswaran Nair Vs The R.T.A. and Another

High Court Of Kerala · (1990) 2 KLJ 696

Motor Vehicles Act, 1988 — Section 63(1), 68, 69, 72, 80(2)

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High Courts15 Oct 1990Allowed

P. Sankaran Vs The State of Kerala

High Court Of Kerala · (1990) 2 KLJ 869

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High Courts15 Oct 1990

Madathil Parameswaran Nair Vs Regional Transport Authority and Another

High Court Of Kerala · (1990) 2 KLJ 696

Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 63Kerala Motor Vehicles Rules, 1989 — Rule 170, 171Motor Vehicles Act, 1939 — Section 63, 63(1), 68, 68(1), 68(2)

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High Courts15 Oct 1990Allowed

Satheesan Vs State of Kerala and Others

High Court Of Kerala · (1990) 10 KL CK 0048

Kerala Municipal Common Service Rules, 1967 — Rule 15, 16, 17, 18, 19Kerala Municipal Corporation Act, 1961 — Section 90Kerala Municipalities Act, 1960 — Section 91

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High Courts12 Oct 1990Dismissed

Smt. N. Girija Devi Vs K.T. Mathew and others

High Court Of Kerala · (1990) 2 KLJ 887

Motor Vehicles Act, 1988 — Section 70, 71, 72

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High Courts12 Oct 1990Dismissed

Mythili Nalini Vs Kowmari and Others

High Court Of Kerala · AIR 1991 Ker 266

Registration Act, 1908 — Section 17

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High Courts12 Oct 1990

Dakshayani Vs State Transport Appellate Tribunal and Others

High Court Of Kerala · (1990) 10 KL CK 0036

Motor Vehicles Act, 1939 — Section 42, 42(1)Motor Vehicles Act, 1988 — Section 66(1)

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High Courts12 Oct 1990Dismissed

I. Ismail Kutty Vs Asstt. Collector of Central Excise and Others

High Court Of Kerala · (1992) CriLJ 1761

Constitution of India, 1950 — Article 13, 13(1), 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6

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High Courts11 Oct 1990

The Motor and General Finance (India) Ltd. Vs Mary Money and Others

High Court Of Kerala · (1991) 1 ACC 379

Contract Act, 1872 — Section 148, 151Motor Vehicles Act, 1988 — Section 110, 2, 94, 95

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High Courts11 Oct 1990Allowed

Kunhunni and Others Vs Keshavan Namboodiri and Others

High Court Of Kerala · (1990) 10 KL CK 0018

Trusts Act, 1882 — Section 90

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High Courts11 Oct 1990Dismissed

Motor and General Finance (India) Ltd. Vs Mary Mony and Others

High Court Of Kerala · (1991) ACJ 101

Contract Act, 1872 — Section 148, 151Motor Vehicles Act, 1988 — Section 2, 94, 95

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High Courts11 Oct 1990Dismissed

The Motor and General Finance (India) Ltd. Vs Mary Mony and Others

High Court Of Kerala · (1991) ACJ 101 : (1990) 2 KLJ 660

Contract Act, 1872 — Section 148, 151Motor Vehicles Act, 1988 — Section 1(24), 110, 110(1), 2, 94

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High Courts10 Oct 1990Dismissed

Gopalakrishnan Chettiar and another Vs Annamma Devassia and Others

High Court Of Kerala · (1990) 2 KLJ 856

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21

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High Courts10 Oct 1990

E.S.I. Corporation Vs Foam Mattings (India) Ltd.

High Court Of Kerala · (1990) 10 KL CK 0057

Employees State Insurance Act, 1948 — Section 2(13), 2(9), 40, 41

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High Courts10 Oct 1990Allowed

P. Kamalamma Vs Chandrika and Others

High Court Of Kerala · (1990) 10 KL CK 0052

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, Order 21 Rule 94, Order 34 Rule 5, 65Kerala Agrlculturists Debt Relief Act, 1958 — Section 15

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High Courts10 Oct 1990