High Courts10 Sept 1991Allowed
N.A. Muhammed Kunhi and Others Vs Abdulkhader Haji and Another
High Court Of Kerala · (1991) 09 KL CK 0061
Kerala Land Reforms Act, 1963 — Section 2(25), 80B
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 10 of 30
High Courts10 Sept 1991Dismissed
Lt. K. Padmadas Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 158 : (1991) 3 ILR (Ker) 414
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 31(3), 4, 6, 6(1)
High Courts10 Sept 1991Allowed
P.V. Ammini Amma Vs Bharathan and Others
High Court Of Kerala · (1992) 1 ACC 88 : (1992) ACJ 630
High Courts10 Sept 1991Dismissed
State of Kerala Vs M.P. Varghese
High Court Of Kerala · (1991) 09 KL CK 0021
Arbitration Act, 1940 — Section 14(2), 30
High Courts09 Sept 1991Dismissed
D. Velayudhan Balandran Vs The Director General of Health Service and Others
High Court Of Kerala · (1991) 09 KL CK 0024
Constitution of India, 1950 — Article 14
High Courts09 Sept 1991Allowed
P. Soman Vs State of Kerala and Another
High Court Of Kerala · (1992) 1 KLJ 17
High Courts06 Sept 1991Dismissed
Paily Vs Muthiah
High Court Of Kerala · (1992) 2 LLJ 166
Constitution of India, 1950 — Article 226
High Courts05 Sept 1991
Commissioner of Income Tax Vs Girishchandraharidas and Others
High Court Of Kerala · (1991) 99 CTR 213 : (1992) 196 ITR 833
Income Tax Act, 1961 — Section 143, 143(2), 143(3), 145
High Courts05 Sept 1991
K.P. Basi Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 196 ITR 795
Income Tax Act, 1961 — Section 132, 132(5), 271(1)
High Courts04 Sept 1991
Joseph George Vs Cochin Sanitary Wares and Others
High Court Of Kerala · (1991) 09 KL CK 0069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(3), Order 21 Rule 58(4), Order 21 Rule 63, Order 38 Rule 8
High Courts04 Sept 1991
Rajan and Others Vs Union of India (UOI)
High Court Of Kerala · (1992) 1 ACC 664 : (1991) 3 ILR (Ker) 756
High Courts04 Sept 1991
Raman Bhattathiripad Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 196 ITR 671
Income Tax Act, 1961 — Section 256(2), 45
High Courts04 Sept 1991Allowed
Ulahannan Rajan Vs Union of India (UOI)
High Court Of Kerala · (1992) 1 ACC 50 : (1992) ACJ 151 : AIR 1992 Ker 230
Railways Act, 1890 — Section 47Railways Rules, 1890 — Rule 130, 131, 137
High Courts03 Sept 1991
Manoharan Vs Officer-in-Charge and Others
High Court Of Kerala · (1991) 2 KLJ 658
Army Act, 1950 — Section 15, 4Army Rules, 1954 — Rule 187Territorial Army Rules, 1948 — Rule 14
High Courts03 Sept 1991
K.T. Thomas Vs Commissioner of Wealth-tax
High Court Of Kerala · (1992) 197 ITR 53
Wealth Tax Act, 1957 — Section 27
High Courts03 Sept 1991
Commissioner of Income Tax Vs Bakul Cashew Company
High Court Of Kerala · (1992) 101 CTR 273 : (1992) 197 ITR 135
Income Tax Act, 1961 — Section 35B
High Courts03 Sept 1991Allowed
State of Kerala Vs Union of India (UOI)
High Court Of Kerala · (1991) 09 KL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 131Limitation Act, 1963 — Article 122
High Courts02 Sept 1991Allowed
State of Kerala Vs S. Rajan
High Court Of Kerala · (1991) 2 KLJ 763
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 48Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 11, 12, 13, 14
High Courts02 Sept 1991
Kelappan Vs Poothilatte Kalyani and Another
High Court Of Kerala · (1991) 09 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 482