High Courts13 Aug 1991Dismissed
K.K. Mony Vs Govt. of Kerala and Others
High Court Of Kerala · (1991) 2 KLJ 396
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 12 of 30
High Courts13 Aug 1991
G. Chandrasekharan Nair Vs National Textile Corporation and Others
High Court Of Kerala · (1991) 63 FLR 891 : (1992) 1 ILR (Ker) 464 : (1992) 1 LLJ 834
Industrial Disputes Act, 1947 — Section 10A, 10A(3), 17, 18
High Courts12 Aug 1991Dismissed
Parayikandi Raghavan and Others Vs Parayikandi Chirutha and Others
High Court Of Kerala · (1991) 08 KL CK 0033
High Courts12 Aug 1991Allowed
Cheriya Mohammed and Another Vs Kamsakutty and Another
High Court Of Kerala · (1992) ACJ 782
Motor Vehicles Act, 1988 — Section 95
High Courts12 Aug 1991
Srivilas Cashew Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 99 CTR 36 : (1992) 196 ITR 887
Income Tax Act, 1961 — Section 35B(1)
High Courts12 Aug 1991Dismissed
T.M. Usman and others Vs State of Kerala and others
High Court Of Kerala · (1991) 2 KLJ 390
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 110(1)(d), 110(3)(d)
High Courts09 Aug 1991
Nytti Vs State of Kerala
High Court Of Kerala · (1991) 08 KL CK 0009
Evidence Act, 1872 — Section 107, 108
High Courts08 Aug 1991
Government Kerala Vs Kumaran Nair
High Court Of Kerala · (1991) 08 KL CK 0035
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 112
High Courts07 Aug 1991
New India Assurance Co. Ltd. Vs C.S. Ouseph and Others
High Court Of Kerala · (1991) 2 ACC 631 : (1993) ACJ 203
High Courts06 Aug 1991
K.B. Valsala Vs The Fertilizers and Chemicals Travancore Ltd. and Another
High Court Of Kerala · (1991) 08 KL CK 0037
Kerala Education Act, 1958 — Section 12, 2(7), 36Kerala Education Rules, 1959 — Rule 1, 45B, 45B(1), 49, 51A
High Courts06 Aug 1991Dismissed
K.V. Padmanabhan Vs The Consumer Dispute Redressal Forum, Ernakulam and Others
High Court Of Kerala · AIR 1992 Ker 179 : (1991) 3 ILR (Ker) 604 : (1991) 2 KLJ 388
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 13, 17
High Courts06 Aug 1991Dismissed
Yesudasan Nadar Vs Principal Munsiff and Another
High Court Of Kerala · (1991) 08 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Section 105, 151Constitution of India, 1950 — Article 226, 227
High Courts06 Aug 1991Dismissed
K.C. Velayudhan and others Vs N.V. Venkatakrishnan and others
High Court Of Kerala · (1993) 1 KLJ 274
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Kerala Land Reforms Act, 1963 — Section 106, 3, 3(1)(Hi), 3(1)(iii)
High Courts05 Aug 1991
Kadeeja Umma Vs Makkat Mohammed and Others
High Court Of Kerala · (1991) 08 KL CK 0038
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 108A, 80A(8A), 80B, 80B(3), 80C(3)
High Courts01 Aug 1991
In Re: Sessions Judge
High Court Of Kerala · (1991) 2 KLJ 289
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 190(1), 190(1)(a)Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36(1)(d), 36A, 36A(1)(d), 36D
High Courts01 Aug 1991
State Circle Inspector of Excise and Others etc.
High Court Of Kerala · (1992) CriLJ 570
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 193, 193Evidence Act, 1872 — Section 25Kerala Abkari Act, 1077 — Section 50, 57, 57A
High Courts01 Aug 1991Allowed
Dr. Abi Cheeran Vs Chancellor, Kerala Agrl. University, Trivandrum and Others
High Court Of Kerala · AIR 1992 Ker 12 : (1991) 3 ILR (Ker) 398
Kerala Agricultural University Act, 1971 — Section 14, 9
High Courts01 Aug 1991Dismissed
Balakrishna Pillai and Another etc. Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 136 : (1991) 3 ILR (Ker) 404
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 4(1), 6, 6(1), 6(2)
High Courts01 Aug 1991Dismissed
Narayana Kurup Vs K.R. Manoharan and Others
High Court Of Kerala · AIR 1992 Ker 310 : (1991) 3 ILR (Ker) 720 : (1991) 2 KLJ 366
Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 349