High Courts24 Jul 1991
Kinhanna Alva Vs Deyyakku and Others
High Court Of Kerala · (1991) 07 KL CK 0052
Kerala Stamp Act, 1959 — Section 2 , 3, 34Limitation Act, 1963 — Article 136
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 14 of 30
High Courts24 Jul 1991Allowed
M. Bhaskaran Pillai Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 86 : (1991) 3 ILR (Ker) 645
Constitution of India, 1950 — Article 14, 226Kerala Government Land Assignment Act, 1960 — Section 2(1), 3, 4, 7Kerala Government Land Assignment Rules, 1964 — Rule 24
High Courts24 Jul 1991Dismissed
K.K. Thilakan and Others Vs Fact Ltd. and Another
High Court Of Kerala · (1991) 3 ILR (Ker) 836 : (1992) 2 LLJ 782
Industrial Disputes Act, 1947 — Section 10, 2
High Courts24 Jul 1991Dismissed
K.S. Ramachandra Panicker and Another Vs State of Kerala and Others
High Court Of Kerala · (1991) 07 KL CK 0014
High Courts23 Jul 1991
E.K. Mathew Vs Commissioner of Wealth-tax
High Court Of Kerala · (1991) 07 KL CK 0042
Wealth Tax Act, 1957 — Section 5(1)
High Courts19 Jul 1991
Tiju Thomas Vs Principal, St. Stephens College and Another
High Court Of Kerala · (1991) 07 KL CK 0071
High Courts19 Jul 1991
N.M. Philippose Vs R. T. A. and others
High Court Of Kerala · (1991) 2 KLJ 333
Constitution of India, 1950 — Article 226
High Courts19 Jul 1991Dismissed
Muhammed Vs Narayani
High Court Of Kerala · (1991) 2 KLJ 433
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 3
High Courts19 Jul 1991
Joseph Thalakkal Vs The Vice Chancellor and Others
High Court Of Kerala · (1991) 07 KL CK 0004
Bachelor of Arts/Bachelor of Science Regulations — Regulation 18
High Courts18 Jul 1991Dismissed
K.R. Krishna Vs District Judge
High Court Of Kerala · (1991) 2 KLJ 452
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(c), 5(2), 5(2), 5(3)
High Courts17 Jul 1991Partly Allowed
State of Kerala and Another Vs K. Kurian P. Paul
High Court Of Kerala · AIR 1992 Ker 180 : (1991) 3 ILR (Ker) 723
Arbitration Act, 1940 — Section 13, 29, 30Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 99
High Courts17 Jul 1991Dismissed
Vyakulam Vs Arul Prakasan and Others
High Court Of Kerala · (1991) 07 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 64, 63, 63(1), 63(2)
High Courts16 Jul 1991
Regional Director Vs Leela Karunakaran
High Court Of Kerala · (1994) 3 LLJ 640
Employees State Insurance Act, 1948 — Section 2(22)Payment of Subsistence Allowance Act — Section 3
High Courts16 Jul 1991
Deputy Commissioner Vs Gopal Trading Company
High Court Of Kerala · (1991) 07 KL CK 0068
Kerala General Sales Tax Act, 1963 — Section 12, 14(1), 14(2), 14(5), 14(7)Kerala General Sales Tax Rules, 1963 — Rule 32, 32(14), 5, 5(12)
High Courts16 Jul 1991
Sivanandan Vs Mariammen Koil Devaswom and Another
High Court Of Kerala · (1991) 2 KLJ 344
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
High Courts16 Jul 1991Allowed
State of Kerala Vs Narayanan Bhaskaran and Others
High Court Of Kerala · (1992) CriLJ 238 : (1992) 1 ILR (Ker) 144
Penal Code, 1860 (IPC) — Section 302, 324, 34, 342
High Courts16 Jul 1991Dismissed
A.J. Joy and others Vs A.J. Antony
High Court Of Kerala · (1991) 2 KLJ 781
Succession Act, 1925 — Section 368
High Courts16 Jul 1991Dismissed
E.S.I. Corporation Vs Leela Karunakaran
High Court Of Kerala · (1994) 3 LLJ 640
Employees State Insurance Act, 1948 — Section 2(22)
High Courts16 Jul 1991
M.S. Krishnan Vs The Regional Transport Authority and Others
High Court Of Kerala · (1991) 2 KLJ 341
Kerala Motor Vehicles Rules, 1989 — Rule 145(6)Motor Vehicles Act, 1988 — Section 80(3)
High Courts15 Jul 1991
Thanka Vs Chinnappa Gounder and Others
High Court Of Kerala · (1993) 1 ACC 205