High Courts15 Jul 1991
Rugmini Amma Vs The Secretary, Government of Kerala and Others
High Court Of Kerala · (1991) 2 KLJ 505
Kerala Education Act, 1958 — Section 6Kerala Education Rules, 1959 — Rule 4, 5, 5A
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 15 of 30
High Courts12 Jul 1991
R. Kothandarama Naidu Vs Carona Sahu Co. Ltd., Bombay and Others
High Court Of Kerala · AIR 1992 Ker 95
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts12 Jul 1991
Commissioner of Income Tax Vs S. Murugappa Chettiar
High Court Of Kerala · (1991) 97 CTR 153 : (1992) 2 ILR (Ker) 17 : (1992) 197 ITR 575
Income Tax Act, 1961 — Section 256
High Courts12 Jul 1991Allowed
State of Kerala Vs Mani alias Chandran
High Court Of Kerala · (1992) CriLJ 1682 : (1991) 3 ILR (Ker) 638
Penal Code, 1860 (IPC) — Section 299, 300, 304
High Courts12 Jul 1991
M. Rasheedkutty and Another Vs The Joint Registrar of Co-operative Societies and Another
High Court Of Kerala · (1991) 07 KL CK 0006
Constitution of India, 1950 — Article 320, 320(3)Income Tax Act, 1961 — Section 33A, 35
High Courts11 Jul 1991
Thomas Lucks Vs Secretary, Regional Transport Authority and Others
High Court Of Kerala · (1991) 07 KL CK 0062
Kerala Motor Vehicles Rules, 1989 — Rule 123, 123(1), 123(2), 212, 212(1)Motor Vehicles Act, 1988 — Section 70, 70(1), 71, 71(1), 71(2)
High Courts11 Jul 1991Dismissed
K.T. Antony Vs Appellate Authority and Another
High Court Of Kerala · (1991) 07 KL CK 0024
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33AKerala Shops and Commercial Establishment Act, 1960 — Section 10, 18, 18(1), 18(2), 33(2)
High Courts11 Jul 1991
United Coir Works Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 97 CTR 83 : (1992) 1 ILR (Ker) 674 : (1992) 195 ITR 463
Income Tax Act, 1961 — Section 170, 187, 188
High Courts11 Jul 1991
St. Sebastians Kuries and Enterprises (P) Ltd. Vs N.A. Mukundan and Another
High Court Of Kerala · (1991) 07 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 115
High Courts10 Jul 1991Dismissed
K. Meenakshi Amma Vs Sreerama Vilas Press and Publications (P.) Ltd. and Others
High Court Of Kerala · (1992) 73 CompCas 275
Companies Act, 1956 — Section 170(1), 171, 172, 173, 174
High Courts10 Jul 1991
Puthuvachola Muhammed Vs Narayanikutty Amma and Others
High Court Of Kerala · (1991) 07 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2 , Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 3, Order 9 Rule 4
High Courts09 Jul 1991Allowed
In Re Sri. K.A. Padmanabhan Ex. M. L. A.
High Court Of Kerala · (1991) 2 KLJ 438
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 187, 211, 212(1), 212(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b), 340
High Courts09 Jul 1991
V.R. Jain Vs State of Kerala and Others
High Court Of Kerala · (1991) 07 KL CK 0040
Kerala Education Rules, 1959 — Rule 51, 55
High Courts09 Jul 1991Dismissed
The Divisional Manager, L.I.C. of India Vs Bhagavathy Amma and Others
High Court Of Kerala · AIR 1992 Ker 329 : (1991) 3 ILR (Ker) 584
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts09 Jul 1991
The Manger, Ayamkudy High School Vs The State of Kerala and Others
High Court Of Kerala · (1991) 07 KL CK 0007
Kerala Education Rules, 1959 — Rule 65, 74, 88, 88(2)
High Courts08 Jul 1991Allowed
Waves Advertising and Marketing (P) Ltd. Vs Jaison
High Court Of Kerala · (1992) 1 LLJ 309
Kerala Shops and Commercial Establishment Act, 1960 — Section 2(15)
High Courts08 Jul 1991Dismissed
K.S. Anto Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) 76 CompCas 105 : (1991) 3 ILR (Ker) 529 : (1991) 2 KLJ 193
Constitution of India, 1950 — Article 20(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 140, 142Penal Code, 1860 (IPC) — Section 420
High Courts08 Jul 1991
Commissioner of Income Tax Vs Co-operative Wholesale Society Ltd. Co-operative Wholesale Society Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 97 CTR 142 : (1992) 195 ITR 361
Income Tax Act, 1961 — Section 32(1)
High Courts08 Jul 1991
Commissioner of Wealth-tax Vs Dominic Joseph
High Court Of Kerala · (1991) 07 KL CK 0030
Wealth Tax Rules, 1957 — Rule 1D
High Courts08 Jul 1991
Shankari Amma Vs The State of Kerala
High Court Of Kerala · (1991) 07 KL CK 0018
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11A, 100Constitution of India, 1950 — Article 133(1)Kerala High Court Act, 1958 — Section 3, 3(13), 5