High Courts19 Jun 1991
Joseph Vs The Government of Kerala
High Court Of Kerala · (1991) 2 KLJ 142
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 18 of 30
High Courts19 Jun 1991
Kochuvavakunju Vs Katheru Kunju and Others
High Court Of Kerala · (1991) 06 KL CK 0011
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)
High Courts18 Jun 1991
Regional Director, E.S.I. Corporation Vs Cheerans Auto Agencies
High Court Of Kerala · (1991) 63 FLR 562 : (1992) 1 LLJ 704
Employees State Insurance Act, 1948 — Section 82
High Courts18 Jun 1991Dismissed
Employees'' State Insurance Corporation Vs Cheeran''s Auto Agencies
High Court Of Kerala · (1991) 63 FLR 562 : (1992) 1 LLJ 704
Employees State Insurance Act, 1948 — Section 82
High Courts18 Jun 1991
Commissioner of Income Tax Vs Murali Lodge
High Court Of Kerala · (1992) 194 ITR 125
Income Tax Act, 1961 — Section 2(14), 45
High Courts17 Jun 1991
Deputy Commissioner of Sales Tax Vs Hindustan Cashew Products
High Court Of Kerala · (1991) 06 KL CK 0050
High Courts17 Jun 1991
Commissioner of Income Tax Vs K.N. Thankappan Pillai
High Court Of Kerala · (1991) 97 CTR 70 : (1991) 191 ITR 300 : (1992) 60 TAXMAN 82
Income Tax Act, 1961 — Section 143, 143(3), 144B, 246
High Courts17 Jun 1991
The Deputy Commissioner of Sales Tax (Law) Vs K. Ummul Kulsu
High Court Of Kerala · (1991) 06 KL CK 0005
High Courts14 Jun 1991
Sujaya Vs The Director General of Military Nursing Service and Others
High Court Of Kerala · (1991) 06 KL CK 0049
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(2)
High Courts14 Jun 1991Dismissed
Veeriah Vs Mohammed Kunju Koya
High Court Of Kerala · (1991) 2 KLJ 96
Transfer of Property Act, 1882 — Section 111
High Courts13 Jun 1991
Moideenkutty Vs Kadalundi Pachayat and Another
High Court Of Kerala · (1991) 06 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(2), 96
High Courts13 Jun 1991
Ranga Sesha Hills (P) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1991) 06 KL CK 0002
Constitution of India, 1950 — Article 226Kerala Private Forests (Tribunal) Rules, 1972 — Rule 3Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 17(1), 2, 3(1), 3(2), 3(3)
High Courts10 Jun 1991Allowed
Regional Director Vs Vinod
High Court Of Kerala · (1993) 3 LLJ 258
Employees State Insurance Act, 1948 — Section 2(22), 2(9)
High Courts10 Jun 1991Dismissed
A. Padmanabha Panicker Vs K.J. Tomy and Another
High Court Of Kerala · (1992) 73 CompCas 496
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jun 1991Dismissed
Elambilakkat Chandrasekharan and Others Vs Moroth Seemanthini and Others
High Court Of Kerala · AIR 1991 Ker 408 : (1991) 3 ILR (Ker) 341
Hindu Succession Act, 1956 — Section 4(1), 6Limitation Act, 1963 — Article 64, 65
High Courts07 Jun 1991
C.P. Appukutty Nambiar Vs P.K. Ratnagiri
High Court Of Kerala · (1991) 2 KLJ 594
Transfer of Property Act, 1882 — Section 108
High Courts07 Jun 1991Allowed
Palliyali Mustafali Vs Nechithodan Subair and Others
High Court Of Kerala · (1992) ACJ 225 : AIR 1992 Ker 295
Civil Procedure Code, 1908 (CPC) — Section 2(2)Limitation Act, 1963 — Section 6Motor Vehicles Act, 1939 — Section 110A
High Courts07 Jun 1991
Musthafali Vs Subair
High Court Of Kerala · (1992) 1 ACC 621 : (1992) ACJ 225 : (1991) 3 ILR (Ker) 687
Civil Procedure Code, 1908 (CPC) — Section 86Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts06 Jun 1991
Commissioner of Income Tax Vs Manjeri Kovilakam Interim Management Committee
High Court Of Kerala · (1992) 194 ITR 483
Income Tax Act, 1961 — Section 171, 256(2)