High Courts06 Jun 1991
Ambika Chitaranjan Vs B. Vijayamma and Others
High Court Of Kerala · (1991) 2 ACC 415 : (1991) 3 ILR (Ker) 684 : (1991) 2 KLJ 274
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 19 of 30
High Courts05 Jun 1991Dismissed
Essakkyal Nadar Michayel Nadar Vs Sreedharan Babu and Others
High Court Of Kerala · AIR 1992 Ker 200 : (1991) 3 ILR (Ker) 289 : (1991) 2 KLJ 124
Guardians and Wards Act, 1890 — Section 19Hindu Minority and Guardianship Act, 1956 — Section 11, 6
High Courts05 Jun 1991
Nedutnchalil Charitable Trust Vs The Municipal Commissioner and Others
High Court Of Kerala · (1991) 2 KLJ 280
Kerala Municipalities Act, 1960 — Section 101(1)(d)
High Courts05 Jun 1991
Aleyamma George Vs State of Kerala and Others
High Court Of Kerala · (1991) 06 KL CK 0010
Constitution of India, 1950 — Article 12, 14
High Courts04 Jun 1991
P. Veeriah Vs Mohammedkunju Koya
High Court Of Kerala · (1991) 06 KL CK 0047
Transfer of Property Act, 1882 — Section 111
High Courts04 Jun 1991Dismissed
National Insurance Co. Ltd. Vs Vasanthara Amma
High Court Of Kerala · (1992) 1 ACC 200 : (1992) ACJ 250 : (1991) 2 KLJ 656
Insurance Act, 1938 — Section 2
High Courts04 Jun 1991
Commissioner of Income Tax Vs Kumaran and Co.
High Court Of Kerala · (1992) 194 ITR 85
Income Tax Act, 1961 — Section 41(1)
High Courts04 Jun 1991
Commissioner of Income Tax Vs P.T. Antony and Sons
High Court Of Kerala · (1992) 194 ITR 23
Income Tax Act, 1961 — Section 148, 271(1)
High Courts03 Jun 1991
The Deputy Commissioner of Sales Tax Vs Sarma and Sons
High Court Of Kerala · (1991) 06 KL CK 0033
Kerala General Sales Tax Act, 1963 — Section 2, 22, 22(1), 5Kerala General Sales Tax Rules, 1963 — Rule 9(1)Kerala Surcharge on Taxes Act, 1957 — Section 3
High Courts03 Jun 1991
Managing Partner, Subaida Cloth Stores Vs Labour Court and Others
High Court Of Kerala · (1992) 1 ILR (Ker) 669 : (1992) 2 LLJ 777
High Courts03 Jun 1991
Commissioner of Gift-tax Vs Smt. T.M. Sajilatha
High Court Of Kerala · (1994) 210 ITR 976
High Courts31 May 1991
The Deputy Commissioner Vs P.K. Biriyumma
High Court Of Kerala · (1991) 05 KL CK 0015
Central Sales Tax Act, 1956 — Section 2, 8, 8(1), 8(3)Constitution of India, 1950 — Article 366
High Courts30 May 1991Allowed
C.J. Thomas and Another Vs Labour Court and Another
High Court Of Kerala · (1993) 1 LLJ 278
Industrial Disputes Act, 1947 — Section 17, 33C(2)Kerala Industrial Disputes Rules, 1957 — Rule 23
High Courts30 May 1991Allowed
Santhamma Vs Raghavan and Others
High Court Of Kerala · (1991) 2 KLJ 172
Limitation Act, 1963 — Article 54, 59, 97
High Courts29 May 1991
S. Remanan Vs Food Inspector and Another
High Court Of Kerala · (1991) 2 KLJ 19
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2A), 13(3)
High Courts29 May 1991
Anil T. John Vs Chief Food Inspector, Mavelikara Municipality and Others
High Court Of Kerala · (1991) 2 KLJ 24
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2A), 13(3), 13(5), 16
High Courts29 May 1991
MOUNT SENAI HOSPITAL Vs Income Tax OFFICER AND ANOTHER.
High Court Of Kerala · (1992) 193 ITR 772
Income Tax Act, 1961 — Section 154, 256, 263, 264
High Courts28 May 1991Allowed
Kallyani Sulochana Vs Saradamma and others
High Court Of Kerala · (1991) 2 KLJ 105
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(2)(b), 11(3), 13(3)(a)(iii), 15(5), 20
High Courts27 May 1991Dismissed
Aishamma Vs T.K. Abdul Rehiman
High Court Of Kerala · (1993) 2 KLJ 212
Registration Act, 1908 — Section 32, 32, 33, 33, 34, 34
High Courts27 May 1991
Oriental Insurance Co. Ltd. and Another Vs K.R. Vijayarajan and Another
High Court Of Kerala · (1993) 1 ACC 194