High Courts06 Dec 1991
Seariah Varghese Vs Varghese Marykutty and Others
High Court Of Kerala · (1991) 2 DMC 262
Dowry Prohibition Act, 1961 — Section 6, 6(1)Limitation Act, 1963 — Article 113
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 2 of 30
High Courts06 Dec 1991
C. Narayanan (Writer) and etc. Vs State of Kerala and Others
High Court Of Kerala · (1992) CriLJ 2860 : (1992) 2 ILR (Ker) 321 : (1993) 1 RCR(Criminal) 165
Criminal Procedure Code, 1973 (CrPC) — Section 164, 392Evidence Act, 1872 — Section 11, 14, 3, 32, 32(1)
High Courts04 Dec 1991Dismissed
Kumaran Vs Divakaran
High Court Of Kerala · (1991) 12 KL CK 0018
Kerala Land Reforms Act, 1963 — Section 2(25), 75, 75(1), 75(2), 75(3)
High Courts03 Dec 1991
Thankamma Kumjamma and Others Vs Krishnan Unnithan and Others
High Court Of Kerala · (1992) KLJ 415
Evidence Act, 1872 — Section 68Kerala Education Act, 1958 — Section 2(2), 3, 6Kerala Education Rules, 1959 — Rule 3, 4, 5A
High Courts03 Dec 1991Dismissed
K.J. Johnson Vs Kerala Industrial and Technical Consultancy and Others
High Court Of Kerala · (1991) 12 KL CK 0005
Constitution of India, 1950 — Article 12, 226
High Courts03 Dec 1991Allowed
A.M. Sainalabdeen Musaliar Vs State of Kerala and Others
High Court Of Kerala · (1991) 12 KL CK 0003
Constitution of India, 1950 — Article 265Kerala Building Tax Act, 1975 — Section 11, 6, 6(2), 6(4), 7(3)Kerala Building Tax Rules, 1984 — Rule 9(1)
High Courts02 Dec 1991Dismissed
S. Vilasini Vs State of Kerala and Others
High Court Of Kerala · (1991) 12 KL CK 0030
Kerala Education Act, 1958 — Section 2(2)Kerala Education Rules, 1959 — Rule 51A
High Courts02 Dec 1991
Madhavi Amma Vs Idiculla Thomas and Others
High Court Of Kerala · (1991) 12 KL CK 0015
Kerala Insolvency Act, 1956 — Section 28(2)Travancore Debt Relief Act, 1115 — Section 16, 17, 18, 19, 20
High Courts02 Dec 1991
Travancore Chemical and Manufacturing Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 199 ITR 484
Income Tax Act, 1961 — Section 256, 32, 35, 37, 41(1)
High Courts29 Nov 1991Allowed
Gouthaman and Others Vs Lohithakshan
High Court Of Kerala · (1992) 1 KLJ 52
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(v), 20, 23, 5
High Courts28 Nov 1991
P. Ramachandra Reddiar Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 63 TAXMAN 196
Income Tax Act, 1961 — Section 256(1), 259, 64, 64(1)(iii)Kerala High Court Act, 1958 — Section 9
High Courts28 Nov 1991Allowed
Mathrubhumi Printing and Publishing Company Ltd. Vs Dharmayug Investments Ltd. and Others
High Court Of Kerala · (1992) 73 CompCas 80
Companies Act, 1956 — Section 108, 108(1), 155, 31, 38Stamp Act, 1899 — Section 10, 11, 12, 2(11), 35
High Courts28 Nov 1991
P. Ramachandra Reddiar and P. Arjuna Reddiar Vs Commissioner of Income Tax
High Court Of Kerala · (1993) 200 ITR 161
Income Tax Act, 1961 — Section 64(1)
High Courts28 Nov 1991Allowed
Mathrubhumi Printing and Publishing Co. Ltd. Vs Vardhaman Publishers Ltd. and Others
High Court Of Kerala · (1992) 73 CompCas 80
Companies Act, 1956 — Section 108, 155, 31, 397, 398Stamp Act, 1899 — Section 12, 2(11), 63
High Courts27 Nov 1991
P. Ravindranathan Vs C.V. Hussain and Another
High Court Of Kerala · (1994) 79 CompCas 78
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Nov 1991Dismissed
Saraswathi Vs M/s. Bharath Textiles
High Court Of Kerala · (1992) 1 KLJ 344
Easements Act, 1882 — Section 60, 60(b)Transfer of Property Act, 1882 — Section 92
High Courts22 Nov 1991Dismissed
Mithilesh Garg and Others Vs Union of India and Others
High Court Of Kerala · (1992) 1 KLJ 247
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(g), 19(6)Motor Vehicles Act, 1988 — Section 42, 43, 44, 45, 46
High Courts22 Nov 1991
Thayyil Kanissante Valappil Saraswathi Vs Bharatha Textiles, Cannur
High Court Of Kerala · AIR 1992 Ker 219 : (1992) 2 ILR (Ker) 284
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 1Easements Act, 1882 — Section 60
High Courts22 Nov 1991Allowed
Kanaran Vs State of Kerala
High Court Of Kerala · (1991) 11 KL CK 0011
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2A), 13(2B), 16(1), 2(1)Prevention of Food Adulteration Rules, 1955 — Rule 18, 4(1), 4(2), 4(3), 5
High Courts21 Nov 1991Allowed
C.V. Annamma Vs State of Kerala and Others
High Court Of Kerala · (1991) 11 KL CK 0038
Kerala Education Rules, 1959 — Rule 1(2), 3(3), 49, 51A, 52