High Courts11 Feb 1991
Life Insurance Corporation of India Vs Sosamma Punnan
High Court Of Kerala · (1991) 1 ACC 701
Insurance Act, 1932 — Section 45
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 26 of 30
High Courts11 Feb 1991Partly Allowed
Life Insurance Corporation of India Vs Smt. Sosamma Punnan
High Court Of Kerala · (1993) ACJ 1140 : AIR 1991 Ker 230 : (1991) 2 ILR (Ker) 832
Insurance Act, 1938 — Section 45
High Courts11 Feb 1991
S. Prithviraj Kukkillayya Vs Mathew Koshy and Another
High Court Of Kerala · (1991) 71 CompCas 131 : (1991) CriLJ 1771 : (1991) 3 ILR (Ker) 1 : (1991) 2 RCR(Criminal) 160
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts11 Feb 1991Dismissed
University of Kerala and Others Vs Sandhya P. Pai and Others
High Court Of Kerala · AIR 1991 Ker 396 : (1991) 2 ILR (Ker) 902
Constitution of India, 1950 — Article 14
High Courts08 Feb 1991
Saramma Peter and Others Vs State of Kerala
High Court Of Kerala · (1991) CriLJ 3211 : (1991) 3 ILR (Ker) 92
Criminal Procedure Code, 1973 (CrPC) — Section 224, 25, 257, 301(1), 301(2)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)
High Courts08 Feb 1991Allowed
Jailebdeen Vs Mohammed Basheer
High Court Of Kerala · AIR 1992 Ker 31
Limitation Act, 1963 — Article 19, 55
High Courts08 Feb 1991Dismissed
K.K. Divakaran Vs State
High Court Of Kerala · (1991) 1 KLJ 671
Motor Vehicles Act, 1988 — Section 177, 183, 19, 20, 21
High Courts07 Feb 1991
Benny Francis and Others Vs State of Kerala
High Court Of Kerala · (1991) CriLJ 2411
Criminal Procedure Code, 1973 (CrPC) — Section 22Penal Code, 1860 (IPC) — Section 143, 147, 149, 221, 299
High Courts07 Feb 1991
P.M. Abdul Rasheed and Others Vs Secy, R.T.A. and Others
High Court Of Kerala · (1991) 1 KLJ 582
Motor Vehicles Act, 1988 — Section 80
High Courts07 Feb 1991Dismissed
Koshy alias Baby Vs The State
High Court Of Kerala · (1991) CriLJ 1776 : (1992) 2 ILR (Ker) 246 : (1991) 2 ILR (Ker) 521
High Courts06 Feb 1991Dismissed
S.A.P. Mariyumma and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1991 Ker 301
Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1984 — Section 34Land Acquisition Act, 1894 — Section 18(1)
High Courts05 Feb 1991Dismissed
Kerala Leprosy Patients Organisation Committee Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 344 : (1991) 2 ILR (Ker) 970
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 133(1), 138(2)
High Courts05 Feb 1991Dismissed
Maluk Mohamed Vs Capital Stock Exchange Kerala Ltd. and Others
High Court Of Kerala · (1991) 72 CompCas 333
Companies Act, 1956 — Section 12, 149, 33Securities Contracts (Regulation) Act, 1956 — Section 3
High Courts05 Feb 1991
Commissioner of Income Tax Vs Seeyan Plywoods
High Court Of Kerala · (1991) 97 CTR 289 : (1991) 2 ILR (Ker) 510 : (1991) 190 ITR 564
Income Tax Act, 1961 — Section 80(4)J, 80HH, 80J
High Courts05 Feb 1991Allowed
T.N. Janardhanan Pillai Vs State
High Court Of Kerala · (1992) CriLJ 436 : (1991) 2 ILR (Ker) 296 : (1991) 1 KLJ 513
Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(1), 233(2), 233(3), 243
High Courts05 Feb 1991
Jayaprakasan and Another Vs Visalakshy and Others
High Court Of Kerala · (1991) 02 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, 115, 141, 151Limitation Act, 1963 — Article 120, 137
High Courts04 Feb 1991
The Food Inspector, Cannanore Municipality, Cannanore Vs M. Gopalan
High Court Of Kerala · AIR 1991 Ker 240 : (1991) CriLJ 1783 : (1991) 2 ILR (Ker) 555
Prevention of Food Adulteration Act, 1954 — Section 23Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts04 Feb 1991
Food Inspector, Pattambi Circle Vs K.P. Gokuldas and Another K.N. Babu and Others Vs State of Kerala
High Court Of Kerala · AIR 1991 Ker 204 : (1991) CriLJ 1278 : (1991) 2 ILR (Ker) 335 : (1991) 2 RCR(Criminal) 445
Prevention of Food Adulteration Act, 1954 — Section 23Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts04 Feb 1991
Commissioner of Wealth-tax Vs Valiya Aryan Bhattathiripad
High Court Of Kerala · (1991) 191 ITR 89
High Courts04 Feb 1991Allowed
State of Kerala Vs Sebastian Jacob
High Court Of Kerala · (1991) CriLJ 2636
Evidence Act, 1872 — Section 24Prevention of Corruption Act, 1947 — Section 5(1), 5(2)