COURT ARCHIVE

High Court Of Kerala judgments, 1991

582 judgments · page 28 of 30

High Courts24 Jan 1991Dismissed

Smt. Elizebath Samuel Aaron and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1991 Ker 162 : (1992) 75 CompCas 377 : (1991) 2 ILR (Ker) 113

Constitution of India, 1950 — Article 14, 19, 245, 300A, 31CIndustries (Development and Regulation) Act, 1951 — Section 2, 20Mines and Minerals (Development and Regulation) Act, 1957 — Section 2

Read judgment

High Courts24 Jan 1991

State of Kerala Vs P.A. Jacob

High Court Of Kerala · (1991) 01 KL CK 0012

Arbitration Act, 1940 — Section 13, 14(2), 16, 17, 19

Read judgment

High Courts24 Jan 1991

P.A. Jacob Vs State and Another

High Court Of Kerala · (1991) 2 KLJ 154 : (1991) 1 KLJ 565

Arbitration Act, 1940 — Section 14, 14(2), 16, 17, 19

Read judgment

High Courts23 Jan 1991Dismissed

Kerala Financial Corporation Vs Official Liquidator and Another

High Court Of Kerala · (1991) 71 CompCas 324 : (1991) 2 ILR (Ker) 815

Companies Act, 1956 — Section 446, 529AState Financial Corporations Act, 1951 — Section 29

Read judgment

High Courts22 Jan 1991

The Food Inspector Vs M.V. Alu and Another

High Court Of Kerala · (1991) CriLJ 2174 : (1991) 2 ILR (Ker) 639

Cinematograph Act, 1918 — Section 5AConstitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts22 Jan 1991

Treesa Vs State of Kerala

High Court Of Kerala · (1991) CriLJ 1920 : (1991) 2 ILR (Ker) 276

Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts21 Jan 1991

Karunambaran and Others Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 1992 Ker 316 : (1991) 2 ILR (Ker) 753

Constitution of India, 1950 — Article 12, 14, 226Telegraph Act, 1885 — Section 7, 7(4)

Read judgment

High Courts21 Jan 1991

S. Karunambran and Others Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 1992 Ker 316 : (1991) 2 ILR (Ker) 753

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7

Read judgment

High Courts19 Jan 1991

P. Kunjukrishnan Nair Vs State of Kerala and Others

High Court Of Kerala · (1991) 01 KL CK 0037

Kerala Government Presses Subordinate Service Rules, 1976 — Rule 31

Read judgment

High Courts18 Jan 1991

Manager, Fort High School Vs Government of Kerala and Others

High Court Of Kerala · (1991) 01 KL CK 0042

Read judgment

High Courts18 Jan 1991Allowed

E.S.I. Corporation Vs Premier Timber Supplies

High Court Of Kerala · (1991) 63 FLR 861 : (1991) 2 KLJ 368 : (1993) 3 LLJ 886

Employees State Insurance Act, 1948 — Section 2(2), 2(22), 2(9)

Read judgment

High Courts18 Jan 1991

Raheeda Vs T. Prakash and Others

High Court Of Kerala · (1996) 1 ACC 447

Motor Vehicles Act, 1988 — Section 92A

Read judgment

High Courts17 Jan 1991

Smt. Kamalu Itty and Others Vs Asst. Dist. Industries Officers and Others

High Court Of Kerala · AIR 1991 Ker 405 : (1991) 2 ILR (Ker) 269

Evidence Act, 1872 — Section 115

Read judgment

High Courts16 Jan 1991Dismissed

State of Kerala Vs Mohanan Pillai

High Court Of Kerala · (1991) 2 DMC 10 : (1991) 2 ILR (Ker) 430

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B

Read judgment

High Courts16 Jan 1991

Nanu Vasudevan Vs Kalikarthiayaniamma and Another

High Court Of Kerala · AIR 1991 Ker 253

Civil Procedure Code, 1908 (CPC) — Section 9Kerala Land Reforms Act, 1963 — Section 31, 32

Read judgment

High Courts15 Jan 1991Dismissed

Dr. G. Abraham Varkey Vs Kerala Agrl. University and another

High Court Of Kerala · (1991) 2 KLJ 102

Kerala Agricultural University Act, 1971 — Section 42(5)

Read judgment

High Courts15 Jan 1991

Chenaji and Others Vs Taluk Land Board and Others

High Court Of Kerala · (1991) 01 KL CK 0010

Kerala Land Reforms (Amendment) Act, 1989 — Section 9AKerala Land Reforms Act, 1963 — Section 85(5), 85(7), 85(8), 85(9), 85(9A)

Read judgment

High Courts14 Jan 1991

Parthas Textiles Vs Union of India (UOI) and Others

High Court Of Kerala · (1991) 3 ILR (Ker) 883 : (1999) 3 LLJ 1439

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 7A

Read judgment

High Courts14 Jan 1991

Basheer Ahammed and Another Vs State of Kerala and Others

High Court Of Kerala · (1991) 1 KLJ 348

Kerala Motor Vehicles Rules, 1989 — Rule 303(2), 46, 46(3)

Read judgment

High Courts11 Jan 1991

R. Mohanan and Others Vs State of Kerala and Others

High Court Of Kerala · (1991) 01 KL CK 0049

Kerala State and Subordinate Services Rules, 1958 — Rule 2(9), 31, 33, 9

Read judgment