High Courts21 Nov 1991
Fareeda Vs Rajan Babu
High Court Of Kerala · (1991) 11 KL CK 0012
Arbitration Act, 1940 — Section 34, 39(1), 41Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 107
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 3 of 30
High Courts19 Nov 1991
Kurumber Betta Estate Vs Fourth Income Tax Officer and Others
High Court Of Kerala · (1992) 2 ILR (Ker) 114 : (1992) 197 ITR 499
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3), 230A
High Courts18 Nov 1991Allowed
Antony Cherian and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1993) ACJ 509 : (1992) 2 ILR (Ker) 213
Constitution of India, 1950 — Article 21, 226, 32, 5, 7
High Courts18 Nov 1991
Haneefa Rowther and Another Vs N.A. Abdul Kareem and Others
High Court Of Kerala · AIR 1992 Ker 119 : (1992) 2 ILR (Ker) 79
Kerala Agriculturists Debt Relief Act, 1970 — Section 10, 4, 4(2), 4(3)Kerala Debtors (Temporary Relief) Act, 1975 — Section 2(4), 4(5)Limitation Act, 1963 — Article 136
High Courts15 Nov 1991
Rama Devi Amma Vs The Taluk Land Board and Others
High Court Of Kerala · (1992) 1 KLJ 61
Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 13Land Reforms Act, 1963 — Section 84(1), 84(1A), 85(1), 85(5)
High Courts15 Nov 1991
Government of Kerala and Another Vs V.P. Jolly
High Court Of Kerala · AIR 1992 Ker 187 : (1992) 1 ILR (Ker) 113
Arbitration Act, 1940 — Section 16(1), 30
High Courts15 Nov 1991
Machinjeri (deceased by LRs) and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 224
Kerala Land Reforms Act, 1963 — Section 83, 84(1A)
High Courts15 Nov 1991
Pathumma and Others Vs State of Kerala and Others
High Court Of Kerala · (1991) 2 KLJ 842
Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 15AKerala Land Reforms Act, 1963 — Section 2(59), 81, 82, 83, 84
High Courts15 Nov 1991Allowed
State and another Vs V.P. Jolly
High Court Of Kerala · (1992) 1 KLJ 1
Arbitration Act, 1940 — Section 16, 16(1)(a), 16(1)(c), 30, 35
High Courts15 Nov 1991Dismissed
C. K. Premanandan Vs The Chairman, Governing Body, Thiagarajar Polytechnic
High Court Of Kerala · (1992) 1 KLJ 237
Constitution of India, 1950 — Article 226
High Courts15 Nov 1991
Krishna Pillai (died) and Another Vs Taluk Land Board and others
High Court Of Kerala · (1992) 1 KLJ 61
Kerala Land Reforms Act, 1963 — Section 84(1A), 85(1), 85(5)(c)
High Courts14 Nov 1991Dismissed
Laxmi Starch Ltd. and Others Vs Kundara Factory Workers'' Union and Others
High Court Of Kerala · (1992) 65 FLR 865 : (1992) 2 ILR (Ker) 646 : (1994) 2 LLJ 760
Industrial Disputes Act, 1947 — Article 14, 19(1), 19(6), 25O, 25O(2)
High Courts13 Nov 1991
Hindustan Cocoa Products Limited Vs The Consumer Action Group and Another
High Court Of Kerala · (1992) CriLJ 1673 : (1992) 1 ILR (Ker) 441 : (1991) 2 KLJ 807
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 11(3), 12, 14Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts13 Nov 1991Allowed
The Director, L.F. Hospital, Angamaly and Another, etc., etc. Vs State of Kerala and Another
High Court Of Kerala · AIR 1992 Ker 215 : (1992) 1 ILR (Ker) 425
Constitution of India, 1950 — Article 25, 30Travancore-Cochin Nurses and Midwives Act, 1953 — Section 36
High Courts13 Nov 1991
Hindustan Insecticides Ltd. Vs Assistant Collector of Customs
High Court Of Kerala · (1993) 44 ECC 255 : (1992) 58 ELT 458 : (1992) 2 ILR (Ker) 91
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 18, 27, 27(1)
High Courts12 Nov 1991Dismissed
V.K. Saramma and Others Vs D.E.O. and Others
High Court Of Kerala · (1992) 1 KLJ 104
Kerala Education Rules, 1959 — Rule 51A
High Courts12 Nov 1991Dismissed
T. Subini Vs University of Kerala and others
High Court Of Kerala · (1992) 1 KLJ 355
High Courts12 Nov 1991Dismissed
State of Kerala and Others Vs Parakkottil Brothers and Others
High Court Of Kerala · (1992) KLJ 311
High Courts12 Nov 1991Dismissed
Arimboor Panchayat Improvement Trust Vs Anthony and Another
High Court Of Kerala · AIR 1992 Ker 308 : (1992) 1 ILR (Ker) 419
High Courts12 Nov 1991Dismissed
Taluk Supply Officer, Manjeri, Malappuram and Another Vs Parakkottil Brothers, Vandoor and etc.
High Court Of Kerala · AIR 1992 Ker 213
Essential Commodities Act, 1955 — Section 3(1), 3(2)