High Courts12 Nov 1991Dismissed
Saramma Vs State of Kerala and Others
High Court Of Kerala · (1992) 1 KLJ 104
Kerala Education Rules, 1959 — Rule 1, 1(4), 43, 43B, 44
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 4 of 30
High Courts11 Nov 1991Dismissed
K.V. Damodaran and Others Vs K.V. Sarada
High Court Of Kerala · (1992) KLJ 670
High Courts08 Nov 1991Dismissed
Sree Sastha Trading Company Vs State of Kerala and Others
High Court Of Kerala · (1991) 11 KL CK 0008
Constitution of India, 1950 — Article 227Kerala General Sales Tax Act, 1963 — Section 34, 36, 37, 39, 46(1)
High Courts07 Nov 1991
Gopalakrishna Pillal and Another Vs State of Kerala and Others
High Court Of Kerala · (1991) 11 KL CK 0014
Constitution of India, 1950 — Article 14, 16Kerala Health Services (Indian Systems of Medicine) Rules — Rule 2, 28(7)
High Courts06 Nov 1991Dismissed
P.K. Muraleedharan Vs C.K. Pareed and Another
High Court Of Kerala · (1993) 1 ALT(Cri) 424 : (1992) CivCC 91 : (1993) 76 CompCas 615 : (1992) CriLJ 1965 : (1992) 1 ILR (Ker) 866 : (1992) 3 RCR(Criminal) 673
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts06 Nov 1991
Joseph Michael and Brothers Vs Income Tax Appellate Tribunal and Another
High Court Of Kerala · (1991) 100 CTR 286 : (1992) 1 ILR (Ker) 641 : (1993) 199 ITR 466
Constitution of India, 1950 — Article 226Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24
High Courts06 Nov 1991
M.S. Joseph Michael and Bros. Vs Income Tax Appellate Tribunal
High Court Of Kerala · (1992) 65 TAXMAN 195
Income Tax Act, 1961 — Section 271(1)(a), 273(1)(b)
High Courts06 Nov 1991Dismissed
M.A. Mohammed Ashraf Vs State of Kerala and Others
High Court Of Kerala · (1991) 11 KL CK 0009
Constitution of India, 1950 — Article 14Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 17
High Courts01 Nov 1991Allowed
K.K. Kalyana Sundaram Vs R. T. O. and Others
High Court Of Kerala · (1992) 1 KLJ 365
Kerala Motor Vehicles Taxation Act, 1976 — Section 5
High Courts01 Nov 1991Dismissed
Sujir Vasudev Nayak Vs State of Kerala
High Court Of Kerala · (1991) 11 KL CK 0039
Central Sales Tax (Amendment) Act, 1976 — Section 2Central Sales Tax Act, 1956 — Section 2, 3, 5, 5(1), 5(3)Sea Customs Act, 1878 — Section 3A
High Courts01 Nov 1991Dismissed
Rajan Vs Kerala State Electricity Board
High Court Of Kerala · (1992) 1 ILR (Ker) 543 : (1992) 2 LLJ 728
Industrial Disputes Act, 1947 — Section 2, 25HKerala State and Subordinate Services Rules, 1958 — Rule 9
High Courts01 Nov 1991
Damodaran Kavirajan and Others Vs T.D. Rajappan
High Court Of Kerala · AIR 1992 Ker 397 : (1992) 2 ILR (Ker) 105
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 122, 6
High Courts01 Nov 1991
George Varghese Vs Collector of Central Excise
High Court Of Kerala · (1992) 60 ELT 361
Central Excise Rules, 1944 — Rule 173E, 173G, 173Q, 52A, 53Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 136
High Courts01 Nov 1991
T.K. Purushothaman Vs State of Kerala and Others
High Court Of Kerala · (1992) CriLJ 1719 : (1992) 1 ILR (Ker) 550
Criminal Procedure Code, 1973 (CrPC) — Section 386Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 2, 20, 20APrevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts31 Oct 1991Dismissed
Excel Glasses Ltd. and Others Vs State of Kerala
High Court Of Kerala · (1992) 2 LLJ 330
Constitution of India, 1950 — Article 14, 141, 19, 19(1), 31
High Courts31 Oct 1991
Shamsuddin and Company Vs The Regional Director of E.S.I. Corporation and Others
High Court Of Kerala · (1991) 10 KL CK 0012
Revenue Recovery Act, 1890 — Section 3, 5
High Courts31 Oct 1991Allowed
General Manager, Vijayamohini Mills Vs Industrial Tribunal and Another
High Court Of Kerala · (1993) 1 LLJ 605
Industrial Disputes Act, 1947 — Section 10, 33, 33(2)
High Courts31 Oct 1991
Vijaya Mohini Mills Vs Industrial Tribunal and Another
High Court Of Kerala · (1993) 1 LLJ 605
Industrial Disputes Act, 1947 — Section 33(2)
High Courts30 Oct 1991
Dhora alias Vellinkiri Vs State of Kerala
High Court Of Kerala · (1991) 10 KL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 329, 465Penal Code, 1860 (IPC) — Section 302, 307, 450
High Courts30 Oct 1991
Commissioner of Income Tax Vs K.T. Mathew
High Court Of Kerala · (1992) 101 CTR 379 : (1993) 199 ITR 439 : (1992) 64 TAXMAN 115
Income Tax Act, 1961 — Section 256