High Courts21 Oct 1991
Narayanan Vs Thankappan
High Court Of Kerala · (1991) 10 KL CK 0054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 6 of 30
High Courts21 Oct 1991Allowed
Andrew Vs State of Kerala
High Court Of Kerala · (1991) 10 KL CK 0052
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 12
High Courts21 Oct 1991Dismissed
Mrs. Sheela Thomas and Others Vs The State of Kerala and Another
High Court Of Kerala · AIR 1992 Ker 156 : (1992) 75 CompCas 681 : (1992) 1 ILR (Ker) 215
Constitution of India, 1950 — Article 226
High Courts21 Oct 1991
State of Kerala Vs Vijayan and Another
High Court Of Kerala · (1991) 10 KL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 276Evidence Act, 1872 — Section 142, 3, 45, 46, 47Penal Code, 1860 (IPC) — Section 120B, 120B(1), 302
High Courts21 Oct 1991Allowed
Lakshmi and Others Vs Rama Iyer and Others
High Court Of Kerala · (1991) 2 KLJ 776
Kerala Land Reforms Act, 1963 — Section 54, 59(2), 66(9), 72, 72(1)
High Courts21 Oct 1991Dismissed
Surendran Vs Cochin Shipyard
High Court Of Kerala · (1991) 2 KLJ 873
Partnership Act, 1932 — Section 32, 32(3), 63, 72
High Courts16 Oct 1991Allowed
Chennai Bottling Company Pvt. Ltd. Vs Travancore Tea Estates Company Ltd. and Others
High Court Of Kerala · AIR 1992 Ker 236 : (1992) 1 ILR (Ker) 575
Arbitration Act, 1940 — Section 13, 30, 37
High Courts16 Oct 1991
Mohammed Ibrahim Vs Sulekha Umma and Others
High Court Of Kerala · (1991) 10 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6A(4), Order 8 Rule 6E, Order 8 Rule 6FKerala Land Reforms Act, 1963 — Section 108A, 125(3), 2(19), 2(29), 2(40)
High Courts16 Oct 1991Dismissed
Instrumentation Ltd. Vs E. Kuttappan
High Court Of Kerala · (1992) KLJ 24
Arbitration Act, 1940 — Section 11, 15, 17, 20, 29
High Courts15 Oct 1991
George Vs Bank of india
High Court Of Kerala · (1993) 1 KLJ 702
Civil Procedure Code, 1908 (CPC) — Section 34Kerala Court Fees and Suits Valuation Act, 1959 — Section 14, 16, 22, 23(o), 33
High Courts12 Oct 1991Dismissed
Ismail Kutty Vs Assistant Collector of Central Excise
High Court Of Kerala · (1992) 58 ELT 180
Constitution of India, 1950 — Article 13, 13(1), 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6
High Courts11 Oct 1991Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. and Another Vs P.P. Misri and Others
High Court Of Kerala · (1993) ACJ 25
Motor Vehicles Act, 1988 — Section 110A
High Courts11 Oct 1991Allowed
Fathima and Others Vs Oriental Fire and General Insurance Co. Ltd. and Others
High Court Of Kerala · (1991) 2 KLJ 699
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 144
High Courts11 Oct 1991Allowed
Fathima and Others Vs Sathish Kumar Jolly and Another
High Court Of Kerala · (1992) 1 ACC 328 : (1992) ACJ 144 : (1993) 77 CompCas 50
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
High Courts11 Oct 1991
Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax and Another Vs Velimalai Rubber Co. Ltd.
High Court Of Kerala · (1996) 218 ITR 657
Kerala Agricultural Income Tax Act, 1950 — Section 17A(3)
High Courts11 Oct 1991
INSPECTING ASSISTANT COMMISSIONER OF AGRICULTURAL INCOME TAX and SALES TAX and Another Vs VELIMALAI RUBBER CO. LTD.
High Court Of Kerala · (1998) 146 CTR 531
Kerala Agricultural Income Tax Act, 1950 — Section 17A(3)
High Courts11 Oct 1991Allowed
Kandikkal Hajira Umma Vs N.V.A. Razak
High Court Of Kerala · (1991) 10 KL CK 0021
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 2(6)Transfer of Property Act, 1882 — Section 53A
High Courts11 Oct 1991
Standard Tea Exports Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 198 ITR 573
Income Tax Act, 1961 — Section 37
High Courts11 Oct 1991Dismissed
Francis Vs Joseph Scaria
High Court Of Kerala · (1992) 1 KLJ 65
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts10 Oct 1991Dismissed
Mar Thoma Rubber Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 10 KL CK 0049
Income Tax Act, 1961 — Section 256(1), 256(2), 45