High Courts10 Oct 1991Dismissed
K.V. Joseph Vs Pierce Leslie India Ltd. and Others
High Court Of Kerala · (1995) 3 LLJ 391
Industrial Disputes Act, 1947 — Section 33(C)(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 7 of 30
High Courts10 Oct 1991Dismissed
Moideen Pillai and Others Vs T.K. Kader Rowther and Others
High Court Of Kerala · (1991) 10 KL CK 0013
Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 145Waqf Act, 1954 — Section 15, 15(1), 15(2), 15(3), 42
High Courts09 Oct 1991Allowed
K. Chekkunni Vs Ahammed
High Court Of Kerala · (1991) 10 KL CK 0046
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3Specific Relief Act, 1963 — Section 16
High Courts09 Oct 1991Dismissed
Kanjanavalli Vs Chirutha Amma and Others
High Court Of Kerala · (1991) 10 KL CK 0007
Evidence Act, 1872 — Section 114, 68, 90Hindu Marriage Act, 1955 — Section 16
High Courts08 Oct 1991
Kerala State Road Transport Corporation Vs Bhaskaran and Others
High Court Of Kerala · (1992) 1 ACC 744 : (1992) ACJ 133 : (1992) 1 ILR (Ker) 290 : (1991) 2 KLJ 704
Motor Vehicles Act, 1988 — Section 165
High Courts08 Oct 1991
Kumaran Vs State of Kerala
High Court Of Kerala · (1991) 2 KLJ 758
Penal Code, 1860 (IPC) — Section 104, 105, 302, 304, 425
High Courts07 Oct 1991Allowed
Cherian John Vs Mundakayam Panchayat and Another
High Court Of Kerala · (1991) 2 KLJ 804
Kerala Panchayat Act, 1960 — Section 96Kerala Panchayat Raj (Slaughter Houses and Meat Stalls) Rules, 1996 — Rule 31(1)
High Courts07 Oct 1991
Commissioner of Income Tax Vs Chandrika Enterprises
High Court Of Kerala · (1992) 101 CTR 284 : (1992) 1 ILR (Ker) 521 : (1992) 198 ITR 548
Companies Act, 1956 — Section 11(2)Income Tax Act, 1961 — Section 184, 184(3), 2(23)Partnership Act, 1932 — Section 30, 30(1)
High Courts07 Oct 1991Dismissed
Kochuvarkey Vs State and others
High Court Of Kerala · (1991) 2 KLJ 771
Kerala Land Acquisition Act, 1961 — Section 3, 5A, 6
High Courts03 Oct 1991Allowed
K.A. Abdul Khadir Vs Union of India (UOI)
High Court Of Kerala · (1992) 60 ELT 211
Central Excise Rules, 1944 — Rule 196, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 3
High Courts01 Oct 1991
G.K. Krishnan Vs K. Vasu and Others
High Court Of Kerala · (1992) KLJ 144
Kerala Land Reforms Act, 1963 — Section 10(5)Transfer of Property Act, 1882 — Section 122
High Courts01 Oct 1991Dismissed
Kerala Criminal Judicial Staff Association Vs State of Kerala and Another
High Court Of Kerala · (1991) 10 KL CK 0022
Constitution of India, 1950 — Article 14, 16, 235
High Courts30 Sept 1991Allowed
G. Raghavan Nair Vs State of Kerala and Others
High Court Of Kerala · (1991) 09 KL CK 0068
Constitution of India, 1950 — Article 14, 16Kerala Engineering Subordinate Service (General Branch) Rules, 1958 — Rule 5Kerala State and Subordinate Services Rules, 1958 — Rule 27, 28
High Courts30 Sept 1991Partly Allowed
A.M. Prabhakaran Nair Vs Union of India (UOI) and Others
High Court Of Kerala · (1992) 2 LLJ 732
Constitution of India, 1950 — Article 12, 14, 226
High Courts28 Sept 1991Dismissed
K.V. Produce Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 63 TAXMAN 378
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119
High Courts28 Sept 1991
Commissioner of Income Tax Vs Kesava Prabhu and Sons
High Court Of Kerala · (1992) 64 TAXMAN 10
Income Tax Act, 1961 — Section 144, 184, 184(1), 184(2), 184(4)
High Courts27 Sept 1991Allowed
Bobby Cyriac and Others Vs The Principal, Mar Athanasius College
High Court Of Kerala · (1991) 09 KL CK 0058
High Courts27 Sept 1991
Sreedharan and Company Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 09 KL CK 0036
Income Tax Act, 1961 — Section 140A, 140A(3), 256
High Courts27 Sept 1991Dismissed
The India Pepper and Spice Trade Association and Another Vs S. Madhava Mallan
High Court Of Kerala · AIR 1992 Ker 336 : (1992) 1 ILR (Ker) 372 : (1992) KLJ 583
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 245Forward Contracts (Regulation) Act, 1952 — Section 11, 11(3), 13(1), 27(2), 27A
High Courts27 Sept 1991
Eddy Current Controls (India) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 1 ILR (Ker) 204 : (1992) 198 ITR 491
Central Excises and Salt Act, 1944 — Section 3Income Tax Act, 1961 — Section 145, 37