High Courts26 Sept 1991Dismissed
Abraham Kuriakose Vs P.T. Thomas
High Court Of Kerala · AIR 1992 Ker 19
Conduct of Elections Rules, 1961 — Rule 94
COURT ARCHIVE
High Court Of Kerala judgments, 1991
582 judgments · page 8 of 30
High Courts26 Sept 1991Dismissed
Indian Aluminium Company Ltd. Vs Industrial Tribunal and Others
High Court Of Kerala · (1995) 3 LLJ 130
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18(1), 2
High Courts26 Sept 1991Dismissed
Minerals and Chemicals Vs Thevan
High Court Of Kerala · (1992) 1 ACC 154 : (1992) ACJ 230 : (1992) 1 ILR (Ker) 361 : (1992) 2 LLJ 769
Civil Procedure Code, 1908 (CPC) — Section 9Fatal Accidents Act, 1855 — Section 2, 3Workmens Compensation Act, 1923 — Section 19(2), 3(5)
High Courts25 Sept 1991Dismissed
Augustine Mathai Vs Appellate Authority
High Court Of Kerala · (1992) 2 LLJ 780
Kerala Shops and Commercial Establishment Act, 1960 — Section 10, 18, 2(15), 2(4), 2(6)
High Courts25 Sept 1991Dismissed
Hamza Vs Sara and Another
High Court Of Kerala · (1991) 09 KL CK 0019
Evidence Act, 1872 — Section 112
High Courts25 Sept 1991Allowed
K. Gopalan Vs Mathu and Others
High Court Of Kerala · (1991) 2 KLJ 718
Evidence Act, 1872 — Section 18
High Courts25 Sept 1991
Kadeeja Siddique Vs State of Kerala and Others
High Court Of Kerala · (1991) 09 KL CK 0005
Constitution of India, 1950 — Article 22, 22(5), 350
High Courts24 Sept 1991Allowed
Smt. Kadeeja Siddique Vs Commissioner and Secretary (Home), Govt. of Kerala and Others
High Court Of Kerala · (1992) CriLJ 2638
Constitution of India, 1950 — Article 22, 22(5), 350
High Courts24 Sept 1991Dismissed
C.I. Kunhamma and Others Vs Komath Usha
High Court Of Kerala · (1991) 2 KLJ 709
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(3), 11(3), 11(3)
High Courts24 Sept 1991
K. Bhaskara Panicker and Others Vs State of Kerala and Others
High Court Of Kerala · (1991) 09 KL CK 0006
Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition Act, 1894 — Section 11A, 4, 4(1), 5A(2), 6
High Courts24 Sept 1991Dismissed
M.V. Raman Vs G.K. Venugopalan
High Court Of Kerala · (1991) 09 KL CK 0001
Negotiable Instruments Act, 1881 (NI) — Section 118Evidence Act, 1872 — Section 114
High Courts23 Sept 1991Dismissed
State of Kerala and Vs K.U. Narayana Poduval and etc. etc.
High Court Of Kerala · AIR 1992 Ker 152 : (1992) 1 ILR (Ker) 184
Notaries Act, 1952 — Section 5(2)
High Courts23 Sept 1991
K. Rajamma and Others Vs Lella and Another
High Court Of Kerala · (1991) 09 KL CK 0020
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4), 14(1)
High Courts23 Sept 1991Dismissed
Narmada Building Materials Pvt. Ltd. Vs Devassy
High Court Of Kerala · (1993) 3 LLJ 463
Industrial Disputes Act, 1947 — Section 25(2)Kerala Shops and Commercial Establishment Act, 1960 — Section 18(2)
High Courts20 Sept 1991Allowed
Kumaran Vaidyar and Others Vs K.S. Venkiteswaran and Others
High Court Of Kerala · AIR 1992 Ker 26 : (1992) 1 ILR (Ker) 171
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 47 Rule 1, 114, 152Kerala Land Reforms Act, 1963 — Section 125, 125(3)
High Courts20 Sept 1991
T.J. Thankamany and Others Vs Kerala State
High Court Of Kerala · AIR 1992 Ker 80
Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2)Land Acquisition Act, 1894 — Section 10, 23, 23(1A), 23(2), 28
High Courts20 Sept 1991Dismissed
M. Manohar Kammath Vs M. Ram Mohan Kammath and Another
High Court Of Kerala · AIR 1992 Ker 128
Kerala Stamp Act, 1959 — Section 17
High Courts20 Sept 1991Dismissed
K. Meenakshi Amma Vs Sreerama Vilas Press and Publications (P.) Ltd. and Others
High Court Of Kerala · (1992) 73 CompCas 285 : (1992) 1 ILR (Ker) 275
Companies Act, 1956 — Section 173(2), 186, 257(1), 257(1A), 257(2)
High Courts20 Sept 1991
M.A. Unneeri Kutty Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 91 CTR 186 : (1992) 198 ITR 147 : (1992) 62 TAXMAN 340
Income Tax Act, 1961 — Section 256, 68
High Courts20 Sept 1991
Teecee Pharma Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 103 CTR 171 : (1992) 198 ITR 434
Income Tax Act, 1961 — Section 256