High Courts19 Dec 1991Dismissed
Mary and Another Vs Mathew Joseph and Others
High Court Of Kerala · AIR 1992 Ker 305 : (1992) 1 ILR (Ker) 860
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 115
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,127 of 2,714
High Courts18 Dec 1991
P.K. Sreenivasa Kammath Vs Ananda Kammath and Sons
High Court Of Kerala · (1991) 12 KL CK 0008
Central Provinces and Berar Courts Act, 1917 — Section 17 , 26(1)Civil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 233(1), 233(2)
High Courts17 Dec 1991Dismissed
T.M. Kuriakose Vs General Manager, Telecommunications and Others
High Court Of Kerala · (1991) 12 KL CK 0024
High Courts16 Dec 1991Dismissed
K.K. Pavithran Vs P.K. Gopalan and Others
High Court Of Kerala · (1992) ACJ 999
Constitution of India, 1950 — Article 227
High Courts13 Dec 1991Allowed
Glaxo Laboratories (India) Ltd. Vs State of Kerala
High Court Of Kerala · (1992) 65 FLR 110 : (1992) 2 ILR (Ker) 370 : (1995) 3 LLJ 703
Industrial Disputes Act, 1947 — Section 2Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2
High Courts13 Dec 1991Allowed
Modern Food Industries (INDIA) Limited Vs Flexipaks
High Court Of Kerala · (1991) 12 KL CK 0017
Arbitration Act, 1940 — Section 8, 8(1), 8(2)
High Courts13 Dec 1991Allowed
Ayisha Beevi Vs State of Kerala and Others
High Court Of Kerala · (1991) 12 KL CK 0007
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1), 8, 9, 9(1)Constitution of India, 1950 — Article 22, 22(4)
High Courts11 Dec 1991Dismissed
Assankunhi Haji Vs Rugmini Amma and Others
High Court Of Kerala · (1992) KLJ 139
Kerala Land Reforms Act, 1963 — Section 2(25), 79, 80B
High Courts11 Dec 1991
George Vs Thresia
High Court Of Kerala · (1992) KLJ 79
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts11 Dec 1991Allowed
P.V. Vijayalakshmikutty Vs State and Others
High Court Of Kerala · (1992) 1 KLJ 56
Constitution of India, 1950 — Article 226
High Courts10 Dec 1991Allowed
Kerala State Electricity Board Vs Union of India (UOI) and Others
High Court Of Kerala · (1992) 1 ACC 701 : (1992) ACJ 707 : (1992) 2 ILR (Ker) 442
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts10 Dec 1991Dismissed
J.M.F. Sea Foods, Alleppey and Others Vs National Insurance Co. Ltd., Alleppey
High Court Of Kerala · AIR 1992 Ker 202
Marine Insurance Act, 1963 — Section 2, 24, 55
High Courts09 Dec 1991
C.T. Jose and Others Vs T.K. Thomas and Others
High Court Of Kerala · (1992) KLJ 148
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(4)
High Courts09 Dec 1991Dismissed
E. K. Mohan Vs Parameswaran Namboodiripad and Another
High Court Of Kerala · (1992) 1 KLJ 164
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 11(2)(c)
High Courts06 Dec 1991Dismissed
George Roy and Another Vs Mar Athanasius College of Engineering and Another
High Court Of Kerala · (1991) 12 KL CK 0029
High Courts06 Dec 1991
C. Narayanan (Writer) and etc. Vs State of Kerala and Others
High Court Of Kerala · (1992) CriLJ 2860 : (1992) 2 ILR (Ker) 321 : (1993) 1 RCR(Criminal) 165
Criminal Procedure Code, 1973 (CrPC) — Section 164, 392Evidence Act, 1872 — Section 11, 14, 3, 32, 32(1)
High Courts04 Dec 1991Dismissed
Kumaran Vs Divakaran
High Court Of Kerala · (1991) 12 KL CK 0018
Kerala Land Reforms Act, 1963 — Section 2(25), 75, 75(1), 75(2), 75(3)
High Courts03 Dec 1991
Thankamma Kumjamma and Others Vs Krishnan Unnithan and Others
High Court Of Kerala · (1992) KLJ 415
Evidence Act, 1872 — Section 68Kerala Education Act, 1958 — Section 2(2), 3, 6Kerala Education Rules, 1959 — Rule 3, 4, 5A
High Courts03 Dec 1991Dismissed
K.J. Johnson Vs Kerala Industrial and Technical Consultancy and Others
High Court Of Kerala · (1991) 12 KL CK 0005
Constitution of India, 1950 — Article 12, 226
High Courts03 Dec 1991Allowed
A.M. Sainalabdeen Musaliar Vs State of Kerala and Others
High Court Of Kerala · (1991) 12 KL CK 0003
Constitution of India, 1950 — Article 265Kerala Building Tax Act, 1975 — Section 11, 6, 6(2), 6(4), 7(3)Kerala Building Tax Rules, 1984 — Rule 9(1)