High Courts15 Nov 1991
Machinjeri (deceased by LRs) and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 224
Kerala Land Reforms Act, 1963 — Section 83, 84(1A)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,129 of 2,714
High Courts15 Nov 1991
Pathumma and Others Vs State of Kerala and Others
High Court Of Kerala · (1991) 2 KLJ 842
Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 15AKerala Land Reforms Act, 1963 — Section 2(59), 81, 82, 83, 84
High Courts15 Nov 1991Allowed
State and another Vs V.P. Jolly
High Court Of Kerala · (1992) 1 KLJ 1
Arbitration Act, 1940 — Section 16, 16(1)(a), 16(1)(c), 30, 35
High Courts15 Nov 1991Dismissed
C. K. Premanandan Vs The Chairman, Governing Body, Thiagarajar Polytechnic
High Court Of Kerala · (1992) 1 KLJ 237
Constitution of India, 1950 — Article 226
High Courts15 Nov 1991
Krishna Pillai (died) and Another Vs Taluk Land Board and others
High Court Of Kerala · (1992) 1 KLJ 61
Kerala Land Reforms Act, 1963 — Section 84(1A), 85(1), 85(5)(c)
High Courts14 Nov 1991Dismissed
Laxmi Starch Ltd. and Others Vs Kundara Factory Workers'' Union and Others
High Court Of Kerala · (1992) 65 FLR 865 : (1992) 2 ILR (Ker) 646 : (1994) 2 LLJ 760
Industrial Disputes Act, 1947 — Article 14, 19(1), 19(6), 25O, 25O(2)
High Courts13 Nov 1991
Hindustan Cocoa Products Limited Vs The Consumer Action Group and Another
High Court Of Kerala · (1992) CriLJ 1673 : (1992) 1 ILR (Ker) 441 : (1991) 2 KLJ 807
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 11(3), 12, 14Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts13 Nov 1991Allowed
The Director, L.F. Hospital, Angamaly and Another, etc., etc. Vs State of Kerala and Another
High Court Of Kerala · AIR 1992 Ker 215 : (1992) 1 ILR (Ker) 425
Constitution of India, 1950 — Article 25, 30Travancore-Cochin Nurses and Midwives Act, 1953 — Section 36
High Courts13 Nov 1991
Hindustan Insecticides Ltd. Vs Assistant Collector of Customs
High Court Of Kerala · (1993) 44 ECC 255 : (1992) 58 ELT 458 : (1992) 2 ILR (Ker) 91
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 18, 27, 27(1)
High Courts12 Nov 1991Dismissed
V.K. Saramma and Others Vs D.E.O. and Others
High Court Of Kerala · (1992) 1 KLJ 104
Kerala Education Rules, 1959 — Rule 51A
High Courts12 Nov 1991Dismissed
T. Subini Vs University of Kerala and others
High Court Of Kerala · (1992) 1 KLJ 355
High Courts12 Nov 1991Dismissed
State of Kerala and Others Vs Parakkottil Brothers and Others
High Court Of Kerala · (1992) KLJ 311
High Courts12 Nov 1991Dismissed
Arimboor Panchayat Improvement Trust Vs Anthony and Another
High Court Of Kerala · AIR 1992 Ker 308 : (1992) 1 ILR (Ker) 419
High Courts12 Nov 1991Dismissed
Taluk Supply Officer, Manjeri, Malappuram and Another Vs Parakkottil Brothers, Vandoor and etc.
High Court Of Kerala · AIR 1992 Ker 213
Essential Commodities Act, 1955 — Section 3(1), 3(2)
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
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