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
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,132 of 2,714
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
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)
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