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)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,133 of 2,714
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 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
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
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 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