COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,134 of 2,714

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

High Courts20 Sept 1991

Thankamany Vs Kerala State

High Court Of Kerala · (1991) 09 KL CK 0011

Constitution of India, 1950 — Article 14Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2), 36(2)Land Acquisition Act, 1894 — Section 15, 18, 23(1A), 23(2), 28

High Courts19 Sept 1991

Commissioner of Income Tax Vs Genuine Coffee and Tea

High Court Of Kerala · (1992) 198 ITR 105 : (1992) 63 TAXMAN 12

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15Income Tax Act, 1961 — Section 185

High Courts19 Sept 1991

The Chittur Service Co-operative Bank Ltd. Vs P. Kumaran

High Court Of Kerala · (1991) 09 KL CK 0018

Hindu Succession Act, 1956 — Section 30, 4, 6, 7, 8

High Courts18 Sept 1991Dismissed

Nabeesa Umma Vs Kayya Umma

High Court Of Kerala · (1991) 09 KL CK 0056

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 67, Order 21 Rule 69(1), Order 21 Rule 69(2), Order 21 Rule 90, Order 21 Rule 90(2)Limitation Act, 1963 — Article 127

High Courts18 Sept 1991Allowed

Leelamma Ambikakumari and Another Vs Narayanan Ramakrishnan

High Court Of Kerala · AIR 1992 Ker 115 : (1992) 1 ILR (Ker) 99

Evidence Act, 1872 — Section 91, 92

High Courts18 Sept 1991

COMMISSIONER OF INCOME TAX Vs NAVAJYOTHI AGENCIES.

High Court Of Kerala · (1992) 102 CTR 83

High Courts17 Sept 1991Allowed

State of Kerala Vs T.C. Oomman and Others

High Court Of Kerala · (1991) 2 KLJ 655

Transfer of Property Act, 1882 — Section 123

High Courts17 Sept 1991

Catalysts and Chemicals India (West Asia) P. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1992) 197 ITR 486

Income Tax Act, 1961 — Section 32, 33