COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,137 of 2,714

High Courts23 Aug 1991Dismissed

Cochin Travel Net Boat Operators Association and Others Vs The State of Kerala and Others

High Court Of Kerala · (1991) 08 KL CK 0026

Constitution of India, 1950 — Article 19(1), 19(5), 226Kerala Marine Fishing Regulation Act, 1980 — Section 4(1)Kerala Marine Fishing Regulation Rules, 1980 — Rule 4

Read judgment

High Courts22 Aug 1991

K.K. Mony Vs Government of Kerala and Others

High Court Of Kerala · (1991) 08 KL CK 0027

Kerala Education Rules, 1959 — Rule 23, 4

Read judgment

High Courts16 Aug 1991Allowed

Varghese Ittoop Vs M. Ibrahim and others

High Court Of Kerala · (1991) 2 KLJ 444

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(i), 14(1)(b), 14(3), 2(6), 21

Read judgment

High Courts16 Aug 1991Allowed

P.A. Muhammed Vs The Canara Bank and Another

High Court Of Kerala · AIR 1992 Ker 85

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Limitation Act, 1963 — Section 3Revenue Property Act, 1890 — Section 69(2)

Read judgment

High Courts16 Aug 1991

Eleamma Mathew Vs State of Kerala

High Court Of Kerala · (1991) 08 KL CK 0011

Constitution of India, 1950 — Article 12, 13, 13(3), 14

Read judgment

High Courts14 Aug 1991

George Kutty Vs State of Kerala

High Court Of Kerala · (1992) CriLJ 1663 : (1992) 3 ILR (Ker) 169 : (1992) 1 ILR (Ker) 236

Evidence Act, 1872 — Section 3, 35, 74, 81Kerala Police Act, 1960 — Section 51, 69Penal Code, 1860 (IPC) — Section 304A

Read judgment

High Courts14 Aug 1991Dismissed

Cochin Trawl Net Boat Operators Association and Others Vs The State of Kerala and Others

High Court Of Kerala · AIR 1992 Ker 342

Constitution of India, 1950 — Article 14, 19(1), 19(5)Kerala Marine Fishing Regulation Rules, 1980 — Rule 4

Read judgment

High Courts14 Aug 1991

Rt. Rev. K.C. Seth and Others Vs State of Kerala and Others

High Court Of Kerala · (1991) 2 KLJ 558

Constitution of India, 1950 — Article 30, 30(1), 30(1), 30(1A)Kerala Education Act, 1958 — Section 2(3), 2(5), 2(6), 2(7)

Read judgment

High Courts14 Aug 1991

Kuniyil Lakshmanan Vs A.P. Mohamood

High Court Of Kerala · (1991) 08 KL CK 0005

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 25, 25(1)Mussalman Wakf Validating Act, 1913 — Section 3Trusts Act, 1882 — Section 1

Read judgment

High Courts14 Aug 1991

Rosa Paily Vs State of Kerala and Others

High Court Of Kerala · (1991) 08 KL CK 0002

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 22(5)

Read judgment

High Courts13 Aug 1991Dismissed

K.K. Mony Vs Govt. of Kerala and Others

High Court Of Kerala · (1991) 2 KLJ 396

Read judgment

High Courts13 Aug 1991

G. Chandrasekharan Nair Vs National Textile Corporation and Others

High Court Of Kerala · (1991) 63 FLR 891 : (1992) 1 ILR (Ker) 464 : (1992) 1 LLJ 834

Industrial Disputes Act, 1947 — Section 10A, 10A(3), 17, 18

Read judgment

High Courts12 Aug 1991Dismissed

Parayikandi Raghavan and Others Vs Parayikandi Chirutha and Others

High Court Of Kerala · (1991) 08 KL CK 0033

Read judgment

High Courts12 Aug 1991Allowed

Cheriya Mohammed and Another Vs Kamsakutty and Another

High Court Of Kerala · (1992) ACJ 782

Motor Vehicles Act, 1988 — Section 95

Read judgment

High Courts12 Aug 1991

Srivilas Cashew Co. Vs Commissioner of Income Tax

High Court Of Kerala · (1991) 99 CTR 36 : (1992) 196 ITR 887

Income Tax Act, 1961 — Section 35B(1)

Read judgment

High Courts12 Aug 1991Dismissed

T.M. Usman and others Vs State of Kerala and others

High Court Of Kerala · (1991) 2 KLJ 390

Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 110(1)(d), 110(3)(d)

Read judgment

High Courts09 Aug 1991

Nytti Vs State of Kerala

High Court Of Kerala · (1991) 08 KL CK 0009

Evidence Act, 1872 — Section 107, 108

Read judgment

High Courts08 Aug 1991

Government Kerala Vs Kumaran Nair

High Court Of Kerala · (1991) 08 KL CK 0035

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 112

Read judgment

High Courts07 Aug 1991

New India Assurance Co. Ltd. Vs C.S. Ouseph and Others

High Court Of Kerala · (1991) 2 ACC 631 : (1993) ACJ 203

Read judgment

High Courts06 Aug 1991

K.B. Valsala Vs The Fertilizers and Chemicals Travancore Ltd. and Another

High Court Of Kerala · (1991) 08 KL CK 0037

Kerala Education Act, 1958 — Section 12, 2(7), 36Kerala Education Rules, 1959 — Rule 1, 45B, 45B(1), 49, 51A

Read judgment