High Courts25 Jul 1991Dismissed
Krishnan Damodaran Vs Kashy Easo and another
High Court Of Kerala · (1993) 1 KLJ 292
Kerala Land Reforms Act, 1963 — Section 13A, 51, 51(1), 72
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,139 of 2,714
High Courts25 Jul 1991
Paul Mathews and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 98 CTR 12 : (1992) 195 ITR 716
Income Tax Act, 1961 — Section 185, 185(2), 186
High Courts25 Jul 1991
Commissioner of Income Tax Vs Palace Fund (Individual)
High Court Of Kerala · (1992) 196 ITR 505
Income Tax Act, 1961 — Section 23
High Courts25 Jul 1991
Commissioner of Gift-tax Vs K.A. Abdul Razack and Others A.C. Raghava Menon, R. Jayashankar Mercantile and Marine Services and R. Nandagopal Vs Commissioner of Gift-tax and Another
High Court Of Kerala · (1991) 97 CTR 223 : (1992) 1 ILR (Ker) 563 : (1992) 196 ITR 578
Gift Tax Act, 1958 — Section 2, 5(2)
High Courts25 Jul 1991Dismissed
Yohannan and Another Vs Harikrishnan Nair and Others
High Court Of Kerala · AIR 1992 Ker 49
Evidence Act, 1872 — Section 3Specific Relief Act, 1963 — Section 20, 20(2)
High Courts25 Jul 1991Dismissed
K. Bhargavi Vs The State of Kerala and Others
High Court Of Kerala · (1991) 07 KL CK 0015
Kerala Education Rules, 1959 — Rule 1(2), 44A, 44A(3), 45, 45B(1)
High Courts24 Jul 1991Allowed
Subbiah Reddiar Vs Chinnamma and another
High Court Of Kerala · (1991) 2 KLJ 308
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4)(i), 11(4)(ii)
High Courts24 Jul 1991
Kolathil Unni Koya and Another Vs Smt. Kannamparambath Nabeesa and Another
High Court Of Kerala · (1991) 07 KL CK 0075
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts24 Jul 1991Dismissed
M.S. Ramachandra Panicker and Another Vs State of Kerala and Others
High Court Of Kerala · (1991) 07 KL CK 0070
Constitution of India, 1950 — Article 226
High Courts24 Jul 1991
Kinhanna Alva Vs Deyyakku and Others
High Court Of Kerala · (1991) 07 KL CK 0052
Kerala Stamp Act, 1959 — Section 2 , 3, 34Limitation Act, 1963 — Article 136
High Courts24 Jul 1991Allowed
M. Bhaskaran Pillai Vs State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 86 : (1991) 3 ILR (Ker) 645
Constitution of India, 1950 — Article 14, 226Kerala Government Land Assignment Act, 1960 — Section 2(1), 3, 4, 7Kerala Government Land Assignment Rules, 1964 — Rule 24
High Courts24 Jul 1991Dismissed
K.K. Thilakan and Others Vs Fact Ltd. and Another
High Court Of Kerala · (1991) 3 ILR (Ker) 836 : (1992) 2 LLJ 782
Industrial Disputes Act, 1947 — Section 10, 2
High Courts24 Jul 1991Dismissed
K.S. Ramachandra Panicker and Another Vs State of Kerala and Others
High Court Of Kerala · (1991) 07 KL CK 0014
High Courts23 Jul 1991
E.K. Mathew Vs Commissioner of Wealth-tax
High Court Of Kerala · (1991) 07 KL CK 0042
Wealth Tax Act, 1957 — Section 5(1)
High Courts19 Jul 1991
Tiju Thomas Vs Principal, St. Stephens College and Another
High Court Of Kerala · (1991) 07 KL CK 0071
High Courts19 Jul 1991
N.M. Philippose Vs R. T. A. and others
High Court Of Kerala · (1991) 2 KLJ 333
Constitution of India, 1950 — Article 226
High Courts19 Jul 1991Dismissed
Muhammed Vs Narayani
High Court Of Kerala · (1991) 2 KLJ 433
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 3
High Courts19 Jul 1991
Joseph Thalakkal Vs The Vice Chancellor and Others
High Court Of Kerala · (1991) 07 KL CK 0004
Bachelor of Arts/Bachelor of Science Regulations — Regulation 18
High Courts17 Jul 1991Partly Allowed
State of Kerala and Another Vs K. Kurian P. Paul
High Court Of Kerala · AIR 1992 Ker 180 : (1991) 3 ILR (Ker) 723
Arbitration Act, 1940 — Section 13, 29, 30Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 99
High Courts17 Jul 1991Dismissed
Vyakulam Vs Arul Prakasan and Others
High Court Of Kerala · (1991) 07 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 64, 63, 63(1), 63(2)