High Courts16 Jul 1991
Regional Director Vs Leela Karunakaran
High Court Of Kerala · (1994) 3 LLJ 640
Employees State Insurance Act, 1948 — Section 2(22)Payment of Subsistence Allowance Act — Section 3
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,140 of 2,714
High Courts16 Jul 1991
Deputy Commissioner Vs Gopal Trading Company
High Court Of Kerala · (1991) 07 KL CK 0068
Kerala General Sales Tax Act, 1963 — Section 12, 14(1), 14(2), 14(5), 14(7)Kerala General Sales Tax Rules, 1963 — Rule 32, 32(14), 5, 5(12)
High Courts16 Jul 1991
Sivanandan Vs Mariammen Koil Devaswom and Another
High Court Of Kerala · (1991) 2 KLJ 344
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
High Courts16 Jul 1991Allowed
State of Kerala Vs Narayanan Bhaskaran and Others
High Court Of Kerala · (1992) CriLJ 238 : (1992) 1 ILR (Ker) 144
Penal Code, 1860 (IPC) — Section 302, 324, 34, 342
High Courts16 Jul 1991Dismissed
A.J. Joy and others Vs A.J. Antony
High Court Of Kerala · (1991) 2 KLJ 781
Succession Act, 1925 — Section 368
High Courts16 Jul 1991Dismissed
E.S.I. Corporation Vs Leela Karunakaran
High Court Of Kerala · (1994) 3 LLJ 640
Employees State Insurance Act, 1948 — Section 2(22)
High Courts16 Jul 1991
M.S. Krishnan Vs The Regional Transport Authority and Others
High Court Of Kerala · (1991) 2 KLJ 341
Kerala Motor Vehicles Rules, 1989 — Rule 145(6)Motor Vehicles Act, 1988 — Section 80(3)
High Courts15 Jul 1991
Rugmini Amma Vs The Secretary, Government of Kerala and Others
High Court Of Kerala · (1991) 2 KLJ 505
Kerala Education Act, 1958 — Section 6Kerala Education Rules, 1959 — Rule 4, 5, 5A
High Courts12 Jul 1991
R. Kothandarama Naidu Vs Carona Sahu Co. Ltd., Bombay and Others
High Court Of Kerala · AIR 1992 Ker 95
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts12 Jul 1991
Commissioner of Income Tax Vs S. Murugappa Chettiar
High Court Of Kerala · (1991) 97 CTR 153 : (1992) 2 ILR (Ker) 17 : (1992) 197 ITR 575
Income Tax Act, 1961 — Section 256
High Courts12 Jul 1991Allowed
State of Kerala Vs Mani alias Chandran
High Court Of Kerala · (1992) CriLJ 1682 : (1991) 3 ILR (Ker) 638
Penal Code, 1860 (IPC) — Section 299, 300, 304
High Courts12 Jul 1991
M. Rasheedkutty and Another Vs The Joint Registrar of Co-operative Societies and Another
High Court Of Kerala · (1991) 07 KL CK 0006
Constitution of India, 1950 — Article 320, 320(3)Income Tax Act, 1961 — Section 33A, 35
High Courts11 Jul 1991
Thomas Lucks Vs Secretary, Regional Transport Authority and Others
High Court Of Kerala · (1991) 07 KL CK 0062
Kerala Motor Vehicles Rules, 1989 — Rule 123, 123(1), 123(2), 212, 212(1)Motor Vehicles Act, 1988 — Section 70, 70(1), 71, 71(1), 71(2)
High Courts11 Jul 1991Dismissed
K.T. Antony Vs Appellate Authority and Another
High Court Of Kerala · (1991) 07 KL CK 0024
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33AKerala Shops and Commercial Establishment Act, 1960 — Section 10, 18, 18(1), 18(2), 33(2)
High Courts11 Jul 1991
United Coir Works Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 97 CTR 83 : (1992) 1 ILR (Ker) 674 : (1992) 195 ITR 463
Income Tax Act, 1961 — Section 170, 187, 188
High Courts11 Jul 1991
St. Sebastians Kuries and Enterprises (P) Ltd. Vs N.A. Mukundan and Another
High Court Of Kerala · (1991) 07 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 115
High Courts10 Jul 1991Dismissed
K. Meenakshi Amma Vs Sreerama Vilas Press and Publications (P.) Ltd. and Others
High Court Of Kerala · (1992) 73 CompCas 275
Companies Act, 1956 — Section 170(1), 171, 172, 173, 174
High Courts10 Jul 1991
Puthuvachola Muhammed Vs Narayanikutty Amma and Others
High Court Of Kerala · (1991) 07 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2 , Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 3, Order 9 Rule 4
High Courts09 Jul 1991Allowed
In Re Sri. K.A. Padmanabhan Ex. M. L. A.
High Court Of Kerala · (1991) 2 KLJ 438
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 187, 211, 212(1), 212(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b), 340
High Courts09 Jul 1991
V.R. Jain Vs State of Kerala and Others
High Court Of Kerala · (1991) 07 KL CK 0040
Kerala Education Rules, 1959 — Rule 51, 55