COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,143 of 2,714

High Courts20 Jun 1991Dismissed

Manoj K. Seth Vs R.J. Fernandez

High Court Of Kerala · (1991) CivCC 637 : (1992) 73 CompCas 441 : (1991) CriLJ 3253 : (1991) 3 ILR (Ker) 621

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts20 Jun 1991Dismissed

P.O. Madhavan Nambiar Vs Syndicate Bank

High Court Of Kerala · AIR 1991 Ker 367

Civil Procedure Code, 1908 (CPC) — Section 60(1)

High Courts20 Jun 1991Dismissed

T.P. Mukundan Vs Cannanore Co-op. House Construction Society Ltd.

High Court Of Kerala · (1992) 2 KLJ 765

Kerala Co-operative Societies Act, 1969 — Section 100, 69

High Courts20 Jun 1991

Commissioner of Income Tax Vs Varkey Chacko

High Court Of Kerala · (1992) 61 TAXMAN 222

Income Tax Act, 1961 — Section 271(1)(c)

High Courts19 Jun 1991

M. Nazeema and Another Vs The Director of Collegiate Education and Others

High Court Of Kerala · (1991) 06 KL CK 0051

High Courts19 Jun 1991

V.O. Rossa Vs State of Kerala and Others

High Court Of Kerala · (1991) 06 KL CK 0048

High Courts19 Jun 1991Dismissed

The Federal Bank Ltd. Vs P. Ramakrishna Pillai

High Court Of Kerala · (1991) 06 KL CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 126(2)Limitation Act, 1963 — Article 113, 134, 23

High Courts19 Jun 1991

Joseph Vs The Government of Kerala

High Court Of Kerala · (1991) 2 KLJ 142

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18

High Courts19 Jun 1991

Kochuvavakunju Vs Katheru Kunju and Others

High Court Of Kerala · (1991) 06 KL CK 0011

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)

High Courts18 Jun 1991

Regional Director, E.S.I. Corporation Vs Cheerans Auto Agencies

High Court Of Kerala · (1991) 63 FLR 562 : (1992) 1 LLJ 704

Employees State Insurance Act, 1948 — Section 82

High Courts18 Jun 1991Dismissed

Employees'' State Insurance Corporation Vs Cheeran''s Auto Agencies

High Court Of Kerala · (1991) 63 FLR 562 : (1992) 1 LLJ 704

Employees State Insurance Act, 1948 — Section 82

High Courts18 Jun 1991

Commissioner of Income Tax Vs Murali Lodge

High Court Of Kerala · (1992) 194 ITR 125

Income Tax Act, 1961 — Section 2(14), 45

High Courts17 Jun 1991

Deputy Commissioner of Sales Tax Vs Hindustan Cashew Products

High Court Of Kerala · (1991) 06 KL CK 0050

High Courts17 Jun 1991

Commissioner of Income Tax Vs K.N. Thankappan Pillai

High Court Of Kerala · (1991) 97 CTR 70 : (1991) 191 ITR 300 : (1992) 60 TAXMAN 82

Income Tax Act, 1961 — Section 143, 143(3), 144B, 246

High Courts17 Jun 1991

The Deputy Commissioner of Sales Tax (Law) Vs K. Ummul Kulsu

High Court Of Kerala · (1991) 06 KL CK 0005

High Courts17 Jun 1991

Kamalakshi Vs Pankajakshan

High Court Of Kerala · (1991) 06 KL CK 0003

High Courts14 Jun 1991

Sujaya Vs The Director General of Military Nursing Service and Others

High Court Of Kerala · (1991) 06 KL CK 0049

Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(2)

High Courts14 Jun 1991Dismissed

Veeriah Vs Mohammed Kunju Koya

High Court Of Kerala · (1991) 2 KLJ 96

Transfer of Property Act, 1882 — Section 111

High Courts13 Jun 1991

Moideenkutty Vs Kadalundi Pachayat and Another

High Court Of Kerala · (1991) 06 KL CK 0006

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(2), 96

High Courts13 Jun 1991

Ranga Sesha Hills (P) Ltd. Vs State of Kerala and Others

High Court Of Kerala · (1991) 06 KL CK 0002

Constitution of India, 1950 — Article 226Kerala Private Forests (Tribunal) Rules, 1972 — Rule 3Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 17(1), 2, 3(1), 3(2), 3(3)