High Courts05 Apr 1991Dismissed
Sukumara Panicker Vs State
High Court Of Kerala · (1991) 1 KLJ 784
Evidence Act, 1872 — Section 114, 133, 27
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,147 of 2,714
High Courts04 Apr 1991Allowed
V.P. Anandavally Amma Vs V.P. Premalatha Kurup and Another
High Court Of Kerala · (1991) 1 KLJ 790
High Courts03 Apr 1991
N. Sadanandan Vs The Regional Transport Officer and Others
High Court Of Kerala · (1991) 04 KL CK 0013
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 50, 50(1), 50(2), 50(6)
High Courts03 Apr 1991
Jestin Jacob Vs State of Kerala and another
High Court Of Kerala · (1991) 2 KLJ 121
Constitution of India, 1950 — Article 226
High Courts02 Apr 1991
Narayanan Vazhunnavar Vs Haridasan Namboodiri and Others
High Court Of Kerala · (1991) 04 KL CK 0036
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 63, Order 22 Rule 10, Order 41 Rule 11(2), Order 43 Rule 1A
High Courts02 Apr 1991
Commissioner of Income Tax Vs Kerala Nut Food Co., P. Gopinatha Pillai, M. Shamsuddin and Co., Indian Nut Products, Asiatic Export Enterprises and General Industrial Corporation
High Court Of Kerala · (1991) 192 ITR 585
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts02 Apr 1991
Commissioner of Wealth Tax Vs Trivandrum Club
High Court Of Kerala · (1995) 83 TAXMAN 296
Land Acquisition Act, 1894 — Section 3
High Courts02 Apr 1991
Commissioner of Income Tax Vs India Sea Foods
High Court Of Kerala · (1991) 192 ITR 515
Income Tax Act, 1961 — Section 184(7), 185(3)Income Tax Rules, 1962 — Rule 22(5), 24
High Courts02 Apr 1991
Commissioner of Wealth-tax Vs Trivandrum Club
High Court Of Kerala · (1995) 211 ITR 448
Wealth Tax Act, 1957 — Section 2, 21AA, 3Wealth Tax Rules, 1957 — Rule 2
High Courts02 Apr 1991
V.M. Ramamoorthy and Others Vs State of Kerala and Others
High Court Of Kerala · (1991) 04 KL CK 0014
Constitution of India, 1950 — Article 16(4), 335, 46Kerala State and Subordinate Services Rules, 1958 — Rule 13A, 13A(A), 13A(B)
High Courts02 Apr 1991
Sujir Keshav Nayak Vs Sujir Ganesh Nayak
High Court Of Kerala · (1991) 2 KLJ 37
Civil Procedure Code Amendment Act, 1976 — Order 6 Rule 1, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9Court Fees Act, 1870 — Section 7Kerala Court Fees and Suits Valuation Act, 1959 — Section 27, 36, 36(2)
High Courts27 Mar 1991
Harrisons Malayalam Limited Vs Kerala State Pollution Control Board and Others
High Court Of Kerala · AIR 1992 Ker 168
High Courts27 Mar 1991
T.T. John Vs State of Kerala and Others
High Court Of Kerala · (1991) 03 KL CK 0029
Kerala Education Act, 1958 — Section 14, 14(1), 14(2), 14(5), 15Land Acquisition Act, 1894 — Section 5, 5A
High Courts27 Mar 1991
E.S.I. Corporation Vs High Range Breweries Ltd.
High Court Of Kerala · (1991) 03 KL CK 0008
High Courts27 Mar 1991
K.J. Chacko Vs Union Bank of India and Another
High Court Of Kerala · (1991) 03 KL CK 0005
Contract Act, 1872 — Section 23, 28
High Courts25 Mar 1991Dismissed
Hubert Peyoli Vs Sainudeen and others
High Court Of Kerala · (1991) 2 KLJ 88
Civil Procedure Code, 1908 (CPC) — Section 24, 39, 42
High Courts23 Mar 1991
E K MATHEW Vs COMMISSIONER OF WEALTH-TAX.
High Court Of Kerala · (1992) 104 CTR 5 : (1992) 195 ITR 646 : (1992) 64 TAXMAN 176
High Courts22 Mar 1991
Environmental and Ecological Protection Samithy Vs The Executive Engineer and Others
High Court Of Kerala · (1991) 03 KL CK 0012
Constitution of India, 1950 — Article 21, 48A, 51A
High Courts22 Mar 1991
Thomas Vs State of Kerala
High Court Of Kerala · (1992) CriLJ 581 : (1991) 3 ILR (Ker) 64
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
High Courts22 Mar 1991Dismissed
Rajan Vs State of Kerala
High Court Of Kerala · (1992) CriLJ 575 : (1991) 3 ILR (Ker) 72
Criminal Procedure Code, 1973 (CrPC) — Section 157Evidence Act, 1872 — Section 157, 6Explosives Act, 1884 — Section 3