High Courts21 Mar 1991Allowed
Sathyavathy Vs Bhargavi (died), Vijayan and Another
High Court Of Kerala · AIR 1991 Ker 377 : (1991) 3 ILR (Ker) 119
Civil Procedure Code, 1908 (CPC) — Section 60(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,148 of 2,714
High Courts21 Mar 1991
Abdulla Mohammed Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 192 ITR 491
Income Tax Act, 1961 — Section 56
High Courts21 Mar 1991Allowed
K.V. Sugathan Vs State of Kerala
High Court Of Kerala · (1991) CriLJ 2211 : (1991) 3 ILR (Ker) 53
Penal Code, 1860 (IPC) — Section 161, 201, 215, 216, 218Prevention of Corruption Act, 1988 — Section 5(2)
High Courts21 Mar 1991Dismissed
T.M. Luiz Vs A.G. Sadanandan and Others
High Court Of Kerala · (1991) 2 KLJ 541
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 20
High Courts20 Mar 1991Dismissed
Kunhammed and others Vs State of Kerala and others
High Court Of Kerala · (1991) 2 KLJ 52
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2, 101
High Courts20 Mar 1991
Cheriperi Kunhammed Vs State of Kerala and Others
High Court Of Kerala · (1991) 2 KLJ 52
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2Kerala Land Reforms Act, 1963 — Section 101
High Courts20 Mar 1991Partly Allowed
M.A. Razzak Vs Joint Registrar of Co-operative Societies, Trivandrum and Others
High Court Of Kerala · AIR 1992 Ker 143 : (1991) 3 ILR (Ker) 329 : (1991) 2 KLJ 9
High Courts19 Mar 1991
K.S.R.T.C. Vs The Regional Transport Authority and Others
High Court Of Kerala · (1991) 03 KL CK 0046
High Courts15 Mar 1991Allowed
Kesavan Velayudhan Vs Kannan Kunjukutty and Others
High Court Of Kerala · AIR 1992 Ker 163 : (1991) 3 ILR (Ker) 471
Easements Act, 1882 — Section 15
High Courts15 Mar 1991Allowed
The New India Assurance Company Limited, Trivandrum Vs Syed Mohammed, Anjalipuram
High Court Of Kerala · AIR 1991 Ker 368 : (1991) 2 ILR (Ker) 652
Marine Insurance Act, 1963 — Section 35(3)
High Courts15 Mar 1991Allowed
Sarada and Another Vs Chakkunny and Others
High Court Of Kerala · AIR 1992 Ker 249
Civil Procedure Code, 1908 (CPC) — Section 2Hindu Succession Act, 1956 — Section 8Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 1
High Courts15 Mar 1991Allowed
Vavachan Vs Kerala State Road Trans. Corpn. and Another
High Court Of Kerala · (1992) ACJ 191
High Courts15 Mar 1991
Vavachan Vs Kerala State Rtc and Another
High Court Of Kerala · (1993) 1 ACC 73 : (1992) ACJ 191
High Courts14 Mar 1991
Shri C.N. Presannan, Judl. Second Class Magistrate Vs Shri K.A. Mohammed Ali, Adv.
High Court Of Kerala · (1991) CriLJ 2194 : (1991) 2 ILR (Ker) 935
High Courts13 Mar 1991
Vilasini Amma Vs Union of India (UOI) and Others
High Court Of Kerala · (1991) 03 KL CK 0042
Central Civil Services (Pension) Rules, 1972 — Rule 54(14)
High Courts13 Mar 1991
Commissioner of Income Tax Vs Mrs. Annamma Alexander and Others
High Court Of Kerala · (1991) 3 ILR (Ker) 28 : (1991) 191 ITR 551
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts13 Mar 1991
The Greater Cochin Development Authority Vs A.S. Iqbal and Others
High Court Of Kerala · (1991) 03 KL CK 0028
Kerala Land Acquisition Act, 1961 — Section 12(2), 16, 20, 20(2), 3(1)Land Acquisition Act, 1894 — Section 18, 31
High Courts13 Mar 1991
The Deputy Commissioner of Sales Tax Vs Peninsular Traders
High Court Of Kerala · (1991) 03 KL CK 0025
Kerala General Sales Tax Act, 1963 — Section 35