High Courts27 Feb 1991Dismissed
Kunhiraman Vs Manoj
High Court Of Kerala · (1991) CivCC 709 : (1991) 2 DMC 499
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,150 of 2,714
High Courts27 Feb 1991
Martin and Others Vs The State
High Court Of Kerala · (1991) CriLJ 2391 : (1991) 3 ILR (Ker) 14
Penal Code, 1860 (IPC) — Section 149, 302, 324
High Courts27 Feb 1991
Commissioner of Gift Tax Vs K.J. Abraham
High Court Of Kerala · (1991) 192 ITR 450
High Courts26 Feb 1991
Kochappu and Others Vs Somasundara Chettiar and Others
High Court Of Kerala · (1991) 02 KL CK 0051
Court Fees Act, 1890 — Section 10, 11, 12, 15, 20
High Courts26 Feb 1991
Commissioner of Wealth-tax Vs K.G. Xavier
High Court Of Kerala · (1991) 99 CTR 266 : (1991) 191 ITR 169
High Courts26 Feb 1991
Oriental Insurance Co. Ltd. Vs Sreedharan and Others
High Court Of Kerala · (1996) 1 ACC 429
High Courts25 Feb 1991
Travancore Rayons Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1991) 100 CTR 18 : (1991) 191 ITR 121
High Courts24 Feb 1991Dismissed
Berlin Joseph @ Ravi and Another Vs Sate and Others
High Court Of Kerala · (1992) 1 KLJ 369
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 107(2), 167, 167(2), 27, 33Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 27, 29, 32A
High Courts22 Feb 1991
Commissioner of Wealth-tax Vs Mrs. Lucy Kochuvareed
High Court Of Kerala · (1991) 192 ITR 199
High Courts22 Feb 1991
Commissioner of Wealth Tax Vs Mrs. Lucy Kochuvareed
High Court Of Kerala · (1993) 67 TAXMAN 306
Land Acquisition Act, 1894 — Section 3(1)
High Courts22 Feb 1991Dismissed
Vinod Kumar Vs A. Mohammed Rasheed and Others
High Court Of Kerala · (1991) 1 KLJ 720
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 23
High Courts21 Feb 1991
Cochin Chamber of Commerce and Industry Vs Commissioner of Income Tax
High Court Of Kerala · (1994) 205 ITR 536
Income Tax Act, 1961 — Section 11, 12A
High Courts20 Feb 1991Dismissed
South India Corporation Ltd. and Others Vs Hindustan News Print Ltd. and Others
High Court Of Kerala · AIR 1992 Ker 240 : (1991) 3 ILR (Ker) 673
Constitution of India, 1950 — Article 14, 226
High Courts20 Feb 1991Allowed
P.V. Nayar Vs Union of India (UOI) and Others
High Court Of Kerala · (1992) 2 LLJ 765
Constitution of India, 1950 — Article 226
High Courts20 Feb 1991
P. Mukundan and Others Vs Mohan Kandy Pavithran
High Court Of Kerala · (1992) 2 LLJ 160
Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 18
High Courts19 Feb 1991
P. Kunju Krishnan Nair and Another Vs State of Kerala and Others
High Court Of Kerala · (1991) 1 KLJ 731
Kerala State and Subordinate Services Rules, 1958 — Rule 31
High Courts18 Feb 1991Dismissed
K.T. Kuriyan Vs K.K. Sreedharan
High Court Of Kerala · (1992) 74 CompCas 853
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Feb 1991Dismissed
E.V. George Vs Annie Thomas and Another
High Court Of Kerala · AIR 1991 Ker 402 : (1991) 2 ILR (Ker) 99
Cochin Christian Succession Act, 1097 — Section 22Part B States (Laws) Act, 1951 — Section 6Succession Act, 1925 — Section 29
High Courts18 Feb 1991Dismissed
Travancore Cochin Chemicals Ltd. and Others Vs Asstt. Registrar of Co-operative Societies (G) North Parur and Others
High Court Of Kerala · AIR 1992 Ker 154 : (1992) 73 CompCas 467