High Courts24 Jan 1991Allowed
State of Kerala Vs Naduveettil Viswanathan
High Court Of Kerala · (1991) CriLJ 1501
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392, 449
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,153 of 2,714
High Courts24 Jan 1991
Commissioner of Income Tax Vs O.T. Alexander
High Court Of Kerala · (1991) 191 ITR 30
Income Tax Act, 1961 — Section 263
High Courts24 Jan 1991Allowed
Kattil Vayalil Parkkum Koiloth Moideen Vs Mannil Paadikayil Kadeesa Umma and Others
High Court Of Kerala · AIR 1991 Ker 411 : (1991) 3 ILR (Ker) 663
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, 148A(1)
High Courts24 Jan 1991Allowed
Hamza and Others Vs Taluk Land Board and Others
High Court Of Kerala · AIR 1991 Ker 251 : (1991) 2 ILR (Ker) 499 : (1991) 1 KLJ 621
Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 10, 12Kerala Land Reforms Act, 1963 — Section 85, 85A
High Courts24 Jan 1991
Textile Centre Vs The General Secretary and Another
High Court Of Kerala · (1991) 01 KL CK 0031
High Courts24 Jan 1991Dismissed
Smt. Elizebath Samuel Aaron and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1991 Ker 162 : (1992) 75 CompCas 377 : (1991) 2 ILR (Ker) 113
Constitution of India, 1950 — Article 14, 19, 245, 300A, 31CIndustries (Development and Regulation) Act, 1951 — Section 2, 20Mines and Minerals (Development and Regulation) Act, 1957 — Section 2
High Courts24 Jan 1991
P.A. Jacob Vs State and Another
High Court Of Kerala · (1991) 2 KLJ 154 : (1991) 1 KLJ 565
Arbitration Act, 1940 — Section 14, 14(2), 16, 17, 19
High Courts23 Jan 1991Dismissed
Kerala Financial Corporation Vs Official Liquidator and Another
High Court Of Kerala · (1991) 71 CompCas 324 : (1991) 2 ILR (Ker) 815
Companies Act, 1956 — Section 446, 529AState Financial Corporations Act, 1951 — Section 29
High Courts22 Jan 1991
The Food Inspector Vs M.V. Alu and Another
High Court Of Kerala · (1991) CriLJ 2174 : (1991) 2 ILR (Ker) 639
Cinematograph Act, 1918 — Section 5AConstitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Jan 1991
Treesa Vs State of Kerala
High Court Of Kerala · (1991) CriLJ 1920 : (1991) 2 ILR (Ker) 276
Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Jan 1991
Karunambaran and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1992 Ker 316 : (1991) 2 ILR (Ker) 753
Constitution of India, 1950 — Article 12, 14, 226Telegraph Act, 1885 — Section 7, 7(4)
High Courts21 Jan 1991
S. Karunambran and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1992 Ker 316 : (1991) 2 ILR (Ker) 753
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7
High Courts19 Jan 1991
P. Kunjukrishnan Nair Vs State of Kerala and Others
High Court Of Kerala · (1991) 01 KL CK 0037
Kerala Government Presses Subordinate Service Rules, 1976 — Rule 31
High Courts18 Jan 1991
Manager, Fort High School Vs Government of Kerala and Others
High Court Of Kerala · (1991) 01 KL CK 0042
High Courts18 Jan 1991Allowed
E.S.I. Corporation Vs Premier Timber Supplies
High Court Of Kerala · (1991) 63 FLR 861 : (1991) 2 KLJ 368 : (1993) 3 LLJ 886
Employees State Insurance Act, 1948 — Section 2(2), 2(22), 2(9)
High Courts18 Jan 1991
Raheeda Vs T. Prakash and Others
High Court Of Kerala · (1996) 1 ACC 447
Motor Vehicles Act, 1988 — Section 92A
High Courts17 Jan 1991
Smt. Kamalu Itty and Others Vs Asst. Dist. Industries Officers and Others
High Court Of Kerala · AIR 1991 Ker 405 : (1991) 2 ILR (Ker) 269
Evidence Act, 1872 — Section 115
High Courts16 Jan 1991Dismissed
State of Kerala Vs Mohanan Pillai
High Court Of Kerala · (1991) 2 DMC 10 : (1991) 2 ILR (Ker) 430
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts16 Jan 1991
Nanu Vasudevan Vs Kalikarthiayaniamma and Another
High Court Of Kerala · AIR 1991 Ker 253
Civil Procedure Code, 1908 (CPC) — Section 9Kerala Land Reforms Act, 1963 — Section 31, 32
High Courts15 Jan 1991Dismissed
Dr. G. Abraham Varkey Vs Kerala Agrl. University and another
High Court Of Kerala · (1991) 2 KLJ 102
Kerala Agricultural University Act, 1971 — Section 42(5)