High Courts03 Jan 1991Allowed
K.A. Abdul Salam Vs The District Judge and other
High Court Of Kerala · (1991) 1 KLJ 541
Civil Procedure Code, 1908 (CPC) — Section 100, 115Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,155 of 2,714
High Courts02 Jan 1991
Commissioner of Income Tax Vs Century Cashew Products
High Court Of Kerala · (1991) 188 ITR 612
Income Tax Act, 1961 — Section 147, 40(A)(7)
High Courts02 Jan 1991Dismissed
Job Vs State of Kerala
High Court Of Kerala · (1991) CriLJ 2180
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 103, 99Kerala Abkari Act, 1077 — Section 15C, 30, 31, 32, 33
High Courts02 Jan 1991
C.V. Sankara Pillai Vs M. Chandran and Others
High Court Of Kerala · (1991) 01 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 17Judges (Protection) Act, 1985 — Section 2, 4Kerala Building Tax Act, 1975 — Section 11, 17, 6, 6(1), 7(1)
High Courts01 Jan 1991
Commissioner of Income Tax Vs P. Janardhanan Pillai
High Court Of Kerala · (1991) 189 ITR 165
Income Tax Act, 1961 — Section 43B
High Courts01 Jan 1991
Deputy Commissioner of Sales Tax Vs T.P. Elias
High Court Of Kerala · (1991) 01 KL CK 0018
Income Tax Act, 1961 — Section 147Kerala General Sales Tax Act, 1963 — Section 19
High Courts21 Dec 1990Allowed
Sukumaran Vs Union of India (UOI)
High Court Of Kerala · (1991) 1 KLJ 171
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Dec 1990
Sukumaran and Another Vs Union Bank of India and Others
High Court Of Kerala · (1991) 1 KLJ 171
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Dec 1990
The Copra Trading Ests. Vs Industrial Tribunal and others
High Court Of Kerala · (1991) 1 KLJ 231
Minimum Wages Act, 1948 — Section 2(g), 27, 5(1)(a)
High Courts20 Dec 1990Allowed
S.R. Varadaraja Reddiar Vs Francis Xavier Joseph Periaria
High Court Of Kerala · AIR 1991 Ker 288
Contract Act, 1872 — Section 23, 29Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 10
High Courts19 Dec 1990
P. Bhaskaran Pillai Vs State of Kerala and Another
High Court Of Kerala · (1990) 12 KL CK 0044
Income Tax Act, 1961 — Section 184Notaries Act, 1952 — Section 10, 2, 3, 4, 5Notaries Rules, 1956 — Rule 12, 13, 14, 17, 3
High Courts19 Dec 1990Dismissed
New India Assurance Co. Ltd. Vs Koyammu and Others
High Court Of Kerala · (1991) ACJ 429
Civil Procedure Code, 1908 (CPC) — Section 122, 35Constitution of India, 1950 — Article 225, 226, 227Motor Vehicles Act, 1988 — Section 110
High Courts19 Dec 1990Allowed
Mrs. Sumangala T. Pai Vs S. Sundaresa Pai and Others
High Court Of Kerala · AIR 1991 Ker 259
Evidence Act, 1872 — Section 45Succession Act, 1925 — Section 63, 67, 68
High Courts19 Dec 1990Allowed
A. Gourisankar Vs The State of Kerala
High Court Of Kerala · AIR 1991 Ker 225
Constitution of India, 1950 — Article 14, 19(1)Notaries Act, 1952 — Section 5Notaries Rules, 1956 — Rule 7
High Courts19 Dec 1990Allowed
Sasidharan Pillai Vs Devaky Amma Ratnamma and Others
High Court Of Kerala · (1991) 1 KLJ 559
Contract Act, 1872 — Section 12, 12(3)
High Courts18 Dec 1990
K. Rajendran Vs State Transport Appellate Tribunal and Others
High Court Of Kerala · (1990) 12 KL CK 0055
Constitution of India, 1950 — Article 14, 19(1)General Clauses Act, 1897 — Section 6Kerala Motor Vehicles Rules, 1989 — Rule 172
High Courts18 Dec 1990
P.A. John Vs Corporation of Cochin and others
High Court Of Kerala · (1991) 1 KLJ 124
Kerala Municipal Corporation Act, 1961 — Section 429
High Courts18 Dec 1990
Krishnamoorthy Vs Gulam Rasool and Others
High Court Of Kerala · (1990) 12 KL CK 0040
Partition Act, 1893 — Section 3(2), 4, 4(2)
High Courts18 Dec 1990
Joshy Raphel and others Vs R.T.A. and Others
High Court Of Kerala · (1991) 1 KLJ 165
Motor Vehicles Act, 1988 — Section 115, 7, 71, 71(2), 72(1)
High Courts18 Dec 1990
K. Moideenkutty Vs R.T.A. and Others
High Court Of Kerala · (1991) 1 KLJ 182
Kerala Motor Vehicles Rules, 1961 — Rule 203AMotor Vehicles Act, 1939 — Section 63