COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,156 of 2,714

High Courts18 Dec 1990

B. Sudhakara Manotithaya and Others Vs K. Premalatha and Others

High Court Of Kerala · (1990) 12 KL CK 0006

Benami Transactions (Prohibition) Act, 1988 — Section 4Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 74Succession Act, 1925 — Section 63

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High Courts17 Dec 1990

A.S. Guna Shenoy (HUF) Vs Commissioner of Income Tax and Others

High Court Of Kerala · (1991) 191 ITR 63

Income Tax Act, 1961 — Section 45

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High Courts17 Dec 1990

V. Asokan Vs A.K. Balan

High Court Of Kerala · (1990) 12 KL CK 0025

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 52

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High Courts14 Dec 1990

The Dist. Executive Officer, Kerala Motor Transport Workers Welfare Fund Board Vs State of Kerala and Another

High Court Of Kerala · (1990) 12 KL CK 0049

Central Excises and Salt Act, 1944 — Section 35C(2)Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 3, 6, 6(2), 7

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High Courts14 Dec 1990

M.C. Jacob Vs State Bank of Travancore

High Court Of Kerala · (1991) 1 KLJ 169

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)

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High Courts14 Dec 1990

A. Gopalakrishna Prabhu Vs The Chairman and Managing Director, Central Bank of India and Others

High Court Of Kerala · (1990) 12 KL CK 0043

Constitution of India, 1950 — Article 12, 14, 226

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High Courts14 Dec 1990

T.V. Mathew Vs Leelamma Mathew

High Court Of Kerala · AIR 1991 Ker 121 : (1991) 1 DMC 567 : (1991) 2 ILR (Ker) 779

Divorce Act, 1869 — Section 17

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High Courts14 Dec 1990Partly Allowed

Bank of India Vs Dr. Mrs. Mary George and Others

High Court Of Kerala · AIR 1992 Ker 125 : (1992) 75 CompCas 759 : (1991) 3 ILR (Ker) 221

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34

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High Courts14 Dec 1990Dismissed

Chacko Vs Sreeja

High Court Of Kerala · (1991) 1 DMC 591

Contract Act, 1872 — Section 64

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High Courts14 Dec 1990Dismissed

State of Kerala Vs M/s. Popular Automobiles

High Court Of Kerala · (1991) 1 KLJ 355

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178(b), 179, 203, 204(4)Standards of Weights and Measures Act, 1976 — Section 63

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High Courts13 Dec 1990

Daniel Varghese Vs K.P. Chellappan

High Court Of Kerala · (1991) 1 KLJ 429

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(5)Specific Relief Act, 1963 — Section 41

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High Courts13 Dec 1990Dismissed

Superintendent of Central Excise Vs Ancher Treads Pvt. Ltd.

High Court Of Kerala · (1991) ECR 180 : (1993) 65 ELT 480

Central Excises and Salt Act, 1944 — Section 3

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High Courts12 Dec 1990Dismissed

Kunhikrishnan Vs Madhavi

High Court Of Kerala · (1991) 1 KLJ 423

Evidence Act, 1872 — Section 114, 114(f)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(i)

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High Courts12 Dec 1990

P. Chandrasekhara Pillai and Others Vs State of Kerala and Others

High Court Of Kerala · (1990) 12 KL CK 0054

Constitution of India, 1950 — Article 14

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High Courts12 Dec 1990Dismissed

G.C.D.A. Vs Dr. M. Chandrasekhar

High Court Of Kerala · (1994) 1 KLJ 512

Land Acquisition Act, 1894 — Section 12, 16, 33, 4(1), 6

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High Courts12 Dec 1990

C. Padmavathy and Others Vs Valsala and Others

High Court Of Kerala · (1990) 12 KL CK 0002

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5

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High Courts12 Dec 1990Dismissed

Rosamma Joseph Vs United India Insurance Co. Ltd.

High Court Of Kerala · (1991) 2 ACC 659 : (1991) ACJ 524

Arbitration Act, 1940 — Section 2, 34, 36

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High Courts11 Dec 1990

Commissioner of Wealth Tax Vs Mrs. Sara Varghese

High Court Of Kerala · (1991) 55 TAXMAN 459

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High Courts11 Dec 1990

Kumaran Vs Kunjunni Pillai Krishnan Kutty Nair and Others

High Court Of Kerala · (1991) 1 KLJ 388

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)

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High Courts11 Dec 1990

Commissioner of Wealth-Tax Vs Mrs. Sara Varghese

High Court Of Kerala · (1991) 55 TAXMAN 459

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