COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,157 of 2,714

High Courts11 Dec 1990Allowed

Tata Tea Ltd. Vs Inspector of Plantations

High Court Of Kerala · (1992) 1 LLJ 603

Kerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 4A, 5(1)Maternity Benefits Act, 1961 — Section 4, 4(1), 4(2)

Read judgment

High Courts11 Dec 1990

The Superior, Asha Bhavan Vs State of Kerala and Another

High Court Of Kerala · (1990) 12 KL CK 0015

Constitution of India, 1950 — Article 14Kerala Panchayat Act, 1960 — Section 66, 72, 72(1)

Read judgment

High Courts10 Dec 1990Allowed

Khadigramodyod Bhavan Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 1991 Ker 413 : (1991) 2 ILR (Ker) 801

Railways Act, 1890 — Section 76F

Read judgment

High Courts10 Dec 1990Dismissed

Life Insurance Corporation of India Vs B.P. Kunhi Aichu

High Court Of Kerala · (1991) ACJ 682 : (1991) 70 CompCas 641 : (1991) 2 ILR (Ker) 315

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 45

Read judgment

High Courts10 Dec 1990

N. Krishna Pillai Vs Anil Kumar and Others

High Court Of Kerala · (1991) 1 KLJ 139

Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 5(5)Kerala Panchayat Act, 1960 — Section 22(2)

Read judgment

High Courts10 Dec 1990Dismissed

Yohannan Samuel Vs Mathew John and Another

High Court Of Kerala · (1991) 1 KLJ 605

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 19 Rule 1, Order 19 Rule 2, Order 26 Rule 9, 30Evidence Act, 1872 — Section 3

Read judgment

High Courts10 Dec 1990

Raj Kamal Transport Vs New India Assurance Co. and Others

High Court Of Kerala · (1991) 1 ACC 660

Read judgment

High Courts10 Dec 1990Dismissed

State of Kerala Vs Union of India (UOI)

High Court Of Kerala · (1990) 12 KL CK 0008

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77(4)

Read judgment

High Courts07 Dec 1990Dismissed

Radhakumari Vs Dr. K.M. Sukumaran

High Court Of Kerala · (1991) 1 KLJ 352

Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 10

Read judgment

High Courts07 Dec 1990

M. Abdul Majeed Vs State of Kerala

High Court Of Kerala · (1990) 12 KL CK 0053

Read judgment

High Courts07 Dec 1990Allowed

Bhaskaran Nair Vs Sankaranarayanan Nair and another

High Court Of Kerala · (1991) 2 KLJ 144

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8

Read judgment

High Courts07 Dec 1990Allowed

Rajendran Nair Vs Kaliyanikutty Amma and Others

High Court Of Kerala · (1991) 2 KLJ 802

Civil Procedure Code, 1908 (CPC) — Section 146

Read judgment

High Courts07 Dec 1990Allowed

Joseph Kunju Vs Poly Mendez and Others

High Court Of Kerala · (1991) 1 KLJ 709

Kerala Land Reforms Act, 1963 — Section 103

Read judgment

High Courts07 Dec 1990Allowed

R. V. K. Thampuran Vs M/s. Kunnath Textiles

High Court Of Kerala · (1991) 2 KLJ 21

Civil Procedure Code, 1908 (CPC) — Section 21, 99

Read judgment

High Courts06 Dec 1990

Scariah Varghese Vs Varghese Marykutty and another

High Court Of Kerala · (1991) 2 KLJ 26

Dowry Prohibition Act, 1961 — Section 6, 6(1)Income Tax Act, 1961 — Section 64(iv)

Read judgment

High Courts06 Dec 1990

Abdul Sathar Vs Arifa Beevi and Another

High Court Of Kerala · (1991) 1 DMC 275 : (1991) 2 ILR (Ker) 16

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

Read judgment

High Courts06 Dec 1990Dismissed

Cottanad Plantations Ltd. Vs State of Kerala

High Court Of Kerala · (1990) 12 KL CK 0027

Kerala General Sales Tax Act, 1963 — Section 2

Read judgment

High Courts05 Dec 1990Allowed

B. Rajendra Vs Sree Kumari S.

High Court Of Kerala · (1991) 2 DMC 108 : (1991) 2 ILR (Ker) 412 : (1991) 1 KLJ 97

Hindu Marriage (Kerala) Rules, 1963 — Rule 11, 11(1)Hindu Marriage Act, 1955 — Section 13(1)

Read judgment

High Courts05 Dec 1990Allowed

Joy alias Itty Abraham and Another Vs State of Kerala and Others

High Court Of Kerala · (1991) 72 CompCas 57 : (1991) 2 ILR (Ker) 702

Kerala Gaming Act, 1960 — Section 7, 8

Read judgment

High Courts05 Dec 1990

Mahadevan Sunil Kumar and Another Vs Bhadran and Others

High Court Of Kerala · (1991) CivCC 512 : (1992) 74 CompCas 805 : (1991) 1 KLJ 335

Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 94

Read judgment