High Courts05 Dec 1990
Commissioner of Income Tax Vs M.K. Gabrial Babu and Another
High Court Of Kerala · (1991) 97 CTR 14 : (1991) 188 ITR 464
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,158 of 2,714
High Courts05 Dec 1990Allowed
Prof. P. Meerakutty Vs The State of Kerala and Others
High Court Of Kerala · AIR 1992 Ker 273 : (1991) 1 KLJ 11
Constitution of India, 1950 — Article 226
High Courts05 Dec 1990Dismissed
Rajamma and Others Vs Ethal Rani and Another
High Court Of Kerala · (1991) 1 KLJ 214
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 15(2), Order 21 Rule 16
High Courts04 Dec 1990Dismissed
Placid Dominic Vs Principal Munsiff and Others
High Court Of Kerala · (1991) 1 KLJ 99
High Courts03 Dec 1990
Dr. Anitha Plttay Vs Co. - op. Tribunal and others
High Court Of Kerala · (1991) 2 KLJ 118
Kerala Co-operative Societies Rules, 1969 — Rule 110, 123
High Courts03 Dec 1990Allowed
Raman Vs S. Devadasa Maller and others
High Court Of Kerala · (1991) 1 KLJ 377
Limitation Act, 1963 — Article 65
High Courts30 Nov 1990Allowed
Modern Food Industries (India) Ltd. Vs Assistant Commissioner (Assessment), Sales Tax and Others
High Court Of Kerala · (1993) 88 STC 9
High Courts30 Nov 1990
P. Chellappan Vs N. Nilakandan and Others
High Court Of Kerala · (1990) 11 KL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Nov 1990
Putheyedathu Ramakrishnan Vs State of Kerala
High Court Of Kerala · (1991) 2 KLJ 64
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Police Act, 1960 — Section 48
High Courts29 Nov 1990
Valsa Vs Moore
High Court Of Kerala · (1991) 1 DMC 576 : (1991) 1 ILR (Ker) 687 : (1991) 1 KLJ 106
Divorce Act, 1869 — Section 19
High Courts29 Nov 1990
Palghat Hotel Private Ltd. and Others Vs State Bank of Travancore
High Court Of Kerala · (1990) 11 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3, Order 34 Rule 4, Order 34 Rule 5
High Courts28 Nov 1990Allowed
Chandra Worrier Rama Worrier and another Vs N.S.S. Karayogam and others
High Court Of Kerala · (1991) 2 KLJ 159
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts27 Nov 1990
V.J. Thomas Vettom Vs Kuttanad Rubber Co. Ltd.
High Court Of Kerala · (1990) 11 KL CK 0037
Companies Act, 1956 — Section 237, 397, 398
High Courts26 Nov 1990
B. Prabodhini Vs P. Rajammal and others
High Court Of Kerala · (1991) 1 KLJ 113
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(3), 11(4)(ii), 11(4)(iv)
High Courts26 Nov 1990Allowed
Ravindra S. More and Another Vs Sudarsan Chits (India) Ltd. (In Liquidation)
High Court Of Kerala · (1992) 73 CompCas 393
Companies (Court) Rules, 1959 — Rule 2(4), 6
High Courts26 Nov 1990
Commissioner of Income Tax Vs Nirmal Liquors
High Court Of Kerala · (1991) 92 CTR 213 : (1991) 190 ITR 636
Income Tax Act, 1961 — Section 254
High Courts26 Nov 1990
N.S. Vijayaraghavan Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1993) 109 CTR 133 : (1993) 202 ITR 24
Constitution of India, 1950 — Article 226
High Courts26 Nov 1990Dismissed
Mary Roy Vs District Collector
High Court Of Kerala · (1991) 1 KLJ 321
Kerala Dramatic Performances Act, 1961 — Section 10, 4, 4(1), 4(2)
High Courts23 Nov 1990Allowed
Samuel Joseph Vs Ramachandran Chellayyan and others
High Court Of Kerala · (1991) 1 KLJ 307
Civil Procedure Code, 1908 (CPC) — Section 141, 15Limitation Act, 1963 — Section 14, 4, 5
High Courts23 Nov 1990
Abdhu Vs Vasravu
High Court Of Kerala · (1990) 11 KL CK 0056
Bar Council of India Rules, 1975 — Rule 13Evidence Act, 1872 — Section 126