High Courts29 Oct 1990Dismissed
Calcutta Sanitary Wares and Another Vs C.T. Jacob
High Court Of Kerala · (1991) CivCC 259 : (1993) 76 CompCas 347 : (1991) 1 KLJ 294
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,162 of 2,714
High Courts29 Oct 1990
C.K. Balakrishnan Vs Union of India and another
High Court Of Kerala · (1990) 2 KLJ 835
High Courts26 Oct 1990Allowed
Francis and Others Vs Central Bank and Others
High Court Of Kerala · (1990) 2 KLJ 645
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 145, 51, 55Contract Act, 1872 — Section 126, 128, 133, 134, 140Trusts Act, 1882 — Section 3, 30, 88
High Courts26 Oct 1990Allowed
V.M. Francis Vs Central Bank of India
High Court Of Kerala · (1990) 2 KLJ 645
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts26 Oct 1990
K. J. Thomas and Others Vs State of Kerala and Others
High Court Of Kerala · (1991) 1 KLJ 277
Constitution of India, 1950 — Article 14, 19, 47
High Courts25 Oct 1990
V.T. Sebastian Vs Joint Registrar and Others
High Court Of Kerala · (1990) 2 KLJ 792
Kerala Co-operative Societies Act, 1969 — Section 21, 33(2)
High Courts25 Oct 1990Allowed
Antony Varkey Vs South Indian Bank Ltd.
High Court Of Kerala · (1990) 10 KL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts25 Oct 1990
Devasia Chacko alias Ghacko Mathukadan Vs The Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · AIR 1991 Ker 309
Constitution of India, 1950 — Article 226
High Courts25 Oct 1990
Antony Varkey and Another Vs South Indian Bank Ltd.
High Court Of Kerala · (1990) 10 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts23 Oct 1990Allowed
N. Lakshmana Pillai Vs S. Krishnaswami Pillai and Others
High Court Of Kerala · (1990) 2 KLJ 757
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5), Order 21 Rule 88, Order 21 Rule 92, Order 21 Rule 94, 65Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts23 Oct 1990Dismissed
L. Arunachalam Pillai Vs District Court and Others
High Court Of Kerala · (1990) 2 KLJ 866
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(iv), 18, 20
High Courts23 Oct 1990Dismissed
Central Banking Corporation of Travancore Ltd. (In Liquidation) Vs N. Velupillai and Others
High Court Of Kerala · (1992) 73 CompCas 539
Banking Regulation Act, 1949 — Section 45OLimitation Act, 1963 — Article 136
High Courts23 Oct 1990
A. Sujanapal Vs Maniyadath Balan and Others
High Court Of Kerala · (1991) 1 KLJ 93
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 19, Order 41 Rule 2, Order 41 Rule 21
High Courts22 Oct 1990
M.S. Balasubramanian Vs Sakthivel
High Court Of Kerala · (1990) 10 KL CK 0061
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts22 Oct 1990
V.K. Balakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1990) 10 KL CK 0056
Toddy Workers Welfare Fund Act, 1969 — Section 256
High Courts22 Oct 1990Dismissed
Krishna Bhat Vs Keshava Bhat
High Court Of Kerala · (1991) 1 KLT 72
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 340(2)
High Courts22 Oct 1990
Union of India (UOI) and Another Vs Fr. Joseph Vilangatil
High Court Of Kerala · (1991) 1 ILR (Ker) 541 : (1991) 190 ITR 305
Income Tax Act, 1961 — Section 54E, 54E(1)
High Courts22 Oct 1990
Dr. Sethumadhavan Vs State of Kerala and Others
High Court Of Kerala · (1990) 10 KL CK 0027
Constitution of India, 1950 — Article 226
High Courts19 Oct 1990
Commissioner of Income Tax Vs M.R. Kini
High Court Of Kerala · (1991) 91 CTR 87 : (1991) 190 ITR 282
Income Tax Act, 1961 — Section 2(24)
High Courts19 Oct 1990
Nelliampathy Tea and Produce Co. Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1991) 55 TAXMAN 444
Kerala Agricultural Income Tax Act, 1950 — Section 34