High Courts19 Oct 1990
C. Chellappan Vs Union of India (UOI) and Others
High Court Of Kerala · (1991) ACJ 170 : (1991) 1 ILR (Ker) 536
Fatal Accidents Act, 1855 — Section 1A, 2
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,163 of 2,714
High Courts18 Oct 1990Allowed
A. Saraswathi Amma and 2 Others Vs Kerala State Co-op. Bank and Another
High Court Of Kerala · (1990) 2 KLJ 784
Constitution of India, 1950 — Article 12, 226
High Courts16 Oct 1990Dismissed
M.N. Bhaskaran Vs V. Kalliani
High Court Of Kerala · (1990) 2 KLJ 727
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 10(2)Hindu Succession Act, 1956 — Section 15, 17Insurance Act, 1938 — Section 30, 39
High Courts16 Oct 1990Allowed
Muthumukkath Kurian Vs Taluk Land Board, Quilandi and others
High Court Of Kerala · (1991) 2 KLJ 127
Kerala Land Reforms Act, 1963 — Section 2, 81, 81, 82, 82
High Courts16 Oct 1990
M.N. Bhaskarn Vs V. Kalliani
High Court Of Kerala · (1990) 2 KLJ 727
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(2), 10(3)Insurance Act, 1938 — Section 30, 39, 39(6)Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 7
High Courts15 Oct 1990
M. Parameswaran Nair Vs The R.T.A. and Another
High Court Of Kerala · (1990) 2 KLJ 696
Motor Vehicles Act, 1988 — Section 63(1), 68, 69, 72, 80(2)
High Courts15 Oct 1990Allowed
P. Sankaran Vs The State of Kerala
High Court Of Kerala · (1990) 2 KLJ 869
High Courts15 Oct 1990
Madathil Parameswaran Nair Vs Regional Transport Authority and Another
High Court Of Kerala · (1990) 2 KLJ 696
Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 63Kerala Motor Vehicles Rules, 1989 — Rule 170, 171Motor Vehicles Act, 1939 — Section 63, 63(1), 68, 68(1), 68(2)
High Courts15 Oct 1990Allowed
Satheesan Vs State of Kerala and Others
High Court Of Kerala · (1990) 10 KL CK 0048
Kerala Municipal Common Service Rules, 1967 — Rule 15, 16, 17, 18, 19Kerala Municipal Corporation Act, 1961 — Section 90Kerala Municipalities Act, 1960 — Section 91
High Courts12 Oct 1990Dismissed
Smt. N. Girija Devi Vs K.T. Mathew and others
High Court Of Kerala · (1990) 2 KLJ 887
Motor Vehicles Act, 1988 — Section 70, 71, 72
High Courts12 Oct 1990Dismissed
Mythili Nalini Vs Kowmari and Others
High Court Of Kerala · AIR 1991 Ker 266
Registration Act, 1908 — Section 17
High Courts12 Oct 1990
Dakshayani Vs State Transport Appellate Tribunal and Others
High Court Of Kerala · (1990) 10 KL CK 0036
Motor Vehicles Act, 1939 — Section 42, 42(1)Motor Vehicles Act, 1988 — Section 66(1)
High Courts12 Oct 1990Dismissed
I. Ismail Kutty Vs Asstt. Collector of Central Excise and Others
High Court Of Kerala · (1992) CriLJ 1761
Constitution of India, 1950 — Article 13, 13(1), 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6
High Courts11 Oct 1990
The Motor and General Finance (India) Ltd. Vs Mary Money and Others
High Court Of Kerala · (1991) 1 ACC 379
Contract Act, 1872 — Section 148, 151Motor Vehicles Act, 1988 — Section 110, 2, 94, 95
High Courts11 Oct 1990Allowed
Kunhunni and Others Vs Keshavan Namboodiri and Others
High Court Of Kerala · (1990) 10 KL CK 0018
Trusts Act, 1882 — Section 90
High Courts11 Oct 1990Dismissed
Motor and General Finance (India) Ltd. Vs Mary Mony and Others
High Court Of Kerala · (1991) ACJ 101
Contract Act, 1872 — Section 148, 151Motor Vehicles Act, 1988 — Section 2, 94, 95
High Courts11 Oct 1990Dismissed
The Motor and General Finance (India) Ltd. Vs Mary Mony and Others
High Court Of Kerala · (1991) ACJ 101 : (1990) 2 KLJ 660
Contract Act, 1872 — Section 148, 151Motor Vehicles Act, 1988 — Section 1(24), 110, 110(1), 2, 94
High Courts10 Oct 1990Dismissed
Gopalakrishnan Chettiar and another Vs Annamma Devassia and Others
High Court Of Kerala · (1990) 2 KLJ 856
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21
High Courts10 Oct 1990
E.S.I. Corporation Vs Foam Mattings (India) Ltd.
High Court Of Kerala · (1990) 10 KL CK 0057
Employees State Insurance Act, 1948 — Section 2(13), 2(9), 40, 41
High Courts10 Oct 1990Allowed
P. Kamalamma Vs Chandrika and Others
High Court Of Kerala · (1990) 10 KL CK 0052
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, Order 21 Rule 94, Order 34 Rule 5, 65Kerala Agrlculturists Debt Relief Act, 1958 — Section 15