COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,165 of 2,714

High Courts27 Sept 1990

Manickam and Others Vs Kanakam and Others

High Court Of Kerala · AIR 1991 Ker 316

Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 114Kerala Land Reforms Act, 1963 — Section 125, 125(1), 72F, 72F(1), 72F(2)

Read judgment

High Courts25 Sept 1990

Commissioner of Income Tax Vs K. Damodaran Pillai

High Court Of Kerala · (1991) 189 ITR 414

Income Tax Act, 1961 — Section 2(14), 2(1A), 45

Read judgment

High Courts24 Sept 1990

K.M. Aziz Vs T.C. Kurian and Another

High Court Of Kerala · (1990) 09 KL CK 0034

Evidence Act, 1872 — Section 145

Read judgment

High Courts24 Sept 1990Allowed

Ramanathan Vs Natarajan

High Court Of Kerala · (1990) 09 KL CK 0031

Easements Act, 1882 — Section 13, 14, 27, 28

Read judgment

High Courts24 Sept 1990

Kadukkakunnil Appachan and Another Vs Excise Circle Inspector

High Court Of Kerala · (1990) 2 KLJ 578

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(2), 37, 51

Read judgment

High Courts24 Sept 1990

Commissioner of Income Tax Vs Mrs. Teresa Joseph

High Court Of Kerala · (1991) 189 ITR 627

Finance Act, 1989 — Section 3Income Tax Act, 1961 — Section 2(14), 2(1A), 45

Read judgment

High Courts24 Sept 1990Allowed

Thresia and Another Vs Kochuthommen

High Court Of Kerala · AIR 1991 Ker 337 : (1991) 1 ILR (Ker) 213

Administrator Generals Act, 1963 — Section 29, 32, 53Succession Act, 1925 — Section 213, 391

Read judgment

High Courts24 Sept 1990Allowed

Karthiyani Vs Chandrika

High Court Of Kerala · (1990) 09 KL CK 0013

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 20(1), 20(3)

Read judgment

High Courts24 Sept 1990

Narayani Karthiyayani Vs Karthiyayani Chandrika and Another

High Court Of Kerala · (1990) 09 KL CK 0011

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 20(1), 20(3)

Read judgment

High Courts24 Sept 1990Allowed

Thresia Vs Kochuthomman

High Court Of Kerala · (1990) 2 KLJ 591

Administrator Generals Act, 1963 — Section 29, 31, 32, 33, 35Succession Act, 1925 — Section 187, 213, 214, 391, 53

Read judgment

High Courts20 Sept 1990Allowed

T. Kutty Sankaran Nair Vs Isappan Joseph

High Court Of Kerala · (1990) 2 KLJ 491

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a)

Read judgment

High Courts20 Sept 1990Dismissed

Mathew Joseph Vs Arackulam Panchayat and Others

High Court Of Kerala · (1990) 2 KLJ 580

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3)

Read judgment

High Courts19 Sept 1990Allowed

M. Madhavan Vs Killannoor Panchayat and another

High Court Of Kerala · (1990) 2 KLJ 572

Kerala Local Authorities Entertainments Tax Act, 1961 — Section 10, 10(1), 10(2), 2(6), 5

Read judgment

High Courts19 Sept 1990Allowed

Bhaskara Unnithan Vs K. Sarasamma and Others

High Court Of Kerala · (1990) 2 KLJ 518

Kerala Education Rules, 1959 — Rule 3, 34, 44, 44(1), 44A

Read judgment

High Courts19 Sept 1990Allowed

M. Madhavan Vs Killannoor Panchayat and Another

High Court Of Kerala · AIR 1991 Ker 340 : (1991) 1 ILR (Ker) 628

Kerala Local Authorities Entertainments Tax Act, 1961 — Section 10, 10(2), 9(1)

Read judgment

High Courts19 Sept 1990

Commissioner of Income Tax Vs K.U. Mathai

High Court Of Kerala · (1991) 191 ITR 480

Income Tax Act, 1961 — Section 16

Read judgment

High Courts19 Sept 1990

Commissioner of Income Tax Vs Pullengode Rubber and Produce Co. Ltd.

High Court Of Kerala · (1992) 62 TAXMAN 298

Read judgment

High Courts19 Sept 1990Allowed

S. Bhaskaran Unnithan Vs K. Sarasamma and Others

High Court Of Kerala · (1990) 2 KLJ 518

Read judgment

High Courts18 Sept 1990

N. Usman Kutty Haji Vs Mother India Corporation

High Court Of Kerala · (1990) 09 KL CK 0032

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(1), Order 21 Rule 50(2), Order 21 Rule 50(3), 115(2)

Read judgment

High Courts18 Sept 1990Dismissed

A.V. Bhatt Vs Union of India (UOI) and Others

High Court Of Kerala · (1991) 1 ACC 295 : (1991) ACJ 536

Railways Act, 1989 — Section 73, 74

Read judgment