High Courts08 Aug 1990
Bhavani Ramalakshmy Vs State of Kerala
High Court Of Kerala · (1990) 2 KLJ 627
Kerala Land Acquisition Act, 1961 — Section 17
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,169 of 2,714
High Courts07 Aug 1990Dismissed
Life Insurance Corporation Vs Appellate Authority
High Court Of Kerala · (1991) 2 LLJ 226
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 3(1)
High Courts07 Aug 1990Allowed
L.I.C. of India Vs P.J. Thomas and Another
High Court Of Kerala · (1990) 2 KLJ 411
Kerala Shops and Commercial Establishment Act, 1960 — Section 11, 12, 17, 18, 18(1)
High Courts06 Aug 1990Allowed
C.V. Subramanya Iyer Vs Kodankulath Kurian
High Court Of Kerala · (1990) 2 KLJ 738
Administrator Generals Act, 1963 — Section 40Civil Procedure Code, 1908 (CPC) — Order 11 Rule 3, Order 13 Rule 2, Order 13 Rule 4, Order 19 Rule 3(2), Order 21 Rule 72(3)Land Acquisition Act, 1894 — Section 27
High Courts06 Aug 1990Dismissed
Kasargod Dist. Bus Owners Association Vs The State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 845
Motor Vehicles Act, 1988 — Section 100, 103, 99
High Courts06 Aug 1990Allowed
The Mogu Liner Ltd. Vs Manipal Printers and Publishers Pvt. Ltd. and Others
High Court Of Kerala · AIR 1991 Ker 183
Carriage of Goods by Sea Act, 1925 — Article 3(2), 4(2)Contract Act, 1872 — Section 73Major Port Trusts Act, 1963 — Section 42(7)
High Courts06 Aug 1990Dismissed
Kasaragode District Bus Owners Association Vs The State of Kerala and Others
High Court Of Kerala · AIR 1991 Ker 139 : (1991) 2 ILR (Ker) 601
Central Motor Vehicles Rules, 1989 — Rule 236, 237Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 100, 99
High Courts03 Aug 1990Allowed
A.K. Francis (died) and others Vs Joint Registrar of Co-operative Societies and others
High Court Of Kerala · (1990) 2 KLJ 428
Companies Act, 1956 — Section 543
High Courts03 Aug 1990Allowed
A.K. Francis and Others Vs Joint Registrar of Co-operative Societies, Trichur and Others
High Court Of Kerala · AIR 1991 Ker 344
Companies Act, 1956 — Section 543
High Courts03 Aug 1990Allowed
Malayala Manorama Co. Ltd. Vs Registrar of Companies
High Court Of Kerala · (1990) 69 CompCas 339 : (1991) 1 ILR (Ker) 305
Companies (Acceptance of Deposits) Rules, 1975 — Rule 10, 3, 3(1)Companies Act, 1956 — Section 58A
High Courts03 Aug 1990Dismissed
P. Sreedevi Vs P. Appu
High Court Of Kerala · AIR 1991 Ker 76
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 149Limitation Act, 1963 — Section 13, 14, 18
High Courts03 Aug 1990Allowed
The Malayala Manorama Co. Ltd. Vs The Registrar of Companies
High Court Of Kerala · (1990) 2 KLJ 405
Companies Act, 1956 — Section 58A
High Courts03 Aug 1990
Aley Ouseph Vs Ouseph moni and Others
High Court Of Kerala · (1990) 08 KL CK 0003
Succession Act, 1925 — Section 213
High Courts01 Aug 1990Dismissed
Devassia Joseph Vs Vyasa Bank Ltd.
High Court Of Kerala · (1990) 2 KLJ 338
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 98
High Courts01 Aug 1990Allowed
Mrs. Kathrina and another Vs Taluk Land Board and another
High Court Of Kerala · (1990) 2 KLJ 690
Kerala Land Reforms Act, 1963 — Section 101(4), 83, 85, 85(2), 85(5)
High Courts01 Aug 1990Allowed
Mrs. Kathrina Vs State of Kerala and Another
High Court Of Kerala · (1990) 2 KLJ 690
Kerala Land Reforms (Amendment) Act, 1989 — Section 85(9A)Kerala Land Reforms Act, 1963 — Section 101(4), 101(5), 101(6), 85(2), 85(5)Land Reforms (Ceiling) Rules — Rule 12(2)
High Courts31 Jul 1990
Smt. Savithry Amma Vs State of Kerala and others
High Court Of Kerala · (1990) 2 KLJ 315
Kerala Land Acquisition Act, 1961 — Section 11, 18, 18, 19, 20
High Courts31 Jul 1990
Commissioner of Income Tax Vs S. Ratnam Pillai
High Court Of Kerala · (1991) 97 CTR 166 : (1991) 1 ILR (Ker) 358 : (1991) 188 ITR 494
Income Tax Act, 1961 — Section 250, 263, 41(1)
High Courts31 Jul 1990
Abdul Rasheed Vs K.S.R.T.C.
High Court Of Kerala · (1991) 2 LLJ 485
Constitution of India, 1950 — Article 14, 16
High Courts30 Jul 1990Allowed
M.V. Mathai Vs State of Kerala and another
High Court Of Kerala · (1990) 2 KLJ 332
Constitution of India, 1950 — Article 14