High Courts25 Jul 1990Dismissed
Kaekkandi Choyi and Another Vs Ayimbadi Meethal Amoo and Others
High Court Of Kerala · AIR 1991 Ker 145 : (1991) 1 ILR (Ker) 42
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 18, 20, 20
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,171 of 2,714
High Courts25 Jul 1990Dismissed
The Premier Cable Company Ltd. Vs Govt. of India and others.
High Court Of Kerala · (1990) 2 KLJ 241
Constitution of India, 1950 — Article 113, 226, 58
High Courts25 Jul 1990Allowed
Village Industries Development Centre Vs Kerala Khadhi and Village Industries Board
High Court Of Kerala · (1996) 2 KLJ 253
Kerala Revenue Recovery Act, 1968 — Section 69(2), 7, 71
High Courts24 Jul 1990Allowed
The Board of Trustees of the Cochin Port Trust Vs Ashok Leyland Ltd.
High Court Of Kerala · AIR 1992 Ker 1 : (1991) 52 ELT 3 : (1991) 2 ILR (Ker) 439
Contract Act, 1872 — Section 72
High Courts24 Jul 1990Dismissed
Simon Luckose Vs District Superintendent of Police and Others
High Court Of Kerala · (1990) 07 KL CK 0060
Constitution of India, 1950 — Article 226, 309, 320Kerala Public Services Act, 1968 — Section 2(1)Kerala State and Subordinate Services Rules, 1958 — Rule 27, 3
High Courts24 Jul 1990
State Superintendent, Special Customs Preventive Unit Vs Moidu
High Court Of Kerala · (1991) CriLJ 800 : (1991) 1 ILR (Ker) 275
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190, 190(1), 192Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 36, 36A, 36A(1), 36B
High Courts24 Jul 1990
State Vs Moidu
High Court Of Kerala · (1991) 51 ELT 34
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190, 190(1), 192Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 36, 36A, 36A(1), 36B
High Courts23 Jul 1990Allowed
Swapna Vs Thankavelu
High Court Of Kerala · (1991) 1 DMC 438
Limitation Act, 1963 — Section 10
High Courts20 Jul 1990Dismissed
Reserve Bank of India Vs M/s. Raj Engineering Contractors
High Court Of Kerala · (1990) 2 KLJ 742
Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 70
High Courts20 Jul 1990Allowed
C.C. Baby and Others Vs Steward Co. Ltd. and Others
High Court Of Kerala · (1990) 2 KLJ 272
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts20 Jul 1990
Valiyakathodi Mohammed Koya Vs Ramamoorthy Mohan
High Court Of Kerala · (1991) 1 ACC 444 : (1991) 1 ILR (Ker) 109
High Courts20 Jul 1990Dismissed
K.S.R.T.C. Vs P.J. John and others
High Court Of Kerala · (1990) 2 KLJ 476
High Courts20 Jul 1990
Kerala State Road Transport Corporation Vs John
High Court Of Kerala · (1991) 1 ACC 277
High Courts20 Jul 1990Dismissed
The Reserve Bank of India, Trivandrum Vs Raj Engineering Contractors
High Court Of Kerala · AIR 1991 Ker 326 : (1991) 2 ILR (Ker) 47
Arbitration Act, 1940 — Section 30
High Courts20 Jul 1990Dismissed
C.K. Kesavan Vs Kudaythoor Panchayath and Another
High Court Of Kerala · (1990) 2 KLJ 424
Contract Act, 1872 — Section 74
High Courts20 Jul 1990Dismissed
Kerala State Road Trans. Corpn. Vs P.J. John and Others
High Court Of Kerala · (1991) ACJ 88 : (1991) 2 ILR (Ker) 160
High Courts19 Jul 1990Dismissed
P.C. Gopinathan Nair Vs Paramu Pillai Appu Pillai
High Court Of Kerala · AIR 1991 Ker 16 : (1992) 75 CompCas 263
Stamp Act, 1899 — Section 35
High Courts19 Jul 1990Allowed
Mustaga Kamal Vs Eswaran Namboodiri
High Court Of Kerala · (1990) 07 KL CK 0019
Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 182(5), 182(7), 12
High Courts19 Jul 1990Dismissed
O.K. Narayanan and another Vs State of Kerala and Others
High Court Of Kerala · (1990) 2 KLJ 320
Kerala General Sales Tax Act, 1963 — Section 2, 8
High Courts18 Jul 1990Dismissed
State of Kerala and Others Vs M/s. Mc Dowell and Co. Ltd.
High Court Of Kerala · (1990) 2 KLJ 326
Kerala Distillery and Warehouse Rules, 1968 — Rule 55Kerala Rectified Spirit Rules, 1972 — Rule 11