COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,172 of 2,714

High Courts18 Jul 1990Dismissed

State of Kerala Vs Mc. Dowel and Co. Ltd.

High Court Of Kerala · (1990) 2 KLJ 326

Cochin Abkari Act, 1077 — Section 17Kerala Abkari Act, 1077 — Section 17, 29, 3, 3(10), 3(16)Kerala Distillery and Warehouse Rules, 1968 — Rule 55, 55(4)

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High Courts18 Jul 1990Allowed

Dadha Pharma Pvt. Ltd. Vs State of Kerala

High Court Of Kerala · (1991) 2 ILR (Ker) 142 : (1991) 1 ILR (Ker) 226 : (1991) 81 STC 254

Kerala General Sales Tax Act, 1963 — Section 39, 58, 59A

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High Courts18 Jul 1990Allowed

Modi Rubber Ltd. Vs State of Kerala

High Court Of Kerala · (1991) 81 STC 225

Kerala General Sales Tax Act, 1963 — Section 5

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High Courts18 Jul 1990

Controller of Estate Duty Vs K.C. Moosa Haji

High Court Of Kerala · (1991) 187 ITR 277

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High Courts17 Jul 1990Allowed

M/s. Mathrubhumi Printing and Publishing Company Limited Vs Asst.Collector of Central Excise and Others

High Court Of Kerala · (1990) 2 KLJ 287

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72

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High Courts17 Jul 1990Allowed

Jai Hind Oil Mills Vs Kerala Electrical Allied Engineering Co. Ltd.

High Court Of Kerala · (1990) 07 KL CK 0061

Limitation Act, 1963 — Article 18, 26, 64, 18, 19

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High Courts17 Jul 1990Allowed

Mathrubhumi Printing and Publishing Co. Ltd., Calicut Vs Assistant Collector of Central Excise, Ernakulam and Others

High Court Of Kerala · AIR 1990 Ker 354 : (1991) 31 ECC 60 : (1991) ECR 815 : (1990) ECR 340 : (1991) 51 ELT 270

Central Excise Rules, 1944 — Rule 173JCentral Excises and Salt Act, 1944 — Section 4

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High Courts17 Jul 1990Allowed

Jai Hind Oil Mills (Kerala) Vs Kerala Electrical Allied Engineering Co. Ltd.

High Court Of Kerala · (1990) 2 KLJ 342

Limitation Act, 1963 — Section 18, 19, 3

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High Courts15 Jul 1990Allowed

State of Kerala Vs Gopinathan Nair

High Court Of Kerala · (1996) 2 KLJ 158

Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition Act, 1894 — Section 23, 23(i)

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High Courts13 Jul 1990Dismissed

I. Rama Rai Vs M. Ramanna Rai and others

High Court Of Kerala · (1990) 2 KLJ 897

Representation of the People Act, 1951 — Section 100, 100(1)(d), 100(1)(d)(iv), 98(a)

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High Courts13 Jul 1990

T.K. Mani and 21 others Vs Union of India and others

High Court Of Kerala · (1990) 2 KLJ 231

Administrative Tribunals Act, 1985 — Section 14, 14(1), 2, 2(b), 23Constitution of India, 1950 — Article 136, 14, 226, 227, 323AIndustrial Disputes Act, 1947 — Section 33C(2)

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High Courts13 Jul 1990

Manager, Corporate Edn. Agency, Diocese of Palai Vs State of Kerala and Others

High Court Of Kerala · (1990) 2 KLJ 211

Constitution of India, 1950 — Article 19(1)(f), 226, 30, 30(1), 30(1)Kerala Education Act, 1958 — Section 2, 2(2), 2(5)

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High Courts13 Jul 1990

P. Thomas Vs State of Kerala and Others

High Court Of Kerala · (1990) 07 KL CK 0072

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(2), 5

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High Courts13 Jul 1990Allowed

M.K. Balan Vs State

High Court Of Kerala · (1990) 2 KLJ 453

Criminal Procedure Code, 1973 (CrPC) — Section 225, 234, 301, 301(2), 302

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High Courts13 Jul 1990

The Manager, Corporate Educational Agency, Diocese of Palai and Vs State of Kerala and Others, etc.

High Court Of Kerala · AIR 1990 Ker 356

Constitution of India, 1950 — Article 30(1)Kerala Education Act, 1958 — Section 34Kerala Education Rules, 1959 — Rule 44

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High Courts13 Jul 1990

Corporate Educational Agency Diocese of Palai and Others Vs State of Kerala and Others

High Court Of Kerala · (1990) 07 KL CK 0022

Constitution of India, 1950 — Article 19(1), 226, 30, 30(1)Kerala Education Act, 1958 — Section 2(12), 2(2), 2(5)Kerala Education Rules, 1959 — Rule 1, 2, 3, 44

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High Courts13 Jul 1990Allowed