High Courts22 Jun 1990
New India Assurance Co. Ltd. Vs Radhakrishnan
High Court Of Kerala · (1991) 1 ACC 190
Evidence Act, 1872 — Section 114, 57, 85MARINE INSURANCE ACT, 1963 — Section 35
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,175 of 2,714
High Courts21 Jun 1990Dismissed
Nambarukandi Marakkar Vs Appu and another
High Court Of Kerala · (1990) 2 KLJ 360
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3Specific Relief Act, 1963 — Section 16, 16(c), 19
High Courts21 Jun 1990Dismissed
Nambarukandi Marakkar Vs Nallithodi Thavalaparambil Appu and Another
High Court Of Kerala · AIR 1991 Ker 1
Specific Relief Act, 1963 — Section 16
High Courts20 Jun 1990Dismissed
K.V. Ramabhadran Vs State of Kerala and Others
High Court Of Kerala · (1990) 06 KL CK 0064
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 3
High Courts20 Jun 1990Dismissed
N. Rajamoni Amma Vs Deputy Commissioner of Income Tax
High Court Of Kerala · (1990) 06 KL CK 0043
Companies Act, 1956 — Section 43A, 43A(1A)Income Tax Act, 1961 — Section 116, 154, 179, 179(1), 2(17)
High Courts20 Jun 1990
V. Ponnappan Vs Vijayan
High Court Of Kerala · (1991) 1 KLJ 207
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 2, 47
High Courts19 Jun 1990Allowed
The Managing Partner M/s. Shornur Road Transport Vs R.T.A. and Others
High Court Of Kerala · (1990) 2 KLJ 161
High Courts19 Jun 1990Allowed
A. Pathu and Others Vs Katheesa Umma and Others
High Court Of Kerala · (1990) 2 KLJ 115
Evidence Act, 1872 — Section 114
High Courts19 Jun 1990Dismissed
K.V. Ramabhadran Vs State and Others
High Court Of Kerala · (1990) 2 KLJ 107
High Courts19 Jun 1990Dismissed
Muthoottu Chitty Fund and Others Vs Mrs. Susy Baby and Others
High Court Of Kerala · (1991) 1 KLJ 768
Negotiable Instruments Act, 1881 (NI) — Section 13, 50, 51
High Courts18 Jun 1990
Commissioner of Income Tax Vs George Varghese
High Court Of Kerala · (1990) 186 ITR 736
Finance Act, 1989 — Section 3Income Tax Act, 1961 — Section 2(1A), 45
High Courts18 Jun 1990Dismissed
Annamma Chacko and Another Vs Tiruvalla Municipality and Others
High Court Of Kerala · AIR 1991 Ker 18
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts18 Jun 1990Allowed
Kali Narayani and Others Vs Neelakantan Nanu and Another
High Court Of Kerala · AIR 1991 Ker 66 : (1990) 2 ILR (Ker) 332
Kerala Land Reforms Act, 1963 — Section 2(25)Transfer of Property Act, 1882 — Section 59A
High Courts18 Jun 1990Dismissed
K.C. Madhava Kurup Vs K. Muraleedharan
High Court Of Kerala · AIR 1991 Ker 20
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 83, 87, 88
High Courts18 Jun 1990Dismissed
Muthoottu Chitty Fund and Others Vs V.C. Lukose and Others
High Court Of Kerala · (1992) 73 CompCas 414 : (1991) 2 ILR (Ker) 788
Negotiable Instruments Act, 1881 (NI) — Section 13
High Courts18 Jun 1990
Commissioner of Income Tax Vs Malayalam Plantations (India) Ltd.
High Court Of Kerala · (1990) 186 ITR 322
Income Tax Act, 1961 — Section 40A(5)Income Tax Rules, 1962 — Rule 3
High Courts18 Jun 1990
K.M. Rajan, Rajan and Company Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1990) 186 ITR 376
Income Tax Act, 1961 — Section 139(8), 217(1), 273A(1)
High Courts18 Jun 1990
Kallanur Agencies Vs The Assistant Commissioner (ASSMT), Sales Tax and Another
High Court Of Kerala · (1990) 06 KL CK 0022
Kerala General Sales Tax Act, 1963 — Section 17(3), 18(2), 45A
High Courts18 Jun 1990
I. Rama Rai Vs M. Ramanna Rai and Others
High Court Of Kerala · (1991) 1 KLJ 246
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 100, 123(i), 81, 83, 86
High Courts18 Jun 1990Allowed
Kali Narayani and 2 Others Vs Neelakantan Nanu and another
High Court Of Kerala · (1990) 2 KLJ 253
Constitution of India, 1950 — Article 31Kerala Land Reforms Act, 1963 — Section 106, 2(25), 75(1)(iv)Transfer of Property Act, 1882 — Section 59A