High Courts13 Nov 1989Dismissed
M. Bhaskaran Pillai Vs State of Kerala and Others
High Court Of Kerala · AIR 1990 Ker 210 : (1990) 2 ILR (Ker) 322
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,190 of 2,714
High Courts13 Nov 1989Dismissed
Nanoo Gopinathan Vs Neelacantan Balakrishnan
High Court Of Kerala · AIR 1990 Ker 197 : (1989) 2 KLJ 775
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(4)
High Courts10 Nov 1989Dismissed
Ammu Vs Janu
High Court Of Kerala · (1990) 2 DMC 91
Hindu Succession Act, 1956 — Section 14(1)
High Courts10 Nov 1989
Kamarban Beevi Vs K.G. Radhakrishnan and Others
High Court Of Kerala · (1996) 1 ACC 488
Motor Vehicles Act, 1988 — Section 110(A)
High Courts09 Nov 1989Dismissed
Sundaram and Others Vs S.K. Muhammed Khani
High Court Of Kerala · (1989) 11 KL CK 0043
Limitation Act, 1963 — Article 62, 19, 20(2)Transfer of Property Act, 1882 — Section 68
High Courts09 Nov 1989Dismissed
Sundaram Vs Muhammad Khani
High Court Of Kerala · (1989) 11 KL CK 0040
Limitation Act, 1877 — Section 20(2)Limitation Act, 1963 — Article 62, 19Transfer of Property Act, 1882 — Section 58
High Courts09 Nov 1989
Thankappan Mohanan and Others Vs State of Kerala
High Court Of Kerala · (1990) CriLJ 1477 : (1990) 2 ILR (Ker) 22
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 162, 162(1)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 143, 145, 147, 148, 149
High Courts08 Nov 1989Dismissed
V.C. Zachariah Vs Chief Election Commission of India, New Delhi-I and Others
High Court Of Kerala · AIR 1990 Ker 156
Constitution of India, 1950 — Article 226
High Courts08 Nov 1989Dismissed
United India Insurance Company Ltd., Ernakulam Vs K.N. Surenderan Nair and Others
High Court Of Kerala · (1990) ACJ 581 : AIR 1990 Ker 206
Motor Vehicles Act, 1939 — Section 110C(2A), 46(2), 96(2)
High Courts08 Nov 1989
Untied India Insurance Company Ltd. Vs Surendran Nair
High Court Of Kerala · (1990) 1 ACC 596 : (1990) ACJ 581 : (1990) 1 ILR (Ker) 674
Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)
High Courts08 Nov 1989
M.C. Joseph Vs Malathy Amma
High Court Of Kerala · (1990) 1 KLJ 171
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
High Courts07 Nov 1989Dismissed
P. Santhosh Kumar and 2 Others Vs State and 2 Others
High Court Of Kerala · (1989) 2 KLJ 821
General Clauses Act, 1897 — Section 3(23)Kerala Court Fees and Suits Valuation Act, 1959 — Section 76Motor Vehicles Act, 1988 — Section 44
High Courts07 Nov 1989
In Re: Giovanola Binny Ltd. (In Liquidation); In Re: Brunton and Co. (Engineers) Ltd. (In Liquidation) Canara Bank, K.L. Joseph and Others and V.O. Alexander
High Court Of Kerala · (1990) 67 CompCas 441 : (1990) 182 ITR 134
Companies Act, 1956 — Section 476, 529, 529A, 530, 530(1)
High Courts07 Nov 1989Allowed
Seetha @ Seethalakshmy Ammal Vs P.P. Chembakammal and others
High Court Of Kerala · (1990) 1 KLJ 159
High Courts07 Nov 1989
Canara Bank Vs The Official Liquidator and Another
High Court Of Kerala · (1989) 11 KL CK 0009
Companies (Consolidation) Act, 1908 — Section 186, 209, 209(1)Companies Act, 1913 — Section 230, 230(1), 232(2)Companies Act, 1956 — Section 446, 446(1), 476, 529, 529A
High Courts06 Nov 1989Allowed
Mathew Vs M.C. Lakshmanan
High Court Of Kerala · (1989) 11 KL CK 0044
Evidence Act, 1872 — Section 91, 92
High Courts06 Nov 1989Allowed
Ganesh Bhandary Vs Ambunhi and Others
High Court Of Kerala · (1990) KLJ 19
Succession Act, 1925 — Section 111, 74, 82, 88Trusts Act, 1882 — Section 9
High Courts06 Nov 1989Dismissed
P.J. Rajappan Vs Associated Industries (Pvt.) Ltd. and another
High Court Of Kerala · (1990) 1 KLJ 77
Contract Act, 1872 — Section 126
High Courts03 Nov 1989Dismissed
Jawahar Trading Corporation Vs K.K. Ramdas and Others
High Court Of Kerala · (1989) 11 KL CK 0046
Negotiable Instruments Act, 1881 (NI) — Section 78, 8, 82(c), 87
High Courts03 Nov 1989
Thirumal Wines Vs State of Kerala and Others
High Court Of Kerala · (1989) 11 KL CK 0037
Constitution of India, 1950 — Article 304Kerala Abkari Act, 1077 — Section 3(17A)Kerala Liquor Transit Rules, 1975 — Rule 3, 5, 8, 9