High Courts18 Dec 1987
Krishna Menon and another Vs District Judge and Others
High Court Of Kerala · (1988) 1 KLJ 55
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 2, 2(1), 2(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 1 of 31
High Courts18 Dec 1987
Sarah Cherian Trust Vs Income Tax Officer
High Court Of Kerala · (1988) 173 ITR 656
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 164(1), 2(15)
High Courts17 Dec 1987Dismissed
T. Parameswaran Vs The District Collector, Ernakulam and Others
High Court Of Kerala · AIR 1988 Ker 175
Constitution of India, 1950 — Article 19(1)Kerala Dramatic Performances Act, 1961 — Section 2(1), 3, 4Penal Code, 1860 (IPC) — Section 295, 295A
High Courts17 Dec 1987
Supdt. of Survey and Land Records Vs G.V. Raveendrarnathan and Others
High Court Of Kerala · (1988) 1 KLJ 98
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15
High Courts16 Dec 1987Allowed
Chakkan Ayyappan Vs Narayanan Namboodiri and Others
High Court Of Kerala · (1988) 1 KLJ 223
Civil Procedure Code, 1908 (CPC) — Section 148, 151Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c)
High Courts16 Dec 1987
Karthiyani Vs M.A.C.T. Kottayam
High Court Of Kerala · (1989) 1 ACC 145 : (1989) ACJ 296 : (1988) 2 KLJ 649
High Courts16 Dec 1987Allowed
Valsa George Vs Kerala State Electricity Board
High Court Of Kerala · (1987) 12 KL CK 0027
Electricity (Supply) Act, 1948 — Section 26, 26(1), 26(2), 26(4), 26(5)Electricity Act, 1910 — Section 10, 11, 21(2), 21(3), 22
High Courts16 Dec 1987
C.J. Zacharia Vs Income Tax Officer
High Court Of Kerala · (1988) 67 CTR 279 : (1988) 173 ITR 632
Income Tax Act, 1961 — Section 139(8)Income Tax Rules, 1962 — Rule 117A
High Courts16 Dec 1987Dismissed
Kunjulekshmi Vs State of Kerala and Others
High Court Of Kerala · (1987) 12 KL CK 0015
High Courts16 Dec 1987
Grahari Vs State
High Court Of Kerala · (1988) CriLJ 1351
Penal Code, 1860 (IPC) — Section 225
High Courts15 Dec 1987Allowed
Surendran Vs State of Kerala and Others
High Court Of Kerala · (1988) 1 KLJ 323
High Courts15 Dec 1987
Gopalan Nair Vs State of Kerala and another
High Court Of Kerala · (1988) 1 KLJ 93
Kerala Land Reforms Act, 1963 — Section 3(1)(x)
High Courts14 Dec 1987Dismissed
Superintendent of Survey and Land Records Vs Raveendranathan
High Court Of Kerala · (1987) 12 KL CK 0033
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15
High Courts14 Dec 1987Allowed
K. Suseelan Vs D.E.O. and 3 Others
High Court Of Kerala · (1988) 1 KLJ 702
Kerala Education Rules, 1959 — Rule 12
High Courts14 Dec 1987Dismissed
Minerals and Metals Trading Corporation of India Ltd. Vs Board of Revenue
High Court Of Kerala · (1988) 69 STC 38
Kerala General Sales Tax Act, 1963 — Section 37
High Courts14 Dec 1987Dismissed
Thirumarayoor Service Co-op. Bank Vs Chacko Mathai and others
High Court Of Kerala · (1988) 1 KLJ 137
Kerala Co-operative Societies Act, 1969 — Section 82Kerala Co-operative Societies Rules, 1969 — Rule 68
High Courts11 Dec 1987Allowed
Kurian and 3 Others Vs Dy Collector (L.A.) and Another
High Court Of Kerala · (1989) 1 KLJ 107
General Clauses Act, 1897 — Section 17(3), 21Land Acquisition Act, 1894 — Section 1, 11, 16, 17, 17(1)
High Courts11 Dec 1987
M.K. Raghavan Vs District Judge and Others
High Court Of Kerala · (1988) 1 KLJ 80
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Constitution of India, 1950 — Article 227Kerala Forest Act, 1961 — Section 61A, 61A, 61C, 61D, 61D
High Courts11 Dec 1987
Muraleedharan Nair Vs State of Kerala
High Court Of Kerala · (1987) 12 KL CK 0005
Penal Code, 1860 (IPC) — Section 307
High Courts10 Dec 1987
Ananthakrishnan Vs Oriental Fire and General Insurance Co. Ltd.
High Court Of Kerala · (1988) 2 LLJ 526
Constitution of India, 1950 — Article 226, 311