High Courts19 Aug 1987
Devassia Joseph Vs Mathai Joseph
High Court Of Kerala · (1987) KLJ 1096
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2), Order 21 Rule 37
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 11 of 31
High Courts18 Aug 1987Dismissed
Joseph K, Joseph Vs Central Bank of India
High Court Of Kerala · (1987) KLJ 1130
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 51, 51(b)
High Courts18 Aug 1987
Dr. Ashok Mathew Zacharia and K.T. Benny Vs Majestic Kuries and Loans (P.) Ltd. and Others
High Court Of Kerala · (1987) 62 CompCas 865
Companies Act, 1956 — Section 174(4), 186
High Courts14 Aug 1987Dismissed
Sara Mathew and Another Vs Rosamma and Another
High Court Of Kerala · (1987) KLJ 1098
Industrial Disputes Act, 1947 — Section 33, 33(C)(2)Minimum Wages Act, 1948 — Section 20, 20(2), 5
High Courts14 Aug 1987Allowed
Dedha and Co. Vs Paulson Medical Stores and Others
High Court Of Kerala · AIR 1988 Ker 233
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts13 Aug 1987Allowed
V.K. Kurien Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1988) 64 CompCas 82 : (1987) KLJ 1105
High Courts12 Aug 1987
P.G. Vasudevan Nair and Another Vs State of Kerala
High Court Of Kerala · (1987) 08 KL CK 0040
Constitution of India, 1950 — Article 14, 16, 39
High Courts12 Aug 1987Dismissed
Ouseph alias Johny Vs State of Kerala
High Court Of Kerala · (1987) KLJ 1072
Criminal Procedure Code, 1973 (CrPC) — Section 27, 313Penal Code, 1860 (IPC) — Section 302, 449
High Courts12 Aug 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Janatha Sales and Agencies
High Court Of Kerala · (1988) 71 STC 72
High Courts12 Aug 1987Allowed
Paru Narayani, Revn. Vs Thomas Varghese and Another
High Court Of Kerala · AIR 1988 Ker 105
Kerala Land Reforms Act, 1963 — Section 75(2), 77(1)
High Courts12 Aug 1987
Vasudevan Nair and Another Vs State of Kerala
High Court Of Kerala · (1988) 1 LLJ 239
Constitution of India, 1950 — Article 14, 16, 39
High Courts12 Aug 1987
Oriental Fire and General Insurance Company Ltd. and Another Vs Dr. Kurian P. Chacko and Others
High Court Of Kerala · (1988) 2 ACC 301 : (1989) ACJ 417
Civil Procedure Code, 1908 (CPC) — Section 95
High Courts11 Aug 1987Allowed
S. Subaswamy and Another Vs S. Parameswaran and Others
High Court Of Kerala · (1987) KLJ 1078
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, 145, 16
High Courts11 Aug 1987
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs S.V. Natarajan Chettiar
High Court Of Kerala · (1988) 69 STC 153
Kerala General Sales Tax Act, 1963 — Section 14, 14(7)
High Courts11 Aug 1987Allowed
K.G. Vijayan Vs State of Kerala
High Court Of Kerala · (1990) 79 STC 243
Central Sales Tax Act, 1956 — Section 5(3)
High Courts11 Aug 1987
Mercantile Employee''s Association Vs State of Kerala and Others
High Court Of Kerala · (1988) 1 LLJ 377
Industrial Disputes Act, 1947 — Section 12
High Courts10 Aug 1987Dismissed
N.A. Prabhu Vs Union Bank Of India and Others
High Court Of Kerala · (1987) KLJ 1211
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3
High Courts10 Aug 1987Dismissed
Shylaja Manoharlal Vs State of Kerala and Another
High Court Of Kerala · (1987) KLJ 1057
Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 25
High Courts07 Aug 1987Dismissed
P.P. Zeinudeen Vs Deputy Labour Commissioner Kozhikode and Others
High Court Of Kerala · (1987) KLJ 1051
Kerala Shops and Commercial Establishments Rules, 1961 — Rule 3
High Courts07 Aug 1987Allowed
State of Kerala Vs Sukumara Panicker
High Court Of Kerala · (1987) 08 KL CK 0044
Constitution of India, 1950 — Article 51AEssential Commodities Act, 1955 — Section 7(1)Kerala Abkari Act, 1077 — Section 65, 67B, 67C