High Courts06 Nov 1987
K.K. Balakrishna Pisharody Vs Kerala State Electricity Board and Others
High Court Of Kerala · AIR 1988 Ker 211
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 5 of 31
High Courts06 Nov 1987Allowed
State of Kerala Vs E.C. Elsy and Others
High Court Of Kerala · AIR 1988 Ker 69 : (1988) 1 ILR (Ker) 148
Kerala Education Act, 1958 — Section 9(1)Kerala Education Rules, 1959 — Rule 51A, 7
High Courts06 Nov 1987Dismissed
P.P. Raghavan Vs State of Kerala and Others
High Court Of Kerala · AIR 1988 Ker 73 : (1988) 1 ILR (Ker) 339
Kerala Education Rules, 1959 — Rule 45
High Courts06 Nov 1987
P. Bhaskaran and Others Vs Additional Secretary, Agricultural (Co-operation) Department, Trivandrum and Others
High Court Of Kerala · AIR 1988 Ker 75 : (1989) 58 FLR 78 : (1988) 1 ILR (Ker) 217 : (1988) 2 LLJ 307
Constitution of India, 1950 — Article 12
High Courts05 Nov 1987Dismissed
Unniraman Vs Padmanabhan and Another
High Court Of Kerala · AIR 1988 Ker 257
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts05 Nov 1987Allowed
T.K. Hamsa Vs Pandikasalayil Abdul Kareem
High Court Of Kerala · AIR 1989 Ker 47
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37Debt Relief Act, 1977 — Section 2(3), 2(4)
High Courts02 Nov 1987Allowed
A.K. Nanu and Others Vs State of Kerala and Others
High Court Of Kerala · (1989) 65 CompCas 510 : (1988) 1 ILR (Ker) 368
Kerala Revenue Recovery Act, 1968 — Section 68, 71
High Courts30 Oct 1987Dismissed
Labour Enforcement Officer Vs Abdul Khader
High Court Of Kerala · (1994) 3 LLJ 1042
Minimum Wages Act, 1948 — Section 22B, 22B(2), 30
High Courts30 Oct 1987
Mathukutty Vs State of Kerala and Another
High Court Of Kerala · AIR 1988 Ker 60 : (1988) 1 ILR (Ker) 129
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2), 13(2B), 2, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 14, 16, 4
High Courts29 Oct 1987Dismissed
M. Abdul Karim Vs P.K. Nabeesa and Others
High Court Of Kerala · AIR 1988 Ker 258 : (1988) 2 ILR (Ker) 29
High Courts29 Oct 1987Allowed
B. Geetha Rani Vs Controller of Examinations, University of Calicut
High Court Of Kerala · AIR 1988 Ker 216
Calicut University Act, 1975 — Section 38
High Courts28 Oct 1987Allowed
Mohammad Basheer Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 1346
High Courts26 Oct 1987
S. B. SANKAR Vs STATE OF KERALA AND ANOTHER.
High Court Of Kerala · (1988) 72 CTR 9 : (1988) 171 ITR 689
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 10
High Courts26 Oct 1987Dismissed
R. Devadas Vs Administrator and Others
High Court Of Kerala · (1992) 2 KLJ 757
Constitution of India, 1950 — Article 12, 226
High Courts26 Oct 1987
S.B. Sankar Vs State of Kerala and Another
High Court Of Kerala · (1988) 72 CTR 9 : (1988) 171 ITR 689
Constitution of India, 1950 — Article 14Kerala Agricultural Income Tax Act, 1950 — Section 4(1)
High Courts24 Oct 1987Dismissed
C.P. Usman Vs industan Machine Tools Ltd.
High Court Of Kerala · (1987) KLJ 1499
Registration of Births and Deaths Act, 1969 — Section 13(3)
High Courts24 Oct 1987
Commissioner of Income Tax Vs H.H. Gouri Parvathi Bhai
High Court Of Kerala · (1988) 71 CTR 61 : (1988) 173 ITR 355
High Courts24 Oct 1987Allowed
Thambi Vs Mathew and Another
High Court Of Kerala · AIR 1988 Ker 48 : (1988) 1 ILR (Ker) 449
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 41 Rule 3ALimitation Act, 1963 — Section 5
High Courts24 Oct 1987Dismissed
K.K. Somanathan Vs K.K. Ramachandran Master and Others
High Court Of Kerala · AIR 1988 Ker 259
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15 , Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 123(1)(A), 123(5), 123(7), 86(1)
High Courts24 Oct 1987Allowed
L. Ratnabai and Others Vs State of Kerala and Others
High Court Of Kerala · (1988) 1 KLJ 22