High Courts06 Oct 1987Dismissed
Drugs Inspector, Palghat Vs Elias M Palal
High Court Of Kerala · (1987) KLJ 1341
Drugs and Cosmetics Act, 1940 — Section 18, 18(c), 23, 27(2), 27(a)Evidence Act, 1872 — Section 106
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 8 of 31
High Courts06 Oct 1987Dismissed
Kunjaiyappan Vs Balakrishnan Nair and Others
High Court Of Kerala · (1987) KLJ 1219
Contract Act, 1872 — Section 23Kerala Land Reforms Act, 1963 — Section 125(3), 6C, 74, 74(2)
High Courts05 Oct 1987
Food Inspector, Thakazhy Panchayat Vs P. Viswanatha Pillai
High Court Of Kerala · (1988) CriLJ 323
Prevention of Food Adulteration Act, 1954 — Section 10
High Courts04 Oct 1987Allowed
C. Balakrishnan Vs M. Bhaskaran
High Court Of Kerala · (1987) 10 KL CK 0017
Kerala High Court Act, 1958 — Section 3Kerala Land Reforms Act, 1963 — Section 125(3), 2(25)Transfer of Property Act, 1882 — Section 60, 83
High Courts30 Sept 1987Dismissed
P. Pankajakshy Amma and Another Vs George Mathew and Others
High Court Of Kerala · (1987) 09 KL CK 0011
Constitution of India, 1950 — Article 14, 19(1)Kerala Education Act, 1958 — Section 36Kerala Education Rules, 1959 — Rule 45, 45A, 45B, 45B(1), 45B(3)
High Courts30 Sept 1987
Govinda Pillai Karunakaran Nair Vs Sarojini Amma Suseela Amma
High Court Of Kerala · (1987) 09 KL CK 0009
High Courts30 Sept 1987Dismissed
Smt. Thankamma and Others Vs Vaikom Town Juma Masjid Mahal Sangham
High Court Of Kerala · (1987) KLJ 1374
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(3), 11(7), 20
High Courts29 Sept 1987Allowed
K. G Madhavan Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · (1987) KLJ 1316
Constitution of India, 1950 — Article 14, 143(1), 143(1), 226, 30General Clauses Act, 1897 — Section 20, 21Industrial Disputes Act, 1947 — Section 10(1)
High Courts28 Sept 1987Allowed
Ravunnikutty Vs Rosalind and Others
High Court Of Kerala · (1987) 09 KL CK 0004
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 16
High Courts26 Sept 1987Dismissed
John Vs Chandy Philip and Another
High Court Of Kerala · AIR 1988 Ker 122
Specific Relief Act, 1963 — Section 14
High Courts26 Sept 1987Dismissed
Jainuddin Vs Badiadka Coop. Stores Ltd.
High Court Of Kerala · (1987) KLJ 1217
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1), Order 41 Rule 19, Order 41 Rule 19(1)
High Courts26 Sept 1987Dismissed
Executive Officer Atholi Panchayat Vs Sreedharan and . Others
High Court Of Kerala · (1987) KLJ 1416
Kerala Panchayat Act, 1960 — Section 110
High Courts26 Sept 1987
Padmanabhan Gangadharan Vs State of Kerala
High Court Of Kerala · (1988) CriLJ 591
Penal Code, 1860 (IPC) — Section 299, 300, 301, 302, 325
High Courts25 Sept 1987
Ponnumani @ Ayyappankutty Vs State of Kerala
High Court Of Kerala · (1987) KLJ 1284
Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4(1)(a), 5, 7, 8Penal Code, 1860 (IPC) — Section 109, 201, 302, 34
High Courts24 Sept 1987
St. Michael''s Oil Mills Vs State of Kerala
High Court Of Kerala · (1987) KLJ 1223 : (1988) 68 STC 360
Central Sales Tax Act, 1956 — Section 10AConstitution of India, 1950 — Article 226
High Courts24 Sept 1987Dismissed
The Managing Partner, National Transport Co. Vs R.T.A., Kozhikode and Others
High Court Of Kerala · AIR 1989 Ker 10
Motor Vehicles Act, 1939 — Section 47, 48
High Courts23 Sept 1987
Antonitto Vs Tax Recovery Officer and Another
High Court Of Kerala · (1988) 171 ITR 456 : (1988) 35 TAXMAN 261
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Rule 73, 74, 76
High Courts19 Sept 1987Allowed
M.D. Seminary Vs P.J John and Others
High Court Of Kerala · (1987) KLJ 1231
Constitution of India, 1950 — Article 14, 19, 31, 31AKerala Land Reforms Act, 1963 — Section 10, 2(27), 2(57), 2(57), 2(7)
High Courts18 Sept 1987Dismissed
K. Raghavan Vs State of Kerala
High Court Of Kerala · (1987) KLJ 1199
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(1)(f), 2(1a), 2(IX), 2(IX)(a)
High Courts18 Sept 1987
Indian Cloth Depot Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 71 CTR 58 : (1988) 173 ITR 330
Income Tax Act, 1961 — Section 271(1)