High Courts18 Sept 1987
Patel Veneers (P) Ltd. Vs The Regional Provident Fund Commissioner and Others
High Court Of Kerala · (1988) 2 ACC 575
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2A
COURT ARCHIVE
High Court Of Kerala judgments, 1987
605 judgments · page 9 of 31
High Courts17 Sept 1987
Secretary, Ochira Temple Administration Board Vs State of Kerala and Others
High Court Of Kerala · (1988) 171 ITR 429
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11(1)Kerala Panchayat Act, 1960 — Section 66, 72, 72(1)
High Courts17 Sept 1987
SECRETARY, OCHIRA TEMPLE ADMINISTRATION BOARD Vs STATE OF KERALA AND OTHERS.
High Court Of Kerala · (1988) 171 ITR 429
Kerala Panchayat Raj Act, 1994 — Section 66, 72
High Courts16 Sept 1987Allowed
Dr. V. Habeeb Vs M.A. Latheef and Others
High Court Of Kerala · (1987) KLJ 1495
Constitution of India, 1950 — Article 226, 227Kerala Land Reforms Act, 1963 — Section 102, 80B
High Courts16 Sept 1987Allowed
K.G. Gopalakrishnan Nair Vs The Tahsildar and Accommodation Controller
High Court Of Kerala · AIR 1988 Ker 150
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13
High Courts16 Sept 1987
Sarojini Amma Vs Sarojini and Another
High Court Of Kerala · (1988) CriLJ 1362
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 420
High Courts03 Sept 1987
T. N. Godanaraman Thirumulpad Vs State of Kerala and Another
High Court Of Kerala · (1988) 1 KLJ 488
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 14, 213, 226, 254(2)
High Courts03 Sept 1987Allowed
Haji P.V. Pareed Master Vs T.C. Antony
High Court Of Kerala · (1987) KLJ 1273
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 2, Order 38 Rule 3, Order 38 Rule 6, Order 38 Rule 6(2), Order 43 Rule 1(q)
High Courts03 Sept 1987Dismissed
Cherukutty Vs Subrama Sastrigal and 5 Others
High Court Of Kerala · (1987) KLJ 1144
Civil Procedure Code, 1908 (CPC) — Section 151, 64Kerala Land Reforms Act, 1963 — Section 127Transfer of Property Act, 1882 — Section 100, 106, 52
High Courts03 Sept 1987
Chemosyn (P) Ltd. and Others Vs Kerala Medical and Sales Representatives'' Association
High Court Of Kerala · (1988) 2 LLJ 43
Constitution of India, 1950 — Article 12, 21, 226Trade Unions Act, 1926 — Section 2
High Courts03 Sept 1987Dismissed
Beena Philipose Vs State of Kerala and Others
High Court Of Kerala · AIR 1988 Ker 151
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 23
High Courts03 Sept 1987Dismissed
R.C. Jayaprasad Vs Controller of Examinations, University of Kerala, Trivandrum and Others
High Court Of Kerala · AIR 1988 Ker 191 : (1988) 1 ILR (Ker) 346
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 23, 23(21)
High Courts03 Sept 1987Allowed
Mrs. Usha Abraham Vs Abraham Jacob
High Court Of Kerala · AIR 1988 Ker 96
Divorce Act, 1869 — Section 18, 19, 19(4)
High Courts03 Sept 1987Dismissed
Kalipadan Mohammed Haji Vs Thaikadan Rukiya
High Court Of Kerala · (1987) KLJ 1154
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5, 7
High Courts02 Sept 1987Dismissed
Mohammed Ali and others Vs Valsalakumari and others
High Court Of Kerala · (1987) KLJ 1189
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 6 Rule 17
High Courts02 Sept 1987Allowed
V.K. Ittoop Vs State of Kerala and Others
High Court Of Kerala · (1987) 09 KL CK 0010
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 15, 17Arbitration Rules, 1940 — Rule 10(7)Kerala Civil Rules of Practice, 1971 — Rule 10(1), 10(3), 10(7), 29, 373
High Courts01 Sept 1987Allowed
The Gwalior Rayons Silk Manufacturing Company Ltd. Vs Kaipully Ramadas
High Court Of Kerala · (1987) KLJ 1207
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(2), Order 8 Rule 6A(4), Order 8 Rule 6B
High Courts01 Sept 1987Allowed
Ramachcwdra Shambhogue Vs District Collector and Another
High Court Of Kerala · (1987) KLJ 1195
Kerala Land Reforms Act, 1963 — Section 72Kerala Stamp Act, 1959 — Section 27, 28, 45, 45A, 45A(2)
High Courts01 Sept 1987Allowed
Thankamma and Others Vs State of Kerala
High Court Of Kerala · (1987) KLJ 1161
Penal Code, 1860 (IPC) — Section 302, 34
High Courts31 Aug 1987
K.T. Thomas Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1988) 71 CTR 175 : (1990) 185 ITR 292
Income Tax Act, 1961 — Section 220, 230A