High Courts28 Dec 1988
Cominco Binani Zinc Ltd. Vs Pappachan
High Court Of Kerala · (1989) 1 LLJ 452
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21Factories Act, 1948 — Section 46
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 1 of 27
High Courts22 Dec 1988Allowed
Rajani Vs Subramonian
High Court Of Kerala · AIR 1990 Ker 1 : (1990) 1 DMC 561 : (1989) 2 ILR (Ker) 153
Hindu Marriage Act, 1955 — Section 13(1)
High Courts22 Dec 1988Dismissed
Chinnappan Luis Simon Luis Vs Bastion Kunju Luis
High Court Of Kerala · (1989) 1 KLJ 318
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8
High Courts22 Dec 1988Dismissed
Sankunni Nair Vs Janaki Amma and Others
High Court Of Kerala · (1988) 12 KL CK 0009
Cochin Nair Act, 1113 — Section 64Cochin Nair Regulations, 1095 — Section 43
High Courts22 Dec 1988Dismissed
Mohammed Lebba Mythen Kannu Vs Viyathummal Pathummal Beevi
High Court Of Kerala · (1989) 1 KLJ 84
Civil Procedure Code, 1908 (CPC) — Section 11Specific Relief Act, 1963 — Section 20
High Courts21 Dec 1988
United India Insurance Co. Ltd. Vs Vasudevan and Others
High Court Of Kerala · (1989) 2 ACC 39 : (1989) 2 ILR (Ker) 1
Employees Compensation Act, 1923 — Section 14, 19, 2, 21, 22
High Courts21 Dec 1988
Lord Krishna Bank Ltd. Vs Income Tax Officer and Others
High Court Of Kerala · (1989) 76 CTR 62 : (1989) 176 ITR 508
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 193, 194, 194A, 200, 203
High Courts21 Dec 1988
P.K Kaderkutty Vs State of Kerala and Others
High Court Of Kerala · (1989) 1 KLJ 68
Essential Commodities Act, 1955 — Section 6A(3), 6C(2)Kerala Raw Cashewnuts (procurement And Distribution) Act, 1981 — Section 15, 19, 20, 20(2), 20(3)
High Courts19 Dec 1988Allowed
Fr. George Cherian and Others Vs State of Kerala
High Court Of Kerala · (1988) 12 KL CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 21, 24, 25, 26Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 354
High Courts19 Dec 1988Dismissed
Javerilal Kalyaniji and Others Vs M/s Sheth Brothers and Others
High Court Of Kerala · (1989) 2 KLJ 445
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 2(3), 20
High Courts19 Dec 1988Dismissed
Gopalakrishnan Nair and Others Vs The Munsiff and Others
High Court Of Kerala · (1989) 2 KLJ 487
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, Order 9 Rule 9Representation of the People Act, 1951 — Section 87
High Courts16 Dec 1988Allowed
E.V. Abraham and Others Vs Registrar, University of Calicut and Others
High Court Of Kerala · (1989) 1 KLJ 674
Kerala State and Subordinate Services Rules, 1958 — Rule 28(bbb)
High Courts15 Dec 1988Allowed
Polson Distillery Vs State of Kerala and Others
High Court Of Kerala · (1988) 12 KL CK 0036
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Cochin Abkari Act, 1077 — Section 12, 14, 17, 18AConstitution of India, 1950 — Article 137, 145, 19(1)
High Courts14 Dec 1988
Kunheedu Vs Marakkar and Others
High Court Of Kerala · (1989) 1 KLJ 92
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Dec 1988
C.S. Kesavan Vs State of Kerala and Others
High Court Of Kerala · (1989) 176 ITR 375 : (1989) 1 LLJ 404 : (1989) 72 STC 432
High Courts12 Dec 1988
P.D. Varghese and E.J. Davis Vs Commissioner of Income Tax
High Court Of Kerala · (1989) 78 CTR 158 : (1989) 180 ITR 187
Income Tax Act, 1961 — Section 271(1), 273A
High Courts09 Dec 1988
P.S.B. Raj Vs Dist. Manager and another
High Court Of Kerala · (1989) 1 KLJ 481
Telegraph Act, 1885 — Section 7B
High Courts09 Dec 1988Allowed
Dr. A. Ebanexer Vs M. Mohammed Ibrahim and Another
High Court Of Kerala · (1989) ACJ 772
High Courts09 Dec 1988
Rev. Fr. Abraham Vs V.M. Thomas and Others
High Court Of Kerala · (1989) CriLJ 705
Criminal Procedure Code, 1973 (CrPC) — Section 151, 190, 197, 200, 202Penal Code, 1860 (IPC) — Section 295, 295A, 296, 323, 34
High Courts09 Dec 1988Allowed
Canara Bank Vs Gokuldas Shenoy and Another
High Court Of Kerala · (1991) 72 CompCas 298
Contract Act, 1872 — Section 133, 134, 135, 136, 137Limitation Act, 1963 — Article 55