High Courts01 Sept 1988Partly Allowed
K. Chellappan Pillai and Another Vs Canara Bank and Another
High Court Of Kerala · (1991) 71 CompCas 584 : (1989) 1 ILR (Ker) 342
Contract Act, 1872 — Section 151
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 10 of 27
High Courts31 Aug 1988Dismissed
K.P. Ahammad Kutty Vs The R.T.O. Kozhikode and Others
High Court Of Kerala · (1988) 2 KLJ 618
Kerala Motor Vehicles Taxation Act, 1976 — Section 5, 5(1)
High Courts31 Aug 1988Allowed
K. Sreedharan Vs lyyakandy Seethali and Others
High Court Of Kerala · (1988) 2 KLJ 398
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts30 Aug 1988
Gopalan Nair Krishna Pillai Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 411
Evidence Act, 1872 — Section 118, 13Penal Code, 1860 (IPC) — Section 107, 109, 306, 313, 323Probation of Offenders Act, 1958 — Section 6
High Courts30 Aug 1988
K.V. Moosa Koya and Co. Vs Income Tax Officer and Another
High Court Of Kerala · (1988) 74 CTR 14 : (1989) 1 ILR (Ker) 536 : (1989) 175 ITR 120
Income Tax Act, 1961 — Section 41(1)
High Courts30 Aug 1988Allowed
Mathew Vs Kerala Financial Corporation Ltd.
High Court Of Kerala · (1991) 71 CompCas 428
State Financial Corporations Act, 1951 — Section 29
High Courts19 Aug 1988Dismissed
Abdul Kadir Rawther Vs Hameedamma
High Court Of Kerala · (1988) 2 KLJ 477
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3
High Courts19 Aug 1988Allowed
S. Rajakumari Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 801
Kerala Land Acquisition Act, 1961 — Section 18, 3(b), 3(b), 9(3)
High Courts19 Aug 1988Allowed
Krishnan Chellappan Vs Kutty Knnjamma and 2 others
High Court Of Kerala · (1988) 2 KLJ 371
Contract Act, 1872 — Section 43, 56, 65High Court (Seals) Act, 1950 — Section 3Specific Relief Act, 1963 — Section 12, 12(2)
High Courts18 Aug 1988Allowed
K. J. Poulose and Others Vs The Catholic Syrian Bank and Others
High Court Of Kerala · (1988) 2 KLJ 518
Constitution of India, 1950 — Article 226Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1), 29, 3, 5
High Courts18 Aug 1988Dismissed
Bhargavi Amma Vs Bhaskara Pillai
High Court Of Kerala · (1988) 2 KLJ 405
Evidence Act, 1872 — Section 106, 107, 108
High Courts18 Aug 1988
Malanadu Service Co-Op. Bank and another Vs State of Kerala and others
High Court Of Kerala · (1988) 2 KLJ 380
Kerala Co-operative Societies Rules, 1969 — Rule 39(1)
High Courts18 Aug 1988
P. N. Narayanan Nair Vs State of Kerala and Others.
High Court Of Kerala · (1988) 2 KLJ 468
Kerala Agricultural Workers Act, 1974 — Section 2(f)
High Courts18 Aug 1988Allowed
Kamalakshi Amma and Others Vs P. K. Vijayan and another.
High Court Of Kerala · (1988) 2 KLJ 448
Kerala Land Reforms Act, 1963 — Section 106, 125(3), 3(iii), 72B
High Courts18 Aug 1988Dismissed
The President, Tirur Service Co-operative Bank Ltd. Vs The Joint Registrar of Co-operative Societies, Malappuram and Another
High Court Of Kerala · AIR 1989 Ker 236
High Courts18 Aug 1988Dismissed
Malanadu Service Co-Operative Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 380
High Courts18 Aug 1988Dismissed
Mohamed Vs State of Kerala
High Court Of Kerala · (1988) 2 KLJ 470
Criminal Procedure Code, 1973 (CrPC) — Section 201, 237, 302Penal Code, 1860 (IPC) — Section 201, 203, 302
High Courts18 Aug 1988Dismissed
New India Assurance Co. Ltd. Quilon Vs Thankamma Philipose and Others
High Court Of Kerala · (1989) 2 KLJ 301
Motor Vehicles Act, 1988 — Section 95, 95(2)
High Courts17 Aug 1988Allowed
K. R. Balakrishnan Nambiar Vs State of Kerala and others
High Court Of Kerala · (1988) 2 KLJ 463
Criminal Procedure Code, 1973 (CrPC) — Section 250, 250(I), 313
High Courts12 Aug 1988
Union of India (UOI) Vs M. Thankaraj and etc. etc.
High Court Of Kerala · (2000) ACJ 651 : AIR 2000 Ker 91
Civil Procedure Code, 1908 (CPC) — Section 34General Clauses Act, 1897 — Section 22, 24, 24A, 5Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(4)