High Courts15 Jul 1988Dismissed
Mathew Koshy Vs Oriental Insurance Co. Ltd
High Court Of Kerala · (1988) 2 KLJ 496
Motor Vehicles Act, 1988 — Section 110A, 110B
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 14 of 27
High Courts15 Jul 1988Allowed
Kalidas Vs State of Kerala
High Court Of Kerala · (1988) 2 KLJ 503
Constitution of India, 1950 — Article 311(2)
High Courts15 Jul 1988Dismissed
K. Abdul Rahiman and Others Vs Divisional Forest Officer and Another
High Court Of Kerala · AIR 1989 Ker 1 : (1989) 1 ILR (Ker) 1
Constitution of India, 1950 — Article 299Forest Act, 1927 — Section 79Kerala Revenue Recovery Act, 1968 — Section 7
High Courts14 Jul 1988
New Kerala Roadways Pvt. Ltd. (In liquidation) Vs K.K. Nanu and Another
High Court Of Kerala · (1989) 66 CompCas 715 : (1989) 1 ILR (Ker) 621
Companies Act, 1956 — Section 458ALimitation Act, 1963 — Article 137
High Courts14 Jul 1988Allowed
The Food Corporation of India Vs P.A. Ahamed Ibrahim
High Court Of Kerala · (1989) 1 KLJ 1
Arbitration Act, 1940 — Section 10, 11, 12, 19, 20Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 6 Rule 17, 151
High Courts14 Jul 1988Dismissed
Gee Varghese Kathanar and another Vs Fr. Baby J. Potharay and Others
High Court Of Kerala · (1988) 2 KLJ 264
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 145(1), 146(1), 397(1), 397(2)
High Courts13 Jul 1988Allowed
Santhakumari Amma Vs Kalyani Amma and Others
High Court Of Kerala · (1988) 2 KLJ 445
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98Criminal Procedure Code, 1973 (CrPC) — Section 11
High Courts13 Jul 1988Allowed
Annamma Cherian Vs State
High Court Of Kerala · (1988) 2 KLJ 184
Criminal Procedure Code, 1973 (CrPC) — Section 205, 273, 291, 292, 293Essential Commodities Act, 1955 — Section 7(1)
High Courts13 Jul 1988Allowed
Assistant Collector, Central Excise Ernakulam Vs K. I. Pavunni
High Court Of Kerala · (1988) 2 KLJ 124
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 108, 135(1), 135(1)(b)(i), 138A, 24Evidence Act, 1872 — Section 24, 25, 27
High Courts13 Jul 1988Allowed
Assistant Collector of C. Ex. Vs K.I. Pavunni
High Court Of Kerala · (1988) 17 ECC 361 : (1988) 18 ECR 498 : (1989) 39 ELT 38 : (1989) 1 ILR (Ker) 281
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 108, 108(3), 135, 135(1), 138AEvidence Act, 1872 — Section 24, 25, 27
High Courts12 Jul 1988Allowed
T. A. Abu Vs Secretary to Government and Others
High Court Of Kerala · (1988) 2 KLJ 173
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i), 9(1)Customs Act, 1962 — Section 108
High Courts12 Jul 1988Allowed
Kerala Transport Company Vs V. Sankar
High Court Of Kerala · (1989) 1 KLJ 680
Motor Vehicles Act, 1988 — Section 64A
High Courts11 Jul 1988
K. Raman Vs The Taluk Land Board and Others
High Court Of Kerala · (1988) 2 KLJ 241
Kerala Land Reforms Act, 1963 — Section 84, 84(1A), 85, 85(5)
High Courts11 Jul 1988Allowed
K. P. Shadili Vs Kandoth P. Uthaman
High Court Of Kerala · (1988) 2 KLJ 135
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188Penal Code, 1860 (IPC) — Section 420
High Courts11 Jul 1988Allowed
Annamma Mathew and others Vs George Varkey and another
High Court Of Kerala · (1993) 1 KLJ 610
Criminal Procedure Code, 1973 (CrPC) — Section 468(I)
High Courts08 Jul 1988Dismissed
R. Harisankar Vs Food Inspector, Alleppey Municipality and Another
High Court Of Kerala · (1988) 2 KLJ 330
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 44A
High Courts08 Jul 1988Dismissed
R. Harisankar Vs Food Inspector
High Court Of Kerala · (1988) 2 KLJ 330
Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i), 7(i)
High Courts08 Jul 1988
Kerala State Electricity Board Vs P. Stephen and Company
High Court Of Kerala · (1988) 2 KLJ 359
Arbitration Act, 1940 — Section 28, 5, 9, 9(b)
High Courts06 Jul 1988Dismissed
P.A. Hamsuddin Vs Sabhiya and Another
High Court Of Kerala · (1988) 07 KL CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 125(3), 126Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 7
High Courts06 Jul 1988
Antony Vs Fransisca
High Court Of Kerala · (1988) 2 KLJ 122
Divorce Act, 1869 — Section 19