High Courts05 Jul 1988
St. Joseph''s Church Vs Velu
High Court Of Kerala · (1988) 07 KL CK 0050
Kerala Education Rules, 1959 — Rule 4(1)Panchayat Burning Ground Rules, 1967 — Rule 5(1)Public Health Rules — Rule 32
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 15 of 27
High Courts05 Jul 1988Allowed
Alok Spices Vs Deputy Commissioner (Appeals), Sales Tax and Agricultural Income Tax and Another
High Court Of Kerala · (1989) 1 ILR (Ker) 267 : (1988) 71 STC 347
Constitution of India, 1950 — Article 226
High Courts04 Jul 1988Dismissed
M.S. Rajan Vs Food Inspector
High Court Of Kerala · (1988) 2 KLJ 81
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 16(1)(a)(i), 2(xiia), 7(i)
High Courts01 Jul 1988Dismissed
Gopalakrishnan and Others Vs State
High Court Of Kerala · (1988) 2 KLJ 77
Criminal Procedure Code, 1973 (CrPC) — Section 144, 321, 88Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 332Prevention of Damage to Public Property Act, 1984 — Section 2(I)(a), 3
High Courts01 Jul 1988
Gopalakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1989) 1 LLJ 31
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 332Prevention of Damage to Public Property Act, 1984 — Section 3
High Courts01 Jul 1988
Gopalakrishnan and Others Vs The State
High Court Of Kerala · (1989) CriLJ 727
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 332Prevention of Damage to Public Property Act, 1984 — Section 2, 3
High Courts01 Jul 1988Dismissed
K.P. Sukumaran Vs Union of India (UOI) and Others
High Court Of Kerala · (1990) 1 LLJ 326
High Courts01 Jul 1988
Chelangodan Ali and Others Vs Cherungan Sufaira
High Court Of Kerala · (1988) 2 KLJ 141
Criminal Procedure Code, 1973 (CrPC) — Section 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(1)(a), 3(1)(b)
High Courts30 Jun 1988Dismissed
M.K. Murattukulam Vs Dhirajal Hemchand and Others
High Court Of Kerala · (1988) 2 KLJ 96
Specific Relief Act, 1963 — Section 12
High Courts30 Jun 1988
State of Kerala Vs Khadeeja Beevi
High Court Of Kerala · (1989) ACJ 332 : (1989) 2 LLJ 438
Employees Compensation Act, 1923 — Section 2
High Courts30 Jun 1988Allowed
Iype Joseph and Another Vs Assistant Collector and Others
High Court Of Kerala · (1989) 1 KLJ 53
Kerala Land Reforms Act, 1963 — Section 122, 85, 85(2), 85A, 87
High Courts28 Jun 1988Dismissed
The Manager, Marthoma College Vs The Syndicate, University of Calicut and Another
High Court Of Kerala · (1988) 06 KL CK 0021
Constitution of India, 1950 — Article 16, 19(1), 30, 30(1)Kerala University Act, 1969 — Section 53(1), 53(2), 53(3), 53(4), 53(7)
High Courts27 Jun 1988Dismissed
Lalitha Vs Sarangadharan Hari and another
High Court Of Kerala · (1988) 2 KLJ 428
Criminal Procedure Code, 1973 (CrPC) — Section 242, 242(3), 243, 243(2)Evidence Act, 1872 — Section 138
High Courts27 Jun 1988Dismissed
A.N. Raveendran Nair Vs State and Another
High Court Of Kerala · (1988) 06 KL CK 0038
Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(7), 16(1)
High Courts27 Jun 1988
Kerala Vyapari V. Y. Wing Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 LLJ 550
High Courts27 Jun 1988Allowed
K.N. Damodaran Achari Vs Mathai John @ K.M. John and another
High Court Of Kerala · (1988) 2 KLJ 101
Kerala Land Reforms Act, 1963 — Section 106, 125, 125(3), 125(5), 125(I)
High Courts27 Jun 1988Dismissed
Annie Thomas Vs K.V. Pathrose
High Court Of Kerala · (1988) 06 KL CK 0012
Divorce Act, 1869 — Section 22, 23, 32, 33Hindu Marriage Act, 1955 — Section 9Hindu Marriage Laws (Amendment) Act, 1976 — Section 3, 9(2)
High Courts24 Jun 1988Allowed
K. A. Makkarkunju Vs R.T.O and Others
High Court Of Kerala · (1988) 2 KLJ 139
Kerala Motor Vehicles Taxation Act, 1976 — Section 5(1)
High Courts24 Jun 1988Allowed
Harrisons Malayalam Ltd. Vs Kerala State Electricity Board
High Court Of Kerala · (1988) 2 KLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Electricity (Supply) Act, 1948 — Section 5Electricity Act, 1910 — Section 51
High Courts24 Jun 1988Allowed
Harrisons Malayalam Limited Vs Kerala State Electricity Board
High Court Of Kerala · (1988) 2 KLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16(1)