COURT ARCHIVE

High Court Of Kerala judgments, 1988

539 judgments · page 16 of 27

High Courts23 Jun 1988

Narayanan Thanthri Namboodiri Vs The District Collector and Others

High Court Of Kerala · (1988) 06 KL CK 0046

Constitution of India, 1950 — Article 14Kerala Last Grade Service-Special Rules, 1966 — Rule 5Kerala Panchayat (Burial and Burning Grounds) Rules, 1967 — Rule 3, 3(3), 4, 45B(3), 5

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High Courts23 Jun 1988

M. C. MATHEW Vs EDATHWA PANCHAYAT AND OTHERS.

High Court Of Kerala · (1988) 174 ITR 455

Constitution of India, 1950 — Article 226

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High Courts23 Jun 1988Allowed

Karunakaran Nair Vs Dhanalakshmi Bank Ltd.

High Court Of Kerala · (1995) 3 LLJ 1

Industrial Disputes Act, 1947 — Section 33C, 33C(2), 33C(4)Kerala Payment of Subsistence Allowance Act, 1972 — Section 4

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High Courts23 Jun 1988

Appukutty and Others Vs Kuniyil Achuthan

High Court Of Kerala · (1988) 06 KL CK 0014

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High Courts23 Jun 1988Allowed

K.T. Kuriakose and Another Vs K.J. Joseph and Another

High Court Of Kerala · (1988) 2 KLJ 716

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 25(d)(i), 25(d)(ii), 34

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High Courts22 Jun 1988

Kuriakose Vs Employees'' State Insurance Corporation

High Court Of Kerala · (1989) 1 ILR (Ker) 521 : (1989) 1 LLJ 1

Employees State Insurance Act, 1948 — Section 1, 2

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High Courts22 Jun 1988Dismissed

Grace Sheela Joseph Vs P.K. George Vaidian

High Court Of Kerala · AIR 1989 Ker 234 : (1989) 2 ILR (Ker) 286

Special Marriage Act, 1954 — Section 15, 18, 27

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High Courts22 Jun 1988Allowed

Union of India Vs Subbammal

High Court Of Kerala · (1988) 06 KL CK 0026

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5

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High Courts22 Jun 1988Dismissed

Grace Sheela Joseph Vs P.K. George Vaidan

High Court Of Kerala · (1988) 2 KLJ 58

Special Marriage Act, 1954 — Section 15, 18, 24, 25, 27

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High Courts20 Jun 1988

Pareedthukutty Vs Revenue Divisional Officer and Others

High Court Of Kerala · (1988) 06 KL CK 0047

Kerala Debt Relief Act, 1977 — Section 2(4)

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High Courts20 Jun 1988Dismissed

General Secretary Idukki Estate Workers Union Vs Labour Court Ernakulam and Another

High Court Of Kerala · (1988) 2 KLJ 68

Constitution of India, 1950 — Article 20(3), 226Industrial Disputes Act, 1947 — Section 11(A)

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High Courts17 Jun 1988

Union of India (UOI) Vs T.V. Subbammal

High Court Of Kerala · (1988) 2 KLJ 61

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5

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High Courts17 Jun 1988Dismissed

The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Anand Wire and Allied Industries

High Court Of Kerala · (1989) 74 STC 196

Kerala General Sales Tax Act, 1963 — Entry 26

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High Courts17 Jun 1988Dismissed

Joseph and Others Vs Mary and Others

High Court Of Kerala · (1989) 1 KLJ 154

Constitution of India, 1950 — Article 13, 14, 15

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High Courts17 Jun 1988Allowed

Union of India Vs T. V. Subbammal

High Court Of Kerala · (1988) 2 KLJ 61

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5

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High Courts16 Jun 1988Allowed

Cheria Vs Kumaran and Others

High Court Of Kerala · (1988) 2 KLJ 85

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98Criminal Procedure Code, 1973 (CrPC) — Section 60Transfer of Property Act, 1882 — Section 2(d), 52

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High Courts16 Jun 1988