High Courts15 Jun 1988Allowed
Samson Jayasingh Vs Malayalam Plantations Ltd.
High Court Of Kerala · (1993) 3 LLJ 626
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 17 of 27
High Courts14 Jun 1988Allowed
Balan Vs State of Kerala and Others
High Court Of Kerala · (1990) 79 STC 235
Civil Procedure Code, 1908 (CPC) — Section 60Income Tax Act, 1961 — Section 226(2)Kerala General Sales Tax Act, 1963 — Section 25
High Courts13 Jun 1988
IPE and Others Vs Pramothan Namboodiripad
High Court Of Kerala · (1988) 06 KL CK 0043
Kerala Land Reforms Act, 1963 — Section 13, 2, 2(44), 26(4), 3(1)
High Courts13 Jun 1988Allowed
Mrs. Stella and another Vs M. A. C. T. and Others
High Court Of Kerala · (1988) 2 KLJ 48
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 17 Rule 2, Order 9 Rule 1, Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 226
High Courts13 Jun 1988Allowed
Stella and Another Vs Motor Accidents Claims Tribunal and Others
High Court Of Kerala · (1988) 2 KLJ 48
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 226Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 21
High Courts13 Jun 1988Allowed
K.S. Viswambharan Vs Damodaran Nair and Others
High Court Of Kerala · (1988) 2 KLJ 52
Civil Procedure Code, 1908 (CPC) — Section 115(2), 12, 13, 15, 151Constitution of India, 1950 — Article 227
High Courts13 Jun 1988
Viswambharan Vs Damodaran Nair and Others
High Court Of Kerala · (1988) 2 KLJ 52
Civil Procedure Code, 1908 (CPC) — Section 115(2), 15, 151, 24Constitution of India, 1950 — Article 227Kerala Civil Courts Act, 1957 — Section 12, 13, 19, 19(1), 19(2)
High Courts13 Jun 1988
Y. Joseph and Another Vs Parvathy Chellamma and Another
High Court Of Kerala · (1988) 06 KL CK 0011
Buildings (Lease and Rent Control) Act — Section 11(17), 11(3)Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 106, 108, 111, 4
High Courts10 Jun 1988
Regional Director E.S.I. Corporation Vs Sakthi Textiles
High Court Of Kerala · (1988) 2 ACC 459 : (1988) 2 ILR (Ker) 595
Employees State Insurance Act, 1948 — Section 75, 78, 82, 85B
High Courts10 Jun 1988
Travancore Rayons Ltd. and Others Vs Provident Funds Officer, Emp. Provident Funds and Others
High Court Of Kerala · (1989) 1 LLJ 414
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 2
High Courts10 Jun 1988Dismissed
Regional Director, E.S.I. Corpn. Vs Sakthi Tiles
High Court Of Kerala · (1989) 58 FLR 17 : (1994) 3 LLJ 1197
Employees State Insurance Act, 1948 — Section 85B
High Courts09 Jun 1988Partly Allowed
Ayissabi Vs Gopala Konar
High Court Of Kerala · AIR 1989 Ker 134
Specific Relief Act, 1963 — Section 15
High Courts08 Jun 1988Allowed
K. Krishnan Vs Food Inspector
High Court Of Kerala · (1988) 2 KLJ 35
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 2(ia)(m), 7(1)
High Courts08 Jun 1988Dismissed
G. Sundaresan Vs Viswanatha Pillai
High Court Of Kerala · (1988) 2 KLJ 21
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 11(1), 11(2), 14A
High Courts08 Jun 1988
Aliya Arabic College Vs Kasaragod Municipality
High Court Of Kerala · (1988) 2 ILR (Ker) 592
High Courts07 Jun 1988Dismissed
Orient Roadlines Vs M.B. Mohammed and Others
High Court Of Kerala · (1989) ACJ 778
Carriers Act, 1865 — Section 2, 6, 9
High Courts07 Jun 1988Dismissed
Orient Road Lines Vs M. B. Mohammed Hassan Sahib and Co. and others
High Court Of Kerala · (1988) 2 KLJ 349
Carriers Act, 1865 — Section 2, 6, 9
High Courts06 Jun 1988
Choyichi and Another Vs Raghavan and Others
High Court Of Kerala · (1988) 06 KL CK 0054
Hindu Succession Act, 1956 — Section 14
High Courts06 Jun 1988
K. Gopi Vs State of Kerala and Others
High Court Of Kerala · (1988) 06 KL CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Rules, 1955 — Rule 44, 47
High Courts02 Jun 1988
Edathadan Krishnankutty Vs The Commissioner and Secretary to Government and Others
High Court Of Kerala · (1988) 1 KLJ 781
Constitution of India, 1950 — Article 226Education Rules, 1959 — Rule 2, 2(1), 2(3), 6B, 6B(1)