High Courts02 Jun 1988Allowed
Lakshmy Amma Devaki Amma Vs Umayamma Karthiyayani
High Court Of Kerala · (1989) 65 CompCas 701
Kerala Chitties Act, 1975 — Section 15, 15(3), 39Kerala Chitties Rules, 1975 — Rule 65, 66, 67
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 18 of 27
High Courts02 Jun 1988
V. Krishnan Nair Vs T. Cheriankunju and Others
High Court Of Kerala · (1988) 06 KL CK 0009
Partnership Act, 1932 — Section 32, 37Trusts Act, 1882 — Section 88
High Courts31 May 1988Dismissed
Assootty Vs Asst. Excise Commissioner and Others
High Court Of Kerala · (1988) 1 KLJ 776
Kerala Abkari Act, 1077 — Section 67A, 67B(2)
High Courts31 May 1988
M. K. Muraleedharan Nair and Others Vs Managing Director K.S.R.T.C. and Others
High Court Of Kerala · (1988) 1 KLJ 785
High Courts31 May 1988
P. Jwalini Devi Addwa and Others Vs K. Pathumma and Others
High Court Of Kerala · (1990) ACJ 161
High Courts30 May 1988
Anilatmajan Vs T.K. Manoharan and Others
High Court Of Kerala · (1988) 1 KLJ 778
Civil Procedure Code, 1908 (CPC) — Section 115, 14, 47Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 13, 14, 18, 18(5)
High Courts27 May 1988
George Joseph Vs Food Inspector
High Court Of Kerala · (1988) 1 KLJ 769
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(3)
High Courts26 May 1988Dismissed
K. Surendranathan Vs Kerala Financial Corpn. and Others
High Court Of Kerala · AIR 1988 Ker 330 : (1988) 2 ILR (Ker) 666
Constitution of India, 1950 — Article 14, 226State Financial Corporations Act, 1951 — Section 24, 29, 31, 32B
High Courts25 May 1988Dismissed
Dr. Jacob C.V. and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1989 Ker 136 : (1989) 1 ILR (Ker) 187
Constitution of India, 1950 — Article 14, 226
High Courts23 May 1988Dismissed
Mallika Vs Samuel George and Others
High Court Of Kerala · (1988) ACJ 750
Motor Vehicles Act, 1988 — Section 110A, 95(2)
High Courts19 May 1988
P.C. Chacko Vs State of Kerala and Others
High Court Of Kerala · (1998) 1 KLJ 769
Constitution of India, 1950 — Article 165, 165(2), 177, 254Criminal Procedure Code, 1973 (CrPC) — Section 2(u), 24, 24(1), 278, 321
High Courts13 May 1988Dismissed
Maniyath Varkey Vs Managing Director, K.S.R.T.C. and Others
High Court Of Kerala · (1988) 2 KLJ 851
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 62, 62(2), 68F(1A)
High Courts08 Apr 1988
Padinjarekara Agencies (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1988) 71 CTR 108 : (1988) 173 ITR 637
Income Tax Act, 1961 — Section 256
High Courts08 Apr 1988Dismissed
P.V. Chandran Vs Malabar and Pioneer Hosiery P. Ltd. and Another
High Court Of Kerala · (1990) 69 CompCas 164 : (1988) 2 ILR (Ker) 552
Companies Act, 1956 — Section 108, 155
High Courts08 Apr 1988
Christian Welfare Centre and Another Vs Sebastian and Others
High Court Of Kerala · (1988) 2 ACC 363 : (1988) ACJ 1058
Motor Vehicles Act, 1988 — Section 2, 95
High Courts08 Apr 1988Allowed
A. Vilasini and Others Vs K.S.R.T.C. and Another
High Court Of Kerala · (1988) 2 ACC 584 : (1988) ACJ 755 : AIR 1989 Ker 95 : (1989) 1 ILR (Ker) 116
Motor Vehicles Act, 1939 — Section 92A
High Courts08 Apr 1988
Kannappan Vs The Regional Transport Officer and Another
High Court Of Kerala · (1988) 04 KL CK 0002
Constitution of India, 1950 — Article 141Kerala High Court Act, 1958 — Section 3, 4Kerala Motor Vehicles Taxation Act, 1976 — Section 3, 3(2), 3(3), 5, 5(1)
High Courts07 Apr 1988
Gowrikutty Amma Vs Sadanandan and Others
High Court Of Kerala · (1988) 04 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 9Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 12, 12(1)