High Courts07 Apr 1988
United India Insurance Company Limited Vs Puthalan Kammad
High Court Of Kerala · (1988) 2 ACC 318 : (1988) 1 KLJ 731
Motor Vehicles Act, 1988 — Section 110, 95
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 19 of 27
High Courts07 Apr 1988Dismissed
Pulippinakkadu Muthukoya and Others Vs Muchiyan Mnthukoya and Others.
High Court Of Kerala · (1988) 1 KLJ 712
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts06 Apr 1988Dismissed
Fertilisers and Chemicals Travancore Ltd. Vs Industry Side Pvt. Ltd. and Others
High Court Of Kerala · (1988) 04 KL CK 0015
Arbitration Act, 1940 — Section 11, 12, 28, 28(1), 8Limitation Act, 1963 — Article 137
High Courts06 Apr 1988
M.A. Abdul Khader Vs State of Kerala
High Court Of Kerala · (1988) 04 KL CK 0008
Penal Code, 1860 (IPC) — Section 100, 101, 98, 99
High Courts05 Apr 1988
Kathayee Cotton Mills Ltd. Vs District Labour Officer and Others
High Court Of Kerala · (1989) 1 LLJ 417
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10A, 11A, 12, 17
High Courts05 Apr 1988Allowed
Travancore Rayons Ltd. Vs Registrar of Companies
High Court Of Kerala · (1988) 64 CompCas 819 : (1988) 2 ILR (Ker) 655
Companies Act, 1956 — Section 536(2)
High Courts05 Apr 1988
Social S.G. of Assisi Sisters Vs K.S.E.B.
High Court Of Kerala · (1988) 1 KLJ 672
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 22B
High Courts04 Apr 1988Allowed
A Younus Kunju Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 27
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A(2)Kerala Raw Cashewnuts (procurement And Distribution) Act, 1981 — Section 10, 11, 19, 20, 20(2)
High Courts04 Apr 1988Allowed
M.K. Govinda Pillai Vs Secretary, Central Board of Ex. and C.
High Court Of Kerala · (1989) 20 ECC 61 : (1989) 40 ELT 331
High Courts29 Mar 1988Dismissed
O.N. Gopalakrishnan Nair Vs District Educational Officer and Others
High Court Of Kerala · (1988) 03 KL CK 0044
Kerala Education Rules, 1959 — Rule 51A, 7
High Courts29 Mar 1988
Parukutty Amma and another Vs Thankamma and Others.
High Court Of Kerala · (1988) 1 KLJ 793
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 6 Rule 16Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 151, 45, 73
High Courts29 Mar 1988
K.R. Visalakshi and Others Vs Pookodan Hamza and Others
High Court Of Kerala · (1989) 1 ACC 30 : (1989) ACJ 600 : AIR 1989 Ker 192 : (1989) 1 ILR (Ker) 384
Motor Vehicles Act, 1939 — Section 110AA, 110B, 110D, 96(2)Workmens Compensation Act, 1923 — Section 3
High Courts29 Mar 1988
State of Kerala Vs Varkey Mathai and Others
High Court Of Kerala · (1988) 1 KLJ 723
Land Acquisition (Amendment) Act, 1984 — Section 28ALand Acquisition Act, 1961 — Section 24, 24(2), 27(2), 9, 9(2)
High Courts29 Mar 1988Dismissed
Parvathy Bhagini and Others Vs Kesavan Velukutty and Others
High Court Of Kerala · (1988) 1 KLJ 692
Kerala Land Reforms Act, 1963 — Section 132(3)(c)Malabar Tenancy Act, 1929 — Section 53(3)
High Courts28 Mar 1988Dismissed
T.A.C.A. Association and Others Vs State of Kerala and Another
High Court Of Kerala · (1988) 71 STC 332
Kerala General Sales Tax Act, 1963 — Section 19B
High Courts28 Mar 1988
A.C. Gopinatha Menon Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1988) 73 CTR 185 : (1988) 173 ITR 404
Income Tax Act, 1961 — Section 139(2), 139(8), 148, 215, 273
High Courts28 Mar 1988
Commissioner of Income Tax Vs P.I. George and Others
High Court Of Kerala · (1989) 1 ILR (Ker) 81 : (1988) 2 ILR (Ker) 524
High Courts28 Mar 1988
COMMISSIONER OF Income Tax Vs P. I. GEORGE AND OTHERS.
High Court Of Kerala · (1988) 69 CTR 174 : (1988) 171 ITR 620 : (1988) 39 TAXMAN 148
High Courts28 Mar 1988
Ramakumar Vs K.M. Mathew and Another
High Court Of Kerala · (1988) 1 KLJ 611
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 190, 204, 256, 257, 258Press and Registration of Books Act, 1867 — Section 1(1), 7
High Courts28 Mar 1988
Sudarsan Chits (I) Ltd. Vs The Official Liquidator and Another
High Court Of Kerala · (1988) 03 KL CK 0013
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 391(6), 446, 446(1), 446(3)Industrial Disputes Act, 1947 — Section 10(1)