High Courts04 Mar 1988
K.G. Raghavan Nair Vs State of Kerala and Others
High Court Of Kerala · (1988) 03 KL CK 0050
Kerala Education Rules, 1959 — Rule 1
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 22 of 27
High Courts04 Mar 1988Allowed
Punalur Paper Mills Ltd. Vs Assistant Collector of C. Ex.
High Court Of Kerala · (1988) 17 ECC 259 : (1989) 39 ELT 11
Central Excise Rules, 1944 — Rule 173BCentral Excises and Salt Act, 1944 — Section 35, 35A(2)Constitution of India, 1950 — Article 226
High Courts04 Mar 1988
Jose Vs State of Kerala
High Court Of Kerala · (1988) 03 KL CK 0030
Penal Code, 1860 (IPC) — Section 165, 292, 292(2)
High Courts04 Mar 1988
Mathu Vs Varied and Others
High Court Of Kerala · (1988) 03 KL CK 0006
Easements Act, 1882 — Section 13
High Courts04 Mar 1988Dismissed
Mathu Vs Varied
High Court Of Kerala · (1988) 03 KL CK 0001
Easements Act, 1882 — Section 13
High Courts03 Mar 1988
COMMISSIONER OF Income Tax Vs K. MAHIM.
High Court Of Kerala · (1988) 174 ITR 149
High Courts01 Mar 1988Dismissed
A. Gopinathan Nair Vs N. Radha Bai and 2 Others
High Court Of Kerala · (1988) 1 KLJ 506
Payment of Gratuity Act, 1972 — Section 4, 7(4)
High Courts01 Mar 1988
M.S. Abbobacker Vs HMT Ltd. and Another
High Court Of Kerala · (1988) 2 ILR (Ker) 417 : (1988) 2 LLJ 323
Industrial Disputes Act, 1947 — Section 2, 25F, 25N
High Courts29 Feb 1988Dismissed
Assistant Collector of Customs and Others Vs P.V. Thomas and Others
High Court Of Kerala · (1988) 17 ECC 265 : (1988) 35 ELT 300
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 108, 135, 135(1), 138, 138(A)Dangerous Drugs Act, 1930 — Section 13, 2, 20, 32, 38
High Courts29 Feb 1988Dismissed
Raghavan Nair Vs Deputy Director, Enforcement Directorate
High Court Of Kerala · AIR 1989 Ker 129 : (1990) 67 CompCas 341 : (1988) 17 ECC 185 : (1988) 36 ELT 427
Foreign Exchange Regulation Act, 1947 — Section 54
High Courts29 Feb 1988Dismissed
Sivankutty Vs S. Komalakumari and Others
High Court Of Kerala · AIR 1989 Ker 124 : (1988) 2 ILR (Ker) 405
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts29 Feb 1988
Naranyanan Thankappan Vs State
High Court Of Kerala · (1988) 02 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts28 Feb 1988Dismissed
V.A. David and Another Vs Kerala State Financial Corporation and Others
High Court Of Kerala · AIR 1988 Ker 319 : (1988) 2 ILR (Ker) 727
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 71State Financial Corporations Act, 1951 — Section 29, 31
High Courts26 Feb 1988
State Vs Gopakumar
High Court Of Kerala · (1988) 1 KLJ 521
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173, 173(2), 173(8), 190Motor Vehicles Act, 1988 — Section 89(a)Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts26 Feb 1988
Mahadevan Vs Reserve Bank of India
High Court Of Kerala · (1988) 2 LLJ 370
Constitution of India, 1950 — Article 12, 14, 226Reserve Bank of India Act, 1934 — Section 7
High Courts26 Feb 1988
Sealord Hotel (P) Ltd. Vs The Regional Provident Fund Commissioner
High Court Of Kerala · (1988) 02 KL CK 0012
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)
High Courts25 Feb 1988
State of Kerala Vs Alfred William Leslie
High Court Of Kerala · (1988) 02 KL CK 0039
Cardamom Act, 1965 — Section 11Kerala Land Reforms Act, 1963 — Section 2Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(1), 3(2), 3(3), 8
High Courts25 Feb 1988
Pappu and Another Vs Raja Tile and Match Works
High Court Of Kerala · (1989) 1 ILR (Ker) 138 : (1989) 1 LLJ 14
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11, 2, 21, 22Payment of Bonus Act, 1965 — Section 22, 33C
High Courts24 Feb 1988Allowed
M/s. V.I.P. Sea Foods Vs The Collector of Customs and Otters
High Court Of Kerala · (1989) 2 KLJ 356
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 114, 129A, 129E
High Courts24 Feb 1988Allowed
V.I.P. Sea Foods Vs Collector of Customs
High Court Of Kerala · (1989) 25 ECR 514 : (1989) 44 ELT 606
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 114, 129A, 129E