COURT ARCHIVE

High Court Of Kerala judgments, 1988

539 judgments · page 23 of 27

High Courts24 Feb 1988Allowed

Asramam Village Industrial Co-op. Society Ltd. Vs Union of India (UOI) and Others

High Court Of Kerala · (1988) 18 ECC 69 : (1988) 17 ECR 691 : (1988) 38 ELT 14

Central Excise Rules, 1944 — Rule 49, 8, 8(1), 9Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(10), 11A(2), 2Constitution of India, 1950 — Article 14, 19(1)

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High Courts24 Feb 1988

V.I.T. Sea Foods Vs Collector of Customs

High Court Of Kerala · (1989) 23 ECR 566 : (1989) 42 ELT 220

Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 114, 129A, 129E

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High Courts24 Feb 1988Dismissed

Anandan Nambiar Vs Rajalekshmi and Others

High Court Of Kerala · (1988) 1 KLJ 414

Evidence Act, 1872 — Section 64, 65, 65 o

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High Courts23 Feb 1988

Savithri Vs Sankaran and Others

High Court Of Kerala · (1988) 1 KLJ 368

Criminal Procedure Code, 1973 (CrPC) — Section 125, 244, 245, 246, 248(1)Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494

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High Courts23 Feb 1988Dismissed

Varkey Chacko Vs Kumaran Kochutty and Others

High Court Of Kerala · (1988) 2 KLJ 738

Kerala Agricultural Workers Act, 1974 — Section 22(5)

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High Courts23 Feb 1988Dismissed

Jacob Thomas Simon and Another Vs Assistant Collector of Customs and Another

High Court Of Kerala · (1988) 17 ECC 344 : (1988) 35 ELT 334

Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 203, 239, 240Customs Act, 1962 — Section 108, 135, 139Evidence Act, 1872 — Section 78

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High Courts23 Feb 1988

Commissioner of Income Tax Vs A. Yunus Kunju

High Court Of Kerala · (1991) 189 ITR 672

Income Tax Act, 1961 — Section 256, 35B, 69A

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High Courts23 Feb 1988

The Estate Staff''s Union of South India and Another Vs The United Plantations Association of South India and Others

High Court Of Kerala · (1988) 02 KL CK 0014

Industrial Disputes Act, 1947 — Section 10(1), 12(1), 12(2), 12(3), 18(1)

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High Courts22 Feb 1988Dismissed

Chakki Vs Ayyappan

High Court Of Kerala · AIR 1989 Ker 89 : (1989) 1 ILR (Ker) 62

Hindu Marriage Act, 1955 — Section 7Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts20 Feb 1988

P.S. Mahadevan Vs The Reserve Bank of India and Another

High Court Of Kerala · (1988) 1 KLJ 421

Constitution of India, 1950 — Article 12, 14, 16, 226Reserve Bank of India Act, 1934 — Section 7(1)

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High Courts19 Feb 1988Allowed

Chief Secretary and Others Vs Mathai Kuriakose and Others

High Court Of Kerala · AIR 1989 Ker 113

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts18 Feb 1988Dismissed

Unneenkutty Vs Taluk Land Bord. Tirur and Others

High Court Of Kerala · (1988) 1 KLJ 385

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High Courts18 Feb 1988

State of Kerala and Another Vs P.P. Paulose

High Court Of Kerala · (1988) 02 KL CK 0052

Arbitration Act, 1940 — Section 16, 30, 39(1)Contract Act, 1872 — Section 70

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High Courts18 Feb 1988

N. Ramachandran Vs Commissioner of Wealth Tax and Others

High Court Of Kerala · (1988) 68 CTR 136 : (1988) 170 ITR 447 : (1988) 38 TAXMAN 33

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 18(1), 18(2A), 18(2B)

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High Courts18 Feb 1988Allowed

Hasma Vs State of Kerala

High Court Of Kerala · (1988) 2 KLJ 42

Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts17 Feb 1988Dismissed

V. Velayudhan Vs State Bank of India

High Court Of Kerala · AIR 1989 Ker 38 : (1988) 64 CompCas 52

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 51

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High Courts17 Feb 1988

Bhaskaran Nair @ Bhasi Vs State of Kerala

High Court Of Kerala · (1990) 1 KLJ 721

Evidence Act, 1872 — Section 153, 5Penal Code, 1860 (IPC) — Section 302, 307, 324

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High Courts15 Feb 1988Dismissed

Kathiyammakutty Umma Vs Thalakkadath Kattil Karappan and Others

High Court Of Kerala · AIR 1989 Ker 133 : (1988) 2 ILR (Ker) 95 : (1988) 1 KLJ 411

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 146, 47, 50

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High Courts15 Feb 1988Allowed

Krishnan Vs Sankaran Namboodiri

High Court Of Kerala · (1988) 1 KLJ 353

Specific Relief Act, 1963 — Section 9

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High Courts15 Feb 1988Dismissed

Sahajanandhan Vs Manager, S.N. College

High Court Of Kerala · (1988) 1 KLJ 400

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 102, 107, 7, 14

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