COURT ARCHIVE

High Court Of Kerala judgments, 1988

539 judgments · page 24 of 27

High Courts15 Feb 1988Allowed

Executive Engineer, T.C. Division, K.S.E. Board, Palghat Vs J.H. Sharma and Another

High Court Of Kerala · AIR 1988 Ker 285 : (1988) 2 ILR (Ker) 349

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46A, Order 21 Rule 46C, Order 30 Rule 5

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High Courts15 Feb 1988

Rohini and Others Vs Janaki and Another

High Court Of Kerala · (1988) 02 KL CK 0015

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts15 Feb 1988Dismissed

Krishnan Narayanan Nair and Others Vs Sankaran Namboodiri and Others

High Court Of Kerala · (1988) 1 KLJ 353

Specific Relief Act, 1963 — Section 9

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High Courts15 Feb 1988Allowed

Pailappan Vs Sebastian @ Devassykutty and Others

High Court Of Kerala · (1988) 1 KLJ 445

Civil Procedure Code, 1908 (CPC) — Section 91, 91(1), 91(2)

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High Courts15 Feb 1988

B. Sahajanandhan Vs Manager, Sree Narayana Collage and Others

High Court Of Kerala · (1988) 1 KLJ 400

Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 102Limitation Act, 1963 — Article 7, 14

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High Courts12 Feb 1988

D.D. Rossario and Others Vs P.K. Narayanan

High Court Of Kerala · (1988) 02 KL CK 0002

Industrial Disputes Act, 1947 — Section 10, 33C, 33C(2)

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High Courts11 Feb 1988Dismissed

Executive Officer Aliparamba Panchayat and Others Vs C. Mohammed and Others

High Court Of Kerala · (1989) 1 KLJ 131

Criminal Procedure Code, 1973 (CrPC) — Section 250

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High Courts11 Feb 1988

C.V. Abraham Vs The Accountant General and Others

High Court Of Kerala · (1988) 02 KL CK 0055

Kerala Service Rules, 1960 — Rule 43, 43B, 43B(1), 60, 7A(2)

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High Courts11 Feb 1988

P. Karunakaran Vs Chief Commercial Superintendent, Southern Railway and Others

High Court Of Kerala · (1988) 1 KLJ 570 : (1989) 1 LLJ 8

Constitution of India, 1950 — Article 14, 141, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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High Courts10 Feb 1988

P.K. Sudhakaran Vs Pachi Thankamma and Others

High Court Of Kerala · (1988) 1 KLJ 509

Civil Procedure Code, 1908 (CPC) — Section 148A

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High Courts10 Feb 1988

Poikathusseri Ksherolopadaka Sahakarna Sangham Ltd. and Another Vs Dy. Labour Commissioner and Another

High Court Of Kerala · (1988) 2 LLJ 231

Kerala Shops and Commercial Establishment Act, 1960 — Section 18(1)

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High Courts10 Feb 1988

Vincent and Others Vs Aisumma

High Court Of Kerala · AIR 1989 Ker 81

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115

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High Courts09 Feb 1988

Malathy Amma Vs The Taluk Land Board and Others

High Court Of Kerala · (1988) 1 KLJ 315

Kerala Land Reforms Act, 1963 — Section 83, 85, 85(1), 85(8)

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High Courts09 Feb 1988Allowed

Thomman Vs Kuriako

High Court Of Kerala · (1988) 02 KL CK 0049

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High Courts09 Feb 1988

Dunlop India Ltd. and Another Vs Assistant Commissioner of Sales Tax and Another

High Court Of Kerala · (1989) 175 ITR 622 : (1988) 71 STC 316

Constitution of India, 1950 — Article 226

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High Courts08 Feb 1988

M. P. Raman and another Vs K. Pathu and another

High Court Of Kerala · (1988) 1 KLJ 374

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High Courts08 Feb 1988

Ammukutty Amma Vs The State of Kerala and Others

High Court Of Kerala · (1988) 02 KL CK 0048

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High Courts08 Feb 1988

Government of Kerala and Another Vs P.A. Kunhamoo

High Court Of Kerala · (1988) 02 KL CK 0038

Arbitration Act, 1940 — Section 14, 16, 30Limitation Act, 1963 — Section 5

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High Courts04 Feb 1988Dismissed

Cheelil Thottolil Asia Vs Union of India (UOI) and Another

High Court Of Kerala · AIR 1988 Ker 231

Citizenship Act, 1955 — Section 9(2)

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High Courts04 Feb 1988

Balarkrishna Pillai Vs Balakrishnan Nair and Others

High Court Of Kerala · (1988) 02 KL CK 0010

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 6

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