High Courts17 Nov 1988Dismissed
State Vs M.K. Raghu
High Court Of Kerala · (1988) 2 KLJ 795
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 239, 240, 311Penal Code, 1860 (IPC) — Section 201, 420, 468, 471
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 4 of 27
High Courts16 Nov 1988Allowed
A. Sadasivan Vs State of Kerala and another
High Court Of Kerala · (1988) 2 KLJ 886
High Courts16 Nov 1988Dismissed
R. Balakrishna Pillai Vs State of Kerala
High Court Of Kerala · AIR 1989 Ker 99 : (1989) 1 ILR (Ker) 485
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 14, 226
High Courts15 Nov 1988Allowed
Velayudhan Assari Vs Madhavan Pillai
High Court Of Kerala · (1988) 2 KLJ 805
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101Evidence Act, 1872 — Section 101, 103, 68Kerala Land Reforms Act, 1963 — Section 125(3), 2(25)
High Courts15 Nov 1988Allowed
Krishnan Assari Velayudhan Assari Vs Parameswaran Pillai Madhavan Pillai
High Court Of Kerala · AIR 1989 Ker 163
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101Evidence Act, 1872 — Section 101, 102, 103, 104, 68Kerala Land Reforms Act, 1963 — Section 125(3), 2(25)
High Courts15 Nov 1988Dismissed
West India Steel Company Ltd. Vs Azeez
High Court Of Kerala · (1990) 60 FLR 802 : (1990) 2 LLJ 133
High Courts15 Nov 1988Allowed
Nabeessumma Vs Amina and Others
High Court Of Kerala · (1989) 1 KLJ 171
Kerala Land Reforms Act, 1963 — Section 72F, 72MM, 72MM(7), 72MM(8)
High Courts15 Nov 1988Dismissed
P.S. N. Motors (P) Ltd. and another Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 893
Kerala Land Acquisition Act, 1961 — Section 10, 11, 20, 3, 3(1)Land Acquisition Act, 1894 — Section 4
High Courts11 Nov 1988
Suku @ Sukumaran and Others Vs State
High Court Of Kerala · (1988) 2 KLJ 789
Criminal Procedure Code, 1973 (CrPC) — Section 211, 236, 248(3), 427Penal Code, 1860 (IPC) — Section 34, 392, 457, 461
High Courts11 Nov 1988Dismissed
Sabu Zacharias and Another Vs State of Kerala and Others
High Court Of Kerala · (1989) 1 KLJ 197
Kerala Service Rules, 1958 — Rule 57, 60, 64, 65, 66Kerala University Act, 1974 — Section 33
High Courts11 Nov 1988Allowed
Sobhana Vs State of Kerala
High Court Of Kerala · (1989) 58 FLR 693 : (1990) 1 LLJ 491
Constitution of India, 1950 — Article 16Kerala Tourism Development Corporation Service Rules, 1967 — Rule 8
High Courts11 Nov 1988Dismissed
Leo Construction Contractors Vs Govt. of Kerala
High Court Of Kerala · AIR 1989 Ker 241
Arbitration Act, 1940 — Section 2Constitution of India, 1950 — Article 299
High Courts11 Nov 1988Allowed
Raman Namboodiri Vs K. Kunhayamath
High Court Of Kerala · (1989) 1 KLJ 44
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, 38, 39(1), 7Kerala Small Causes Courts Act, 1957 — Section 12, 13
High Courts11 Nov 1988
Kayamkulam Municipality Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 811
General Clauses Act, 1897 — Section 21Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition Act, 1894 — Section 4, 48(1), 52, 6
High Courts10 Nov 1988Dismissed
M. Rama Warrier and Others Vs Coir Board
High Court Of Kerala · (1989) 59 FLR 198 : (1989) 1 ILR (Ker) 596 : (1990) 1 LLJ 544
Coir Industry Act, 1953 — Section 27(1)
High Courts09 Nov 1988Allowed
K. G. Sreenivasan Nair Vs Priyasenan
High Court Of Kerala · (1989) 1 KLJ 100
Kerala Municipalities Act, 1960 — Section 387, 389
High Courts04 Nov 1988Allowed
M/S Marikar Motors (Ltd) Trivandrum Vs M.I. Ravikumar and Others
High Court Of Kerala · (1988) 2 KLJ 792
Bar Council of India Rules, 1975 — Rule 13
High Courts04 Nov 1988Allowed
Marikar (Motors) Ltd., Trivandrum Vs M.I. Rayikumar and Others
High Court Of Kerala · AIR 1989 Ker 244
Advocates Act, 1961 — Section 15, 35Bar Council of India Rules, 1975 — Rule 13
High Courts04 Nov 1988Allowed
Food Inspector Vs K. P. Noormohammed Rawther
High Court Of Kerala · (1988) 2 KLJ 783
Prevention of Food Adulteration Act, 1954 — Section 11(3), 13(5), 16(1)(a)(i), 7(1), 7(iii)
High Courts03 Nov 1988Dismissed
K.O.P. Madhavi Amma Vs M.M. Kalliani Amma
High Court Of Kerala · (1988) 2 KLJ 730
Succession Act, 1925 — Section 10, 15, 16, 17, 23