COURT ARCHIVE

High Court Of Kerala judgments, 1988

539 judgments · page 5 of 27

High Courts03 Nov 1988Allowed

State of Kerala Vs K.M. Thomas

High Court Of Kerala · (1988) 11 KL CK 0028

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 47 Rule 1Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 2(1), 3(1), 3(2), 3(3)

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High Courts03 Nov 1988Dismissed

State of Kerala Vs K.R. Gopalan and Another

High Court Of Kerala · (1988) 2 KLJ 763

Constitution of India, 1950 — Article 226Kerala Forest Act, 1961 — Section 2(f), 27(i)(d), 61A, 61A(2), 61B(1)(c)

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High Courts02 Nov 1988

State Bank of Travancore, Tirupur Branch Vs K. Vinayachandran and Another

High Court Of Kerala · AIR 1989 Ker 302 : (1991) 72 CompCas 329

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 34Constitution of India, 1950 — Article 13Evidence Act, 1872 — Section 57

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High Courts01 Nov 1988Allowed

K.O. Joseph Vs The Excise Commissioner and Others.

High Court Of Kerala · (1988) 2 KLJ 697

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts01 Nov 1988Dismissed

Smt. Zohara A. Sait Vs Indian Airlines Corporation and Another

High Court Of Kerala · AIR 1989 Ker 159

Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts31 Oct 1988Dismissed

Kerala State Electricity Board Vs P.A. Thampi Rawther

High Court Of Kerala · AIR 1989 Ker 171

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141Telegraph Act, 1885 — Section 10, 16(3), 16(5)

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High Courts29 Oct 1988Dismissed

Neelakantan Omana and Others Vs Neelakantan Raveendran and Others

High Court Of Kerala · (1992) 2 KLJ 976

Arbitration Act, 1940 — Section 20, 6Partnership Act, 1932 — Section 69, 69(1)

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High Courts28 Oct 1988Dismissed

P.J. Johnson and Sons. Vs Astrofiel Armadorn S.A. of Panama, Panama City and Others

High Court Of Kerala · AIR 1989 Ker 53 : (1990) 69 CompCas 619 : (1989) 1 ILR (Ker) 579

Limitation Act, 1963 — Section 15(5)

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High Courts28 Oct 1988

Jose Vs Alice and Another

High Court Of Kerala · (1989) CriLJ 1527 : (1989) 2 ILR (Ker) 137

Christian Marriage Act, 1872 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482Divorce Act, 1869 — Section 18, 19, 20

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High Courts28 Oct 1988Allowed

M.P. Paul Vs Thomas and 5 Others

High Court Of Kerala · (1989) 1 KLJ 47

Kerala Land Reforms Act, 1963 — Section 73, 73(2), 73(8)

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High Courts27 Oct 1988Dismissed

K.M. Abdulrahiman and another Vs Ayyappali Muhamed Haji.

High Court Of Kerala · (1988) 2 KLJ 776

Transfer of Property Act, 1882 — Section 105, 108

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High Courts27 Oct 1988Dismissed

Jose Vs Alice and another

High Court Of Kerala · (1988) 2 KLJ 740

Divorce Act, 1869 — Section 18, 19

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High Courts27 Oct 1988

Jacob Vs Tahsildar

High Court Of Kerala · (1989) 176 ITR 243

Kerala Building Tax Act, 1975 — Section 3, 3(1)

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High Courts27 Oct 1988

Malabar Spinning and Weaving Mill Vs Narayanan Nair

High Court Of Kerala · (1989) 58 FLR 434 : (1994) 3 LLJ 323

Payment of Gratuity Act, 1972 — Section 7(4)

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High Courts26 Oct 1988Allowed

Secretary, Ayancheri Service Co-operative Bank Vs Moideen and Others

High Court Of Kerala · (1988) 2 KLJ 856

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 93, Order 21 Rule 94, Order 21 Rule 95, 47

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High Courts25 Oct 1988Allowed

Kerala Rubber and Reclaims Ltd. Vs P.A. Sunny

High Court Of Kerala · (1988) 10 KL CK 0040

Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 22, 25T

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High Courts25 Oct 1988Dismissed

Iyatteri Shanmughan and Others Vs Pathiyottil Radha and Others

High Court Of Kerala · AIR 1989 Ker 227

Civil Procedure Code, 1908 (CPC) — Section 11, 115Kerala Land Reforms Act, 1963 — Section 125

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High Courts25 Oct 1988Allowed

Jacob Ambanattu Vs Saleem and Others

High Court Of Kerala · (1988) 2 KLJ 847

Transfer of Property Act, 1882 — Section 106

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High Courts24 Oct 1988Dismissed

Sabu Rubber Works Vs Collector of C. Ex.

High Court Of Kerala · (1989) 41 ELT 627

Constitution of India, 1950 — Article 226

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High Courts22 Oct 1988Allowed

Krishna Pillai Vs State of Kerala

High Court Of Kerala · (1989) 1 KLJ 58

Kerala Land Acquisition Act, 1961 — Section 20, 21, 22, 25, 28Land Acquisition Act, 1894 — Section 25

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