High Courts15 Sept 1988
G. Kannan and another Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 527
Kerala Co-operative Societies Act, 1969 — Section 88(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1988
539 judgments · page 9 of 27
High Courts14 Sept 1988Dismissed
Madhavi Amma and Others Vs Ayannad and Others
High Court Of Kerala · (1989) 1 KLJ 74
Civil Procedure Code, 1908 (CPC) — Section 100Kerala Land Reforms Act, 1963 — Section 7BTransfer of Property Act, 1882 — Section 111(e)
High Courts13 Sept 1988Dismissed
T.C.C. Co-op. Society Ltd. Vs Labour Court
High Court Of Kerala · (1995) 3 LLJ 5
Industrial Disputes Act, 1947 — Section 11A, 2
High Courts12 Sept 1988Dismissed
H. Rajendra Pai Vs Chairman, Canara Bank and Others
High Court Of Kerala · (1989) 58 FLR 670 : (1990) 1 LLJ 294
Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6(6)
High Courts12 Sept 1988
Mrs. B.K.N. Pillai @ Rajalakshmi Vs George Mendez and another
High Court Of Kerala · (1988) 2 KLJ 482
Criminal Procedure Code, 1973 (CrPC) — Section 26, 27, 91, 91(1), 92
High Courts12 Sept 1988Dismissed
Mohan Jose and Another Vs State of Kerala
High Court Of Kerala · (1988) 09 KL CK 0007
Criminal Justice Act, 1967 — Section 37(2)Criminal Procedure Code, 1973 (CrPC) — Section 211(7), 235(2), 236, 248, 248(2)English Powers of Criminal Court Act, 1973 — Section 22
High Courts09 Sept 1988Dismissed
T.M. Ittiyra Vs K.A. Moidu and Others
High Court Of Kerala · (1988) 2 KLJ 770
Constitution of India, 1950 — Article 19(6)
High Courts08 Sept 1988Allowed
State of Kerala Vs Gopalan Nair
High Court Of Kerala · (1989) ACJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Motor Vehicles Rules, 1989 — Rule 270Penal Code, 1860 (IPC) — Section 279, 337
High Courts07 Sept 1988
Latitha Thankachi and Others Vs Damodaran Thampi and Others
High Court Of Kerala · (1988) 2 KLJ 492
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3
High Courts07 Sept 1988Dismissed
R. Retnakaran Vs Venganoor Panchayat
High Court Of Kerala · (1988) 2 KLJ 621
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 42
High Courts06 Sept 1988Allowed
Cochin Refineries Ltd. Vs C.S. Company, Engineering Contractors and Another
High Court Of Kerala · (1988) 2 KLJ 452
Arbitration Act, 1940 — Section 9, 9(b)Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts06 Sept 1988Dismissed
K.P. Ulahannan and Others Vs The Wandoor Jupiter Chits''(P) Ltd.
High Court Of Kerala · (1988) 2 KLJ 434
Banking Regulation Act, 1949 — Section 45B, 45HCompanies Act, 1956 — Section 171, 446, 446(1), 446(2), 446(2)(b)Constitution of India, 1950 — Article 137
High Courts06 Sept 1988Dismissed
R. Saraswathy Vs P. Bhavathy Ammal and Another
High Court Of Kerala · AIR 1989 Ker 228
Evidence Act, 1872 — Section 45, 68, 69, 70, 71Succession Act, 1925 — Section 63
High Courts06 Sept 1988Dismissed
K.P. Ulahannan and Others Vs The Wandoor Jupiter Chits (P) Ltd.
High Court Of Kerala · AIR 1989 Ker 41 : (1989) 65 CompCas 178 : (1989) 1 ILR (Ker) 32
Companies Act, 1956 — Section 446(2), 458ALimitation Act, 1963 — Article 137, 27
High Courts06 Sept 1988
Santhigiri Ashram Vs K.A. Moideen Haji and another
High Court Of Kerala · (1988) 2 KLJ 735
Civil Procedure Code, 1908 (CPC) — Section 20Trade and Merchandise Marks Act, 1958 — Section 105
High Courts06 Sept 1988Dismissed
R Saraswathi Vs P. Parvathy Ammal and another
High Court Of Kerala · (1988) 2 KLJ 512
Evidence Act, 1872 — Section 45, 60, 63, 67, 68Succession Act, 1925 — Section 45, 63, 63(a), 68, 69
High Courts06 Sept 1988
Santhigiri Vs K.A. Moideen Haji and Another
High Court Of Kerala · (1988) 2 KLJ 735
Civil Procedure Code, 1908 (CPC) — Section 20Trade and Merchandise Marks Act, 1958 — Section 105
High Courts05 Sept 1988Allowed
Fr. Cyriac Varkey Puthenpura Vs Union of India (UOI)
High Court Of Kerala · (1988) 09 KL CK 0038
Passports Act, 1967 — Section 10(3), 10(6), 11, 11(1), 11(5)
High Courts05 Sept 1988Dismissed
Suresh Shenoy Vs Cochin Stock Exchange Ltd.
High Court Of Kerala · (1989) 65 CompCas 240
Companies Act, 1956 — Section 433, 434(1)
High Courts01 Sept 1988
K. Viswanathan Nair Vs The Drugs Inspector and Another
High Court Of Kerala · (1989) CriLJ 540
Essential Commodities Act, 1955 — Section 10C, 3, 7