COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,221 of 2,714

High Courts28 Nov 1988Dismissed

M.K. Harshan Vs State of Kerala

High Court Of Kerala · (1988) 2 KLJ 899

Constitution of India, 1950 — Article 166(1)Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2), 6

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High Courts25 Nov 1988

Thoma Thomas Vs Parameswaran Nair

High Court Of Kerala · (1988) 11 KL CK 0039

Kerala Stamp Act, 1959 — Article 1, 13, 33, 33(1), 34

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High Courts25 Nov 1988Allowed

Padmanabhan Vs Thomas and Another

High Court Of Kerala · AIR 1989 Ker 188

Specific Relief Act, 1963 — Section 37

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High Courts24 Nov 1988Allowed

K.K. Anirudhan Vs T. Prasanna kumari

High Court Of Kerala · (1988) 2 KLJ 840

Hindu Marriage Act, 1955 — Section 13, 13B, 13B, 13B(1), 13B(2)

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High Courts23 Nov 1988Allowed

Chokli Moideenkutty Vs The State Transport Appellate Tribunal, Ernakulam and Others

High Court Of Kerala · AIR 1989 Ker 271 : (1989) 1 ILR (Ker) 693

Kerala Motor Vehicles Rules, 1989 — Rule 177A(3)Motor Vehicles Act, 1939 — Section 2(28A), 46

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High Courts23 Nov 1988Allowed

V.C. Achuthan Vs M. Abdul Salam and Others

High Court Of Kerala · (1988) 2 KLJ 869

Motor Vehicles Act, 1988 — Section 62

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High Courts23 Nov 1988Allowed

V.G. Achuthan Vs Abdul Salam and Others

High Court Of Kerala · (1988) 2 KLJ 869

Motor Vehicles Act, 1939 — Section 48, 51, 54, 57, 57(8)

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High Courts21 Nov 1988Dismissed

A.V. Kelankutty Vs Nayadi and Other

High Court Of Kerala · (1988) 2 KLJ 819

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21

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High Courts18 Nov 1988Dismissed

C. Cherian Vs State of Kerala and Others

High Court Of Kerala · (1988) 2 KLJ 859

Constitution of India, 1950 — Article 14Kerala Education Act, 1958 — Section 12, 12(1), 2, 2(6), 36

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High Courts18 Nov 1988Allowed

K.P. Sobhana Vs Catholic Syrian Bank Ltd. and Others

High Court Of Kerala · AIR 1989 Ker 246 : (1989) 66 CompCas 325

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, 47, 60Partnership Act, 1932 — Section 29, 48

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High Courts18 Nov 1988Dismissed

P.K. Kunjukrishnan Nair Vs State of Kerala and Others

High Court Of Kerala · AIR 1989 Ker 253

Constitution of India, 1950 — Article 14, 16Contract Act, 1872 — Section 23

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High Courts18 Nov 1988Dismissed

Gopinathan Suresh and Another Vs State of Kerala

High Court Of Kerala · (1988) 11 KL CK 0015

Penal Code, 1860 (IPC) — Section 34, 376, 450

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High Courts18 Nov 1988Dismissed

V.M. Kunhimohammed Vs Superintendent of Customs and Others

High Court Of Kerala · (1989) 39 ELT 519

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High Courts18 Nov 1988Allowed

Francis Joy and Another Vs State of Kerala

High Court Of Kerala · (1989) 1 KLJ 585

Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 162(2), 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 307, 323, 324, 34

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High Courts17 Nov 1988Dismissed

Madan Gopal Vs State and two others

High Court Of Kerala · (1988) 2 KLJ 821

Criminal Procedure Code, 1973 (CrPC) — Section 203, 227, 24, 245, 257Penal Code, 1860 (IPC) — Section 304(A)

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High Courts17 Nov 1988

Monarch Investments St. Thomas Road, Trichur and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1989 Ker 177

Constitution of India, 1950 — Article 14, 19, 19(1)Kerala Money Lenders Act, 1958 — Section 11A, 16A, 4, 4(2), 4(2A)

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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

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High Courts16 Nov 1988Allowed

A. Sadasivan Vs State of Kerala and another

High Court Of Kerala · (1988) 2 KLJ 886

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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

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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)

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