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
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,223 of 2,714
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)
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)
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)
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
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)
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
High Courts27 Oct 1988Dismissed
Jose Vs Alice and another
High Court Of Kerala · (1988) 2 KLJ 740
Divorce Act, 1869 — Section 18, 19
High Courts27 Oct 1988
Jacob Vs Tahsildar
High Court Of Kerala · (1989) 176 ITR 243
Kerala Building Tax Act, 1975 — Section 3, 3(1)
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)
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
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
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
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
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
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
High Courts21 Oct 1988Allowed
Avira Joseph Vs Kora Abraham and Another
High Court Of Kerala · (1988) 2 KLJ 674
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Constitution of India, 1950 — Article 137, 237
High Courts21 Oct 1988
Bhagavathy Tea Estates Ltd. and Others Vs State of Kerala and Others
High Court Of Kerala · (1989) 179 ITR 508
Kerala Finance Act, 1987 — Section 3
High Courts18 Oct 1988
Ahamed and Others Vs State of Kerala and Another
High Court Of Kerala · (1988) 2 KLJ 756
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8
High Courts17 Oct 1988Dismissed
Gracykutty Vs Joseph
High Court Of Kerala · (1988) 10 KL CK 0023
Divorce Act, 1869 — Section 22