High Courts27 Sept 1988Dismissed
P. V. Chandran Vs L. V. Krishnamoorthy
High Court Of Kerala · (1988) 2 KLJ 556
Criminal Procedure Code, 1973 (CrPC) — Section 195, 313Penal Code, 1860 (IPC) — Section 21, 441, 448, 482, 506
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,226 of 2,714
High Courts27 Sept 1988Allowed
K.S. Abraham Vs Mrs. Chandy Rosamma and Others
High Court Of Kerala · AIR 1989 Ker 167
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 19
High Courts23 Sept 1988Dismissed
Sadasviva Saralai Vs Government of Kerala
High Court Of Kerala · (1988) 2 KLJ 535
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8, 8ALimitation Act, 1963 — Section 5
High Courts23 Sept 1988Dismissed
A. Kesava Bhatt Vs Sree Ram Ambalam Trust and Another
High Court Of Kerala · (1989) 59 FLR 379 : (1990) 1 ILR (Ker) 44 : (1990) 1 LLJ 192
Industrial Disputes Act, 1947 — Section 2
High Courts23 Sept 1988
Raghu and Others Vs Kunhimuhammed
High Court Of Kerala · (1988) 2 KLJ 911
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 147
High Courts22 Sept 1988
Dr. Srinivasan and Others Vs The State of Kerala and Others
High Court Of Kerala · (1988) 09 KL CK 0040
Calicut University Act, 1975 — Section 35, 35(6), 35(8), 82Constitution of India, 1950 — Article 14Kerala University Act, 1957 — Section 83
High Courts20 Sept 1988Dismissed
State of Kerala Vs Puthenppedikayil Kombikhadeesa
High Court Of Kerala · (1988) 2 KLJ 579
Kerala Land Reforms Act, 1963 — Section 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 2F, 3(1), 3(3)
High Courts20 Sept 1988Dismissed
State of Kerala Vs Kombikhadeesa
High Court Of Kerala · (1988) 2 KLJ 579
Kerala Land Reforms Act, 1963 — Section 3, 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3(3)
High Courts20 Sept 1988Allowed
State of Kerala and Another Vs C. Abraham and Another
High Court Of Kerala · AIR 1989 Ker 61 : (1989) 1 ILR (Ker) 604
Arbitration Act, 1940 — Section 20, 8
High Courts20 Sept 1988
M.P. Kadungon and Others Vs E.K. Kadungon and Others
High Court Of Kerala · AIR 1989 Ker 190
Limitation Act, 1963 — Article 64, 65
High Courts20 Sept 1988Dismissed
N. Ramachandran Vs Cardamom Marketing Co. (Travancore) Ltd.
High Court Of Kerala · (1990) 69 CompCas 205
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 269, 388
High Courts20 Sept 1988Allowed
State of Kerala and another Vs C. Abraham and another
High Court Of Kerala · (1988) 2 KLJ 829
Arbitration Act, 1940 — Section 20
High Courts19 Sept 1988Dismissed
Benta Wilson Vs Wilson Gonsalvous
High Court Of Kerala · (1988) 2 KLJ 511
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)
High Courts16 Sept 1988Dismissed
Kunju and Others Vs State of Kerala and another
High Court Of Kerala · (1988) 2 KLJ 547
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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)
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