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)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,227 of 2,714
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
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
High Courts01 Sept 1988Partly Allowed
K. Chellappan Pillai and Another Vs Canara Bank and Another
High Court Of Kerala · (1991) 71 CompCas 584 : (1989) 1 ILR (Ker) 342
Contract Act, 1872 — Section 151
High Courts31 Aug 1988Dismissed
K.P. Ahammad Kutty Vs The R.T.O. Kozhikode and Others
High Court Of Kerala · (1988) 2 KLJ 618
Kerala Motor Vehicles Taxation Act, 1976 — Section 5, 5(1)
High Courts31 Aug 1988Allowed
K. Sreedharan Vs lyyakandy Seethali and Others
High Court Of Kerala · (1988) 2 KLJ 398
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts30 Aug 1988
Gopalan Nair Krishna Pillai Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 411
Evidence Act, 1872 — Section 118, 13Penal Code, 1860 (IPC) — Section 107, 109, 306, 313, 323Probation of Offenders Act, 1958 — Section 6
High Courts30 Aug 1988
K.V. Moosa Koya and Co. Vs Income Tax Officer and Another
High Court Of Kerala · (1988) 74 CTR 14 : (1989) 1 ILR (Ker) 536 : (1989) 175 ITR 120
Income Tax Act, 1961 — Section 41(1)
High Courts30 Aug 1988Allowed
Mathew Vs Kerala Financial Corporation Ltd.
High Court Of Kerala · (1991) 71 CompCas 428
State Financial Corporations Act, 1951 — Section 29
High Courts19 Aug 1988Dismissed
Abdul Kadir Rawther Vs Hameedamma
High Court Of Kerala · (1988) 2 KLJ 477
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3