High Courts19 Aug 1988Allowed
S. Rajakumari Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 801
Kerala Land Acquisition Act, 1961 — Section 18, 3(b), 3(b), 9(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,228 of 2,714
High Courts19 Aug 1988Allowed
Krishnan Chellappan Vs Kutty Knnjamma and 2 others
High Court Of Kerala · (1988) 2 KLJ 371
Contract Act, 1872 — Section 43, 56, 65High Court (Seals) Act, 1950 — Section 3Specific Relief Act, 1963 — Section 12, 12(2)
High Courts18 Aug 1988Allowed
K. J. Poulose and Others Vs The Catholic Syrian Bank and Others
High Court Of Kerala · (1988) 2 KLJ 518
Constitution of India, 1950 — Article 226Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1), 29, 3, 5
High Courts18 Aug 1988Dismissed
Bhargavi Amma Vs Bhaskara Pillai
High Court Of Kerala · (1988) 2 KLJ 405
Evidence Act, 1872 — Section 106, 107, 108
High Courts18 Aug 1988
Malanadu Service Co-Op. Bank and another Vs State of Kerala and others
High Court Of Kerala · (1988) 2 KLJ 380
Kerala Co-operative Societies Rules, 1969 — Rule 39(1)
High Courts18 Aug 1988
P. N. Narayanan Nair Vs State of Kerala and Others.
High Court Of Kerala · (1988) 2 KLJ 468
Kerala Agricultural Workers Act, 1974 — Section 2(f)
High Courts18 Aug 1988Allowed
Kamalakshi Amma and Others Vs P. K. Vijayan and another.
High Court Of Kerala · (1988) 2 KLJ 448
Kerala Land Reforms Act, 1963 — Section 106, 125(3), 3(iii), 72B
High Courts18 Aug 1988Dismissed
The President, Tirur Service Co-operative Bank Ltd. Vs The Joint Registrar of Co-operative Societies, Malappuram and Another
High Court Of Kerala · AIR 1989 Ker 236
High Courts18 Aug 1988Dismissed
Malanadu Service Co-Operative Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 380
High Courts18 Aug 1988Dismissed
New India Assurance Co. Ltd. Quilon Vs Thankamma Philipose and Others
High Court Of Kerala · (1989) 2 KLJ 301
Motor Vehicles Act, 1988 — Section 95, 95(2)
High Courts17 Aug 1988Allowed
K. R. Balakrishnan Nambiar Vs State of Kerala and others
High Court Of Kerala · (1988) 2 KLJ 463
Criminal Procedure Code, 1973 (CrPC) — Section 250, 250(I), 313
High Courts12 Aug 1988
Union of India (UOI) Vs M. Thankaraj and etc. etc.
High Court Of Kerala · (2000) ACJ 651 : AIR 2000 Ker 91
Civil Procedure Code, 1908 (CPC) — Section 34General Clauses Act, 1897 — Section 22, 24, 24A, 5Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(4)
High Courts12 Aug 1988Dismissed
R. Vijayan Vs The Deputy Director of Education, Alleppey and Others
High Court Of Kerala · AIR 1989 Ker 35 : (1989) 1 ILR (Ker) 23
Kerala Education Rules, 1959 — Rule 51, 55
High Courts11 Aug 1988
M. Sujatha and Another Vs Kerala State Road Transport Corporation
High Court Of Kerala · (1990) 2 ACC 40 : (1989) ACJ 925 : (1989) 2 ILR (Ker) 292
High Courts11 Aug 1988
Mangattil Siddique and Another Vs K.M. Abdul Latheef and Another
High Court Of Kerala · (1989) CriLJ 533
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417
High Courts11 Aug 1988
Kunju and Others Vs State of Kerala and Another
High Court Of Kerala · (1989) CriLJ 665
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 8
High Courts10 Aug 1988Dismissed
M.K. Thenu Vs V. Jose P. Sonny and Others
High Court Of Kerala · (1988) 2 KLJ 368
Constitution of India, 1950 — Article 226, 227
High Courts10 Aug 1988Allowed
Narayanan Nair and another Vs Mariamma Kurian and another
High Court Of Kerala · (1988) 2 KLJ 551
Easements Act, 1882 — Section 12, 15, 4
High Courts10 Aug 1988
Padinhara Kottayil Ramla Beevi Vs N. Kristudas and Another
High Court Of Kerala · (1989) 1 ACC 277 : (1989) ACJ 977
High Courts10 Aug 1988Dismissed
Karutha Panicker Raghava Panicker Vs Ammukutty Amma Chandrika Bai and Others
High Court Of Kerala · (1988) 08 KL CK 0015
Succession Act, 1925 — Section 131, 134, 138, 88Transfer of Property Act, 1882 — Section 11, 28, 31