High Courts10 Aug 1988Allowed
Narayanan Nair and Another Vs Mariamma Kurien and Another
High Court Of Kerala · (1988) 2 KLJ 551
Easements Act, 1882 — Section 12, 15, 4
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,229 of 2,714
High Courts09 Aug 1988Allowed
Food Inspector Vs P.S. Prabhakaran
High Court Of Kerala · (1988) 2 KLJ 334
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts05 Aug 1988
Raman Pillai Vasudevan Nair Vs Subhadra Amma Nirmala Devi and Another
High Court Of Kerala · (1989) CriLJ 1274
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 16, 5
High Courts05 Aug 1988Allowed
Raman Pillai Vasudevan Nair Vs Subhadra Amma Nirmala Devi and another
High Court Of Kerala · (1988) 2 KLJ 299 : (1989) 2 RCR(Criminal) 275
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 16(1), 5, 5(i)
High Courts05 Aug 1988Dismissed
Kochara Panicker Sekhara Panicker and Others Vs Sekhara Panicker Vasudeva Panicker and Others
High Court Of Kerala · (1988) 2 KLJ 311
Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 4(2)
High Courts05 Aug 1988Dismissed
K.V. Divakaran and Others Vs State of Kerala and Others
High Court Of Kerala · (1988) 08 KL CK 0010
Constitution of India, 1950 — Article 166, 166(1), 166(2), 166(3)Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 10, 12, 14, 17, 7
High Courts05 Aug 1988Dismissed
M.M. Kochunny Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 601
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts05 Aug 1988Dismissed
M. Raghava Kurup Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · (1988) 2 KLJ 593
Kerala Co-operative Societies Act, 1969 — Section 28
High Courts04 Aug 1988Dismissed
Food Inspector Vs C.T. Mathew
High Court Of Kerala · (1988) 2 KLJ 344
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7
High Courts04 Aug 1988Allowed
C. Chandrababu Vs Sub Inspector of Police
High Court Of Kerala · (1988) 2 KLJ 389
Criminal Procedure Code, 1973 (CrPC) — Section 162, 2(h)Essential Commodities Act, 1955 — Section 7(1)(a)
High Courts04 Aug 1988Dismissed
Food Inspector Vs C. T. Mathew
High Court Of Kerala · (1988) 2 KLJ 344
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(1)(a), 2(viiib), 7
High Courts03 Aug 1988Dismissed
Aliyar Vs Pathu and Others
High Court Of Kerala · (1988) 08 KL CK 0040
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 145, 145(1), 362Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(3), 3(4)
High Courts02 Aug 1988Allowed
P.P. Sreekumari Amma Vs State of Kerala and another
High Court Of Kerala · (1988) 2 KLJ 363
Kerala Education Rules, 1959 — Rule 51A
High Courts02 Aug 1988Allowed
C. Narayanan Vs Gangadharan
High Court Of Kerala · AIR 1989 Ker 256
Benami Transactions (Prohibition of the Right to Recover Property) Ordinance, 1988 — Section 2, 2(1), 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 47General Clauses Act, 1897 — Section 6
High Courts02 Aug 1988
C. Narayanan Vs Gangadharan (No. 2)
High Court Of Kerala · (1989) 1 ILR (Ker) 648 : (1989) 180 ITR 503
Benami Transactions (Prohibition of the Right to Recover Property) Ordinance, 1988 — Section 2, 2(1)
High Courts01 Aug 1988
VELAYUDHAN RAMAKRISHNAN AND OTHERS Vs RAJEEV AND OTHERS.
High Court Of Kerala · (1988) 73 CTR 1 : (1988) 174 ITR 482
Civil Procedure Code, 1908 (CPC) — Section 66Constitution of India, 1950 — Article 19Income Tax Act, 1961 — Section 100, 281A
High Courts01 Aug 1988Dismissed
Velayudhan Ramakrishnan and Others Vs Rajeev and Others
High Court Of Kerala · AIR 1989 Ker 12 : (1989) 2 ILR (Ker) 17
Benami Transactions (Prohibition of the Right to Recover Property) Ordinance, 1988 — Section 2(2)Constitution of India, 1950 — Article 19(1)
High Courts29 Jul 1988Dismissed
N.B. Krishna Kurup Vs State of Kerala
High Court Of Kerala · (1988) 2 KLJ 726
Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 2(a), 2(b), 3
High Courts29 Jul 1988
State of Kerala and Others Vs Karthiyayani
High Court Of Kerala · (1988) 2 KLJ 250
High Courts29 Jul 1988
State of Kerala Vs Karthiyani
High Court Of Kerala · (1989) 1 ACC 390 : (1989) ACJ 16 : (1989) 1 ILR (Ker) 297