High Courts29 Jul 1988Allowed
Devaki Antharjanam Radhamoni Devi and another Vs Easwaran Potti Narayanan Potti
High Court Of Kerala · (1988) 2 KLJ 340
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1), 127(2), 27
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,230 of 2,714
High Courts29 Jul 1988Allowed
Janu and Others Vs Yesoda and Others
High Court Of Kerala · (1989) 1 KLJ 274
Hindu Marriage Act, 1955 — Section 16
High Courts29 Jul 1988Dismissed
P.K. Muhammedunni Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 338
Constitution of India, 1950 — Article 226Kerala Land Reforms Act, 1963 — Section 75(2), 75(3), 75(J)
High Courts28 Jul 1988Allowed
N. Noorjahan Vs State of Kerala and another
High Court Of Kerala · (1988) 2 KLJ 766
Kerala Land Reforms Act, 1963 — Section 83, 86, 88, 89, 90Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(f)
High Courts28 Jul 1988Allowed
Gopalkrishna Kammath Vs R. Bhaskar Rao
High Court Of Kerala · AIR 1989 Ker 251
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Jul 1988Dismissed
Ramadas Movies House Vs Trichur Municipal Council and Others
High Court Of Kerala · AIR 1989 Ker 232
Electricity (Supply) Act, 1948 — Section 23, 58Generla Clauses Act — Section 14
High Courts28 Jul 1988Allowed
Gopalakrishna Kamath Vs R. Bhaskar Rao
High Court Of Kerala · (1988) 2 KLJ 238
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Jul 1988
V. C Jacob Vs Achukutty Abraham
High Court Of Kerala · (1990) 1 KLJ 653
Penal Code, 1860 (IPC) — Section 354
High Courts27 Jul 1988Dismissed
P. Kunhalan Kutty Vs R.T.A. Malappuram and Others
High Court Of Kerala · (1988) 07 KL CK 0018
Kerala Motor Vehicles Rules, 1989 — Rule 236
High Courts26 Jul 1988Allowed
Kil Kotagiri Tea and Coffee Estates Co. Ltd. Vs Income Tax Appellate Tribunal
High Court Of Kerala · (1988) 07 KL CK 0063
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 147, 147(b), 154, 214, 254(2)
High Courts26 Jul 1988Allowed
Secretary, Malabar Market Committee Vs T. P. Nirmala
High Court Of Kerala · (1988) 2 KLJ 486
Criminal Procedure Code, 1973 (CrPC) — Section 468(1)
High Courts26 Jul 1988Dismissed
Imbichaminabi and Others Vs Imbichayissabi and Others
High Court Of Kerala · (1988) 2 KLJ 178
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts22 Jul 1988Allowed
Govinda Pillai Chellappan Pillai Vs Madhavan Pillai Balan and Others
High Court Of Kerala · (1988) 2 KLJ 219
Civil Procedure Code, 1908 (CPC) — Section 50Evidence Act, 1872 — Section 44Income Tax Act, 1961 — Section 46(2)
High Courts22 Jul 1988Allowed
Velayudha Pillai Raman Nair Vs Krishnan Asari Many
High Court Of Kerala · AIR 1989 Ker 263
Civil Procedure Code, 1908 (CPC) — Section 11Trusts Act, 1882 — Section 90
High Courts22 Jul 1988
Metro Freight Carriers Pvt. Ltd. Vs The National Insurance Co. and Others
High Court Of Kerala · (1989) 2 ACC 89 : (1989) ACJ 1042
High Courts21 Jul 1988Allowed
E. Shahul Hameed Vs R.T.O. and Others
High Court Of Kerala · (1989) 1 KLJ 180
Kerala Motor Vehicles Taxation Act, 1976 — Section 5
High Courts21 Jul 1988Allowed
M/S. Joseph Michael and Bros. Ltd Vs State of Kerala
High Court Of Kerala · (1989) 1 KLJ 61
Kerala Agricultural Income Tax Act, 1950 — Section 23
High Courts21 Jul 1988Dismissed
Chairman South Malabar Gramin Bank Vs E. Vijayarajan and Others
High Court Of Kerala · (1989) 1 KLJ 63
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts20 Jul 1988Allowed
Geetha and another Vs Director, Rashtriya Sanskrit Sansthan
High Court Of Kerala · (1988) 2 KLJ 393
Constitution of India, 1950 — Article 226
High Courts19 Jul 1988Dismissed
United India Insurance Co., Ltd Vs Aisabai and Others
High Court Of Kerala · (1988) 2 KLJ 195
Motor Vehicles Act, 1939 — Section 103A