High Courts19 Jul 1988Dismissed
Ms. Polyplast industries Vs K.K. Sukumara Pillal
High Court Of Kerala · (1988) 2 KLJ 387
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,231 of 2,714
High Courts19 Jul 1988Dismissed
K.H. Krishna Iyer and Another Vs Parvathy Ammal and Others
High Court Of Kerala · (1988) 2 KLJ 156
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 13, 43
High Courts19 Jul 1988Dismissed
K.H. Krishna Iyer and Others Vs Parvathy Ammal and Others
High Court Of Kerala · (1988) 2 KLJ 156
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 43
High Courts18 Jul 1988Allowed
Kunhiraman Vs State of Kerala and another
High Court Of Kerala · (1988) 2 KLJ 216
Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 239Penal Code, 1860 (IPC) — Section 181, 193, 415, 416
High Courts18 Jul 1988
Canara Bank Vs K. Muhammed Kunhi and Another
High Court Of Kerala · AIR 1989 Ker 239 : (1991) 70 CompCas 284
Usurious Loans Act, 1918 — Section 1(3), 3
High Courts18 Jul 1988Allowed
Gopalan Vs Chellappan
High Court Of Kerala · (1988) 2 KLJ 303
Registration Act, 1908 — Section 47, 49Stamp Act, 1899 — Section 2, 2(b), 2(j), 2(n), 2(n)Transfer of Property Act, 1882 — Section 58, 59
High Courts15 Jul 1988Dismissed
Abdul Rahiman and Another Vs D.F.O. and Another
High Court Of Kerala · (1988) 2 KLJ 202
Constitution of India, 1950 — Article 226, 299, 299(1)
High Courts15 Jul 1988
Mathew Koshy Vs Oriental Insurance Company Limited
High Court Of Kerala · (1989) 1 ACC 440
Motor Vehicles Act, 1988 — Section 110A
High Courts15 Jul 1988
Mathew Koshy Vs The Oriental Insurance Co. Ltd.
High Court Of Kerala · (1988) 2 ACC 504 : (1989) ACJ 21 : (1989) 1 ILR (Ker) 630
Motor Vehicles Act, 1988 — Section 110A, 110F
High Courts15 Jul 1988Dismissed
Mathew Koshy Vs Oriental Insurance Co. Ltd
High Court Of Kerala · (1988) 2 KLJ 496
Motor Vehicles Act, 1988 — Section 110A, 110B
High Courts15 Jul 1988Allowed
Kalidas Vs State of Kerala
High Court Of Kerala · (1988) 2 KLJ 503
Constitution of India, 1950 — Article 311(2)
High Courts15 Jul 1988Dismissed
K. Abdul Rahiman and Others Vs Divisional Forest Officer and Another
High Court Of Kerala · AIR 1989 Ker 1 : (1989) 1 ILR (Ker) 1
Constitution of India, 1950 — Article 299Forest Act, 1927 — Section 79Kerala Revenue Recovery Act, 1968 — Section 7
High Courts14 Jul 1988
New Kerala Roadways Pvt. Ltd. (In liquidation) Vs K.K. Nanu and Another
High Court Of Kerala · (1989) 66 CompCas 715 : (1989) 1 ILR (Ker) 621
Companies Act, 1956 — Section 458ALimitation Act, 1963 — Article 137
High Courts14 Jul 1988Dismissed
Gee Varghese Kathanar and another Vs Fr. Baby J. Potharay and Others
High Court Of Kerala · (1988) 2 KLJ 264
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 145(1), 146(1), 397(1), 397(2)
High Courts13 Jul 1988Allowed
Santhakumari Amma Vs Kalyani Amma and Others
High Court Of Kerala · (1988) 2 KLJ 445
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98Criminal Procedure Code, 1973 (CrPC) — Section 11
High Courts13 Jul 1988Allowed
Annamma Cherian Vs State
High Court Of Kerala · (1988) 2 KLJ 184
Criminal Procedure Code, 1973 (CrPC) — Section 205, 273, 291, 292, 293Essential Commodities Act, 1955 — Section 7(1)
High Courts13 Jul 1988Allowed
Assistant Collector, Central Excise Ernakulam Vs K. I. Pavunni
High Court Of Kerala · (1988) 2 KLJ 124
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 108, 135(1), 135(1)(b)(i), 138A, 24Evidence Act, 1872 — Section 24, 25, 27
High Courts13 Jul 1988Allowed
Assistant Collector of C. Ex. Vs K.I. Pavunni
High Court Of Kerala · (1988) 17 ECC 361 : (1988) 18 ECR 498 : (1989) 39 ELT 38 : (1989) 1 ILR (Ker) 281
Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 108, 108(3), 135, 135(1), 138AEvidence Act, 1872 — Section 24, 25, 27
High Courts12 Jul 1988Allowed
T. A. Abu Vs Secretary to Government and Others
High Court Of Kerala · (1988) 2 KLJ 173
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i), 9(1)Customs Act, 1962 — Section 108
High Courts12 Jul 1988Allowed
Kerala Transport Company Vs V. Sankar
High Court Of Kerala · (1989) 1 KLJ 680
Motor Vehicles Act, 1988 — Section 64A