High Courts11 Jul 1988
K. Raman Vs The Taluk Land Board and Others
High Court Of Kerala · (1988) 2 KLJ 241
Kerala Land Reforms Act, 1963 — Section 84, 84(1A), 85, 85(5)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,232 of 2,714
High Courts11 Jul 1988Allowed
K. P. Shadili Vs Kandoth P. Uthaman
High Court Of Kerala · (1988) 2 KLJ 135
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188Penal Code, 1860 (IPC) — Section 420
High Courts11 Jul 1988Allowed
Annamma Mathew and others Vs George Varkey and another
High Court Of Kerala · (1993) 1 KLJ 610
Criminal Procedure Code, 1973 (CrPC) — Section 468(I)
High Courts08 Jul 1988Dismissed
R. Harisankar Vs Food Inspector, Alleppey Municipality and Another
High Court Of Kerala · (1988) 2 KLJ 330
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 44A
High Courts08 Jul 1988Dismissed
R. Harisankar Vs Food Inspector
High Court Of Kerala · (1988) 2 KLJ 330
Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i), 7(i)
High Courts08 Jul 1988
Kerala State Electricity Board Vs P. Stephen and Company
High Court Of Kerala · (1988) 2 KLJ 359
Arbitration Act, 1940 — Section 28, 5, 9, 9(b)
High Courts06 Jul 1988Dismissed
P.A. Hamsuddin Vs Sabhiya and Another
High Court Of Kerala · (1988) 07 KL CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 125(3), 126Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 7
High Courts06 Jul 1988
Antony Vs Fransisca
High Court Of Kerala · (1988) 2 KLJ 122
Divorce Act, 1869 — Section 19
High Courts05 Jul 1988
St. Joseph''s Church Vs Velu
High Court Of Kerala · (1988) 07 KL CK 0050
Kerala Education Rules, 1959 — Rule 4(1)Panchayat Burning Ground Rules, 1967 — Rule 5(1)Public Health Rules — Rule 32
High Courts05 Jul 1988Allowed
Alok Spices Vs Deputy Commissioner (Appeals), Sales Tax and Agricultural Income Tax and Another
High Court Of Kerala · (1989) 1 ILR (Ker) 267 : (1988) 71 STC 347
Constitution of India, 1950 — Article 226
High Courts04 Jul 1988Dismissed
M.S. Rajan Vs Food Inspector
High Court Of Kerala · (1988) 2 KLJ 81
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 16(1)(a)(i), 2(xiia), 7(i)
High Courts01 Jul 1988Dismissed
Gopalakrishnan and Others Vs State
High Court Of Kerala · (1988) 2 KLJ 77
Criminal Procedure Code, 1973 (CrPC) — Section 144, 321, 88Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 332Prevention of Damage to Public Property Act, 1984 — Section 2(I)(a), 3
High Courts01 Jul 1988
Gopalakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1989) 1 LLJ 31
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 332Prevention of Damage to Public Property Act, 1984 — Section 3
High Courts01 Jul 1988
Gopalakrishnan and Others Vs The State
High Court Of Kerala · (1989) CriLJ 727
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 332Prevention of Damage to Public Property Act, 1984 — Section 2, 3
High Courts01 Jul 1988Dismissed
K.P. Sukumaran Vs Union of India (UOI) and Others
High Court Of Kerala · (1990) 1 LLJ 326
High Courts01 Jul 1988
Chelangodan Ali and Others Vs Cherungan Sufaira
High Court Of Kerala · (1988) 2 KLJ 141
Criminal Procedure Code, 1973 (CrPC) — Section 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(1)(a), 3(1)(b)
High Courts30 Jun 1988Dismissed
M.K. Murattukulam Vs Dhirajal Hemchand and Others
High Court Of Kerala · (1988) 2 KLJ 96
Specific Relief Act, 1963 — Section 12
High Courts30 Jun 1988
State of Kerala Vs Khadeeja Beevi
High Court Of Kerala · (1989) ACJ 332 : (1989) 2 LLJ 438
Employees Compensation Act, 1923 — Section 2
High Courts30 Jun 1988Allowed
Iype Joseph and Another Vs Assistant Collector and Others
High Court Of Kerala · (1989) 1 KLJ 53
Kerala Land Reforms Act, 1963 — Section 122, 85, 85(2), 85A, 87
High Courts28 Jun 1988Dismissed
The Manager, Marthoma College Vs The Syndicate, University of Calicut and Another
High Court Of Kerala · (1988) 06 KL CK 0021
Constitution of India, 1950 — Article 16, 19(1), 30, 30(1)Kerala University Act, 1969 — Section 53(1), 53(2), 53(3), 53(4), 53(7)