High Courts27 Jun 1988Dismissed
A.N. Raveendran Nair Vs State and Another
High Court Of Kerala · (1988) 06 KL CK 0038
Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(7), 16(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,233 of 2,714
High Courts27 Jun 1988
Kerala Vyapari V. Y. Wing Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 LLJ 550
High Courts27 Jun 1988Allowed
K.N. Damodaran Achari Vs Mathai John @ K.M. John and another
High Court Of Kerala · (1988) 2 KLJ 101
Kerala Land Reforms Act, 1963 — Section 106, 125, 125(3), 125(5), 125(I)
High Courts27 Jun 1988Dismissed
Annie Thomas Vs K.V. Pathrose
High Court Of Kerala · (1988) 06 KL CK 0012
Divorce Act, 1869 — Section 22, 23, 32, 33Hindu Marriage Act, 1955 — Section 9Hindu Marriage Laws (Amendment) Act, 1976 — Section 3, 9(2)
High Courts24 Jun 1988Allowed
K. A. Makkarkunju Vs R.T.O and Others
High Court Of Kerala · (1988) 2 KLJ 139
Kerala Motor Vehicles Taxation Act, 1976 — Section 5(1)
High Courts24 Jun 1988Allowed
Harrisons Malayalam Ltd. Vs Kerala State Electricity Board
High Court Of Kerala · (1988) 2 KLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Electricity (Supply) Act, 1948 — Section 5Electricity Act, 1910 — Section 51
High Courts24 Jun 1988Allowed
Harrisons Malayalam Limited Vs Kerala State Electricity Board
High Court Of Kerala · (1988) 2 KLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16(1)
High Courts23 Jun 1988
Narayanan Thanthri Namboodiri Vs The District Collector and Others
High Court Of Kerala · (1988) 06 KL CK 0046
Constitution of India, 1950 — Article 14Kerala Last Grade Service-Special Rules, 1966 — Rule 5Kerala Panchayat (Burial and Burning Grounds) Rules, 1967 — Rule 3, 3(3), 4, 45B(3), 5
High Courts23 Jun 1988
M. C. MATHEW Vs EDATHWA PANCHAYAT AND OTHERS.
High Court Of Kerala · (1988) 174 ITR 455
Constitution of India, 1950 — Article 226
High Courts23 Jun 1988Allowed
Karunakaran Nair Vs Dhanalakshmi Bank Ltd.
High Court Of Kerala · (1995) 3 LLJ 1
Industrial Disputes Act, 1947 — Section 33C, 33C(2), 33C(4)Kerala Payment of Subsistence Allowance Act, 1972 — Section 4
High Courts23 Jun 1988
Appukutty and Others Vs Kuniyil Achuthan
High Court Of Kerala · (1988) 06 KL CK 0014
High Courts23 Jun 1988Allowed
K.T. Kuriakose and Another Vs K.J. Joseph and Another
High Court Of Kerala · (1988) 2 KLJ 716
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 25(d)(i), 25(d)(ii), 34
High Courts22 Jun 1988
Kuriakose Vs Employees'' State Insurance Corporation
High Court Of Kerala · (1989) 1 ILR (Ker) 521 : (1989) 1 LLJ 1
Employees State Insurance Act, 1948 — Section 1, 2
High Courts22 Jun 1988Dismissed
Grace Sheela Joseph Vs P.K. George Vaidian
High Court Of Kerala · AIR 1989 Ker 234 : (1989) 2 ILR (Ker) 286
Special Marriage Act, 1954 — Section 15, 18, 27
High Courts22 Jun 1988Allowed
Union of India Vs Subbammal
High Court Of Kerala · (1988) 06 KL CK 0026
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5
High Courts22 Jun 1988Dismissed
Grace Sheela Joseph Vs P.K. George Vaidan
High Court Of Kerala · (1988) 2 KLJ 58
Special Marriage Act, 1954 — Section 15, 18, 24, 25, 27
High Courts20 Jun 1988
Pareedthukutty Vs Revenue Divisional Officer and Others
High Court Of Kerala · (1988) 06 KL CK 0047
Kerala Debt Relief Act, 1977 — Section 2(4)
High Courts20 Jun 1988Dismissed
General Secretary Idukki Estate Workers Union Vs Labour Court Ernakulam and Another
High Court Of Kerala · (1988) 2 KLJ 68
Constitution of India, 1950 — Article 20(3), 226Industrial Disputes Act, 1947 — Section 11(A)
High Courts17 Jun 1988
Union of India (UOI) Vs T.V. Subbammal
High Court Of Kerala · (1988) 2 KLJ 61
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5
High Courts17 Jun 1988Dismissed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Anand Wire and Allied Industries
High Court Of Kerala · (1989) 74 STC 196
Kerala General Sales Tax Act, 1963 — Entry 26