High Courts17 Jun 1988Dismissed
Joseph and Others Vs Mary and Others
High Court Of Kerala · (1989) 1 KLJ 154
Constitution of India, 1950 — Article 13, 14, 15
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,234 of 2,714
High Courts17 Jun 1988Allowed
Union of India Vs T. V. Subbammal
High Court Of Kerala · (1988) 2 KLJ 61
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5
High Courts16 Jun 1988Allowed
Cheria Vs Kumaran and Others
High Court Of Kerala · (1988) 2 KLJ 85
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98Criminal Procedure Code, 1973 (CrPC) — Section 60Transfer of Property Act, 1882 — Section 2(d), 52
High Courts16 Jun 1988
P.K. Kuttappa Vs State of Kerala and Others
High Court Of Kerala · (1988) 06 KL CK 0040
High Courts16 Jun 1988
Employees Provident Fund Inspector Vs The Poly Clinic (P) Ltd.
High Court Of Kerala · (1988) 2 ACC 559 : (1988) 2 ILR (Ker) 601 : (1989) 2 LLJ 562
Constitution of India, 1950 — Article 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1
High Courts16 Jun 1988Allowed
Dr. Vijayan Vs General Manager and Another
High Court Of Kerala · (1988) 2 KLJ 290
Telegraph Act, 1885 — Section 7(2)Telegraph Rules, 1951 — Article 429, 420, 421, 429Telephone Allotment Rules, 1980 — Rule 2.4
High Courts16 Jun 1988Allowed
Dr. V. Vijayan Vs General Manager and another
High Court Of Kerala · (1988) 2 KLJ 290
Telegraph Act, 1885 — Section 7(2)(e)
High Courts15 Jun 1988Allowed
Samson Jayasingh Vs Malayalam Plantations Ltd.
High Court Of Kerala · (1993) 3 LLJ 626
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts14 Jun 1988Allowed
Balan Vs State of Kerala and Others
High Court Of Kerala · (1990) 79 STC 235
Civil Procedure Code, 1908 (CPC) — Section 60Income Tax Act, 1961 — Section 226(2)Kerala General Sales Tax Act, 1963 — Section 25
High Courts13 Jun 1988
IPE and Others Vs Pramothan Namboodiripad
High Court Of Kerala · (1988) 06 KL CK 0043
Kerala Land Reforms Act, 1963 — Section 13, 2, 2(44), 26(4), 3(1)
High Courts13 Jun 1988Allowed
Mrs. Stella and another Vs M. A. C. T. and Others
High Court Of Kerala · (1988) 2 KLJ 48
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 17 Rule 2, Order 9 Rule 1, Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 226
High Courts13 Jun 1988Allowed
Stella and Another Vs Motor Accidents Claims Tribunal and Others
High Court Of Kerala · (1988) 2 KLJ 48
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 226Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 21
High Courts13 Jun 1988Allowed
K.S. Viswambharan Vs Damodaran Nair and Others
High Court Of Kerala · (1988) 2 KLJ 52
Civil Procedure Code, 1908 (CPC) — Section 115(2), 12, 13, 15, 151Constitution of India, 1950 — Article 227
High Courts13 Jun 1988
Viswambharan Vs Damodaran Nair and Others
High Court Of Kerala · (1988) 2 KLJ 52
Civil Procedure Code, 1908 (CPC) — Section 115(2), 15, 151, 24Constitution of India, 1950 — Article 227Kerala Civil Courts Act, 1957 — Section 12, 13, 19, 19(1), 19(2)
High Courts13 Jun 1988
Y. Joseph and Another Vs Parvathy Chellamma and Another
High Court Of Kerala · (1988) 06 KL CK 0011
Buildings (Lease and Rent Control) Act — Section 11(17), 11(3)Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 106, 108, 111, 4
High Courts10 Jun 1988
Travancore Rayons Ltd. and Others Vs Provident Funds Officer, Emp. Provident Funds and Others
High Court Of Kerala · (1989) 1 LLJ 414
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 2
High Courts10 Jun 1988Dismissed
Regional Director, E.S.I. Corpn. Vs Sakthi Tiles
High Court Of Kerala · (1989) 58 FLR 17 : (1994) 3 LLJ 1197
Employees State Insurance Act, 1948 — Section 85B
High Courts09 Jun 1988Partly Allowed
Ayissabi Vs Gopala Konar
High Court Of Kerala · AIR 1989 Ker 134
Specific Relief Act, 1963 — Section 15
High Courts08 Jun 1988Allowed
K. Krishnan Vs Food Inspector
High Court Of Kerala · (1988) 2 KLJ 35
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 2(ia)(m), 7(1)
High Courts08 Jun 1988Dismissed
G. Sundaresan Vs Viswanatha Pillai
High Court Of Kerala · (1988) 2 KLJ 21
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 11(1), 11(2), 14A