High Courts24 Feb 1988Allowed
M/s. V.I.P. Sea Foods Vs The Collector of Customs and Otters
High Court Of Kerala · (1989) 2 KLJ 356
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 114, 129A, 129E
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,240 of 2,714
High Courts24 Feb 1988Allowed
V.I.P. Sea Foods Vs Collector of Customs
High Court Of Kerala · (1989) 25 ECR 514 : (1989) 44 ELT 606
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 114, 129A, 129E
High Courts24 Feb 1988Allowed
Asramam Village Industrial Co-op. Society Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (1988) 18 ECC 69 : (1988) 17 ECR 691 : (1988) 38 ELT 14
Central Excise Rules, 1944 — Rule 49, 8, 8(1), 9Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(10), 11A(2), 2Constitution of India, 1950 — Article 14, 19(1)
High Courts24 Feb 1988
V.I.T. Sea Foods Vs Collector of Customs
High Court Of Kerala · (1989) 23 ECR 566 : (1989) 42 ELT 220
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 114, 129A, 129E
High Courts24 Feb 1988Dismissed
Anandan Nambiar Vs Rajalekshmi and Others
High Court Of Kerala · (1988) 1 KLJ 414
Evidence Act, 1872 — Section 64, 65, 65 o
High Courts23 Feb 1988
Savithri Vs Sankaran and Others
High Court Of Kerala · (1988) 1 KLJ 368
Criminal Procedure Code, 1973 (CrPC) — Section 125, 244, 245, 246, 248(1)Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494
High Courts23 Feb 1988Dismissed
Varkey Chacko Vs Kumaran Kochutty and Others
High Court Of Kerala · (1988) 2 KLJ 738
Kerala Agricultural Workers Act, 1974 — Section 22(5)
High Courts23 Feb 1988Dismissed
Jacob Thomas Simon and Another Vs Assistant Collector of Customs and Another
High Court Of Kerala · (1988) 17 ECC 344 : (1988) 35 ELT 334
Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 203, 239, 240Customs Act, 1962 — Section 108, 135, 139Evidence Act, 1872 — Section 78
High Courts23 Feb 1988
Commissioner of Income Tax Vs A. Yunus Kunju
High Court Of Kerala · (1991) 189 ITR 672
Income Tax Act, 1961 — Section 256, 35B, 69A
High Courts23 Feb 1988
The Estate Staff''s Union of South India and Another Vs The United Plantations Association of South India and Others
High Court Of Kerala · (1988) 02 KL CK 0014
Industrial Disputes Act, 1947 — Section 10(1), 12(1), 12(2), 12(3), 18(1)
High Courts22 Feb 1988Dismissed
Chakki Vs Ayyappan
High Court Of Kerala · AIR 1989 Ker 89 : (1989) 1 ILR (Ker) 62
Hindu Marriage Act, 1955 — Section 7Hindu Minority and Guardianship Act, 1956 — Section 13, 6
High Courts20 Feb 1988
P.S. Mahadevan Vs The Reserve Bank of India and Another
High Court Of Kerala · (1988) 1 KLJ 421
Constitution of India, 1950 — Article 12, 14, 16, 226Reserve Bank of India Act, 1934 — Section 7(1)
High Courts19 Feb 1988Allowed
Chief Secretary and Others Vs Mathai Kuriakose and Others
High Court Of Kerala · AIR 1989 Ker 113
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts18 Feb 1988Dismissed
Unneenkutty Vs Taluk Land Bord. Tirur and Others
High Court Of Kerala · (1988) 1 KLJ 385
High Courts18 Feb 1988
State of Kerala and Another Vs P.P. Paulose
High Court Of Kerala · (1988) 02 KL CK 0052
Arbitration Act, 1940 — Section 16, 30, 39(1)Contract Act, 1872 — Section 70
High Courts18 Feb 1988
N. Ramachandran Vs Commissioner of Wealth Tax and Others
High Court Of Kerala · (1988) 68 CTR 136 : (1988) 170 ITR 447 : (1988) 38 TAXMAN 33
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 18(1), 18(2A), 18(2B)
High Courts18 Feb 1988Allowed
Hasma Vs State of Kerala
High Court Of Kerala · (1988) 2 KLJ 42
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts17 Feb 1988Dismissed
V. Velayudhan Vs State Bank of India
High Court Of Kerala · AIR 1989 Ker 38 : (1988) 64 CompCas 52
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 51
High Courts17 Feb 1988
Bhaskaran Nair @ Bhasi Vs State of Kerala
High Court Of Kerala · (1990) 1 KLJ 721
Evidence Act, 1872 — Section 153, 5Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts15 Feb 1988Dismissed
Kathiyammakutty Umma Vs Thalakkadath Kattil Karappan and Others
High Court Of Kerala · AIR 1989 Ker 133 : (1988) 2 ILR (Ker) 95 : (1988) 1 KLJ 411
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 146, 47, 50