High Courts27 Jan 1988Allowed
Krishnankutty Vs State of Kerala
High Court Of Kerala · (1988) ACJ 633
Motor Vehicles Act, 1988 — Section 118APenal Code, 1860 (IPC) — Section 279, 337
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,243 of 2,714
High Courts25 Jan 1988Allowed
Madhayan Vs District Judge and another
High Court Of Kerala · (1988) 1 KLJ 241
Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(2)(c), 18, 23(1)(i)
High Courts25 Jan 1988
State of Kerala Vs M. Ramadasan and Another
High Court Of Kerala · (1988) 01 KL CK 0021
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 24, 25
High Courts20 Jan 1988
Idukki District Estate Workers'' Union Vs Labour Court and Another
High Court Of Kerala · (1989) 1 LLJ 408
Constitution of India, 1950 — Article 20, 226Industrial Disputes Act, 1947 — Section 11A
High Courts20 Jan 1988Allowed
K.S. Aboobacker and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1988 Ker 242 : (1988) 2 ILR (Ker) 59
Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 — Rule 12(4)
High Courts20 Jan 1988Allowed
Syndicate Chit Funds Ltd. Vs Narayanan Nair and Others
High Court Of Kerala · (1989) 66 CompCas 106 : (1988) 2 ILR (Ker) 238
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts19 Jan 1988
Kunhabdulla and Others Vs Kunhammed
High Court Of Kerala · (1988) 01 KL CK 0018
Child Marriage Restraint Act, 1929 — Section 10, 4, 5, 9
High Courts19 Jan 1988
Commissioner of Agricultural Income Tax Vs Good Hope Plantation
High Court Of Kerala · (1988) 69 CTR 146 : (1988) 170 ITR 173
Kerala Agricultural Income Tax Act, 1950 — Section 5Kerala Agricultural Income Tax Rules, 1951 — Rule 9Motor Vehicles Act, 1939 — Section 2(16)
High Courts19 Jan 1988
C.P. Bhaskaran Vs State of Kerala and Others
High Court Of Kerala · (1988) 1 KLJ 285
High Courts18 Jan 1988Allowed
Mary George and Others Vs Zacharia Kuriakose and another
High Court Of Kerala · (1988) 1 KLJ 282
Limitation Act, 1963 — Article 136
High Courts18 Jan 1988
Mrs. Achamma Sebastian Vs Commissioner of Wealth Tax
High Court Of Kerala · (1988) 173 ITR 296
Wealth Tax Rules, 1957 — Rule 2C, 2D
High Courts15 Jan 1988
Commissioner for Workmen''s Compensation Vs P.V. Mohanan and Others
High Court Of Kerala · (1989) 2 ACC 158 : (1988) ACJ 902 : (1988) 1 ILR (Ker) 655 : (1988) 2 LLJ 177
Employees Compensation Act, 1923 — Section 2, 27, 3, 4, 4ASuccession Act, 1925 — Section 381
High Courts15 Jan 1988
Kathiyammakutty Umma Vs Karappan
High Court Of Kerala · (1988) 01 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(5), 146, 50
High Courts15 Jan 1988Dismissed
Advocate General Vs T.A. Rajendran
High Court Of Kerala · (1988) 01 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Section 2Kerala Adaptation of Laws Order, 1956 — Section 2, 3
High Courts14 Jan 1988Dismissed
Karunakaran Nair Vs P. Bhaskaran alias Padmanabhan and another
High Court Of Kerala · (1988) 1 KLJ 145
Transfer of Property Act, 1882 — Section 58
High Courts14 Jan 1988Dismissed
Dr. N. Krishna Pillai Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 71
High Courts14 Jan 1988
Krishna Pillai Vs State of Kerala and Others
High Court Of Kerala · (1988) 2 KLJ 71
Kerala State and Subordinate Services Rules, 1958 — Rule 8
High Courts14 Jan 1988
V. A. Abraham Vs Superintendent of Police
High Court Of Kerala · (1988) CriLJ 1144
Criminal Procedure Code, 1973 (CrPC) — Section 103, 161, 162, 174Evidence Act, 1872 — Section 157, 158, 159, 161, 27Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts13 Jan 1988
Commissioner of Income Tax Vs C. Karunakaran and Others
High Court Of Kerala · (1988) 68 CTR 131 : (1988) 170 ITR 426
High Courts13 Jan 1988Dismissed
George and another Vs State
High Court Of Kerala · (1988) 1 KLJ 259
Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Essential Commodities Act, 1955 — Section 3(2)(c), 7(1)(a)(ii)