COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,244 of 2,714

High Courts08 Jan 1988

C.G. Balakrishnan and Others Vs Income Tax Officer

High Court Of Kerala · (1988) 171 ITR 1

Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Income Tax Act, 1961 — Section 277, 278Penal Code, 1860 (IPC) — Section 109, 193, 465, 471

High Courts08 Jan 1988Allowed

Assistant Collector of Central Excise Vs George

High Court Of Kerala · (1989) 65 CompCas 103 : (1988) 17 ECC 305 : (1988) 35 ELT 338

Gold (Control) Act, 1968 — Section 2, 27(7), 55, 85(1)

High Courts08 Jan 1988Dismissed

Kuruvilla Thomas, Maliakel, Kanjirappally and Others Vs State Bank of Travancore

High Court Of Kerala · AIR 1989 Ker 68 : (1987) 62 CompCas 320 : (1988) 2 ILR (Ker) 230

Civil Procedure Code, 1908 (CPC) — Section 152

High Courts08 Jan 1988Allowed

Asst. Collector of Central Excise Vs C.D. George

High Court Of Kerala · (1988) 16 ECR 340

Criminal Procedure Code, 1973 (CrPC) — Section 313

High Courts07 Jan 1988Allowed

H. Krishnan and Others Vs H.R. Ratnam and another

High Court Of Kerala · (1988) 1 KLJ 99

High Courts07 Jan 1988Dismissed

Parvathy Vs IPE

High Court Of Kerala · (1988) 01 KL CK 0030

Specific Relief Act, 1963 — Section 16

High Courts07 Jan 1988Allowed

K. Abdul Rasheed Vs State of Kerala and Others

High Court Of Kerala · AIR 1988 Ker 289 : (1988) 1 KLJ 143

High Courts06 Jan 1988Dismissed

Banari Moosa Kunhi Vs Asmabi and Others

High Court Of Kerala · (1988) 1 KLJ 199

Constitution of India, 1950 — Article 226

High Courts06 Jan 1988

Moosakunhi Vs Asmabi and Others

High Court Of Kerala · (1988) 01 KL CK 0026

Constitution of India, 1950 — Article 226Kerala Land Reforms Act, 1963 — Section 102, 72, 72B, 72B(3), 72BB

High Courts06 Jan 1988

P.C. Khader Vs P.K. Khader and Others

High Court Of Kerala · (1989) CriLJ 1276

Criminal Procedure Code, 1973 (CrPC) — Section 145, 147

High Courts05 Jan 1988

R. Krishnan Nair Vs State of Kerala

High Court Of Kerala · (1988) 01 KL CK 0042

Constitution of India, 1950 — Article 21, 309Criminal Law (Amendment) Act, 1932 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 482

High Courts05 Jan 1988

United States Services Agency Vs State of Kerala and Others

High Court Of Kerala · (1988) 01 KL CK 0040

Kerala Motor Vehicles Taxation Act, 1976 — Section 2, 3, 5Major Port Trusts Act, 1963 — Section 1(3), 29Motor Vehicles Act, 1939 — Section 2(18), 22, 38, 42(1)

High Courts04 Jan 1988

V.T. Thomas alias Toms and Others Vs Malayala Manorama Company Limited, Cochin

High Court Of Kerala · AIR 1988 Ker 291 : (1988) 2 ILR (Ker) 205

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 33, Order 41 Rule 5Copyright Act, 1957 — Section 14, 17, 55

High Courts04 Jan 1988Dismissed

Pierce Leslie India Ltd. Vs Special Tahsildar (L. A.) and Others

High Court Of Kerala · (1988) 1 KLJ 111

Kerala Land Acquisition Act, 1961 — Section 10, 3, 3(1), 5, 5(2)

High Courts04 Jan 1988Allowed

Jyothi Nayar Vs Kerala Public Service Commission and Others

High Court Of Kerala · (1988) 01 KL CK 0032

Kerala Public Service Commission Rules of Procedure, 1976 — Rule 22Kerala State and Subordinate Services Rules, 1958 — Rule 3

High Courts02 Jan 1988

Quilon Municipality Vs David J. Bhanu and Others

High Court Of Kerala · (1988) 01 KL CK 0025

Constitution of India, 1950 — Article 276Kerala Municipalities Act, 1960 — Section 251, 392Limitation Act, 1963 — Section 15(2)

High Courts01 Jan 1988Dismissed

State of Kerala Vs P.M.C. Narayanan Namboodiri

High Court Of Kerala · (1988) 1 KLJ 538

Kerala Land Reforms Act, 1963 — Section 2(40), 85(1)

High Courts01 Jan 1988Allowed

Madhavi Vs Thilakan

High Court Of Kerala · (1988) 01 KL CK 0002

Constitution of India, 1950 — Article 21, 47

High Courts18 Dec 1987

Krishna Menon and another Vs District Judge and Others

High Court Of Kerala · (1988) 1 KLJ 55

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 2, 2(1), 2(1)

High Courts18 Dec 1987

Sarah Cherian Trust Vs Income Tax Officer

High Court Of Kerala · (1988) 173 ITR 656

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 164(1), 2(15)