High Courts12 Aug 1987
P.G. Vasudevan Nair and Another Vs State of Kerala
High Court Of Kerala · (1987) 08 KL CK 0040
Constitution of India, 1950 — Article 14, 16, 39
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,255 of 2,714
High Courts12 Aug 1987Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Janatha Sales and Agencies
High Court Of Kerala · (1988) 71 STC 72
High Courts12 Aug 1987Allowed
Paru Narayani, Revn. Vs Thomas Varghese and Another
High Court Of Kerala · AIR 1988 Ker 105
Kerala Land Reforms Act, 1963 — Section 75(2), 77(1)
High Courts12 Aug 1987
Vasudevan Nair and Another Vs State of Kerala
High Court Of Kerala · (1988) 1 LLJ 239
Constitution of India, 1950 — Article 14, 16, 39
High Courts12 Aug 1987
Oriental Fire and General Insurance Company Ltd. and Another Vs Dr. Kurian P. Chacko and Others
High Court Of Kerala · (1988) 2 ACC 301 : (1989) ACJ 417
Civil Procedure Code, 1908 (CPC) — Section 95
High Courts11 Aug 1987Allowed
S. Subaswamy and Another Vs S. Parameswaran and Others
High Court Of Kerala · (1987) KLJ 1078
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, 145, 16
High Courts11 Aug 1987
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs S.V. Natarajan Chettiar
High Court Of Kerala · (1988) 69 STC 153
Kerala General Sales Tax Act, 1963 — Section 14, 14(7)
High Courts11 Aug 1987Allowed
K.G. Vijayan Vs State of Kerala
High Court Of Kerala · (1990) 79 STC 243
Central Sales Tax Act, 1956 — Section 5(3)
High Courts11 Aug 1987
Mercantile Employee''s Association Vs State of Kerala and Others
High Court Of Kerala · (1988) 1 LLJ 377
Industrial Disputes Act, 1947 — Section 12
High Courts10 Aug 1987Dismissed
N.A. Prabhu Vs Union Bank Of India and Others
High Court Of Kerala · (1987) KLJ 1211
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3
High Courts10 Aug 1987Dismissed
Shylaja Manoharlal Vs State of Kerala and Another
High Court Of Kerala · (1987) KLJ 1057
Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 25
High Courts07 Aug 1987Dismissed
P.P. Zeinudeen Vs Deputy Labour Commissioner Kozhikode and Others
High Court Of Kerala · (1987) KLJ 1051
Kerala Shops and Commercial Establishments Rules, 1961 — Rule 3
High Courts07 Aug 1987Allowed
State of Kerala Vs Sukumara Panicker
High Court Of Kerala · (1987) 08 KL CK 0044
Constitution of India, 1950 — Article 51AEssential Commodities Act, 1955 — Section 7(1)Kerala Abkari Act, 1077 — Section 65, 67B, 67C
High Courts07 Aug 1987Dismissed
Krishnan Kesavan and Others Vs Kochukunju Karunakaran
High Court Of Kerala · AIR 1988 Ker 107
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3Contract Act, 1872 — Section 23Kerala Government Land Assignment Rules, 1964 — Rule 8
High Courts07 Aug 1987Dismissed
N. Parameswara Pillai and Others Vs Kunchali Lekshmi and Others
High Court Of Kerala · AIR 1987 Ker 282
Kerala Land Reforms Act, 1963 — Section 17, 4A, 72(1), 72(4)Limitation Act, 1963 — Article 137, 5
High Courts07 Aug 1987
Zainuddin Vs Dy. Labour Commissioner and Others
High Court Of Kerala · (1988) 1 LLJ 225
Kerala Shops and Commercial Establishments Rules, 1961 — Rule 3
High Courts07 Aug 1987Dismissed
Parameswaran Pillai and Others Vs Lakshmi and Others
High Court Of Kerala · (1987) KLJ 1014
Electricity Act, 1910 — Section 51Kerala Land Reforms Act, 1963 — Section 13, 14, 15, 16, 17Limitation Act, 1963 — Article 137, 5
High Courts07 Aug 1987Dismissed
Union of India and 3 Others Vs Marykutty Varkey
High Court Of Kerala · (1987) KLJ 1039
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts05 Aug 1987Allowed
Jayalakshmi Vs Shanmugham and Others
High Court Of Kerala · AIR 1988 Ker 128
Partnership Act, 1932 — Section 14
High Courts04 Aug 1987Allowed
State of Kerala Vs Sukumara Panicker and Another
High Court Of Kerala · (1987) KLJ 980
Constitution of India, 1950 — Article 51A, 51A(g)Essential Commodities Act, 1955 — Section 7(1)(b)Kerala Forest Act, 1961 — Section 11, 27, 52, 61A, 61A(2)