High Courts01 Dec 1966Allowed
Ittan Madhavan Vs Ouseph Joseph
High Court Of Kerala · (1967) KLJ 321
Kerala Agriculturists Debt Relief Act, 1958 — Section 4, 5
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 2 of 15
High Courts30 Nov 1966Allowed
Manuel Joseph Vs Mrs. Thressya George and others
High Court Of Kerala · (1968) KLJ 171
Partition Act, 1893 — Section 2, 3
High Courts29 Nov 1966Allowed
Varied Porinchukutty and Another Vs The State of Kerala and Others
High Court Of Kerala · AIR 1967 Ker 157 : (1967) CriLJ 893
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(1), 144(4), 144(5), 144(6)
High Courts29 Nov 1966Allowed
Maroli Achuthan Vs Kunhipathumma
High Court Of Kerala · AIR 1968 Ker 28
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts29 Nov 1966
Assistant Controller of Estate Duty Vs Balkrishna Menon
High Court Of Kerala · (1967) 64 ITR 223
Constitution of India, 1950 — Article 14, 252, 366Estate Duty Act, 1953 — Section 10, 11, 12, 13, 14Hindu Succession Act, 1956 — Section 7
High Courts29 Nov 1966
Assistant Controller of Estate Duty-Cum-Income Tax Officer, Ernakulam and Others Vs M.K. Balakrishna Menon and Others
High Court Of Kerala · AIR 1967 Ker 210
Estate Duty Act, 1953 — Section 5, 7(1)Hindu Succession Act, 1956 — Section 7(3)
High Courts29 Nov 1966Allowed
Mathai Annakutty Edavaka Puthenpurayil Vs Isaac Iype and Another
High Court Of Kerala · AIR 1968 Ker 56
Criminal Procedure Code, 1898 (CrPC) — Section 350Penal Code, 1860 (IPC) — Section 114, 323
High Courts29 Nov 1966Dismissed
Mathen Mathew Vs Kunjika Bharathi and Others
High Court Of Kerala · AIR 1968 Ker 12
Travancore Ezhava Act, 1100 — Section 32Travancore Nair Act, 1912 — Section 22
High Courts24 Nov 1966Dismissed
Chandy Vs State of Kerala
High Court Of Kerala · (1967) KLJ 149
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 16(1)(a)(i), 2, 20(1), 7
High Courts24 Nov 1966
In Re: Kerala Water Transport Corporation Ltd.
High Court Of Kerala · AIR 1967 Ker 204 : (1967) 37 CompCas 538 : (1967) 2 LLJ 107
Companies Act, 1956 — Section 457(1), 617Payment of Bonus Act, 1965 — Section 10, 2(1), 2(16), 20(1), 32
High Courts22 Nov 1966Allowed
Joseph and Another Vs Gopinathan Nair and Another
High Court Of Kerala · (1967) KLJ 428
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1)(a)(i), 7
High Courts22 Nov 1966Allowed
Subramonia Iyer Vs State of Kerala
High Court Of Kerala · (1967) KLJ 292
Arbitration Act, 1940 — Section 31, 34, 39, 39(1)(v), 39(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Nov 1966Partly Allowed
Meera Pillay Mohammed Kunju Katuvankal Puthen Veedu Vs Subramania Iyer Sankara Iyer
High Court Of Kerala · AIR 1967 Ker 223
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90
High Courts18 Nov 1966Dismissed
Narayam Pillai and others Vs Balakrishna Pillai and others
High Court Of Kerala · (1967) KLJ 369
High Courts18 Nov 1966Dismissed
Kozhiparambath Raman and Others Vs Special Tahsildar for Land Acquisition, Kozhikode and Another
High Court Of Kerala · AIR 1967 Ker 205
Kerala Land Acquisition Act, 1961 — Section 11, 31, 32, 33(2)Land Acquisition Act, 1894 — Section 14, 18, 29, 30
High Courts18 Nov 1966Allowed
Varkey Paily of Parayamthadathil Mutholapuram Kara, Piravom Pakuthy Vs Kurian Augusthy of Vattappallil Mutholapuram Kara Elanji and Another
High Court Of Kerala · AIR 1967 Ker 247
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2, 4, 4(1), 4(2), 5Transfer of Property Act, 1882 — Section 58, 60, 62
High Courts17 Nov 1966Dismissed
Kumaran Nair Vs Mariappan Pillai
High Court Of Kerala · (1967) KLJ 287
Civil Procedure Code, 1908 (CPC) — Section 47Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 12, 18Transfer of Property Act, 1882 — Section 76(a)
High Courts17 Nov 1966Dismissed
C.K. Madhavan Nair Vs Registrar, High Court of Kerala, Ernakulam and Others
High Court Of Kerala · AIR 1968 Ker 17 : (1968) 2 LLJ 259
Constitution of India, 1950 — Article 309
High Courts17 Nov 1966
Monthly-rated workmen of Peirce Leslie and Co. Ltd. Vs Labour Commissioner and Others
High Court Of Kerala · (1967) 1 LLJ 789
Industrial Disputes Act, 1947 — Section 10A, 12, 18
High Courts17 Nov 1966Dismissed
Monthly-rated Workmen of Pierce Leslie and Co. Ltd., Cochin Vs Labour Commissioner and Chief Conciliation Officer, Kerala State, Trivandrum and Others
High Court Of Kerala · AIR 1967 Ker 245
Industrial Disputes Act, 1947 — Section 12, 18, 2