High Courts22 Dec 1967Dismissed
Neelakanta Iyer Subramania Iyer Vs Ramakrishna Iyer Venkitachalam Iyer and Another
High Court Of Kerala · AIR 1969 Ker 31
Civil Procedure Code, 1908 (CPC) — Section 144
COURT ARCHIVE
High Court Of Kerala judgments, 1967
187 judgments · page 1 of 10
High Courts22 Dec 1967Allowed
A.L. Sreenivasa Shenoy and Others Vs State of Kerala and Others
High Court Of Kerala · (1967) 12 KL CK 0001
Cochin Land Acquisition Act, 1070 — Section 3, 47, 4A, 5General Clauses Act, 1897 — Section 21Kerala Land Acquisition Act, 1961 — Section 3, 52(1), 52(2), 52(3), 6
High Courts20 Dec 1967
P. K. Balachandran Vs Controller of Estate Duty, Ernakulam
High Court Of Kerala · (1968) 70 ITR 632
Estate Duty Act, 1953 — Section 24, 40, 64
High Courts19 Dec 1967Allowed
Narayanan Nair Vs State of Kerala
High Court Of Kerala · (1968) KLJ 120
High Courts18 Dec 1967
State of Kerala Vs Pathumma and Another
High Court Of Kerala · (1969) CriLJ 697
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 7(1), 7(2)
High Courts14 Dec 1967Dismissed
Narayanan Asari Raghavan Asari Vs Velayudhan Nair Krishnan Nair
High Court Of Kerala · (1968) KLJ 409
Civil Procedure Code, 1908 (CPC) — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts11 Dec 1967
Thankappan (P.K.) Vs Vidhyarambham Press and Book Depot and Others
High Court Of Kerala · (1968) KLJ 440 : (1969) 1 LLJ 323
Copyright Act, 1911 — Section 5(2)
High Courts02 Dec 1967Allowed
Kandiyil Parangot Krishna Kurup and others Vs Tahsildar and Land Acquisition Officer, Badagara and 2 others
High Court Of Kerala · (1970) KLJ 1037
Kerala Land Acquisition Act, 1961 — Section 3, 6
High Courts01 Dec 1967
P. Gangadharan Pillai Vs Controller of Estate Duty, Ernakulam
High Court Of Kerala · (1968) 70 ITR 640
Estate Duty Act, 1953 — Section 10, 3, 64, 9
High Courts30 Nov 1967Dismissed
Narayanan Namboodiri Karnavan Vs Appukutty Nair and Others
High Court Of Kerala · AIR 1969 Ker 34
Transfer of Property Act, 1882 — Section 105
High Courts30 Nov 1967Allowed
P.C. Cheriyan Vs Kurvilla
High Court Of Kerala · (1967) 11 KL CK 0015
Penal Code, 1860 (IPC) — Section 420
High Courts29 Nov 1967Dismissed
Lakshmi Marassiar and others Vs Gopalakrishnan Nambiar and others
High Court Of Kerala · (1968) KLJ 494
High Courts27 Nov 1967Allowed
Krishna Pillai Raghavan Pillai and Another Vs Karthiayani Amma Sarasamma and Others
High Court Of Kerala · AIR 1969 Ker 26
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44Travancore Nair Act, 1912 — Section 31
High Courts23 Nov 1967
S.N. Syed Mohammed Saheb and Bros., Calicut Vs The Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · (1968) 68 ITR 791
Income Tax Act, 1961 — Section 22, 26
High Courts22 Nov 1967Dismissed
K.C. Kumaran Vs Vallabhadas Vasanji and Others
High Court Of Kerala · AIR 1969 Ker 9
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts22 Nov 1967Allowed
Kunjippilla Amma Karthiyayani Pilla Amma Vs Narayanan Nair Govindan Nair and others
High Court Of Kerala · (1968) KLJ 786
Cochin Nayar Act, 1113 — Section 18, 22(1)
High Courts21 Nov 1967
Parameswaran Nambudiripad Vs Inspecting Assistant Commissioner of Agricultural Income Tax
High Court Of Kerala · (1969) 72 ITR 664
High Courts21 Nov 1967Allowed
Poomuli Manakkal Parameshwaran Nambudripad Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax (Spl.), Kozhikode
High Court Of Kerala · (1969) 72 ITR 664
Travancore-Cochin Agricultural Income Tax Act, 1950 — Section 29(1), 29(3)
High Courts21 Nov 1967
C.S. Balarama Iyer and Another Vs Krishnan Kunchandi
High Court Of Kerala · AIR 1968 Ker 240
General Clauses Act, 1897 — Section 13(2)Kerala Civil Courts Act, 1957 — Section 6Kerala Land Reforms Act, 1963 — Section 102
High Courts16 Nov 1967
Govindji Jevat and Co. and Others Vs Cannanore Spinning and Weaving Mills Ltd.
High Court Of Kerala · AIR 1968 Ker 310
Arbitration Act, 1940 — Section 1, 2, 34Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Contract Act, 1872 — Section 39