High Courts28 Jan 1967Dismissed
Kunhavulla Hajee Vs Krishnan
High Court Of Kerala · (1967) KLJ 440
Kerala Land Reforms Act, 1963 — Section 44
COURT ARCHIVE
High Court Of Kerala judgments, 1967
203 judgments · page 10 of 11
High Courts28 Jan 1967Allowed
Rebakka Bebi Bai and Another Vs Japamony
High Court Of Kerala · (1967) KLJ 399
Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts27 Jan 1967Dismissed
Kunhi Soppi Vs Kunhiavalla and Others
High Court Of Kerala · (1967) KLJ 437
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98
High Courts27 Jan 1967Dismissed
Meppilacheri Kuningarath Kunhi Soopi Vs Meppilacheri Kunhingarath Kunhiavulla and Others
High Court Of Kerala · AIR 1968 Ker 242
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Limitation Act, 1908 — Article 11A
High Courts27 Jan 1967
Sebastian Vs Krishnan
High Court Of Kerala · (1967) KLJ 283
Limitation Act, 1963 — Article 142, 144
High Courts25 Jan 1967Dismissed
Unichirakutty Vs Kuttimalu and Others
High Court Of Kerala · (1967) KLJ 580
Transfer of Property Act, 1882 — Section 58(c)
High Courts24 Jan 1967
MANAGER, VALIA AMMA THAMPURAN KOVILAKAM ESTATE Vs AGRICULTURAL Income Tax OFFICER, TRICHUR, AND ANOTHER.
High Court Of Kerala · (1968) 69 ITR 304 : (1967) 11 KLJ 707
General Clauses Act, 1897 — Section 24
High Courts23 Jan 1967Dismissed
Kochukesavan Nair and Another Vs Gouri Amma and Others
High Court Of Kerala · (1967) KLJ 685
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts23 Jan 1967Allowed
Food Inspector, Shertalai Municipality Vs J. Arumukhom Chettiar
High Court Of Kerala · (1967) KLJ 869
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1)(a)(i), 2, 2(1), 6
High Courts18 Jan 1967Allowed
Workmen of Travancore Rayons Ltd. Vs Manager, Travancore Rayons Ltd. and Another
High Court Of Kerala · (1967) 1 LLJ 518
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 79Industrial Disputes Act, 1947 — Section 2, 20(3)Kerala Industrial Disputes Rules, 1957 — Rule 23
High Courts16 Jan 1967
Moideen Kunhi Vs Kunhippu and others
High Court Of Kerala · (1967) KLJ 377
Penal Code, 1860 (IPC) — Section 143, 34, 379, 427, 447
High Courts16 Jan 1967
Cranganore Town Co-operative Bank, Ltd. Vs Sankara Velichapad and Another
High Court Of Kerala · (1967) 2 LLJ 116
Kerala Shops and Commercial Establishment Act, 1960 — Section 18
High Courts16 Jan 1967
T.A. Ouseph Vs State of Kerala
High Court Of Kerala · (1967) CriLJ 1430
Criminal Procedure Code, 1898 (CrPC) — Section 103, 165Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10, 12, 16, 7
High Courts13 Jan 1967Allowed
Ibrahim Vs Kunhikrishnan Nair
High Court Of Kerala · (1968) KLJ 165
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2
High Courts12 Jan 1967Dismissed
Anamalais Bus Transport Private Ltd., Chalakudi Vs D. Ramakrishna Pillai and Another
High Court Of Kerala · AIR 1967 Ker 225 : (1967) 1 LLJ 498
Constitution of India, 1950 — Article 254Kerala Shops and Commercial Establishment Act, 1960 — Section 18Motor Transport Workers Act, 1961 — Section 2, 27(3)
High Courts12 Jan 1967
C.C. Mathew Vs State of Kerala and Others
High Court Of Kerala · AIR 1968 Ker 230
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 124Kerala State and Subordinate Services Rules, 1958 — Rule 1, 27
High Courts12 Jan 1967Allowed
Lakshmikutty Amma and Others Vs Narayana Pillai Velayudha Pillai and Others
High Court Of Kerala · AIR 1968 Ker 57
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7
High Courts11 Jan 1967
Lakshmi Amma Vs Saidakutty alias Kunhi Bava
High Court Of Kerala · (1967) KLJ 296
High Courts06 Jan 1967Dismissed
N. Rajamma Vs Inspector General of Prisons, Trivandrum and Others
High Court Of Kerala · AIR 1968 Ker 72
Constitution of India, 1950 — Article 310, 311
High Courts06 Jan 1967Dismissed
Bhaskaran Vs The Excise Inspector, Ponnani
High Court Of Kerala · (1967) KLJ 372
Prevention of Food Adulteration Act, 1954 — Section 13