High Courts21 Nov 1967
Parameswaran Nambudiripad Vs Inspecting Assistant Commissioner of Agricultural Income Tax
High Court Of Kerala · (1969) 72 ITR 664
COURT ARCHIVE
High Court Of Kerala judgments, 1967
203 judgments · page 2 of 11
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
High Courts16 Nov 1967Dismissed
Kesavan Nair Krishnan Nair and Another Vs Kanakku Kumara Pillai Kunjan Pillai and 2 Others
High Court Of Kerala · (1968) KLJ 333
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(b)
High Courts14 Nov 1967Allowed
Job Alias Kochukutty Vs Kunjavira Abraham
High Court Of Kerala · (1968) KLJ 106
Kerala Land Reforms Act, 1963 — Section 8, 9
High Courts14 Nov 1967
Krishnan Sukumaran Vs Enforcement Officer
High Court Of Kerala · (1968) CriLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 439Foreign Exchange Regulation Act, 1973 — Section 19, 51General Clauses Act, 1897 — Section 3
High Courts14 Nov 1967Dismissed
Krishnan Sukumaran Vs Enforcement Officer, Cochin
High Court Of Kerala · AIR 1968 Ker 208
Criminal Procedure Code, 1898 (CrPC) — Section 550Foreign Exchange Regulation Act, 1947 — Section 19(2), 19G, 25AGeneral Clauses Act, 1897 — Section 3(18)
High Courts09 Nov 1967Dismissed
Verghese Yohannan Vs Verghese Mathai and Two Others
High Court Of Kerala · (1968) KLJ 307
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1)(c), Order 41 Rule 4Criminal Procedure Code, 1898 (CrPC) — Section 439, 440, 92
High Courts08 Nov 1967Dismissed
Bhanu Vikrama Panicker Vs Janaki Amnta
High Court Of Kerala · (1968) KLJ 322
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6, 149Constitution of India, 1950 — Article 142Limitation Act, 1963 — Section 14
High Courts07 Nov 1967Allowed
Mariyakutty Vs Thomas Frangline and Others
High Court Of Kerala · (1968) KLJ 115
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 20, 23, 34, 4
High Courts06 Nov 1967Partly Allowed
Manninkal Krishna Kurup Vs Swamiyar Avergal and Another
High Court Of Kerala · AIR 1969 Ker 36
Specific Relief Act, 1877 — Section 42
High Courts03 Nov 1967Allowed
K.M. Joseph, Trivandrum and Another Vs State of Kerala and Another
High Court Of Kerala · AIR 1968 Ker 244 : (1969) 2 LLJ 475
Constitution of India, 1950 — Article 14, 16, 16(1), 162, 309Kerala Public Service Commission (Consultation) Regulations, 1957 — Rule 4
High Courts03 Nov 1967
Joseph Vs State of Kerala and another
High Court Of Kerala · (1968) KLJ 45
Constitution of India, 1950 — Article 14, 14(1), 16, 16(1), 309
High Courts31 Oct 1967Dismissed
Mayimu alias Bambathi Bibi and Others Vs Chariya Maliyammal Mayimu and Others
High Court Of Kerala · AIR 1968 Ker 282
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 115, 2(2), 96
High Courts30 Oct 1967Dismissed
State of Kerala Vs Mahadeva Iyer Venkita Subramania Iyer
High Court Of Kerala · AIR 1969 Ker 8
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2)
High Courts26 Oct 1967Dismissed
Chengan Souri Nayakam Vs A.N. Menon
High Court Of Kerala · AIR 1968 Ker 213
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 4(1), Order 9 Rule 13Contract Act, 1872 — Section 186Transfer of Property Act, 1882 — Section 8
High Courts20 Oct 1967
Kunhikannu Vs State of Kerala
High Court Of Kerala · (1968) KLJ 110
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts18 Oct 1967Dismissed
The Executive Officer, Feroke Panchayat Vs Sreedharan
High Court Of Kerala · (1968) KLJ 28
Kerala Panchayat Raj Act, 1994 — Section 119
High Courts16 Oct 1967
University of Kerala Vs Suresh Koshy George and Others
High Court Of Kerala · (1967) 10 KL CK 0008
Constitution of India, 1950 — Article 226Kerala University Act, 1957 — Section 10(5), 19, 28