High Courts24 Aug 1967Allowed
Chacko Saramma Vs Kunchen Parameswaran
High Court Of Kerala · (1967) KLJ 962
Kerala Agriculturists Debt Relief Act, 1958 — Section 2(c)
COURT ARCHIVE
High Court Of Kerala judgments, 1967
203 judgments · page 4 of 11
High Courts24 Aug 1967
Commissioner of Income Tax, Kerala Vs P.R. Krishna Iyer
High Court Of Kerala · (1967) KLJ 825
Income Tax Act, 1961 — Section 69
High Courts24 Aug 1967Dismissed
P.R. Francis Vs A.V. Aryian and Another
High Court Of Kerala · AIR 1968 Ker 252
Conduct of Elections Rules, 1961 — Rule 39, 42A, 49(3), 60, 62(8)Representation of the People Act, 1951 — Section 59, 80, 81, 90, 92
High Courts24 Aug 1967Dismissed
A.M. Mani Vs Kerala State Electricity Board and Others
High Court Of Kerala · (1967) 2 LLJ 831
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 27, 78A, 79
High Courts22 Aug 1967Dismissed
Mrs. Achamma Sebastian and Another Vs The State of Kerala
High Court Of Kerala · AIR 1968 Ker 146 : (1967) 20 STC 483
Kerala General Sales Tax Act, 1963 — Section 5
High Courts22 Aug 1967
K.E. Abdul Hameed Vs Controller of Estate Duty, Kerala
High Court Of Kerala · AIR 1968 Ker 203
Estate Duty Act, 1953 — Section 10, 2(19), 27
High Courts22 Aug 1967
Poulose and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1969) 1 LLJ 336
Constitution of India, 1950 — Article 14, 16, 226, 365, 96
High Courts22 Aug 1967Dismissed
A. Kesava Bhatta Vs Venkitaramana Bhatta and others
High Court Of Kerala · (1968) KLJ 452
Criminal Procedure Code, 1898 (CrPC) — Section 342, 342(3)Penal Code, 1860 (IPC) — Section 499, 52
High Courts22 Aug 1967Allowed
P.K. Ali and Another Vs Food Inspector, Tellicherry and Another
High Court Of Kerala · (1967) KLJ 765
Evidence Act, 1872 — Section 51Penal Code, 1860 (IPC) — Section 272, 276Prevention of Food Adulteration Act, 1954 — Section 13, 13(5), 16(1)(a)(i), 2(vii), 20
High Courts18 Aug 1967Allowed
Hafisa and Another Vs Food Inspector, Ernakulam Municipality and Others
High Court Of Kerala · (1967) KLJ 745
Criminal Procedure Code, 1898 (CrPC) — Section 173, 252Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(l)(a)(i)
High Courts18 Aug 1967Dismissed
Narayanan Namboodiri Vs N.K. Seshan and others
High Court Of Kerala · (1967) KLJ 921
Constitution of India, 1950 — Article 14, 324Representation of the People Act, 1951 — Section 100, 100(1)(a), 100(1)(d)(iii), 101, 101(a)
High Courts17 Aug 1967Dismissed
K. Ananthan Pillai Vs The State of Kerala and Another
High Court Of Kerala · AIR 1968 Ker 234 : (1968) 2 LLJ 657
Constitution of India, 1950 — Article 226, 311Travancore Service Regulations — Article 25
High Courts16 Aug 1967
S. Venugopala Varma Rajah Vs The Commissioner of Agricultural Income Tax, Trivandrum
High Court Of Kerala · (1968) 68 ITR 83
Kerala Agricultural Income Tax Act, 1950 — Section 9, 9(1)
High Courts14 Aug 1967Dismissed
Gangadharan Pillai Vs The State of Kerala and others
High Court Of Kerala · (1968) KLJ 11
Industrial Disputes Act, 1947 — Section 2Minimum Wages Act, 1948 — Section 3, 5, 5(1), 5(1)(b), 9
High Courts14 Aug 1967Dismissed
P. Gangadharan Pillai Vs State of Kerala and Others
High Court Of Kerala · AIR 1968 Ker 218 : (1970) CriLJ 1701 : (1968) 1 LLJ 390
Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 3, 5, 5(1), 9
High Courts11 Aug 1967Dismissed
Sekharan Nair and others Vs Krishnan Nair
High Court Of Kerala · (1967) KLJ 967
Criminal Procedure Code, 1898 (CrPC) — Section 245(1)Penal Code, 1860 (IPC) — Section 323, 341, 426, 447
High Courts07 Aug 1967Allowed
State of Kerala and another Vs K. Sreedharan
High Court Of Kerala · (1967) KLJ 784
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts03 Aug 1967Dismissed
K. Renganadha Reddiar Vs State of Kerala
High Court Of Kerala · AIR 1968 Ker 192 : (1968) CriLJ 935
Constitution of India, 1950 — Article 132(1), 134(1), 136(1)Criminal Procedure Code, 1898 (CrPC) — Section 426(2B), 561A
High Courts03 Aug 1967Dismissed
Ranganatha Reddiar Vs State of Kerala
High Court Of Kerala · (1968) KLJ 26
Constitution of India, 1950 — Article 132, 132(1), 132(2), 134, 134(1)(a)Criminal Procedure Code, 1898 (CrPC) — Section 369, 426, 426(2B)
High Courts02 Aug 1967Dismissed
Arya Vaidya Pharmacy Ltd. Vs State of Kerala
High Court Of Kerala · (1967) 11 KLJ 781 : (1968) 21 STC 357
General Sales Tax Rules, 1950 — Rule 33(1)