High Courts21 Mar 1967Allowed
Vilsy Daniel Vs Corporation of Trivandrum
High Court Of Kerala · (1967) KLJ 625
Kerala Municipal Corporation Act, 1961 — Section 242(1), 244
COURT ARCHIVE
High Court Of Kerala judgments, 1967
203 judgments · page 8 of 11
High Courts21 Mar 1967Dismissed
Madhavan Nair Vs Raman Unni Kurup
High Court Of Kerala · (1967) KLJ 882
Specific Relief Act, 1877 — Section 22
High Courts17 Mar 1967
The Catholic Bank of India Ltd., (in liquidation) Vs George Jacob
High Court Of Kerala · AIR 1968 Ker 3
Constitution of India, 1950 — Article 14Kerala Agrlculturists Debt Relief Act, 1958 — Section 2, 4(1), 4(2), 4(3), 5(1)
High Courts17 Mar 1967
C.M. Hamsa Haji Vs Sales Tax Officer, Tirur
High Court Of Kerala · AIR 1968 Ker 193 : (1967) 20 STC 470
Central Sales Tax Act, 1956 — Section 14Kerala General Sales Tax Act, 1963 — Section 2, 5
High Courts17 Mar 1967Dismissed
Mary Cheriyan and Another Vs Bhargavi Pillai Bhasura Devi and Another
High Court Of Kerala · AIR 1968 Ker 82
Travancore Nair Act, 1912 — Section 36
High Courts14 Mar 1967Allowed
Panangat Kunhiparan Vs Pozhangavil Thekkemadathil Venkiteswara Naicken and Others
High Court Of Kerala · (1967) 03 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Kerala Land Reforms Act, 1963 — Section 132, 132(3)Transfer of Property Act, 1882 — Section 105, 58, 8
High Courts13 Mar 1967Allowed
Kalyani Amma Bhargavi Amma Vs Ouseph Varkey of Attukadavil House and Others
High Court Of Kerala · AIR 1967 Ker 287 : (1967) 11 KLJ 367
Civil Procedure Code, 1908 (CPC) — Section 141Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 99
High Courts08 Mar 1967Dismissed
Gopinatha Pillai and Others Vs Stella Phoses and Others
High Court Of Kerala · (1967) KLJ 565
Travancore Nair Act, 1912 — Section 22
High Courts06 Mar 1967
Cochin Dock Labour Union and Others Vs Cochin Dock Labour Board and Another
High Court Of Kerala · (1967) 2 LLJ 108
Constitution of India, 1950 — Article 226, 311Industrial Disputes Act, 1947 — Section 12, 2
High Courts06 Mar 1967Dismissed
West Coast Employers'' Federation and Others Vs State of Kerala and Others
High Court Of Kerala · (1967) 2 LLJ 523
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 101Minimum Wages Act, 1948 — Section 3, 5
High Courts06 Mar 1967Dismissed
B. Party No. 2: Alingal Mohamed Kutty Vs A. Party: Vaniyanthodi Pathumma
High Court Of Kerala · AIR 1968 Ker 70 : (1968) CriLJ 351
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 439
High Courts06 Mar 1967Allowed
Kunju Pallai Parameswaran Pillai Vs The State
High Court Of Kerala · (1967) ACJ 377
Penal Code, 1860 (IPC) — Section 279, 337
High Courts04 Mar 1967
Mathai Kochumman Vs Chacko Mathew
High Court Of Kerala · (1968) KLJ 305
Limitation Act, 1908 — Article 182
High Courts03 Mar 1967Dismissed
Damodaran Vasudevan Nampoori Vs Ulahannan Ouseph
High Court Of Kerala · (1968) KLJ 297
Limitation Act, 1963 — Section 10, 28, 9
High Courts02 Mar 1967Allowed
Ahammadkutty and Others Vs Kunjauaran and Others
High Court Of Kerala · (1967) KLJ 450
Criminal Procedure Code, 1898 (CrPC) — Section 145, 147
High Courts01 Mar 1967
K.G. Varghese Vs Annamma Mariamma and Others
High Court Of Kerala · (1967) CriLJ 1419
Penal Code, 1860 (IPC) — Section 441, 447, 52
High Courts27 Feb 1967
Lakshmikutty Amma and Others Vs Cheriyan and Others
High Court Of Kerala · (1967) KLJ 676
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)
High Courts27 Feb 1967
Kalarikkal Narayana Panicker Vs The State of Kerala
High Court Of Kerala · (1968) CriLJ 410
Criminal Procedure Code, 1898 (CrPC) — Section 348Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 348, 379, 411, 75, 76
High Courts24 Feb 1967Dismissed
K.P.K. Menon Vs Health Inspector of Changanacherry Municipality
High Court Of Kerala · (1967) KLJ 452
Kerala Municipalities Act, 1961 — Section 284
High Courts23 Feb 1967Allowed
Kuriakose Vs Regional Transport Authority, Ernakulam
High Court Of Kerala · (1967) KLJ 433
Kerala Motor Vehicles Rules, 1961 — Rule 205Motor Vehicles Act, 1939 — Section 64, 64(e)