High Courts22 Feb 1967
Kunhi Patti Vs Raman and others
High Court Of Kerala · (1967) KLJ 875
Kerala Compensation for Tenants Improvements Act, 1958 — Section 5
COURT ARCHIVE
High Court Of Kerala judgments, 1967
203 judgments · page 9 of 11
High Courts22 Feb 1967Dismissed
Malabar Tile Works, Feroke, Kerala, a Partnership firm and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1968 Ker 143 : (1967) 2 LLJ 816
Constitution of India, 1950 — Article 14, 19, 19(1), 20(3), 226Factories Act, 1948 — Section 2Payment of Bonus Act, 1965 — Section 1(3), 1(5), 2(13), 27(2)
High Courts21 Feb 1967
C.S. Menon Vs The Sales Tax Officer and Another
High Court Of Kerala · (1967) 20 STC 498
Constitution of India, 1950 — Article 226
High Courts15 Feb 1967
Malayalam Plantations Ltd. Vs Industrial Tribunal and Another
High Court Of Kerala · (1968) 1 LLJ 49
Industrial Disputes Act, 1947 — Section 33
High Courts15 Feb 1967Dismissed
The Cochin Devaswom Board Vs Vijayan
High Court Of Kerala · (1967) KLJ 277
Kerala Land Reforms Act, 1963 — Section 114, 127, 132, 3, 7
High Courts14 Feb 1967Dismissed
Ahammad Vs Kunhi Pathumma and Others
High Court Of Kerala · (1967) KLJ 587
High Courts10 Feb 1967Dismissed
Sebastian Vs The Official Receiver, District Court, Kottayam and Others
High Court Of Kerala · (1968) KLJ 381
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 77, Order 21 Rule 78
High Courts10 Feb 1967
Kerala Varma (R.) Vs State of Kerala and Others
High Court Of Kerala · (1969) 2 LLJ 218
Kerala State and Subordinate Services Rules, 1958 — Rule 14
High Courts09 Feb 1967Dismissed
Chengarath Velu Vs Executive Officer, Erumayur Panchayat, Post Erumayur, Alathur and Another
High Court Of Kerala · AIR 1968 Ker 41
Kerala Panchayat Act, 1960 — Section 69
High Courts08 Feb 1967
Bhaskaran Pillai (N.) Vs State of Kerala and Others
High Court Of Kerala · (1969) 1 LLJ 642
Fundamental Rules — Rule 54(2)
High Courts08 Feb 1967Dismissed
Devadas Vs Regional Transport Authority, Calicut
High Court Of Kerala · (1967) KLJ 445
Kerala Motor Vehicles Rules, 1989 — Rule 153
High Courts08 Feb 1967Dismissed
Pavu Vs The Government of Kerala and Another
High Court Of Kerala · (1967) KLJ 629
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 15, 15(1)
High Courts02 Feb 1967Dismissed
Hariharan Vs State of Kerala and Another
High Court Of Kerala · (1967) KLJ 651
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20(2), Order 5 Rule 20A(2), Order 5 Rule 9(1), Order 5 Rule 9(3), Order 9 Rule 13
High Courts02 Feb 1967Dismissed
Chacko Mathew Vs K.T. Mathukutty, Food Inspector, Sherthallai
High Court Of Kerala · (1967) KLJ 713
Prevention of Food Adulteration Act, 1954 — Section 20, 20(i)
High Courts31 Jan 1967Dismissed
V. Hariharan Pillai Vs State of Kerala and Others
High Court Of Kerala · AIR 1968 Ker 42 : (1967) 1 LLJ 766
Constitution of India, 1950 — Article 15(1), 15(2), 15(4), 16(1), 16(2)
High Courts31 Jan 1967Allowed
P.N. Kesavan and Another Vs Lekshmy Amma Madhavi Amma and Others
High Court Of Kerala · AIR 1968 Ker 154
Civil Procedure Code, 1908 (CPC) — Section 100, 11, 96Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts31 Jan 1967
Sundaram Chettiar (S.) Vs Gopalan (K.) and Another
High Court Of Kerala · (1967) 1 LLJ 522
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(2)
High Courts30 Jan 1967Allowed
Kamalakshy and Others Vs Narayani and Others
High Court Of Kerala · AIR 1968 Ker 123
High Courts28 Jan 1967Allowed
Ammukutty Amma Ponnamma Vs Narayana Panikkar Neelakantan Nair
High Court Of Kerala · AIR 1967 Ker 216 : (1967) CriLJ 1334
Criminal Procedure Code, 1898 (CrPC) — Section 488Travancore Nair Act, 1912 — Section 4, 8