High Courts14 Jun 1968
A.T. Union (Private) Ltd. Vs Regional Provident Fund Commissioner and Others
High Court Of Kerala · (1968) 2 LLJ 465
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 10 of 15
High Courts13 Jun 1968
Mohammed Kutti (K.M.) Vs Regional Provident Fund Commissioner and Others
High Court Of Kerala · (1968) 2 LLJ 466
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 5
High Courts13 Jun 1968
Mytheen Pacha Rowther Masoodu Sahib and Others Vs Madhavan Pillai Kunju Pillai and Others
High Court Of Kerala · AIR 1969 Ker 259
Travancore Limitation Act, 1100 — Article 122
High Courts12 Jun 1968
Bhaskaran Pillai Vs K. G. Varghese
High Court Of Kerala · (1968) KLJ 754
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 5(1)
High Courts11 Jun 1968Allowed
M.A. Thomas Vs P.J. Abraham and Another
High Court Of Kerala · AIR 1969 Ker 146 : (1969) CriLJ 615
Prevention of Food Adulteration Act, 1954 — Section 13, 13(5), 16, 7
High Courts07 Jun 1968Allowed
V. Mohammed Ismail Rawther Vs The Sales Tax Officer, Adoor and Another
High Court Of Kerala · (1968) KLJ 552
Central Sales Tax Act, 1956 — Section 3, 5(3)(a), 6, 8(2), 9(1)Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72
High Courts07 Jun 1968Allowed
V. Mohammed Ismail Rowther Vs The Sales Tax Officer and Another
High Court Of Kerala · (1968) 22 STC 410
Central Sales Tax Act, 1956 — Section 3, 6, 8, 9Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72
High Courts03 Jun 1968Allowed
V. Madhavan Nair Vs M.P. Gopala Panicker and Another
High Court Of Kerala · AIR 1969 Ker 97 : (1969) CriLJ 482
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 190, 4(1)
High Courts03 Jun 1968Allowed
Madhavan Nair Vs Gopala Panicker and Others
High Court Of Kerala · (1968) KLJ 572
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 417(3)
High Courts03 Jun 1968
Kannoth Abdulla Vs A.V. Menon, Asst. Collector of Central Excise, Calicut and others
High Court Of Kerala · (1968) KLJ 724
Probation of Offenders Act, 1958 — Section 3, 4
High Courts31 May 1968
Kuriakose (C.J.) Vs State of Kerala and Another
High Court Of Kerala · (1968) KLJ 555 : (1969) 1 LLJ 56
Minimum Wages Act, 1948 — Section 22A
High Courts29 May 1968
Mery Metilda and Another Vs Kunjiran Kunju Kathija Ummal and Others
High Court Of Kerala · AIR 1969 Ker 149
Civil Procedure Code, 1908 (CPC) — Section 52
High Courts29 May 1968
Vareed Ouseph Vs Mary
High Court Of Kerala · AIR 1969 Ker 103
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(5), 20, 20(1)
High Courts27 May 1968Dismissed
Ramaswamy Gouttder and others Vs The State of Kerala
High Court Of Kerala · (1968) KLJ 734
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 2, 3, 7, 7(l)(b)
High Courts24 May 1968
John (M.C.) Vs District Educational Officer and Others
High Court Of Kerala · (1969) 2 LLJ 216
Kerala Education Rules, 1959 — Rule 8
High Courts24 May 1968
Nanikutty Amma and Another Vs Kunhiraman Adiyodi and Others
High Court Of Kerala · (1968) KLJ 542
High Courts23 May 1968Dismissed
Kesava Pillai Narayana Pillai Vs Panki Amma Lakshmi Amma
High Court Of Kerala · (1968) KLJ 736
Kerala Land Reforms Act, 1963 — Section 4A, 4A(1)
High Courts23 May 1968
Narayani Amma Vs Bhaskaran Pillai and Others
High Court Of Kerala · AIR 1969 Ker 214
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(1)Contract Act, 1872 — Section 188
High Courts23 May 1968Dismissed
Raja Oil Mills, Chovva, Cannanore and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1969 Ker 176
Constitution of India, 1950 — Article 265, 272Produce Cess Act, 1966 — Section 3(2), 5(1), 5(2)
High Courts23 May 1968Dismissed
Raja Oil Mills Chovva, Cannanore Vs Union of India and another
High Court Of Kerala · (1968) KLJ 825
Constitution of India, 1950 — Article 266, 267, 272, 277