High Courts06 Mar 1968
M.C. Pally Vs B. Kambil and Others
High Court Of Kerala · (1969) CriLJ 331
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145, 147
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 13 of 15
High Courts06 Mar 1968Dismissed
M.C. Pally Vs Rev. B. Kambil and Others
High Court Of Kerala · (1968) KLJ 459
Criminal Procedure Code, 1898 (CrPC) — Section 107, 142, 144, 145, 147
High Courts05 Mar 1968Dismissed
Sebastian Joseph Vs New Gothuruth Educational and Industrial Company Ltd. and Others
High Court Of Kerala · (1968) 03 KL CK 0017
Companies Act, 1956 — Section 647
High Courts05 Mar 1968
Madhavi and others Vs Kanaran and others
High Court Of Kerala · (1969) KLJ 386
Kerala Land Reforms Act, 1963 — Section 3
High Courts04 Mar 1968
V. Kunhikannan Vs Agrl. Income Tax Officer, Badagara, and Others
High Court Of Kerala · (1981) 132 ITR 29
Kerala Agricultural Income Tax Act, 1950 — Section 41(4)
High Courts04 Mar 1968Dismissed
E.A. Thomman and Another Vs Regional Transport Officer, Ernakulam and Another
High Court Of Kerala · AIR 1969 Ker 130
Constitution of India, 1950 — Article 14, 19, 246, 265, 301Kerala Motor Vehicles (Taxation of Passengers and Goods) Act, 1963 — Section 18, 3, 43, 43(1), 43(3)
High Courts29 Feb 1968Dismissed
Kunhimutty Vs Bankalath Moideenkutty
High Court Of Kerala · (1968) KLJ 701
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 17
High Courts29 Feb 1968Dismissed
Gopalan Nair Vs Thevi Amma Thankamma and Another
High Court Of Kerala · AIR 1969 Ker 23
Civil Procedure Code, 1908 (CPC) — Section 100, 101Easements Act, 1882 — Section 56, 60
High Courts23 Feb 1968
SMT. KADIJA BAI Vs WEALTH-TAX OFFICER, A-WARD, MATTANCHERY.
High Court Of Kerala · (1969) 71 ITR 114
Constitution of India, 1950 — Article 14, 226, 39
High Courts23 Feb 1968Dismissed
Smt. Kadija Bai, Cochin Vs The Wealth Tax Officer, A. Ward, Mattancherry
High Court Of Kerala · AIR 1969 Ker 69
Constitution of India, 1950 — Article 14, 246, 39Wealth Tax Act, 1957 — Section 3
High Courts23 Feb 1968Dismissed
Smt. Kadija Bai Vs The Wealth Tax Officer, A ward, Mattancherry
High Court Of Kerala · (1968) KLJ 422
Constitution of India, 1950 — Article 14, 226, 39
High Courts22 Feb 1968Allowed
Elias Vs Abraham and Others
High Court Of Kerala · (1968) KLJ 463
Constitution of India, 1950 — Article 226, 276
High Courts21 Feb 1968Allowed
R. E. D''Souza Vs S. Krishnan Nair and another
High Court Of Kerala · (1968) KLJ 329
Factories Act, 1948 — Section 102, 2(1), 2(k), 2(k), 92
High Courts21 Feb 1968Dismissed
Devassi Vs Anthoni
High Court Of Kerala · AIR 1969 Ker 78
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1(1), Order 9 Rule 8, 2(2)
High Courts21 Feb 1968
D''Souza (R.E.) Vs Regional Inspector of Factories and Another
High Court Of Kerala · (1968) 2 LLJ 473
Factories Act, 1948 — Section 102, 2, 92
High Courts19 Feb 1968Dismissed
Ananda and another Vs Srimathi Ananteshwar Temple Manjeswar
High Court Of Kerala · (1968) KLJ 718
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Feb 1968
Easwari Pillai Kaliyamma Pillai and Another Vs Easwara Pillai Krishna Pillai and Others
High Court Of Kerala · AIR 1969 Ker 73
Transfer of Property Act, 1882 — Section 91
High Courts09 Feb 1968Partly Allowed
E. Enasu Vs Edakkulathur Kunjuvareed Antony and Others
High Court Of Kerala · AIR 1969 Ker 207
Succession Act, 1925 — Section 131, 132, 74Transfer of Property Act, 1882 — Section 28, 29
High Courts09 Feb 1968Allowed
Enasu Vs Kunjwareed Antony and others
High Court Of Kerala · (1968) KLJ 749
High Courts07 Feb 1968Allowed
The Malankara Rubber and Produce Co. Ltd. Vs Inspecting Assistant Commissioner of Agricultural Income Tax, Kottayam and Others
High Court Of Kerala · (1968) KLJ 495
Kerala Agricultural Income Tax Act, 1950 — Section 36