COURT ARCHIVE

High Court Of Kerala judgments, 1968

281 judgments · page 14 of 15

High Courts07 Feb 1968Dismissed

Kattil Raman Kunhi''s sons Chatu and Others Vs Vadakke Poduvath Devaki Amma''s daughter Janaki Amma

High Court Of Kerala · AIR 1969 Ker 121

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 47Kerala Land Reforms Act, 1963 — Section 13, 7Limitation (Amendment) Act, 1963 — Article 65

High Courts06 Feb 1968

Raman Nair (P.N.) Vs State of Kerala and Others

High Court Of Kerala · (1969) 1 LLJ 333

Penal Code, 1860 (IPC) — Section 417, 468

High Courts05 Feb 1968Dismissed

D.S. Thampi Vs Charles D''Cruz John D''Cruz and Others

High Court Of Kerala · AIR 1969 Ker 19

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 101

High Courts05 Feb 1968Dismissed

Thampi Vs Charles D''cruz John D'' Cruz and others

High Court Of Kerala · (1968) KLJ 614

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts01 Feb 1968Allowed

Kesava Kurup Raghava Kurup Vs Thomas Idicula and Another

High Court Of Kerala · AIR 1969 Ker 21

Evidence Act, 1872 — Section 101Transfer of Property Act, 1882 — Section 122

High Courts30 Jan 1968Dismissed

Food Inspector, Corporation Health Officer, Calicut Vs Vijayasingh Padamshi

High Court Of Kerala · AIR 1969 Ker 79 : (1969) CriLJ 414

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

High Courts29 Jan 1968Dismissed

Damodaran Vs State of Kerala

High Court Of Kerala · (1968) ACJ 161

High Courts24 Jan 1968Partly Allowed

Kumaran and Others Vs Cheriyambadan Ayidru and Others

High Court Of Kerala · AIR 1969 Ker 211

Provincial Insolvency Act, 1920 — Section 37

High Courts24 Jan 1968Allowed

Kumaran and Another Vs Cheriyambadan Ayidru and Another

High Court Of Kerala · (1968) KLJ 471

Provincial Insolvency Act, 1920 — Section 17, 33, 37, 37(1), 46

High Courts23 Jan 1968

Kolathungal Kunhiraman Vs Appa Kunhi

High Court Of Kerala · AIR 1969 Ker 181

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 97

High Courts15 Jan 1968

K.P. Noordeen Mohammed Vs A.K. Gopalan and Others

High Court Of Kerala · (1968) CriLJ 1424

Constitution of India, 1950 — Article 19(1), 19(2), 215, 366(1), 372Contempt of Courts Act, 1971 — Section 1, 3, 4

High Courts13 Jan 1968

Kunhiraman Vs Appa Kunhi

High Court Of Kerala · (1968) KLJ 346

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 27Transfer of Property Act, 1882 — Section 76

High Courts11 Jan 1968

Ratnavelu Vs Murikesan Pillai

High Court Of Kerala · (1968) KLJ 349

Contract Act, 1872 — Section 69, 70Government of India Act, 1935 — Section 175(3)

High Courts10 Jan 1968Allowed

The Anglo American Direct Tea Trading Co, Ltd. Vs The Commissioner of Agricultural Income Tax, Kerala

High Court Of Kerala · (1968) KLJ 565

Income Tax Act, 1961 — Section 10, 10(2)(xv), 17, 18, 2(1)

High Courts09 Jan 1968Partly Allowed

Trinity Pharmaceuticals (India) Pvt. Ltd., Trichur Vs Secretary, Board of Revenue (Excise), Trivandrum and Others

High Court Of Kerala · AIR 1969 Ker 124

Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2

High Courts05 Jan 1968

In Re: The State of Kerala and Others

High Court Of Kerala · (1969) CriLJ 334

Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34

High Courts03 Jan 1968

Subbayyan Muthukomaran Vs State of Kerala and Others

High Court Of Kerala · (1968) CriLJ 1554

Criminal Procedure Code, 1898 (CrPC) — Section 32, 423, 439Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 15

High Courts03 Jan 1968Dismissed

Subbayyan Muthukomaru Vs State of Kerala and Another

High Court Of Kerala · (1968) KLJ 525

General Clauses Act, 1897 — Section 15, 2(vii), 20(1), 9(1)Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16(1), 16(1)(a)(i), 2(v)

High Courts01 Jan 1968Allowed

Balakrishna Menon and another Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax (Spl) Kozhikode.

High Court Of Kerala · (1968) KLJ 589

Civil Procedure Code, 1908 (CPC) — Section 2(11), 2(11)Hindu Succession Act, 1956 — Section 17, 18, 2(m), 23, 24Transfer of Property Act, 1882 — Section 128, 2(m), 24, 8, 8(1)(c)

High Courts01 Jan 1968

A. Balakrishna Menon and Another Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax, Kozhikode

High Court Of Kerala · (1968) 70 ITR 548

Civil Procedure Code, 1908 (CPC) — Section 2Estate Duty Act, 1953 — Section 5, 7(1)Hindu Succession Act, 1956 — Section 7(3)