High Courts21 Nov 1968Allowed
Harihara Iyer Vs The First Additional District Judge''s Court, Trivandrum and others
High Court Of Kerala · (1969) KLJ 509
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 2 of 15
High Courts21 Nov 1968Allowed
Doraswami Chettiar Vs Nhandammadan Kunhiraman and others
High Court Of Kerala · (1969) KLJ 227
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8), 18, 20
High Courts19 Nov 1968Dismissed
Official Liquidator, Central Banking Corporation of Travancore Ltd. Vs Dr. K. Ramakrishna Pillai and Others
High Court Of Kerala · (1968) 11 KL CK 0015
Banking Regulation Act, 1949 — Section 45HCompanies Act, 1956 — Section 543(1), 543(2)Limitation Act, 1963 — Article 137, 29(2), 5
High Courts19 Nov 1968Dismissed
Kathringa Vs Lonappan and others
High Court Of Kerala · (1969) KLJ 525
Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
High Courts15 Nov 1968Dismissed
Chandy Chandy Vs Iype Thomas
High Court Of Kerala · (1969) KLJ 165
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1), Order 41 Rule 6(2)
High Courts14 Nov 1968
State of Kerala Vs Haridas (V.) and Others
High Court Of Kerala · (1970) 1 LLJ 287
Criminal Procedure Code, 1898 (CrPC) — Section 342Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13Penal Code, 1860 (IPC) — Section 406, 409
High Courts13 Nov 1968
J. and P. Coats (India) (Private) Ltd. and Others Vs Industrial Tribunal and Others
High Court Of Kerala · (1970) 1 LLJ 514
Income Tax Act, 1922 — Section 16(2)
High Courts12 Nov 1968Allowed
The Travancore Sugar and Chemicals Ltd. Vs M.K. Velayudhan Pillai and another
High Court Of Kerala · (1970) KLJ 31
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts12 Nov 1968Dismissed
Rappel Augusthi Vs Gopalan Ramakrishna Panicker and Others
High Court Of Kerala · AIR 1970 Ker 188
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 4(1), 5, 5(1), 5(3)Transfer of Property Act, 1882 — Section 52
High Courts08 Nov 1968
State of Kerala Vs Kalathingal Abdullakutty and others
High Court Of Kerala · (1969) KLJ 143
Kerala Stamp Act, 1959 — Section 2(k), 28, 60, 62
High Courts07 Nov 1968
M. Ramakrishna Menon Vs State of Kerala and others
High Court Of Kerala · (1969) KLJ 319
High Courts06 Nov 1968
R.K.V. Motors and Timbers (P) Ltd. Vs The State of Kerala and others
High Court Of Kerala · (1969) KLJ 154
Industrial Disputes Act, 1947 — Section 15, 16, 7, 8Motor Vehicles Act, 1988 — Section 1, 2, 54, 64, 68(1)
High Courts06 Nov 1968Dismissed
State of Kerala and Others Vs Kesavan Vadhyan Namboodiri
High Court Of Kerala · (1969) KLJ 450
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 14, 226, 31(2)
High Courts05 Nov 1968Allowed
Giovanola-Binny Limited, Palluruthy, Cochin Vs Industrial Tribunal, Calicut and Another
High Court Of Kerala · AIR 1969 Ker 313 : (1970) 1 LLJ 450
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 33
High Courts04 Nov 1968Allowed
A.I. Iyppu, Calicut Vs State of Kerala and Others
High Court Of Kerala · AIR 1970 Ker 54 : (1970) 1 LLJ 281
All India Services Act, 1951 — Section 3Indian Forest Service (Cadre) Rules, 1966 — Rule 3, 4
High Courts01 Nov 1968Allowed
Stella Pereira Blaizue Pereira Vs Adima Abdul Latheef
High Court Of Kerala · AIR 1969 Ker 286
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts01 Nov 1968
Mrs. Udayasi, Metro Cycle Importing Co. Vs State of Kerala
High Court Of Kerala · (1969) KLJ 596
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1898 (CrPC) — Section 3, 432(1), 433(1)Essential Commodities Act, 1955 — Section 3, 3(2), 3(3), 4, 5
High Courts31 Oct 1968Dismissed
C.V. Madhava Mannadiar Vs District Collector and Addl. District Magistrate, Palghat and Others
High Court Of Kerala · AIR 1970 Ker 50 : (1970) CriLJ 344
Criminal Procedure Code, 1898 (CrPC) — Section 39Preventive Detention Act, 1950 — Section 3(2)
High Courts31 Oct 1968
Francis (T.J.) and Another Vs Government of India and Others
High Court Of Kerala · (1970) 1 LLJ 114
Army Act, 1950 — Section 22Constitution of India, 1950 — Article 226
High Courts29 Oct 1968Allowed
Income Tax Officer, Kottayam Vs R.M. Subramania Iyer
High Court Of Kerala · AIR 1970 Ker 14 : (1970) 77 ITR 453
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147