High Courts19 Jul 1968Dismissed
Sekhara Menon Vs Ismail Sait Ummar Sait and Others
High Court Of Kerala · (1968) KLJ 576
Court Fees and Suits Valuation Act, 1955 — Section 30, 43
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 8 of 15
High Courts18 Jul 1968Allowed
E. Ramavarama Raja Vs State of Kerala and Another
High Court Of Kerala · AIR 1969 Ker 317 : (1970) 1 LLJ 526
Constitution of India, 1950 — Article 226, 309, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 352F, 60
High Courts17 Jul 1968
Ahamad Thomman Thodi Vs State of Kerala and Others
High Court Of Kerala · (1969) 1 LLJ 215
Constitution of India, 1950 — Article 16Evidence Act, 1872 — Section 115
High Courts17 Jul 1968Allowed
K.O. Varkey Vs State of Kerala
High Court Of Kerala · AIR 1969 Ker 191
Constitution of India, 1950 — Article 13(2), 30Evidence Act, 1872 — Section 115Kerala Education Rules, 1959 — Rule 6, 7, 8
High Courts17 Jul 1968Allowed
K.O. Varkey Vs The State of Kerala
High Court Of Kerala · (1968) KLJ 799
Constitution of India, 1950 — Article 13(1), 13(2), 14, 19, 23
High Courts16 Jul 1968
State Vs Gopala Pillai Sadasivan Pillai
High Court Of Kerala · AIR 1969 Ker 250 : (1969) CriLJ 1142 : (1968) KLJ 853
Criminal Procedure Code, 1898 (CrPC) — Section 422, 68, 69, 70, 71
High Courts15 Jul 1968Allowed
Arya Vaidya Pharmacy Vs The Health Officer, Ernakulam Municipality and others
High Court Of Kerala · (1969) KLJ 220
Kerala Municipalities Act, 1960 — Section 284, 363(3)
High Courts12 Jul 1968
Cochin Malleables (Private) Ltd. Vs Its workman and Others
High Court Of Kerala · (1969) 1 LLJ 199
Civil Procedure Code, 1908 (CPC) — Section 10Industrial Disputes Act, 1947 — Section 10(1)(d)
High Courts12 Jul 1968Dismissed
Commissioner, Municipal Council, Tellicherry and Another Vs Ramesh S.M. Prabhu and Another
High Court Of Kerala · AIR 1969 Ker 109
Kerala Municipalities Act, 1960 — Section 100, 101, 102, 103, 104
High Courts10 Jul 1968Dismissed
G. K. Ambady Vs The Union of India and another
High Court Of Kerala · (1968) KLJ 708
Constitution of India, 1950 — Article 14, 19, 19(1)(f)Foreign Exchange Regulation Act, 1973 — Section 27, 4
High Courts08 Jul 1968
Malabar Tile Works Vs Industrial Tribunal and Others
High Court Of Kerala · (1970) 1 LLJ 79
Constitution of India, 1950 — Article 226, 227
High Courts08 Jul 1968
Thoppil Sankaranarayana Panicker and Others Vs Achuthankutty Nair and Others
High Court Of Kerala · AIR 1969 Ker 188 : (1969) CriLJ 735
Criminal Procedure Code, 1898 (CrPC) — Section 114, 117(3), 145(4), 146(2)
High Courts08 Jul 1968Dismissed
M/s. Vazhakkal Rubbers, Kottayam Vs Sales Tax Officer, Kottayam and another
High Court Of Kerala · (1969) KLJ 167
Constitution of India, 1950 — Article 226
High Courts08 Jul 1968Allowed
Thoppil Sankaranarayana Panicker and others Vs Achuthankutty Nair and others
High Court Of Kerala · (1968) KLJ 821
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 114, 117(3), 145
High Courts05 Jul 1968Allowed
The State of Kerala Vs Mariamma Raichal
High Court Of Kerala · (1969) KLJ 52
Land Acquisition Act, 1894 — Section 31, 31(2)
High Courts05 Jul 1968
Valia Veettil Komappan Vs Karthiyayani and others
High Court Of Kerala · (1968) KLJ 721
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts05 Jul 1968Allowed
Valia Veettil Komappan Vs Elamakandy Kinnattumkara Karthiyayini and Others
High Court Of Kerala · AIR 1969 Ker 203
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151Court Fees Act, 1870 — Section 13
High Courts05 Jul 1968Allowed
Thadikulangara Pylee''s son Pathrose Vs Ayyazhiveettil Lakshmi Amma''s son Kuttan and Others
High Court Of Kerala · AIR 1969 Ker 186
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1922 — Section 35
High Courts05 Jul 1968Allowed
The Manager, S.M.S.N.H.S. Vaikom Vs The State of Kerala and others
High Court Of Kerala · (1968) KLJ 859
Kerala Education Act, 1958 — Section 11, 12, 12(2)
High Courts04 Jul 1968
V. Kunhikannan Vs Agrl. Income Tax Officer and Others
High Court Of Kerala · (1968) 07 KL CK 0027
Kerala Agricultural Income Tax Act, 1950 — Section 41(4)