High Courts04 Jul 1968Allowed
Achan Bava Varkey and others Vs The State of Kerala and others
High Court Of Kerala · (1968) KLJ 797
Kerala Land Acquisition Act, 1961 — Section 3, 5, 6, 9
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 9 of 15
High Courts03 Jul 1968
Workmen of Harrison and Crosfield Ltd. Vs Harrisons and Crosfield Ltd. and Others
High Court Of Kerala · (1969) 1 LLJ 61
Constitution of India, 1950 — Article 226, 228Industrial Disputes Act, 1947 — Section 10, 25FFF, 7A
High Courts02 Jul 1968
State of Kerala and another Vs Padmanabhan Asari Kunju Panicker Asari and another
High Court Of Kerala · (1969) KLJ 389
Kerala Land Acquisition Act, 1961 — Section 51Travancore-Cochin Payment of Salaries and Allowances Act, 1951 — Section 4, 6, 9
High Courts02 Jul 1968Allowed
State of Kerala Vs C.K. Assainar
High Court Of Kerala · AIR 1969 Ker 151 : (1969) CriLJ 731
Criminal Procedure Code, 1898 (CrPC) — Section 5(1), 5(2), 523, 6Essential Commodities Act, 1955 — Section 6A, 6B, 6C, 6D, 7
High Courts02 Jul 1968Dismissed
Parameswara Moothar Vs Balameenakshi
High Court Of Kerala · AIR 1969 Ker 108 : (1969) CriLJ 484
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489, 489(2)
High Courts02 Jul 1968Dismissed
City Corporation of Calicut Vs Thachambalath Sadasivan and Others
High Court Of Kerala · AIR 1969 Ker 99
Calicut City Municipality Act, 1961 — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 265Kerala Municipal Corporation Act, 1964 — Section 299, 387
High Courts02 Jul 1968Dismissed
The City Corporation of Calicut Vs Sadasivan and others
High Court Of Kerala · (1968) KLJ 652
Constitution of India, 1950 — Article 110
High Courts01 Jul 1968
Eswaran Oonnithan Sankaran Oonnithan Vs Bhageerathi Itty Bhargavi Itty and others
High Court Of Kerala · (1969) KLJ 485
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts01 Jul 1968Dismissed
Ponnamma Pillai Indira Pillai and Another Vs Padmanabhan Channar Kesavan Channar Kesavabhavanam and Others
High Court Of Kerala · AIR 1969 Ker 163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Limitation Act, 1908 — Article 142, 22, 6, 7, 8
High Courts01 Jul 1968Dismissed
Sales Tax Officer, 2nd Circle, Ernakulam and another Vs C. S. Menon
High Court Of Kerala · (1968) KLJ 792
Constitution of India, 1950 — Article 226
High Courts01 Jul 1968Allowed
Hajara Umma Vs Muhammed Kunhi Haji and others
High Court Of Kerala · (1968) KLJ 873
Civil Procedure Code, 1908 (CPC) — Section 148, 2(2)
High Courts28 Jun 1968Dismissed
Kunjamma Cicily Vs Kasim Beevi Sulaikha Beevi
High Court Of Kerala · AIR 1969 Ker 293
Limitation Act, 1908 — Article 142Registration Act, 1908 — Section 47
High Courts26 Jun 1968Dismissed
Food Inspector (Health Officer), Calicut Corporation Vs C. Gopalan and Another
High Court Of Kerala · AIR 1969 Ker 179 : (1969) CriLJ 733
Prevention of Food Adulteration Act, 1954 — Section 16(1), 5, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts26 Jun 1968
S. Narayanan Vs Kannamma Bhargavi and Others
High Court Of Kerala · AIR 1969 Ker 126 : (1969) CriLJ 611
Criminal Procedure Code, 1898 (CrPC) — Section 435, 438, 439Limitation Act, 1963 — Article 131
High Courts26 Jun 1968Dismissed
Narayanan Vs Kannamma Bhargavi and Others
High Court Of Kerala · (1968) KLJ 601
Criminal Procedure Code, 1898 (CrPC) — Section 145, 203, 204(3), 423, 427
High Courts17 Jun 1968
Assistant Educational Officer, Kuthuparamba Vs P.R. Mammoo and Others
High Court Of Kerala · AIR 1969 Ker 91
General Clauses Act, 1897 — Section 15Kerala Education Act, 1958 — Section 11, 12(1), 12(2), 36Kerala Education Rules, 1959 — Rule 67, 75, 77
High Courts17 Jun 1968
SMT. DEVAYANIAMMA Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1969) 71 ITR 140 : (1968) KLJ 704
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts14 Jun 1968
Ernakulam Co-operative Milk Supply Union Ltd. Vs Government of India and Another
High Court Of Kerala · (1969) KLJ 55 : (1968) 2 LLJ 666
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(a), 1(3)(b)