High Courts12 Feb 1969
Cochin Malleables (Private) Ltd. Vs Its workmen and Others
High Court Of Kerala · (1970) 1 LLJ 122
COURT ARCHIVE
High Court Of Kerala judgments, 1969
204 judgments · page 10 of 11
High Courts12 Feb 1969
Mahalinga Bhatta Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 25
High Courts11 Feb 1969Allowed
K.V. Gopinath, Sorter, RMS, Ernakulam Vs Senior Superintendent, R.M.S. and another
High Court Of Kerala · (1969) KLJ 560
Industrial Disputes Act, 1947 — Section 25F
High Courts10 Feb 1969Allowed
M/s. F. Shamsuddin and Brothers Vs The Special Tahsildar for Land Acquisition
High Court Of Kerala · (1969) KLJ 677
Kerala Land Acquisition Act, 1961 — Section 10, 11, 11, 12, 13Land Acquisition Act, 1894 — Section 17, 17(1), 17(4)
High Courts07 Feb 1969Allowed
C. Arunachalam Vanamoorthi Konar Vs Kochummen Geevarghese and others
High Court Of Kerala · (1970) KLJ 10
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98Limitation Act, 1963 — Section 28
High Courts07 Feb 1969Allowed
Chacko Mathew, Mavelikara Vs State of Kerala
High Court Of Kerala · (1969) KLJ 618
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 3, 7
High Courts06 Feb 1969
Dr. M. Narayanan Vs Sales Tax Officer, Tellicherry and Others
High Court Of Kerala · (1969) KLJ 311
Kerala General Sales Tax Act, 1963 — Section 10, 2(d), 2(g), 2(viii), 2(xxi)Sales of Goods Act, 1930 — Section 4
High Courts06 Feb 1969Dismissed
Madhavan K.P., Kunissery, Alathur Vs Assistant Excise Commissioner, Palghat and 4 others
High Court Of Kerala · (1969) KLJ 289
Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 19(6)
High Courts05 Feb 1969Dismissed
P.T. John Vs Deputy Chief Accountant and others
High Court Of Kerala · (1970) KLJ 817
Constitution of India, 1950 — Article 14, 226, 366(12)Electricity Act, 1910 — Section 22, 22B, 39General Clauses Act, 1897 — Section 3(36)
High Courts31 Jan 1969Allowed
K.P.B. Nair Vs The Director of Civilian personnel, Naval Headquarters, New Delhi and others
High Court Of Kerala · (1970) KLJ 1041
Constitution of India, 1950 — Article 309
High Courts31 Jan 1969
Kunju alias Thankappa Menon Vs Vesamma alias Kannamma and others
High Court Of Kerala · (1969) KLJ 475
High Courts28 Jan 1969
Narayanankutty Menon Vs Korukutty and others
High Court Of Kerala · (1969) KLJ 383
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 18(2), 20, 23
High Courts24 Jan 1969Allowed
Marggarate Maria Pulparampil Nee Feldman Vs Dr. Chacko Pulparampil and Others
High Court Of Kerala · AIR 1970 Ker 1 : (1969) KLJ 363
Civil Procedure Code, 1908 (CPC) — Section 13, 14Constitution of India, 1950 — Article 19(1), 21, 226, 25Guardians and Wards Act, 1890 — Section 25
High Courts23 Jan 1969Dismissed
Peerukannu Shahul Hameed and Others Vs Osanaru Pillai Ahammed Kannu and Others
High Court Of Kerala · AIR 1970 Ker 81
Limitation Act, 1908 — Article 119, 132, 136, 148, 28Transfer of Property Act, 1882 — Section 58, 60, 91
High Courts22 Jan 1969
Executive Officer, Elavally Panchayat Vs Smt. Rosa
High Court Of Kerala · AIR 1970 Ker 88 : (1970) CriLJ 470
Constitution of India, 1950 — Article 246, 265Kerala Panchayat Act, 1960 — Section 96, 97
High Courts20 Jan 1969Allowed
The Good Land Plantation (Private) Ltd., Puthupally Village Vs State Bank of Travancore
High Court Of Kerala · AIR 1970 Ker 43
Banking Companies Act, 1949 — Section 45(10), 45(2), 45(7)Constitution of India, 1950 — Article 245Travancore Chitties Act, 1120 — Section 38(2), 39(2), 41
High Courts17 Jan 1969
P.D. Palakattumala Devaswom and Others Vs Ulahannan Pylee, Kanjirakkuzhiyil Alapuram and Others
High Court Of Kerala · AIR 1970 Ker 30
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 23, 11, 2(2), 26Kerala Civil Courts Act, 1957 — Section 12, 13Kerala Land Acquisition Act, 1961 — Section 20, 32, 60
High Courts17 Jan 1969
P.D. Palakattumala Devaswom Vs Ulahannan Pylee and another
High Court Of Kerala · (1969) KLJ 301
Civil Procedure Code, 1908 (CPC) — Section 100, 106, 109, 13, 2Kerala Court Fees and Suits Valuation Act, 1959 — Section 54Kerala Land Acquisition Act, 1961 — Section 26(2), 60
High Courts16 Jan 1969
P.M. Chitrabhanu Namboodiripad Vs A.M. Karunakaran Nair
High Court Of Kerala · (1970) KLJ 41
Civil Procedure Code, 1908 (CPC) — Section 65
High Courts10 Jan 1969Dismissed
Puthanveettil Sankaran Nair Vs Poomulli Manakkal Mooppil Sthanam Parameswaran Namboodiripad
High Court Of Kerala · (1969) KLJ 399
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 6, Order 20 Rule 6(1), Order 20 Rule 7, 151