High Courts10 Jan 1969
Puthan Veettil Sankaran Nair Vs Poomulli Manakkal Moopil Sthanam Parameswaran Namboodiripad
High Court Of Kerala · AIR 1970 Ker 57
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 6, Order 20 Rule 7, 152
COURT ARCHIVE
High Court Of Kerala judgments, 1969
204 judgments · page 11 of 11
High Courts09 Jan 1969Dismissed
George A. Leslie and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1970 Ker 21
Constitution of India, 1950 — Article 226Government Land Assignment Regulations, 1097 — Rule 26A, 26B, 7(1)
High Courts09 Jan 1969Allowed
The President, the Commonwealth Co-operative Society Ltd., Ernakulam Vs The Joint Registrar (General) of Co-operative Societies, Trivandrum and Another
High Court Of Kerala · AIR 1971 Ker 34
Constitution of India, 1950 — Article 226
High Courts02 Jan 1969
V.M. Kallambat Vs Kalpathy Sree Viswanatha Swami Devaswam
High Court Of Kerala · (1969) KLJ 669
Civil Procedure Code, 1908 (CPC) — Section 115(c)Specific Relief Act, 1963 — Section 42