High Courts02 Dec 1969Allowed
Bharathi and others Vs Ayissa Umma
High Court Of Kerala · (1970) KLJ 373
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 60, 91, 91(1)(a), 91(a)
COURT ARCHIVE
High Court Of Kerala judgments, 1969
204 judgments · page 2 of 11
High Courts01 Dec 1969Allowed
E.P. Muthu Rowther Vs Muhammed Ali Rowther
High Court Of Kerala · (1970) KLJ 586
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(1), 37(2)Transfer of Property Act, 1882 — Section 44
High Courts27 Nov 1969Dismissed
Educational Supplies Depot. Trivandrum Vs Vithoba High School and others
High Court Of Kerala · (1970) KLJ 43
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 30 Rule 1, Order 30 Rule 10, Order 30 Rule 30, Order 30 Rule 6
High Courts26 Nov 1969Allowed
P.K. Dewer Vs State of Kerala
High Court Of Kerala · (1970) KLJ 444
Kerala General Sales Tax Act, 1963 — Section 5
High Courts25 Nov 1969Dismissed
Ayyappan Kurup Krishna Pillai Vs Parukutty Amma Subhadra Amma
High Court Of Kerala · AIR 1971 Ker 44
Civil Procedure Code, 1908 (CPC) — Section 11, 9, 9(1)Hindu Marriage Act, 1955 — Section 19, 29(2), 29(3), 9Travancore Nair Act, 1100 — Section 4, 5
High Courts21 Nov 1969Allowed
Bhaskaran Nair Vs State of Kerala
High Court Of Kerala · (1970) KLJ 151
Evidence Act, 1872 — Section 114, 25, 25, 26, 27, 27Penal Code, 1860 (IPC) — Section 120B, 133, 411, 489A, 489D
High Courts19 Nov 1969Allowed
C.K. Bhanumathi Vs The State and another
High Court Of Kerala · (1970) KLJ 200
Essential Commodities Act, 1955 — Section 7Kerala Cinemas (Regulation) Act, 1958 — Section 10, 10(1), 3, 7, 8
High Courts18 Nov 1969
Chakko Mathai Vs Paily Mathai
High Court Of Kerala · (1969) KLJ 836
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 42 Rule 1, Order 42 Rule 2
High Courts17 Nov 1969
C.P.A. Yoosuf Vs Income Tax Officer and Another
High Court Of Kerala · (1970) 77 ITR 237
Income Tax Act, 1961 — Section 2(1)
High Courts14 Nov 1969Allowed
Chacko Vs State of Kerala
High Court Of Kerala · (1970) KLJ 193
Penal Code, 1860 (IPC) — Section 294A, 30, 420, 467, 468
High Courts14 Nov 1969Dismissed
K.K. Kuruvilla Vs Executive Officer, Parathode Panchayat
High Court Of Kerala · AIR 1971 Ker 54
Constitution of India, 1950 — Article 276(2)Kerala Panchayat Act, 1960 — Section 69, 69(1), 69(4), 69(5)
High Courts14 Nov 1969
R. Narasimhan Poti Vs The State of Kerala
High Court Of Kerala · (1971) 27 STC 39
High Courts14 Nov 1969Dismissed
Thomman Thayamma and others Vs Poulo Thomas and another
High Court Of Kerala · (1970) KLJ 290
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1 , Order 4 Rule 1, 149, 26Limitation Act, 1963 — Section 3
High Courts12 Nov 1969Dismissed
B. Sidharth Prabhu Vs The State of Kerala
High Court Of Kerala · (1969) KLJ 862 : (1970) 25 STC 503
Kerala General Sales Tax Act, 1963 — Section 34, 43
High Courts07 Nov 1969Allowed
V.P. Narayanan Nambiar Vs Olacheri Ambu and others
High Court Of Kerala · (1970) KLJ 427
Contract Act, 1872 — Section 23
High Courts06 Nov 1969
St. Teresa''s Oil Mills Vs State of Kerala
High Court Of Kerala · (1970) 76 ITR 365 : (1970) 25 STC 497
Income Tax Act, 1922 — Section 23(4)
High Courts05 Nov 1969
T.P. Trivikraman Pillai Vs Kodithodika Ibrahim Haji
High Court Of Kerala · (1970) KLJ 575
Civil Procedure Code, 1908 (CPC) — Section 151Kerala Court Fees and Suits Valuation Act, 1959 — Section 4, 77, 84(f)Kerala Stamp Act, 1959 — Section 69
High Courts05 Nov 1969Allowed
Thottathil Saidu Vs Amina and others
High Court Of Kerala · (1970) KLJ 36
Constitution of India, 1950 — Article 44Contract Act, 1872 — Section 19, 19ATransfer of Property Act, 1882 — Section 38
High Courts04 Nov 1969Dismissed
Pappu Bhaskaran Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 28
Criminal Procedure Code, 1898 (CrPC) — Section 169, 170, 173, 251, 252Penal Code, 1860 (IPC) — Section 324, 34
High Courts04 Nov 1969Allowed
D.H. Namboodiripad Vs The Executive Authority, Thekkumkara Panchayat and another
High Court Of Kerala · (1970) KLJ 578
Kerala Panchayat Raj Act, 1994 — Section 69(1)(ii)(a)