COURT ARCHIVE

High Court Of Kerala judgments, 1969

204 judgments · page 4 of 11

High Courts01 Oct 1969Dismissed

State of Kerala Vs Secretary, C.W.C. Stores Cannanore and another

High Court Of Kerala · (1969) KLJ 829

Criminal Procedure Code, 1898 (CrPC) — Section 17, 417, 417(1), 417(3)Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 19(2), 19(2)(a), 7(1)

High Courts30 Sept 1969

Isha Beevi and Others Vs Tax Recovery Officer and Others

High Court Of Kerala · (1971) 80 ITR 82

Finance Act, 1950 — Section 13(1)General Clauses Act, 1897 — Section 8(1)Income Tax Act, 1961 — Section 2(44), 221

High Courts29 Sept 1969Dismissed

N.N. Ismalu Vs Thithirikutty Umma

High Court Of Kerala · (1969) KLJ 833

Kerala High Court Act, 1958 — Section 5Kerala Land Reforms Act, 1963 — Section 2(25), 2(vii)

High Courts25 Sept 1969Allowed

Muhamed Kassiyan Kadija Ummal and another Vs Nanan Sathyadasan

High Court Of Kerala · (1971) KLJ 375

Kerala Court Fees and Suits Valuation Act, 1959 — Section 52, 7(2)

High Courts25 Sept 1969Dismissed

Valli Vs Madhavan

High Court Of Kerala · (1970) KLJ 312

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2)(j)(ii), Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14Limitation Act, 1963 — Section 31Succession Act, 1925 — Section 214, 214(1)(b), 4, 47

High Courts24 Sept 1969Dismissed

State of Kerala Vs Thelappurath Bala Lakshmi Amma

High Court Of Kerala · (1970) KLJ 499

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1, Order 47 Rule 1, 53Land Acquisition Act, 1894 — Section 18, 25(3), 25(3), 3(d), 3(d)

High Courts24 Sept 1969Allowed

Indian Aluminium Company Limited Vs The State of Kerala and others

High Court Of Kerala · (1970) KLJ 277

Constitution of India, 1950 — Article 226, 246, 254(2)Electricity (Supply) Act, 1948 — Section 18, 3, 49, 49(1), 5Government of India Act, 1935 — Section 100

High Courts24 Sept 1969

Mundathidathil Kandathy and others Vs Kumbramadathil alias Puthanpurayil Kuttymammi

High Court Of Kerala · (1970) KLJ 599

Evidence Act, 1872 — Section 13, 48, 49

High Courts23 Sept 1969Allowed

Raman Kunjukrishnan Vs Raman Viswanathan and others

High Court Of Kerala · (1970) KLJ 381

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(1), 105, 15

High Courts23 Sept 1969Dismissed

V. Rev. Fr. Josephat Vs State of Kerala and another

High Court Of Kerala · (1970) KLJ 165

Constitution of India, 1950 — Article 14, 19, 26, 30(1)Kerala Education Act, 1958 — Section 36, 36(1), 7

High Courts19 Sept 1969Allowed

V. Rev. Mother Provincial Vs State of Kerala and others

High Court Of Kerala · (1969) KLJ 863

Constitution of India, 1950 — Article 12, 14, 19, 19(1)(f), 19(5)

High Courts19 Sept 1969

V. Rev. Mother Provincial, Congregation of Mother of Carmel, Carmelite Provincial House, Kovilvattam Road, Ernakulam, Cochin and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1970 Ker 196

Constitution of India, 1950 — Article 12, 14, 19(1), 30(1), 31Kerala University Act, 1969 — Section 2(12), 48, 48(2), 48(4), 49

High Courts19 Sept 1969

Mathen Joseph Vs State of Kerala

High Court Of Kerala · (1971) CriLJ 117

Essential Commodities Act, 1955 — Section 7

High Courts18 Sept 1969

The Executive Officer, Kavilampara Panchayat Vs Kozhiprath Ammad

High Court Of Kerala · (1969) KLJ 126

Kerala Panchayat Raj Act, 1994 — Section 132(2), 84(a)

High Courts16 Sept 1969Dismissed

The State of Kerala and another Vs The Corporate Management of Schools of the Archdiocese of Changanacherry and another

High Court Of Kerala · (1970) KLJ 268

Constitution of India, 1950 — Article 141, 143, 29, 30, 30(1)Kerala Education Act, 1958 — Section 10, 11

High Courts16 Sept 1969Dismissed

The State of Kerala and another Vs The Manager, Corporate Management of Schools of the Diocese of Palai and others

High Court Of Kerala · (1970) KLJ 273

Constitution of India, 1950 — Article 19, 226, 30, 30(1)

High Courts15 Sept 1969Dismissed

Ammu Vs Devaki Amma and others

High Court Of Kerala · (1970) KLJ 449

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts12 Sept 1969

L. Sukumari Amma Vs The District Educational Officer, Pathanamthitta and others

High Court Of Kerala · (1970) KLJ 7

Kerala Education Act, 1958 — Section 6, 6(1)

High Courts06 Sept 1969Allowed

Kunhikrishna Menon and others Vs State of Kerala and another

High Court Of Kerala · (1969) KLJ 817

Kerala Education Act, 1958 — Section 12

High Courts05 Sept 1969Dismissed

Gokuldas Khimji Vs State of Kerala and others

High Court Of Kerala · (1970) KLJ 778

Constitution of India, 1950 — Article 301