High Courts05 Sept 1969Dismissed
In Re: S.N.D.P. Yogam
High Court Of Kerala · (1969) KLJ 819
Companies Act, 1956 — Section 12(1), 13, 13(4), 2(46), 397
COURT ARCHIVE
High Court Of Kerala judgments, 1969
204 judgments · page 5 of 11
High Courts05 Sept 1969
In Re: M.A. Kesavan and others, S.N.D.P. Yogam
High Court Of Kerala · (1969) KLJ 819
Companies Act, 1956 — Section 12, 12(1), 13(4), 159, 2(46)
High Courts05 Sept 1969
M.V. Ramankutty Vs State
High Court Of Kerala · AIR 1970 Ker 191 : (1970) CriLJ 1103
Criminal Procedure Code, 1898 (CrPC) — Section 51, 523
High Courts04 Sept 1969
P.B. Kurup Vs Food Inspector
High Court Of Kerala · (1969) KLJ 803
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Prevention of Food Adulteration Act, 1954 — Section 14, 16(1)(g), 19, 19(2), 19(3)
High Courts04 Sept 1969Dismissed
Anthiyur Handloom Weavers Co-operative Society Ltd. Vs State of Kerala and others
High Court Of Kerala · (1969) KLJ 757
Constitution of India, 1950 — Article 226
High Courts22 Aug 1969Allowed
John Daniel Vs Rubber Industrial Co-op. Society Ltd. and others
High Court Of Kerala · (1970) KLJ 434
High Courts21 Aug 1969Dismissed
Mathai Ouseph Panackal Vs Joseph and Another
High Court Of Kerala · AIR 1970 Ker 261
Registration Act, 1908 — Section 77Specific Relief Act, 1963 — Section 10
High Courts21 Aug 1969
P. Ittoop Vs Calicut-Wynad Motor Service Private Ltd. and Another
High Court Of Kerala · AIR 1970 Ker 279
Industrial Disputes Act, 1947 — Section 33(2)
High Courts21 Aug 1969
Spadigam (J.) Vs State of Kerala
High Court Of Kerala · (1970) 1 LLJ 718
Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 186, 409, 477A
High Courts19 Aug 1969Dismissed
Kookkil Kelu Nair Vs Kottammal Thanduparakkal Kunhi Mohammed Haji and Others
High Court Of Kerala · AIR 1971 Ker 20 : (1971) CriLJ 218
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(4), 439
High Courts18 Aug 1969Dismissed
A. Junus and Another Vs Comptroller and Auditor General of India and Others
High Court Of Kerala · (1970) KLJ 855
Constitution of India, 1950 — Article 148(5), 313, 376Government of India Act, 1915 — Section 96D(1)Government of India Act, 1935 — Section 246, 247, 276
High Courts13 Aug 1969Dismissed
Narayana Panicker Ramakrishna Panicker and others Vs Narayana Pillai Krishna Pillai
High Court Of Kerala · (1970) KLJ 112
Specific Relief Act, 1963 — Section 16(c)
High Courts12 Aug 1969
Moideen and Others Vs The State
High Court Of Kerala · (1970) CriLJ 920 : (1969) KLJ 859
Criminal Procedure Code, 1898 (CrPC) — Section 10, 12, 7
High Courts12 Aug 1969
O. Kammukkutty Haji Vs State of Kerala and another
High Court Of Kerala · (1969) KLJ 795
Constitution of India, 1950 — Article 19(1)(f)
High Courts08 Aug 1969Dismissed
S. Rajan Vs The Senior Superintendent of Post Offices
High Court Of Kerala · (1969) KLJ 815
Constitution of India, 1950 — Article 226
High Courts07 Aug 1969
In Re: Morning Star Private Ltd.
High Court Of Kerala · (1969) KLJ 806
Companies Act, 1956 — Section 433, 560(5), 560(6)English Companies Act, 1948 — Section 353(5)
High Courts07 Aug 1969
In Re: The Income Tax Officer, Companies Circle
High Court Of Kerala · (1969) KLJ 806
Companies Act, 1956 — Section 433, 439, 560, 560(5), 560(5)(b)
High Courts07 Aug 1969Dismissed
Lakshmiprasad Bank Vs Gopikrishna Iyer
High Court Of Kerala · (1970) KLJ 367
High Courts06 Aug 1969Allowed
Dy. Accountant General (Admn) Office of the Accountant General, Kerala Trivandrum Vs State of Kerala and Others
High Court Of Kerala · AIR 1970 Ker 158 : (1970) CriLJ 966
Criminal Procedure Code, 1898 (CrPC) — Section 4, 439, 494, 5
High Courts06 Aug 1969Allowed
K.P. Choyi Vs Kocharakkan and another
High Court Of Kerala · (1969) KLJ 665
Criminal Procedure Code, 1898 (CrPC) — Section 145, 161, 161(1), 161(3), 162Evidence Act, 1872 — Section 145