High Courts05 Aug 1969Dismissed
Alex Beets Vs M.A. Urmese and Another
High Court Of Kerala · AIR 1970 Ker 312
Constitution of India, 1950 — Article 16, 226
COURT ARCHIVE
High Court Of Kerala judgments, 1969
204 judgments · page 6 of 11
High Courts31 Jul 1969Allowed
Kunjayamma Kartaiyayani Amma Vs Kunchali Karthiyayani Madakkavil, Veedu and Others
High Court Of Kerala · AIR 1970 Ker 289
Limitation Act, 1908 — Article 144Transfer of Property Act, 1882 — Section 60, 92Travancore Limitation Act, 1100 — Article 136
High Courts31 Jul 1969Dismissed
V. Aboobacer and another Vs State of Kerala
High Court Of Kerala · (1969) KLJ 740
Criminal Procedure Code, 1898 (CrPC) — Section 238, 54Essential Commodities Act, 1955 — Section 3, 6Penal Code, 1860 (IPC) — Section 224, 353
High Courts30 Jul 1969Allowed
V.U. Kochunni and others Vs The Cochin Devaswom Board and others
High Court Of Kerala · (1970) KLJ 129
Income Tax Act, 1961 — Section 46(2)
High Courts23 Jul 1969Allowed
M. Keshava Kamath Vs C. Abdul Sukoor
High Court Of Kerala · (1969) KLJ 754
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts22 Jul 1969
A.K. Kallappa Chettiar and Sons Vs State of Kerala and Others
High Court Of Kerala · (1970) 1 LLJ 97
Industrial Disputes Act, 1947 — Section 10, 24, 26
High Courts21 Jul 1969
P. Ramachandran Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 748
Constitution of India, 1950 — Article 14, 19(1)(g), 276, 301
High Courts17 Jul 1969
The Cochin State Power and Light Corporation Ltd. Vs The State of Kerala and another
High Court Of Kerala · (1969) KLJ 799
Constitution of India, 1950 — Article 286(1)
High Courts17 Jul 1969
K. Bhaminikutty Vs The University of Kerala and others
High Court Of Kerala · (1970) KLJ 107
Kerala University Act, 1969 — Section 66Kerala University Ordinance — Section 24
High Courts16 Jul 1969
Francis (K.J.) (Proprietor, Francis Tile Works) and Another Vs Regional Provident Fund Commissioner and Others
High Court Of Kerala · (1970) 1 LLJ 118
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17
High Courts16 Jul 1969Dismissed
Muhamed Vs Abdullakutty alias Bava
High Court Of Kerala · (1969) KLJ 838
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1(s), 51, 94
High Courts15 Jul 1969Allowed
T. Subramanya Bhatta Vs C. Abdulla and Others
High Court Of Kerala · AIR 1971 Ker 21 : (1969) KLJ 683
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts14 Jul 1969
State Vs Thampikannu Mytheen Picha
High Court Of Kerala · AIR 1970 Ker 251 : (1970) CriLJ 1498 : (1969) KLJ 667
Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 379, 75
High Courts14 Jul 1969Allowed
M.V. Joseph Vs Senapathi and others
High Court Of Kerala · (1970) KLJ 16
Constitution of India, 1950 — Article 226
High Courts11 Jul 1969Dismissed
T.V. Kunhappan Vs The State of Kerala
High Court Of Kerala · (1969) KLJ 427
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts10 Jul 1969Dismissed
Puthalath Kannan Nair Vs Kuttichi Kausalya
High Court Of Kerala · (1969) KLJ 699
Criminal Procedure Code, 1898 (CrPC) — Section 235, 235(1), 236, 237, 247Kerala Police Act, 2011 — Section 51Penal Code, 1860 (IPC) — Section 130, 147, 160, 323, 324
High Courts08 Jul 1969Dismissed
Madhavan Sreedharan and others Vs Mandakini Sarada
High Court Of Kerala · (1969) KLJ 768
Kerala Compensation for Tenants Improvements Act, 1958 — Section 3(f), 9
High Courts08 Jul 1969Dismissed
Ayiranazhi Kovilakath Kunchukutty and others Vs Ayiranazhi Kovilakath Vedapuratti and others
High Court Of Kerala · (1969) KLJ 771
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11Contract Act, 1872 — Section 23
High Courts03 Jul 1969Allowed
Kalathile Valappil Pookkoth Mammad and another Vs Cheeramoolayil Pookoth Aleema and others
High Court Of Kerala · (1970) KLJ 126
High Courts03 Jul 1969
S.J.N. Oil Mills Vs The Sales Tax Officer
High Court Of Kerala · (1969) KLJ 810
General Sales Tax Rules, 1950 — Rule 33Kerala General Sales Tax (Levy and Validation) Act, 1965 — Section 3(1)