High Courts03 Jul 1969
Pathummal Vs Narayanan and another
High Court Of Kerala · (1970) KLJ 84
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151, 153
COURT ARCHIVE
High Court Of Kerala judgments, 1969
204 judgments · page 7 of 11
High Courts02 Jul 1969Allowed
Janakykutty Vs Varghese
High Court Of Kerala · (1969) KLJ 728
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1Hindu Minority and Guardianship Act, 1956 — Section 11
High Courts01 Jul 1969
Nanoo Asan Madhavan Vs State of Kerala and Others
High Court Of Kerala · (1970) 1 LLJ 272
Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 2A
High Courts01 Jul 1969Dismissed
Miss Achamma Thomas Vs The Principal, St. Teresa''s College, Ernakulam and another
High Court Of Kerala · (1971) KLJ 606
Constitution of India, 1950 — Article 29(2)Kerala University Act, 1974 — Section 19(j), 30, 30(j), 32, 33
High Courts30 Jun 1969
Sreekumaran Vasudevan Namboothiri Vs Vasudevan Narayanan Namboodiri and others
High Court Of Kerala · (1969) KLJ 631
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts30 Jun 1969Dismissed
Ulliveetil Abu and Another Vs C.P. Beebi
High Court Of Kerala · (1970) KLJ 343
Civil Procedure Code, 1908 (CPC) — Section 115Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 106
High Courts24 Jun 1969
C. Kunhikutty Vs Workmen of the Malabar Roadways Service
High Court Of Kerala · (1970) 2 LLJ 478
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts20 Jun 1969Dismissed
Kunjan Kumaran Vs Krishna Iyer Ramachandra Iyer
High Court Of Kerala · (1969) KLJ 770
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts16 Jun 1969Allowed
Kunhu Muhammed Vs Ummayithi alias Umma Haji Umma
High Court Of Kerala · (1969) KLJ 468
Civil Procedure Code, 1908 (CPC) — Section 132, 132(1), 132(1)Constitution of India, 1950 — Article 15, 39
High Courts16 Jun 1969Dismissed
M. Ramakrishna Menon Vs The State of Kerala and others
High Court Of Kerala · (1969) KLJ 607
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 12, 36
High Courts11 Jun 1969Dismissed
C. Sankaranarayanan and Others Vs The State of Kerala
High Court Of Kerala · AIR 1970 Ker 239
Constitution of India, 1950 — Article 19(1), 31Kerala Education Act, 1958 — Section 12, 36Kerala Education Rules, 1959 — Rule 2, 2(A), 4, 8
High Courts10 Jun 1969Allowed
Philippose Thomas Vs The State Bank of Travancore
High Court Of Kerala · (1970) KLJ 512
Kerala Agriculturists Debt Relief Act, 1970 — Section 2(c), 5(1)
High Courts04 Jun 1969Allowed
State of Kerala Vs Lukose Pathrose Mathai
High Court Of Kerala · (1970) KLJ 517
Limitation Act, 1908 — Article 149
High Courts03 Jun 1969Allowed
Ammu Vs Thekkekara Kunhunni''s son Krishnan and others
High Court Of Kerala · (1969) KLJ 562
Evidence Act, 1872 — Section 68, 70, 71Registration Act, 1908 — Section 17, 18, 34(3), 35(1), 47Succession Act, 1925 — Section 2(h), 63, 63(b), 63(c)
High Courts02 Jun 1969Dismissed
Parameswaran Pillai Neelakanda Pillai Vs Kesavan Nair Gopalakrishnan Nair
High Court Of Kerala · (1969) KLJ 680
Limitation Act, 1982 — Article 182, 182(4)
High Courts02 Jun 1969Dismissed
P.J. Mathai Vs C.P. Scharia
High Court Of Kerala · (1969) KLJ 696
Kerala Court Fees and Suits Valuation Act, 1959 — Section 42(a)
High Courts04 Apr 1969
Mrs. Dorothy Luiz Vs Mrs. Luiz and Others
High Court Of Kerala · (1969) KLJ 721
High Courts03 Apr 1969Dismissed
Manager, Messrs. Harrisons and Crosfield Ltd. Vs Manager, Grade II Local Office, Employees State Insurance Corporation
High Court Of Kerala · (1969) KLJ 655
Employees State Insurance Act, 1948 — Section 2, 2(9), 2(9)(b), 22
High Courts03 Apr 1969Dismissed
Ratanshi Panchan Tank Vs Registrar of Companies and others
High Court Of Kerala · (1970) KLJ 67
Companies Act, 1956 — Section 33, 34, 611Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 33, 80