High Courts03 Apr 1969Dismissed
Pathikkal Kalliyani Vs Pathikkal Kalliani and another
High Court Of Kerala · (1970) KLJ 205
Limitation Act, 1908 — Article 142
COURT ARCHIVE
High Court Of Kerala judgments, 1969
204 judgments · page 8 of 11
High Courts03 Apr 1969
Bhageerathi Ramamani Vs Radhamma
High Court Of Kerala · (1969) 04 KL CK 0008
Criminal Procedure Code, 1898 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 323
High Courts03 Apr 1969
Sanku Sreedharan Kottukallil Veettil Konathadi Kara Vs State of Kerala
High Court Of Kerala · AIR 1970 Ker 98 : (1970) CriLJ 688 : (1969) KLJ 532
Criminal Procedure Code, 1898 (CrPC) — Section 439(1), 439(4)Penal Code, 1860 (IPC) — Section 307, 326, 40, 88, 89
High Courts03 Apr 1969
Ramakrishna Panicker and Another Vs State of Kerala
High Court Of Kerala · AIR 1971 Ker 18 : (1971) CriLJ 57
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307
High Courts03 Apr 1969Dismissed
The Manager, Harrisons and Crosfield Ltd., Quilon Vs The Manager, Grade II, Local Office, Employees State Insurance Corporation, Quilon
High Court Of Kerala · AIR 1970 Ker 194 : (1970) 1 LLJ 453
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12Employees State Insurance Act, 1948 — Section 2(22), 2(9)
High Courts03 Apr 1969Allowed
Kunhalan Kutty Vs Pathumma and others
High Court Of Kerala · (1970) KLJ 903
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 150, 39
High Courts03 Apr 1969Dismissed
Ratanshi Panchan Tank, Mattancherry, Cochin Vs Registrar of Companies, Kerala and Others
High Court Of Kerala · AIR 1971 Ker 1
Companies Act, 1956 — Section 33, 33(1), 611Constitution of India, 1950 — Article 226
High Courts02 Apr 1969Dismissed
P.S. Menon Vs State of Kerala and Others
High Court Of Kerala · AIR 1970 Ker 165
Constitution of India, 1950 — Article 16, 226, 234, 309, 316States Reorganisation Act, 1956 — Section 115(5), 117States Reorganisation Rules — Rule 314, 315
High Courts02 Apr 1969Allowed
The Young Women''s Christian Association, Trivandrum Vs S. Jacob and others
High Court Of Kerala · (1969) KLJ 788
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts01 Apr 1969
Indian Aluminium Comp. Limited Vs The State of Kerala and others
High Court Of Kerala · (1969) KLJ 571
Constitution of India, 1950 — Article 143, 19(1)(a), 254, 254(1)Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3Electricity (Supply) Act, 1948 — Section 10, 10A, 12, 14, 15
High Courts31 Mar 1969Allowed
B.V. Abraham and Others Vs State Bank of Travancore
High Court Of Kerala · (1969) KLJ 783
Banking Regulation Act, 1949 — Section 45, 45(4), 45(8), 45(9)Companies Act, 1956 — Section 428, 429, 429(2), 99Limitation Act, 1963 — Article 113, 55
High Courts31 Mar 1969Allowed
Sumithran Nambiar Vs Parukutty Amma and others
High Court Of Kerala · (1970) KLJ 13
Kerala Stay of Eviction Proceedings Act, 1967 — Section 5
High Courts31 Mar 1969
K. Prabhakaran Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 1970 Ker 27 : (1970) 1 LLJ 522
Constitution of India, 1950 — Article 226
High Courts31 Mar 1969
Prabhakaran Nair Vs The State of Kerala and Others
High Court Of Kerala · (1969) KLJ 555
Constitution of India, 1950 — Article 226, 311
High Courts28 Mar 1969
Varkey Thomas Vs Annamma Abraham
High Court Of Kerala · (1969) KLJ 658
Kerala Land Reforms Act, 1963 — Section 112, 132, 75, 75(4)
High Courts25 Mar 1969
P.B. Kader and Others Vs Thatchamma and Others
High Court Of Kerala · AIR 1970 Ker 241
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 6(2)
High Courts25 Mar 1969Allowed
The Vypeen Union Private Limited Vs Thatchamma and others
High Court Of Kerala · (1969) KLJ 491
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 95(2)(b)
High Courts24 Mar 1969Dismissed
Manuel T. Paikaday Vs Kerala State and another
High Court Of Kerala · (1970) KLJ 142
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 27(c), 80
High Courts21 Mar 1969Dismissed
C.K. Thomas Vs Lakshmi Amma Bhavani Amma
High Court Of Kerala · (1969) KLJ 731
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts21 Mar 1969Allowed
Unnooli alias Kuttimalu and others Vs Theyyu
High Court Of Kerala · (1969) KLJ 620