COURT ARCHIVE

High Court Of Kerala judgments, 1969

204 judgments · page 9 of 11

High Courts20 Mar 1969Dismissed

Govindji J. Khona Vs K. Damodaran and Others

High Court Of Kerala · (1969) KLJ 641

Criminal Procedure Code, 1898 (CrPC) — Section 417Essential Commodities Act, 1955 — Section 3, 3(g)Penal Code, 1860 (IPC) — Section 109, 34, 420

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High Courts19 Mar 1969

Joseph Chacko Vs Agricultural Income Tax Officer

High Court Of Kerala · (1970) 77 ITR 610

Kerala Agricultural Income Tax Act, 1950 — Section 2

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High Courts19 Mar 1969

Padmanabha Pillai Arunachalam Pillai Vs Narayana Pillai Natarajan and another

High Court Of Kerala · (1969) KLJ 614

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2, 24, 5, 5(2), 5(2)(ii)

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High Courts14 Mar 1969Allowed

Mathai Varkey and others Vs Mariam and others

High Court Of Kerala · (1969) KLJ 702

Kerala Land Reforms Act, 1963 — Section 17(1), 17(1), 4A, 4A(a)

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High Courts11 Mar 1969

Kochu Moideen Vs A.S.N. Nambeesan and others

High Court Of Kerala · (1969) KLJ 453

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High Courts11 Mar 1969Dismissed

Damodaran Vs The State of Kerala and others

High Court Of Kerala · (1969) KLJ 686

Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(1)(g), 19(6)Government of India Act, 1935 — Section 175(3)

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High Courts10 Mar 1969Dismissed

State of Kerala Vs Sankara Panicker Harihara Panicker

High Court Of Kerala · (1969) KLJ 604

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High Courts06 Mar 1969Dismissed

G. Appukkuttan Pillai Vs Government of India and Others

High Court Of Kerala · AIR 1970 Ker 110

Constitution of India, 1950 — Article 162, 226, 245, 246, 256States Reorganisation Act, 1956 — Section 115, 115(5), 115(7)

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High Courts05 Mar 1969Dismissed

State of Kerala Vs K.C. Narayanan Nair

High Court Of Kerala · (1969) KLJ 464

Prevention of Food Adulteration Act, 1954 — Section 13, 13(3), 16(1), 2, 7

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High Courts04 Mar 1969Dismissed

Cherla Poulose Koovapally Kattavil Vs K.P. Sathiavan Nair and Another

High Court Of Kerala · AIR 1970 Ker 94

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts04 Mar 1969

Cheria Poulose Vs Sathiavan Nair and another

High Court Of Kerala · (1969) KLJ 591

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts25 Feb 1969Dismissed

C. Upperi Haji and N.V.C. Ebrahim Haji and Co. Vs The Sales Tax Officer, Badagara and another

High Court Of Kerala · (1970) KLJ 54

Central Sales Tax Act, 1956 — Section 15, 15(b), 6, 8Constitution of India, 1950 — Article 286

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High Courts24 Feb 1969Dismissed

V. Cheriya Bappu Haji Vs The Sales Tax Officer, Ottapalam and another

High Court Of Kerala · (1971) KLJ 321

Constitution of India, 1950 — Article 226, 265Kerala General Sales Tax Act, 1963 — Section 35, 43

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High Courts24 Feb 1969Allowed

Kottoor Mariam Vs The Tahsildar North Wynad Taluk

High Court Of Kerala · (1969) KLJ 682

Travancore-Cochin Revenue Recovery Act, 1951 — Section 24

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High Courts24 Feb 1969Allowed

Krishna Menon Vs Kunhippa Haji

High Court Of Kerala · (1969) KLJ 507

Kerala Land Reforms Act, 1963 — Section 31, 33, 36(1), 43, 7(1)(a)(ii)

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High Courts20 Feb 1969Allowed

J. Dewet van Ingen and another Vs Land Tribunal, Tellicherry and others

High Court Of Kerala · (1970) KLJ 481

Kerala Land Reforms Act, 1963 — Section 2, 2(17), 2(57), 2(b), 29

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High Courts19 Feb 1969Partly Allowed

A. Ibrahim Kunju Vs State of Kerala and Others

High Court Of Kerala · AIR 1970 Ker 65

Constitution of India, 1950 — Article 14, 19, 226

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High Courts18 Feb 1969

Chandu Vs Kunhamma Amma

High Court Of Kerala · (1969) KLJ 739

Kerala Land Reforms Act, 1963 — Section 132, 132(3)(c)(i), 132(3)(c)(ii), 14, 15

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High Courts17 Feb 1969

K. Kunhambu Vs Registrar of Co-operative Societies and others

High Court Of Kerala · (1969) KLJ 844

Constitution of India, 1950 — Article 359

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High Courts14 Feb 1969

Provident Fund Inspector Vs Venkatachalam Chettiar (Receiver)

High Court Of Kerala · (1969) KLJ 605 : (1970) 1 LLJ 455

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 2

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