High Courts19 Feb 1970Allowed
Parameswaran Pillai Kumara Pillai and others Vs Chinna Lakshmi and another
High Court Of Kerala · (1970) KLJ 458
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92(1), 144
COURT ARCHIVE
High Court Of Kerala judgments, 1970
221 judgments · page 10 of 12
High Courts16 Feb 1970Allowed
V. Ganesh Vs Maya Sundari
High Court Of Kerala · (1970) KLJ 340
Hindu Marriage Act, 1955 — Section 10, 13, 13(2)(ii), 23, 23(1)
High Courts13 Feb 1970Allowed
K. Venkatachalam Aiyer Vs J. Melby D''Cruz and Others
High Court Of Kerala · AIR 1971 Ker 190
Industrial Disputes Act, 1947 — Section 25FFF, 33C(2)Payment of Wages Act, 1936 — Section 15(2)
High Courts13 Feb 1970Dismissed
Naseema Textiles, Azhikode Vs The Union of India (UOI) and Others
High Court Of Kerala · AIR 1971 Ker 192
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts13 Feb 1970Dismissed
Nazeema Textiles Vs Union of India and others
High Court Of Kerala · (1970) KLJ 438
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Feb 1970Allowed
M.N. Sahadevan Vs Narayana Panicker Sudhakaran and another
High Court Of Kerala · (1970) KLJ 215
Penal Code, 1860 (IPC) — Section 279, 337
High Courts10 Feb 1970
M. Purushothaman Nair and others Vs State of Kerala and Others
High Court Of Kerala · (1970) KLJ 531
Kerala Co-operative Societies Act, 1969 — Section 30(3), 30(4), 32, 32(1)
High Courts09 Feb 1970Allowed
Yogesh Trading Co., Kotachery Vs The Intelligence Officer of Sales Tax Cannanore and Another
High Court Of Kerala · AIR 1970 Ker 218 : (1970) 26 STC 45
Constitution of India, 1950 — Article 14, 19(1), 246, 301, 304Kerala General Sales Tax Act, 1963 — Section 29, 29(3), 29(4), 29(5)Kerala General Sales Tax Rules, 1963 — Rule 35, 35(10), 35(11), 35(12), 35(15)
High Courts09 Feb 1970Dismissed
K. Muhammed and others Vs Nani and others
High Court Of Kerala · (1970) KLJ 356
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, 100Evidence Act, 1872 — Section 62, 65Kerala Stamp Act, 1959 — Section 17, 25, 32, 34, 35
High Courts09 Feb 1970Dismissed
M. Arjun Elayad Vs The Assistant Educational Officer and another
High Court Of Kerala · (1970) KLJ 563
Constitution of India, 1950 — Article 30
High Courts06 Feb 1970Dismissed
State of Kerala and another Vs M/s. T. Sreeramulu and others
High Court Of Kerala · (1970) KLJ 799
Constitution of India, 1950 — Article 166(2), 299(1)Contract Act, 1872 — Section 56, 73Essential Commodities Act, 1955 — Section 3
High Courts05 Feb 1970Dismissed
Madathodiyil Cherootty Pillai Vs State of Kerala
High Court Of Kerala · (1970) KLJ 219
Criminal Procedure Code, 1898 (CrPC) — Section 302, 304, 326, 342, 439(4)Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts05 Feb 1970
Peter Elizabeth Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1970) 77 ITR 683
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Kerala Agricultural Income Tax Act, 1950 — Section 30, 43(3), 52(2)Travancore-Cochin Revenue Recovery Act, 1951 — Section 41(3)
High Courts04 Feb 1970Allowed
Inassu Vs Velu and others
High Court Of Kerala · (1970) KLJ 329
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 95
High Courts04 Feb 1970Dismissed
Chattanatha Karayalar Vs State of Kerala and Others
High Court Of Kerala · (1970) KLJ 537
States Reorganisation Act, 1956 — Section 78
High Courts04 Feb 1970Allowed
J. Hayagreevan Potti Vs N. Sankaran Nair
High Court Of Kerala · (1970) KLJ 310
Criminal Procedure Code, 1898 (CrPC) — Section 342Kerala Shops and Commercial Establishment Act, 1960 — Section 13, 19, 2(4), 2(7), 20
High Courts03 Feb 1970
K.P. Hormis, Managing Director, Federal Bank Ltd. Vs P.A. John and Another
High Court Of Kerala · (1970) 2 LLJ 351
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts03 Feb 1970Allowed
State of Kerala Vs Krishna Kurup Madhava Kurup
High Court Of Kerala · AIR 1971 Ker 211
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Limitation Act, 1963 — Section 14, 5
High Courts30 Jan 1970Dismissed
Parvathi Ammal Vs T.R.S. Ramanatha Iyer and Brothers and others
High Court Of Kerala · (1970) KLJ 493
Hindu Succession Act, 1956 — Section 14, 31, 4(1)(b)
High Courts28 Jan 1970
Mathai Varghese Vs Kuriacko Chacko
High Court Of Kerala · (1970) CriLJ 1170
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 148, 447