High Courts27 Nov 1970
K.S. Raghavan and Others Vs Iswara Pattar Gramom Parameswara Sastrigal''s son Subbarama Sastrigal and Another
High Court Of Kerala · AIR 1972 Ker 21
Contract Act, 1872 — Section 74
COURT ARCHIVE
High Court Of Kerala judgments, 1970
221 judgments · page 2 of 12
High Courts27 Nov 1970Dismissed
Hindustan Cashew Products (P.) Limited Vs The Sales Tax Officer
High Court Of Kerala · (1971) 28 STC 730
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286
High Courts27 Nov 1970Dismissed
Geo Pictures Ltd., Kottayam Vs Neelakandaru Gopalakrishnaru and Others
High Court Of Kerala · AIR 1971 Ker 274
Contract Act, 1872 — Section 188, 74
High Courts26 Nov 1970Dismissed
Adeelagath Ali Haji Vs Asst. Collector of Central Excise and another
High Court Of Kerala · (1971) KLJ 341
Constitution of India, 1950 — Article 226
High Courts25 Nov 1970Allowed
M. Koyakutty Vs Collector of Customs and Central Excise and Others
High Court Of Kerala · (1978) 2 ELT 494
High Courts25 Nov 1970
Kochuthommen Thomas Vs State of Kerala and Others
High Court Of Kerala · (1971) KLJ 330
Constitution of India, 1950 — Article 226Kerala Land Reforms Act, 1963 — Section 2(25), 80
High Courts24 Nov 1970Dismissed
State of Kerala Vs V.P. Enadeen
High Court Of Kerala · AIR 1971 Ker 193
Criminal Procedure Code, 1898 (CrPC) — Section 190, 20(1), 417, 439, 439(4)Evidence Act, 1872 — Section 5, 57(7), 64Prevention of Food Adulteration Act, 1954 — Section 13(5), 16(1), 2(1)
High Courts24 Nov 1970
Chellappan Vs Sivanandan and Others
High Court Of Kerala · (1972) CriLJ 443
Penal Code, 1860 (IPC) — Section 350, 447, 448, 456, 503
High Courts23 Nov 1970
T. O. HYDROSE Vs CONTROLLER OF ESTATE DUTY, ERNAKULAM.
High Court Of Kerala · (1971) 81 ITR 745
Estate Duty Act, 1953 — Section 34
High Courts23 Nov 1970
T.O. Hydrose Vs Controller of Estate Duty
High Court Of Kerala · (1971) 81 ITR 745
Estate Duty Act, 1953 — Section 34(4), 9(1)
High Courts19 Nov 1970Allowed
Kunji Pillai Amma and another Vs Somanathan Pillai and three others
High Court Of Kerala · (1971) KLJ 105
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8
High Courts18 Nov 1970Dismissed
Anthony Kochuvariathu Vs Chakkalinga Nadar
High Court Of Kerala · (1971) KLJ 109
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(3)Transfer of Property Act, 1882 — Section 106
High Courts17 Nov 1970
Commissioner of Income Tax Vs P. Krishna Warrier
High Court Of Kerala · (1972) 84 ITR 119
Income Tax Act, 1961 — Section 2(15)
High Courts17 Nov 1970
Commissioner of Income Tax Vs M. Mukundan (decd.) (by legal representatives)
High Court Of Kerala · (1974) 95 ITR 604
Income Tax Act, 1961 — Section 260(1), 271(1)
High Courts16 Nov 1970
Kuttan Gopalan Vs State
High Court Of Kerala · (1971) KLJ 142
Criminal Procedure Code, 1898 (CrPC) — Section 428, 471Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts16 Nov 1970Allowed
Haji Kasi Muhammed Vali Ahammed Sahib Vs Makku Sahib
High Court Of Kerala · (1971) KLJ 217
Civil Procedure Code, 1908 (CPC) — Section 144Succession Act, 1925 — Section 214
High Courts13 Nov 1970
The General Assurance Society Ltd. Vs C.K. Abooty
High Court Of Kerala · (1970) KLJ 1039
High Courts10 Nov 1970Dismissed
Appula Vadhyar Narayana Vadhyar Vs Venkateswara Vadhyar and Others
High Court Of Kerala · AIR 1971 Ker 85
Evidence Act, 1872 — Section 107, 108
High Courts10 Nov 1970
Mani Chacko and another Vs Subramonian Moothathu
High Court Of Kerala · (1971) KLJ 99
High Courts10 Nov 1970Allowed
Bava Cheriyan Vs Adimoolam Iyer Mahadeva Iyer
High Court Of Kerala · (1971) KLJ 371
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b)