High Courts27 Aug 1970Dismissed
C. Correya Vs The Sales Tax Officer and Another
High Court Of Kerala · (1971) 28 STC 687
Criminal Procedure Code, 1898 (CrPC) — Section 153, 222, 234, 435, 436
COURT ARCHIVE
High Court Of Kerala judgments, 1970
221 judgments · page 6 of 12
High Courts26 Aug 1970Dismissed
Amaravila Krishnan Nair Vs The Election Commissioner of India, New Delhi and Others
High Court Of Kerala · AIR 1972 Ker 5
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 15
High Courts26 Aug 1970Dismissed
Gopala Pai Govinda Pai Vs Kamalavathi Bai and others
High Court Of Kerala · (1971) KLJ 25
Transfer of Property Act, 1882 — Section 53(A)
High Courts24 Aug 1970Allowed
T. Jacob Vs State of Kerala
High Court Of Kerala · AIR 1971 Ker 166 : (1971) CriLJ 952
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15(1), 2, 5(1), 7(1), 8
High Courts19 Aug 1970Dismissed
Achuthan Pillai and others Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 911
Constitution of India, 1950 — Article 14, 19, 226Limitation Act, 1963 — Section 10
High Courts19 Aug 1970Dismissed
State of Kerala Vs Daniel Nadar Vedakkannu Nadar and another
High Court Of Kerala · (1971) KLJ 182
Penal Code, 1860 (IPC) — Section 299, 299(a), 300, 302, 304
High Courts19 Aug 1970
Mukundan Vs Nalini
High Court Of Kerala · (1970) KLJ 921
Hindu Marriage Act, 1955 — Section 13
High Courts19 Aug 1970Dismissed
Achuthan Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 39
Constitution of India, 1950 — Article 19, 226Evidence Act, 1872 — Section 115Limitation Act, 1963 — Section 10
High Courts19 Aug 1970
Koongaran Mukundan Vs Thamaravalappil Nalini
High Court Of Kerala · AIR 1971 Ker 183
High Courts18 Aug 1970
State of Kerala Vs Damodoran
High Court Of Kerala · (1970) ACJ 411
Motor Vehicles Act, 1988 — Section 112, 89Penal Code, 1860 (IPC) — Section 279, 287, 304A
High Courts17 Aug 1970
K.R. Gopinathan Nair Vs Jacob Kurian and Others
High Court Of Kerala · (1971) CriLJ 431
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts14 Aug 1970
V.N. Narayanan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1971 Ker 98
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 21Kerala Land Reforms Act, 1963 — Section 1, 12, 125, 29A, 29B
High Courts13 Aug 1970
Seshasayee Bros. (Travancore) Private Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1971) 82 ITR 442
Income Tax Act, 1961 — Section 37, 37(1)
High Courts11 Aug 1970
C. Ramaswamy Vs Kerala State Electricity Board
High Court Of Kerala · (1971) KLJ 200 : (1970) 2 LLJ 665
High Courts07 Aug 1970
SMT. LUCY KOCHUVAREED Vs COMMISSIONER OF AGRICULTURAL Income Tax, TRIVANDRUM.
High Court Of Kerala · (1971) 82 ITR 845
Kerala Agricultural Income Tax Act, 1950 — Section 34
High Courts06 Aug 1970Dismissed
Ramanatha Pillai Vs State of Kerala and another
High Court Of Kerala · (1971) KLJ 210
Constitution of India, 1950 — Article 16, 226, 309, 310, 310(2)
High Courts05 Aug 1970Allowed
Sainaba and others Vs Narayanan
High Court Of Kerala · (1971) KLJ 115
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts04 Aug 1970Dismissed
Omana Pandala Ampu Pandala and another Vs Kesavaru Sambhuvaru Namboodiri and another
High Court Of Kerala · (1970) KLJ 973
Civil Procedure Code, 1908 (CPC) — Section 2(11), 60
High Courts31 Jul 1970
Manavallabhan Karanamulpad Vs The Sub-Collector and Land Acquisition Officer, Malappuram
High Court Of Kerala · (1970) KLJ 961
Civil Procedure Code, 1908 (CPC) — Section 2, 34, 35Court Fees Act, 1870 — Section 8Kerala Court Fees and Suits Valuation Act, 1959 — Section 11, 51
High Courts31 Jul 1970Allowed
Kumaran and others Vs Mathai
High Court Of Kerala · (1970) KLJ 901
Civil Procedure Code, 1908 (CPC) — Section 26Limitation Act, 1963 — Section 25, 3(66)