High Courts24 Jun 1970Dismissed
A. Yousuf Rawther Vs Sowramma
High Court Of Kerala · AIR 1971 Ker 261
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 35Dissolution of Muslim Marriages Act, 1939 — Section 2
COURT ARCHIVE
High Court Of Kerala judgments, 1970
221 judgments · page 8 of 12
High Courts19 Jun 1970
V. Hallay Mathew Vs State of Kerala and Another
High Court Of Kerala · (1971) 79 ITR 72
Constitution of India, 1950 — Article 20(1)Income Tax Act, 1922 — Section 18(3D), 18(6), 51, 53, 66(1)Income Tax Act, 1961 — Section 194, 200, 267B, 276, 279
High Courts19 Jun 1970Allowed
The Shanker Paints and Oil Mills (P) Ltd. Vs State of Kerala
High Court Of Kerala · (1971) KLJ 252
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Transfer of Property Act, 1882 — Section 108(g)
High Courts16 Jun 1970Dismissed
State of Kerala Vs Sreepoorna Trayeesa Vilasom Bank Ltd.
High Court Of Kerala · (1971) KLJ 154
Kerala Motor Vehicles Taxation Act, 1976 — Section 13
High Courts16 Jun 1970Dismissed
K.C. Kunhikalandar Vs K.N. Abdul Khader
High Court Of Kerala · (1971) KLJ 603
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 114, 118, 118(a)
High Courts16 Jun 1970Dismissed
Joseph Vs Antony
High Court Of Kerala · (1970) KLJ 541
Kerala Land Reforms Act, 1963 — Section 114, 117, 125(3), 127, 2(25)
High Courts15 Jun 1970
Devarajan and others Vs Kassim Sait and others
High Court Of Kerala · (1970) KLJ 899
Civil Procedure Code, 1908 (CPC) — Section 151, 24
High Courts11 Jun 1970Allowed
Thami Vs The Assistant Educational Officer and others
High Court Of Kerala · (1970) KLJ 888
Kerala Education Rules, 1959 — Rule 67(7)
High Courts05 Jun 1970Allowed
K.K. Mammoo Vs Kunhiraman and others
High Court Of Kerala · (1970) KLJ 763
Contract Act, 1872 — Section 22Evidence Act, 1872 — Section 115, 116
High Courts28 May 1970Allowed
M. Hameed Vs P. Ittoop
High Court Of Kerala · (1970) KLJ 591
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 115, 80Companies Act, 1956 — Section 171Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(3), 20, 25(6)
High Courts10 Apr 1970Allowed
Sukumaran Nair Vs Raghavan Nair
High Court Of Kerala · (1970) KLJ 718
Court Fees Act, 1870 — Section 7(ix)Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(1), 12(1), 13, 16
High Courts10 Apr 1970Allowed
Sankara Pillai Madhavan Pillai Vs Inez Rosario
High Court Of Kerala · AIR 1971 Ker 27
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 151
High Courts09 Apr 1970Allowed
M.K. Thangal Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 827
Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 19Kerala Land Tax Act, 1961 — Section 1, 10, 11, 12, 16
High Courts09 Apr 1970Allowed
Manattillath Krishnan Thangal and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1971 Ker 65
Constitution of India, 1950 — Article 14, 19, 19(1), 265, 31Kerala Land Tax Act, 1961 — Section 5
High Courts08 Apr 1970Dismissed
P. Ramachandran and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1971 Ker 146
Cochin Abkari Act, 1077 — Section 18A, 29(2)Constitution of India, 1950 — Article 19(6), 245, 276, 296
High Courts08 Apr 1970Allowed
M.P. Pavithran Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 711
Kerala Co-operative Societies Act, 1969 — Section 109, 109(2)Kerala Co-operative Societies Rules, 1969 — Rule 37(4)
High Courts03 Apr 1970
K.P. Varghese Vs Income Tax Officer, B-Ward and Others
High Court Of Kerala · (1970) 77 ITR 719
Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 45, 47, 52, 52(1)
High Courts26 Mar 1970Allowed
Joseph Clamand Vs Leelamma Savior
High Court Of Kerala · (1970) KLJ 417
Kerala Court Fees and Suits Valuation Act, 1959 — Section 27(c), 7(iv), 8
High Courts25 Mar 1970Dismissed
Central Gulf Steamship Corporation Vs Sorabji and Company Private Limited
High Court Of Kerala · (1971) KLJ 275
Carriage of Goods by Sea Act, 1925 — Article 3
High Courts25 Mar 1970Dismissed
State of Kerala Vs Malabar Steamship Co. Ltd.
High Court Of Kerala · (1970) KLJ 452
Carriage of Goods by Sea Act, 1925 — Article 3