High Courts23 Mar 1971Dismissed
Neelakanta Pillai Govinda Pillai Vs Gouri Pillai Bharathi Amma and others
High Court Of Kerala · (1971) KLJ 631
Limitation Act, 1908 — Article 142, 144
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 11 of 14
High Courts18 Mar 1971Dismissed
John Vs Thressya
High Court Of Kerala · (1971) KLJ 416
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Evidence Act, 1872 — Section 115
High Courts18 Mar 1971
M.A. Azees Vs A. Mymoonumma
High Court Of Kerala · (1971) KLJ 361
Guardians and Wards Act, 1890 — Section 17, 25, 25(1), 25(3), 4(2)
High Courts16 Mar 1971Dismissed
Pappy Amma Vs Prabhakaran Nair
High Court Of Kerala · AIR 1972 Ker 1
Limitation Act, 1908 — Article 142, 144
High Courts16 Mar 1971
Narayanan Investment Trust (P.) Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (1972) 83 ITR 770 : (1971) KLJ 576
Companies Act, 1956 — Section 205Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 104, 104(1)
High Courts16 Mar 1971
NARAYANAN INVESTMENT TRUST (P.) LTD. Vs Income Tax OFFICER, TRIVANDRUM, AND ANOTHER.
High Court Of Kerala · (1972) 83 ITR 770 : (1971) KLJ 576
COMPANIES ACT, 1956 — Section 104, 205Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 104, 105, 194
High Courts16 Mar 1971Dismissed
Gopalan Nambiar Vs Kunhi Amma and others
High Court Of Kerala · (1971) KLJ 513
High Courts15 Mar 1971
S. Veeriah Reddiar Vs Presiding Officer, Labour Court
High Court Of Kerala · (1971) 2 LLJ 127
High Courts13 Mar 1971Dismissed
State of Kerala Vs K.G. Damodaran Pillai
High Court Of Kerala · (1971) KLJ 395
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Mar 1971Allowed
Mohammed and others Vs V.P. Nair
High Court Of Kerala · (1971) KLJ 433
Essential Services Maintenance Act, 1968 — Section 3, 4, 5Essential Services Maintenance Act, 1981 — Section 4, 5Penal Code, 1860 (IPC) — Section 143, 149, 341, 353
High Courts12 Mar 1971Dismissed
Ouseph Mathew Vs Official Liquidator
High Court Of Kerala · (1971) KLJ 549
Kerala Agriculturists Debt Relief Act, 1970 — Section 20(8)
High Courts11 Mar 1971Dismissed
Kora Thomas Vs Joseph Joseph and another
High Court Of Kerala · (1971) KLJ 457
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts10 Mar 1971Allowed
St. Mary''s Monastery Vs Executive Officer, Ayyanthole Panchayat and others
High Court Of Kerala · (1971) KLJ 556
Kerala Panchayat Raj Act, 1994 — Section 69(1)(b), 69(1)(ii)(b)
High Courts10 Mar 1971Dismissed
Ottur Prabhakara Menon Vs Madambath Rugmini Amma
High Court Of Kerala · (1974) KLJ 141
Trusts Act, 1882 — Section 81, 82
High Courts06 Mar 1971
M. Durai Raj Vs Commissioner of Income Tax, Ernakulam
High Court Of Kerala · (1972) 83 ITR 484
Income Tax Act, 1961 — Section 10, 12, 144, 145, 256
High Courts06 Mar 1971
M. Durai Raj Vs Commissioner of Income Tax
High Court Of Kerala · (1972) 83 ITR 484
Income Tax Act, 1961 — Section 10, 12, 144, 145, 256
High Courts06 Mar 1971Allowed
Kochappi Achuthan Vs M. Sulochana
High Court Of Kerala · (1971) KLJ 691
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts05 Mar 1971Allowed
Kesavan Nair Vs State Insurance Officer
High Court Of Kerala · (1971) 03 KL CK 0013
Motor Vehicles Act, 1988 — Section 2(20), 2(29), 96, 96(2)
High Courts05 Mar 1971Allowed
Commissioner, Corporation of Calicut and others Vs K.V. Subhadra Kovilamma and others
High Court Of Kerala · (1971) KLJ 435
Kerala Municipal Corporation Act, 1961 — Section 113(1)(a), 137
High Courts27 Feb 1971Dismissed
Karakkat Kumaran Raman alias Kavalappara Kottarathil Kunhikuttan Unni alias Mooppil Nair Vs Sathyanathan Unni Nair and others
High Court Of Kerala · (1971) KLJ 421
Civil Procedure Code, 1908 (CPC) — Section 113, 141, 24Constitution of India, 1950 — Article 13, 133, 14, 19(1)(a), 19(1)(f)Hindu Succession Act, 1956 — Section 5, 7(3), 7(3)