High Courts05 Nov 1971
Ratnamma Palat Vs Parakkot Muhammadunni
High Court Of Kerala · (1972) CriLJ 1652 : (1972) KLJ 29
Criminal Procedure Code, 1898 (CrPC) — Section 145
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 4 of 14
High Courts04 Nov 1971Dismissed
Sivasankara Pillai Vs The State of Kerala and others
High Court Of Kerala · (1971) KLJ 823
Penal Code, 1860 (IPC) — Section 379, 380, 457, 461
High Courts04 Nov 1971
Dr. Chathukutty Vs Janaki Amma and Another
High Court Of Kerala · (1972) CriLJ 696
Evidence Act, 1872 — Section 112
High Courts03 Nov 1971
K.P. Mathai Vs The Principal, Regional Engineering College and Another
High Court Of Kerala · (1972) 2 LLJ 283
Constitution of India, 1950 — Article 226
High Courts03 Nov 1971
A.J. George and Another Vs Coffee Board and Others
High Court Of Kerala · (1972) 2 LLJ 276
COFFEE ACT, 1942 — Section 22, 25, 3, 38A, 7Constitution of India, 1950 — Article 12, 13, 19, 226, 298
High Courts03 Nov 1971Allowed
The Bank of Deccan Ltd. (in liquidation) Vs Anthira Clement of Arattukulangara Veettil and Others
High Court Of Kerala · AIR 1972 Ker 215 : (1971) KLJ 788
Banking Companies Act, 1949 — Section 45B, 45C, 45C(4)
High Courts03 Nov 1971Allowed
Seva Samaj Sanchalak Govardhandas Kalidas Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 184
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts02 Nov 1971Allowed
Canara Bank Ltd. Vs T.P.R. Thampi
High Court Of Kerala · (1971) 11 KL CK 0020
Companies Act, 1956 — Section 53(5)
High Courts28 Oct 1971Dismissed
V. Sivasankaran Nair Vs The State of Kerala
High Court Of Kerala · (1971) KLJ 817
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(1), 23, 24
High Courts26 Oct 1971
Mathevan Damodaran and Others Vs Saraswathi Amma and Others
High Court Of Kerala · AIR 1972 Ker 204
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9(2)
High Courts22 Oct 1971
M.T. Devassia Vs Catholic Bank of India Ltd. (In Liquidation)
High Court Of Kerala · (1971) 10 KL CK 0005
Banking Regulation Act, 1949 — Section 45A, 45B, 45D, 45TConstitution of India, 1950 — Article 246, 254
High Courts22 Oct 1971Partly Allowed
The Rt. Rev. Dr. M.M. John Vs Govt. of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 265
Constitution of India, 1950 — Article 19(1), 30(1)Kerala University Act, 1969 — Section 53(1), 53(2), 53(3), 53(5), 53(7)
High Courts21 Oct 1971Dismissed
Marath Veettil Raghavan Nair Vs Nediyadath Bhagyalakshmi Amma and Others
High Court Of Kerala · AIR 1972 Ker 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Transfer of Property Act, 1882 — Section 52
High Courts19 Oct 1971Dismissed
Raghavan Vs Unnikrishnan and Others
High Court Of Kerala · AIR 1972 Ker 218
Limitation Act, 1963 — Section 29(2), 29(4), 4Representation of the People Act, 1951 — Section 123(1), 81
High Courts14 Oct 1971Dismissed
Adimali St. Pauls Yakkobaya Suriyani Church Vs Ithappiri
High Court Of Kerala · AIR 1972 Ker 217
Civil Procedure Code, 1908 (CPC) — Section 104(2)Kerala High Court Act, 1958 — Section 2(14), 2(9), 5
High Courts07 Oct 1971Dismissed
K.L. Johar and Co. Vs State of Kerala and Another
High Court Of Kerala · (1973) 30 STC 394
Kerala General Sales Tax Act, 1963 — Section 6
High Courts04 Oct 1971
Govinda Pillai Vs State
High Court Of Kerala · (1972) CriLJ 987
Criminal Procedure Code, 1898 (CrPC) — Section 156, 200, 202, 203Penal Code, 1860 (IPC) — Section 342, 420, 423
High Courts27 Sept 1971Allowed
The Inspector of Post offices and another Vs V. Subhas Chandra Das
High Court Of Kerala · (1971) KLJ 815
Constitution of India, 1950 — Article 310, 310(2), 311
High Courts24 Sept 1971
Markos Aranaoutakis Vs The Collector of Customs and Central Excise
High Court Of Kerala · AIR 1972 Ker 192 : (1971) KLJ 826
Customs Act, 1962 — Section 115(2)
High Courts20 Sept 1971
Gangadhar Marar Vs The State
High Court Of Kerala · (1972) CriLJ 954
Criminal Procedure Code, 1898 (CrPC) — Section 526(9)