High Courts21 Jun 1971Dismissed
Krishnan and Others Vs Ammalu and Others
High Court Of Kerala · AIR 1972 Ker 91 : (1971) KLJ 572
Hindu Womens Right to Property Act, 1937 — Section 3(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 9 of 14
High Courts21 Jun 1971Dismissed
Adimali St. Paula Yakkobaya Suriyani Church Vs Ithappiri Paily
High Court Of Kerala · AIR 1972 Ker 180
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts18 Jun 1971Dismissed
Idyala Govinda Bhatta Vs Parvathi Amma
High Court Of Kerala · (1971) KLJ 535
Transfer of Property Act, 1882 — Section 39
High Courts18 Jun 1971
Saraswathi Ammal Vs Harihara Serva and another
High Court Of Kerala · (1971) KLJ 521
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts17 Jun 1971Dismissed
Krishna Iyer Vs Krishna Iyer
High Court Of Kerala · AIR 1972 Ker 216
Transfer of Property Act, 1882 — Section 105
High Courts17 Jun 1971Dismissed
Gopalakrishnan Iyer Vs Padmanabhan
High Court Of Kerala · AIR 1972 Ker 96 : (1971) KLJ 581
Provincial Insolvency Act, 1920 — Section 10(2)
High Courts15 Jun 1971Dismissed
Narayani Amma Karthiyayani Amma and Another Vs The State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 93
Constitution of India, 1950 — Article 14
High Courts15 Jun 1971Dismissed
P.V. George Tharakan Vs Kochappin Narayanan and Others
High Court Of Kerala · AIR 1972 Ker 159
Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 116
High Courts14 Jun 1971Dismissed
Subramaniyan Vs Lakshmi Amma
High Court Of Kerala · AIR 1972 Ker 194
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts11 Jun 1971
Habibullah Vs Hameeda Beevi and Another
High Court Of Kerala · (1971) CriLJ 1803
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts10 Jun 1971
Workmen of Blundell Eomite Paints Ltd. Vs Blundell Eomite Paints Ltd. and Others
High Court Of Kerala · (1971) 2 LLJ 265
Industrial Disputes Act, 1947 — Section 25G
High Courts10 Jun 1971
Abdul Karim Vs Receiver, T.M. Muhammad Shaffee and Another
High Court Of Kerala · AIR 1972 Ker 95 : (1971) KLJ 483
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 43 Rule 2
High Courts09 Jun 1971
P.T. Ramanujan and others Vs Devar Madathi Bhaskaran
High Court Of Kerala · (1971) KLJ 552
Partnership Act, 1932 — Section 69, 69(2), 69(2)(a)
High Courts09 Jun 1971
Narayanan Damodaran and Others Vs Narayana Panicker Parameswara Panicker and Others
High Court Of Kerala · AIR 1971 Ker 314
Constitution of India, 1950 — Article 13, 31BKerala Land Reforms Act, 1963 — Section 4A, 4A(1)
High Courts09 Jun 1971
Gopalkrishna Gupthan Vs Ammalu Ammal and Others
High Court Of Kerala · AIR 1972 Ker 196
Evidence Act, 1872 — Section 40, 41, 42, 43Malabar Land Registration Act, 1895 — Section 19
High Courts09 Jun 1971
Narayanan Damodaran, Edaparambil Vs Narayana Panicker Parameswara Panicker and others
High Court Of Kerala · (1971) KLJ 461
Constitution of India, 1950 — Article 13, 14, 19, 19(1)(f), 19(1)(f)Prize Competitions Act, 1955 — Section 4, 5Transfer of Property Act, 1882 — Section 60, 67
High Courts08 Jun 1971Allowed
K.K. Subramoniam Vs M.P. Sreenivasan and another
High Court Of Kerala · (1971) KLJ 621
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 19(1)(g), 19(6)Kerala Cinemas (Regulation) Act, 1958 — Section 5
High Courts03 Jun 1971
Neelakanta Pillai Gopinathan Nair and Another Vs State of Kerala
High Court Of Kerala · (1971) CriLJ 1631
Constitution of India, 1950 — Article 133, 134Penal Code, 1860 (IPC) — Section 302, 304, 323, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
High Courts01 Jun 1971Allowed
N.K. Subramaniam Vs State of Kerala
High Court Of Kerala · (1971) 28 STC 733
Constitution of India, 1950 — Article 286