High Courts22 Sept 1972
Sher Behudoor Vs Pasupathy Upadhyaya
High Court Of Kerala · AIR 1973 Ker 175 : (1973) 1 LLJ 516
Civil Procedure Code, 1908 (CPC) — Section 60(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1972
242 judgments · page 6 of 13
High Courts21 Sept 1972
State of Kerala Vs Ouseph and Others
High Court Of Kerala · (1973) CriLJ 872
Criminal Procedure Code, 1898 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 1972
Sanku Balan Vs State
High Court Of Kerala · (1973) CriLJ 844
Penal Code, 1860 (IPC) — Section 279, 304A, 421, 422, 433
High Courts18 Sept 1972
Chandrasekharan and Others Vs State of Kerala
High Court Of Kerala · (1973) CriLJ 538
Criminal Procedure Code, 1898 (CrPC) — Section 107, 108, 109, 110, 112
High Courts15 Sept 1972
A. Achuthan Vs Yooseph
High Court Of Kerala · (1973) CriLJ 540
Civil Procedure Code, 1908 (CPC) — Section 35, 35ACriminal Procedure Code, 1898 (CrPC) — Section 195, 250, 476Penal Code, 1860 (IPC) — Section 177, 181, 199
High Courts15 Sept 1972Allowed
N.P. Lalan Vs Lakshmidas Narayana Das
High Court Of Kerala · AIR 1973 Ker 57
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Court Fees Act, 1125 — Section 18(2)
High Courts13 Sept 1972
Ikkorakutty Vs C.M. Hariharan
High Court Of Kerala · AIR 1973 Ker 31 : (1973) KLJ 24
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(iv), 20
High Courts13 Sept 1972
A.K. Venkiteswaran Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 92 ITR 233 : (1972) KLJ 955
Income Tax Act, 1961 — Section 16
High Courts13 Sept 1972
Ikkorakutty Vs E.M. Hariharan
High Court Of Kerala · AIR 1973 Ker 31 : (1973) KLJ 24
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts13 Sept 1972
Helen Rubber Industries Kottayam and Others Vs State of Kerala and Others
High Court Of Kerala · (1973) CriLJ 262
COMPANIES ACT, 1956 — Section 159, 160, 161, 162, 220Criminal Procedure Code, 1898 (CrPC) — Section 205, 242, 342, 353, 366
High Courts13 Sept 1972
State of Kerala Vs K.S. Balakrishnan
High Court Of Kerala · (1973) CriLJ 1554
Prevention of Food Adulteration Rules, 1955 — Rule 22A
High Courts08 Sept 1972
Sankara Warrier And Another Vs Sreedevi Warrasyar and Others
High Court Of Kerala · AIR 1973 Ker 250
Caste Disabilities Removal Act, 1850 — Section 1Hindu Succession Act, 1956 — Section 15, 17, 7
High Courts08 Sept 1972
Sankara Warrier and Others Vs Sreedevi Warrasyar and Others
High Court Of Kerala · AIR 1973 Ker 250
Evidence Act, 1872 — Section 114
High Courts06 Sept 1972
K.C. Moyin Vs Nafeesa and Others
High Court Of Kerala · AIR 1973 Ker 176
Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts06 Sept 1972Allowed
Raman Narayanan Vs Velu Damodaran
High Court Of Kerala · AIR 1973 Ker 181
Transfer of Property Act, 1882 — Section 55(4)
High Courts04 Sept 1972Dismissed
Karthiyani Amma Meenakshi Amma Vs Eswara Kururp Rama Kurup
High Court Of Kerala · (1973) KLJ 674
High Courts01 Sept 1972Dismissed
Ponnamparambath Thannipurath Cheru Choyi Vs Sankaran and Others
High Court Of Kerala · AIR 1973 Ker 184
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Kerala Prevention of Eviction Act, 1966 — Section 8
High Courts31 Aug 1972
Prabhakaran Nair Vs Joseph Chacko
High Court Of Kerala · (1973) CriLJ 874
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 203
High Courts30 Aug 1972
Mahadeva Iyer Vs State of Kerala
High Court Of Kerala · (1973) KLJ 106
Constitution of India, 1950 — Article 14, 226Kerala Land Reforms Act, 1963 — Section 102, 2(13), 2(3), 2(40), 27
High Courts29 Aug 1972
Mohan Industries and Others Vs Deputy Director of Industries and Commerce and Others
High Court Of Kerala · AIR 1973 Ker 59
Constitution of India, 1950 — Article 14, 245Essential Commodities Act, 1955 — Section 3, 3(5), 6