High Courts29 Nov 1973Allowed
Rt. Rev. Dr. Aldo Maru Patroni Vs X AEO, Tellicherry and others
High Court Of Kerala · (1974) KLJ 16 : (1974) KLJ 1
Constitution of India, 1950 — Article 30, 30(1), 30(1), 39
COURT ARCHIVE
High Court Of Kerala judgments, 1973
317 judgments · page 2 of 16
High Courts29 Nov 1973Dismissed
P.P. Sreedharan Vs Aeo, Pappinasseri And Others
High Court Of Kerala · (1974) KLJ 154 : (1974) KLJ 101
Kerala Education Act, 1958 — Section 11, 12, 12A, 12A(2)
High Courts29 Nov 1973Dismissed
Moidu Vs Mammunhia Beary and Others
High Court Of Kerala · (1974) KLJ 95
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Kerala Land Reforms Act, 1963 — Section 10(1), 10(v), 13Transfer of Property Act, 1882 — Section 55(2), 58(a), 58(a), 58(b), 58(d)
High Courts29 Nov 1973
State of Kerala Vs Raghavan etc.
High Court Of Kerala · (1974) CriLJ 1373
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 164, 173, 190
High Courts29 Nov 1973
Rt. Rev. Dr. Aldo Maru Patroni Vs AEO, Tellicherry and others
High Court Of Kerala · (1974) KLJ 16 : (1974) KLJ 1
Constitution of India, 1950 — Article 30, 30(1), 39
High Courts29 Nov 1973Dismissed
Moidu Vs mammunhia beaky and others
High Court Of Kerala · (1974) KLJ 76
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Kerala Land Reforms Act, 1963 — Section 10(1), 10(v), 13, 38(d)Transfer of Property Act, 1882 — Section 55(2), 58(a), 58(b), 58(d), 58(d)
High Courts28 Nov 1973Allowed
A.V. Jolly and Another Vs State of Kerala and Another
High Court Of Kerala · (1974) KLJ 58
Constitution of India, 1950 — Article 14, 15, 16, 19(1)(g), 226
High Courts28 Nov 1973Allowed
Jolly A.V. and Another Vs State of Kerala and Another
High Court Of Kerala · AIR 1974 Ker 178
Constitution of India, 1950 — Article 14
High Courts27 Nov 1973
State of Kerala and Others Vs K. Kesavan Nair, Security Officer and Vigilance Officer, Kalady Group of Estates, Plantation Corporation of Kerala and The Managing Director, Plantation Corporation Ltd.
High Court Of Kerala · (1974) 2 LLJ 300
High Courts27 Nov 1973Dismissed
Kanjirakkade Koya Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1974 Ker 148
Constitution of India, 1950 — Article 19, 4, 6, 7Laccadive, Minicoy and Amindivi Islands (Restrictions on Entry and Residence) Rules, 1967 — Rule 3
High Courts21 Nov 1973Dismissed
T.M. Peermohamed Vs The D.F.O., Tenmala and Others
High Court Of Kerala · AIR 1974 Ker 192
Constitution of India, 1950 — Article 226
High Courts21 Nov 1973Dismissed
Abdul Majeed Vs Venkitasubramania Deekshithar
High Court Of Kerala · (1974) KLJ 132
Kerala Land Reforms Act, 1963 — Section 13B
High Courts20 Nov 1973
N. Rarichan Vs The Industrial Tribunal and Others
High Court Of Kerala · (1974) 2 LLJ 176
Industrial Disputes Act, 1947 — Section 33
High Courts20 Nov 1973Allowed
Rt. Rev. Dr. Aldo Maria Patroni, S.J. and Another Vs The Assistant Educational Officer and Others
High Court Of Kerala · AIR 1974 Ker 197
Constitution of India, 1950 — Article 30(1)Evidence Act, 1872 — Section 3Kerala Education Rules, 1959 — Rule 44, 45
High Courts19 Nov 1973Allowed
K.G. Sukumaran and Others Vs The Executive Engineer, National Highway, Cochin Division
High Court Of Kerala · AIR 1974 Ker 220
Constitution of India, 1950 — Article 226Kerala Municipal Corporation Act, 1961 — Section 210
High Courts19 Nov 1973Allowed
Trichur Wholesale Cooperative Consumers Stores Ltd. Vs Commissioner, Trichur Municipality and another
High Court Of Kerala · (1973) KLJ 965
Constitution of India, 1950 — Article 245, 246, 276, 276(2), 277General Clauses Act, 1897 — Section 7Government of India Act, 1935 — Section 143(2)
High Courts15 Nov 1973
U.K. Appu Vs Uma Devi Rajan and Others
High Court Of Kerala · (1974) KLJ 135
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(1), 39(1), 50
High Courts15 Nov 1973Dismissed
V. Bhaskaran Vs Asst. Registrar of co-operative societies
High Court Of Kerala · (1974) KLJ 90
Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 2, 2(i), 69, 70(3)
High Courts15 Nov 1973
V. Bhaskaran Vs The Assistant Registrar of Co-operative Societies and Others
High Court Of Kerala · (1974) 2 LLJ 526
Constitution of India, 1950 — Article 226
High Courts15 Nov 1973
Mrs. Mariamma Antony Vs Tahsildar, Udumbanchola Taluk and Others
High Court Of Kerala · (1976) 102 ITR 327
Kerala Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1967 — Section 3Revenue Recovery Act, 1968 — Section 17, 7