High Courts05 Aug 1974
Krishnan Vs R.D.D. and Others
High Court Of Kerala · AIR 1976 Ker 110
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 37(2), 92
COURT ARCHIVE
High Court Of Kerala judgments, 1974
132 judgments · page 3 of 7
High Courts31 Jul 1974Dismissed
Ittoop Varghese Vs Poulose and Others
High Court Of Kerala · AIR 1975 Ker 141
Succession Act, 1925 — Section 63
High Courts31 Jul 1974Dismissed
Padmanabhan Gangadharan Vs Mathevan Gangadharan
High Court Of Kerala · AIR 1976 Ker 49
Criminal Procedure Code, 1973 (CrPC) — Section 253Penal Code, 1860 (IPC) — Section 114, 379, 427
High Courts25 Jul 1974
The Kerala Wakf Board Vs The Union of India (UOI) and Others
High Court Of Kerala · AIR 1975 Ker 123
Constitution of India, 1950 — Article 14Waqf Act, 1954 — Section 3, 46
High Courts23 Jul 1974
Fodd Inspector Vs Seetharam Rice and Oil Mils and Others
High Court Of Kerala · (1975) CriLJ 479
Criminal Procedure Code, 1973 (CrPC) — Section 177, 218, 219, 220, 221Penal Code, 1860 (IPC) — Section 108Prevention of Food Adulteration Act, 1954 — Section 14, 16, 19, 20, 20A
High Courts22 Jul 1974Allowed
Kadalaya Manakkal Moorthi Narayanan Nambudiripad Vs State of Kerala and Others
High Court Of Kerala · AIR 1976 Ker 51
Constitution of India, 1950 — Article 19(1), 19(5), 31A
High Courts19 Jul 1974
Premier Tyres Limited Vs V.A. Abraham
High Court Of Kerala · (1976) 1 LLJ 161
Constitution of India, 1950 — Article 14, 19Employees State Insurance Act, 1948 — Section 73Industrial Disputes Act, 1947 — Section 2A, 33
High Courts18 Jul 1974
State of Kerala Vs Parameswaran Pillai Vasudevan Nair
High Court Of Kerala · (1975) CriLJ 97
Constitution of India, 1950 — Article 141Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 23, 3
High Courts17 Jul 1974Allowed
K.P. Kurian Vs Hindustan Shipping Co.
High Court Of Kerala · (1974) ACJ 493
Kerala Workmens Compensation Rules, 1958 — Rule 39Motor Vehicles Act, 1939 — Section 95, 96Workmens Compensation Act, 1923 — Section 10, 12, 14, 2, 3
High Courts17 Jul 1974
Shylaja Vs Jayamohanathilakan
High Court Of Kerala · AIR 1975 Ker 1
Cochin Makkathayam Thiyya Act, 1115 — Section 2
High Courts16 Jul 1974
A. Abdul Rahim, Travancore Confectionery Works Vs Commissioner of Income Tax
High Court Of Kerala · (1977) 110 ITR 595
Income Tax Act, 1961 — Section 155(5), 2(47), 34(3)
High Courts11 Jul 1974
C.G.G. Panicker Vs T.M. Eapen and Others
High Court Of Kerala · (1975) 1 LLJ 126
Constitution of India, 1950 — Article 43Industrial Disputes Act, 1947 — Section 10, 33C
High Courts09 Jul 1974
Sreedharan Nair Vs State of Kerala and Others
High Court Of Kerala · (1975) 1 LLJ 310
Kerala Public Services (Amendment) Act, 1970 — Section 2
High Courts09 Jul 1974
Krishna Jillai Bhaskaran Nair Vs Verghese Samuel
High Court Of Kerala · (1975) CriLJ 104
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137
High Courts08 Jul 1974Dismissed
K.N. Sadanandan Vs Raghava Kurup and Others
High Court Of Kerala · AIR 1975 Ker 2
Constitution of India, 1950 — Article 226
High Courts05 Jul 1974Dismissed
Sorab Vs Viswanatha Menon and Another
High Court Of Kerala · AIR 1975 Ker 99
Easements Act, 1882 — Section 52, 60Transfer of Property Act, 1882 — Section 105
High Courts04 Jul 1974
New Street Textiles Vs Union of India (UOI)
High Court Of Kerala · (1976) 1 LLJ 238
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Factories Act, 1948 — Section 1, 7
High Courts03 Jul 1974Dismissed
Raman Nayar Vs Chathara Nair
High Court Of Kerala · (1974) 07 KL CK 0017
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 11, 13, 40, 41, 42Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 447
High Courts01 Jul 1974Allowed
Mayer Simon Parur Vs Advocate General of Kerala and Others
High Court Of Kerala · AIR 1975 Ker 57
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 92(2)Constitution of India, 1950 — Article 226
High Courts28 Jun 1974Allowed
Iranikkulam Co-operative Society and Others Vs Kuttikkad Service Co-operative Bank Ltd. and Others
High Court Of Kerala · AIR 1975 Ker 4
Constitution of India, 1950 — Article 226