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
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,429 of 2,714
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
High Courts28 Jun 1974
Kochikka Chellamma and Another Vs T.V. Kunju Pillai
High Court Of Kerala · (1975) CriLJ 106
Criminal Procedure Code, 1973 (CrPC) — Section 489
High Courts28 Jun 1974
Kavunnv Chakkiar Vs Govinda Gurukkal and Another
High Court Of Kerala · AIR 1975 Ker 182
Limitation Act, 1963 — Article 64, 65, 14
High Courts27 Jun 1974
Divakaran Vs Dy. Director of Fisheries and Others
High Court Of Kerala · AIR 1975 Ker 9
Constitution of India, 1950 — Article 226Travancore-Cochin Fisheries Act, 1950 — Section 4
High Courts26 Jun 1974
The Union of India (UOI) and Another Vs K.S. Subramonian
High Court Of Kerala · (1975) 1 LLJ 86
Constitution of India, 1950 — Article 124, 146, 148, 218, 229
High Courts20 Jun 1974
Kerala Arecanut Stores Vs Ramkishore and Sons and Another
High Court Of Kerala · AIR 1975 Ker 144
Negotiable Instruments Act, 1881 (NI) — Section 36, 37, 93Partnership Act, 1932 — Section 69(2)
High Courts20 Jun 1974Dismissed
Sankaran and Others Vs Rajamma and Others
High Court Of Kerala · AIR 1975 Ker 155
Transfer of Property Act, 1882 — Section 52
High Courts13 Jun 1974
State and Another Vs Chakiat Brothers and Another
High Court Of Kerala · AIR 1975 Ker 13
Contract Act, 1872 — Section 223
High Courts12 Jun 1974
Commissioner of Income Tax Vs Dharmadeepti
High Court Of Kerala · (1975) 100 ITR 375
Income Tax Act, 1961 — Section 11
High Courts12 Jun 1974
Dharmaposhana Company Vs Commissioner of Income Tax
High Court Of Kerala · (1975) 100 ITR 351
Income Tax Act, 1961 — Section 11, 2(15)
High Courts05 Jun 1974Allowed
Kurian Vs The Alleppey C.C.M.S. Society
High Court Of Kerala · AIR 1975 Ker 44
Contract Act, 1872 — Section 126, 135
High Courts29 May 1974Allowed
K. Sankaran Vs Seshambal and Others
High Court Of Kerala · AIR 1974 Ker 205
Civil Procedure Code, 1908 (CPC) — Section 9Kerala Land Reforms Act, 1963 — Section 125(1), 125(3)
High Courts27 May 1974Dismissed
Thilakan and Another Vs M.C.V. Co-op. Society and Others
High Court Of Kerala · AIR 1975 Ker 14
Arbitration Act, 1940 — Section 37Kerala Co-operative Societies Act, 1969 — Section 69
High Courts03 May 1974
Kannan (C) Vs Superintendent of Police
High Court Of Kerala · (1975) 1 LLJ 83
Constitution of India, 1950 — Article 226