High Courts03 May 1974Allowed
C. Kannan Vs Superintendent of Police, Cannanore and Others
High Court Of Kerala · (1974) KLJ 194
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,430 of 2,714
High Courts03 May 1974
Koteswara Rao Vs State Of Kerala
High Court Of Kerala · (1974) 05 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 309, 309(2)Penal Code, 1860 (IPC) — Section 120B, 489A
High Courts19 Apr 1974
Thomas Vs State of Kerala and Others
High Court Of Kerala · (1975) 1 LLJ 15
Constitution of India, 1950 — Article 14, 15, 16, 320, 335
High Courts10 Apr 1974
P.J. Thomas and Another Vs Union of India (UOI) and Others
High Court Of Kerala · (1975) 1 LLJ 284
Constitution of India, 1950 — Article 226, 32
High Courts10 Apr 1974Allowed
Food Corporation of India Vs State of Kerala
High Court Of Kerala · (1974) 34 STC 189
Essential Commodities Act, 1955 — Section 2, 3
High Courts09 Apr 1974Dismissed
K.S. Ramachandran Nair and Others Vs Samy Pillai Gouri Pillai and Others
High Court Of Kerala · AIR 1975 Ker 39
Limitation (Amendment) Act, 1963 — Article 64, 65Limitation Act, 1908 — Article 144
High Courts09 Apr 1974
Commissioner of Income Tax Vs Kottayam Co-operative Bank Ltd.
High Court Of Kerala · (1974) 96 ITR 181
Income Tax Act, 1961 — Section 80P(2)
High Courts01 Apr 1974Dismissed
Moiliakiriath Abbas Vs Meeyanathu Kunhipathu and Another
High Court Of Kerala · AIR 1975 Ker 129
Civil Procedure Code, 1908 (CPC) — Section 100Dowry Prohibition Act, 1961 — Section 6
High Courts29 Mar 1974Dismissed
Issack Vs Pappu Nair
High Court Of Kerala · AIR 1974 Ker 183
Transfer of Property Act, 1882 — Section 64Trusts Act, 1882 — Section 90
High Courts28 Mar 1974Allowed
R. Sivaram Vs T.A. John and Others
High Court Of Kerala · AIR 1975 Ker 101
Contract Act, 1872 — Section 23
High Courts25 Mar 1974
K.S. Cyriac Vs Vice-Chancellor, Kerala University, Trivandrum and Others
High Court Of Kerala · AIR 1975 Ker 158
Constitution of India, 1950 — Article 226
High Courts25 Mar 1974Allowed
Puzhakkal Edam alias Puthen Edon and Others Vs Kunchappan
High Court Of Kerala · AIR 1974 Ker 210
Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 2(30)
High Courts21 Mar 1974
Management of the Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. Vs The Industrial Tribunal and Another
High Court Of Kerala · (1975) 1 LLJ 64
Industrial Disputes Act, 1947 — Section 3, 33Payment of Bonus Act, 1965 — Section 25E, 3
High Courts20 Mar 1974Allowed
Mubarak Stores Vs The Intelligence Officer, Agricultural Income Tax and Sales Tax and Another
High Court Of Kerala · (1974) 33 STC 526
Kerala General Sales Tax Act, 1963 — Section 28(3), 28(3)(a)
High Courts20 Mar 1974
K.P. Vasu and Others Vs State of Kerala
High Court Of Kerala · (1974) KLJ 167
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 132, 134(1), 134(1)(c)Government of India Act, 1935 — Section 205, 295
High Courts20 Mar 1974Allowed
Kunjumangeli Vs Krishnan Namboodripad and Others
High Court Of Kerala · AIR 1975 Ker 112
High Courts20 Mar 1974
K.P. Vasu and Others Vs The State
High Court Of Kerala · AIR 1975 Ker 15
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 496
High Courts18 Mar 1974Dismissed
Velayudhan Thampi Madhavan Thampi Vs Thankamma Padmavathi and others
High Court Of Kerala · (1974) 03 KL CK 0004
Constitution of India, 1950 — Article 31A(2)(a)(iii)Kerala Land Reforms Act, 1963 — Section 4A
High Courts15 Mar 1974Dismissed
Mathai Varkey and Another Vs Varughese Chacko
High Court Of Kerala · AIR 1974 Ker 185
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85
High Courts15 Mar 1974Allowed
Krishnan and Others Vs Ayyappan Pillai
High Court Of Kerala · AIR 1974 Ker 218
Transfer of Property Act, 1882 — Section 91