High Courts28 Oct 1971Dismissed
V. Sivasankaran Nair Vs The State of Kerala
High Court Of Kerala · (1971) KLJ 817
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11(1), 23, 24
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,463 of 2,714
High Courts26 Oct 1971
Mathevan Damodaran and Others Vs Saraswathi Amma and Others
High Court Of Kerala · AIR 1972 Ker 204
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9(2)
High Courts22 Oct 1971
M.T. Devassia Vs Catholic Bank of India Ltd. (In Liquidation)
High Court Of Kerala · (1971) 10 KL CK 0005
Banking Regulation Act, 1949 — Section 45A, 45B, 45D, 45TConstitution of India, 1950 — Article 246, 254
High Courts22 Oct 1971Partly Allowed
The Rt. Rev. Dr. M.M. John Vs Govt. of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 265
Constitution of India, 1950 — Article 19(1), 30(1)Kerala University Act, 1969 — Section 53(1), 53(2), 53(3), 53(5), 53(7)
High Courts21 Oct 1971Dismissed
Marath Veettil Raghavan Nair Vs Nediyadath Bhagyalakshmi Amma and Others
High Court Of Kerala · AIR 1972 Ker 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Transfer of Property Act, 1882 — Section 52
High Courts19 Oct 1971Dismissed
Raghavan Vs Unnikrishnan and Others
High Court Of Kerala · AIR 1972 Ker 218
Limitation Act, 1963 — Section 29(2), 29(4), 4Representation of the People Act, 1951 — Section 123(1), 81
High Courts14 Oct 1971Dismissed
Adimali St. Pauls Yakkobaya Suriyani Church Vs Ithappiri
High Court Of Kerala · AIR 1972 Ker 217
Civil Procedure Code, 1908 (CPC) — Section 104(2)Kerala High Court Act, 1958 — Section 2(14), 2(9), 5
High Courts07 Oct 1971Dismissed
K.L. Johar and Co. Vs State of Kerala and Another
High Court Of Kerala · (1973) 30 STC 394
Kerala General Sales Tax Act, 1963 — Section 6
High Courts04 Oct 1971
Govinda Pillai Vs State
High Court Of Kerala · (1972) CriLJ 987
Criminal Procedure Code, 1898 (CrPC) — Section 156, 200, 202, 203Penal Code, 1860 (IPC) — Section 342, 420, 423
High Courts27 Sept 1971Allowed
The Inspector of Post offices and another Vs V. Subhas Chandra Das
High Court Of Kerala · (1971) KLJ 815
Constitution of India, 1950 — Article 310, 310(2), 311
High Courts20 Sept 1971
Gangadhar Marar Vs The State
High Court Of Kerala · (1972) CriLJ 954
Criminal Procedure Code, 1898 (CrPC) — Section 526(9)
High Courts17 Sept 1971Dismissed
Ouseph Vs Govindankutty Menon and Others
High Court Of Kerala · AIR 1972 Ker 176
Transfer of Property Act, 1882 — Section 43
High Courts15 Sept 1971Dismissed
Special Tahsildar for Land Acquisition, Kozhikode and another Vs P. Karthiayani Amma
High Court Of Kerala · (1971) KLJ 719
Kerala Land Acquisition Act, 1961 — Section 11, 12(2), 18(2), 18(2)(b), 20
High Courts14 Sept 1971
Commissioner of Income Tax Vs Nataraj Motor Service
High Court Of Kerala · (1972) 86 ITR 109
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 2(31), 2(47)
High Courts31 Aug 1971Dismissed
Narayani Kamalakshi and Others Vs Kunchiyan Bahulayan and Others
High Court Of Kerala · AIR 1972 Ker 269
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts30 Aug 1971Dismissed
Thomas Vs Thomman
High Court Of Kerala · (1971) KLJ 751
Kerala Land Reforms Act, 1963 — Section 108, 108(3), 32
High Courts26 Aug 1971Allowed
K. Parvathi alias Leela Vs K.V. Radhakrishnan
High Court Of Kerala · (1971) KLJ 729
Guardians and Wards Act, 1890 — Section 17, 25, 25(1), 5, 5(b)Hindu Minority and Guardianship Act, 1956 — Section 13, 6, 6(a), 7
High Courts26 Aug 1971Dismissed
T.K. Mahin Vs Commissioner for Workmen''s Compensation and Another
High Court Of Kerala · (1972) ACJ 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Workmens Compensation Act, 1923 — Section 10, 10(1), 10A, 19
High Courts26 Aug 1971Allowed
Lakshminarayana Shetty Vs Andunhi Beary
High Court Of Kerala · (1971) KLJ 721
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts25 Aug 1971Dismissed
Janatha Talkies, Meppayur Vs The Executive Officer, Meppayur Panchayat and another
High Court Of Kerala · (1971) KLJ 791
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 3