High Courts05 Mar 1971Allowed
Kesavan Nair Vs State Insurance Officer
High Court Of Kerala · (1971) 03 KL CK 0013
Motor Vehicles Act, 1988 — Section 2(20), 2(29), 96, 96(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,470 of 2,714
High Courts05 Mar 1971Allowed
Commissioner, Corporation of Calicut and others Vs K.V. Subhadra Kovilamma and others
High Court Of Kerala · (1971) KLJ 435
Kerala Municipal Corporation Act, 1961 — Section 113(1)(a), 137
High Courts27 Feb 1971Dismissed
Karakkat Kumaran Raman alias Kavalappara Kottarathil Kunhikuttan Unni alias Mooppil Nair Vs Sathyanathan Unni Nair and others
High Court Of Kerala · (1971) KLJ 421
Civil Procedure Code, 1908 (CPC) — Section 113, 141, 24Constitution of India, 1950 — Article 13, 133, 14, 19(1)(a), 19(1)(f)Hindu Succession Act, 1956 — Section 5, 7(3), 7(3)
High Courts26 Feb 1971Allowed
V.S. Narayanan Nair and Co. Vs The Union of India (UOI) and Others
High Court Of Kerala · (1971) 28 STC 312
Central Sales Tax (Amendment) Act, 1969 — Section 10
High Courts25 Feb 1971Dismissed
Bangalore Timber Syndicate Vs State of Kerala
High Court Of Kerala · (1971) 28 STC 565
Cochin General Sales Tax Act, 1121 — Section 18
High Courts24 Feb 1971
Secretary, Indian Naval Canteen Control Board and Others Vs Industrial Tribunal and Others
High Court Of Kerala · (1971) 2 LLJ 105
Industrial Disputes Act, 1947 — Section 2, 33, 33A
High Courts24 Feb 1971Dismissed
Ramakrishnan Vs Gopala Moothan
High Court Of Kerala · AIR 1972 Ker 15
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts24 Feb 1971Dismissed
Cheria Bappu Haji Vs Sales Tax Officer
High Court Of Kerala · (1971) 28 STC 522
Constitution of India, 1950 — Article 226, 265
High Courts24 Feb 1971
C. Velayudhan Nair Vs Commissioner of Agricultural Income Tax, Kerala
High Court Of Kerala · (1972) 83 ITR 127
Kerala Agricultural Income Tax Act, 1950 — Section 60(1)
High Courts24 Feb 1971
C. Velayudhan Nair Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1972) 83 ITR 127
Kerala Agricultural Income Tax Act, 1950 — Section 60(1), 60(6)
High Courts24 Feb 1971Allowed
Chembilali Nooruddin Vs State of Kerala
High Court Of Kerala · (1971) KLJ 437 : (1971) 28 STC 449
General Sales Tax Act, 1125 — Section 12
High Courts22 Feb 1971Dismissed
K.T. Joseph Vs M/s. Parakh Sons, Calicut
High Court Of Kerala · (1971) KLJ 593
Civil Procedure Code, 1908 (CPC) — Section 20, 20(c)Contract Act, 1872 — Section 49
High Courts16 Feb 1971Allowed
T.N. Athar Rowther Vs State of Kerala and another
High Court Of Kerala · (1971) KLJ 704
Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72Kerala General Sales Tax Act, 1963 — Section 14, 15, 8(2)
High Courts15 Feb 1971Allowed
United Timber and Cashew Products (P.) Ltd. Vs Sales Tax Officer
High Court Of Kerala · (1971) KLJ 324 : (1971) 28 STC 526
Kerala General Sales Tax Act, 1963 — Section 34, 34(1), 61
High Courts12 Feb 1971Dismissed
Sreedevi Antharjanam, now known as Suhrabi Vs Narayanan Namboodiri and others
High Court Of Kerala · (1971) KLJ 651
Kerala Nambudiri Act, 1958 — Section 14
High Courts12 Feb 1971Allowed
Thekkittil Gopalankutty Nair Vs Melepurath Sankunni Ezhuthaseah
High Court Of Kerala · AIR 1971 Ker 280
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1898 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 499
High Courts12 Feb 1971Dismissed
K.P. Muhammed and Others Vs Parakkat Nayer Veetil Thevazhi Tarwad Manager Maya Devi, Perumbrassiar and Others
High Court Of Kerala · AIR 1971 Ker 290 : (1971) KLJ 301
Civil Procedure Code, 1908 (CPC) — Section 100, 77Kerala land Reforms (Amendment) Act, 1969 — Section 108(2)Kerala Land Reforms Act, 1963 — Section 111, 25A, 4A, 72
High Courts10 Feb 1971Allowed
C. Kunhikannan Nair Vs State of Kerala
High Court Of Kerala · (1971) 28 STC 480
Kerala General Sales Tax Act, 1963 — Section 28(4)
High Courts09 Feb 1971
V.S. Narayanan Nair Vs Sales Tax Officer
High Court Of Kerala · (1972) 29 STC 37
High Courts08 Feb 1971Dismissed
K.T. Hareendranath Vs The Agricultural Income Tax Officer, Manantody and another
High Court Of Kerala · (1971) KLJ 359
Kerala Agricultural Income Tax Act, 1950 — Section 2(a)