High Courts11 Jan 1971Allowed
Kadavannoor Illath Subramanian Nambudiri Vs Kallu Veettil Present Karanavan Madhavan Nair and Others
High Court Of Kerala · AIR 1971 Ker 333
Evidence Act, 1872 — Section 92
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,472 of 2,714
High Courts06 Jan 1971
Chellappan and Others Vs State of Kerala
High Court Of Kerala · (1971) CriLJ 1021 : (1971) KLJ 543
Penal Code, 1860 (IPC) — Section 302, 323, 325, 439
High Courts06 Jan 1971Dismissed
Geevarghese Muthalali Alexander Muthalali Vs Bhagavathi Ammal Seetha Lakshmi Ammal
High Court Of Kerala · (1971) KLJ 401
Limitation Act, 1963 — Section 30(b)
High Courts05 Jan 1971
R. Godavarma and others Vs K.P. Aboobacker and others
High Court Of Kerala · (1973) KLJ 541
Constitution of India, 1950 — Article 16
High Courts01 Jan 1971
Pailee Vs Krishna Panicker
High Court Of Kerala · AIR 1971 Ker 331
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90Limitation Act, 1963 — Article 127, 18
High Courts24 Dec 1970Allowed
Ayisabeevi and Another Vs Aboobacker
High Court Of Kerala · AIR 1971 Ker 231
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts24 Dec 1970Dismissed
Kesavan Namboothiri Krishnaru Namboothiri Vs Padmanabhan Velayudhan and Others
High Court Of Kerala · AIR 1971 Ker 234
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
High Courts24 Dec 1970Dismissed
M.V. Hydrose Vs Dy. Registrar of Co-operative Societies and Others
High Court Of Kerala · AIR 1972 Ker 233
High Courts23 Dec 1970Dismissed
Krishna Pillai Govinda Pillai Vs Sankara Pillai Govinda Pillai and Another
High Court Of Kerala · AIR 1971 Ker 295
Constitution of India, 1950 — Article 14, 19(1), 19(5), 31AKerala Land Reforms Act, 1963 — Section 106
High Courts23 Dec 1970
M.P. Raghavan Nair Vs State Insurance Officer and Others
High Court Of Kerala · AIR 1971 Ker 175 : (1971) 1 LLJ 196
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts22 Dec 1970Dismissed
Dharmadevan and Others Vs Kesavan Unniparan and Another
High Court Of Kerala · AIR 1971 Ker 221
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 53(1), Order 21 Rule 53(4), 122, 128
High Courts22 Dec 1970
Commissioner of Income Tax Vs Dat Pathe
High Court Of Kerala · (1972) 83 ITR 823
Finance (No. 2) Act, 1962 — Section 2(5)Income Tax (Determination of Export Profits) Rules, 1962 — Rule 2(3)Income Tax Act, 1961 — Section 110, 66, 70
High Courts21 Dec 1970Dismissed
Kathiru Pillai Vs Devasya Mamman
High Court Of Kerala · (1970) 12 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts11 Dec 1970Dismissed
Markose Peter and Others Vs Chacko Ittycheria
High Court Of Kerala · AIR 1971 Ker 276
Kerala Lanad Reforms Act, 1963 — Section 2(25)
High Courts11 Dec 1970Allowed
Kerala Transport Co. Vs Colonial Distributors and Another
High Court Of Kerala · AIR 1971 Ker 230
High Courts10 Dec 1970Dismissed
R.R.N. Ramalinga Nadar Vs V. Narayana Reddiar
High Court Of Kerala · AIR 1971 Ker 197
Carriers Act, 1865 — Section 1, 2Motor Vehicles Act, 1939 — Section 2(23)
High Courts09 Dec 1970
Victor Fernandez Vs Francis Fernandez Albert Fernandes and Others
High Court Of Kerala · AIR 1971 Ker 168
Constitution of India, 1950 — Article 31A
High Courts09 Dec 1970Dismissed
K. Chandrasekharan Nair Vs State of Kerala and Another
High Court Of Kerala · AIR 1971 Ker 229 : (1971) KLJ 348
Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts09 Dec 1970Dismissed
Paul and Another Vs C.I. Antony and Others
High Court Of Kerala · AIR 1971 Ker 277
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts09 Dec 1970Dismissed
Giraja Vs Anantha Bhaktha
High Court Of Kerala · AIR 1971 Ker 236
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 23(1), 3