High Courts15 Oct 1970Dismissed
Abdul Kadir Vs State of Kerala
High Court Of Kerala · (1971) KLJ 4
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 255
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,475 of 2,714
High Courts13 Oct 1970Allowed
Executive Officer, Chlakudy Panchayat Vs Devassy and another
High Court Of Kerala · (1970) KLJ 1011
Evidence Act, 1872 — Section 57
High Courts06 Oct 1970Dismissed
Balakrishnan Vs Somasundaran Nair and others
High Court Of Kerala · (1971) KLJ 150
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(4)(i), 11(4)(ii), 2, 20
High Courts06 Oct 1970
P.M. Parameswaran Nambudiripad Vs Expenditure-Tax Officer, A-Ward, Palghat
High Court Of Kerala · (1972) 83 ITR 888
Constitution of India, 1950 — Article 226
High Courts06 Oct 1970
P.M. Parameswaran Nambudiripad Vs Expenditure-tax Officer, A-Ward
High Court Of Kerala · (1972) 83 ITR 888
Expenditure Tax Act, 1957 — Section 19
High Courts06 Oct 1970
N. Sundareswaran Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1972) 84 ITR 173
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147
High Courts06 Oct 1970Dismissed
Lakshmanan Vs Musa and another
High Court Of Kerala · (1970) KLJ 978
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Oct 1970Allowed
The Food Inspector, Cochin Corporation Vs Ali Kunju
High Court Of Kerala · (1971) KLJ 27
Criminal Procedure Code, 1898 (CrPC) — Section 342, 417Prevention of Food Adulteration Act, 1954 — Section 10, 11, 11(1)(c)(i), 13, 16Probation of Offenders Act, 1958 — Section 4
High Courts01 Oct 1970Dismissed
Mathukutti Vs Rugmini Amma and others
High Court Of Kerala · (1971) KLJ 137
High Courts30 Sept 1970Allowed
Chamu Vs Valayanat Tharayil Chirutha
High Court Of Kerala · (1970) KLJ 1023
Evidence Act, 1872 — Section 157, 43
High Courts28 Sept 1970Dismissed
Kunju Karthiyayani Vs Parameswaran Achari and others
High Court Of Kerala · (1971) KLJ 51
Transfer of Property Act, 1882 — Section 67, 68, 68(1), 68(1), 68(1)(a)
High Courts25 Sept 1970
The Malabar Motor Transport Co-operative Society Ltd. Vs Kandath Motors and others
High Court Of Kerala · (1971) KLJ 391
Motor Vehicles Act, 1988 — Section 47
High Courts25 Sept 1970Allowed
Amina Oomma Vs Methiankutty Methar and others
High Court Of Kerala · (1971) KLJ 49
Penal Code, 1860 (IPC) — Section 405Trusts Act, 1882 — Section 3
High Courts25 Sept 1970Dismissed
Susrutha Pharmacentical Corporation Vs Mathai Iype
High Court Of Kerala · (1974) 1 KLJ 13
Evidence Act, 1872 — Section 116
High Courts24 Sept 1970
State of Kerala Vs V.P. Enadeen
High Court Of Kerala · (1971) KLJ 177
Criminal Procedure Code, 1898 (CrPC) — Section 20(1)Evidence Act, 1872 — Section 20(1), 57, 60, 81Penal Code, 1860 (IPC) — Section 332
High Courts24 Sept 1970Allowed
Subhadra Amma and another Vs Viswanatha Bose Asan and another
High Court Of Kerala · (1971) KLJ 155
Travancore Ezhava Act, 1100 — Section 19
High Courts24 Sept 1970Dismissed
Ouseph Sakaria and Others Vs Cherian Joseph and Another
High Court Of Kerala · AIR 1971 Ker 159
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 42, Order 21 Rule 63, Order 38 Rule 5
High Courts22 Sept 1970Allowed
Vidyadaran Vs Narayanan and others
High Court Of Kerala · (1971) KLJ 77
Limitation Act, 1963 — Article 30, 60
High Courts15 Sept 1970
Commissioner of Income Tax Vs Malangadan Timber Traders
High Court Of Kerala · (1973) 88 ITR 215
Income Tax Act, 1922 — Section 22(1), 23(5), 26A, 28(1)
High Courts04 Sept 1970Allowed
Sankaran Nair Vs Vaniamkulam Panchayat
High Court Of Kerala · (1971) KLJ 171
Kerala Panchayat Act, 1960 — Section 86(1), 86(4)