High Courts04 Sept 1970Dismissed
Kesavan Vaidiyan Vs Municipal Commissioner, Thiruvalla
High Court Of Kerala · (1970) KLJ 1054
Kerala Municipalities Act, 1960 — Section 284
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,476 of 2,714
High Courts04 Sept 1970
Hajee K. Assainar Vs Commissioner of Income Tax
High Court Of Kerala · (1971) 81 ITR 423
Income Tax Act, 1961 — Section 271(1), 68
High Courts04 Sept 1970Dismissed
Krishna Pillai Govinda Pillai Vs Govinda Pillai Madhavan Pillai and Others
High Court Of Kerala · AIR 1971 Ker 87
Limitation Act, 1908 — Article 142, 144
High Courts04 Sept 1970Allowed
Rev. Father Xavier and another Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 1001
Constitution of India, 1950 — Article 14, 19, 30Kerala Education Act, 1958 — Section 10, 11, 12
High Courts03 Sept 1970Dismissed
Gopalakrishnan Nair Vs Padmavathy Amma and another
High Court Of Kerala · (1970) KLJ 1015
Civil Procedure Code, 1908 (CPC) — Section 4, 9
High Courts03 Sept 1970Allowed
Krishnaswamy Vs Kanaran and another
High Court Of Kerala · (1970) KLJ 991
Penal Code, 1860 (IPC) — Section 499, 500, 501, 502
High Courts03 Sept 1970
Daveed Aseervadan Vs Govinda Pillai
High Court Of Kerala · (1971) KLJ 73
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 21Kerala Small Causes Courts Act, 1957 — Section 14
High Courts02 Sept 1970Allowed
Mathew Ouseph Vs Assima Kachamma
High Court Of Kerala · (1971) KLJ 340
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Sept 1970Allowed
Narayanan Nair Vs State of Kerala and another
High Court Of Kerala · (1970) KLJ 1069
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 16
High Courts02 Sept 1970
P. Narayanan Nair Vs State of Kerala and Another
High Court Of Kerala · (1970) 2 LLJ 657
High Courts28 Aug 1970Dismissed
Travancore Tea Estate Company Ltd. Vs The Executive Officer, Peermade Panchayat and others
High Court Of Kerala · (1971) KLJ 293
Constitution of India, 1950 — Article 226
High Courts28 Aug 1970
The Sales Tax Officer and Another Vs K.S.V. Gupta
High Court Of Kerala · (1971) 28 STC 722
Kerala General Sales Tax Act, 1963 — Section 61
High Courts26 Aug 1970Dismissed
Amaravila Krishnan Nair Vs The Election Commissioner of India, New Delhi and Others
High Court Of Kerala · AIR 1972 Ker 5
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 15
High Courts26 Aug 1970Dismissed
Gopala Pai Govinda Pai Vs Kamalavathi Bai and others
High Court Of Kerala · (1971) KLJ 25
Transfer of Property Act, 1882 — Section 53(A)
High Courts24 Aug 1970Allowed
T. Jacob Vs State of Kerala
High Court Of Kerala · AIR 1971 Ker 166 : (1971) CriLJ 952
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15(1), 2, 5(1), 7(1), 8
High Courts19 Aug 1970Dismissed
Achuthan Pillai and others Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 911
Constitution of India, 1950 — Article 14, 19, 226Limitation Act, 1963 — Section 10
High Courts19 Aug 1970Dismissed
State of Kerala Vs Daniel Nadar Vedakkannu Nadar and another
High Court Of Kerala · (1971) KLJ 182
Penal Code, 1860 (IPC) — Section 299, 299(a), 300, 302, 304
High Courts19 Aug 1970
Mukundan Vs Nalini
High Court Of Kerala · (1970) KLJ 921
Hindu Marriage Act, 1955 — Section 13