High Courts19 Aug 1970Dismissed
Achuthan Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 39
Constitution of India, 1950 — Article 19, 226Evidence Act, 1872 — Section 115Limitation Act, 1963 — Section 10
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,477 of 2,714
High Courts19 Aug 1970
Koongaran Mukundan Vs Thamaravalappil Nalini
High Court Of Kerala · AIR 1971 Ker 183
High Courts18 Aug 1970
State of Kerala Vs Damodoran
High Court Of Kerala · (1970) ACJ 411
Motor Vehicles Act, 1988 — Section 112, 89Penal Code, 1860 (IPC) — Section 279, 287, 304A
High Courts17 Aug 1970
K.R. Gopinathan Nair Vs Jacob Kurian and Others
High Court Of Kerala · (1971) CriLJ 431
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts13 Aug 1970
Seshasayee Bros. (Travancore) Private Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1971) 82 ITR 442
Income Tax Act, 1961 — Section 37, 37(1)
High Courts11 Aug 1970
C. Ramaswamy Vs Kerala State Electricity Board
High Court Of Kerala · (1971) KLJ 200 : (1970) 2 LLJ 665
High Courts07 Aug 1970
SMT. LUCY KOCHUVAREED Vs COMMISSIONER OF AGRICULTURAL Income Tax, TRIVANDRUM.
High Court Of Kerala · (1971) 82 ITR 845
Kerala Agricultural Income Tax Act, 1950 — Section 34
High Courts06 Aug 1970Dismissed
Ramanatha Pillai Vs State of Kerala and another
High Court Of Kerala · (1971) KLJ 210
Constitution of India, 1950 — Article 16, 226, 309, 310, 310(2)
High Courts05 Aug 1970Allowed
Sainaba and others Vs Narayanan
High Court Of Kerala · (1971) KLJ 115
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts04 Aug 1970Dismissed
Omana Pandala Ampu Pandala and another Vs Kesavaru Sambhuvaru Namboodiri and another
High Court Of Kerala · (1970) KLJ 973
Civil Procedure Code, 1908 (CPC) — Section 2(11), 60
High Courts31 Jul 1970
Manavallabhan Karanamulpad Vs The Sub-Collector and Land Acquisition Officer, Malappuram
High Court Of Kerala · (1970) KLJ 961
Civil Procedure Code, 1908 (CPC) — Section 2, 34, 35Court Fees Act, 1870 — Section 8Kerala Court Fees and Suits Valuation Act, 1959 — Section 11, 51
High Courts31 Jul 1970Allowed
Kumaran and others Vs Mathai
High Court Of Kerala · (1970) KLJ 901
Civil Procedure Code, 1908 (CPC) — Section 26Limitation Act, 1963 — Section 25, 3(66)
High Courts31 Jul 1970
Manjeri Kovilakath Manavallabhan Karanamulpad Manjeri and Another Vs The Sub Collector and Land Acquisition Officer, Malapuram and Another
High Court Of Kerala · AIR 1971 Ker 257
Kerala Land Acquisition Act, 1961 — Section 25(2), 28, 28(1), 30, 60
High Courts29 Jul 1970Allowed
Kaveri Amma Vs Parameswari Amma and Others
High Court Of Kerala · AIR 1971 Ker 216
Hindu Adoptions and Maintenance Act, 1956 — Section 22, 25, 28Transfer of Property Act, 1882 — Section 39
High Courts29 Jul 1970Allowed
Kaveri Amma Vs Parameswari Amma and others
High Court Of Kerala · (1970) KLJ 966
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 25, 28Transfer of Property Act, 1882 — Section 3(2), 39
High Courts24 Jul 1970Dismissed
Kelan''s son Kodakkat Kannan and Others Vs Tharakandi Kadissa and Others
High Court Of Kerala · AIR 1971 Ker 61
Malabar Tenancy Act, 1930 — Section 39, 43Transfer of Property Act, 1882 — Section 100, 65A
High Courts21 Jul 1970Allowed
Joseph Vs Sunny K. Joseph and others
High Court Of Kerala · (1970) KLJ 871
Motor Vehicles Act, 1988 — Section 62
High Courts20 Jul 1970Dismissed
State of Kerala Vs E. Bhaskaran Kunhikelu
High Court Of Kerala · AIR 1971 Ker 188 : (1971) CriLJ 955
Criminal Procedure Code, 1898 (CrPC) — Section 241, 251, 537
High Courts20 Jul 1970Allowed
Kumaran Nair Vs Maniappan Pillai
High Court Of Kerala · (1970) KLJ 892
Transfer of Property Act, 1882 — Section 76(a)
High Courts15 Jul 1970
K. Ramanujan Nair Vs S. Sarojini Amma and Another
High Court Of Kerala · (1971) CriLJ 565
Criminal Procedure Code, 1898 (CrPC) — Section 177Penal Code, 1860 (IPC) — Section 494