COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,478 of 2,714

High Courts14 Jul 1970Dismissed

M.K. Kunhiraman Vs Purameri Service Co-op. Bank Ltd. and another

High Court Of Kerala · (1970) KLJ 757

Civil Procedure Code, 1908 (CPC) — Section 4, 9General Clauses Act, 1897 — Section 6Kerala Co-operative Societies Act, 1969 — Section 100, 110, 2(1), 69(1), 69(1)(c)

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High Courts14 Jul 1970

K.V. Subhadra Kovilamma Vs State of Kerala and others

High Court Of Kerala · (1970) KLJ 741

Constitution of India, 1950 — Article 276

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High Courts13 Jul 1970Allowed

Krishna Pillai Gopala Pillai Vs Madhavan Pillai Subbiah Pillai

High Court Of Kerala · (1970) KLJ 926

Kerala Land Reforms Act, 1963 — Section 106

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High Courts07 Jul 1970Dismissed

C.M. Stephen Vs John Manjooran and another

High Court Of Kerala · (1970) KLJ 617

Evidence Act, 1872 — Section 108Penal Code, 1860 (IPC) — Section 417, 493, 493, 494, 494

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High Courts06 Jul 1970

P.T. Ramankutty Achan Vs Kalyanikutty

High Court Of Kerala · AIR 1971 Ker 22 : (1971) CriLJ 318

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts01 Jul 1970Allowed

Maria Elizabeth Gomez Vs State of Kerala and others

High Court Of Kerala · (1971) KLJ 250

Kerala Board of Revenue Abolition Act, 1996 — Section 7Kerala Government Land Assignment Act, 1960 — Section 3

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High Courts30 Jun 1970Dismissed

Saidalikutty Haji Vs Kunhi Pocker

High Court Of Kerala · (1970) KLJ 737

Contract Act, 1872 — Section 43, 69, 70

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High Courts29 Jun 1970

M.O. Varghese Vs Thomas Steaphen and Co. Ltd. and Another

High Court Of Kerala · AIR 1971 Ker 223

Companies Act, 1956 — Section 283(1), 283(2A), 299(2), 633, 633(1)

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High Courts29 Jun 1970Allowed

M.C. Varghese Vs Thomas Stephen and Company Ltd. and another

High Court Of Kerala · (1970) KLJ 772

Companies Act, 1956 — Section 168, 283(1)(i), 283(2A), 299, 299(1)

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High Courts29 Jun 1970Dismissed

C.L. Kilikar Vs Travancore Plywood Industries Ltd.

High Court Of Kerala · (1970) KLJ 743

Civil Procedure Code, 1908 (CPC) — Section 144, 34

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High Courts24 Jun 1970Dismissed

A. Yousuf Rawther Vs Sowramma

High Court Of Kerala · AIR 1971 Ker 261

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 35Dissolution of Muslim Marriages Act, 1939 — Section 2

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High Courts19 Jun 1970Allowed

The Shanker Paints and Oil Mills (P) Ltd. Vs State of Kerala

High Court Of Kerala · (1971) KLJ 252

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Transfer of Property Act, 1882 — Section 108(g)

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High Courts16 Jun 1970Dismissed

State of Kerala Vs Sreepoorna Trayeesa Vilasom Bank Ltd.

High Court Of Kerala · (1971) KLJ 154

Kerala Motor Vehicles Taxation Act, 1976 — Section 13

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High Courts16 Jun 1970Dismissed

K.C. Kunhikalandar Vs K.N. Abdul Khader

High Court Of Kerala · (1971) KLJ 603

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 114, 118, 118(a)

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High Courts16 Jun 1970Dismissed

Joseph Vs Antony

High Court Of Kerala · (1970) KLJ 541

Kerala Land Reforms Act, 1963 — Section 114, 117, 125(3), 127, 2(25)

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High Courts15 Jun 1970

Devarajan and others Vs Kassim Sait and others

High Court Of Kerala · (1970) KLJ 899

Civil Procedure Code, 1908 (CPC) — Section 151, 24

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High Courts11 Jun 1970Allowed

Thami Vs The Assistant Educational Officer and others

High Court Of Kerala · (1970) KLJ 888

Kerala Education Rules, 1959 — Rule 67(7)

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High Courts05 Jun 1970Allowed

K.K. Mammoo Vs Kunhiraman and others

High Court Of Kerala · (1970) KLJ 763

Contract Act, 1872 — Section 22Evidence Act, 1872 — Section 115, 116

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High Courts28 May 1970Allowed

M. Hameed Vs P. Ittoop

High Court Of Kerala · (1970) KLJ 591

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 115, 80Companies Act, 1956 — Section 171Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(3), 20, 25(6)

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High Courts10 Apr 1970Allowed

Sukumaran Nair Vs Raghavan Nair

High Court Of Kerala · (1970) KLJ 718

Court Fees Act, 1870 — Section 7(ix)Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(1), 12(1), 13, 16

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