High Courts10 Apr 1970Allowed
Sankara Pillai Madhavan Pillai Vs Inez Rosario
High Court Of Kerala · AIR 1971 Ker 27
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 151
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,479 of 2,714
High Courts09 Apr 1970Allowed
M.K. Thangal Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 827
Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 19Kerala Land Tax Act, 1961 — Section 1, 10, 11, 12, 16
High Courts09 Apr 1970Allowed
Manattillath Krishnan Thangal and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1971 Ker 65
Constitution of India, 1950 — Article 14, 19, 19(1), 265, 31Kerala Land Tax Act, 1961 — Section 5
High Courts08 Apr 1970Allowed
M.P. Pavithran Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 711
Kerala Co-operative Societies Act, 1969 — Section 109, 109(2)Kerala Co-operative Societies Rules, 1969 — Rule 37(4)
High Courts03 Apr 1970
K.P. Varghese Vs Income Tax Officer, B-Ward and Others
High Court Of Kerala · (1970) 77 ITR 719
Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 45, 47, 52, 52(1)
High Courts26 Mar 1970Allowed
Joseph Clamand Vs Leelamma Savior
High Court Of Kerala · (1970) KLJ 417
Kerala Court Fees and Suits Valuation Act, 1959 — Section 27(c), 7(iv), 8
High Courts25 Mar 1970Dismissed
Central Gulf Steamship Corporation Vs Sorabji and Company Private Limited
High Court Of Kerala · (1971) KLJ 275
Carriage of Goods by Sea Act, 1925 — Article 3
High Courts25 Mar 1970Dismissed
State of Kerala Vs Malabar Steamship Co. Ltd.
High Court Of Kerala · (1970) KLJ 452
Carriage of Goods by Sea Act, 1925 — Article 3
High Courts24 Mar 1970Dismissed
Sathiarthy Vs New Era Manufacturing Company Limited, Palghat
High Court Of Kerala · (1970) KLJ 885
Companies Act, 1956 — Section 445(3)Industrial Disputes Act, 1947 — Section 25 FFF(1), 25F, 25F, 25FF, 25FFFPayment of Wages Act, 1936 — Section 15(2), 2(vi)(d)
High Courts24 Mar 1970
Kerala Financial Corporation Vs Wealth-tax Officer
High Court Of Kerala · (1971) 82 ITR 477
Wealth Tax Act, 1957 — Section 3
High Courts24 Mar 1970
C.K. Raghavan Vs Bhaskaran Nair and others
High Court Of Kerala · (1970) KLJ 385
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 200, 342, 438Penal Code, 1860 (IPC) — Section 120B, 161, 197, 323, 506(2)
High Courts17 Mar 1970Allowed
Rev. Mother Alexius Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 392
Constitution of India, 1950 — Article 226
High Courts11 Mar 1970
E. Lekshmi Amma Vs M. Karunakarn Nair
High Court Of Kerala · (1970) KLJ 725
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1Evidence Act, 1872 — Section 114
High Courts10 Mar 1970
Commissioner of Income Tax Vs P.C. Vareedkutty
High Court Of Kerala · (1970) KLJ 928
Income Tax Act, 1922 — Section 66(1)Limitation Act, 1963 — Section 5
High Courts04 Mar 1970Partly Allowed
V. Madhavan Thampi Vs State of Kerala
High Court Of Kerala · AIR 1971 Ker 10
Land Acquisition Act, 1894 — Section 23(2)Trivandrum City Improvement Trust Act, 1960 — Section 73
High Courts04 Mar 1970Dismissed
Parappur Church, Parappur Vs Lonappan and 5 others
High Court Of Kerala · (1970) KLJ 355
Travancore-Cochin Kanam Tenancy Act, 1955 — Section 16(5), 2
High Courts04 Mar 1970Dismissed
Parappur Church, Parappur and Another Vs Lonappan and Others
High Court Of Kerala · AIR 1970 Ker 288
High Courts04 Mar 1970
S. Mukundan Menon, Manager, City Rationing Officer Vs The State of Kerala and Others
High Court Of Kerala · (1970) 2 LLJ 346
High Courts03 Mar 1970Allowed
K.P. Varghese Vs Income Tax Officer and others
High Court Of Kerala · (1970) KLJ 622
Constitution of India, 1950 — Article 19(1)(f), 226, 265Income Tax Act, 1961 — Section 14, 14, 147, 148, 15Transfer of Property Act, 1882 — Section 122