High Courts27 Feb 1970Allowed
Madhavan Pillai Vs Mrs. Katherine M. Pillai
High Court Of Kerala · AIR 1970 Ker 316
Divorce Act, 1869 — Section 22
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,480 of 2,714
High Courts26 Feb 1970Dismissed
Kunji Thomman and Others Vs Meenakshi and Others
High Court Of Kerala · AIR 1970 Ker 284
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts25 Feb 1970Dismissed
T.R. John and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1970 Ker 281 : (1970) 2 LLJ 359
Constitution of India, 1950 — Article 14, 16Kerala State and Subordinate Services Rules, 1958 — Rule 39
High Courts23 Feb 1970Dismissed
In Re: Advocate
High Court Of Kerala · AIR 1971 Ker 161
Advocates Act, 1961 — Section 55Legal Practitioners Act, 1879 — Section 12, 13
High Courts20 Feb 1970Allowed
C.D. Johar and Sons (P) Ltd. Vs Messrs. Peirce Leslie and Co.
High Court Of Kerala · (1970) KLJ 260
Carriage of Goods by Sea Act, 1925 — Section 6Contract Act, 1872 — Section 151, 152, 161, 230Major Port Trusts Act, 1963 — Section 42, 43, 48, 49, 50
High Courts20 Feb 1970Allowed
Panakkatan Chathu Vs K. Kunkichi and others
High Court Of Kerala · (1970) KLJ 256
Kerala High Court Act, 1958 — Section 3
High Courts19 Feb 1970Allowed
Parameswaran Pillai Kumara Pillai and others Vs Chinna Lakshmi and another
High Court Of Kerala · (1970) KLJ 458
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92(1), 144
High Courts16 Feb 1970Allowed
V. Ganesh Vs Maya Sundari
High Court Of Kerala · (1970) KLJ 340
Hindu Marriage Act, 1955 — Section 10, 13, 13(2)(ii), 23, 23(1)
High Courts13 Feb 1970Allowed
K. Venkatachalam Aiyer Vs J. Melby D''Cruz and Others
High Court Of Kerala · AIR 1971 Ker 190
Industrial Disputes Act, 1947 — Section 25FFF, 33C(2)Payment of Wages Act, 1936 — Section 15(2)
High Courts13 Feb 1970Dismissed
Naseema Textiles, Azhikode Vs The Union of India (UOI) and Others
High Court Of Kerala · AIR 1971 Ker 192
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts13 Feb 1970Dismissed
Nazeema Textiles Vs Union of India and others
High Court Of Kerala · (1970) KLJ 438
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Feb 1970Allowed
M.N. Sahadevan Vs Narayana Panicker Sudhakaran and another
High Court Of Kerala · (1970) KLJ 215
Penal Code, 1860 (IPC) — Section 279, 337
High Courts10 Feb 1970
M. Purushothaman Nair and others Vs State of Kerala and Others
High Court Of Kerala · (1970) KLJ 531
Kerala Co-operative Societies Act, 1969 — Section 30(3), 30(4), 32, 32(1)
High Courts09 Feb 1970Allowed
Yogesh Trading Co., Kotachery Vs The Intelligence Officer of Sales Tax Cannanore and Another
High Court Of Kerala · AIR 1970 Ker 218 : (1970) 26 STC 45
Constitution of India, 1950 — Article 14, 19(1), 246, 301, 304Kerala General Sales Tax Act, 1963 — Section 29, 29(3), 29(4), 29(5)Kerala General Sales Tax Rules, 1963 — Rule 35, 35(10), 35(11), 35(12), 35(15)
High Courts09 Feb 1970Dismissed
K. Muhammed and others Vs Nani and others
High Court Of Kerala · (1970) KLJ 356
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, 100Evidence Act, 1872 — Section 62, 65Kerala Stamp Act, 1959 — Section 17, 25, 32, 34, 35
High Courts09 Feb 1970Dismissed
M. Arjun Elayad Vs The Assistant Educational Officer and another
High Court Of Kerala · (1970) KLJ 563
Constitution of India, 1950 — Article 30
High Courts06 Feb 1970Dismissed
State of Kerala and another Vs M/s. T. Sreeramulu and others
High Court Of Kerala · (1970) KLJ 799
Constitution of India, 1950 — Article 166(2), 299(1)Contract Act, 1872 — Section 56, 73Essential Commodities Act, 1955 — Section 3
High Courts05 Feb 1970Dismissed
Madathodiyil Cherootty Pillai Vs State of Kerala
High Court Of Kerala · (1970) KLJ 219
Criminal Procedure Code, 1898 (CrPC) — Section 302, 304, 326, 342, 439(4)Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts05 Feb 1970
Peter Elizabeth Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1970) 77 ITR 683
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Kerala Agricultural Income Tax Act, 1950 — Section 30, 43(3), 52(2)Travancore-Cochin Revenue Recovery Act, 1951 — Section 41(3)
High Courts04 Feb 1970Allowed
Inassu Vs Velu and others
High Court Of Kerala · (1970) KLJ 329
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 95