High Courts04 Feb 1970Dismissed
Chattanatha Karayalar Vs State of Kerala and Others
High Court Of Kerala · (1970) KLJ 537
States Reorganisation Act, 1956 — Section 78
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,481 of 2,714
High Courts03 Feb 1970
K.P. Hormis, Managing Director, Federal Bank Ltd. Vs P.A. John and Another
High Court Of Kerala · (1970) 2 LLJ 351
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts03 Feb 1970Allowed
State of Kerala Vs Krishna Kurup Madhava Kurup
High Court Of Kerala · AIR 1971 Ker 211
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Limitation Act, 1963 — Section 14, 5
High Courts30 Jan 1970Dismissed
Parvathi Ammal Vs T.R.S. Ramanatha Iyer and Brothers and others
High Court Of Kerala · (1970) KLJ 493
Hindu Succession Act, 1956 — Section 14, 31, 4(1)(b)
High Courts28 Jan 1970
Mathai Varghese Vs Kuriacko Chacko
High Court Of Kerala · (1970) CriLJ 1170
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 148, 447
High Courts28 Jan 1970Dismissed
Saraswathi Ammal alias C. Kamala Bai Vs Arjuna Pai Sreenivasa Pai and others
High Court Of Kerala · (1970) KLJ 439
Succession Act, 1925 — Section 97
High Courts27 Jan 1970
The South India Rubber Works Vs The Assistant Collector of Central Excise and Others
High Court Of Kerala · (1979) 4 ELT 156
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3
High Courts23 Jan 1970Dismissed
Gopalakrishnan Nair Vs Kalyani Amma Thankamma
High Court Of Kerala · (1970) KLJ 571
Criminal Procedure Code, 1898 (CrPC) — Section 488(1), 488(3)
High Courts23 Jan 1970
V.J. Thomas Vs State of Kerala
High Court Of Kerala · (1970) CriLJ 1499
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 173Evidence Act, 1872 — Section 74, 76
High Courts22 Jan 1970Allowed
Muthan Ankamuthu Vs State of Kerala
High Court Of Kerala · (1970) KLJ 490
Kerala Abkari Act, 1077 — Section 55(a), 55(g)
High Courts21 Jan 1970Allowed
Oriental Timber Industries, Chalakudy Vs The Range Officer, Central Excise, Irinjalakuda and Another
High Court Of Kerala · AIR 1970 Ker 271
Central Excise Rules, 1944 — Rule 49Central Excises and Salt Act, 1944 — Section 37
High Courts21 Jan 1970Allowed
Irinjalakuda Bank Ltd. Vs Poruthussery Panchayat
High Court Of Kerala · (1970) 01 KL CK 0015
Kerala Panchayat (Accounts) Rules, 1965 — Rule 32, 42(7)Negotiable Instruments Act, 1881 (NI) — Section 3, 5, 6, 93
High Courts21 Jan 1970
Kunchathy Sadasivan Vs Vasu Asan Rajagopalan and Others
High Court Of Kerala · (1971) CriLJ 159
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 427, 447
High Courts20 Jan 1970Dismissed
Varghese and others Vs Mariamkutty and others
High Court Of Kerala · (1970) KLJ 222
Limitation Act, 1908 — Article 44
High Courts20 Jan 1970
State of Kerala Vs P.K. Rajan
High Court Of Kerala · (1970) CriLJ 1314
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts16 Jan 1970Dismissed
Vishnu Namboodiri Krishnan Namboodiri Vs Oomman Kunjukunju and others
High Court Of Kerala · (1970) KLJ 90
High Courts16 Jan 1970Dismissed
Thiruvanchan Sankaran Vs Kunjipillai Amma Gouri Amma and Others
High Court Of Kerala · AIR 1970 Ker 310
Evidence Act, 1872 — Section 114
High Courts16 Jan 1970Dismissed
K.P. Khader Vs K.K.P. Kunhamina and others
High Court Of Kerala · (1970) KLJ 91
Constitution of India, 1950 — Article 14
High Courts15 Jan 1970Allowed
Ummini Kunjuraman Vs Meenakshi Syamala and another
High Court Of Kerala · (1970) KLJ 474
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts14 Jan 1970
Jacob Onden Vs Rev. Stanley Padingadan
High Court Of Kerala · (1970) CriLJ 1311
Penal Code, 1860 (IPC) — Section 499, 500