High Courts14 Jan 1970Dismissed
State of Kerala Vs Govindan Nair Sukumaran Nair
High Court Of Kerala · (1970) KLJ 350
Criminal Procedure Code, 1898 (CrPC) — Section 417Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 307, 324
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,482 of 2,714
High Courts09 Jan 1970Dismissed
Adukkadukkam Kunhi Patti Amma Vs Periye Vengayil Veettil Utha Amma and others
High Court Of Kerala · (1970) KLJ 101
High Courts08 Jan 1970Allowed
Gangadharan Vs The State of Kerala
High Court Of Kerala · (1970) KLJ 146
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 304
High Courts08 Jan 1970Allowed
Kummali Abubukker and Others Vs Vengatt Marakkar
High Court Of Kerala · AIR 1970 Ker 277
High Courts07 Jan 1970Dismissed
Sreethara Kamath Vs Jawala Prasad Gupta
High Court Of Kerala · (1970) KLJ 103
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 415, 420
High Courts24 Dec 1969Allowed
Kuniyil alias Puthalath Kelappan Vs Uchummal Chakkiath Anandan
High Court Of Kerala · (1970) KLJ 408
Civil Procedure Code, 1908 (CPC) — Section 11, 13, 24(4), 3, 7Evidence Act, 1872 — Section 44Kerala Civil Courts Act, 1957 — Section 2
High Courts24 Dec 1969
The Municipal Council, Kottayam Vs K. Mahadeva Iyer and Another
High Court Of Kerala · AIR 1971 Ker 92
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 5(1)
High Courts23 Dec 1969Allowed
Sadasivan Achary Vs State of Kerala
High Court Of Kerala · (1970) KLJ 94
Motor Vehicles Act, 1988 — Section 33(1)
High Courts22 Dec 1969Dismissed
A. Mahadeva Iyer Vs P. Krishnammal
High Court Of Kerala · (1970) KLJ 399
Constitution of India, 1950 — Article 14, 141, 19, 19(1)(a), 227Criminal Procedure Code, 1898 (CrPC) — Section 356, 360, 361, 366, 439Land Acquisition Act, 1894 — Section 12, 18, 18(2)
High Courts18 Dec 1969
Vijayamohini Mills Ltd., Trivandrum Vs Commissioner, Corporation of Trivandrum and Another
High Court Of Kerala · AIR 1971 Ker 7
Kerala Municipal Corporation Act, 1961 — Section 299
High Courts18 Dec 1969
Commissioner of Agricultural Income Tax Vs Abdul Sathar Haji Moosa Sait
High Court Of Kerala · (1971) 81 ITR 230
Income Tax Act, 1922 — Section 4(3)
High Courts18 Dec 1969Dismissed
Easwari Amma Gouri Amma Vs Narayani Amma Kochali Amma and others
High Court Of Kerala · (1970) KLJ 605
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts18 Dec 1969Dismissed
The State of Kerala Vs C. Chacko
High Court Of Kerala · (1970) KLJ 455
Prevention of Food Adulteration Act, 1954 — Section 13(2), 15(2), 2(xiii)
High Courts16 Dec 1969Allowed
P.M. Kuttikrishnan Nambiar Vs M.K. Lakshmi Amma and others
High Court Of Kerala · (1970) KLJ 754
Transfer of Property Act, 1882 — Section 65A, 65A(1), 66
High Courts15 Dec 1969Dismissed
Lakshmana Prabhu Vs Vidyasagaran and others
High Court Of Kerala · (1970) KLJ 583
Criminal Procedure Code, 1898 (CrPC) — Section 439, 459Penal Code, 1860 (IPC) — Section 143, 304, 342, 506, 506(ii)
High Courts10 Dec 1969Dismissed
Ummini Vasavan Vs Vairavan Saraswathi
High Court Of Kerala · (1969) KLJ 440
Kerala Compensation for Tenants Improvements Act, 1958 — Section 11, 13, 13(1)(a), 13(1)(b)(iii), 2(b)Transfer of Property Act, 1882 — Section 76
High Courts09 Dec 1969Dismissed
K. Gopalan Thanthri Vs Ittira Kelan and Others
High Court Of Kerala · AIR 1970 Ker 305
Limitation Act, 1963 — Article 61Travancore Ezhava Act, 1100 — Section 21Travancore Nair Act, 1100 — Section 25
High Courts05 Dec 1969
The Special Tahsildar for Land Acquisition, Kozhikode-I and Others Vs F. Shamsudin and Bros.
High Court Of Kerala · AIR 1970 Ker 301
Kerala Land Acquisition Act, 1961 — Section 62Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 2(2), 23, 4
High Courts04 Dec 1969
A. Sabhapathy Pillai and others Vs The Special Tahsildar for Land Acquisition and another
High Court Of Kerala · (1970) KLJ 1008
Kerala Court Fees and Suits Valuation Act, 1959 — Section 51
High Courts03 Dec 1969
Bharat Plywood and Timber Products Private Ltd. Vs Kerala State Electricity Board Trivandrum and Others
High Court Of Kerala · AIR 1972 Ker 47
Constitution of India, 1950 — Article 14, 19(1), 226, 245Electricity Act, 1910 — Section 12, 16, 16(1), 51Telegraph Act, 1885 — Section 10