High Courts04 Nov 1969Allowed
D.H. Namboodiripad Vs The Executive Authority, Thekkumkara Panchayat and another
High Court Of Kerala · (1970) KLJ 578
Kerala Panchayat Raj Act, 1994 — Section 69(1)(ii)(a)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,484 of 2,714
High Courts31 Oct 1969Allowed
Nair Service Society Limited Vs Rev. Fr. K.C. Alexander
High Court Of Kerala · (1970) KLJ 73
Civil Procedure Code, 1908 (CPC) — Section 143, 148, 151
High Courts30 Oct 1969Allowed
Govinda Menon Vs Varkey and Others
High Court Of Kerala · AIR 1971 Ker 8
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 72(3)
High Courts30 Oct 1969
Kochappi Kunji and Others Vs Velayudhan Damodaran and Others
High Court Of Kerala · AIR 1971 Ker 38
Limitation Act, 1908 — Article 142, 144
High Courts30 Oct 1969Dismissed
Kochappi Kunji Vs Damodaran and others
High Court Of Kerala · (1970) KLJ 809
High Courts30 Oct 1969
Rajan Kumaran Vs Vijayan Achuthan and Others
High Court Of Kerala · (1970) CriLJ 1547
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 369, 424
High Courts28 Oct 1969Dismissed
Dudachan Vs Sreenivasa Kini
High Court Of Kerala · (1969) KLJ 791
Kerala Land Reforms Act, 1963 — Section 10, 13, 14, 2, 2(45)
High Courts28 Oct 1969Dismissed
Vareed Vs P.C. George
High Court Of Kerala · AIR 1971 Ker 31
Cochin Verumpattomdars Act, 1118 — Section 4Kerala Land Reforms Act, 1963 — Section 3(1)Transfer of Property Act, 1882 — Section 105
High Courts24 Oct 1969Dismissed
Katheem Adamkutty and others Vs K. Damodaran Nambudiri and others
High Court Of Kerala · (1970) KLJ 508
Administration of Evacuee Property Act, 1950 — Section 58, 58(3)General Clauses Act, 1897 — Section 6, 6(b)Kerala Land Reforms Act, 1963 — Section 132, 132(2), 132(2), 132(3), 132(3)(a)
High Courts24 Oct 1969Allowed
Chirukandath Chandrasekharan and others Vs The State of Kerala
High Court Of Kerala · (1970) KLJ 61
Civil Procedure Code, 1908 (CPC) — Section 107, 112, 117(3)Criminal Procedure Code, 1898 (CrPC) — Section 107, 110(a), 110(a)(b), 112, 112Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts23 Oct 1969
O. Kassim Kannu Vs State of Kerala
High Court Of Kerala · (1970) 26 STC 530
Kerala General Sales Tax Act, 1963 — Section 19, 35
High Courts22 Oct 1969Allowed
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Mammootty
High Court Of Kerala · (1970) 26 STC 122
Kerala General Sales Tax Act, 1963 — Section 9
High Courts21 Oct 1969
Commissioner of Income Tax Vs Joseph and George
High Court Of Kerala · (1970) 77 ITR 292
Income Tax Act, 1961 — Section 184(4), 184(5)
High Courts21 Oct 1969Allowed
Krishna Pillai Narayana Pillai Vs Kutti Amma Panki Amma
High Court Of Kerala · AIR 1970 Ker 270
Kerala Land Reforms Act, 1963 — Section 12(1), 13(1)
High Courts17 Oct 1969Dismissed
Gopala Pillai Gopinatha Pillai and others Vs State of Kerala
High Court Of Kerala · (1970) KLJ 69
High Courts16 Oct 1969Allowed
Puthukudy Velayudhan Vs Madathil Thazhath Kandan and others
High Court Of Kerala · (1970) KLJ 133
Kerala Scheduled Castes and Schedules Tribes Ordinance, 1966 — Section 5
High Courts15 Oct 1969
Chempakakutty Kalyani Vs Kunji Kamalakshy
High Court Of Kerala · (1970) KLJ 82
Limitation Act, 1963 — Section 12, 12(2), 12(3)
High Courts15 Oct 1969
Commissioner of Agricultural Income Tax Vs Amalgamated Tea Estates Co. Ltd.
High Court Of Kerala · (1970) 77 ITR 455
Kerala Agricultural Income Tax (Appellate Tribunal) Regulations, 1965 — Regulation 25
High Courts08 Oct 1969
N.E. Vasudevan Nair Vs Kalyani Amma Gouri Amma and Others
High Court Of Kerala · (1970) CriLJ 1173
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489
High Courts08 Oct 1969Dismissed
Kurien Eapen Vs Thommi Mathu and others
High Court Of Kerala · (1970) KLJ 1
Limitation Act, 1908 — Article 142, 144