High Courts07 Oct 1969Partly Allowed
Anthony D''Silva and Others Vs Kerala State
High Court Of Kerala · AIR 1971 Ker 51
Land Acquisition Act, 1894 — Section 20
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,485 of 2,714
High Courts30 Sept 1969
Isha Beevi and Others Vs Tax Recovery Officer and Others
High Court Of Kerala · (1971) 80 ITR 82
Finance Act, 1950 — Section 13(1)General Clauses Act, 1897 — Section 8(1)Income Tax Act, 1961 — Section 2(44), 221
High Courts29 Sept 1969Dismissed
N.N. Ismalu Vs Thithirikutty Umma
High Court Of Kerala · (1969) KLJ 833
Kerala High Court Act, 1958 — Section 5Kerala Land Reforms Act, 1963 — Section 2(25), 2(vii)
High Courts25 Sept 1969Allowed
Muhamed Kassiyan Kadija Ummal and another Vs Nanan Sathyadasan
High Court Of Kerala · (1971) KLJ 375
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52, 7(2)
High Courts25 Sept 1969Dismissed
Valli Vs Madhavan
High Court Of Kerala · (1970) KLJ 312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2)(j)(ii), Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14Limitation Act, 1963 — Section 31Succession Act, 1925 — Section 214, 214(1)(b), 4, 47
High Courts24 Sept 1969Dismissed
State of Kerala Vs Thelappurath Bala Lakshmi Amma
High Court Of Kerala · (1970) KLJ 499
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1, Order 47 Rule 1, 53Land Acquisition Act, 1894 — Section 18, 25(3), 25(3), 3(d), 3(d)
High Courts24 Sept 1969
Mundathidathil Kandathy and others Vs Kumbramadathil alias Puthanpurayil Kuttymammi
High Court Of Kerala · (1970) KLJ 599
Evidence Act, 1872 — Section 13, 48, 49
High Courts23 Sept 1969Allowed
Raman Kunjukrishnan Vs Raman Viswanathan and others
High Court Of Kerala · (1970) KLJ 381
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(1), 105, 15
High Courts23 Sept 1969Dismissed
V. Rev. Fr. Josephat Vs State of Kerala and another
High Court Of Kerala · (1970) KLJ 165
Constitution of India, 1950 — Article 14, 19, 26, 30(1)Kerala Education Act, 1958 — Section 36, 36(1), 7
High Courts19 Sept 1969Allowed
V. Rev. Mother Provincial Vs State of Kerala and others
High Court Of Kerala · (1969) KLJ 863
Constitution of India, 1950 — Article 12, 14, 19, 19(1)(f), 19(5)
High Courts19 Sept 1969
Mathen Joseph Vs State of Kerala
High Court Of Kerala · (1971) CriLJ 117
Essential Commodities Act, 1955 — Section 7
High Courts18 Sept 1969
The Executive Officer, Kavilampara Panchayat Vs Kozhiprath Ammad
High Court Of Kerala · (1969) KLJ 126
Kerala Panchayat Raj Act, 1994 — Section 132(2), 84(a)
High Courts16 Sept 1969Dismissed
The State of Kerala and another Vs The Corporate Management of Schools of the Archdiocese of Changanacherry and another
High Court Of Kerala · (1970) KLJ 268
Constitution of India, 1950 — Article 141, 143, 29, 30, 30(1)Kerala Education Act, 1958 — Section 10, 11
High Courts16 Sept 1969Dismissed
The State of Kerala and another Vs The Manager, Corporate Management of Schools of the Diocese of Palai and others
High Court Of Kerala · (1970) KLJ 273
Constitution of India, 1950 — Article 19, 226, 30, 30(1)
High Courts15 Sept 1969Dismissed
Ammu Vs Devaki Amma and others
High Court Of Kerala · (1970) KLJ 449
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts12 Sept 1969
L. Sukumari Amma Vs The District Educational Officer, Pathanamthitta and others
High Court Of Kerala · (1970) KLJ 7
Kerala Education Act, 1958 — Section 6, 6(1)
High Courts06 Sept 1969Allowed
Kunhikrishna Menon and others Vs State of Kerala and another
High Court Of Kerala · (1969) KLJ 817
Kerala Education Act, 1958 — Section 12
High Courts05 Sept 1969Dismissed
Gokuldas Khimji Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 778
Constitution of India, 1950 — Article 301
High Courts05 Sept 1969
M.V. Ramankutty Vs State
High Court Of Kerala · AIR 1970 Ker 191 : (1970) CriLJ 1103
Criminal Procedure Code, 1898 (CrPC) — Section 51, 523
High Courts04 Sept 1969
P.B. Kurup Vs Food Inspector
High Court Of Kerala · (1969) KLJ 803
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Prevention of Food Adulteration Act, 1954 — Section 14, 16(1)(g), 19, 19(2), 19(3)