High Courts30 Jun 1969
Sreekumaran Vasudevan Namboothiri Vs Vasudevan Narayanan Namboodiri and others
High Court Of Kerala · (1969) KLJ 631
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,488 of 2,714
High Courts30 Jun 1969Dismissed
Ulliveetil Abu and Another Vs C.P. Beebi
High Court Of Kerala · (1970) KLJ 343
Civil Procedure Code, 1908 (CPC) — Section 115Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 106
High Courts24 Jun 1969
C. Kunhikutty Vs Workmen of the Malabar Roadways Service
High Court Of Kerala · (1970) 2 LLJ 478
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts20 Jun 1969Dismissed
Kunjan Kumaran Vs Krishna Iyer Ramachandra Iyer
High Court Of Kerala · (1969) KLJ 770
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts16 Jun 1969Allowed
Kunhu Muhammed Vs Ummayithi alias Umma Haji Umma
High Court Of Kerala · (1969) KLJ 468
Civil Procedure Code, 1908 (CPC) — Section 132, 132(1), 132(1)Constitution of India, 1950 — Article 15, 39
High Courts16 Jun 1969Dismissed
M. Ramakrishna Menon Vs The State of Kerala and others
High Court Of Kerala · (1969) KLJ 607
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 12, 36
High Courts11 Jun 1969Dismissed
C. Sankaranarayanan and Others Vs The State of Kerala
High Court Of Kerala · AIR 1970 Ker 239
Constitution of India, 1950 — Article 19(1), 31Kerala Education Act, 1958 — Section 12, 36Kerala Education Rules, 1959 — Rule 2, 2(A), 4, 8
High Courts10 Jun 1969Allowed
Philippose Thomas Vs The State Bank of Travancore
High Court Of Kerala · (1970) KLJ 512
Kerala Agriculturists Debt Relief Act, 1970 — Section 2(c), 5(1)
High Courts04 Jun 1969Allowed
State of Kerala Vs Lukose Pathrose Mathai
High Court Of Kerala · (1970) KLJ 517
Limitation Act, 1908 — Article 149
High Courts03 Jun 1969Allowed
Ammu Vs Thekkekara Kunhunni''s son Krishnan and others
High Court Of Kerala · (1969) KLJ 562
Evidence Act, 1872 — Section 68, 70, 71Registration Act, 1908 — Section 17, 18, 34(3), 35(1), 47Succession Act, 1925 — Section 2(h), 63, 63(b), 63(c)
High Courts02 Jun 1969Dismissed
Parameswaran Pillai Neelakanda Pillai Vs Kesavan Nair Gopalakrishnan Nair
High Court Of Kerala · (1969) KLJ 680
Limitation Act, 1982 — Article 182, 182(4)
High Courts02 Jun 1969Dismissed
P.J. Mathai Vs C.P. Scharia
High Court Of Kerala · (1969) KLJ 696
Kerala Court Fees and Suits Valuation Act, 1959 — Section 42(a)
High Courts04 Apr 1969
Mrs. Dorothy Luiz Vs Mrs. Luiz and Others
High Court Of Kerala · (1969) KLJ 721
High Courts03 Apr 1969Dismissed
Manager, Messrs. Harrisons and Crosfield Ltd. Vs Manager, Grade II Local Office, Employees State Insurance Corporation
High Court Of Kerala · (1969) KLJ 655
Employees State Insurance Act, 1948 — Section 2, 2(9), 2(9)(b), 22
High Courts03 Apr 1969Dismissed
Ratanshi Panchan Tank Vs Registrar of Companies and others
High Court Of Kerala · (1970) KLJ 67
Companies Act, 1956 — Section 33, 34, 611Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 33, 80
High Courts03 Apr 1969Dismissed
Pathikkal Kalliyani Vs Pathikkal Kalliani and another
High Court Of Kerala · (1970) KLJ 205
Limitation Act, 1908 — Article 142
High Courts03 Apr 1969
Bhageerathi Ramamani Vs Radhamma
High Court Of Kerala · (1969) 04 KL CK 0008
Criminal Procedure Code, 1898 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 323
High Courts03 Apr 1969
Sanku Sreedharan Kottukallil Veettil Konathadi Kara Vs State of Kerala
High Court Of Kerala · AIR 1970 Ker 98 : (1970) CriLJ 688 : (1969) KLJ 532
Criminal Procedure Code, 1898 (CrPC) — Section 439(1), 439(4)Penal Code, 1860 (IPC) — Section 307, 326, 40, 88, 89
High Courts03 Apr 1969
Ramakrishna Panicker and Another Vs State of Kerala
High Court Of Kerala · AIR 1971 Ker 18 : (1971) CriLJ 57
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307