COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,489 of 2,714

High Courts03 Apr 1969Dismissed

The Manager, Harrisons and Crosfield Ltd., Quilon Vs The Manager, Grade II, Local Office, Employees State Insurance Corporation, Quilon

High Court Of Kerala · AIR 1970 Ker 194 : (1970) 1 LLJ 453

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12Employees State Insurance Act, 1948 — Section 2(22), 2(9)

High Courts03 Apr 1969Allowed

Kunhalan Kutty Vs Pathumma and others

High Court Of Kerala · (1970) KLJ 903

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 150, 39

High Courts03 Apr 1969Dismissed

Ratanshi Panchan Tank, Mattancherry, Cochin Vs Registrar of Companies, Kerala and Others

High Court Of Kerala · AIR 1971 Ker 1

Companies Act, 1956 — Section 33, 33(1), 611Constitution of India, 1950 — Article 226

High Courts02 Apr 1969Allowed

The Young Women''s Christian Association, Trivandrum Vs S. Jacob and others

High Court Of Kerala · (1969) KLJ 788

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226

High Courts01 Apr 1969

Indian Aluminium Comp. Limited Vs The State of Kerala and others

High Court Of Kerala · (1969) KLJ 571

Constitution of India, 1950 — Article 143, 19(1)(a), 254, 254(1)Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3Electricity (Supply) Act, 1948 — Section 10, 10A, 12, 14, 15

High Courts31 Mar 1969Allowed

B.V. Abraham and Others Vs State Bank of Travancore

High Court Of Kerala · (1969) KLJ 783

Banking Regulation Act, 1949 — Section 45, 45(4), 45(8), 45(9)Companies Act, 1956 — Section 428, 429, 429(2), 99Limitation Act, 1963 — Article 113, 55

High Courts31 Mar 1969Allowed

Sumithran Nambiar Vs Parukutty Amma and others

High Court Of Kerala · (1970) KLJ 13

Kerala Stay of Eviction Proceedings Act, 1967 — Section 5

High Courts31 Mar 1969

K. Prabhakaran Nair Vs State of Kerala and Others

High Court Of Kerala · AIR 1970 Ker 27 : (1970) 1 LLJ 522

Constitution of India, 1950 — Article 226

High Courts31 Mar 1969

Prabhakaran Nair Vs The State of Kerala and Others

High Court Of Kerala · (1969) KLJ 555

Constitution of India, 1950 — Article 226, 311

High Courts28 Mar 1969

Varkey Thomas Vs Annamma Abraham

High Court Of Kerala · (1969) KLJ 658

Kerala Land Reforms Act, 1963 — Section 112, 132, 75, 75(4)

High Courts25 Mar 1969Allowed

The Vypeen Union Private Limited Vs Thatchamma and others

High Court Of Kerala · (1969) KLJ 491

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 95(2)(b)

High Courts24 Mar 1969Dismissed

Manuel T. Paikaday Vs Kerala State and another

High Court Of Kerala · (1970) KLJ 142

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 27(c), 80

High Courts21 Mar 1969Dismissed

C.K. Thomas Vs Lakshmi Amma Bhavani Amma

High Court Of Kerala · (1969) KLJ 731

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5

High Courts21 Mar 1969Allowed

Unnooli alias Kuttimalu and others Vs Theyyu

High Court Of Kerala · (1969) KLJ 620

High Courts19 Mar 1969

Joseph Chacko Vs Agricultural Income Tax Officer

High Court Of Kerala · (1970) 77 ITR 610

Kerala Agricultural Income Tax Act, 1950 — Section 2

High Courts19 Mar 1969

Padmanabha Pillai Arunachalam Pillai Vs Narayana Pillai Natarajan and another

High Court Of Kerala · (1969) KLJ 614

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2, 24, 5, 5(2), 5(2)(ii)

High Courts14 Mar 1969Allowed

Mathai Varkey and others Vs Mariam and others

High Court Of Kerala · (1969) KLJ 702

Kerala Land Reforms Act, 1963 — Section 17(1), 17(1), 4A, 4A(a)

High Courts11 Mar 1969

Kochu Moideen Vs A.S.N. Nambeesan and others

High Court Of Kerala · (1969) KLJ 453

High Courts11 Mar 1969Dismissed

Damodaran Vs The State of Kerala and others

High Court Of Kerala · (1969) KLJ 686

Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(1)(g), 19(6)Government of India Act, 1935 — Section 175(3)

High Courts10 Mar 1969Dismissed

State of Kerala Vs Sankara Panicker Harihara Panicker

High Court Of Kerala · (1969) KLJ 604