High Courts06 Feb 1969Dismissed
Madhavan K.P., Kunissery, Alathur Vs Assistant Excise Commissioner, Palghat and 4 others
High Court Of Kerala · (1969) KLJ 289
Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 19(6)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,491 of 2,714
High Courts05 Feb 1969Dismissed
P.T. John Vs Deputy Chief Accountant and others
High Court Of Kerala · (1970) KLJ 817
Constitution of India, 1950 — Article 14, 226, 366(12)Electricity Act, 1910 — Section 22, 22B, 39General Clauses Act, 1897 — Section 3(36)
High Courts31 Jan 1969Allowed
K.P.B. Nair Vs The Director of Civilian personnel, Naval Headquarters, New Delhi and others
High Court Of Kerala · (1970) KLJ 1041
Constitution of India, 1950 — Article 309
High Courts31 Jan 1969
Kunju alias Thankappa Menon Vs Vesamma alias Kannamma and others
High Court Of Kerala · (1969) KLJ 475
High Courts28 Jan 1969
Narayanankutty Menon Vs Korukutty and others
High Court Of Kerala · (1969) KLJ 383
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 18(2), 20, 23
High Courts24 Jan 1969Allowed
Marggarate Maria Pulparampil Nee Feldman Vs Dr. Chacko Pulparampil and Others
High Court Of Kerala · AIR 1970 Ker 1 : (1969) KLJ 363
Civil Procedure Code, 1908 (CPC) — Section 13, 14Constitution of India, 1950 — Article 19(1), 21, 226, 25Guardians and Wards Act, 1890 — Section 25
High Courts23 Jan 1969Dismissed
Peerukannu Shahul Hameed and Others Vs Osanaru Pillai Ahammed Kannu and Others
High Court Of Kerala · AIR 1970 Ker 81
Limitation Act, 1908 — Article 119, 132, 136, 148, 28Transfer of Property Act, 1882 — Section 58, 60, 91
High Courts22 Jan 1969
Executive Officer, Elavally Panchayat Vs Smt. Rosa
High Court Of Kerala · AIR 1970 Ker 88 : (1970) CriLJ 470
Constitution of India, 1950 — Article 246, 265Kerala Panchayat Act, 1960 — Section 96, 97
High Courts20 Jan 1969Allowed
The Good Land Plantation (Private) Ltd., Puthupally Village Vs State Bank of Travancore
High Court Of Kerala · AIR 1970 Ker 43
Banking Companies Act, 1949 — Section 45(10), 45(2), 45(7)Constitution of India, 1950 — Article 245Travancore Chitties Act, 1120 — Section 38(2), 39(2), 41
High Courts17 Jan 1969
P.D. Palakattumala Devaswom and Others Vs Ulahannan Pylee, Kanjirakkuzhiyil Alapuram and Others
High Court Of Kerala · AIR 1970 Ker 30
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 23, 11, 2(2), 26Kerala Civil Courts Act, 1957 — Section 12, 13Kerala Land Acquisition Act, 1961 — Section 20, 32, 60
High Courts17 Jan 1969
P.D. Palakattumala Devaswom Vs Ulahannan Pylee and another
High Court Of Kerala · (1969) KLJ 301
Civil Procedure Code, 1908 (CPC) — Section 100, 106, 109, 13, 2Kerala Court Fees and Suits Valuation Act, 1959 — Section 54Kerala Land Acquisition Act, 1961 — Section 26(2), 60
High Courts16 Jan 1969
P.M. Chitrabhanu Namboodiripad Vs A.M. Karunakaran Nair
High Court Of Kerala · (1970) KLJ 41
Civil Procedure Code, 1908 (CPC) — Section 65
High Courts10 Jan 1969Dismissed
Puthanveettil Sankaran Nair Vs Poomulli Manakkal Mooppil Sthanam Parameswaran Namboodiripad
High Court Of Kerala · (1969) KLJ 399
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 6, Order 20 Rule 6(1), Order 20 Rule 7, 151
High Courts10 Jan 1969
Puthan Veettil Sankaran Nair Vs Poomulli Manakkal Moopil Sthanam Parameswaran Namboodiripad
High Court Of Kerala · AIR 1970 Ker 57
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 6, Order 20 Rule 7, 152
High Courts09 Jan 1969Dismissed
George A. Leslie and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1970 Ker 21
Constitution of India, 1950 — Article 226Government Land Assignment Regulations, 1097 — Rule 26A, 26B, 7(1)
High Courts09 Jan 1969Allowed
The President, the Commonwealth Co-operative Society Ltd., Ernakulam Vs The Joint Registrar (General) of Co-operative Societies, Trivandrum and Another
High Court Of Kerala · AIR 1971 Ker 34
Constitution of India, 1950 — Article 226
High Courts02 Jan 1969
V.M. Kallambat Vs Kalpathy Sree Viswanatha Swami Devaswam
High Court Of Kerala · (1969) KLJ 669
Civil Procedure Code, 1908 (CPC) — Section 115(c)Specific Relief Act, 1963 — Section 42
High Courts20 Dec 1968Dismissed
Sales Tax Officer, Special Circle, Ernakulam Vs D.C. Johar and Sons Ltd., Ernakulam
High Court Of Kerala · (1969) KLJ 529
Kerala General Sales Tax Act, 1963 — Section 2
High Courts20 Dec 1968Dismissed
Sales Tax Officer, Special Circle Vs Phipson and Co. Ltd.
High Court Of Kerala · (1969) KLJ 519 : (1968) 24 STC 542
Central Sales Tax Act, 1956 — Section 2, 3, 5, 6, 9Constitution of India, 1950 — Article 226
High Courts20 Dec 1968Dismissed
South India Corporation (Agencies) Private Ltd. Vs State Trading Corporation of India Ltd.
High Court Of Kerala · (1969) KLJ 222
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14, 115