COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,492 of 2,714

High Courts20 Dec 1968Dismissed

South India Corporation (Agencies) Private Ltd., Madras Vs State Trading Corporation of India Ltd., Cochin

High Court Of Kerala · AIR 1970 Ker 138

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14, 115

High Courts20 Dec 1968Allowed

Damodaran Nair Vs The District Collector and others

High Court Of Kerala · (1969) KLJ 190

Arms Act, 1959 — Section 17, 17(1), 17(3), 17(3)(b), 17(S)

High Courts19 Dec 1968Dismissed

Kalu Parvathi and another Vs G. Krishnan Nair, Nedumangad

High Court Of Kerala · (1969) KLJ 599

Civil Procedure Code, 1908 (CPC) — Section 15, 6Kerala Court Fees and Suits Valuation Act, 1959 — Section 43, 7, 7(4), 7(4)(b), 7(4)(c)

High Courts16 Dec 1968

Kathayee Cotton Mills (Private), Ltd. Vs Regional Provident Fund Commissioner and Another

High Court Of Kerala · (1970) 1 LLJ 77

Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

High Courts16 Dec 1968Partly Allowed

S. Gopalan Nair Vs State of Kerala

High Court Of Kerala · AIR 1970 Ker 70 : (1970) 1 LLJ 110

Constitution of India, 1950 — Article 309Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10(1)

High Courts16 Dec 1968

Board of Revenue (Taxes) and Another Vs Parasurama Ayyar (S.)

High Court Of Kerala · (1970) 1 LLJ 520

Constitution of India, 1950 — Article 311

High Courts16 Dec 1968Dismissed

Gopalan Nair Vs The State of Kerala

High Court Of Kerala · (1969) KLJ 481

High Courts13 Dec 1968

N. Vittal Prabhu Vs State of Kerala and others

High Court Of Kerala · (1970) KLJ 52

High Courts11 Dec 1968Dismissed

Amikutty Umma Vs Veerankutty Haji

High Court Of Kerala · (1969) KLJ 409

Civil Procedure Code, 1908 (CPC) — Section 153, 96, 96(1)Provincial Insolvency Act, 1920 — Section 28(2)

High Courts11 Dec 1968

Abraham John Vs State of Kerala

High Court Of Kerala · (1969) CriLJ 1577

Evidence Act, 1872 — Section 114, 138, 4Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149

High Courts10 Dec 1968

Joseph D. Kunnappalli Vs Superintendent of Post Offices and Others

High Court Of Kerala · (1970) 1 LLJ 457

Constitution of India, 1950 — Article 19, 311, 352, 358

High Courts06 Dec 1968Dismissed

Mytheen Kunju Abdul Hameed Vs State Bank of Travancore, Quilon Branch

High Court Of Kerala · (1969) KLJ 549

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 153, 34

High Courts06 Dec 1968

Rao (U.S.R.), Shore Officer, New India Fisheries Ltd. Vs Vljaya Kumar (N.) and Others

High Court Of Kerala · (1970) 1 LLJ 285

Industrial Disputes Act, 1947 — Section 33, 33A

High Courts04 Dec 1968

Perumal Goundan (R) Vs Divisional Personnel Officer, Southern Railway and Another

High Court Of Kerala · (1970) 1 LLJ 270

High Courts04 Dec 1968

Joseph Franklin Vs Madura Company (Private) Ltd. and Another

High Court Of Kerala · (1970) 1 LLJ 116

Industrial Disputes Act, 1947 — Section 33, 33A

High Courts29 Nov 1968Allowed

The Marakkara Educational and Development Society Vs State of Kerala and another

High Court Of Kerala · (1969) KLJ 122

Kerala Education Rules, 1959 — Rule 10

High Courts29 Nov 1968Allowed

Kuruvilla Vs The Accommodation Controller and Thasildar and others

High Court Of Kerala · (1969) KLJ 429

Constitution of India, 1950 — Article 311(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 4(3), 4(7)

High Courts21 Nov 1968Allowed

Harihara Iyer Vs The First Additional District Judge''s Court, Trivandrum and others

High Court Of Kerala · (1969) KLJ 509

Constitution of India, 1950 — Article 226

High Courts21 Nov 1968Allowed

Doraswami Chettiar Vs Nhandammadan Kunhiraman and others

High Court Of Kerala · (1969) KLJ 227

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8), 18, 20

High Courts19 Nov 1968Dismissed

Official Liquidator, Central Banking Corporation of Travancore Ltd. Vs Dr. K. Ramakrishna Pillai and Others

High Court Of Kerala · (1968) 11 KL CK 0015

Banking Regulation Act, 1949 — Section 45HCompanies Act, 1956 — Section 543(1), 543(2)Limitation Act, 1963 — Article 137, 29(2), 5