High Courts13 Sept 1968
B.F. Varghese (No. 2) Vs State of Kerala
High Court Of Kerala · (1969) 72 ITR 726
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,496 of 2,714
High Courts13 Sept 1968
Subramaniam (C.L.) Vs Collector of Customs and Another
High Court Of Kerala · (1969) 1 LLJ 67
Central Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 15(5)Central Services (Conduct) Rules, 1955 — Rule 12(1)
High Courts11 Sept 1968
State of Kerala Vs New Dholaru Steamships Ltd.
High Court Of Kerala · AIR 1969 Ker 308
High Courts09 Sept 1968
N. Sundareswaran Vs Commissioner of Income Tax
High Court Of Kerala · (1969) 72 ITR 219
Income Tax Act, 1922 — Section 10, 10(1), 16(3)
High Courts09 Sept 1968
N. Sundareswaran Vs The Commissioner of Income Tax, Kerala
High Court Of Kerala · (1968) KLJ 901
Income Tax Act, 1922 — Section 10, 16(3)
High Courts30 Aug 1968Dismissed
Kunhali Beary Vs Sathanika Narayanan
High Court Of Kerala · (1968) KLJ 837
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 12
High Courts30 Aug 1968Dismissed
State of Kerala Vs Syed Mohammed Rawther, Muvattupuzha
High Court Of Kerala · (1969) KLJ 215
Penal Code, 1860 (IPC) — Section 107, 108, 109, 115, 116
High Courts30 Aug 1968
Commr. of Agrl. I.T. Vs Pullangode Rubber and Produce Co. Ltd.
High Court Of Kerala · (1970) 76 ITR 10
Income Tax Act, 1922 — Section 42Kerala Agricultural Income Tax Act, 1950 — Section 60(1), 66(6)
High Courts30 Aug 1968Dismissed
Suseela and another Vs Nambiathan Bhattathiripad
High Court Of Kerala · (1969) KLJ 83
Transfer of Property Act, 1882 — Section 61
High Courts26 Aug 1968Dismissed
P. Muthukrishnan and Another Vs Secretary, Modern Woodcrafts Employees'' Union and Others
High Court Of Kerala · AIR 1969 Ker 288 : (1969) 1 LLJ 208
Constitution of India, 1950 — Article 226
High Courts26 Aug 1968Allowed
Calicut-Wynad Motor Service Private Ltd., Calicut Vs The Industrial Tribunal, Calicut and Another
High Court Of Kerala · AIR 1969 Ker 310 : (1969) 2 LLJ 212
Industrial Disputes Act, 1947 — Section 33(2)
High Courts26 Aug 1968Allowed
Kunnummal Raghavan Vs M. Narayana Menon
High Court Of Kerala · AIR 1970 Ker 15 : (1970) CriLJ 53
Criminal Procedure Code, 1898 (CrPC) — Section 479APenal Code, 1860 (IPC) — Section 191, 192
High Courts23 Aug 1968Dismissed
Rajappan Vs Veeraraghavan Iyer
High Court Of Kerala · (1969) KLJ 232
Easements Act, 1882 — Section 52, 60Specific Relief Act, 1963 — Section 39Transfer of Property Act, 1882 — Section 105, 106, 107, 108
High Courts23 Aug 1968Dismissed
Sarada and others Vs M. K. Kumaran
High Court Of Kerala · (1968) KLJ 839
Civil Procedure Code, 1908 (CPC) — Section 11, 115Constitution of India, 1950 — Article 136Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(17), 11(17), 11(3), 11(3)
High Courts21 Aug 1968
A.K.T.M. Vishnudatta Antharjanam Vs The Commissioner of Agricultural Income Tax, Trivandrum
High Court Of Kerala · (1968) KLJ 876
Kerala Agricultural Income Tax Act, 1950 — Section 5(j)
High Courts21 Aug 1968
Manoli Pathayi Vs Karakunnumal Moideen
High Court Of Kerala · (1968) KLJ 851
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts21 Aug 1968
A.K.T.K.M. Vishnudatta Antharjanam Vs Commissioner of Agricultural Income Tax, Trivandrum
High Court Of Kerala · (1969) 71 ITR 733
Income Tax Act, 1922 — Section 10, 10(2)
High Courts20 Aug 1968
Commissioner of Agricultural Income Tax, Trivandrum Vs The Nilambur Rubber Co. Ltd., Kozhikode
High Court Of Kerala · (1968) KLJ 865
Income Tax Act, 1961 — Section 87
High Courts20 Aug 1968Allowed
Harihara Iyer Vs Augusthi Devasia
High Court Of Kerala · AIR 1969 Ker 237
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2
High Courts20 Aug 1968Dismissed
Kanakku Karthiayani Pillai Narayani Pillai and Others Vs Neelacanta Pillai Raman Pillai and Another
High Court Of Kerala · AIR 1969 Ker 280
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 63, 80Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115, 116