High Courts01 Jul 1968
Eswaran Oonnithan Sankaran Oonnithan Vs Bhageerathi Itty Bhargavi Itty and others
High Court Of Kerala · (1969) KLJ 485
Civil Procedure Code, 1908 (CPC) — Section 92
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,500 of 2,714
High Courts01 Jul 1968Dismissed
Ponnamma Pillai Indira Pillai and Another Vs Padmanabhan Channar Kesavan Channar Kesavabhavanam and Others
High Court Of Kerala · AIR 1969 Ker 163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Limitation Act, 1908 — Article 142, 22, 6, 7, 8
High Courts01 Jul 1968Dismissed
Sales Tax Officer, 2nd Circle, Ernakulam and another Vs C. S. Menon
High Court Of Kerala · (1968) KLJ 792
Constitution of India, 1950 — Article 226
High Courts01 Jul 1968Allowed
Hajara Umma Vs Muhammed Kunhi Haji and others
High Court Of Kerala · (1968) KLJ 873
Civil Procedure Code, 1908 (CPC) — Section 148, 2(2)
High Courts26 Jun 1968Dismissed
Food Inspector (Health Officer), Calicut Corporation Vs C. Gopalan and Another
High Court Of Kerala · AIR 1969 Ker 179 : (1969) CriLJ 733
Prevention of Food Adulteration Act, 1954 — Section 16(1), 5, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts26 Jun 1968
S. Narayanan Vs Kannamma Bhargavi and Others
High Court Of Kerala · AIR 1969 Ker 126 : (1969) CriLJ 611
Criminal Procedure Code, 1898 (CrPC) — Section 435, 438, 439Limitation Act, 1963 — Article 131
High Courts26 Jun 1968Dismissed
Narayanan Vs Kannamma Bhargavi and Others
High Court Of Kerala · (1968) KLJ 601
Criminal Procedure Code, 1898 (CrPC) — Section 145, 203, 204(3), 423, 427
High Courts17 Jun 1968
Assistant Educational Officer, Kuthuparamba Vs P.R. Mammoo and Others
High Court Of Kerala · AIR 1969 Ker 91
General Clauses Act, 1897 — Section 15Kerala Education Act, 1958 — Section 11, 12(1), 12(2), 36Kerala Education Rules, 1959 — Rule 67, 75, 77
High Courts17 Jun 1968
SMT. DEVAYANIAMMA Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1969) 71 ITR 140 : (1968) KLJ 704
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts14 Jun 1968
Ernakulam Co-operative Milk Supply Union Ltd. Vs Government of India and Another
High Court Of Kerala · (1969) KLJ 55 : (1968) 2 LLJ 666
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(a), 1(3)(b)
High Courts14 Jun 1968
A.T. Union (Private) Ltd. Vs Regional Provident Fund Commissioner and Others
High Court Of Kerala · (1968) 2 LLJ 465
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8
High Courts13 Jun 1968
Mohammed Kutti (K.M.) Vs Regional Provident Fund Commissioner and Others
High Court Of Kerala · (1968) 2 LLJ 466
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 5
High Courts13 Jun 1968
Mytheen Pacha Rowther Masoodu Sahib and Others Vs Madhavan Pillai Kunju Pillai and Others
High Court Of Kerala · AIR 1969 Ker 259
Travancore Limitation Act, 1100 — Article 122
High Courts12 Jun 1968
Bhaskaran Pillai Vs K. G. Varghese
High Court Of Kerala · (1968) KLJ 754
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 5(1)
High Courts11 Jun 1968Allowed
M.A. Thomas Vs P.J. Abraham and Another
High Court Of Kerala · AIR 1969 Ker 146 : (1969) CriLJ 615
Prevention of Food Adulteration Act, 1954 — Section 13, 13(5), 16, 7
High Courts07 Jun 1968Allowed
V. Mohammed Ismail Rawther Vs The Sales Tax Officer, Adoor and Another
High Court Of Kerala · (1968) KLJ 552
Central Sales Tax Act, 1956 — Section 3, 5(3)(a), 6, 8(2), 9(1)Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72
High Courts07 Jun 1968Allowed
V. Mohammed Ismail Rowther Vs The Sales Tax Officer and Another
High Court Of Kerala · (1968) 22 STC 410
Central Sales Tax Act, 1956 — Section 3, 6, 8, 9Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72
High Courts03 Jun 1968Allowed
V. Madhavan Nair Vs M.P. Gopala Panicker and Another
High Court Of Kerala · AIR 1969 Ker 97 : (1969) CriLJ 482
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 190, 4(1)
High Courts03 Jun 1968Allowed
Madhavan Nair Vs Gopala Panicker and Others
High Court Of Kerala · (1968) KLJ 572
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 417(3)