High Courts03 Jun 1968
Kannoth Abdulla Vs A.V. Menon, Asst. Collector of Central Excise, Calicut and others
High Court Of Kerala · (1968) KLJ 724
Probation of Offenders Act, 1958 — Section 3, 4
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,501 of 2,714
High Courts31 May 1968
Kuriakose (C.J.) Vs State of Kerala and Another
High Court Of Kerala · (1968) KLJ 555 : (1969) 1 LLJ 56
Minimum Wages Act, 1948 — Section 22A
High Courts29 May 1968
Mery Metilda and Another Vs Kunjiran Kunju Kathija Ummal and Others
High Court Of Kerala · AIR 1969 Ker 149
Civil Procedure Code, 1908 (CPC) — Section 52
High Courts29 May 1968
Vareed Ouseph Vs Mary
High Court Of Kerala · AIR 1969 Ker 103
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(5), 20, 20(1)
High Courts27 May 1968Dismissed
Ramaswamy Gouttder and others Vs The State of Kerala
High Court Of Kerala · (1968) KLJ 734
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 2, 3, 7, 7(l)(b)
High Courts24 May 1968
John (M.C.) Vs District Educational Officer and Others
High Court Of Kerala · (1969) 2 LLJ 216
Kerala Education Rules, 1959 — Rule 8
High Courts24 May 1968
Nanikutty Amma and Another Vs Kunhiraman Adiyodi and Others
High Court Of Kerala · (1968) KLJ 542
High Courts23 May 1968Dismissed
Kesava Pillai Narayana Pillai Vs Panki Amma Lakshmi Amma
High Court Of Kerala · (1968) KLJ 736
Kerala Land Reforms Act, 1963 — Section 4A, 4A(1)
High Courts23 May 1968
Narayani Amma Vs Bhaskaran Pillai and Others
High Court Of Kerala · AIR 1969 Ker 214
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(1)Contract Act, 1872 — Section 188
High Courts23 May 1968Dismissed
Raja Oil Mills, Chovva, Cannanore and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1969 Ker 176
Constitution of India, 1950 — Article 265, 272Produce Cess Act, 1966 — Section 3(2), 5(1), 5(2)
High Courts23 May 1968Dismissed
Raja Oil Mills Chovva, Cannanore Vs Union of India and another
High Court Of Kerala · (1968) KLJ 825
Constitution of India, 1950 — Article 266, 267, 272, 277
High Courts22 May 1968Allowed
Mather and Co. Vs The Income Tax Officer, Companies Circle, Ernakulam
High Court Of Kerala · (1968) KLJ 557
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 152, 154, 154(1)(a), 154(1)(b), 155
High Courts21 May 1968
MATHER AND CO. (PRIVATE) LTD. Vs Income Tax OFFICER, COMPANIES CIRCLE, ERNAKULAM.
High Court Of Kerala · (1969) 71 ITR 247
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154
High Courts20 May 1968
Vareed Vs Mary
High Court Of Kerala · (1968) KLJ 579
Civil Procedure Code, 1908 (CPC) — Section 115, 20Constitution of India, 1950 — Article 136Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 11, 13, 18, 18(5)
High Courts20 May 1968
Velliyottummel Sooppi and Others Vs Nadukandy Moossa and Others
High Court Of Kerala · AIR 1969 Ker 222
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1963 — Article 64, 65
High Courts01 May 1968Dismissed
Pokkoya Thangal Vs The Additional District Magistrate and Others
High Court Of Kerala · (1968) KLJ 427
Constitution of India, 1950 — Article 22, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 107, 446
High Courts05 Apr 1968Dismissed
Chori Ouso and others Vs Sasoon Helegua and others
High Court Of Kerala · (1968) KLJ 397
Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 2, 2(38), 2(60), 31, 31(1)Transfer of Property Act, 1882 — Section 10, 10(iii), 105, 108(b), 108(b)
High Courts05 Apr 1968Dismissed
Karthyayani Vs Raman and Others
High Court Of Kerala · AIR 1969 Ker 213 : (1968) KLJ 768
Evidence Act, 1872 — Section 108
High Courts05 Apr 1968
State of Kerala Vs Kundumkara Govindan and Another
High Court Of Kerala · (1969) CriLJ 818
Criminal Procedure Code, 1898 (CrPC) — Section 162, 342Penal Code, 1860 (IPC) — Section 376, 377
High Courts05 Apr 1968Allowed
Aypu Kuncheria Vs Ramachandra Iyer
High Court Of Kerala · (1968) KLJ 539
Kerala Land Reforms Act, 1963 — Section 13, 5