High Courts05 Apr 1968Allowed
Thottoli Raman Vs Moosa
High Court Of Kerala · (1968) KLJ 769
Contract Act, 1872 — Section 23
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,502 of 2,714
High Courts05 Apr 1968
Commissioner of Income Tax, Kerala Vs Travancore Sugars and Chemicals Ltd.
High Court Of Kerala · (1969) 71 ITR 385
Income Tax Act, 1961 — Section 10, 10(1), 10(2)(xii), 10(2)(xv), 10(4A)
High Courts03 Apr 1968Dismissed
Mathai Vs The Asst. Educational Officer, Ranny
High Court Of Kerala · (1968) KLJ 533
Kerala Education Rules, 1959 — Rule 62
High Courts03 Apr 1968
Ittyanath Madathil Madhavi Vs Sree Rama Varma
High Court Of Kerala · AIR 1969 Ker 256
Succession Act, 1925 — Section 278, 284, 295
High Courts03 Apr 1968
Mathai Vs Assistant Educational Officer
High Court Of Kerala · (1969) 1 LLJ 220
High Courts03 Apr 1968
Stanley Mendex Vs Glovanola Binny Ltd. and Others
High Court Of Kerala · (1968) 2 LLJ 470
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts03 Apr 1968Dismissed
Stanley Kendez Vs Giovanola Binny Ltd.
High Court Of Kerala · (1968) KLJ 537
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts01 Apr 1968Dismissed
Gopala Panikkar Thankappan and Others Vs The State of Kerala
High Court Of Kerala · AIR 1969 Ker 29 : (1969) CriLJ 116
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Penal Code, 1860 (IPC) — Section 34, 379, 395
High Courts01 Apr 1968Dismissed
V. Punnen Thomas Vs The State of Kerala
High Court Of Kerala · AIR 1969 Ker 81 : (1968) KLJ 619
Constitution of India, 1950 — Article 14, 16, 16(1), 19, 19(1)Evidence Act, 1872 — Section 35
High Courts27 Mar 1968Allowed
Abu and Another Vs Thithikutty Umma and Others
High Court Of Kerala · (1968) KLJ 549
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts27 Mar 1968Dismissed
T.J. Kurian Vs The State of Kerala and Others
High Court Of Kerala · AIR 1969 Ker 68 : (1969) CriLJ 393
Criminal Procedure Code, 1898 (CrPC) — Section 209(1)
High Courts25 Mar 1968
United Mercantile Co.(P.) Ltd. Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1969) 71 ITR 678
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 15, 5, 5AIncome Tax Act, 1961 — Section 192, 2, 256, 260, 37
High Courts22 Mar 1968Allowed
State of Kerala Vs V. M. Patel
High Court Of Kerala · (1968) KLJ 412
Factories Act, 1948 — Section 1, 10, 100, 101, 102
High Courts22 Mar 1968Allowed
Sarojini Vs Santha Trading Co. and Others
High Court Of Kerala · (1968) KLJ 475
Civil Procedure Code, 1908 (CPC) — Section 146Transfer of Property Act, 1882 — Section 52
High Courts22 Mar 1968
State of Kerala Vs Patel (V.M.)
High Court Of Kerala · (1968) 2 LLJ 468
Factories Act, 1948 — Section 1, 10, 100, 101, 102
High Courts22 Mar 1968Allowed
T.K. Sreedharan Vs P.S. Job
High Court Of Kerala · AIR 1969 Ker 75
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 10(1)
High Courts22 Mar 1968Dismissed
Sreedharan Vs Job
High Court Of Kerala · (1968) KLJ 482
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(1)
High Courts22 Mar 1968
Lawrence (P.T.) and Another Vs Kerala State Road Transport Corporation and Others
High Court Of Kerala · (1968) 2 LLJ 460
Factories Act, 1948 — Section 112, 49, 50Industrial Disputes Act, 1947 — Section 33CPayment of Wages Act, 1936 — Section 15, 2
High Courts19 Mar 1968Dismissed
Narayanan Namboodiri Vs Krishna Pillai Ayyappan Pillai
High Court Of Kerala · (1968) KLJ 618
Kerala Agriculturists Debt Relief Act, 1958 — Section 2(c)
High Courts19 Mar 1968Dismissed
Ramagopalan and Others Vs Sankaran Krishnan and Others
High Court Of Kerala · (1968) 03 KL CK 0001
Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 — Section 2, 25(1), 30(4)