High Courts21 Feb 1968
D''Souza (R.E.) Vs Regional Inspector of Factories and Another
High Court Of Kerala · (1968) 2 LLJ 473
Factories Act, 1948 — Section 102, 2, 92
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,504 of 2,714
High Courts19 Feb 1968Dismissed
Ananda and another Vs Srimathi Ananteshwar Temple Manjeswar
High Court Of Kerala · (1968) KLJ 718
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Feb 1968
Easwari Pillai Kaliyamma Pillai and Another Vs Easwara Pillai Krishna Pillai and Others
High Court Of Kerala · AIR 1969 Ker 73
Transfer of Property Act, 1882 — Section 91
High Courts09 Feb 1968Partly Allowed
E. Enasu Vs Edakkulathur Kunjuvareed Antony and Others
High Court Of Kerala · AIR 1969 Ker 207
Succession Act, 1925 — Section 131, 132, 74Transfer of Property Act, 1882 — Section 28, 29
High Courts09 Feb 1968Allowed
Enasu Vs Kunjwareed Antony and others
High Court Of Kerala · (1968) KLJ 749
High Courts07 Feb 1968Allowed
The Malankara Rubber and Produce Co. Ltd. Vs Inspecting Assistant Commissioner of Agricultural Income Tax, Kottayam and Others
High Court Of Kerala · (1968) KLJ 495
Kerala Agricultural Income Tax Act, 1950 — Section 36
High Courts07 Feb 1968Dismissed
Kattil Raman Kunhi''s sons Chatu and Others Vs Vadakke Poduvath Devaki Amma''s daughter Janaki Amma
High Court Of Kerala · AIR 1969 Ker 121
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 47Kerala Land Reforms Act, 1963 — Section 13, 7Limitation (Amendment) Act, 1963 — Article 65
High Courts06 Feb 1968
Raman Nair (P.N.) Vs State of Kerala and Others
High Court Of Kerala · (1969) 1 LLJ 333
Penal Code, 1860 (IPC) — Section 417, 468
High Courts05 Feb 1968Dismissed
D.S. Thampi Vs Charles D''Cruz John D''Cruz and Others
High Court Of Kerala · AIR 1969 Ker 19
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 101
High Courts05 Feb 1968Dismissed
Thampi Vs Charles D''cruz John D'' Cruz and others
High Court Of Kerala · (1968) KLJ 614
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Jan 1968Dismissed
Food Inspector, Corporation Health Officer, Calicut Vs Vijayasingh Padamshi
High Court Of Kerala · AIR 1969 Ker 79 : (1969) CriLJ 414
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts24 Jan 1968Partly Allowed
Kumaran and Others Vs Cheriyambadan Ayidru and Others
High Court Of Kerala · AIR 1969 Ker 211
Provincial Insolvency Act, 1920 — Section 37
High Courts24 Jan 1968Allowed
Kumaran and Another Vs Cheriyambadan Ayidru and Another
High Court Of Kerala · (1968) KLJ 471
Provincial Insolvency Act, 1920 — Section 17, 33, 37, 37(1), 46
High Courts23 Jan 1968
Kolathungal Kunhiraman Vs Appa Kunhi
High Court Of Kerala · AIR 1969 Ker 181
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 97
High Courts15 Jan 1968
K.P. Noordeen Mohammed Vs A.K. Gopalan and Others
High Court Of Kerala · (1968) CriLJ 1424
Constitution of India, 1950 — Article 19(1), 19(2), 215, 366(1), 372Contempt of Courts Act, 1971 — Section 1, 3, 4
High Courts13 Jan 1968
Kunhiraman Vs Appa Kunhi
High Court Of Kerala · (1968) KLJ 346
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 27Transfer of Property Act, 1882 — Section 76
High Courts11 Jan 1968
Ratnavelu Vs Murikesan Pillai
High Court Of Kerala · (1968) KLJ 349
Contract Act, 1872 — Section 69, 70Government of India Act, 1935 — Section 175(3)
High Courts10 Jan 1968Allowed
The Anglo American Direct Tea Trading Co, Ltd. Vs The Commissioner of Agricultural Income Tax, Kerala
High Court Of Kerala · (1968) KLJ 565
Income Tax Act, 1961 — Section 10, 10(2)(xv), 17, 18, 2(1)
High Courts05 Jan 1968
In Re: The State of Kerala and Others
High Court Of Kerala · (1969) CriLJ 334
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34