High Courts03 Jan 1968
Subbayyan Muthukomaran Vs State of Kerala and Others
High Court Of Kerala · (1968) CriLJ 1554
Criminal Procedure Code, 1898 (CrPC) — Section 32, 423, 439Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 15
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,505 of 2,714
High Courts03 Jan 1968Dismissed
Subbayyan Muthukomaru Vs State of Kerala and Another
High Court Of Kerala · (1968) KLJ 525
General Clauses Act, 1897 — Section 15, 2(vii), 20(1), 9(1)Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16(1), 16(1)(a)(i), 2(v)
High Courts01 Jan 1968Allowed
Balakrishna Menon and another Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax (Spl) Kozhikode.
High Court Of Kerala · (1968) KLJ 589
Civil Procedure Code, 1908 (CPC) — Section 2(11), 2(11)Hindu Succession Act, 1956 — Section 17, 18, 2(m), 23, 24Transfer of Property Act, 1882 — Section 128, 2(m), 24, 8, 8(1)(c)
High Courts01 Jan 1968
A. Balakrishna Menon and Another Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax, Kozhikode
High Court Of Kerala · (1968) 70 ITR 548
Civil Procedure Code, 1908 (CPC) — Section 2Estate Duty Act, 1953 — Section 5, 7(1)Hindu Succession Act, 1956 — Section 7(3)
High Courts22 Dec 1967Dismissed
Neelakanta Iyer Subramania Iyer Vs Ramakrishna Iyer Venkitachalam Iyer and Another
High Court Of Kerala · AIR 1969 Ker 31
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts22 Dec 1967Allowed
A.L. Sreenivasa Shenoy and Others Vs State of Kerala and Others
High Court Of Kerala · (1967) 12 KL CK 0001
Cochin Land Acquisition Act, 1070 — Section 3, 47, 4A, 5General Clauses Act, 1897 — Section 21Kerala Land Acquisition Act, 1961 — Section 3, 52(1), 52(2), 52(3), 6
High Courts20 Dec 1967
P. K. Balachandran Vs Controller of Estate Duty, Ernakulam
High Court Of Kerala · (1968) 70 ITR 632
Estate Duty Act, 1953 — Section 24, 40, 64
High Courts19 Dec 1967Allowed
Narayanan Nair Vs State of Kerala
High Court Of Kerala · (1968) KLJ 120
High Courts18 Dec 1967
State of Kerala Vs Pathumma and Another
High Court Of Kerala · (1969) CriLJ 697
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 7(1), 7(2)
High Courts14 Dec 1967Dismissed
Narayanan Asari Raghavan Asari Vs Velayudhan Nair Krishnan Nair
High Court Of Kerala · (1968) KLJ 409
Civil Procedure Code, 1908 (CPC) — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts11 Dec 1967
Thankappan (P.K.) Vs Vidhyarambham Press and Book Depot and Others
High Court Of Kerala · (1968) KLJ 440 : (1969) 1 LLJ 323
Copyright Act, 1911 — Section 5(2)
High Courts02 Dec 1967Allowed
Kandiyil Parangot Krishna Kurup and others Vs Tahsildar and Land Acquisition Officer, Badagara and 2 others
High Court Of Kerala · (1970) KLJ 1037
Kerala Land Acquisition Act, 1961 — Section 3, 6
High Courts01 Dec 1967
P. Gangadharan Pillai Vs Controller of Estate Duty, Ernakulam
High Court Of Kerala · (1968) 70 ITR 640
Estate Duty Act, 1953 — Section 10, 3, 64, 9
High Courts30 Nov 1967Dismissed
Narayanan Namboodiri Karnavan Vs Appukutty Nair and Others
High Court Of Kerala · AIR 1969 Ker 34
Transfer of Property Act, 1882 — Section 105
High Courts30 Nov 1967Allowed
P.C. Cheriyan Vs Kurvilla
High Court Of Kerala · (1967) 11 KL CK 0015
Penal Code, 1860 (IPC) — Section 420
High Courts29 Nov 1967Dismissed
Lakshmi Marassiar and others Vs Gopalakrishnan Nambiar and others
High Court Of Kerala · (1968) KLJ 494
High Courts27 Nov 1967Allowed
Krishna Pillai Raghavan Pillai and Another Vs Karthiayani Amma Sarasamma and Others
High Court Of Kerala · AIR 1969 Ker 26
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44Travancore Nair Act, 1912 — Section 31
High Courts23 Nov 1967
S.N. Syed Mohammed Saheb and Bros., Calicut Vs The Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · (1968) 68 ITR 791
Income Tax Act, 1961 — Section 22, 26
High Courts22 Nov 1967Dismissed
K.C. Kumaran Vs Vallabhadas Vasanji and Others
High Court Of Kerala · AIR 1969 Ker 9
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts22 Nov 1967Allowed
Kunjippilla Amma Karthiyayani Pilla Amma Vs Narayanan Nair Govindan Nair and others
High Court Of Kerala · (1968) KLJ 786
Cochin Nayar Act, 1113 — Section 18, 22(1)