High Courts26 Jul 1967Dismissed
Balakrishnan and Others Vs Parameswaran Namboodiri
High Court Of Kerala · (1968) KLJ 352
Kerala Land Reforms Act, 1963 — Section 13, 2(57)(b), 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,509 of 2,714
High Courts20 Jul 1967Allowed
City Corporation of Trivandrum Vs K.J. Mathew
High Court Of Kerala · AIR 1968 Ker 139 : (1968) CriLJ 627
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts14 Jul 1967
Mayagothi Hussain Thakru Vs Hassan Ganduvar Hassan Manikfan
High Court Of Kerala · AIR 1968 Ker 34 : (1968) CriLJ 165
Constitution of India, 1950 — Article 22(1)Laccadive Islands and Minicoy Regulations, 1912 — Section 18
High Courts13 Jul 1967Allowed
Gopinatha Pillai Vs The State of Kerala and another
High Court Of Kerala · (1968) KLJ 1
Constitution of India, 1950 — Article 258, 258(1)
High Courts11 Jul 1967
R.M. Subramania Iyer Vs Income Tax Officer, Kottayam
High Court Of Kerala · AIR 1968 Ker 182 : (1968) 68 ITR 863
Income Tax Act, 1961 — Section 139, 147
High Courts10 Jul 1967Dismissed
Kilikar Vs Sales Tax Officer, Special Circle, Mattancherry and another
High Court Of Kerala · (1968) KLJ 57
Constitution of India, 1950 — Article 14, 19(1)(f), 276Kerala General Sales Tax Act, 1963 — Section 22, 3, 61
High Courts10 Jul 1967Dismissed
Kilikar Vs Sales Tax Officer and Another
High Court Of Kerala · (1968) 21 STC 252
Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 19, 276
High Courts07 Jul 1967Dismissed
Elizabeth Korah Vs Bhavani Amma and others
High Court Of Kerala · (1967) KLJ 914
Registration Act, 1908 — Section 17, 17(1)(e), 49
High Courts07 Jul 1967Dismissed
J. Melby D''Cruz and Others Vs The Chief Administrative Officer, Travancore Minerals Ltd. and Others
High Court Of Kerala · AIR 1968 Ker 121
Industrial Disputes Act, 1947 — Section 25F, 31(2)Payment of Wages Act, 1936 — Section 15(2)
High Courts06 Jul 1967Allowed
The Executive Authority, Punalur Panchayat Vs C.G. Kumaran Vaidyan and seven Others
High Court Of Kerala · (1968) KLJ 168
Kerala Panchayat (Licensing of Dangerous and Offensive Trades and Factories) Rules, 1963 — Rule 6, 8Kerala Panchayat Act, 1960 — Section 119
High Courts05 Jul 1967
Provident Fund Inspector Vs Mani (P.S.) (formerly lessee, Sree Krishna Talkies)
High Court Of Kerala · (1967) 2 LLJ 647
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(a), 2(e)
High Courts04 Jul 1967
Viswanatha Iyer Vs Kunju Ezhuthassan and Others
High Court Of Kerala · (1968) KLJ 316
High Courts04 Jul 1967
Essa Esmail Vs The State of Kerala
High Court Of Kerala · (1967) KLJ 633
Kerala Agricultural Income Tax Act, 1950 — Section 5(j), 60(1)
High Courts03 Jul 1967
The Suburban Bank Private Ltd. Vs Thariath and others
High Court Of Kerala · (1968) KLJ 19
High Courts03 Jul 1967Allowed
Suburban Bank Private Ltd., Trichur Vs Thariath and Another
High Court Of Kerala · (1968) KLJ 19
Companies Act, 1956 — Section 284, 291
High Courts03 Jul 1967Allowed
Southern India Tea Estates Company Limited Vs The State of Kerala
High Court Of Kerala · (1967) 20 STC 397
High Courts29 Jun 1967Dismissed
Arumukham Pillai Vs K. Chandrasekharan Nair
High Court Of Kerala · (1967) KLJ 831
Constitution of India, 1950 — Article 226, 227
High Courts28 Jun 1967
Benjamin (M.J.) Vs Industrial Tribunal and Another
High Court Of Kerala · (1967) 2 LLJ 825
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33A
High Courts28 Jun 1967Allowed
P.K. Veloo Vs Official Receiver, District Court, Alleppey
High Court Of Kerala · AIR 1968 Ker 186 : (1967) 11 KLJ 977
Evidence Act, 1872 — Section 101, 102, 103, 104Presidency Towns Insolvency Act, 1909 — Section 56Provincial Insolvency Act, 1920 — Section 54