COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,510 of 2,714

High Courts28 Jun 1967

Rajasabai Vs M.S.K. Subbiah and Another

High Court Of Kerala · (1968) KLJ 172

Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238, 408, 409Penal Code, 1860 (IPC) — Section 403, 408, 409, 477AProbation of Offenders Act, 1958 — Section 4

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High Courts28 Jun 1967Allowed

Rajalakshmi and Another Vs State of Kerala and Others

High Court Of Kerala · (1968) KLJ 544

Irrigation Rules, 1958 — Rule 7(b)Travancore-Cochin Irrigation Act, 1956 — Section 15(2)

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High Courts27 Jun 1967Allowed

Deputy Commissioner of Agricultural Income Tax and Sales Tax, Kozhikode Vs Ahamed Koya

High Court Of Kerala · (1967) KLJ 639

General Sales Tax Act, 1125 — Entry 39

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High Courts26 Jun 1967

Deputy Commissioner of Agricultural Income Tax and Sales Tax, Quilon Vs Philipose Philipose

High Court Of Kerala · (1967) KLJ 668

Kerala General Sales Tax Act, 1963 — Section 11(2), 15(1)

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High Courts23 Jun 1967Dismissed

Parameswaran Nair Vs Lakshmi and Others

High Court Of Kerala · (1968) KLJ 36

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High Courts19 Jun 1967

Sankarankutty Nair Vs Executive Officer, Anjumurthy Devaswom and others

High Court Of Kerala · (1967) KLJ 835

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High Courts16 Jun 1967Dismissed

Krishnan Oonni and Others Vs Parameswaram Oonni and Others

High Court Of Kerala · (1967) KLJ 830

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 43 Rule 1(u), 100

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High Courts16 Jun 1967Dismissed

Kesavan Vadhyan Namboodri Vs State of Kerala and Another

High Court Of Kerala · AIR 1968 Ker 279

Constitution of India, 1950 — Article 295(1)Kerala Land Tax Act, 1961 — Section 2, 21, 4, 5

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High Courts16 Jun 1967

Navaneethalal P. Lalan Moolji Vs Manilal Damji (deceased) and Others

High Court Of Kerala · AIR 1968 Ker 58

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Article 1Kerala Court Fees and Suits Valuation Act, 1959 — Section 52

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High Courts15 Jun 1967Allowed

Multi Purpose Co-operative society Ltd. Vamanapuram Vs Narayan Nair and another

High Court Of Kerala · (1967) KLJ 842

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High Courts13 Jun 1967Dismissed

Karthiyani Amma Vs Mundan Chathan and Others

High Court Of Kerala · (1967) KLJ 827

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High Courts12 Jun 1967Dismissed

T.C. Balakrishnan Menon and Others Vs T.R. Subramanian and Another

High Court Of Kerala · AIR 1968 Ker 151 : (1967) 11 KLJ 838

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High Courts09 Jun 1967Dismissed

Joseph Vs State of Kerala

High Court Of Kerala · (1967) 11 KLJ 620 : (1967) 20 STC 261

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High Courts08 Jun 1967Allowed

Stanunathan Vs A.A. Aziz

High Court Of Kerala · (1967) KLJ 873

Petroleum Act, 1934 — Section 31

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High Courts06 Jun 1967Dismissed

Angadi Veettil Sreedharan Vs Cheruvalli Illath Sreedharan Embrandiri Mannoor

High Court Of Kerala · AIR 1968 Ker 195

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Limitation Act, 1963 — Article 120, 5

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High Courts31 May 1967Dismissed

John Vs Devasykutty and Others

High Court Of Kerala · (1967) KLJ 505

Limitation Act, 1963 — Section 2(b), 29(2), 3, 5Representation of the People Act, 1951 — Section 117, 119, 67 A, 67A, 81

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High Courts29 May 1967Allowed

Rathi Varghese falsely called Rathi Ponnen Vs T.J. Ponnen

High Court Of Kerala · AIR 1968 Ker 129 : (1967) 11 KLJ 640

Divorce Act, 1869 — Section 18, 19(1)Evidence Act, 1872 — Section 101, 114

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High Courts29 May 1967

Vellakutty Vs Karthyayani and Another

High Court Of Kerala · AIR 1968 Ker 170

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 5, Order 34 Rule 1, Order 39 Rule 1, 115

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High Courts23 May 1967

Eliakutti (P.T.) Vs St. Francis High School and Others

High Court Of Kerala · (1968) 1 LLJ 54

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High Courts23 May 1967Dismissed

Valiyaveettil Konnappan Vs Mangot Velia Kunniyil Manikkam and Others

High Court Of Kerala · (1967) 05 KL CK 0004

Transfer of Property Act, 1882 — Section 106

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