High Courts22 May 1967Allowed
Srinivasa Printing Works Vs Sales Tax Officer and Another
High Court Of Kerala · (1967) 11 KLJ 665 : (1967) 20 STC 278
Kerala General Sales Tax Act, 1963 — Section 2(xxi)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,511 of 2,714
High Courts07 Apr 1967Dismissed
Narayana Bhatta Vs Purushothama Bhatta and others
High Court Of Kerala · (1967) KLJ 751
Civil Procedure Code, 1908 (CPC) — Section 11, 47Evidence Act, 1872 — Section 44
High Courts07 Apr 1967
Fr. Benedict Vs The State of Kerala
High Court Of Kerala · (1967) KLJ 509
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 167(2), 342Evidence Act, 1872 — Section 11, 14, 145, 157, 25
High Courts06 Apr 1967
Abdulla Haji and Another Vs Food Inspector, Muliyar Panchayath
High Court Of Kerala · (1967) CriLJ 1719
Arms Act, 1959 — Section 19, 29Drugs and Cosmetics Act, 1940 — Section 18, 27Evidence Act, 1872 — Section 57, 67
High Courts06 Apr 1967Dismissed
Dr. K.S. Thangal Vs State of Kerala and Others
High Court Of Kerala · AIR 1968 Ker 197
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92
High Courts05 Apr 1967Dismissed
Ibrahim Beary Vs Abbokare Beary
High Court Of Kerala · (1967) KLJ 751
Kerala Land Reforms Act, 1963 — Section 132(4)(ii)(a), 34
High Courts04 Apr 1967
George (V.K.) Vs Union of India (UOI) and Another
High Court Of Kerala · (1969) 1 LLJ 640
Constitution of India, 1950 — Article 226, 311
High Courts04 Apr 1967Dismissed
K.P. Krishnankutty Menon and Others Vs State of Kerala
High Court Of Kerala · AIR 1968 Ker 198 : (1969) 1 LLJ 201
Constitution of India, 1950 — Article 14, 226, 309Kerala Service Rules, 1958 — Rule 38, 60
High Courts03 Apr 1967Dismissed
Govindan Nair Vs State of Kerala
High Court Of Kerala · (1967) KLJ 689
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238, 403, 405Penal Code, 1860 (IPC) — Section 24, 25, 30, 405, 406
High Courts29 Mar 1967Dismissed
Kunhamina Umma and Others Vs Paru Amma and Others
High Court Of Kerala · (1967) KLJ 718
Kerala Land Reforms Act, 1963 — Section 132(1)(a), 2, 2(22), 7Transfer of Property Act, 1882 — Section 108(g), 58(d), 76, 76(c), 83
High Courts28 Mar 1967Allowed
Ismail Aboobaker, Puthuparambil, Thodupuzha and Others Vs State of Kerala
High Court Of Kerala · AIR 1968 Ker 21 : (1968) CriLJ 62
Penal Code, 1860 (IPC) — Section 361, 363, 448, 451
High Courts21 Mar 1967Allowed
Vilsy Daniel Vs Corporation of Trivandrum
High Court Of Kerala · (1967) KLJ 625
Kerala Municipal Corporation Act, 1961 — Section 242(1), 244
High Courts21 Mar 1967Dismissed
Madhavan Nair Vs Raman Unni Kurup
High Court Of Kerala · (1967) KLJ 882
Specific Relief Act, 1877 — Section 22
High Courts17 Mar 1967
The Catholic Bank of India Ltd., (in liquidation) Vs George Jacob
High Court Of Kerala · AIR 1968 Ker 3
Constitution of India, 1950 — Article 14Kerala Agrlculturists Debt Relief Act, 1958 — Section 2, 4(1), 4(2), 4(3), 5(1)
High Courts17 Mar 1967
C.M. Hamsa Haji Vs Sales Tax Officer, Tirur
High Court Of Kerala · AIR 1968 Ker 193 : (1967) 20 STC 470
Central Sales Tax Act, 1956 — Section 14Kerala General Sales Tax Act, 1963 — Section 2, 5
High Courts17 Mar 1967Dismissed
Mary Cheriyan and Another Vs Bhargavi Pillai Bhasura Devi and Another
High Court Of Kerala · AIR 1968 Ker 82
Travancore Nair Act, 1912 — Section 36
High Courts14 Mar 1967Allowed
Panangat Kunhiparan Vs Pozhangavil Thekkemadathil Venkiteswara Naicken and Others
High Court Of Kerala · (1967) 03 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Kerala Land Reforms Act, 1963 — Section 132, 132(3)Transfer of Property Act, 1882 — Section 105, 58, 8
High Courts13 Mar 1967Allowed
Kalyani Amma Bhargavi Amma Vs Ouseph Varkey of Attukadavil House and Others
High Court Of Kerala · AIR 1967 Ker 287 : (1967) 11 KLJ 367
Civil Procedure Code, 1908 (CPC) — Section 141Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 99
High Courts08 Mar 1967Dismissed
Gopinatha Pillai and Others Vs Stella Phoses and Others
High Court Of Kerala · (1967) KLJ 565
Travancore Nair Act, 1912 — Section 22
High Courts06 Mar 1967Dismissed
West Coast Employers'' Federation and Others Vs State of Kerala and Others
High Court Of Kerala · (1967) 2 LLJ 523
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 101Minimum Wages Act, 1948 — Section 3, 5