High Courts06 Mar 1967Dismissed
B. Party No. 2: Alingal Mohamed Kutty Vs A. Party: Vaniyanthodi Pathumma
High Court Of Kerala · AIR 1968 Ker 70 : (1968) CriLJ 351
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 439
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,512 of 2,714
High Courts06 Mar 1967Allowed
Kunju Pallai Parameswaran Pillai Vs The State
High Court Of Kerala · (1967) ACJ 377
Penal Code, 1860 (IPC) — Section 279, 337
High Courts04 Mar 1967
Mathai Kochumman Vs Chacko Mathew
High Court Of Kerala · (1968) KLJ 305
Limitation Act, 1908 — Article 182
High Courts03 Mar 1967Dismissed
Damodaran Vasudevan Nampoori Vs Ulahannan Ouseph
High Court Of Kerala · (1968) KLJ 297
Limitation Act, 1963 — Section 10, 28, 9
High Courts02 Mar 1967Allowed
Ahammadkutty and Others Vs Kunjauaran and Others
High Court Of Kerala · (1967) KLJ 450
Criminal Procedure Code, 1898 (CrPC) — Section 145, 147
High Courts01 Mar 1967
K.G. Varghese Vs Annamma Mariamma and Others
High Court Of Kerala · (1967) CriLJ 1419
Penal Code, 1860 (IPC) — Section 441, 447, 52
High Courts27 Feb 1967
Lakshmikutty Amma and Others Vs Cheriyan and Others
High Court Of Kerala · (1967) KLJ 676
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)
High Courts24 Feb 1967Dismissed
K.P.K. Menon Vs Health Inspector of Changanacherry Municipality
High Court Of Kerala · (1967) KLJ 452
Kerala Municipalities Act, 1961 — Section 284
High Courts23 Feb 1967Allowed
Kuriakose Vs Regional Transport Authority, Ernakulam
High Court Of Kerala · (1967) KLJ 433
Kerala Motor Vehicles Rules, 1961 — Rule 205Motor Vehicles Act, 1939 — Section 64, 64(e)
High Courts22 Feb 1967
Kunhi Patti Vs Raman and others
High Court Of Kerala · (1967) KLJ 875
Kerala Compensation for Tenants Improvements Act, 1958 — Section 5
High Courts22 Feb 1967Dismissed
Malabar Tile Works, Feroke, Kerala, a Partnership firm and Others Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1968 Ker 143 : (1967) 2 LLJ 816
Constitution of India, 1950 — Article 14, 19, 19(1), 20(3), 226Factories Act, 1948 — Section 2Payment of Bonus Act, 1965 — Section 1(3), 1(5), 2(13), 27(2)
High Courts21 Feb 1967
C.S. Menon Vs The Sales Tax Officer and Another
High Court Of Kerala · (1967) 20 STC 498
Constitution of India, 1950 — Article 226
High Courts15 Feb 1967
Malayalam Plantations Ltd. Vs Industrial Tribunal and Another
High Court Of Kerala · (1968) 1 LLJ 49
Industrial Disputes Act, 1947 — Section 33
High Courts15 Feb 1967Dismissed
The Cochin Devaswom Board Vs Vijayan
High Court Of Kerala · (1967) KLJ 277
Kerala Land Reforms Act, 1963 — Section 114, 127, 132, 3, 7
High Courts14 Feb 1967Dismissed
Ahammad Vs Kunhi Pathumma and Others
High Court Of Kerala · (1967) KLJ 587
High Courts10 Feb 1967Dismissed
Sebastian Vs The Official Receiver, District Court, Kottayam and Others
High Court Of Kerala · (1968) KLJ 381
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 77, Order 21 Rule 78
High Courts10 Feb 1967
Kerala Varma (R.) Vs State of Kerala and Others
High Court Of Kerala · (1969) 2 LLJ 218
Kerala State and Subordinate Services Rules, 1958 — Rule 14
High Courts09 Feb 1967Dismissed
Chengarath Velu Vs Executive Officer, Erumayur Panchayat, Post Erumayur, Alathur and Another
High Court Of Kerala · AIR 1968 Ker 41
Kerala Panchayat Act, 1960 — Section 69
High Courts08 Feb 1967
Bhaskaran Pillai (N.) Vs State of Kerala and Others
High Court Of Kerala · (1969) 1 LLJ 642
Fundamental Rules — Rule 54(2)