High Courts08 Feb 1967Dismissed
Devadas Vs Regional Transport Authority, Calicut
High Court Of Kerala · (1967) KLJ 445
Kerala Motor Vehicles Rules, 1989 — Rule 153
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,513 of 2,714
High Courts08 Feb 1967Dismissed
Pavu Vs The Government of Kerala and Another
High Court Of Kerala · (1967) KLJ 629
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 15, 15(1)
High Courts02 Feb 1967Dismissed
Hariharan Vs State of Kerala and Another
High Court Of Kerala · (1967) KLJ 651
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20(2), Order 5 Rule 20A(2), Order 5 Rule 9(1), Order 5 Rule 9(3), Order 9 Rule 13
High Courts02 Feb 1967Dismissed
Chacko Mathew Vs K.T. Mathukutty, Food Inspector, Sherthallai
High Court Of Kerala · (1967) KLJ 713
Prevention of Food Adulteration Act, 1954 — Section 20, 20(i)
High Courts31 Jan 1967Dismissed
V. Hariharan Pillai Vs State of Kerala and Others
High Court Of Kerala · AIR 1968 Ker 42 : (1967) 1 LLJ 766
Constitution of India, 1950 — Article 15(1), 15(2), 15(4), 16(1), 16(2)
High Courts31 Jan 1967Allowed
P.N. Kesavan and Another Vs Lekshmy Amma Madhavi Amma and Others
High Court Of Kerala · AIR 1968 Ker 154
Civil Procedure Code, 1908 (CPC) — Section 100, 11, 96Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts31 Jan 1967
Sundaram Chettiar (S.) Vs Gopalan (K.) and Another
High Court Of Kerala · (1967) 1 LLJ 522
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(2)
High Courts30 Jan 1967Allowed
Kamalakshy and Others Vs Narayani and Others
High Court Of Kerala · AIR 1968 Ker 123
High Courts28 Jan 1967Allowed
Ammukutty Amma Ponnamma Vs Narayana Panikkar Neelakantan Nair
High Court Of Kerala · AIR 1967 Ker 216 : (1967) CriLJ 1334
Criminal Procedure Code, 1898 (CrPC) — Section 488Travancore Nair Act, 1912 — Section 4, 8
High Courts28 Jan 1967Dismissed
Kunhavulla Hajee Vs Krishnan
High Court Of Kerala · (1967) KLJ 440
Kerala Land Reforms Act, 1963 — Section 44
High Courts28 Jan 1967Allowed
Rebakka Bebi Bai and Another Vs Japamony
High Court Of Kerala · (1967) KLJ 399
Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts27 Jan 1967Dismissed
Kunhi Soppi Vs Kunhiavalla and Others
High Court Of Kerala · (1967) KLJ 437
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98
High Courts27 Jan 1967Dismissed
Meppilacheri Kuningarath Kunhi Soopi Vs Meppilacheri Kunhingarath Kunhiavulla and Others
High Court Of Kerala · AIR 1968 Ker 242
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Limitation Act, 1908 — Article 11A
High Courts27 Jan 1967
Sebastian Vs Krishnan
High Court Of Kerala · (1967) KLJ 283
Limitation Act, 1963 — Article 142, 144
High Courts25 Jan 1967Dismissed
Unichirakutty Vs Kuttimalu and Others
High Court Of Kerala · (1967) KLJ 580
Transfer of Property Act, 1882 — Section 58(c)
High Courts24 Jan 1967
MANAGER, VALIA AMMA THAMPURAN KOVILAKAM ESTATE Vs AGRICULTURAL Income Tax OFFICER, TRICHUR, AND ANOTHER.
High Court Of Kerala · (1968) 69 ITR 304 : (1967) 11 KLJ 707
General Clauses Act, 1897 — Section 24
High Courts23 Jan 1967Dismissed
Kochukesavan Nair and Another Vs Gouri Amma and Others
High Court Of Kerala · (1967) KLJ 685
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts23 Jan 1967Allowed
Food Inspector, Shertalai Municipality Vs J. Arumukhom Chettiar
High Court Of Kerala · (1967) KLJ 869
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1)(a)(i), 2, 2(1), 6
High Courts18 Jan 1967Allowed
Workmen of Travancore Rayons Ltd. Vs Manager, Travancore Rayons Ltd. and Another
High Court Of Kerala · (1967) 1 LLJ 518
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 79Industrial Disputes Act, 1947 — Section 2, 20(3)Kerala Industrial Disputes Rules, 1957 — Rule 23
High Courts16 Jan 1967
Moideen Kunhi Vs Kunhippu and others
High Court Of Kerala · (1967) KLJ 377
Penal Code, 1860 (IPC) — Section 143, 34, 379, 427, 447