High Courts14 Dec 1966Allowed
Cherian Vs The Municipal Council and another
High Court Of Kerala · (1967) KLJ 329
Constitution of India, 1950 — Article 226, 265Kerala Local Authorities Entertainments Tax Act, 1961 — Section 3, 4, 5, 5(1), 5(1)(a)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,515 of 2,714
High Courts13 Dec 1966Allowed
Devaki and Another Vs Kitta
High Court Of Kerala · AIR 1967 Ker 280 : (1967) CriLJ 1640
Criminal Procedure Code, 1898 (CrPC) — Section 435, 488
High Courts12 Dec 1966Dismissed
Antony and Others Vs Mathew
High Court Of Kerala · (1967) KLJ 185
Criminal Procedure Code, 1898 (CrPC) — Section 145(4)
High Courts12 Dec 1966
Raman Raghavan Vs The State of Kerala
High Court Of Kerala · (1968) CriLJ 255
Penal Code, 1860 (IPC) — Section 304
High Courts09 Dec 1966
Mary Vs Zacharia and Co. Ltd and Others
High Court Of Kerala · (1967) KLJ 304
Evidence Act, 1872 — Section 108
High Courts07 Dec 1966Dismissed
Kunhappu Vs Madhavi
High Court Of Kerala · (1967) KLJ 435
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts02 Dec 1966Dismissed
Themmalapuram Bus Transport, Palghat Vs The Regional Transport Authority, Palghat and Others
High Court Of Kerala · AIR 1967 Ker 285
Motor Vehicles Act, 1939 — Section 47(1)
High Courts02 Dec 1966Allowed
Kali Vs Kamalakshi Amma and another
High Court Of Kerala · (1967) KLJ 584
Hindu Marriage Act, 1955 — Section 29, 30Penal Code, 1860 (IPC) — Section 494
High Courts02 Dec 1966Dismissed
V. Ananthanarayana Iyer and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 1967 Ker 256 : (1967) 19 STC 282
Constitution of India, 1950 — Article 14Kerala General Sales Tax (Levy and Validation) Act, 1965 — Section 1(3), 3, 4
High Courts01 Dec 1966Dismissed
Kesava Pillai and Others Vs Sreedharan Pillai and Another
High Court Of Kerala · (1967) KLJ 479
Limitation Act, 1908 — Section 28Limitation Act, 1963 — Article 148
High Courts01 Dec 1966Allowed
Ittan Madhavan Vs Ouseph Joseph
High Court Of Kerala · (1967) KLJ 321
Kerala Agriculturists Debt Relief Act, 1958 — Section 4, 5
High Courts30 Nov 1966Allowed
Manuel Joseph Vs Mrs. Thressya George and others
High Court Of Kerala · (1968) KLJ 171
Partition Act, 1893 — Section 2, 3
High Courts29 Nov 1966Allowed
Varied Porinchukutty and Another Vs The State of Kerala and Others
High Court Of Kerala · AIR 1967 Ker 157 : (1967) CriLJ 893
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(1), 144(4), 144(5), 144(6)
High Courts29 Nov 1966Allowed
Maroli Achuthan Vs Kunhipathumma
High Court Of Kerala · AIR 1968 Ker 28
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts29 Nov 1966
Assistant Controller of Estate Duty Vs Balkrishna Menon
High Court Of Kerala · (1967) 64 ITR 223
Constitution of India, 1950 — Article 14, 252, 366Estate Duty Act, 1953 — Section 10, 11, 12, 13, 14Hindu Succession Act, 1956 — Section 7
High Courts29 Nov 1966Allowed
Mathai Annakutty Edavaka Puthenpurayil Vs Isaac Iype and Another
High Court Of Kerala · AIR 1968 Ker 56
Criminal Procedure Code, 1898 (CrPC) — Section 350Penal Code, 1860 (IPC) — Section 114, 323
High Courts29 Nov 1966Dismissed
Mathen Mathew Vs Kunjika Bharathi and Others
High Court Of Kerala · AIR 1968 Ker 12
Travancore Ezhava Act, 1100 — Section 32Travancore Nair Act, 1912 — Section 22
High Courts24 Nov 1966Dismissed
Chandy Vs State of Kerala
High Court Of Kerala · (1967) KLJ 149
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 16(1)(a)(i), 2, 20(1), 7
High Courts24 Nov 1966
In Re: Kerala Water Transport Corporation Ltd.
High Court Of Kerala · AIR 1967 Ker 204 : (1967) 37 CompCas 538 : (1967) 2 LLJ 107
Companies Act, 1956 — Section 457(1), 617Payment of Bonus Act, 1965 — Section 10, 2(1), 2(16), 20(1), 32
High Courts22 Nov 1966Allowed
Joseph and Another Vs Gopinathan Nair and Another
High Court Of Kerala · (1967) KLJ 428
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1)(a)(i), 7