High Courts22 Nov 1966Allowed
Subramonia Iyer Vs State of Kerala
High Court Of Kerala · (1967) KLJ 292
Arbitration Act, 1940 — Section 31, 34, 39, 39(1)(v), 39(2)Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,516 of 2,714
High Courts22 Nov 1966Partly Allowed
Meera Pillay Mohammed Kunju Katuvankal Puthen Veedu Vs Subramania Iyer Sankara Iyer
High Court Of Kerala · AIR 1967 Ker 223
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90
High Courts18 Nov 1966Dismissed
Narayam Pillai and others Vs Balakrishna Pillai and others
High Court Of Kerala · (1967) KLJ 369
High Courts18 Nov 1966Dismissed
Kozhiparambath Raman and Others Vs Special Tahsildar for Land Acquisition, Kozhikode and Another
High Court Of Kerala · AIR 1967 Ker 205
Kerala Land Acquisition Act, 1961 — Section 11, 31, 32, 33(2)Land Acquisition Act, 1894 — Section 14, 18, 29, 30
High Courts18 Nov 1966Allowed
Varkey Paily of Parayamthadathil Mutholapuram Kara, Piravom Pakuthy Vs Kurian Augusthy of Vattappallil Mutholapuram Kara Elanji and Another
High Court Of Kerala · AIR 1967 Ker 247
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2, 4, 4(1), 4(2), 5Transfer of Property Act, 1882 — Section 58, 60, 62
High Courts17 Nov 1966Dismissed
Kumaran Nair Vs Mariappan Pillai
High Court Of Kerala · (1967) KLJ 287
Civil Procedure Code, 1908 (CPC) — Section 47Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 12, 18Transfer of Property Act, 1882 — Section 76(a)
High Courts17 Nov 1966Dismissed
C.K. Madhavan Nair Vs Registrar, High Court of Kerala, Ernakulam and Others
High Court Of Kerala · AIR 1968 Ker 17 : (1968) 2 LLJ 259
Constitution of India, 1950 — Article 309
High Courts17 Nov 1966
Monthly-rated workmen of Peirce Leslie and Co. Ltd. Vs Labour Commissioner and Others
High Court Of Kerala · (1967) 1 LLJ 789
Industrial Disputes Act, 1947 — Section 10A, 12, 18
High Courts17 Nov 1966Dismissed
Monthly-rated Workmen of Pierce Leslie and Co. Ltd., Cochin Vs Labour Commissioner and Chief Conciliation Officer, Kerala State, Trivandrum and Others
High Court Of Kerala · AIR 1967 Ker 245
Industrial Disputes Act, 1947 — Section 12, 18, 2
High Courts15 Nov 1966Dismissed
Velukutty Vs Kerala Sales Tax Appellate Tribunal and Others
High Court Of Kerala · (1967) 20 STC 28
Administration of Evacuee Property Act, 1950 — Section 58
High Courts14 Nov 1966Allowed
V.M. Ravi Nambudiripad Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax, (Spl.) Kozhikode and Others
High Court Of Kerala · AIR 1967 Ker 215 : (1967) 65 ITR 81
Kerala Agricultural Income Tax Act, 1950 — Section 3(3), 35, 36
High Courts10 Nov 1966Allowed
Annamma Chacko Vs A.C. Mathew and Others
High Court Of Kerala · (1967) KLJ 159
Kerala Land Reforms Act, 1963 — Section 101
High Courts09 Nov 1966Allowed
Kesava Kurup Kunjurama Kurup Vs Narayana Kurup Parameswara Kurup
High Court Of Kerala · AIR 1967 Ker 193
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts09 Nov 1966
C.P. Raman Nair Vs Addl. District Magistrate, Kozhikode and Others
High Court Of Kerala · AIR 1968 Ker 65
Arms Act, 1959 — Section 17
High Courts09 Nov 1966
Raman Vs Janardhana Pai
High Court Of Kerala · (1967) KLJ 182
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 5, 5(3)
High Courts07 Nov 1966Allowed
Stanes Motors (South India) Ltd., Coimbatore Vs State of Kerala
High Court Of Kerala · (1967) 19 STC 209
High Courts02 Nov 1966
Raman Vs The District Collector, Ernakulam and Others
High Court Of Kerala · (1967) KLJ 175
Land Acquisition Act, 1894 — Section 19(4), 3, 4, 6, 9
High Courts02 Nov 1966
Saraswathi and Others Vs Munsiff, Chowghat and Others
High Court Of Kerala · (1967) KLJ 427
Kerala Land Reforms Act, 1963 — Section 73Transfer of Property Act, 1882 — Section 83
High Courts01 Nov 1966
Laila Chacko and Others Vs State of Kerala and another
High Court Of Kerala · (1966) KLJ 1141
Constitution of India, 1950 — Article 15(4), 340(1), 341, 342Kerala University Act, 1974 — Section 26
High Courts01 Nov 1966Allowed
T.J. Ponnen Vs M.C. Varghese
High Court Of Kerala · AIR 1967 Ker 228 : (1967) CriLJ 1511 : (1967) 11 KLJ 56
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 122, 129