High Courts31 Dec 1964Dismissed
Moidu Vs Food Inspector, Ernakulam Municipality and Another
High Court Of Kerala · (1965) KLJ 210
Criminal Procedure Code, 1898 (CrPC) — Section 439(6)
COURT ARCHIVE
High Court Of Kerala judgments, 1964
366 judgments · page 1 of 19
High Courts23 Dec 1964Allowed
M. Appukutty Vs Sales Tax Officer, Spl. Circle I, Kozhikode
High Court Of Kerala · AIR 1966 Ker 55 : (1966) 17 STC 380
Constitution of India, 1950 — Article 19, 226, 265
High Courts23 Dec 1964
Appukuttan Nair Vs State of Kerala
High Court Of Kerala · (1966) 2 LLJ 89
Constitution of India, 1950 — Article 16, 309, 311
High Courts23 Dec 1964
Rama Worrier Vs State of Kerala
High Court Of Kerala · (1965) KLJ 67
Criminal Procedure Code, 1898 (CrPC) — Section 353, 356, 357, 360, 364Evidence Act, 1872 — Section 15Penal Code, 1860 (IPC) — Section 14, 409
High Courts22 Dec 1964Dismissed
N. Ramachandra Iyer Vs Thomas Mathai
High Court Of Kerala · AIR 1966 Ker 65
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51
High Courts22 Dec 1964Dismissed
Abdul Rahiman Vs Iype
High Court Of Kerala · (1965) KLJ 383
Kerala Land Reforms Act, 1963 — Section 106, 3(1)(iii)
High Courts22 Dec 1964Allowed
Perumal Pillai Vs Venkiteswara Iyer and Others
High Court Of Kerala · (1965) KLJ 451
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
High Courts21 Dec 1964Dismissed
Mammu Vs State of Kerala and Others
High Court Of Kerala · (1965) KLJ 477
Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 226, 5, 6, 7, 8Criminal Procedure Code, 1898 (CrPC) — Section 55(b)
High Courts21 Dec 1964Dismissed
The Provident Fund Inspector, Ernakulam Vs B. Paul Abrao
High Court Of Kerala · AIR 1965 Ker 239 : (1965) CriLJ 646 : (1965) KLJ 64 : (1966) 1 LLJ 495
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts21 Dec 1964
Rev. Fr. Joseph Vs D.E.O. Irinjalakuda and Others
High Court Of Kerala · (1965) KLJ 357
High Courts18 Dec 1964Dismissed
Kunhayu and Others Vs State of Kerala and Another
High Court Of Kerala · (1965) KLJ 51
Criminal Procedure Code, 1898 (CrPC) — Section 195, 196, 197, 198, 199Penal Code, 1860 (IPC) — Section 22, 378, 379Transfer of Property Act, 1882 — Section 22
High Courts18 Dec 1964
Rajasekharan Nair, Trivandrum Vs City Corporation of Trivandrum and Another
High Court Of Kerala · AIR 1966 Ker 184 : (1966) CriLJ 757
Prevention of Food Adulteration Act, 1954 — Section 23, 23(1), 3Prevention of Food Adulteration Rules, 1955 — Rule 50(1)
High Courts18 Dec 1964Dismissed
Karthiayani and Another Vs Raghavan Pillai
High Court Of Kerala · (1965) KLJ 204
Transfer of Property Act, 1882 — Section 10, 11
High Courts17 Dec 1964Allowed
Khalid Vs Lakshmi
High Court Of Kerala · (1965) KLJ 758
Constitution of India, 1950 — Article 19
High Courts17 Dec 1964Dismissed
K. Gopala Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1966 Ker 262
Constitution of India, 1950 — Article 16, 309, 311Kerala State and Subordinate Services Rules, 1958 — Rule 28, 31
High Courts17 Dec 1964Dismissed
Been and Another Vs Pareed
High Court Of Kerala · (1965) KLJ 333
Transfer of Property Act, 1882 — Section 2(c), 55(4)(b)
High Courts15 Dec 1964Allowed
Markose Vs State of Kerala and Others
High Court Of Kerala · (1965) KLJ 186
Land Acquisition Act, 1894 — Section 49(1)
High Courts15 Dec 1964Dismissed
Asiatic Government Security Fire and General Assurance Co., Ltd. Vs Scindia Steam Navigation Co., Ltd., Bombay
High Court Of Kerala · (1965) KLJ 86
Marine Insurance Act, 1963 — Section 50, 50(2)Transfer of Property Act, 1882 — Section 135, 135A, 6, 79
High Courts15 Dec 1964Dismissed
Narayana Pillai Vs State of Kerala and Others
High Court Of Kerala · (1965) KLJ 600
Constitution of India, 1950 — Article 16, 226, 309
High Courts14 Dec 1964Allowed
Parvathi Antharjanam Vs Parameswaran Namboori
High Court Of Kerala · (1965) KLJ 244
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 10, 10(1), 10(1)(a)