COURT ARCHIVE

High Court Of Kerala judgments, 1964

366 judgments · page 14 of 19

High Courts03 Apr 1964Dismissed

V.K. Namboodiri Vs Union of India (UOI) and Another

High Court Of Kerala · AIR 1965 Ker 185

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 16, 259(2)Pensions Act, 1871 — Section 4

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High Courts02 Apr 1964Allowed

Saraswathi Ammal Vs Krishna Iyer

High Court Of Kerala · (1964) KLJ 652

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

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High Courts02 Apr 1964Allowed

G. Chandrasekhara Pillai Vs K. Karthikeyan

High Court Of Kerala · AIR 1964 Ker 277 : (1964) CriLJ 549

Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 52, 9

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High Courts02 Apr 1964Allowed

P.K. Saraswathi Ammal Vs P.S. Krishna Iyer

High Court Of Kerala · AIR 1965 Ker 226

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts02 Apr 1964Dismissed

Ittiravi Namboodiri and Others Vs Krishnankutty Menon and Others

High Court Of Kerala · AIR 1964 Ker 298

Cochin Namboodiri Act, 1114 — Section 9Cochin Verumpattomdars Act, 1118 — Section 4, 5, 6

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High Courts30 Mar 1964

A. Thomas and Co. Ltd. Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1966) 61 ITR 1

Income Tax Act, 1922 — Section 22, 34, 34(1)(b), 66, 66(1)

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High Courts25 Mar 1964

Appu alias Raman Vs Mary and Another

High Court Of Kerala · (1964) KLJ 517

Transfer of Property Act, 1882 — Section 11, 14

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High Courts25 Mar 1964Allowed

Kurunjilikattil Appu alias Raman Vs Mary and Another

High Court Of Kerala · AIR 1965 Ker 27

Transfer of Property Act, 1882 — Section 100, 11, 14

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High Courts25 Mar 1964Dismissed

Nangeli Namgiar Vs Gopala Sarma

High Court Of Kerala · (1964) KLJ 676

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High Courts24 Mar 1964

Kutty Sahib Vs Commissioner of Gift-Tax, Kerala

High Court Of Kerala · (1965) 55 ITR 146

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High Courts24 Mar 1964Dismissed

Narayana Menon Vs Devasy and Another

High Court Of Kerala · (1964) KLJ 650

Provincial Insolvency Act, 1920 — Section 6, 9(1), 9(1)(c)

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High Courts24 Mar 1964Dismissed

Narayana Transports, Calicut Vs Regional Transport Authority, Calicut and Another

High Court Of Kerala · AIR 1966 Ker 284

Motor Vehicles Act, 1939 — Section 48, 48(1)

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High Courts20 Mar 1964Dismissed

Narayanan Vs Muralidhara Marar

High Court Of Kerala · (1964) KLJ 605

Constitution of India, 1950 — Article 226

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High Courts19 Mar 1964Allowed

Pachi Amma and Others Vs Kathija Ummal and Others

High Court Of Kerala · (1964) KLJ 566

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High Courts19 Mar 1964Allowed

Pavu Amma and Others Vs Mayankutty

High Court Of Kerala · (1964) KLJ 564

Malabar Tenancy Act, 1929 — Section 16, 27

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High Courts19 Mar 1964Dismissed

Achutha Menon and Others Vs Narayana Menon

High Court Of Kerala · (1964) KLJ 752

Trusts Act, 1882 — Section 88

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High Courts17 Mar 1964Dismissed

Ponnu Vs Achuthan and Another

High Court Of Kerala · (1964) KLJ 555

Constitution of India, 1950 — Article 142

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High Courts17 Mar 1964

COMMISSIONER OF AGRICULTURAL Income Tax, KERALA Vs PERUNAD PLANTATIONS LTD.

High Court Of Kerala · (1965) 56 ITR 193

Constitution of India, 1950 — Article 274, 366

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High Courts17 Mar 1964Dismissed

Poonu Vs Achuthan and Another

High Court Of Kerala · AIR 1965 Ker 177

Limitation Act, 1908 — Article 142

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High Courts17 Mar 1964

COMMISSIONER OF Income Tax, KERALA Vs P. K. VEERAN.

High Court Of Kerala · (1964) 54 ITR 393

Income Tax Act, 1961 — Section 2(1), 4(3)(viii)

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