High Courts17 Mar 1964Allowed
Kuthukutty Kunhali''s son Kunhalavi Musaliar and Others Vs Pakkath Enu''s son Abdulla and Others
High Court Of Kerala · AIR 1965 Ker 200
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
COURT ARCHIVE
High Court Of Kerala judgments, 1964
366 judgments · page 15 of 19
High Courts17 Mar 1964Dismissed
Kantian Naif Vs Kelu Nair and Others
High Court Of Kerala · (1964) KLJ 632
Arbitration Act, 1940 — Section 10, 11, 12, 19, 21
High Courts17 Mar 1964Allowed
Kunhalavi Musalim and Others Vs Abdulla and Otherss
High Court Of Kerala · (1964) KLJ 670
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts16 Mar 1964Allowed
N.T. Patel and Co. Vs Dy. Commr. of Agricultural Income Tax and Sales Tax, Trivandrum
High Court Of Kerala · (1964) KLJ 738
Constitution of India, 1950 — Article 246, 277, 278, 372
High Courts16 Mar 1964
N.T. Patel and Co. Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1964) 15 STC 698
Constitution of India, 1950 — Article 246, 277, 278, 372
High Courts14 Mar 1964
COMMISSIONER OF WEALTH-TAX, KERALA, Vs FERTILISERS AND CHEMICALS, TRAVANCORE LIMITED.
High Court Of Kerala · (1964) 54 ITR 337
High Courts13 Mar 1964
Kesava Pillai Vs Uzhuthiraru and Others
High Court Of Kerala · (1964) KLJ 907
Land Acquisition Act, 1894 — Section 11, 18, 22, 25, 27
High Courts12 Mar 1964
Sayed Muhammed Kunju and Others Vs Saramma and Another
High Court Of Kerala · (1964) KLJ 771
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8
High Courts12 Mar 1964
India Pepper and Spice Trade Association Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1965) 55 ITR 409 : (1964) KLJ 741
Income Tax Act, 1922 — Section 10, 66, 66(1)
High Courts10 Mar 1964Allowed
Mahomad Ibrahim Hussain Sait and Another Vs Kerala Wakf Board, Ernakulam
High Court Of Kerala · AIR 1964 Ker 310
Waqf Act, 1954 — Section 3, 46(1)
High Courts09 Mar 1964Allowed
The State of Kerala and Another Vs K. Madhavan
High Court Of Kerala · AIR 1964 Ker 254
Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 8(1)
High Courts09 Mar 1964
Commr. of Wealth Tax Vs Travancore-Cochin Chemicals Ltd.
High Court Of Kerala · (1964) KLJ 705
Companies Act, 1956 — Section 3Wealth Tax Act, 1957 — Section 2(d), 2(q), 27, 27(1), 3
High Courts09 Mar 1964
Commissioner of Wealth Tax, Kerala Vs Travancore-Cochin Chemicals (P) Ltd., Udyogamandal
High Court Of Kerala · AIR 1965 Ker 101 : (1964) 54 ITR 50
Companies Act, 1956 — Section 3Wealth Tax Act, 1957 — Section 2, 3, 45
High Courts06 Mar 1964Dismissed
Vasudeva Kurup Vs Ammini Amma and Others
High Court Of Kerala · (1964) KLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 145Specific Relief Act, 1963 — Section 9
High Courts05 Mar 1964
George Vs The Athimattam Rubber Co. Ltd., Thodupuzha
High Court Of Kerala · AIR 1964 Ker 212
Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 398, 399, 433, 439, 439(1)
High Courts04 Mar 1964
Commissioner of Wealth Tax Vs Travancore Rayons, Ltd.
High Court Of Kerala · (1964) KLJ 768
Wealth Tax Act, 1957 — Section 16(3), 2, 2(m), 27, 27(1)
High Courts04 Mar 1964Allowed
Avirah Ouseph Vs Karthiyayani Amma Ammukutty Amma Puthen and Another
High Court Of Kerala · AIR 1965 Ker 179
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7, Order 33 Rule 7(3), Order 43 Rule 1
High Courts04 Mar 1964
Commissioner of Wealth Tax, Kerala Vs Travancore Rayons Ltd., Rayonpurana
High Court Of Kerala · AIR 1965 Ker 66 : (1964) 54 ITR 332
High Courts04 Mar 1964Allowed
Ouseph Vs Ammukutty Amma and Another
High Court Of Kerala · (1964) KLJ 839
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7, Order 33 Rule 7(1), Order 33 Rule 7(3)