High Courts04 Mar 1964Dismissed
Commissioner, Municipal Council, Mattancherry Vs Malabar Steamship Company Ltd.
High Court Of Kerala · (1964) KLJ 827
COURT ARCHIVE
High Court Of Kerala judgments, 1964
366 judgments · page 16 of 19
High Courts03 Mar 1964Allowed
State of Kerala Vs K. Kunhipacky and Another
High Court Of Kerala · AIR 1965 Ker 108
Constitution of India, 1950 — Article 16(2), 226
High Courts03 Mar 1964Allowed
State of Kerala Vs Kunhipacky and Another
High Court Of Kerala · (1964) KLJ 832
Constitution of India, 1950 — Article 226
High Courts03 Mar 1964
Ebrahim Rawther Vs Batch Rawther
High Court Of Kerala · (1964) KLJ 536
Transfer of Property Act, 1882 — Section 106, 107
High Courts26 Feb 1964Dismissed
The Traco Enterprises Private Limited Vs Alexander Palathinkel and Others
High Court Of Kerala · AIR 1964 Ker 273
Companies Act, 1956 — Section 170, 174(1), 177, 193
High Courts26 Feb 1964Dismissed
Joseph Vs R.T.A. Kottayam and Others
High Court Of Kerala · (1964) KLJ 784
Constitution of India, 1950 — Article 226
High Courts26 Feb 1964Dismissed
Traco Enterprises Ltd. Vs Alexander and Others
High Court Of Kerala · (1964) KLJ 846
Companies Act, 1956 — Section 101(1), 170, 171, 174(1), 177
High Courts24 Feb 1964
State of Kerala and Another Vs Balakrishna Menon
High Court Of Kerala · (1965) 58 ITR 775 : (1964) KLJ 440
Kerala Agricultural Income Tax Act, 1950 — Section 29(1)
High Courts21 Feb 1964Allowed
Bhargavi Amma Vs Santhakumar and Another
High Court Of Kerala · (1964) KLJ 719
Travancore Ezhava Act, 1100 — Section 27
High Courts21 Feb 1964Dismissed
Saithu Mohammed Vs Abdul Khadar
High Court Of Kerala · (1964) KLJ 385
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97Presidency Small Cause Courts Act, 1882 — Section 28
High Courts21 Feb 1964Dismissed
Narayana Moorthi Vs State of Kerala
High Court Of Kerala · (1964) KLJ 369
Constitution of India, 1950 — Article 226, 227, 311, 311(2)Government of India Act, 1935 — Section 240, 240(3)
High Courts21 Feb 1964Dismissed
Saithu Mohammed Vs Mammi Abdul Khadar
High Court Of Kerala · AIR 1965 Ker 110
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Limitation Act, 1908 — Article 11, 11A
High Courts21 Feb 1964
Swami Sachitanand Vs Sales Tax Officer and Another
High Court Of Kerala · (1964) KLJ 360 : (1964) 15 STC 495
General Sales Tax Act, 1125 — Section 19(b)
High Courts21 Feb 1964
Joseph Vs Joseph
High Court Of Kerala · (1964) KLJ 837
Kerala Court Fees and Suits Valuation Act, 1959 — Section 26, 27, 27(c), 46, 47
High Courts21 Feb 1964Dismissed
Premajam Vs University of Kerala and Others
High Court Of Kerala · (1964) KLJ 1011
Constitution of India, 1950 — Article 12, 226, 311(2)
High Courts20 Feb 1964Dismissed
Krishna Iyer Vs Ramakrishna Iyer
High Court Of Kerala · (1964) KLJ 715
High Courts19 Feb 1964Dismissed
Kunjannam Vs State of Kerala
High Court Of Kerala · (1964) KLJ 762
Evidence Act, 1872 — Section 10, 123, 124, 162
High Courts19 Feb 1964Allowed
Kunjunni Pillai Vs Sebastian and Others
High Court Of Kerala · (1964) KLJ 708
Kerala Agriculturists Debt Relief Act, 1958 — Section 10(1), 4(5)
High Courts19 Feb 1964Dismissed
R. Souri Rajalu Naidu Vs Kothandarama Naidu
High Court Of Kerala · AIR 1965 Ker 122
High Courts14 Feb 1964
Abraham alias Aurachen Vs State of Kerala
High Court Of Kerala · (1964) KLJ 511
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 117(3)