High Courts07 Feb 1964
S. Velappan Vs The State of Kerala
High Court Of Kerala · AIR 1965 Ker 72 : (1965) CriLJ 296
Criminal Procedure Code, 1898 (CrPC) — Section 83, 86(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1964
366 judgments · page 17 of 19
High Courts07 Feb 1964
Kilimanni Abu and Others Vs State of Kerala
High Court Of Kerala · (1965) CriLJ 557
Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 114, 133, 27, 30Penal Code, 1860 (IPC) — Section 120B, 34, 342, 392, 411
High Courts07 Feb 1964Dismissed
State of Kerala Vs Sreedharan
High Court Of Kerala · (1964) KLJ 937
Criminal Procedure Code, 1898 (CrPC) — Section 247, 4(h)
High Courts06 Feb 1964Allowed
State of Kerala Vs A.R.A.S. Arumughaswamy Nadar and Co.
High Court Of Kerala · (1964) KLJ 514
High Courts06 Feb 1964
Aley Vs Vappu Kakkaru and Others
High Court Of Kerala · AIR 1964 Ker 256
Transfer of Property Act, 1882 — Section 82, 92
High Courts04 Feb 1964
Rodrigues Vs Rodrigues
High Court Of Kerala · (1964) KLJ 703
Travancore Chitties Act, 1120 — Section 7(1)
High Courts04 Feb 1964Dismissed
Madhavan Pillai Vs Ebrahim
High Court Of Kerala · (1964) KLJ 563
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1(u)
High Courts04 Feb 1964Dismissed
Narayana Guptan Vs Madhava Menon and Others
High Court Of Kerala · AIR 1965 Ker 95
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3), 99
High Courts04 Feb 1964Dismissed
Velayudhan Pillai Vs State of Kerala and Another
High Court Of Kerala · (1964) KLJ 792
Constitution of India, 1950 — Article 19(1)(f), 226, 309, 311
High Courts03 Feb 1964Dismissed
Kunju Krishnan Vs Viswanathan and Others
High Court Of Kerala · (1964) KLJ 712
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 15, 2, 65
High Courts03 Feb 1964
Mayankanakath Muthamodkutty Haji Vs Edasseri Moideenkutty
High Court Of Kerala · AIR 1965 Ker 174
Transfer of Property Act, 1882 — Section 106
High Courts31 Jan 1964Allowed
A. Narayanan Kutty Menon and Others Vs Elayat Sekhara Menon and Another
High Court Of Kerala · AIR 1964 Ker 308 : (1964) CriLJ 682 : (1964) KLJ 175
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(6), 145A
High Courts31 Jan 1964Dismissed
Muthukumaraswamy Iyer Vs State of Kerala
High Court Of Kerala · (1964) KLJ 182
Criminal Procedure Code, 1898 (CrPC) — Section 222, 222(2), 233, 234, 235Penal Code, 1860 (IPC) — Section 403, 409, 477 A
High Courts30 Jan 1964Dismissed
Madhavan and Others Vs State of Kerala and Others
High Court Of Kerala · (1964) KLJ 658
Travancore Ezhava Act, 1100 — Section 19
High Courts30 Jan 1964Allowed
Thankamma and Another Vs Unniama Antharjanam and Others
High Court Of Kerala · (1964) KLJ 546
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37(1), 37(2)
High Courts30 Jan 1964Dismissed
Kutten Vs Umamaheswaran and Others
High Court Of Kerala · (1964) KLJ 357
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(d)(iii)
High Courts29 Jan 1964Dismissed
Kantian and Another Vs Kannan and Others
High Court Of Kerala · (1964) KLJ 509
High Courts29 Jan 1964Dismissed
Narayana Kurup Parameswara Kurup Vs N. Vasudeva Kurup
High Court Of Kerala · AIR 1964 Ker 285
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Limitation Act, 1908 — Section 14
High Courts28 Jan 1964Dismissed
Kasim Vs Mrs. Lucy Kochuvareed
High Court Of Kerala · (1964) KLJ 198
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts24 Jan 1964
State of Kerala Vs Vellungan
High Court Of Kerala · (1964) KLJ 193
Criminal Procedure Code, 1898 (CrPC) — Section 103, 165