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High Court Of Kerala judgments, 1964

366 judgments · page 18 of 19

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High Courts23 Jan 1964Allowed

M. Kunjukrishnan Nadar Vs Hon''ble Speaker, Kerala Legislative Assembly, Trivandrum and Others

High Court Of Kerala · AIR 1964 Ker 194 : (1964) KLJ 81

Constitution of India, 1950 — Article 190(3), 226Kerala Legistative Assembly Rules — Rule 162
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High Courts22 Jan 1964Allowed

Edumban Chettiar Chockalingom Chettiar Vs Ramalakshmi Pichamma

High Court Of Kerala · AIR 1965 Ker 153

Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 60
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High Courts21 Jan 1964Dismissed

Narayanan Namboodiri Vs Padmanabha Pillai

High Court Of Kerala · (1964) KLJ 351

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High Courts21 Jan 1964

Ibrahimkutty Mather Vs Kesava Kamath and Others

High Court Of Kerala · (1964) KLJ 298

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High Courts20 Jan 1964

Varghese and Others Vs M/s. Carmal Coir Works

High Court Of Kerala · (1964) KLJ 407

Civil Procedure Code, 1908 (CPC) — Section 115, 17Industrial Disputes Act, 1947 — Section 15, 17, 17(1), 25Payment of Wages Act, 1936 — Section 15, 16, 17, 2(6)
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High Courts17 Jan 1964Dismissed

Kunjikkoya and Others Vs Ibrahimkutty

High Court Of Kerala · (1964) KLJ 189

Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 244, 245, 256Penal Code, 1860 (IPC) — Section 323
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High Courts17 Jan 1964Dismissed

Vittal Prabhu Vs Madhava Rao and Others

High Court Of Kerala · (1964) KLJ 286

Hindu Religious Endowments Act — Section 102
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High Courts15 Jan 1964

Income Tax Officer, Alleppey Vs S. Veeriah Reddiar

High Court Of Kerala · (1966) 62 ITR 248 : (1964) KLJ 141

Income Tax Act, 1922 — Section 22, 34
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High Courts15 Jan 1964

Sheik Ibrahim Saheb Vs Kesava Kammath

High Court Of Kerala · (1964) KLJ 437

Negotiable Instruments Act, 1881 (NI) — Section 56
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High Courts14 Jan 1964Dismissed

Poulose and Another Vs Mathew and Another

High Court Of Kerala · (1964) KLJ 364

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High Courts14 Jan 1964Dismissed

Varghese Poulose and Another Vs K.I. Mathew and Others

High Court Of Kerala · AIR 1965 Ker 147

Easements Act, 1882 — Section 4
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High Courts14 Jan 1964Dismissed

Krishnan Namboodiri Vs Parameswara Menon and Others

High Court Of Kerala · (1964) KLJ 110

Specific Relief Act, 1963 — Section 39Travancore-Cochin Court Fees Act, 1125 — Section 3(4)(f)
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High Courts13 Jan 1964Dismissed

Karthiayini Amma Vs Vasudevan Pillai

High Court Of Kerala · (1964) KLJ 285

Civil Procedure Code, 1908 (CPC) — Section 47
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High Courts13 Jan 1964Dismissed

Thomman Vs Catholic Syrian Bank Ltd.

High Court Of Kerala · (1964) KLJ 267

Kerala Agrlculturists Debt Relief Act, 1958 — Section 20, 3(1)
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High Courts10 Jan 1964Allowed

Unichirakutty Amma Vs Krishnan Nair and Others

High Court Of Kerala · (1964) KLJ 736

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High Courts10 Jan 1964Dismissed

Padmanabha Pillai Krishna Pillai Vs Damodaran Vasudevan and Others

High Court Of Kerala · AIR 1965 Ker 18

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
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High Courts10 Jan 1964Allowed

Ayyan Govindan and Others Vs Ayyan Kunjan

High Court Of Kerala · AIR 1964 Ker 309

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 34 Rule 1
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High Courts10 Jan 1964Allowed

Sankaranarayana Bhatta Vs Agrl. Income Tax Officer, Kasaragod

High Court Of Kerala · (1964) KLJ 289

Constitution of India, 1950 — Article 226
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High Courts09 Jan 1964Dismissed

Krishnamma Vs Parukutty Amma and Another

High Court Of Kerala · (1964) KLJ 203

Transfer of Property Act, 1882 — Section 60
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High Courts08 Jan 1964Dismissed

Philip Vs Ouseph

High Court Of Kerala · (1964) KLJ 202

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