High Courts17 Nov 1964Allowed
Fancy Crockeries, Ernakulam Vs Collector of Customs and Another
High Court Of Kerala · (1965) KLJ 399
Evidence Act, 1872 — Section 106Sea Customs Act, 1878 — Section 167(8)
COURT ARCHIVE
High Court Of Kerala judgments, 1964
366 judgments · page 3 of 19
High Courts16 Nov 1964Dismissed
K.N. Thankam Vs State of Kerala and Others
High Court Of Kerala · AIR 1965 Ker 233
Constitution of India, 1950 — Article 16, 226, 309, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 9Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts16 Nov 1964
Rama Krishnan Thambi Vs State of Kerala
High Court Of Kerala · (1966) 1 LLJ 235
Constitution of India, 1950 — Article 311
High Courts13 Nov 1964Allowed
Chandran Vs S. T. A. T. and Others
High Court Of Kerala · (1965) KLJ 294
Motor Vehicles Act, 1988 — Section 43, 43A, 47
High Courts13 Nov 1964
Chellamma and Others Vs Raman Pillai and Another
High Court Of Kerala · (1964) KLJ 1177
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(2)
High Courts11 Nov 1964
Mathai Vs Director of Panchayats and Another
High Court Of Kerala · (1965) KLJ 454
Kerala Panchayat Act, 1960 — Section 13, 144(3)
High Courts11 Nov 1964Dismissed
Bhaskaran Pillai and Another Vs Narayanan Asan and Others
High Court Of Kerala · (1965) KLJ 220
Succession Act, 1925 — Section 142, 152, 81
High Courts10 Nov 1964
Alavikutty and Others Vs Salmi and Others
High Court Of Kerala · (1965) KLJ 39
Transfer of Property Act, 1882 — Section 58
High Courts06 Nov 1964Allowed
P. Govinda Pillai Vs V.G.N. Padmanabha Pillai and Others
High Court Of Kerala · AIR 1965 Ker 123 : (1965) CriLJ 446 : (1965) KLJ 18
Constitution of India, 1950 — Article 19(1), 19(6), 20(1)General Clauses Act, 1897 — Section 20Prevention of Food Adulteration Act, 1954 — Section 16(1), 18(1), 2, 2(13), 2(5)
High Courts05 Nov 1964Dismissed
Ouseph Skaria of Naduvilaparambil and Others Vs Cherian Joseph of Pooppallil and Others
High Court Of Kerala · AIR 1965 Ker 288
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 42, Order 21 Rule 63, Order 38 Rule 5, Order 38 Rule 8, 151Transfer of Property Act, 1882 — Section 42, 53
High Courts04 Nov 1964
Gopala Panikkar Vs Venki Alias Kunhikutty and Others
High Court Of Kerala · (1965) KLJ 31
High Courts02 Nov 1964Dismissed
Sree Narayana Transports Vs State of Kerala
High Court Of Kerala · (1965) 16 STC 659
Constitution of India, 1950 — Article 14, 301
High Courts26 Oct 1964Dismissed
Narayana Shenoi Vs Official Receiver, Alleppey and Others
High Court Of Kerala · (1965) KLJ 247
Provincial Insolvency Act, 1920 — Section 49, 61(6), 64(6), 70
High Courts23 Oct 1964Dismissed
Parvathi Pillai Vs Purushothama Pai
High Court Of Kerala · (1965) KLJ 140
Transfer of Property Act, 1882 — Section 27, 31
High Courts22 Oct 1964Allowed
Kader Vs Dy. Supdt. of Police, Kasaragod and Others
High Court Of Kerala · (1965) KLJ 293
High Courts21 Oct 1964
Ramakrishnan Ezhuthachan Vs State of Kerala and Others
High Court Of Kerala · (1966) 2 LLJ 412
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts21 Oct 1964
Louis Vs Kerala Public Service Commission and Another
High Court Of Kerala · (1965) KLJ 410
High Courts21 Oct 1964Dismissed
Krishnan Namboodiri Vs Narayanan Namboodiri
High Court Of Kerala · (1965) KLJ 12
Kerala Land Reforms Act, 1963 — Section 49, 7
High Courts20 Oct 1964Dismissed
Achamma and Others Vs Kochupillai Amma and Others
High Court Of Kerala · (1965) KLJ 223
High Courts20 Oct 1964
C.S. Ramakrishna Iyer Vs Koolimuttam Karuppa Udayyar''s son Suppayya Udayar and Others
High Court Of Kerala · AIR 1965 Ker 77