High Courts19 Oct 1964Allowed
Popular Bank Ltd Vs Sainuba Beevi
High Court Of Kerala · (1965) KLJ 434
Evidence Act, 1872 — Section 114
COURT ARCHIVE
High Court Of Kerala judgments, 1964
366 judgments · page 4 of 19
High Courts19 Oct 1964Allowed
Pappu Vs Evans and Another
High Court Of Kerala · (1965) KLJ 330
Arbitration Act, 1940 — Section 34, 39(1)Civil Procedure Code, 1908 (CPC) — Section 2(c), 39(1)
High Courts13 Oct 1964Allowed
Thankamma Vs Kunjulakshmi and Others
High Court Of Kerala · (1965) KLJ 14
Travancore Ezhava Act, 1100 — Section 21
High Courts09 Oct 1964Dismissed
Thelapurath Kalyanikutty Amma Vs M.K. Ravunni Nair and Others
High Court Of Kerala · AIR 1965 Ker 303
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 22 Rule 3, 104, 105, 2(2)Limitation Act, 1908 — Article 181
High Courts09 Oct 1964Allowed
Enoch Pharma Vs The State of Kerala and Another
High Court Of Kerala · AIR 1965 Ker 280
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 19, 19(2), 6Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 59, 60, 84
High Courts08 Oct 1964
Commissioner, Quilon Municipality Vs Malayalam Plantations Ltd.
High Court Of Kerala · (1964) KLJ 1149
High Courts07 Oct 1964Dismissed
Balan Vs Gopalan Nair and Others
High Court Of Kerala · (1965) KLJ 308
Constitution of India, 1950 — Article 14
High Courts07 Oct 1964Dismissed
Nandakumaran Vs Principal, Govt. Victoria College, Palghat
High Court Of Kerala · (1964) KLJ 1201
Constitution of India, 1950 — Article 226
High Courts06 Oct 1964Dismissed
Muhammad Vs Kunhabdulla
High Court Of Kerala · (1964) KLJ 1198
General Clauses Act, 1897 — Section 3(22)Specific Relief Act, 1963 — Section 27, 27(b)Transfer of Property Act, 1882 — Section 2(d), 40
High Courts01 Oct 1964Allowed
Rt. Rev. Aldo Maria Patroni Vs Kesavan and Others
High Court Of Kerala · (1964) KLJ 1055
Constitution of India, 1950 — Article 226, 30, 30(1)
High Courts01 Oct 1964Allowed
Aldo Maria Patroni and Another Vs E.C. Kesavan and Others
High Court Of Kerala · AIR 1965 Ker 75
Constitution of India, 1950 — Article 30, 30(1)Kerala Education Rules, 1959 — Rule 44
High Courts01 Oct 1964Dismissed
Thomas Vs District Judge, Alleppey
High Court Of Kerala · (1965) KLJ 487
Payment of Wages Act, 1936 — Section 15(2), 3
High Courts01 Oct 1964Allowed
Chacko Vs Mathai and Another
High Court Of Kerala · (1964) KLJ 1225
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11(6)
High Courts30 Sept 1964
Vasudevaru Vs Idichandy Oommen
High Court Of Kerala · (1964) KLJ 1245
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1(s), 100, 96General Clauses Act, 1897 — Section 16
High Courts30 Sept 1964Allowed
Raja Raja Varma Vs Gopala Iyer and Others
High Court Of Kerala · (1964) KLJ 1179
High Courts30 Sept 1964
Venkiteswara Iyer Harihara Iyer and Others Vs Skaria Joseph of Pulikunnel and Others
High Court Of Kerala · AIR 1966 Ker 228 : (1965) KLJ 1
Kerala Agrlculturists Debt Relief Act, 1958 — Section 4, 5
High Courts29 Sept 1964Dismissed
Joseph Vs The F. A. C. T. Ltd., Alwaye
High Court Of Kerala · (1964) KLJ 1188
Contract Act, 1872 — Section 151, 152
High Courts28 Sept 1964Dismissed
Kuriakose and Another Vs Kuriyan
High Court Of Kerala · (1964) KLJ 1211
High Courts28 Sept 1964Dismissed
Tharappan Vs Purushothaman Nambudiri
High Court Of Kerala · (1964) KLJ 1234
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 12
High Courts28 Sept 1964Dismissed
Varki Vs Jacob
High Court Of Kerala · (1964) KLJ 1213
Limitation Act, 1963 — Section 5