COURT ARCHIVE

High Court Of Kerala judgments, 1964

366 judgments · page 5 of 19

High Courts28 Sept 1964Dismissed

Pulikkottil Tharappan Vs Perumbulli Manakkal Purushothaman Nambudiri

High Court Of Kerala · AIR 1965 Ker 284

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Agrlculturists Debt Relief Act, 1958 — Section 22, 22(1), 23A

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High Courts28 Sept 1964Dismissed

Thomma Varkki Vs Thomas Jacob

High Court Of Kerala · AIR 1965 Ker 296

Kerala Agriculturists Debt Relief (Amendment) Act, 1961 — Section 22(1)Limitation Act, 1908 — Section 5

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High Courts24 Sept 1964Dismissed

General Secretary, Palai Central Bank Employees'' Union Vs Official Liquidator, Palai Central Bank Ltd.

High Court Of Kerala · (1965) 10 FLR 98 : (1965) KLJ 84 : (1966) 1 LLJ 533

Companies Act, 1956 — Section 445(3)Industrial Disputes Act, 1947 — Section 25FFF(1)

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High Courts24 Sept 1964Dismissed

In re: Varkey Thomi

High Court Of Kerala · (1964) 09 KL CK 0009

Kerala Court Fees and Suits Valuation Act, 1959 — Section 2(2), 69

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High Courts23 Sept 1964Allowed

Rev. Mother General Vs Philip and Others

High Court Of Kerala · (1965) KLJ 144

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts23 Sept 1964

Kelu Vs Ramakrishnan

High Court Of Kerala · (1965) KLJ 271

Constitution of India, 1950 — Article 14, 19, 19(1)(f)

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High Courts22 Sept 1964Allowed

Travancore Minerals Ltd Vs Commissioner, Quilon Municipality and Another

High Court Of Kerala · (1965) KLJ 376

Constitution of India, 1950 — Article 276(2)

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High Courts22 Sept 1964

Joseph Vs Parameswaran Pillai and Others

High Court Of Kerala · (1964) KLJ 1091

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High Courts22 Sept 1964

Cherukutty Mattuvayil Chandukutty Vs Thoyali Kurinholi Arjunan and Another

High Court Of Kerala · AIR 1965 Ker 128

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 34 Rule 8Kerala Agrlculturists Debt Relief Act, 1958 — Section 11, 11(3), 5, 7

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High Courts22 Sept 1964

Chandukutty Vs Arjunan

High Court Of Kerala · (1964) KLJ 1140

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 34 Rule 7

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High Courts22 Sept 1964Allowed

Ammukutty Kunjamma Vs Ikkavamma

High Court Of Kerala · (1964) KLJ 1195

Transfer of Property Act, 1882 — Section 2(c)(vii), 55, 55(4)(b)

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High Courts21 Sept 1964Dismissed

Kesavan Channar Kunjukrishnan Channar Vs Kesavan Channar Ramakrishnan Channar and Others

High Court Of Kerala · AIR 1967 Ker 45

Transfer of Property Act, 1882 — Section 92

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High Courts18 Sept 1964Dismissed

Kunhi Beary Vs Kunhambu Nair

High Court Of Kerala · (1964) KLJ 1185

Kerala Agrlculturists Debt Relief Act, 1958 — Section 3(2)

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High Courts18 Sept 1964Dismissed

Damodaran Vs Chandu

High Court Of Kerala · (1965) KLJ 174

Limitation Act, 1963 — Article 181

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High Courts17 Sept 1964Dismissed

P.K. Mani Vs P.J. Mathai and Others

High Court Of Kerala · AIR 1965 Ker 211

Constitution of India, 1950 — Article 133(1)

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High Courts17 Sept 1964

K.B. Kalikutty and Another Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · AIR 1965 Ker 222

Income Tax Act, 1922 — Section 10(2)

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High Courts17 Sept 1964

KOYAMMANKUTTY Vs FOURTH ADDITIONAL Income Tax OFFICER, KOZHIKODE-1, AND ANOTHER.

High Court Of Kerala · (1965) 58 ITR 871 : (1965) KLJ 291

Income Tax Act, 1961 — Section 142, 144, 145

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High Courts17 Sept 1964Allowed

V. Ramananda Prabhu Vs Collector of Customs and Central Excise, Cochin

High Court Of Kerala · AIR 1965 Ker 286 : (1965) CriLJ 773

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124

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High Courts16 Sept 1964Dismissed

Sumathi Amma Vs Kunjulekshmi Amma and Another

High Court Of Kerala · (1964) KLJ 1222

Evidence Act, 1872 — Section 114, 67, 68

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High Courts15 Sept 1964

Kunhipaly Vs Regional Provident Fund Commissioner and Others

High Court Of Kerala · (1966) 1 LLJ 642

Constitution of India, 1950 — Article 19, 3, 31Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 6, 7, 8

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