High Courts29 Aug 1964
Goodland Plantations (Private) Ltd. Vs State Bank of Travancore
High Court Of Kerala · (1965) KLJ 359
Constitution of India, 1950 — Article 245
COURT ARCHIVE
High Court Of Kerala judgments, 1964
366 judgments · page 7 of 19
High Courts20 Aug 1964Allowed
Moidu Vs Income Tax Officer
High Court Of Kerala · (1965) KLJ 262
Income Tax Act, 1961 — Section 139, 143(3), 147, 148, 148
High Courts20 Aug 1964Dismissed
Joseph Vs Scaria and Another
High Court Of Kerala · (1964) KLJ 1192
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 54
High Courts20 Aug 1964
Appukuttan Kasaba and Another Vs State of Kerala
High Court Of Kerala · (1964) KLJ 901
Evidence Act, 1872 — Section 114Probation of Offenders Act, 1958 — Section 3
High Courts20 Aug 1964Dismissed
The Goodland Plantations (Private) Ltd. Vs State Bank of Travancore
High Court Of Kerala · AIR 1965 Ker 297 : (1967) 37 CompCas 11
Banking Companies Act, 1949 — Section 45(10), 45(7)Constitution of India, 1950 — Article 245Kerala Chitties Act, 1975 — Section 39(2)
High Courts20 Aug 1964Allowed
Vasudevan Vs Choyikutty
High Court Of Kerala · (1964) KLJ 991
Civil Procedure Code, 1908 (CPC) — Section 144, 2(2), 47Limitation Act, 1963 — Section 6, 9
High Courts20 Aug 1964Allowed
John Panachikkal Vs State of Kerala
High Court Of Kerala · (1964) KLJ 909
Penal Code, 1860 (IPC) — Section 294A, 415, 420
High Courts20 Aug 1964Dismissed
Unnikrishna Menon Vs Sankara Menon and Others
High Court Of Kerala · (1964) KLJ 959
Limitation Act, 1963 — Article 120
High Courts18 Aug 1964
Dharmaposhanam Company Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1965) 58 ITR 600 : (1964) KLJ 1111
Income Tax Act, 1922 — Section 4(3)(i)
High Courts18 Aug 1964
Commissioner of Income Tax Vs Woodland Estates Ltd.
High Court Of Kerala · (1965) 58 ITR 612 : (1964) KLJ 1048
Rubber Act, 1947 — Section 13
High Courts17 Aug 1964Dismissed
Rajan Vs Thomas
High Court Of Kerala · (1964) KLJ 1218
Kerala Municipalities Act, 1960 — Section 63(1)
High Courts14 Aug 1964
Raman Pillai and Others Vs State of Kerala
High Court Of Kerala · (1964) KLJ 1103
Penal Code, 1860 (IPC) — Section 148, 149, 294, 324, 326
High Courts14 Aug 1964
Krishna Iyer Vs Addl. Income Tax Officer, Ernakulam
High Court Of Kerala · (1966) 59 ITR 145
Constitution of India, 1950 — Article 226
High Courts14 Aug 1964Allowed
Ahamed Vs State of Kerala
High Court Of Kerala · (1964) KLJ 875
Motor Vehicles Act, 1988 — Section 123, 42(1)
High Courts14 Aug 1964
The Food Inspector, Trichur Municipality, Trichur Vs O.D. Paul and Another
High Court Of Kerala · AIR 1965 Ker 96 : (1965) CriLJ 445
Prevention of Food Adulteration Act, 1954 — Section 2(1)
High Courts14 Aug 1964Allowed
Sreedhara Marar Raman Pillay and Others Vs State of Kerala
High Court Of Kerala · AIR 1965 Ker 196 : (1965) CriLJ 215
Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 367, 537Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts14 Aug 1964Dismissed
Krishna Iyer Vs Income Tax Officer (Addl.) Ernakulam and Another
High Court Of Kerala · (1965) KLJ 28
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(1), 2(4A), 30, 33, 66
High Courts13 Aug 1964
The Commissioner of Income Tax, Kerala, Ernakulam Vs The Ouchterlony Vally Estates (1938) Ltd., Calicut
High Court Of Kerala · AIR 1965 Ker 94 : (1965) 58 ITR 618
Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1922 — Rule 24
High Courts13 Aug 1964Dismissed
Workmen of the Modern Tile and Clay Works, Feroke Vs Industrial Tribunal, Kozhikode and Another
High Court Of Kerala · (1965) KLJ 379
High Courts12 Aug 1964Dismissed
Narayana Pillai Vs Registrar, University of Kerala and Others
High Court Of Kerala · (1964) KLJ 1142
Constitution of India, 1950 — Article 226, 311