High Courts12 Aug 1964
Balakrishna Warrier and Others Vs Sreedhara Warrier and Others
High Court Of Kerala · (1964) KLJ 929
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 81
COURT ARCHIVE
High Court Of Kerala judgments, 1964
366 judgments · page 8 of 19
High Courts12 Aug 1964
Commr. of Income Tax, Kerala Vs Estate of late C. Cherutty
High Court Of Kerala · (1964) KLJ 851
Income Tax Act, 1922 — Section 66(1)
High Courts10 Aug 1964
Catholic Bank of India Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1964) KLJ 862
Banking Regulation Act, 1949 — Section 35
High Courts10 Aug 1964
V.K.U. Menon Vs Commissioner of Income Tax
High Court Of Kerala · (1964) KLJ 926
Companies Act, 1956 — Section 2(46)
High Courts06 Aug 1964Allowed
Mathai and Others Vs Mani
High Court Of Kerala · (1964) KLJ 1166
Arbitration Act, 1940 — Section 10, 20, 8, 8(1), 8(1)(a)
High Courts06 Aug 1964
Commissioner of Income Tax Vs Cochin Electric Company Ltd.
High Court Of Kerala · (1965) 57 ITR 82
Income Tax Act, 1922 — Section 10(2)(vi), 10(5), 66, 66(1)
High Courts06 Aug 1964Allowed
K. K. Warrier and Others Vs State of Kerala
High Court Of Kerala · (1964) KLJ 939
Official Secrets Act, 1923 — Section 3, 5(2), 5(4)Penal Code, 1860 (IPC) — Section 120B
High Courts05 Aug 1964Dismissed
Vasudevan Nair and Others Vs Balakrishna Pillai and Others
High Court Of Kerala · (1964) KLJ 922
Calicut City Municipality Act, 1961 — Section 439(a), 52(2)(e)
High Courts04 Aug 1964
Valayudhan Vs Gokulan
High Court Of Kerala · (1964) KLJ 982
Limitation Act, 1963 — Section 15
High Courts04 Aug 1964Dismissed
Ramankutty Vs Income Tax Officer, Aleppey
High Court Of Kerala · (1965) KLJ 522
Income Tax Act, 1922 — Section 28(1)(c), 33A(2)
High Courts04 Aug 1964Allowed
Chithraru Jathavedan Nambooripad Vs Gopala Pillai Chandrasekharan Nair
High Court Of Kerala · AIR 1967 Ker 81
Civil Procedure Code, 1908 (CPC) — Section 37, 38, 39, 42
High Courts03 Aug 1964Dismissed
Narayanan Nambiar Vs Ambu Kunhi
High Court Of Kerala · (1964) KLJ 944
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47
High Courts03 Aug 1964Allowed
George Vs Mariam alias Mary and Others
High Court Of Kerala · (1964) KLJ 965
High Courts03 Aug 1964Dismissed
Ahammed alias Kunju Vs Achutha Menon
High Court Of Kerala · (1964) KLJ 962
Kerala Agrlculturists Debt Relief Act, 1958 — Section 3(2)Limitation Act, 1908 — Article 74, 75
High Courts02 Aug 1964Dismissed
Appukuttan Vs Gopala Pillai and another
High Court Of Kerala · (1968) KLJ 789
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, 151, 152Limitation Act, 1963 — Section 19, 5
High Courts31 Jul 1964
State of Kerala Vs Gopinathan Nair and Another
High Court Of Kerala · (1964) KLJ 787
Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts30 Jul 1964Allowed
Gopalakrishna Panicher Vs George Sakaria and others
High Court Of Kerala · (1965) KLJ 966
Kerala Panchayat Act, 1960 — Section 24(1)
High Courts30 Jul 1964Dismissed
A. Thangal Kunju Musaliar Vs The District Collector and Ex-Officio Tax Recovery Officer, Quilon and Another
High Court Of Kerala · AIR 1966 Ker 62
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 46(2)Income Tax Act, 1961 — Section 122
High Courts30 Jul 1964Allowed
P.C. Kunhikrishnan Nambiar and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1965 Ker 84 : (1966) 2 LLJ 647
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 2(2), 4, 4, 5Administrative Service (Cadre) Rules, 1954 — Rule 4(2), 9Constitution of India, 1950 — Article 14, 16, 226, 311(2)
High Courts30 Jul 1964
Gangadharan Pillai Vs Sales Tax Officer (Reserve)
High Court Of Kerala · (1965) KLJ 297 : (1965) 16 STC 578
General Sales Tax Act, 1125 — Section 14