High Court Of Kerala Judgments 1965

High Courts23 Dec 1965Dismissed

M.P. Kannan, Quilandy and Another Vs State of Kerala and Others

High Court Of Kerala · AIR 1966 Ker 143 : (1966) CriLJ 659 : (1966) 17 STC 543

Constitution of India, 1950 — Article 19(1), 19(5), 19(6)Criminal Procedure Code, 1898 (CrPC) — Section 439Travancore-Cochin General Sales Tax Act, 1125 — Section 17(2A), 19

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High Courts23 Dec 1965

Rama Varma Vs Cochin Devaswom Borad and Others

High Court Of Kerala · (1966) 10 KLJ 1019 : (1967) 1 LLJ 350

Constitution of India, 1950 — Article 226

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High Courts23 Dec 1965Allowed

Rev. Father K.C. Alexander of Kuttikandathilaya Kollakulhiyil, Thadiyoor Muri Vs Nair Service Society Ltd.

High Court Of Kerala · AIR 1966 Ker 286

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 151, 2(12)Court Fees Act, 1870 — Section 11Evidence Act, 1872 — Section 114

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High Courts23 Dec 1965

Central Bank of India Ltd. Vs S. Chattanath Karavalar

High Court Of Kerala · AIR 1966 Ker 225

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts23 Dec 1965Dismissed

Abdul Rahiman Kunju Vs State of Kerala

High Court Of Kerala · (1966) KLJ 178

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

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High Courts23 Dec 1965

MOHAMMED KUNHI Vs ADDITIONAL Income Tax OFFICER CANNANORE.

High Court Of Kerala · (1967) 66 ITR 250 : (1966) 10 KLJ 795

Income Tax Act, 1961 — Section 154

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High Courts23 Dec 1965Dismissed

Velayudhan Pillai Gopala Pillai and Others Vs Mathew Koshy and Others

High Court Of Kerala · (1966) KLJ 589

Limitation Act, 1963 — Section 22, 23, 30, 7

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High Courts22 Dec 1965Allowed

Gopalakrishna Pillai Vs Kunji Amma and Others

High Court Of Kerala · (1966) KLJ 459

Transfer of Property Act, 1882 — Section 131, 134, 28, 31

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High Courts22 Dec 1965Allowed

Ranganatha Mallan and Another Vs Karthyayani and Others

High Court Of Kerala · (1966) KLJ 73

Caste Disabilities Removal Act, 1850 — Section 1

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High Courts22 Dec 1965Allowed

Gangadharan Nair Vs Food Inspector, Municipal Council, Changanacherry and Another

High Court Of Kerala · (1966) KLJ 27

Prevention of Food Adulteration Act, 1954 — Section 16(1), 17

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High Courts22 Dec 1965Dismissed

Maya Antharjanam Vs Narayana Pillai

High Court Of Kerala · (1966) KLJ 485

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts21 Dec 1965Dismissed

Kalyani Vs Krishnan and Others

High Court Of Kerala · (1966) KLJ 769

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High Courts20 Dec 1965Dismissed

Kurien Mani Vs Kurien Joseph and Others

High Court Of Kerala · AIR 1967 Ker 76

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, 2(2)

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High Courts20 Dec 1965Dismissed

Somasundaram Pillai Vs Raman Pillai

High Court Of Kerala · AIR 1966 Ker 273

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3, 11Transfer of Property Act, 1882 — Section 67

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High Courts17 Dec 1965Dismissed

Kumaraswami Mudaliar and Others Vs Rajamanikkam Udayar and Others

High Court Of Kerala · AIR 1966 Ker 266

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High Courts17 Dec 1965Dismissed

K.P. Bhargavi Amma Vs C.R. Kuttikrishnan

High Court Of Kerala · AIR 1967 Ker 54 : (1967) CriLJ 199

Criminal Procedure Code, 1898 (CrPC) — Section 489, 489(2)

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High Courts17 Dec 1965Allowed

Pyli and Others Vs State of Kerala

High Court Of Kerala · (1966) KLJ 76

Evidence Act, 1872 — Section 19, 57, 61, 62, 63Kerala Forest Act, 1961 — Section 10, 11, 12, 13, 14

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High Courts16 Dec 1965Dismissed

Kuttialikutty Marakkar Haji Vs Thazhathil Kandankutty and Others

High Court Of Kerala · AIR 1967 Ker 78

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High Courts15 Dec 1965Dismissed

Food Inspector of Calicut Corporation Vs Kandagouri Hemathlal Chowdgar and Another

High Court Of Kerala · AIR 1966 Ker 190 : (1966) CriLJ 760

Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 17, 17(1)

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High Courts15 Dec 1965Dismissed

Paramu Vs Sales Tax Officer

High Court Of Kerala · (1967) 19 STC 138

General Sales Tax Act, 1125 — Section 15

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High Court Of Kerala judgments, 1965