High Courts28 Jun 1965Allowed
M. Bhaskara Menon Vs The State of Kerala
High Court Of Kerala · AIR 1966 Ker 201
Kerala Motor Vehicles Rules, 1989 — Rule 251Motor Vehicles Act, 1939 — Section 68(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1965
300 judgments · page 10 of 15
High Courts25 Jun 1965Allowed
Food Inspector, Cannanore Municipality, Cannanore Vs Pandavalappil Kannan
High Court Of Kerala · AIR 1966 Ker 70 : (1966) CriLJ 416
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 7
High Courts25 Jun 1965Dismissed
Madhava Warrier Vs Raman Nair and Others
High Court Of Kerala · (1965) KLJ 785
Limitation Act, 1963 — Article 134
High Courts24 Jun 1965
Chellammalu Ammia and Others Vs Gopalakrishna Menon and Others
High Court Of Kerala · (1965) KLJ 848
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts24 Jun 1965
State of Kerala Vs Krishnaru
High Court Of Kerala · (1965) KLJ 782
Travancore Land Acquisition Act, 1089 — Section 24(2), 9(3)
High Courts23 Jun 1965Dismissed
Gopalan Vs S.T.A.T., Trivandrum and Others
High Court Of Kerala · (1965) KLJ 795
Constitution of India, 1950 — Article 226
High Courts21 Jun 1965Allowed
Krishna Pillai Balakrishna Pillai and Another Vs Lekshmi Amma Gourikutty Amma and Others
High Court Of Kerala · AIR 1966 Ker 18 : (1965) KLJ 797
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 47Travancore Nair Act, 1100 — Section 31
High Courts18 Jun 1965Dismissed
The Income Tax Officer, Alleppey Vs M.C. Ponnoose and Others
High Court Of Kerala · AIR 1966 Ker 5 : (1967) 64 ITR 117
Constitution of India, 1950 — Article 245Finance Act, 1963 — Section 4Income Tax Act, 1961 — Section 2(44)
High Courts18 Jun 1965Allowed
Siva Prabhu Vs Pathalon Mustapha and Another
High Court Of Kerala · (1965) KLJ 655
Criminal Procedure Code, 1898 (CrPC) — Section 133, 147, 147(1), 147(2)
High Courts18 Jun 1965
Parameswara Bhat Vs The Tahsildar, Kasargod and others
High Court Of Kerala · (1967) KLJ 308
Kerala Government Land Assignment Act, 1960 — Section 7, 9(3)States Reorganisation Act, 1956 — Section 5
High Courts17 Jun 1965Allowed
Kandakka Sooppi Vs Joseph
High Court Of Kerala · (1965) KLJ 723
Kerala Agriculturists Debt Relief Act, 1958 — Section 23
High Courts17 Jun 1965
State of Kerala Vs Sukumaran Nair
High Court Of Kerala · (1966) 2 LLJ 403
Constitution of India, 1950 — Article 309, 311
High Courts16 Jun 1965
COMMISSIONER OF Income Tax, KERALA Vs KRISHNA IYER.
High Court Of Kerala · (1967) 64 ITR 59 : (1965) KLJ 852
Income Tax Act, 1922 — Section 33B
High Courts16 Jun 1965Allowed
Iravinallur alias Orupulasseri Manakkal Parameswaran Namboodiripad''s son Narayanan Namboodripad Vs Pothen Thottapurath Kunjikutty Potha Nayissiar''s daughter Parvathikutty Naiyissiar and Others
High Court Of Kerala · AIR 1966 Ker 19 : (1965) KLJ 677
Malabar Tenancy Act, 1929 — Section 32
High Courts16 Jun 1965Dismissed
Nangu Amma Devaki Amma and Others Vs Appi Parameswaran
High Court Of Kerala · AIR 1966 Ker 41 : (1965) KLJ 874
Travancore Nair Act, 1100 — Section 4, 8(1)
High Courts15 Jun 1965
N.K. Krishna Iyer, Sreeman Motors Vs Commissioner of Gift Tax
High Court Of Kerala · (1973) 89 ITR 228
Gift Tax Act, 1958 — Section 26(1), 26(6), 6(1)
High Courts11 Jun 1965Allowed
Thomas Vs Joseph
High Court Of Kerala · (1965) KLJ 734
Kerala Agriculturists Debt Relief Act, 1958 — Section 2(c), 4
High Courts11 Jun 1965
Sekharan Vs Meenakshi and Others
High Court Of Kerala · (1965) KLJ 731
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 12, 100
High Courts09 Jun 1965
N. Veeriah Reddiar and Bros. Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 64 ITR 474
Income Tax Act, 1922 — Section 66, 66(2)