High Courts09 Apr 1965Dismissed
Kurien Vs Chacko
High Court Of Kerala · (1965) KLJ 490
Kerala Land Reforms Act, 1963 — Section 10, 12, 13, 4, 5
COURT ARCHIVE
High Court Of Kerala judgments, 1965
300 judgments · page 12 of 15
High Courts09 Apr 1965Dismissed
Jos Vs Annam
High Court Of Kerala · (1965) KLJ 491
Constitution of India, 1950 — Article 226
High Courts02 Apr 1965
Commissioner of Gift Tax, Kerala, Ernakulam Vs Dr. George Kuruvilla, Thiruvalla
High Court Of Kerala · AIR 1965 Ker 294 : (1970) 77 ITR 749
Gift Tax Act, 1958 — Section 5(1)
High Courts02 Apr 1965
Official Liquidator, Palai Central Bank Ltd. (in liquidation), Ernakulam Vs K. Joseph Augusti, Kayalackakam House, Palai and Others
High Court Of Kerala · AIR 1966 Ker 121
Banking Companies Act, 1949 — Section 45H(1), 45O(2)Companies Act, 1913 — Section 235, 235(1)Companies Act, 1956 — Section 205, 291, 543
High Courts31 Mar 1965Dismissed
Joseph and Others Vs Municipal Council, Ernakulum and Others
High Court Of Kerala · (1965) KLJ 708
Kerala Municipalities Act, 1960 — Section 322, 344
High Courts31 Mar 1965
Neelakanta Pillai Vs Madhavan Nair and Others
High Court Of Kerala · (1965) KLJ 629
Trusts Act, 1882 — Section 90
High Courts31 Mar 1965Dismissed
Gopinatha Panicker Vs Joseph
High Court Of Kerala · (1965) KLJ 725
Kerala Land Reforms Act, 1963 — Section 13, 132
High Courts30 Mar 1965
Excel Productions Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 64 ITR 65
Income Tax Act, 1922 — Section 2(2), 24(2), 66, 66(1)
High Courts29 Mar 1965
Trivandrum Tobacco Combines Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 63 ITR 813
Income Tax Act, 1922 — Section 23, 23(4), 66, 66(1)
High Courts29 Mar 1965Dismissed
State of Kerala Vs M/s. Spencer and Co. Ltd.
High Court Of Kerala · (1965) KLJ 706
High Courts29 Mar 1965
Catholic Bank Of India Ltd. Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 64 ITR 514
Constitution of India, 1950 — Article 10(2)(x), 10(2)(xv), 66, 66(2)
High Courts29 Mar 1965Allowed
Gopala Pillai Vs Sayyed Muhammad
High Court Of Kerala · (1965) KLJ 636
Kerala Civil Courts Act, 1957 — Section 13Travancore-Cochin Civil Courts Act, 1951 — Section 22(1)
High Courts27 Mar 1965
Commissioner of Income Tax, Kerala Vs M.K. Mackar Pillai
High Court Of Kerala · (1967) 64 ITR 476
Income Tax Act, 1922 — Section 16, 16(3), 24, 66, 66(1)
High Courts26 Mar 1965
Jose Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 64 ITR 29
Income Tax Act, 1922 — Section 16(3), 16(3)(a)(iii), 66, 66(1)
High Courts25 Mar 1965Dismissed
Kerala State Vs General Manager, Southern Railway, Madras
High Court Of Kerala · AIR 1965 Ker 277
Civil Procedure Code, 1908 (CPC) — Section 79Constitution of India, 1950 — Article 131Railways Act, 1890 — Section 3(6), 80
High Courts22 Mar 1965Dismissed
Aiyaswami Nadar Vs Subbaih Setty and Bors. and Another
High Court Of Kerala · (1965) KLJ 765
Civil Procedure Code, 1908 (CPC) — Section 35Sales of Goods Act, 1930 — Section 60
High Courts22 Mar 1965Allowed
Sringapuram Kambola Gowda Saraswatha Brahmin Samooham Committee and Others Vs Cochin Devaswom Board
High Court Of Kerala · (1965) KLJ 496
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts22 Mar 1965Allowed
Thomas Vs Catholic Bank of India Ltd.
High Court Of Kerala · (1965) KLJ 510
Companies Act, 1956 — Section 446
High Courts20 Mar 1965
Varkey Vs Mathew
High Court Of Kerala · (1965) KLJ 531
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Mar 1965
Veeraraghavan Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 64 ITR 63