High Courts20 Mar 1965
Thami Vs State of Kerala
High Court Of Kerala · (1965) KLJ 1013
Criminal Procedure Code, 1898 (CrPC) — Section 59Penal Code, 1860 (IPC) — Section 225, 302, 324, 334, 353
COURT ARCHIVE
High Court Of Kerala judgments, 1965
300 judgments · page 13 of 15
High Courts19 Mar 1965Dismissed
Malabar Iron and Steel Works Ltd. Vs Registrar of Companies, Kerala and Another
High Court Of Kerala · (1965) KLJ 735
Companies Act, 1956 — Section 149, 149(1), 149(l)(a), 433, 433(c)
High Courts19 Mar 1965
Teekoy Rubbers (India) Ltd. Vs State of Kerala
High Court Of Kerala · (1966) 60 ITR 350
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts16 Mar 1965
COMMISSIONER OF AGRICULTURAL Income Tax Vs NARAYANAN TRATAN NAMBOODIRIPAD.
High Court Of Kerala · (1967) 64 ITR 57
Kerala Agricultural Income Tax Act, 1950 — Section 56
High Courts12 Mar 1965Allowed
Rev. Fr. I. Daniel Vs Director of Public Instruction and Others
High Court Of Kerala · (1965) KLJ 912
Constitution of India, 1950 — Article 30(1)
High Courts12 Mar 1965
P. Ummali Umma Vs Inspg. Asstt. Commr. of Income Tax and Others
High Court Of Kerala · (1967) 64 ITR 669
Constitution of India, 1950 — Article 20, 226Income Tax Act, 1961 — Section 227, 271, 274, 277, 297Penal Code, 1860 (IPC) — Section 420
High Courts12 Mar 1965Allowed
Thankappan Vs State of Kerala
High Court Of Kerala · (1965) KLJ 404
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 101, 106
High Courts12 Mar 1965
State of Kerala Vs Ramakrishnan Nair
High Court Of Kerala · (1965) KLJ 475
Evidence Act, 1872 — Section 114(1)Prevention of Food Adulteration Act, 1954 — Section 12, 16, 7
High Courts09 Mar 1965
R. G. A. Baker Vs State of Kerala
High Court Of Kerala · (1967) 64 ITR 83
Industrial Disputes Act, 1947 — Section 25FF
High Courts09 Mar 1965Dismissed
Leelavathy Amma Vs Varghese Mathai
High Court Of Kerala · (1965) KLJ 972
High Courts08 Mar 1965Dismissed
Kunjulakshmi Amma and Another Vs Padmanabha Pillai
High Court Of Kerala · (1965) KLJ 654
Trusts Act, 1882 — Section 65, 90
High Courts06 Mar 1965
Hopkin and Amp; Williams (Travancore) Ltd. Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 64 ITR 76
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 66, 66(1)
High Courts05 Mar 1965Dismissed
Joseph Vs Ayamkudi Devaswom
High Court Of Kerala · (1965) KLJ 896
Kerala Land Reforms Act, 1963 — Section 112, 132
High Courts03 Mar 1965Allowed
Kochu Veloo Pillai Vs Karthiyayani Pillai and Others
High Court Of Kerala · (1965) KLJ 493
Contract Act, 1872 — Section 201Limitation Act, 1963 — Section 10
High Courts03 Mar 1965Allowed
State of Kerala Vs Lalithamba Bhai
High Court Of Kerala · (1965) KLJ 524
Bar Councils Act, 1926 — Section 16Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, 82Contract Act, 1872 — Section 30
High Courts02 Mar 1965Dismissed
Rev. Father K.C. Alexander of Kuttikandathilaya Vs State of Kerala
High Court Of Kerala · AIR 1966 Ker 72
Limitation Act, 1908 — Article 120, 36Transfer of Property Act, 1882 — Section 108, 51Travancore Land Conservancy Act, 1091 — Section 9
High Courts26 Feb 1965Allowed
Krishna Menon Vs Narayana Prabhu and Others
High Court Of Kerala · (1965) KLJ 605
Kerala Agrlculturists Debt Relief Act, 1958 — Section 7
High Courts26 Feb 1965Dismissed
Health Inspector, Badagara Municipality Appellant Vs Kelappan
High Court Of Kerala · (1965) KLJ 485
Kerala Municipalities Act, 1961 — Section 355(1)(c), 389
High Courts25 Feb 1965Dismissed
Secretary, Indian Naval Canteen Control Board, New Delhi Vs Industrial Tribunal, Ernakulam and Another
High Court Of Kerala · AIR 1966 Ker 94 : (1965) 11 FLR 25
Constitution of India, 1950 — Article 2Industrial Disputes Act, 1947 — Section 2