High Courts29 Jan 1965Dismissed
Narayanan Vs State of Kerala
High Court Of Kerala · (1965) KLJ 390
Penal Code, 1860 (IPC) — Section 84Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 105
COURT ARCHIVE
High Court Of Kerala judgments, 1965
300 judgments · page 15 of 15
High Courts27 Jan 1965Dismissed
George Vs District Munsif, Kanjirappally and Another
High Court Of Kerala · (1965) KLJ 954
Constitution of India, 1950 — Article 226
High Courts27 Jan 1965Dismissed
Shanmugham Chettiar Vs Regional Provident Fund Commissioner
High Court Of Kerala · (1965) KLJ 726
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)(b)
High Courts25 Jan 1965Dismissed
P.K. Thomas Vs The Indian Relief Bank Ltd., Madras and Another
High Court Of Kerala · AIR 1966 Ker 141
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1)Constitution of India, 1950 — Article 226, 227Kerala Civil Courts Act, 1957 — Section 12
High Courts22 Jan 1965Dismissed
Anandan Vs Union of India and Another
High Court Of Kerala · (1966) KLJ 309
Contract Act, 1872 — Section 151, 152, 161, 55, 56Transfer of Property Act, 1882 — Section 55, 72, 72(1), 77
High Courts21 Jan 1965Dismissed
Mariam and Another Vs Varghese and Others
High Court Of Kerala · (1965) KLJ 215
Contract Act, 1872 — Section 12
High Courts20 Jan 1965Dismissed
Ahemmed Kannu Rowther Vs Mohammad Kani and Others
High Court Of Kerala · (1965) KLJ 255
High Courts19 Jan 1965Dismissed
Dinaker Vs Vamana Shetty and Others
High Court Of Kerala · (1965) KLJ 281
High Courts15 Jan 1965
Nanoo Vs Pasupalan and Others
High Court Of Kerala · (1965) KLJ 237
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47, 57, 64, 64(a)
High Courts15 Jan 1965Dismissed
Velayudhan Nair and Another Vs Raman Nair
High Court Of Kerala · (1965) KLJ 233
Constitution of India, 1950 — Article 14, 19, 31, 31A(1)
High Courts15 Jan 1965
Sukumaran Vs State of Kerala
High Court Of Kerala · (1965) KLJ 385
Childrens Act, 1960 — Section 33Penal Code, 1860 (IPC) — Section 302
High Courts14 Jan 1965Dismissed
Narayana Pillai and Another Vs Narayana Pillai and Others
High Court Of Kerala · (1965) KLJ 429
High Courts12 Jan 1965
Alleppey District Small Scale Coir Manufacturers Association and Another Vs Travoncore Coir Factory Workers Union, Alleppey and Others
High Court Of Kerala · (1965) KLJ 202
Constitution of India, 1950 — Article 136(1), 226Industrial Disputes Act, 1947 — Section 10, 10A
High Courts11 Jan 1965Dismissed
Ramakrishna Rao Vs Provident Fund Inspector, Trichur
High Court Of Kerala · (1965) KLJ 167
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(5), 14(2), 16, 16(1)
High Courts08 Jan 1965
In re: Karthiyayani and Others
High Court Of Kerala · (1965) KLJ 355
Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
High Courts07 Jan 1965Dismissed
Narayana Pillai Vs Chandrasekharan Pillai and Others
High Court Of Kerala · (1965) KLJ 214
Contract Act, 1872 — Section 43
High Courts04 Jan 1965Dismissed
Gopalan Vs Regional Transport Authority and Another
High Court Of Kerala · (1965) KLJ 887
Motor Vehicles Act, 1988 — Section 57(8)
High Courts04 Jan 1965Allowed
Saraswathi Ammal Vs Anantha Shenai and Others
High Court Of Kerala · AIR 1966 Ker 66
Hindu Succession Act, 1956 — Section 14(1)
High Courts04 Jan 1965Allowed
Official Receiver, Palghat District Vs Kutilingal Itty''s son, Krishnan Perinhanam Amsom and Desom, Chowghat Taluk
High Court Of Kerala · AIR 1965 Ker 156
Evidence Act, 1872 — Section 101, 104, 114Provincial Insolvency Act, 1920 — Section 53, 54