COURT ARCHIVE

High Court Of Kerala judgments, 1965

300 judgments · page 3 of 15

High Courts25 Nov 1965

Joseph Vs Sukumara Panicker and another

High Court Of Kerala · (1966) KLJ 774

Read judgment

High Courts24 Nov 1965

V. K. P. ABDUL KADER HAJI Vs AGRICULTURAL Income Tax OFFICER.

High Court Of Kerala · (1967) 66 ITR 173

Kerala Agricultural Income Tax Act, 1950 — Section 2(kk), 3(3)

Read judgment

High Courts23 Nov 1965Allowed

Ummini Amma Devaki Amma Vs Koshy Iype and Others

High Court Of Kerala · AIR 1967 Ker 77

Transfer of Property Act, 1882 — Section 82

Read judgment

High Courts23 Nov 1965Dismissed

Monthly Rated Workmen of Peiree Leslie and Co. Ltd. Vs The Labour Commissioner and the Chief Conciliation Officer and Others

High Court Of Kerala · AIR 1966 Ker 204 : (1967) 14 FLR 258

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 18(1), 18(3)

Read judgment

High Courts23 Nov 1965Dismissed

Moideenkutty Vs Subhadra and Others

High Court Of Kerala · (1966) KLJ 337

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 13 Rule 7

Read judgment

High Courts22 Nov 1965Allowed

Antony Vs Palai Central Bank Ltd. (In Liquidation)

High Court Of Kerala · (1966) KLJ 357

Kerala Agrlculturists Debt Relief Act, 1958 — Section 4(2)

Read judgment

High Courts22 Nov 1965Dismissed

Cannanore Spinning and Weaving Mills Ltd., Cannanore Vs Collector of Customs and Central Excise, Cochin and Others

High Court Of Kerala · AIR 1967 Ker 62 : (1966) 10 KLJ 23

Central Excises and Salt Act, 1944 — Section 3

Read judgment

High Courts22 Nov 1965

Padmanabha Pillai Chellappan Pillai Vs Ouseph Devassia

High Court Of Kerala · AIR 1967 Ker 83

Civil Procedure (Kerala Amendment) Act, 1908 — Order 10 Rule 2, Order 41 Rule 27, Order 41 Rule 29Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Read judgment

High Courts22 Nov 1965Dismissed

Sree Sai Baba Textiles Proprietor P. Anandan Vs Union of India (UOI) and Another

High Court Of Kerala · AIR 1966 Ker 199

Railways Act, 1890 — Section 55, 56, 72, 72(1), 77

Read judgment

High Courts22 Nov 1965Allowed

Mrs. Ambujam Menon and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1966 Ker 187

Land Acquisition Act, 1894 — Section 4, 6

Read judgment

High Courts21 Nov 1965

Balarama Iyer and another Vs Krishnan

High Court Of Kerala · (1968) KLJ 54

General Clauses Act, 1897 — Section 13(2)Kerala Land Reforms Act, 1963 — Section 102, 103, 12(2), 31Succession Act, 1925 — Section 270, 273, 273(b)

Read judgment

High Courts19 Nov 1965Dismissed

Chandramalai Estates Ltd. Vs The State of Kerala and another

High Court Of Kerala · (1966) KLJ 822

Kerala Plantations (Additional Tax) Act, 1960 — Section 1(2), 2, 2(1), 3, 3(5)

Read judgment

High Courts18 Nov 1965Dismissed

Kunjamma Karthiani Amma Vs Lord Krishna Bank Ltd.

High Court Of Kerala · AIR 1966 Ker 276 : (1966) 10 KLJ 448

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 115Kerala Agrlculturists Debt Relief Act, 1958 — Section 2, 4(2), 5

Read judgment

High Courts18 Nov 1965Allowed

Kalyani Vs Valliamma and Another

High Court Of Kerala · (1965) KLJ 1200

Kerala Panchayat Act, 1960 — Section 22(7)

Read judgment

High Courts17 Nov 1965

K. Kungu Govindan and Others Vs Parakkat Kunhilekshmi Amma and Others

High Court Of Kerala · AIR 1966 Ker 244

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2(1)

Read judgment

High Courts16 Nov 1965Dismissed

Achutha Pai Vs Registrar of Companies

High Court Of Kerala · (1966) 36 CompCas 598 : (1966) CriLJ 478

Companies Act, 1956 — Section 220, 220(3)

Read judgment

High Courts16 Nov 1965Dismissed

Divakara Panicker Vs Ramachandran and Another

High Court Of Kerala · (1965) KLJ 1160

Kerala Municipalities Act, 1960 — Section 284

Read judgment

High Courts12 Nov 1965Dismissed

Mrs. Lilly Varghese Vs Radhakrishnan and Another

High Court Of Kerala · (1965) KLJ 1149

Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 253, 436Penal Code, 1860 (IPC) — Section 426, 451

Read judgment

High Courts10 Nov 1965Dismissed

Vasudeva Panicker Vs Sayed Ummer Pookoya Thangal and Another

High Court Of Kerala · (1966) KLJ 104

Negotiable Instruments Act, 1881 (NI) — Section 59

Read judgment

High Courts09 Nov 1965

The Bank of Commerce Ltd. Vs Joseph Abraham

High Court Of Kerala · AIR 1966 Ker 147 : (1965) KLJ 1064

Banking Companies Act, 1949 — Section 45BCompanies Act, 1956 — Section 446Kerala Agrlculturists Debt Relief Act, 1958 — Section 15, 16(3)

Read judgment