High Courts08 Nov 1965Allowed
Cheeru Elayachi Vs Seemon Chacko and Others
High Court Of Kerala · AIR 1966 Ker 139
Transfer of Property Act, 1882 — Section 82
COURT ARCHIVE
High Court Of Kerala judgments, 1965
300 judgments · page 4 of 15
High Courts08 Nov 1965Dismissed
Kousalliya Vs Krishnan
High Court Of Kerala · (1966) KLJ 202
Hindu Marriage Act, 1955 — Section 25Kerala High Court Act, 1958 — Section 5
High Courts05 Nov 1965Dismissed
Somanathan Pillai and Another Vs State of Kerala
High Court Of Kerala · (1966) KLJ 17
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 46, Order 21 Rule 46, Order 38 Rule 5, 44Penal Code, 1860 (IPC) — Section 120B, 201, 24, 342, 353
High Courts05 Nov 1965
Assistant Engineer, Electrical Vs Ramankutty Panachical Narayanan and Another
High Court Of Kerala · (1966) CriLJ 479
Electricity Act, 1910 — Section 26, 28, 30, 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts05 Nov 1965
The Additional Expenditure Tax Officer, Palghat Vs V. Venugopala Ravi Varma Rajah
High Court Of Kerala · AIR 1966 Ker 235 : (1966) 10 KLJ 304
Contract Act, 1872 — Section 69, 70Expenditure Tax Act, 1957 — Section 4(1)
High Courts05 Nov 1965
Karunakaran (K. K.) Vs Director, Bureau of Economics and Statistics and Others
High Court Of Kerala · (1966) 10 KLJ 525 : (1966) 2 LLJ 221
Constitution of India, 1950 — Article 226
High Courts05 Nov 1965
Additional Expenditure Tax Officer, Palghat Vs Venugopala Ravi Varma Raja
High Court Of Kerala · (1967) 64 ITR 188
Contract Act, 1872 — Section 69, 70
High Courts03 Nov 1965Dismissed
Idicheria Sosa, Pulippara Vs State
High Court Of Kerala · AIR 1966 Ker 278
Land Acquisition Act, 1894 — Section 18Travancore Land Acquisition Act, 1089 — Section 18(2)
High Courts03 Nov 1965Allowed
Neelacanta Iyer Subramania Iyer Vs Thommel George and Others
High Court Of Kerala · AIR 1966 Ker 170
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11(2), 2
High Courts02 Nov 1965Allowed
Chacko Scaria Vs The Regional Transport Authority and Another
High Court Of Kerala · (1966) 10 KLJ 970
Motor Vehicles Act, 1939 — Section 62
High Courts02 Nov 1965
Eachara Marar Vs Devaki Amma and Others
High Court Of Kerala · (1965) KLJ 1186
High Courts02 Nov 1965Dismissed
Cheloor Narayanan Nambudiri Vs State of Kerala and Another
High Court Of Kerala · AIR 1967 Ker 108
Kerala Agricultural Income Tax Act, 1950 — Section 35, 36, 56, 57
High Courts29 Oct 1965Dismissed
Smt. Annie John Vs D.P.I., Trivandrum and Others
High Court Of Kerala · (1966) KLJ 25
Kerala State and Subordinate Services Rules, 1958 — Rule 28(b)(i)
High Courts29 Oct 1965Dismissed
Kuttan Narayanan Vs Thomman Mathayi
High Court Of Kerala · AIR 1966 Ker 179 : (1965) KLJ 1192
Specific Relief Act, 1877 — Section 9
High Courts29 Oct 1965Dismissed
Damodaran Vs Health Assistant, Shertallai Municipality
High Court Of Kerala · (1965) KLJ 1185
Kerala Municipalities Act, 1960 — Section 284, 355
High Courts28 Oct 1965Allowed
Khan Bahadur Chowakkaran Keloth Mammad Keyi Vs Wealth Tax Officer, Calicut
High Court Of Kerala · AIR 1966 Ker 77 : (1966) 60 ITR 737
Constitution of India, 1950 — Article 14Wealth Tax Act, 1957 — Section 3
High Courts27 Oct 1965Allowed
P.J. Leones Vs Lilly
High Court Of Kerala · (1966) KLJ 71
Travancore Christian Succession Act, 1916 — Section 28, 30
High Courts26 Oct 1965
Anantha Naicken Rama Naicken Vs Vasudev Naickan and Others
High Court Of Kerala · AIR 1967 Ker 85 : (1965) KLJ 1038
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 6
High Courts21 Oct 1965Dismissed
Kuriyan and Another Vs Peethambara Menon and Others
High Court Of Kerala · (1965) KLJ 1158
Kerala Agrlculturists Debt Relief Act, 1958 — Section 3
High Courts20 Oct 1965Dismissed
Suresh Vs Principal, Govt. Brennen College, Tellicherry
High Court Of Kerala · (1965) KLJ 1040