High Courts20 Oct 1965Allowed
L. Subbiah Gowder and Others Vs Ramayya Gowder and Another
High Court Of Kerala · AIR 1967 Ker 79 : (1966) 10 KLJ 275
Succession Act, 1925 — Section 173
COURT ARCHIVE
High Court Of Kerala judgments, 1965
300 judgments · page 5 of 15
High Courts19 Oct 1965Dismissed
Parameswaran Vs Principal, Medical College, Trivandrum and Others
High Court Of Kerala · (1966) KLJ 717
Constitution of India, 1950 — Article 12, 14Kerala University Act, 1974 — Section 19
High Courts19 Oct 1965Dismissed
Muhammed Vs Pareekkutty
High Court Of Kerala · (1965) KLJ 1088
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts18 Oct 1965Dismissed
Chambala Karayi Sreenivasan, Kallayi Amsom, Vayalalam desom, Tellicherry and Others Vs Pullamballi Cheerootty of Kallayi Amsom Vaylalam desom Tellicherry and Another
High Court Of Kerala · AIR 1967 Ker 63
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 6 Rule 2, 9, 96
High Courts18 Oct 1965Allowed
Veeran and Another Vs T.V. Krishnamoorthy and Another
High Court Of Kerala · AIR 1966 Ker 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7
High Courts18 Oct 1965
Veeran and Another Vs Krishnamoorthy and Another
High Court Of Kerala · (1965) KLJ 1112
High Courts14 Oct 1965Dismissed
Karthiayani Pillai Vs Appi Pennu Mathu
High Court Of Kerala · (1966) KLJ 56
Kerala Land Reforms Act, 1963 — Section 2(25), 2(49)
High Courts11 Oct 1965
Narayana Lal Vs Mankuzhi Madhavan and Others
High Court Of Kerala · (1965) KLJ 1042
Hindu Religious Institutions Act — Section 32, 4
High Courts11 Oct 1965Dismissed
Little Flower Company Ltd., Ollur Vs Poulose and Others
High Court Of Kerala · (1966) KLJ 218
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(xi)
High Courts08 Oct 1965
Aloysious John Vs State of Kerala
High Court Of Kerala · (1965) KLJ 950
Constitution of India, 1950 — Article 20(3), 22Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 60, 60, 61Evidence Act, 1872 — Section 45, 47, 73
High Courts08 Oct 1965
Tata Oil Mills Company Ltd. Vs Dominic Gomez and Others
High Court Of Kerala · (1965) KLJ 1151 : (1966) 1 LLJ 626
Constitution of India, 1950 — Article 226
High Courts07 Oct 1965Dismissed
State of Kerala Vs Kesavan Govindan Potti
High Court Of Kerala · AIR 1966 Ker 104 : (1965) KLJ 1154
Civil Procedure Code, 1908 (CPC) — Section 82Limitation Act, 1908 — Article 181, 182(1)
High Courts06 Oct 1965Allowed
Abraham Vs Executive Officer, Peruvanthanam Panchayat
High Court Of Kerala · (1965) KLJ 998
Kerala Panchayat Act, 1960 — Section 69(4)
High Courts01 Oct 1965Allowed
Velappa Pillai Vs Govinda Pillai
High Court Of Kerala · (1966) KLJ 6
Transfer of Property Act, 1882 — Section 2(c), 2(c)(vii), 22, 22(1)(ii), 55
High Courts29 Sept 1965Dismissed
Narayanaswamy Vs Addl. I. T. O. Alleppey and Another
High Court Of Kerala · (1965) KLJ 1191
High Courts29 Sept 1965
V.K. Balakrishnan Vs Asoka Bank Ltd., Muttathangadi, Sherlalai
High Court Of Kerala · AIR 1966 Ker 42
Kerala Agrlculturists Debt Relief Act, 1958 — Section 15(1), 18(1), 2
High Courts28 Sept 1965Allowed
A.S. Bava Vs Collector of Customs and Others
High Court Of Kerala · AIR 1966 Ker 195
Central Excises and Salt Act, 1944 — Section 12, 35Customs Act, 1962 — Section 129Sea Customs Act, 1878 — Section 189
High Courts28 Sept 1965
T.V. Muhamed Vs Union of India (UOI)
High Court Of Kerala · AIR 1966 Ker 97
Railways Act, 1890 — Section 47(1), 55, 56
High Courts28 Sept 1965
Muhammed Vs Union of India
High Court Of Kerala · (1965) KLJ 1085
Railways Act, 1890 — Section 47(1)(f), 55
High Courts27 Sept 1965
Chandrasekharan Vs Official Liquidator and Another
High Court Of Kerala · (1966) 10 KLJ 79 : (1966) 1 LLJ 844
Industrial Disputes Act, 1947 — Section 25G