COURT ARCHIVE

High Court Of Kerala judgments, 1965

300 judgments · page 6 of 15

High Courts27 Sept 1965

M. K. Mohammed Kunhi Vs Income Tax Officer, Cannanore, and Another

High Court Of Kerala · (1966) 59 ITR 171

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 253, 265

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High Courts27 Sept 1965Dismissed

Ouseph Akkara Anthony and Another Vs Philomina

High Court Of Kerala · AIR 1966 Ker 106

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1908 — Article 144Limitation Act, 1963 — Article 65

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High Courts24 Sept 1965Allowed

Jaladharan Vs District Transport Officer, Trivandrum and Others

High Court Of Kerala · (1966) KLJ 673

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High Courts24 Sept 1965Dismissed

Skaria Francis Vs State of Kerala and Others

High Court Of Kerala · AIR 1967 Ker 128

Land Acquisition Act, 1894 — Section 30, 9(3)

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High Courts24 Sept 1965Dismissed

Parameswaran Pillai Vs Kochukunju Panicker

High Court Of Kerala · (1965) KLJ 999

Kerala Agrlculturists Debt Relief Act, 1958 — Section 7, 8

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High Courts23 Sept 1965Dismissed

The Workmen of Madura Co. Ltd., Cochin Vs The Labour Court, Quilon and Another

High Court Of Kerala · AIR 1966 Ker 167 : (1966) 12 FLR 131 : (1965) KLJ 1180

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 15

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High Courts23 Sept 1965

Workmen of Madura Company, Ltd. and Others Vs Labour Court and Others

High Court Of Kerala · (1966) 1 LLJ 498

Constitution of India, 1950 — Article 226

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High Courts23 Sept 1965Dismissed

Melkanganam Tahsildar, Trivandrum Vs Govindan Nair and Another

High Court Of Kerala · (1965) KLJ 1090

Travancore Land Acquisition Act, 1089 — Section 18, 18(2)

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High Courts22 Sept 1965

Francis Manjooran and Others Vs Government of India, Ministry of External Affairs, New Delhi and Others

High Court Of Kerala · AIR 1966 Ker 20

Constitution of India, 1950 — Article 19(1), 21Passports Act, 1967 — Section 3Penal Code, 1860 (IPC) — Section 340

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High Courts17 Sept 1965Dismissed

Illikkal Devaswom Vs Pottakkatt Narayanan Raghavan and Another

High Court Of Kerala · AIR 1966 Ker 96 : (1965) KLJ 1081

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 7Transfer of Property Act, 1882 — Section 53A, 54

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High Courts16 Sept 1965Dismissed

K.P. Condayi and Another Vs Sales Tax Officer, Special Circle, Kozhikode

High Court Of Kerala · AIR 1967 Ker 47 : (1966) 10 KLJ 429

Kerala Surcharge on Taxes Act, 1957 — Section 3

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High Courts14 Sept 1965Dismissed

Aypunni Mani Vs Devassy Kochouseph and Others

High Court Of Kerala · AIR 1966 Ker 203

Contract Act, 1872 — Section 128

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High Courts14 Sept 1965Dismissed

Mani Vs Kochouseph and Others

High Court Of Kerala · (1965) KLJ 1065

Contract Act, 1872 — Section 128, 145

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High Courts03 Sept 1965Dismissed

Kunjukuity Amma Vs Raghavakurup and Others

High Court Of Kerala · (1965) KLJ 1055

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5)

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High Courts03 Sept 1965Dismissed

V.K. Unni Nellikode Vs M.K. Gopalan Nair and Another

High Court Of Kerala · AIR 1966 Ker 239

Kerala Agrlculturists Debt Relief Act, 1958 — Section 2, 22(1)

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High Courts01 Sept 1965Allowed

Ameen Pillai Rawther Hassan Kari Rawther and Another Vs Asst. Controller of Estate Duty, Ernakulam and Others

High Court Of Kerala · AIR 1966 Ker 100

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 58(4)

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High Courts01 Sept 1965

Vasudeva Menon (M.K.) Vs State of Kerala and Others

High Court Of Kerala · (1966) 10 KLJ 739 : (1966) 1 LLJ 630

Constitution of India, 1950 — Article 16, 311

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High Courts01 Sept 1965Allowed

Hassan Kani Rowther and Another Vs Asst. Controller of Estate Duty, Ernakulam and Others

High Court Of Kerala · (1965) KLJ 1161

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 35, 46(2), 5(1), 53, 53(1)

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High Courts31 Aug 1965

Ammalu Amma Vs Lakshmi Amma and Others

High Court Of Kerala · (1966) KLJ 133

Civil Procedure Code, 1908 (CPC) — Section 60Hindu Succession Act, 1956 — Section 30, 7

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High Courts31 Aug 1965Allowed

Corporation of Calicut Vs Jothi Timber Mart

High Court Of Kerala · (1966) KLJ 80

Constitution of India, 1950 — Article 14, 301, 303, 304, 304(b)

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