High Courts27 Aug 1965Allowed
Mariamma alias Thankamma Vs Mathew
High Court Of Kerala · (1965) KLJ 845
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1965
300 judgments · page 7 of 15
High Courts27 Aug 1965Dismissed
Appu Menon Alias Krishna Menon Vs State of Kerala
High Court Of Kerala · (1965) KLJ 1202
Abkari Laws (Amendment and Validation) Ordinance — Section 6(2)
High Courts26 Aug 1965
Janardhanan Vs Sales Tax Officer, Special Circle I, Calicut
High Court Of Kerala · (1966) KLJ 53
General Sales Tax Act, 1125 — Section 11(2), 3(2)
High Courts25 Aug 1965Dismissed
Executive Officer, Ezhome Panchayat Vs Damodaran
High Court Of Kerala · (1965) KLJ 1031
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 10, 10(1), 2, 4, 5
High Courts25 Aug 1965Dismissed
Commonwealth Trust Limited, Calicut Vs State of Kerala and Others
High Court Of Kerala · AIR 1966 Ker 148 : (1966) 12 FLR 445
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(5)
High Courts25 Aug 1965
Sales Tax Officer Vs K.V. Moosa Koya and Another
High Court Of Kerala · (1966) 18 STC 464
Central Sales Tax Act, 1956 — Section 14, 15
High Courts25 Aug 1965
State of Kerala 1st Party Vs Krishnan Kutty 2nd Party
High Court Of Kerala · (1965) KLJ 841
Criminal Procedure Code, 1898 (CrPC) — Section 221, 348, 349, 438Penal Code, 1860 (IPC) — Section 348, 380, 457, 75
High Courts25 Aug 1965Allowed
Gouridas Vs Government of Kerala
High Court Of Kerala · (1965) KLJ 898
Kerala Prohibition of Ragging Act, 1998 — Section 49A(8), 8(1)(j)
High Courts23 Aug 1965Allowed
K.P. Padmanabhan Nair Vs State of Kerala
High Court Of Kerala · AIR 1966 Ker 110
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Kerala Government Servants (Conduct) Rules, 1960 — Rule 64, 68
High Courts23 Aug 1965Dismissed
Kochuvareed Vs Addl. Income Tax Officer, Ernakulam and Another
High Court Of Kerala · (1965) KLJ 1177
Constitution of India, 1950 — Article 14, 20(1)Income Tax Act, 1961 — Section 271(1)(c), 271(l)(a), 273, 297(2)(g)
High Courts17 Aug 1965Allowed
Caltex (India) Ltd. Vs Presiding Officer, Labour Court, Quilon and Others
High Court Of Kerala · AIR 1967 Ker 109 : (1966) 2 LLJ 416
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15
High Courts17 Aug 1965
MOHAMMED Vs COLLECTOR OF CALICUT AND OTHERS.
High Court Of Kerala · (1967) 66 ITR 113 : (1965) KLJ 1170
Kerala Agricultural Income Tax Act, 1991 — Section 41(4)
High Courts16 Aug 1965Dismissed
K. Hariraya Kamath Vs Regional Transport Authority and Another
High Court Of Kerala · AIR 1967 Ker 129
Constitution of India, 1950 — Article 226
High Courts13 Aug 1965Allowed
Ittan Vs Subramania Iyer
High Court Of Kerala · (1965) KLJ 1001
Civil Procedure Code, 1908 (CPC) — Section 146, 2(10)
High Courts12 Aug 1965Allowed
Sandhiyavu Pillai Vs State of Kerala and Others
High Court Of Kerala · (1965) KLJ 1167
Kerala Land Acquisition Act, 1961 — Section 2, 3(1), 4, 43, 45Land Acquisition Act, 1894 — Section 4
High Courts12 Aug 1965Allowed
L.R.S.K. Ramaraj Vs Vandanmedu Panchayat and Others
High Court Of Kerala · (1965) KLJ 1083
Kerala Panchayat (Building Taxes) Rules 1963 — Rule 11Kerala Panchayat Raj Act, 1994 — Section 68
High Courts11 Aug 1965
Workmen of Standard Furniture Company, Ltd. Vs District Labour Officer and Conciliation Officer and Others
High Court Of Kerala · (1965) KLJ 1076 : (1966) 1 LLJ 236
Industrial Disputes Act, 1947 — Section 12, 22
High Courts11 Aug 1965Dismissed
Workmen of the Standard Furniture Co. Ltd. Chalakudi Vs District Labour Officer and Conciliation Officer and Others
High Court Of Kerala · (1965) KLJ 1077
Industrial Disputes Act, 1947 — Section 12, 12(3), 22
High Courts10 Aug 1965
Mrs. Hazel Arnone Vs George Thomas Robert Arnone and Another
High Court Of Kerala · AIR 1966 Ker 34
Divorce Act, 1869 — Section 17A, 47, 51, 7