High Courts19 Jul 1965
Teekoy Rubbers (India) Ltd. Vs State of Kerala
High Court Of Kerala · (1965) KLJ 762
Kerala Agricultural Income Tax Act, 1950 — Section 5(j)
COURT ARCHIVE
High Court Of Kerala judgments, 1965
300 judgments · page 9 of 15
High Courts16 Jul 1965Dismissed
Dy. Commissioner of Agrl. Income Tax and Sales Tax, Central Zone, Ernakulam Vs P. Jos Zachariah, Jos and Co. Ernakulam
High Court Of Kerala · (1965) KLJ 741
General Sales Tax Act, 1125 — Entry 48
High Courts16 Jul 1965Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs P. Jos Zachariah
High Court Of Kerala · (1965) KLJ 839 : (1965) KLJ 741 : (1965) 16 STC 799
General Sales Tax Act, 1125 — Entry 48
High Courts13 Jul 1965Allowed
Lekshmi Powerloom Industrial Co-Operative Society Ltd. Vs State of Kerala
High Court Of Kerala · (1965) 16 STC 864
General Sales Tax Act, 1125 — Section 5A(1)(i)
High Courts13 Jul 1965Allowed
Appavu Nadar Vs Kesava Pillai and Others
High Court Of Kerala · (1965) KLJ 900
Civil Procedure Code, 1908 (CPC) — Section 47, 47(3)
High Courts13 Jul 1965Allowed
Ninan Vs State of Kerala
High Court Of Kerala · (1965) KLJ 819
General Sales Tax Act, 1125 — Section 15(1)(i)General Sales Tax Rules, 1950 — Rule 33
High Courts09 Jul 1965Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Secretary, Quilon Club
High Court Of Kerala · (1965) 16 STC 862
General Sales Tax Act, 1125 — Section 2(d)
High Courts09 Jul 1965Dismissed
Food Inspector, Chittoor Vs Mariappan Chettiar
High Court Of Kerala · (1965) KLJ 1034
Criminal Procedure Code, 1898 (CrPC) — Section 221, 221(7), 254, 310, 342Penal Code, 1860 (IPC) — Section 75Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 16(1)(a)(ii), 7
High Courts09 Jul 1965
R.G.A. Baker Vs State of Kerala
High Court Of Kerala · (1965) KLJ 855
Industrial Disputes Act, 1947 — Section 25FF
High Courts09 Jul 1965
Deputy Commissioner of Agricultural Income Tax and Sales Tax and Another Vs Pharmaceuticals and Chemicals (Travancore) Private Ltd. and Another
High Court Of Kerala · (1965) KLJ 806 : (1966) 17 STC 24
States Reorganisation Act, 1956 — Section 5
High Courts06 Jul 1965
Hopkin and Williams (Travancore) Ltd. Vs Commissioner of Income Tax Kerala
High Court Of Kerala · (1965) KLJ 777
Income Tax Act, 1922 — Section 10(1), 10(2), 66(1)
High Courts06 Jul 1965
Neelakantan Namboodiri and Another Vs Narayanan Nair
High Court Of Kerala · (1965) KLJ 962
Limitation Act, 1908 — Article 36, 10
High Courts05 Jul 1965Dismissed
Sankara Pillai Vs Habeeb Mohammed Ebrahim
High Court Of Kerala · (1965) KLJ 1052
Travancore-Cochin Court Fees Act, 1125 — Section 8
High Courts02 Jul 1965
Narayana Shenoi Vs Raya Prabhu
High Court Of Kerala · (1965) KLJ 800
Kerala Agrlculturists Debt Relief Act, 1958 — Section 5, 7
High Courts01 Jul 1965Allowed
Kutty Sankaran Nair Alias Chinnakuttan Nair Vs Regional Deputy Director of Public Instruction and Others
High Court Of Kerala · (1965) KLJ 1059
High Courts30 Jun 1965Allowed
Mohammedkutty alias Imbicha Bava Haji Vs Abdurahimankutty alias Imbicha Bhava and Another
High Court Of Kerala · (1965) KLJ 682
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 436Penal Code, 1860 (IPC) — Section 426, 447
High Courts30 Jun 1965Dismissed
Essa Ismail and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 1966 Ker 165
Constitution of India, 1950 — Article 14Kerala Plantations (Additional Tax) Act, 1960 — Section 1, 2(6), 3(4)
High Courts30 Jun 1965Allowed
Subramonian Vs Syed Muhammed Noohukannnu and Another
High Court Of Kerala · (1965) KLJ 959
High Courts28 Jun 1965
Joseph Vs State of Kerala
High Court Of Kerala · (1966) KLJ 446
Motor Vehicles Act, 1988 — Section 43(1)(d)(i), 63, 68, 68(2), 68(2)(za)
High Courts28 Jun 1965Allowed
K.K. Unni Nayar and Another Vs Union of India (UOI)
High Court Of Kerala · AIR 1966 Ker 99 : (1965) KLJ 991
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 57, 6Hindu Succession Act, 1956 — Section 7(3)