High Courts27 Jun 1966Allowed
Devji Gokuldas Vs Sales Tax Officer and Another
High Court Of Kerala · (1966) 10 KLJ 1038 : (1967) 19 STC 121
General Sales Tax Act, 1125 — Section 17(2A)
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 10 of 15
High Courts27 Jun 1966
K.S.E.B. Vs Chief Conservator of Forests
High Court Of Kerala · (1996) 2 KLJ 8
Electricity Act, 1910 — Section 18(3)
High Courts24 Jun 1966
Kannakunnummal Ammed Koya Vs State of Kerala
High Court Of Kerala · AIR 1967 Ker 92 : (1967) CriLJ 494
Criminal Procedure Code, 1898 (CrPC) — Section 374Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts24 Jun 1966Allowed
Chandrasekharan Nair Vs The Collector of Palghat and another
High Court Of Kerala · (1966) KLJ 1092
Kerala Hereditary Village Offices (Abolition) Act, 1961 — Section 2(e), 5
High Courts21 Jun 1966Dismissed
Iswara Wariyar Vs State of Kerala and others
High Court Of Kerala · (1966) KLJ 1148
Kerala Land Reforms Act, 1963 — Section 14, 2(47), 2(47)(iv), 29, 29(1)
High Courts21 Jun 1966Dismissed
Panthalakunnummal Pokkutty''s daughter Kunheema Umma and Others Vs Puthalath Balakrishnan Nair
High Court Of Kerala · AIR 1967 Ker 97
Civil Procedure Code, 1908 (CPC) — Section 11, 21, 47, 9Kerala Stay of Eviction Proceedings Act, 1957 — Section 4Suits Valuation Act, 1887 — Section 11
High Courts17 Jun 1966Dismissed
Abdul Sukkoor Vs Muhammed Dirar and Others
High Court Of Kerala · (1966) KLJ 737
High Courts17 Jun 1966
T.C.N. Menon Vs The Union of India and another
High Court Of Kerala · (1966) KLJ 1125
Constitution of India, 1950 — Article 19(g)Industries (Development and Regulation) Act, 1951 — Section 18G
High Courts16 Jun 1966Dismissed
Abdul Hameed Rawther Vs Balakrishna Pillai and others
High Court Of Kerala · (1966) KLJ 1025
Transfer of Property Act, 1882 — Section 106
High Courts15 Jun 1966
M. ABUBACKER Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1968) 69 ITR 809
Income Tax Act, 1922 — Section 66(1)
High Courts13 Jun 1966Dismissed
Krishna Bhatta Vs Choma Banta and another
High Court Of Kerala · (1966) KLJ 776
Kerala Land Reforms Act, 1963 — Section 132(4)(ii)(a)
High Courts10 Jun 1966Dismissed
Narayana Pillai Krishna Pillai Vs Damodaran Pillai Velayudhan Pillai
High Court Of Kerala · AIR 1967 Ker 159
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92(1)Limitation Act, 1908 — Article 180
High Courts10 Jun 1966Allowed
The State of Kerala Vs The Nellithanam Rubber and Produce Co. Ltd.
High Court Of Kerala · (1966) KLJ 826
Cardamom Rules, 1935 — Rule 4, 7Kerala Government Land Assignment Act, 1960 — Section 7
High Courts10 Jun 1966
Govinda Bhatta Vs Venkappa Bhatta and Others
High Court Of Kerala · (1966) KLJ 975
Civil Procedure Code, 1908 (CPC) — Section 47Kerala Land Reforms Act, 1963 — Section 6, 6(2), 73Transfer of Property Act, 1882 — Section 83
High Courts08 Jun 1966
N. CT. N. VR. Veerappan Chettiar and Another Vs Cholachi Achi and Others
High Court Of Kerala · AIR 1967 Ker 118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 16, Order 40 Rule 1, 146Travancore Civil Procedure Code, 1100 — Section 31(3)
High Courts07 Jun 1966Allowed
Lalitha R. Prabhu Vs Krishna alias Lakshmi Bai
High Court Of Kerala · (1967) KLJ 275
Buildings (Lease and Rent Control) Act — Section 23
High Courts07 Jun 1966Allowed
N.A. Subramonia Chetty Bros. Vs A.S.P. Subbayya Pillai and Another
High Court Of Kerala · AIR 1967 Ker 111
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Limitation Act, 1908 — Article 182
High Courts07 Jun 1966Allowed
Krishna Pillai Vs Parameswaran Pillai
High Court Of Kerala · (1966) KLJ 1014
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)(b)
High Courts06 Jun 1966Allowed
P.M.M. Pillayathiri Amma Vs K. Lakshmi Amma and Others
High Court Of Kerala · AIR 1967 Ker 135
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 22 Rule 9(2), Order 32 Rule 7, Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1908 — Article 171, 177, 5