High Courts03 Jun 1966Dismissed
Raman Vs Kunchu and Others
High Court Of Kerala · (1966) KLJ 964
Stamp Act, 1899 — Section 35, 36, 6, 61
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 11 of 15
High Courts03 Jun 1966Dismissed
Lekshmi Amma and Others Vs Krishna Pillai
High Court Of Kerala · AIR 1967 Ker 41
High Courts03 Jun 1966Dismissed
Ernakulam Radio Company Vs State of Kerala
High Court Of Kerala · (1966) 18 STC 445
Constitution of India, 1950 — Article 199, 207, 255, 269, 270
High Courts02 Jun 1966
Ibrahim Kunhi (Dr. K.), Medical Officer, Primary Health Centre Vs Director of Health Services and Others
High Court Of Kerala · (1967) 1 LLJ 507
High Courts02 Jun 1966Allowed
T.K. Menon and Co., Calicut Vs District Labour Officer, Kozhikode and Another
High Court Of Kerala · AIR 1967 Ker 31 : (1966) 2 LLJ 613
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 2
High Courts24 May 1966Allowed
Narayani Amma Kalliyani Amma and Another Vs Naravani Amma Lekshmi Amma
High Court Of Kerala · AIR 1967 Ker 90
High Courts22 Apr 1966Dismissed
M/s. P.K. Transport, Calicut Vs Calicut-Wynad Motor Service (P) Ltd. and Others
High Court Of Kerala · (1966) KLJ 987
Motor Vehicles Act, 1988 — Section 57, 57(3), 57(5), 62
High Courts06 Apr 1966Dismissed
P. Narayana Pillai Vs Kunju Kunju Gopalan
High Court Of Kerala · AIR 1967 Ker 145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 97, Order 21 Rule 99
High Courts06 Apr 1966Dismissed
Pylee Pillai and Company Vs The Kerala State Electricity Board, Trivandrum and Others
High Court Of Kerala · (1966) KLJ 641
Constitution of India, 1950 — Article 14, 226, 6Electricity (Supply) Act, 1948 — Section 79(g)
High Courts06 Apr 1966
Krishnan Vs Cheria Moideenkutty and Others
High Court Of Kerala · (1966) KLJ 896
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts06 Apr 1966Dismissed
Lekshmi Pillai and Others Vs Chellappan Pillai and Others
High Court Of Kerala · (1966) KLJ 887
Contract Act, 1872 — Section 140, 141, 43, 69Limitation Act, 1963 — Section 28Transfer of Property Act, 1882 — Section 100, 43, 60, 74, 75
High Courts05 Apr 1966Dismissed
Varghese and another Vs The State of Kerala
High Court Of Kerala · (1966) KLJ 868
Criminal Procedure Code, 1898 (CrPC) — Section 164, 429Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 324
High Courts05 Apr 1966Dismissed
Ragavan and Another Vs State of Kerala and Another
High Court Of Kerala · (1966) KLJ 681
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 209, 210, 213, 215Penal Code, 1860 (IPC) — Section 330
High Courts05 Apr 1966Dismissed
N.J. Thomas and Others Vs The State of Kerala and Others
High Court Of Kerala · (1966) KLJ 1062
Constitution of India, 1950 — Article 14, 19, 289, 352, 358Essential Commodities Act, 1955 — Section 3, 5
High Courts04 Apr 1966
Jacob Mathew (A.) Vs Professor of Medicine, Medical College and Another
High Court Of Kerala · (1966) 2 LLJ 638
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
High Courts04 Apr 1966Dismissed
Thirumangalath Nelliotan Ammu and Others Vs Thirumangalath Nelliotan Govindan Nair and Another
High Court Of Kerala · AIR 1966 Ker 294
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 47 Rule 4(2), 100(1)
High Courts29 Mar 1966Dismissed
Swami Satchithanand and Others Vs The 4th Additional Income Tax Officer, Kozhikode and Another
High Court Of Kerala · (1966) KLJ 923
Income Tax Act, 1961 — Section 3
High Courts27 Mar 1966
Commissioner of Income Tax, Kerala Vs P.P. Hassan Koya
High Court Of Kerala · (1967) 63 ITR 791
High Courts23 Mar 1966Dismissed
Karunakaran Nair Vs Ramakrishnan Nair
High Court Of Kerala · (1966) KLJ 707
Kerala Land Reforms Act, 1963 — Section 106, 106(1)
High Courts22 Mar 1966Allowed
Chacko Vs Kochumman and Others
High Court Of Kerala · (1966) KLJ 765
Transfer of Property Act, 1882 — Section 108