High Courts25 Feb 1966Allowed
Gayathrikutty Amma Vs Bhaskaran Nair
High Court Of Kerala · (1966) KLJ 539
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 41 Rule 1, 151, 47
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 13 of 15
High Courts25 Feb 1966Dismissed
K. Appukuttan Panicker and Another Vs S.K.R.A.K.R. Athappa Chettiar and Others
High Court Of Kerala · AIR 1966 Ker 303
Contract Act, 1872 — Section 62Negotiable Instruments Act, 1881 (NI) — Section 37
High Courts25 Feb 1966Allowed
K. Koyatti Vegetable Market, Kozikode Vs State of Kerala and Another
High Court Of Kerala · AIR 1967 Ker 44
Criminal Procedure Code, 1898 (CrPC) — Section 133Land Acquisition Act, 1894 — Section 51
High Courts25 Feb 1966
K. Koyatti Vegetable Market Kozikode Vs State of Kerala and Another
High Court Of Kerala · (1967) CriLJ 198
Criminal Procedure Code, 1898 (CrPC) — Section 133Land Acquisition Act, 1894 — Section 18, 51
High Courts24 Feb 1966
Samuel (M.J.) Vs Chief Conservator of Forests and Another
High Court Of Kerala · (1967) 1 LLJ 342
Mines Act, 1952 — Section 76
High Courts23 Feb 1966Allowed
The Auto Transport Union (Pvt) Ltd. Vs The Cardamom Marketing Co. Ltd.
High Court Of Kerala · (1966) KLJ 569
Civil Procedure Code, 1908 (CPC) — Section 115, 15, 15(5), 20Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20, 5, 5(2), 8, 8(2)
High Courts21 Feb 1966
Misrilal Parasmall Vs Sales Tax Officer
High Court Of Kerala · (1966) 18 STC 421
General Sales Tax Rules — Rule 33, 33(1)
High Courts17 Feb 1966Allowed
A. Gopinatha Menon Vs Regional Transport Authority and Another
High Court Of Kerala · AIR 1967 Ker 26
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(7)
High Courts17 Feb 1966Dismissed
Arikat Abdul Kader and Another Vs Mallisseri Krishnan Nambudiripad and Another
High Court Of Kerala · AIR 1967 Ker 87
Civil Procedure Code, 1908 (CPC) — Section 48(2)
High Courts17 Feb 1966Dismissed
(Ittiyil Valia Veettil Puthen, Vettil) Parukutty Amma and Others Vs (Perumangat Kunhi Othru Amma Son) Govinda Kurup and Others
High Court Of Kerala · AIR 1967 Ker 49
Trusts Act, 1882 — Section 90
High Courts15 Feb 1966Dismissed
Indian Timber and Plywood Corporation Ltd. Vs State of Kerala and Another
High Court Of Kerala · (1966) KLJ 564
Constitution of India, 1950 — Article 296
High Courts14 Feb 1966Dismissed
Vasudevan and Others Vs Sreemathy Amma
High Court Of Kerala · (1966) KLJ 623
Kerala Land Reforms Act, 1963 — Section 2(25)(i)
High Courts14 Feb 1966Allowed
Rev. Fr. K.M. John and Another Vs Kanakku Narayanan Divakara Menon and Others
High Court Of Kerala · AIR 1967 Ker 28
High Courts14 Feb 1966Allowed
Bhanumathy Vs Eappen and Others
High Court Of Kerala · (1966) KLJ 567
Kerala Panchayat (Nomination of Women by the Panchayats) Rules, 1964 — Rule 6Kerala Panchayat Act, 1960 — Section 8
High Courts10 Feb 1966Dismissed
Raman Pillai Vs Narayanan Namboori
High Court Of Kerala · (1966) KLJ 725
Kerala Land Reforms Act, 1963 — Section 2(22)
High Courts09 Feb 1966
Padmanabhan Pankajakshan Vs Ayyappan Narayanan
High Court Of Kerala · (1966) KLJ 559
Limitation Act, 1963 — Section 20
High Courts08 Feb 1966Dismissed
Sreedharan Vs The Labour Court, Quilon and Others
High Court Of Kerala · (1966) KLJ 783
Industrial Disputes Act, 1947 — Section 2(a)(1), 2(g)(1), 25FF, 33(C)(1), 33(C)(2)
High Courts08 Feb 1966Dismissed
R. Sreedharan Vs M.V.A. Dias and Others
High Court Of Kerala · AIR 1967 Ker 103 : (1966) 2 LLJ 632
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33C(1), 33C(2)Travancore Abkari Act, 1073 — Section 10
High Courts08 Feb 1966
Kerala Ceramics Ltd. Vs Kundara Ceramic Staff Association and Others
High Court Of Kerala · (1966) 2 LLJ 644
Civil Procedure Code, 1908 (CPC) — Section 115Factories Act, 1948 — Section 2, 59Payment of Wages Act, 1936 — Section 15, 16
High Courts04 Feb 1966Dismissed
Venkataramana Bhatta Vs Madhava Bhatta and Others
High Court Of Kerala · (1966) KLJ 628
Transfer of Property Act, 1882 — Section 120, 13, 55