High Courts04 Feb 1966Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax, Central Zone Vs Mathai
High Court Of Kerala · (1966) 18 STC 443
General Sales Tax Act — Section 9
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 14 of 15
High Courts04 Feb 1966Dismissed
George Peter Ribera and Others Vs Varughese Kurien and Others
High Court Of Kerala · AIR 1967 Ker 69
Limitation Act, 1908 — Article 142Limitation Act, 1963 — Article 164, 165
High Courts04 Feb 1966
Madhavan and Others Vs State of Kerala
High Court Of Kerala · (1966) 10 KLJ 980 : (1967) 1 LLJ 765
Constitution of India, 1950 — Article 14
High Courts03 Feb 1966Dismissed
Meenakshi Amma and Others Vs Eappen and Others
High Court Of Kerala · (1966) KLJ 684
High Courts01 Feb 1966
Gomathy Ammal Gomathy Ammal Vs Rukmini Amma Padmavathi Amma and Others
High Court Of Kerala · AIR 1967 Ker 58
Transfer of Property Act, 1882 — Section 43
High Courts01 Feb 1966Dismissed
Official Receiver, Ernakulam District Court Vs Kassim Moosa Sait and Others
High Court Of Kerala · AIR 1967 Ker 73 : (1966) 10 KLJ 533
High Courts01 Feb 1966Dismissed
Parvathi Pillai Kunjulekshmi Amma and Others Vs Sivasankaran Nadar Velayudhan Nadar and Others
High Court Of Kerala · (1966) KLJ 647
High Courts31 Jan 1966
M.A.K. and Sons Vs Kumara Pillai (P.) and Another
High Court Of Kerala · (1966) 2 LLJ 628
Kerala Shops and Commercial Establishment Act, 1960 — Section 18Kerala Shops and Commercial Establishments Rules, 1961 — Rule 3(2)
High Courts29 Jan 1966
Abdul Aziz (K.M.) Vs Deputy Inspector-General of Police and Another
High Court Of Kerala · (1968) 1 LLJ 396
Constitution of India, 1950 — Article 226, 311
High Courts28 Jan 1966Allowed
Kochunni Kartha and Others Vs Raman (died) legal representatives, Balaraman and Others
High Court Of Kerala · AIR 1967 Ker 22
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2Transfer of Property Act, 1882 — Section 51
High Courts28 Jan 1966Partly Allowed
Aliyarukunju Hamsakutty and Others Vs Food Inspector, Mannancherry Panchayat and Another
High Court Of Kerala · AIR 1966 Ker 240 : (1966) CriLJ 1134
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts27 Jan 1966
Kurian Chacko and Others Vs State of Kerala and Another
High Court Of Kerala · (1966) KLJ 434
Travancore Land Acquisition Act, 1089 — Section 6
High Courts27 Jan 1966Allowed
Kunjayyappan Kattuparambil Mamu and Others Vs Mariam Paranilath
High Court Of Kerala · AIR 1967 Ker 15 : (1966) 10 KLJ 638
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A
High Courts25 Jan 1966Dismissed
Mathukutty Vs The Municipal Commissioner, Shertallai and others
High Court Of Kerala · (1966) KLJ 1039
Constitution of India, 1950 — Article 309
High Courts25 Jan 1966Allowed
K. Gopala Panicker Vs Kumaran Kesavan Nediyaplankalavila Veedu and Others
High Court Of Kerala · AIR 1966 Ker 243 : (1966) CriLJ 1138
Criminal Procedure Code, 1898 (CrPC) — Section 253(2), 259
High Courts25 Jan 1966
The Food Inspector, Calicut Corporation, Calicut Vs Karuvattavil Appu
High Court Of Kerala · AIR 1966 Ker 238 : (1966) CriLJ 1012
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts25 Jan 1966Dismissed
Hameedu Rowther and Others Vs Padmanabhan and Others
High Court Of Kerala · (1966) KLJ 704
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12
High Courts21 Jan 1966Dismissed
M.V. Abraham Vs Pothen Kuruvila and Others
High Court Of Kerala · AIR 1967 Ker 112
Motor Vehicles Act, 1939 — Section 44(5), 57(8), 62
High Courts18 Jan 1966Dismissed
Kochanuvelli Kunhammad Vs State of Kerala
High Court Of Kerala · AIR 1966 Ker 242 : (1966) CriLJ 1136
Criminal Procedure Code, 1898 (CrPC) — Section 157, 173, 195(1)Penal Code, 1860 (IPC) — Section 211
High Courts17 Jan 1966
Pallasanna Haneefa Vs State of Kerala
High Court Of Kerala · AIR 1966 Ker 229 : (1966) CriLJ 1007
Criminal Procedure Code, 1898 (CrPC) — Section 167(1), 286, 369