High Courts15 Jan 1966Allowed
Sankaran Nair and Others Vs Narayanan Nair and another
High Court Of Kerala · (1966) KLJ 952
Contract Act, 1872 — Section 23
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 15 of 15
High Courts15 Jan 1966Allowed
M.K. Parameswara Kurup Vs N. Krishna Pillai
High Court Of Kerala · AIR 1966 Ker 264 : (1966) CriLJ 1269
Criminal Procedure Code, 1898 (CrPC) — Section 561Penal Code, 1860 (IPC) — Section 34, 499, 500
High Courts15 Jan 1966Allowed
State of Kerala Vs The Pharmaceuticals and Chemicals (P) Ltd.
High Court Of Kerala · (1966) KLJ 613
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2
High Courts13 Jan 1966
Mrs. Annamma Kunjacko Vs Tax Recovery Officer (Tahsildar) Ambalapuzha, Alleppey and Others
High Court Of Kerala · (1966) KLJ 204
Constitution of India, 1950 — Article 21, 226Income Tax Act, 1961 — Section 222
High Courts13 Jan 1966
Annamma Kunjacko Vs Tax Recovery Officer and Others
High Court Of Kerala · (1967) 64 ITR 85
Constitution of India, 1950 — Article 21, 226Income Tax Act, 1961 — Section 222
High Courts10 Jan 1966Dismissed
Abdu Vs Marakkar and Others
High Court Of Kerala · (1966) KLJ 541
Limitation Act, 1963 — Section 3, 4
High Courts06 Jan 1966Dismissed
Padmanabhan and Another Vs Appu and Others
High Court Of Kerala · (1966) KLJ 376
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts06 Jan 1966Dismissed
Bhanumathi Vs Eappen and Another
High Court Of Kerala · (1966) KLJ 341
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts06 Jan 1966Allowed
Velayudhan Vs R.T.A., Kottayam and Another
High Court Of Kerala · (1966) KLJ 403
Motor Vehicles Act, 1988 — Section 42, 45, 46, 47, 48
High Courts05 Jan 1966Dismissed
Srikandath Govinda Menon Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1966 Ker 216
All India Services (Conduct) Rules, 1968 — Rule 3All India Services (Discipline and Appeal) Rules, 1955 — Rule 4Constitution of India, 1950 — Article 226
High Courts05 Jan 1966Partly Allowed
Madhavan Vs State of Kerala
High Court Of Kerala · AIR 1966 Ker 258 : (1966) CriLJ 1267
Penal Code, 1860 (IPC) — Section 300
High Courts05 Jan 1966Dismissed
Narayana Pillai Gopala Pillai and Another Vs Krishna Pillai Chellappan Pillai
High Court Of Kerala · AIR 1966 Ker 317
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, Order 41 Rule 35, Order 41 Rule 4