High Courts15 Nov 1966Dismissed
Velukutty Vs Kerala Sales Tax Appellate Tribunal and Others
High Court Of Kerala · (1967) 20 STC 28
Administration of Evacuee Property Act, 1950 — Section 58
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 3 of 15
High Courts14 Nov 1966Allowed
V.M. Ravi Nambudiripad Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax, (Spl.) Kozhikode and Others
High Court Of Kerala · AIR 1967 Ker 215 : (1967) 65 ITR 81
Kerala Agricultural Income Tax Act, 1950 — Section 3(3), 35, 36
High Courts10 Nov 1966Allowed
Annamma Chacko Vs A.C. Mathew and Others
High Court Of Kerala · (1967) KLJ 159
Kerala Land Reforms Act, 1963 — Section 101
High Courts09 Nov 1966Allowed
Kesava Kurup Kunjurama Kurup Vs Narayana Kurup Parameswara Kurup
High Court Of Kerala · AIR 1967 Ker 193
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts09 Nov 1966
C.P. Raman Nair Vs Addl. District Magistrate, Kozhikode and Others
High Court Of Kerala · AIR 1968 Ker 65
Arms Act, 1959 — Section 17
High Courts09 Nov 1966
Raman Vs Janardhana Pai
High Court Of Kerala · (1967) KLJ 182
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 5, 5(3)
High Courts07 Nov 1966Allowed
Stanes Motors (South India) Ltd., Coimbatore Vs State of Kerala
High Court Of Kerala · (1967) 19 STC 209
High Courts04 Nov 1966
Ramakrishna Ayyar (S.) Vs State of Kerala and Others
High Court Of Kerala · (1967) 2 LLJ 419
Constitution of India, 1950 — Article 14, 15
High Courts02 Nov 1966
Kesava Pillai Vs Senior Superintendent of Post Offices and Another
High Court Of Kerala · (1967) 11 KLJ 413 : (1967) 2 LLJ 828
High Courts02 Nov 1966
Raman Vs The District Collector, Ernakulam and Others
High Court Of Kerala · (1967) KLJ 175
Land Acquisition Act, 1894 — Section 19(4), 3, 4, 6, 9
High Courts02 Nov 1966
Saraswathi and Others Vs Munsiff, Chowghat and Others
High Court Of Kerala · (1967) KLJ 427
Kerala Land Reforms Act, 1963 — Section 73Transfer of Property Act, 1882 — Section 83
High Courts01 Nov 1966
Laila Chacko and Others Vs State of Kerala and another
High Court Of Kerala · (1966) KLJ 1141
Constitution of India, 1950 — Article 15(4), 340(1), 341, 342Kerala University Act, 1974 — Section 26
High Courts01 Nov 1966Allowed
T.J. Ponnen Vs M.C. Varghese
High Court Of Kerala · AIR 1967 Ker 228 : (1967) CriLJ 1511 : (1967) 11 KLJ 56
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 122, 129
High Courts01 Nov 1966Dismissed
Miss Laila Chacko and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1967 Ker 124
Kerala University Act, 1957 — Section 26
High Courts31 Oct 1966Dismissed
Sadananda Pai and Company, Tellicherry Vs The Cannanore Municipal Council and Another
High Court Of Kerala · (1967) KLJ 151
Companies Act, 1956 — Section 3, 591
High Courts28 Oct 1966
Chandukutty (M.P.) Vs Administrative Officer, Government Medical College
High Court Of Kerala · (1967) 1 LLJ 787
High Courts28 Oct 1966Allowed
Pareed Lubba Muhammed Lubba Vs K.K. Neelambaran, Executive Officer, Thodupuzha Panchayat
High Court Of Kerala · AIR 1967 Ker 155 : (1967) CriLJ 891
Constitution of India, 1950 — Article 20Kerala Panchayat Act, 1960 — Section 74
High Courts28 Oct 1966
Leela Bai Vs Reserve Bank of India and Others
High Court Of Kerala · (1970) 1 LLJ 277
Constitution of India, 1950 — Article 226, 335Reserve Bank of India Act, 1934 — Section 58
High Courts27 Oct 1966Allowed
M.K. Sreedhara Kurup Vs The Central Banking Corporation of Travancore Ltd.
High Court Of Kerala · AIR 1967 Ker 134
Companies Act, 1956 — Section 511
High Courts27 Oct 1966
Varghese (P.C.) Vs Union of India (UOI) and Another
High Court Of Kerala · (1968) 1 LLJ 56