High Courts27 Oct 1966
Kutti Vasu Vs Chakky Nani and Another
High Court Of Kerala · AIR 1967 Ker 147 : (1966) 10 KLJ 1112
Kerala Court Fees and Suits Valuation Act, 1959 — Section 87(2)Travancore-Cochin Court Fees Act, 1125 — Article 1
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 4 of 15
High Courts25 Oct 1966Dismissed
Palai Central Bank Ltd. Vs K.A. Saithali and others
High Court Of Kerala · (1966) KLJ 1155
Banking Regulation Act, 1949 — Section 45CCivil Procedure Code, 1908 (CPC) — Section 150, 37, 39
High Courts25 Oct 1966Dismissed
State of Kerala Vs Kerala Water Transport Corporation Ltd. (In liquidation)
High Court Of Kerala · AIR 1967 Ker 150
Companies Act, 1956 — Section 529(1), 530(1)Kerala Insolvency Act, 1956 — Section 64, 64(1)Provincial Insolvency Act, 1920 — Section 61
High Courts25 Oct 1966
Rev. Father Sebastian Onamkulam Vs K. Karunakaran and Another
High Court Of Kerala · AIR 1967 Ker 177 : (1967) CriLJ 1147
Contempt of Courts Act, 1971 — Section 1, 4
High Courts25 Oct 1966Dismissed
The Palai Central Bank Ltd. Vs K.A. Saithali and Others
High Court Of Kerala · AIR 1967 Ker 149
Limitation (Amendment) Act, 1963 — Article 136Limitation Act, 1908 — Article 182(5)
High Courts20 Oct 1966Allowed
Travancore Tea Estates Company Ltd. Vs The Executive Officer, Arudai Panchayat and 2 others
High Court Of Kerala · (1967) KLJ 299
Kerala Panchayat Raj Act, 1994 — Section 109, 96
High Courts20 Oct 1966
State of Kerala Vs Gopalan Nair
High Court Of Kerala · (1967) KLJ 39
Kerala Cinemas (Regulation) Act, 1958 — Section 10(2)
High Courts20 Oct 1966Allowed
Paul Vs Karthiayani
High Court Of Kerala · (1967) KLJ 29
Constitution of India, 1950 — Article 20, 20(1)
High Courts19 Oct 1966Dismissed
Sheikriyammada Nalla Koya Vs Administrator, Union Territory of Laccadives, Minicoy and Amindivi Islands, Kozhikode and Others
High Court Of Kerala · AIR 1967 Ker 259
Constitution of India, 1950 — Article 12, 13, 19(1), 19(5), 226Evidence Act, 1872 — Section 115, 13Laccadive Islands and Minicoy Regulations, 1912 — Section 21, 22, 23
High Courts17 Oct 1966
Ouseph Vs Narayana Pillai
High Court Of Kerala · (1966) KLJ 1113
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52
High Courts14 Oct 1966
H.A. Mohammed Haneef Noorjahan Manzil Vs Commissioner of Income Tax, Kerala at Ernakulam
High Court Of Kerala · AIR 1967 Ker 148 : (1967) 64 ITR 32
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 36(1)
High Courts14 Oct 1966
Neroth (C.C.) (Proprietor, Sessions Company Vs Govinda Kurup (K.) and Others
High Court Of Kerala · (1967) 2 LLJ 422
Constitution of India, 1950 — Article 223
High Courts14 Oct 1966Dismissed
Cherian P. Joseph Vs K. Prabhakaran Nair
High Court Of Kerala · AIR 1967 Ker 234 : (1967) CriLJ 1517(1) : (1967) 11 KLJ 14
Copyright Act, 1957 — Section 14(1), 17, 51, 55, 63Criminal Procedure Code, 1898 (CrPC) — Section 367, 417
High Courts13 Oct 1966
K. Thayat Vs Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · AIR 1967 Ker 133 : (1967) 63 ITR 565 : (1966) 10 KLJ 1095
Income Tax Act, 1922 — Section 12AA, 4(3)Income Tax Act, 1961 — Section 10(3), 180
High Courts12 Oct 1966Dismissed
Mammu Vs The Commissioner, Tellicherry Municipality and Another
High Court Of Kerala · (1967) KLJ 407
Constitution of India, 1950 — Article 19, 19(1)(g)
High Courts10 Oct 1966
P.M. Mohammed Meerakhan Vs Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · AIR 1967 Ker 143 : (1967) 63 ITR 729
Income Tax Act, 1922 — Section 2(4)Income Tax Act, 1961 — Section 2(13)
High Courts07 Oct 1966Allowed
City Theatres (P.) Ltd., Thampanoor, Trivandrum Vs Sales Tax Officer, 1st Circle, Trivandrum
High Court Of Kerala · AIR 1967 Ker 221 : (1967) 20 STC 6
Central Sales Tax Act, 1956 — Section 10, 10A, 8(3)Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts07 Oct 1966
Pylee Vs The Tax Recovery Officer and Another
High Court Of Kerala · AIR 1968 Ker 64
Income Tax Rules, 1962 — Rule 11
High Courts05 Oct 1966Allowed
Koya Vs Additional Income Tax Officer, Calicut and Another
High Court Of Kerala · (1967) KLJ 715
Constitution of India, 1950 — Article 226, 32
High Courts05 Oct 1966Dismissed
V. Ratna Shenoy Vs S.A. Prabhu and Others
High Court Of Kerala · AIR 1967 Ker 233 : (1967) CriLJ 1517 : (1966) 10 KLJ 1037
Criminal Procedure Code, 1898 (CrPC) — Section 204(1), 204(1A), 256(1)