High Courts09 Sept 1966Dismissed
Varkey Paily Madathikudiyil Pulinthanam and Another Vs State of Kerala
High Court Of Kerala · AIR 1967 Ker 189 : (1967) CriLJ 1152
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 6 of 15
High Courts06 Sept 1966Allowed
Union of India (UOI) Vs Lakshmi Textiles
High Court Of Kerala · (1966) 09 KL CK 0013
Railways Act, 1890 — Section 140, 141, 142, 27, 56(1)
High Courts06 Sept 1966
C.V.A. Hydross and Son and Others Vs Joseph Sanjon and Others
High Court Of Kerala · (1967) 1 LLJ 509
DOCK WORKERS (REGULATION OF EMPLOYMENT) ACT, 1948 — Section 2, 3, 4, 5, 5AIndustrial Disputes Act, 1947 — Section 25B, 25F, 25G, 25P
High Courts05 Sept 1966Dismissed
Thomas Varghese Vs Joseph Thomas
High Court Of Kerala · (1966) 09 KL CK 0024
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2, 4(2), 4(3), 5(1)
High Courts05 Sept 1966Allowed
Narayanan Soman Vs Itty Kuruvilla
High Court Of Kerala · (1967) KLJ 23
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, 141, 146
High Courts05 Sept 1966Dismissed
John Mathew Vs Joseph Thomas
High Court Of Kerala · (1967) KLJ 41
Kerala Agriculturists Debt Relief Act, 1958 — Section 4(2), 4(3), 5(1)
High Courts28 Aug 1966
Venugopala Varma Rajah Vs Controller of Estate Duty, Kerala
High Court Of Kerala · (1967) 64 ITR 358 : (1967) 11 KLJ 26
Constitution of India, 1950 — Article 252Estate Duty Act, 1953 — Section 5, 64
High Courts26 Aug 1966Dismissed
West Coast Employers'' Federation Willingdon Island and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1967 Ker 199 : (1967) 1 LLJ 756
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 3(1), 3(2A), 5(2)
High Courts25 Aug 1966Allowed
Gopalakrishan Nair Vs The Land Tribunal, Chengannur and Others
High Court Of Kerala · (1967) KLJ 132
Kerala Land Reforms Act, 1963 — Section 101(3), 125, 31
High Courts25 Aug 1966Dismissed
Kottamkulangara Devaswom Vs Kutty Amma Bhargavi Amma and Another
High Court Of Kerala · AIR 1967 Ker 144
Land Acquisition Act, 1894 — Section 18
High Courts25 Aug 1966Dismissed
Ammini Amma Vs State of Kerala and others
High Court Of Kerala · (1967) KLJ 315
Constitution of India, 1950 — Article 14, 309States Reorganisation Act, 1956 — Section 114, 115, 115(5), 115(7), 119
High Courts24 Aug 1966Allowed
Gopalakrishnan and others Vs Murukan and others
High Court Of Kerala · (1966) KLJ 1156
Civil Procedure Code, 1908 (CPC) — Section 115, 47Kerala Land Reforms Act, 1963 — Section 102, 102(1), 103, 115, 2(6)
High Courts24 Aug 1966
P. KRISHNA WARRIER Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1968) 69 ITR 302
Income Tax Act, 1961 — Section 147
High Courts24 Aug 1966Dismissed
Uma Antherjenam Vs Govindaru Namboodiripad and others
High Court Of Kerala · (1966) KLJ 1109
Kerala Court Fees and Suits Valuation Act, 1959 — Section 40
High Courts23 Aug 1966
K.P. Nair Vs Pilakkavil Maveli Kunhi Parvathi Amma and Others
High Court Of Kerala · (1967) CriLJ 1231
Criminal Procedure Code, 1898 (CrPC) — Section 489
High Courts23 Aug 1966
Teekoy Rubbers (India) Ltd., Palai Vs State of Kerala
High Court Of Kerala · (1967) KLJ 53
Companies Act, 1956 — Section 348, 349Rubber Act, 1947 — Section 12, 12(1)
High Courts23 Aug 1966Dismissed
Ahammed Vs Attorney General of India and another
High Court Of Kerala · (1966) KLJ 1105
Customs Act, 1962 — Section 115(2), 122
High Courts22 Aug 1966
United Mercantile Co. Ltd. Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 64 ITR 218 : (1966) 10 KLJ 1046
Income Tax Act, 1922 — Section 22, 23(3), 34, 34(1)(b), 35
High Courts22 Aug 1966Dismissed
Krishna Menon Vs Kasiviswanatha Varma Raja
High Court Of Kerala · (1966) KLJ 963
Kerala Land Reforms Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 83
High Courts22 Aug 1966
Krishna and Brothers Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1968) 69 ITR 135 : (1967) 11 KLJ 35
Partnership Act, 1932 — Section 2, 30