High Courts19 Aug 1966Allowed
Mathew Vs Director of Municipalities and others
High Court Of Kerala · (1966) KLJ 1080
Kerala Cinemas (Regulation) Act, 1958 — Section 4, 4(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 7 of 15
High Courts19 Aug 1966Allowed
Ouseph''s son Kuriyakkatt Chacko Vs Ummerkutty''s daughter Oliyantakath Ayissumma and Others
High Court Of Kerala · AIR 1967 Ker 176 : (1966) 10 KLJ 1111
Kerala Court Fees and Suits Valuation Act, 1959 — Section 10, 37(1), 37(2)
High Courts19 Aug 1966Allowed
Messrs. Parry and Co. Ltd., Cochin Vs The Union of India and another
High Court Of Kerala · (1967) KLJ 165
High Courts16 Aug 1966
State Bank of Travancore Vs A.K. Nanan and Another
High Court Of Kerala · AIR 1967 Ker 171
Limitation Act, 1908 — Article 91Transfer of Property Act, 1882 — Section 53
High Courts12 Aug 1966
Messrs Amalgamated Malabar Estates Private Ltd. Vs State of Kerala and another
High Court Of Kerala · (1966) KLJ 1089
Specific Relief Act, 1963 — Section 9
High Courts12 Aug 1966
M.I. Chakkoru Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 121 ITR 440
Income Tax Act, 1922 — Section 66(2)
High Courts12 Aug 1966
Radhakrishna Reddiar Vs Controller of Estate Duty, Kerala
High Court Of Kerala · (1968) 67 ITR 838 : (1967) 11 KLJ 174
Estate Duty Act, 1953 — Section 51, 53, 55, 56, 64
High Courts11 Aug 1966Allowed
Sreedharan and Others Vs State of Kerala
High Court Of Kerala · (1966) KLJ 1033
Land Acquisition Act, 1894 — Section 6
High Courts11 Aug 1966Dismissed
P.A. Asma Beevi Vs Commissioner, Municipal Council, Ernakulam and Another
High Court Of Kerala · AIR 1968 Ker 31
Constitution of India, 1950 — Article 277Kerala Municipalities Act, 1960 — Section 110(1)
High Courts11 Aug 1966Allowed
District Registrar and Another Vs Popular Automobiles Trichur
High Court Of Kerala · AIR 1967 Ker 240
Constitution of India, 1950 — Article 14Kerala Panchayat Act, 1960 — Section 66(4), 71States Reorganisation Act, 1956 — Section 120, 121
High Courts09 Aug 1966Allowed
Vasudevan Nambeesan Vs Marimuthu Pandaram and Others
High Court Of Kerala · (1966) KLJ 1043
Kanam Tenancy Act, 1955 — Section 49
High Courts09 Aug 1966Allowed
Velayudhan Sukumaran and Others Vs Narayana Pillai and Others
High Court Of Kerala · AIR 1967 Ker 162 : (1966) 10 KLJ 968
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Limitation Act, 1908 — Article 14, 142, 47
High Courts08 Aug 1966
Subramaniam Chettiar Vs Food Inspector, Palghat Municipality and another
High Court Of Kerala · (1966) KLJ 1060
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1)(a)(ii)
High Courts08 Aug 1966Allowed
Petta alias Pattabi Vs The Food Inspector and Another
High Court Of Kerala · AIR 1967 Ker 192 : (1967) CriLJ 1328
Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 3Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts05 Aug 1966
K.A. Mohammed Kassim Vs The Controller of Estate Duty, Kerala, Ernakulam
High Court Of Kerala · AIR 1967 Ker 130 : (1967) 64 ITR 373 : (1966) 10 KLJ 928
Estate Duty Act, 1953 — Section 9Partnership Act, 1932 — Section 48, 9Transfer of Property Act, 1882 — Section 130
High Courts03 Aug 1966
State of Kerala Vs K. Chekkootty
High Court Of Kerala · AIR 1967 Ker 197 : (1967) CriLJ 1332
Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 380
High Courts03 Aug 1966
N. Kunhali Haji Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1968) 67 ITR 818
Income Tax Act, 1922 — Section 13, 28, 28(1)(c), 28(3), 66(1)
High Courts03 Aug 1966
Commissioner of Income Tax Kerala Vs Venugopala Verma Raja
High Court Of Kerala · (1968) 67 ITR 802 : (1966) 10 KLJ 932
Income Tax Act, 1922 — Section 66, 66(2)
High Courts02 Aug 1966
Kochukunju Amma Gouri Amma and others Vs Krishnan Nair Narayanan Nair
High Court Of Kerala · (1966) KLJ 1115
High Courts01 Aug 1966Dismissed
M. Kutty Hassan Kutty Vs Sales Tax Officer
High Court Of Kerala · (1967) 19 STC 278
Constitution of India, 1950 — Article 226