High Courts21 Mar 1966Dismissed
Bhagavathi Pillai Vs Ponnamma Pillai and Another
High Court Of Kerala · (1966) KLJ 481
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,525 of 2,714
High Courts18 Mar 1966Dismissed
Dr. Kasi Iyer Vs State of Kerala
High Court Of Kerala · AIR 1966 Ker 316 : (1966) CriLJ 1445
Criminal Procedure Code, 1898 (CrPC) — Section 352, 367Evidence Act, 1872 — Section 135, 151
High Courts18 Mar 1966Dismissed
T.J. Poonen Vs Rathi Varghese
High Court Of Kerala · AIR 1967 Ker 1
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 25, 107, 115Divorce Act, 1869 — Section 3(3)
High Courts15 Mar 1966
Gangadharan Vaidyan (V.) (Proprietor, Swatantra Pharmacy) Vs Regional Provident Fund Commissioner
High Court Of Kerala · (1966) 2 LLJ 216
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2, 2A, 4
High Courts14 Mar 1966Dismissed
Chandravathi Amma and Others Vs Cheripuram Payapattillath
High Court Of Kerala · AIR 1966 Ker 318
Civil Procedure Code, 1908 (CPC) — Section 24, 3, 39(1), 39(2), 6
High Courts14 Mar 1966Allowed
Sebastian Vs Rubber Board and Another
High Court Of Kerala · (1967) 37 CompCas 117 : (1966) 10 KLJ 633
Companies Act, 1956 — Section 442, 446, 466(1), 518, 518(1)
High Courts13 Mar 1966
COMMISSIONER OF Income Tax, ERNAKULAM Vs DEVADASAN AND OTHERS.
High Court Of Kerala · (1967) 63 ITR 569
Income Tax Act, 1922 — Section 66, 66(4)
High Courts12 Mar 1966
V.K. Kurien and K.P. George Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) 63 ITR 675
Income Tax Act, 1922 — Section 23, 59, 66, 66(1)
High Courts11 Mar 1966Dismissed
Sinnammu Amma and Another Vs Narayanikutty Amma
High Court Of Kerala · (1966) KLJ 616
Limitation Act, 1963 — Article 123
High Courts11 Mar 1966Dismissed
Kuruvila Markose Vs Varkey Varkey
High Court Of Kerala · AIR 1966 Ker 315 : (1966) 10 KLJ 631
Negotiable Instruments Act, 1881 (NI) — Section 26, 46Stamp Act, 1899 — Section 17, 2(12)
High Courts10 Mar 1966
T.K. Menon and Co. Vs District Labour Officer and Another
High Court Of Kerala · (1966) 2 LLJ 608
Industrial Disputes Act, 1947 — Section 1, 12, 15, 2, 20
High Courts09 Mar 1966Dismissed
Kesavan Mathevan Vs Govindan Soman and Others
High Court Of Kerala · (1966) KLJ 649
Transfer of Property Act, 1882 — Section 40
High Courts07 Mar 1966
Controller of Estate Duty Vs Arunachalam Chettiar
High Court Of Kerala · (1968) 67 ITR 607
Estate Duty Act, 1953 — Section 10, 64
High Courts05 Mar 1966
R. K. Vs MOTORS AND TIMBERS (P.) LTD. v. COMMISSIONER OF Income Tax KERALA.
High Court Of Kerala · (1968) 68 ITR 794
Income Tax Act, 1922 — Section 26(2)
High Courts04 Mar 1966
Brunton and Co. Engineers Ltd. Vs Francis (N.L.) and Another
High Court Of Kerala · (1966) 2 LLJ 219
Industrial Disputes Act, 1947 — Section 19, 33C
High Courts04 Mar 1966
OUSEPH AND SONS Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1967) 64 ITR 145
Income Tax Act, 1922 — Section 26A
High Courts01 Mar 1966Allowed
Kumaran Narayanan Vs Narayana Kaimal
High Court Of Kerala · (1966) KLJ 542
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts28 Feb 1966Dismissed
Krishnarajan Vs Doraswamy Chettiar and Others
High Court Of Kerala · AIR 1966 Ker 305
Evidence Act, 1872 — Section 35
High Courts25 Feb 1966Allowed
Gayathrikutty Amma Vs Bhaskaran Nair
High Court Of Kerala · (1966) KLJ 539
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 41 Rule 1, 151, 47
High Courts25 Feb 1966Dismissed
K. Appukuttan Panicker and Another Vs S.K.R.A.K.R. Athappa Chettiar and Others
High Court Of Kerala · AIR 1966 Ker 303
Contract Act, 1872 — Section 62Negotiable Instruments Act, 1881 (NI) — Section 37