High Courts13 Jan 1966
Mrs. Annamma Kunjacko Vs Tax Recovery Officer (Tahsildar) Ambalapuzha, Alleppey and Others
High Court Of Kerala · (1966) KLJ 204
Constitution of India, 1950 — Article 21, 226Income Tax Act, 1961 — Section 222
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,528 of 2,714
High Courts13 Jan 1966
Annamma Kunjacko Vs Tax Recovery Officer and Others
High Court Of Kerala · (1967) 64 ITR 85
Constitution of India, 1950 — Article 21, 226Income Tax Act, 1961 — Section 222
High Courts10 Jan 1966Dismissed
Abdu Vs Marakkar and Others
High Court Of Kerala · (1966) KLJ 541
Limitation Act, 1963 — Section 3, 4
High Courts06 Jan 1966Dismissed
Padmanabhan and Another Vs Appu and Others
High Court Of Kerala · (1966) KLJ 376
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts06 Jan 1966Dismissed
Bhanumathi Vs Eappen and Another
High Court Of Kerala · (1966) KLJ 341
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts06 Jan 1966Allowed
Velayudhan Vs R.T.A., Kottayam and Another
High Court Of Kerala · (1966) KLJ 403
Motor Vehicles Act, 1988 — Section 42, 45, 46, 47, 48
High Courts05 Jan 1966Dismissed
Srikandath Govinda Menon Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1966 Ker 216
All India Services (Conduct) Rules, 1968 — Rule 3All India Services (Discipline and Appeal) Rules, 1955 — Rule 4Constitution of India, 1950 — Article 226
High Courts05 Jan 1966Partly Allowed
Madhavan Vs State of Kerala
High Court Of Kerala · AIR 1966 Ker 258 : (1966) CriLJ 1267
Penal Code, 1860 (IPC) — Section 300
High Courts05 Jan 1966Dismissed
Narayana Pillai Gopala Pillai and Another Vs Krishna Pillai Chellappan Pillai
High Court Of Kerala · AIR 1966 Ker 317
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, Order 41 Rule 35, Order 41 Rule 4
High Courts23 Dec 1965Dismissed
M.P. Kannan, Quilandy and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1966 Ker 143 : (1966) CriLJ 659 : (1966) 17 STC 543
Constitution of India, 1950 — Article 19(1), 19(5), 19(6)Criminal Procedure Code, 1898 (CrPC) — Section 439Travancore-Cochin General Sales Tax Act, 1125 — Section 17(2A), 19
High Courts23 Dec 1965
Rama Varma Vs Cochin Devaswom Borad and Others
High Court Of Kerala · (1966) 10 KLJ 1019 : (1967) 1 LLJ 350
Constitution of India, 1950 — Article 226
High Courts23 Dec 1965Allowed
Rev. Father K.C. Alexander of Kuttikandathilaya Kollakulhiyil, Thadiyoor Muri Vs Nair Service Society Ltd.
High Court Of Kerala · AIR 1966 Ker 286
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 151, 2(12)Court Fees Act, 1870 — Section 11Evidence Act, 1872 — Section 114
High Courts23 Dec 1965
Central Bank of India Ltd. Vs S. Chattanath Karavalar
High Court Of Kerala · AIR 1966 Ker 225
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts23 Dec 1965Dismissed
Abdul Rahiman Kunju Vs State of Kerala
High Court Of Kerala · (1966) KLJ 178
Constitution of India, 1950 — Article 19(1)(f)
High Courts23 Dec 1965
MOHAMMED KUNHI Vs ADDITIONAL Income Tax OFFICER CANNANORE.
High Court Of Kerala · (1967) 66 ITR 250 : (1966) 10 KLJ 795
Income Tax Act, 1961 — Section 154
High Courts23 Dec 1965Dismissed
Velayudhan Pillai Gopala Pillai and Others Vs Mathew Koshy and Others
High Court Of Kerala · (1966) KLJ 589
Limitation Act, 1963 — Section 22, 23, 30, 7
High Courts22 Dec 1965Allowed
Gopalakrishna Pillai Vs Kunji Amma and Others
High Court Of Kerala · (1966) KLJ 459
Transfer of Property Act, 1882 — Section 131, 134, 28, 31
High Courts22 Dec 1965Allowed
Ranganatha Mallan and Another Vs Karthyayani and Others
High Court Of Kerala · (1966) KLJ 73
Caste Disabilities Removal Act, 1850 — Section 1
High Courts22 Dec 1965Allowed
Gangadharan Nair Vs Food Inspector, Municipal Council, Changanacherry and Another
High Court Of Kerala · (1966) KLJ 27
Prevention of Food Adulteration Act, 1954 — Section 16(1), 17
High Courts22 Dec 1965Dismissed
Maya Antharjanam Vs Narayana Pillai
High Court Of Kerala · (1966) KLJ 485
Civil Procedure Code, 1908 (CPC) — Section 47