High Courts18 Nov 1965Allowed
Kalyani Vs Valliamma and Another
High Court Of Kerala · (1965) KLJ 1200
Kerala Panchayat Act, 1960 — Section 22(7)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,531 of 2,714
High Courts17 Nov 1965
K. Kungu Govindan and Others Vs Parakkat Kunhilekshmi Amma and Others
High Court Of Kerala · AIR 1966 Ker 244
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2(1)
High Courts16 Nov 1965Dismissed
Achutha Pai Vs Registrar of Companies
High Court Of Kerala · (1966) 36 CompCas 598 : (1966) CriLJ 478
Companies Act, 1956 — Section 220, 220(3)
High Courts16 Nov 1965Dismissed
Divakara Panicker Vs Ramachandran and Another
High Court Of Kerala · (1965) KLJ 1160
Kerala Municipalities Act, 1960 — Section 284
High Courts12 Nov 1965Dismissed
Mrs. Lilly Varghese Vs Radhakrishnan and Another
High Court Of Kerala · (1965) KLJ 1149
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 253, 436Penal Code, 1860 (IPC) — Section 426, 451
High Courts10 Nov 1965Dismissed
Vasudeva Panicker Vs Sayed Ummer Pookoya Thangal and Another
High Court Of Kerala · (1966) KLJ 104
Negotiable Instruments Act, 1881 (NI) — Section 59
High Courts09 Nov 1965
The Bank of Commerce Ltd. Vs Joseph Abraham
High Court Of Kerala · AIR 1966 Ker 147 : (1965) KLJ 1064
Banking Companies Act, 1949 — Section 45BCompanies Act, 1956 — Section 446Kerala Agrlculturists Debt Relief Act, 1958 — Section 15, 16(3)
High Courts08 Nov 1965Allowed
Cheeru Elayachi Vs Seemon Chacko and Others
High Court Of Kerala · AIR 1966 Ker 139
Transfer of Property Act, 1882 — Section 82
High Courts08 Nov 1965Dismissed
Kousalliya Vs Krishnan
High Court Of Kerala · (1966) KLJ 202
Hindu Marriage Act, 1955 — Section 25Kerala High Court Act, 1958 — Section 5
High Courts05 Nov 1965Dismissed
Somanathan Pillai and Another Vs State of Kerala
High Court Of Kerala · (1966) KLJ 17
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 46, Order 21 Rule 46, Order 38 Rule 5, 44Penal Code, 1860 (IPC) — Section 120B, 201, 24, 342, 353
High Courts05 Nov 1965
Assistant Engineer, Electrical Vs Ramankutty Panachical Narayanan and Another
High Court Of Kerala · (1966) CriLJ 479
Electricity Act, 1910 — Section 26, 28, 30, 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts05 Nov 1965
The Additional Expenditure Tax Officer, Palghat Vs V. Venugopala Ravi Varma Rajah
High Court Of Kerala · AIR 1966 Ker 235 : (1966) 10 KLJ 304
Contract Act, 1872 — Section 69, 70Expenditure Tax Act, 1957 — Section 4(1)
High Courts05 Nov 1965
Additional Expenditure Tax Officer, Palghat Vs Venugopala Ravi Varma Raja
High Court Of Kerala · (1967) 64 ITR 188
Contract Act, 1872 — Section 69, 70
High Courts03 Nov 1965Dismissed
Idicheria Sosa, Pulippara Vs State
High Court Of Kerala · AIR 1966 Ker 278
Land Acquisition Act, 1894 — Section 18Travancore Land Acquisition Act, 1089 — Section 18(2)
High Courts03 Nov 1965Allowed
Neelacanta Iyer Subramania Iyer Vs Thommel George and Others
High Court Of Kerala · AIR 1966 Ker 170
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11(2), 2
High Courts02 Nov 1965Allowed
Chacko Scaria Vs The Regional Transport Authority and Another
High Court Of Kerala · (1966) 10 KLJ 970
Motor Vehicles Act, 1939 — Section 62
High Courts02 Nov 1965
Eachara Marar Vs Devaki Amma and Others
High Court Of Kerala · (1965) KLJ 1186
High Courts02 Nov 1965Dismissed
Cheloor Narayanan Nambudiri Vs State of Kerala and Another
High Court Of Kerala · AIR 1967 Ker 108
Kerala Agricultural Income Tax Act, 1950 — Section 35, 36, 56, 57
High Courts29 Oct 1965Dismissed
Smt. Annie John Vs D.P.I., Trivandrum and Others
High Court Of Kerala · (1966) KLJ 25
Kerala State and Subordinate Services Rules, 1958 — Rule 28(b)(i)
High Courts29 Oct 1965Dismissed
Kuttan Narayanan Vs Thomman Mathayi
High Court Of Kerala · AIR 1966 Ker 179 : (1965) KLJ 1192
Specific Relief Act, 1877 — Section 9