High Courts29 Oct 1965Dismissed
Damodaran Vs Health Assistant, Shertallai Municipality
High Court Of Kerala · (1965) KLJ 1185
Kerala Municipalities Act, 1960 — Section 284, 355
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,532 of 2,714
High Courts28 Oct 1965Allowed
Khan Bahadur Chowakkaran Keloth Mammad Keyi Vs Wealth Tax Officer, Calicut
High Court Of Kerala · AIR 1966 Ker 77 : (1966) 60 ITR 737
Constitution of India, 1950 — Article 14Wealth Tax Act, 1957 — Section 3
High Courts27 Oct 1965Allowed
P.J. Leones Vs Lilly
High Court Of Kerala · (1966) KLJ 71
Travancore Christian Succession Act, 1916 — Section 28, 30
High Courts26 Oct 1965
Anantha Naicken Rama Naicken Vs Vasudev Naickan and Others
High Court Of Kerala · AIR 1967 Ker 85 : (1965) KLJ 1038
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 6
High Courts21 Oct 1965Dismissed
Kuriyan and Another Vs Peethambara Menon and Others
High Court Of Kerala · (1965) KLJ 1158
Kerala Agrlculturists Debt Relief Act, 1958 — Section 3
High Courts20 Oct 1965Dismissed
Suresh Vs Principal, Govt. Brennen College, Tellicherry
High Court Of Kerala · (1965) KLJ 1040
High Courts20 Oct 1965Allowed
L. Subbiah Gowder and Others Vs Ramayya Gowder and Another
High Court Of Kerala · AIR 1967 Ker 79 : (1966) 10 KLJ 275
Succession Act, 1925 — Section 173
High Courts19 Oct 1965Dismissed
Parameswaran Vs Principal, Medical College, Trivandrum and Others
High Court Of Kerala · (1966) KLJ 717
Constitution of India, 1950 — Article 12, 14Kerala University Act, 1974 — Section 19
High Courts19 Oct 1965Dismissed
Muhammed Vs Pareekkutty
High Court Of Kerala · (1965) KLJ 1088
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts18 Oct 1965Dismissed
Chambala Karayi Sreenivasan, Kallayi Amsom, Vayalalam desom, Tellicherry and Others Vs Pullamballi Cheerootty of Kallayi Amsom Vaylalam desom Tellicherry and Another
High Court Of Kerala · AIR 1967 Ker 63
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 6 Rule 2, 9, 96
High Courts18 Oct 1965Allowed
Veeran and Another Vs T.V. Krishnamoorthy and Another
High Court Of Kerala · AIR 1966 Ker 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7
High Courts18 Oct 1965
Veeran and Another Vs Krishnamoorthy and Another
High Court Of Kerala · (1965) KLJ 1112
High Courts14 Oct 1965Dismissed
Karthiayani Pillai Vs Appi Pennu Mathu
High Court Of Kerala · (1966) KLJ 56
Kerala Land Reforms Act, 1963 — Section 2(25), 2(49)
High Courts11 Oct 1965
Narayana Lal Vs Mankuzhi Madhavan and Others
High Court Of Kerala · (1965) KLJ 1042
Hindu Religious Institutions Act — Section 32, 4
High Courts11 Oct 1965Dismissed
Little Flower Company Ltd., Ollur Vs Poulose and Others
High Court Of Kerala · (1966) KLJ 218
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(xi)
High Courts08 Oct 1965
Aloysious John Vs State of Kerala
High Court Of Kerala · (1965) KLJ 950
Constitution of India, 1950 — Article 20(3), 22Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 60, 60, 61Evidence Act, 1872 — Section 45, 47, 73
High Courts08 Oct 1965
Tata Oil Mills Company Ltd. Vs Dominic Gomez and Others
High Court Of Kerala · (1965) KLJ 1151 : (1966) 1 LLJ 626
Constitution of India, 1950 — Article 226
High Courts07 Oct 1965Dismissed
State of Kerala Vs Kesavan Govindan Potti
High Court Of Kerala · AIR 1966 Ker 104 : (1965) KLJ 1154
Civil Procedure Code, 1908 (CPC) — Section 82Limitation Act, 1908 — Article 181, 182(1)
High Courts06 Oct 1965Allowed
Abraham Vs Executive Officer, Peruvanthanam Panchayat
High Court Of Kerala · (1965) KLJ 998
Kerala Panchayat Act, 1960 — Section 69(4)
High Courts01 Oct 1965Allowed
Velappa Pillai Vs Govinda Pillai
High Court Of Kerala · (1966) KLJ 6
Transfer of Property Act, 1882 — Section 2(c), 2(c)(vii), 22, 22(1)(ii), 55