High Courts29 Sept 1965Dismissed
Narayanaswamy Vs Addl. I. T. O. Alleppey and Another
High Court Of Kerala · (1965) KLJ 1191
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,533 of 2,714
High Courts29 Sept 1965
V.K. Balakrishnan Vs Asoka Bank Ltd., Muttathangadi, Sherlalai
High Court Of Kerala · AIR 1966 Ker 42
Kerala Agrlculturists Debt Relief Act, 1958 — Section 15(1), 18(1), 2
High Courts28 Sept 1965Allowed
A.S. Bava Vs Collector of Customs and Others
High Court Of Kerala · AIR 1966 Ker 195
Central Excises and Salt Act, 1944 — Section 12, 35Customs Act, 1962 — Section 129Sea Customs Act, 1878 — Section 189
High Courts28 Sept 1965
T.V. Muhamed Vs Union of India (UOI)
High Court Of Kerala · AIR 1966 Ker 97
Railways Act, 1890 — Section 47(1), 55, 56
High Courts28 Sept 1965
Muhammed Vs Union of India
High Court Of Kerala · (1965) KLJ 1085
Railways Act, 1890 — Section 47(1)(f), 55
High Courts27 Sept 1965
Chandrasekharan Vs Official Liquidator and Another
High Court Of Kerala · (1966) 10 KLJ 79 : (1966) 1 LLJ 844
Industrial Disputes Act, 1947 — Section 25G
High Courts27 Sept 1965
M. K. Mohammed Kunhi Vs Income Tax Officer, Cannanore, and Another
High Court Of Kerala · (1966) 59 ITR 171
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 253, 265
High Courts27 Sept 1965Dismissed
Ouseph Akkara Anthony and Another Vs Philomina
High Court Of Kerala · AIR 1966 Ker 106
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1908 — Article 144Limitation Act, 1963 — Article 65
High Courts24 Sept 1965Allowed
Jaladharan Vs District Transport Officer, Trivandrum and Others
High Court Of Kerala · (1966) KLJ 673
High Courts24 Sept 1965Dismissed
Skaria Francis Vs State of Kerala and Others
High Court Of Kerala · AIR 1967 Ker 128
Land Acquisition Act, 1894 — Section 30, 9(3)
High Courts24 Sept 1965Dismissed
Parameswaran Pillai Vs Kochukunju Panicker
High Court Of Kerala · (1965) KLJ 999
Kerala Agrlculturists Debt Relief Act, 1958 — Section 7, 8
High Courts23 Sept 1965Dismissed
The Workmen of Madura Co. Ltd., Cochin Vs The Labour Court, Quilon and Another
High Court Of Kerala · AIR 1966 Ker 167 : (1966) 12 FLR 131 : (1965) KLJ 1180
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 15
High Courts23 Sept 1965
Workmen of Madura Company, Ltd. and Others Vs Labour Court and Others
High Court Of Kerala · (1966) 1 LLJ 498
Constitution of India, 1950 — Article 226
High Courts23 Sept 1965Dismissed
Melkanganam Tahsildar, Trivandrum Vs Govindan Nair and Another
High Court Of Kerala · (1965) KLJ 1090
Travancore Land Acquisition Act, 1089 — Section 18, 18(2)
High Courts22 Sept 1965
Francis Manjooran and Others Vs Government of India, Ministry of External Affairs, New Delhi and Others
High Court Of Kerala · AIR 1966 Ker 20
Constitution of India, 1950 — Article 19(1), 21Passports Act, 1967 — Section 3Penal Code, 1860 (IPC) — Section 340
High Courts17 Sept 1965Dismissed
Illikkal Devaswom Vs Pottakkatt Narayanan Raghavan and Another
High Court Of Kerala · AIR 1966 Ker 96 : (1965) KLJ 1081
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 7Transfer of Property Act, 1882 — Section 53A, 54
High Courts16 Sept 1965Dismissed
K.P. Condayi and Another Vs Sales Tax Officer, Special Circle, Kozhikode
High Court Of Kerala · AIR 1967 Ker 47 : (1966) 10 KLJ 429
Kerala Surcharge on Taxes Act, 1957 — Section 3
High Courts14 Sept 1965Dismissed
Aypunni Mani Vs Devassy Kochouseph and Others
High Court Of Kerala · AIR 1966 Ker 203
Contract Act, 1872 — Section 128
High Courts14 Sept 1965Dismissed
Mani Vs Kochouseph and Others
High Court Of Kerala · (1965) KLJ 1065
Contract Act, 1872 — Section 128, 145
High Courts03 Sept 1965Dismissed
Kunjukuity Amma Vs Raghavakurup and Others
High Court Of Kerala · (1965) KLJ 1055
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5)