High Courts03 Sept 1965Dismissed
V.K. Unni Nellikode Vs M.K. Gopalan Nair and Another
High Court Of Kerala · AIR 1966 Ker 239
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2, 22(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,534 of 2,714
High Courts01 Sept 1965Allowed
Ameen Pillai Rawther Hassan Kari Rawther and Another Vs Asst. Controller of Estate Duty, Ernakulam and Others
High Court Of Kerala · AIR 1966 Ker 100
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 58(4)
High Courts01 Sept 1965
Vasudeva Menon (M.K.) Vs State of Kerala and Others
High Court Of Kerala · (1966) 10 KLJ 739 : (1966) 1 LLJ 630
Constitution of India, 1950 — Article 16, 311
High Courts01 Sept 1965Allowed
Hassan Kani Rowther and Another Vs Asst. Controller of Estate Duty, Ernakulam and Others
High Court Of Kerala · (1965) KLJ 1161
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 35, 46(2), 5(1), 53, 53(1)
High Courts31 Aug 1965
Ammalu Amma Vs Lakshmi Amma and Others
High Court Of Kerala · (1966) KLJ 133
Civil Procedure Code, 1908 (CPC) — Section 60Hindu Succession Act, 1956 — Section 30, 7
High Courts27 Aug 1965Allowed
Mariamma alias Thankamma Vs Mathew
High Court Of Kerala · (1965) KLJ 845
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489(2)
High Courts27 Aug 1965Dismissed
Appu Menon Alias Krishna Menon Vs State of Kerala
High Court Of Kerala · (1965) KLJ 1202
Abkari Laws (Amendment and Validation) Ordinance — Section 6(2)
High Courts26 Aug 1965
Janardhanan Vs Sales Tax Officer, Special Circle I, Calicut
High Court Of Kerala · (1966) KLJ 53
General Sales Tax Act, 1125 — Section 11(2), 3(2)
High Courts25 Aug 1965Dismissed
Executive Officer, Ezhome Panchayat Vs Damodaran
High Court Of Kerala · (1965) KLJ 1031
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 10, 10(1), 2, 4, 5
High Courts25 Aug 1965Dismissed
Commonwealth Trust Limited, Calicut Vs State of Kerala and Others
High Court Of Kerala · AIR 1966 Ker 148 : (1966) 12 FLR 445
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(5)
High Courts25 Aug 1965
Sales Tax Officer Vs K.V. Moosa Koya and Another
High Court Of Kerala · (1966) 18 STC 464
Central Sales Tax Act, 1956 — Section 14, 15
High Courts25 Aug 1965
State of Kerala 1st Party Vs Krishnan Kutty 2nd Party
High Court Of Kerala · (1965) KLJ 841
Criminal Procedure Code, 1898 (CrPC) — Section 221, 348, 349, 438Penal Code, 1860 (IPC) — Section 348, 380, 457, 75
High Courts25 Aug 1965Allowed
Gouridas Vs Government of Kerala
High Court Of Kerala · (1965) KLJ 898
Kerala Prohibition of Ragging Act, 1998 — Section 49A(8), 8(1)(j)
High Courts23 Aug 1965Allowed
K.P. Padmanabhan Nair Vs State of Kerala
High Court Of Kerala · AIR 1966 Ker 110
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Kerala Government Servants (Conduct) Rules, 1960 — Rule 64, 68
High Courts23 Aug 1965Dismissed
Kochuvareed Vs Addl. Income Tax Officer, Ernakulam and Another
High Court Of Kerala · (1965) KLJ 1177
Constitution of India, 1950 — Article 14, 20(1)Income Tax Act, 1961 — Section 271(1)(c), 271(l)(a), 273, 297(2)(g)
High Courts17 Aug 1965Allowed
Caltex (India) Ltd. Vs Presiding Officer, Labour Court, Quilon and Others
High Court Of Kerala · AIR 1967 Ker 109 : (1966) 2 LLJ 416
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15
High Courts17 Aug 1965
MOHAMMED Vs COLLECTOR OF CALICUT AND OTHERS.
High Court Of Kerala · (1967) 66 ITR 113 : (1965) KLJ 1170
Kerala Agricultural Income Tax Act, 1991 — Section 41(4)
High Courts16 Aug 1965Dismissed
K. Hariraya Kamath Vs Regional Transport Authority and Another
High Court Of Kerala · AIR 1967 Ker 129
Constitution of India, 1950 — Article 226
High Courts13 Aug 1965Allowed
Ittan Vs Subramania Iyer
High Court Of Kerala · (1965) KLJ 1001
Civil Procedure Code, 1908 (CPC) — Section 146, 2(10)