High Courts12 Aug 1965Allowed
Sandhiyavu Pillai Vs State of Kerala and Others
High Court Of Kerala · (1965) KLJ 1167
Kerala Land Acquisition Act, 1961 — Section 2, 3(1), 4, 43, 45Land Acquisition Act, 1894 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,535 of 2,714
High Courts12 Aug 1965Allowed
L.R.S.K. Ramaraj Vs Vandanmedu Panchayat and Others
High Court Of Kerala · (1965) KLJ 1083
Kerala Panchayat (Building Taxes) Rules 1963 — Rule 11Kerala Panchayat Raj Act, 1994 — Section 68
High Courts11 Aug 1965
Workmen of Standard Furniture Company, Ltd. Vs District Labour Officer and Conciliation Officer and Others
High Court Of Kerala · (1965) KLJ 1076 : (1966) 1 LLJ 236
Industrial Disputes Act, 1947 — Section 12, 22
High Courts11 Aug 1965Dismissed
Workmen of the Standard Furniture Co. Ltd. Chalakudi Vs District Labour Officer and Conciliation Officer and Others
High Court Of Kerala · (1965) KLJ 1077
Industrial Disputes Act, 1947 — Section 12, 12(3), 22
High Courts10 Aug 1965
Mrs. Hazel Arnone Vs George Thomas Robert Arnone and Another
High Court Of Kerala · AIR 1966 Ker 34
Divorce Act, 1869 — Section 17A, 47, 51, 7
High Courts06 Aug 1965Dismissed
Pangelan Vs The Regional Transport Authority, Trichur and two others
High Court Of Kerala · (1966) KLJ 837
High Courts06 Aug 1965
Daniel and Others Vs State of Kerala
High Court Of Kerala · (1965) KLJ 1023
Criminal Procedure Code, 1898 (CrPC) — Section 428Prevention of Food Adulteration Act, 1954 — Section 17
High Courts06 Aug 1965
State of Kerala Vs Antony D''Cruz
High Court Of Kerala · (1966) 1 LLJ 373
Industrial Disputes Act, 1947 — Section 12, 19, 22, 23, 24Probation of Offenders Act, 1958 — Section 4
High Courts06 Aug 1965Dismissed
E.J. Mathew Vs State of Kerala
High Court Of Kerala · (1966) 17 STC 25
Constitution of India, 1950 — Article 286
High Courts04 Aug 1965
Madhavan Pillai Somanatha Pillai and Another Vs State of Kerala and Others
High Court Of Kerala · (1966) CriLJ 913
Civil Procedure Code, 1908 (CPC) — Section 107, 115, 2, 94Criminal Procedure Code, 1898 (CrPC) — Section 203Limitation Act, 1963 — Section 3
High Courts02 Aug 1965
Canara Bank Ltd. and Another Vs Dy. Tahsildar, Revenue Recovery, Kottayam and Others
High Court Of Kerala · (1965) KLJ 1051
Travancore-Cochin Vehicles Taxation Act, 1950 — Section 2(8), 4
High Courts30 Jul 1965Dismissed
Essa Ismail alias Babu Vs State of Kerala
High Court Of Kerala · (1965) KLJ 915
Constitution of India, 1950 — Article 14, 31A, 31B
High Courts30 Jul 1965Dismissed
State of Kerala Vs Gopalan and Another
High Court Of Kerala · (1965) KLJ 1068
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts29 Jul 1965Allowed
Mammoo Alias Kunhammed Keyi Vs Cheria Kaderkutty Keyi
High Court Of Kerala · (1965) KLJ 821
Arbitration Act, 1940 — Section 14, 15, 16, 17, 2(c)
High Courts29 Jul 1965
Trivandrum Tobacco Combines Vs Commr. of Income Tax, Kerala
High Court Of Kerala · (1965) KLJ 836
Income Tax Act, 1922 — Section 23(4), 26A
High Courts29 Jul 1965
Catholic Bank of India Ltd., (In Liquidation) Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1965) KLJ 802
Income Tax Act, 1922 — Section 10(2)(x), 10(2)(xv)
High Courts27 Jul 1965
Commissioner of Income Tax, Kerala Vs Mackar Pillai Respondent
High Court Of Kerala · (1965) KLJ 788
Income Tax Act, 1922 — Section 16(3), 23A
High Courts26 Jul 1965
Jose Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1965) KLJ 803
Income Tax Act, 1922 — Section 16(3)(a)(iii)
High Courts26 Jul 1965Dismissed
Alberi Vs State of Kerala and Another
High Court Of Kerala · (1965) 07 KL CK 0021
Criminal Procedure Code, 1898 (CrPC) — Section 173, 4(1)(I)Penal Code, 1860 (IPC) — Section 211
High Courts26 Jul 1965
The Commissioner of Wealth Tax, Kerala, Ernakulam Vs Puthiya Ponmanichintakam Wakf
High Court Of Kerala · AIR 1966 Ker 108 : (1967) 63 ITR 787
Wealth Tax Act, 1957 — Section 21(1), 3