High Courts26 Feb 1965Allowed
Krishna Menon Vs Narayana Prabhu and Others
High Court Of Kerala · (1965) KLJ 605
Kerala Agrlculturists Debt Relief Act, 1958 — Section 7
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,541 of 2,714
High Courts26 Feb 1965Dismissed
Health Inspector, Badagara Municipality Appellant Vs Kelappan
High Court Of Kerala · (1965) KLJ 485
Kerala Municipalities Act, 1961 — Section 355(1)(c), 389
High Courts25 Feb 1965Dismissed
Secretary, Indian Naval Canteen Control Board, New Delhi Vs Industrial Tribunal, Ernakulam and Another
High Court Of Kerala · AIR 1966 Ker 94 : (1965) 11 FLR 25
Constitution of India, 1950 — Article 2Industrial Disputes Act, 1947 — Section 2
High Courts22 Feb 1965Dismissed
P.K. Karthikeyan Vs Regional Transport Authority, Trichur and Another
High Court Of Kerala · AIR 1966 Ker 137
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44, 48(3)
High Courts22 Feb 1965Dismissed
M/s. C. Abdulla and Co Vs Income Tax Officer, Cannanore
High Court Of Kerala · (1965) KLJ 875
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(6), 29, 3(1)(c), 45(1), 46(1)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3, 3(1)
High Courts19 Feb 1965Allowed
M.N. Adhikari and Another Vs Food Inspector, Kunnamkulam Municipality and Another
High Court Of Kerala · AIR 1965 Ker 295 : (1965) CriLJ 775 : (1965) KLJ 456
Criminal Procedure Code, 1898 (CrPC) — Section 177, 351, 439Prevention of Food Adulteration Act, 1954 — Section 16(1), 17
High Courts18 Feb 1965
M/s. C. Abdulla and Co. Vs Income Tax Officer, Cannanore and Another
High Court Of Kerala · (1965) KLJ 1005
Income Tax Act, 1961 — Section 142, 142(3), 144, 2(3)
High Courts17 Feb 1965
Joseph Vs Francis and Another
High Court Of Kerala · (1965) KLJ 988
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8)
High Courts15 Feb 1965Dismissed
Thomas and Others Vs Viswanathan Pillai and Others
High Court Of Kerala · (1965) KLJ 596
Travancore Land Acquisition Act, 1089 — Section 27
High Courts12 Feb 1965Allowed
Dhanalekshmi Vilas Cashew Co. Vs Regional Transport Authority
High Court Of Kerala · (1965) KLJ 616
Motor Vehicles Act, 1988 — Section 60, 74
High Courts12 Feb 1965
Sankaran Nair Chellappen Nair and Others Vs State of Kerala
High Court Of Kerala · AIR 1965 Ker 248 : (1965) CriLJ 647
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 21, 25Penal Code, 1860 (IPC) — Section 34
High Courts12 Feb 1965Dismissed
Kunjan Haji Vs Munsif, Trichur
High Court Of Kerala · (1965) KLJ 1061
Kerala Panchayat (Conduct of Election and Election Disputes) Rules, 1961 — Rule 117
High Courts10 Feb 1965
Meannan Vs Venkatarama Chettiar
High Court Of Kerala · (1965) KLJ 1008
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17)
High Courts09 Feb 1965Dismissed
Commissioner, Calicut Corporation Vs Mohanlal Medical Stores
High Court Of Kerala · (1965) KLJ 268
Calicut City Municipality Act, 1961 — Section 299
High Courts05 Feb 1965Allowed
Joseph alias Cooni and Others Vs Alexander
High Court Of Kerala · (1965) KLJ 242
Civil Procedure Code, 1908 (CPC) — Section 105
High Courts05 Feb 1965Dismissed
Joseph Vs Chacko
High Court Of Kerala · (1965) KLJ 350
Debt Relief Act — Section 11(6)
High Courts03 Feb 1965Allowed
Joshuva Vs Mani and Another
High Court Of Kerala · (1965) KLJ 467
Succession Act, 1925 — Section 180
High Courts02 Feb 1965Dismissed
D. C. Johar and Sons (P) Ltd Vs State of Kerala
High Court Of Kerala · (1965) KLJ 317
Cochin Abkari Act, 1077 — Section 17, 6
High Courts01 Feb 1965
M. Madhavan Pillai Vs State of Kerala and Others
High Court Of Kerala · AIR 1965 Ker 301 : (1965) KLJ 326
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 9