High Courts11 Dec 1964Dismissed
Sankaran Nair Vs State of Kerala and Others
High Court Of Kerala · (1965) KLJ 225
Constitution of India, 1950 — Article 226, 309States Reorganisation Act, 1956 — Section 115, 15
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,544 of 2,714
High Courts11 Dec 1964Dismissed
Muhammad Pathummal and Others Vs Padmanabha Pillai and Others
High Court Of Kerala · (1965) KLJ 424
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts11 Dec 1964Dismissed
Usman and Another Vs Food Inspector, Kozhikode Corporation
High Court Of Kerala · (1965) KLJ 80
Constitution of India, 1950 — Article 19Prevention of Food Adulteration Act, 1954 — Section 13, 13(5), 16, 7
High Courts09 Dec 1964Dismissed
V.V. Krishna Iyer Sons Vs New Era Manufacturing Co. Ltd., Palghat
High Court Of Kerala · AIR 1965 Ker 241
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Companies Act, 1956 — Section 428, 433, 434(1), 439(2), 439(3)
High Courts08 Dec 1964Dismissed
Lakshmi Chit Funds Private Ltd. Vs Official Liquidator, Palai Central Bank Ltd.
High Court Of Kerala · (1965) KLJ 60
Travancore Chitties Act, 1120 — Section 17(1), 19(2)
High Courts07 Dec 1964Dismissed
Sultan Rawther Vs Vavookan Rawther and Others
High Court Of Kerala · (1965) KLJ 882
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 33 Rule 5, Order 33 Rule 8, Order 41 Rule 10
High Courts07 Dec 1964Dismissed
Mammoo and Another Vs Asya and Others
High Court Of Kerala · (1965) KLJ 176
Kerala Land Reforms Act, 1963 — Section 106, 106(1), 3, 3(iii), 3(v)
High Courts04 Dec 1964Dismissed
Ahammed Kannu Vs Mohammed Kunju
High Court Of Kerala · (1965) KLJ 279
High Courts04 Dec 1964
Muhammed Vs Govardhanlal and Others
High Court Of Kerala · (1965) KLJ 108
Transfer of Property Act, 1882 — Section 55(2)
High Courts03 Dec 1964Dismissed
Agricultural Co-operative Society, Chennithala Vs Sreedhara Kurup
High Court Of Kerala · (1965) KLJ 431
Travancore-Cochin Irrigation Act, 1956 — Section 2(5)(d)
High Courts02 Dec 1964Dismissed
Gopalan Vs State of Kerala
High Court Of Kerala · (1965) KLJ 892
Constitution of India, 1950 — Article 154, 166(3), 311(2), 356General Clauses Act, 1897 — Section 3(60)
High Courts01 Dec 1964Dismissed
Vasu Pillai Vs Registrar of Co-operative Societies and Others
High Court Of Kerala · (1965) KLJ 301
High Courts30 Nov 1964Dismissed
Velu Vs Bharathan and Others
High Court Of Kerala · (1965) KLJ 49
Limitation Act, 1908 — Article 176
High Courts20 Nov 1964Allowed
Poulose Vs Kunjunny
High Court Of Kerala · (1965) KLJ 306
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11(6), 4(6)
High Courts20 Nov 1964Allowed
Nelliyil Kunhali Haji Vs State of Kerala and Another
High Court Of Kerala · AIR 1966 Ker 14
Constitution of India, 1950 — Article 14, 19, 246(3)Kerala Building Tax Act, 1975 — Section 2, 4
High Courts19 Nov 1964
Manavallabhan Karnamulpad Vs State of Kerala and Another
High Court Of Kerala · (1965) KLJ 670
Kerala Land Acquisition Act, 1961 — Section 12(2), 20, 31(2)
High Courts18 Nov 1964
Varkey Vs Kunjuraman and Others
High Court Of Kerala · (1965) KLJ 44
Civil Procedure Code, 1908 (CPC) — Section 11, 13, 19Limitation Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 101
High Courts17 Nov 1964Dismissed
Krishnan Nair Vs Kerala State
High Court Of Kerala · (1965) KLJ 3
Criminal Procedure Code, 1898 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Nov 1964Allowed
Fancy Crockeries, Ernakulam Vs Collector of Customs and Another
High Court Of Kerala · (1965) KLJ 399
Evidence Act, 1872 — Section 106Sea Customs Act, 1878 — Section 167(8)
High Courts16 Nov 1964Dismissed
K.N. Thankam Vs State of Kerala and Others
High Court Of Kerala · AIR 1965 Ker 233
Constitution of India, 1950 — Article 16, 226, 309, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 9Kerala State and Subordinate Services Rules, 1958 — Rule 28