High Courts16 Nov 1964
Rama Krishnan Thambi Vs State of Kerala
High Court Of Kerala · (1966) 1 LLJ 235
Constitution of India, 1950 — Article 311
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,545 of 2,714
High Courts13 Nov 1964Allowed
Chandran Vs S. T. A. T. and Others
High Court Of Kerala · (1965) KLJ 294
Motor Vehicles Act, 1988 — Section 43, 43A, 47
High Courts13 Nov 1964
Chellamma and Others Vs Raman Pillai and Another
High Court Of Kerala · (1964) KLJ 1177
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(2)
High Courts11 Nov 1964
Mathai Vs Director of Panchayats and Another
High Court Of Kerala · (1965) KLJ 454
Kerala Panchayat Act, 1960 — Section 13, 144(3)
High Courts11 Nov 1964Dismissed
Bhaskaran Pillai and Another Vs Narayanan Asan and Others
High Court Of Kerala · (1965) KLJ 220
Succession Act, 1925 — Section 142, 152, 81
High Courts10 Nov 1964
Alavikutty and Others Vs Salmi and Others
High Court Of Kerala · (1965) KLJ 39
Transfer of Property Act, 1882 — Section 58
High Courts06 Nov 1964Allowed
P. Govinda Pillai Vs V.G.N. Padmanabha Pillai and Others
High Court Of Kerala · AIR 1965 Ker 123 : (1965) CriLJ 446 : (1965) KLJ 18
Constitution of India, 1950 — Article 19(1), 19(6), 20(1)General Clauses Act, 1897 — Section 20Prevention of Food Adulteration Act, 1954 — Section 16(1), 18(1), 2, 2(13), 2(5)
High Courts04 Nov 1964
Gopala Panikkar Vs Venki Alias Kunhikutty and Others
High Court Of Kerala · (1965) KLJ 31
High Courts02 Nov 1964Dismissed
Sree Narayana Transports Vs State of Kerala
High Court Of Kerala · (1965) 16 STC 659
Constitution of India, 1950 — Article 14, 301
High Courts26 Oct 1964Dismissed
Narayana Shenoi Vs Official Receiver, Alleppey and Others
High Court Of Kerala · (1965) KLJ 247
Provincial Insolvency Act, 1920 — Section 49, 61(6), 64(6), 70
High Courts23 Oct 1964Dismissed
Parvathi Pillai Vs Purushothama Pai
High Court Of Kerala · (1965) KLJ 140
Transfer of Property Act, 1882 — Section 27, 31
High Courts22 Oct 1964Allowed
Kader Vs Dy. Supdt. of Police, Kasaragod and Others
High Court Of Kerala · (1965) KLJ 293
High Courts21 Oct 1964
Ramakrishnan Ezhuthachan Vs State of Kerala and Others
High Court Of Kerala · (1966) 2 LLJ 412
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts21 Oct 1964
Louis Vs Kerala Public Service Commission and Another
High Court Of Kerala · (1965) KLJ 410
High Courts21 Oct 1964Dismissed
Krishnan Namboodiri Vs Narayanan Namboodiri
High Court Of Kerala · (1965) KLJ 12
Kerala Land Reforms Act, 1963 — Section 49, 7
High Courts20 Oct 1964Dismissed
Achamma and Others Vs Kochupillai Amma and Others
High Court Of Kerala · (1965) KLJ 223
High Courts19 Oct 1964Allowed
Popular Bank Ltd Vs Sainuba Beevi
High Court Of Kerala · (1965) KLJ 434
Evidence Act, 1872 — Section 114
High Courts19 Oct 1964Allowed
Pappu Vs Evans and Another
High Court Of Kerala · (1965) KLJ 330
Arbitration Act, 1940 — Section 34, 39(1)Civil Procedure Code, 1908 (CPC) — Section 2(c), 39(1)
High Courts13 Oct 1964Allowed
Thankamma Vs Kunjulakshmi and Others
High Court Of Kerala · (1965) KLJ 14
Travancore Ezhava Act, 1100 — Section 21
High Courts08 Oct 1964
Commissioner, Quilon Municipality Vs Malayalam Plantations Ltd.
High Court Of Kerala · (1964) KLJ 1149