High Courts22 Sept 1964Allowed
Travancore Minerals Ltd Vs Commissioner, Quilon Municipality and Another
High Court Of Kerala · (1965) KLJ 376
Constitution of India, 1950 — Article 276(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,547 of 2,714
High Courts22 Sept 1964
Joseph Vs Parameswaran Pillai and Others
High Court Of Kerala · (1964) KLJ 1091
High Courts22 Sept 1964
Cherukutty Mattuvayil Chandukutty Vs Thoyali Kurinholi Arjunan and Another
High Court Of Kerala · AIR 1965 Ker 128
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 34 Rule 8Kerala Agrlculturists Debt Relief Act, 1958 — Section 11, 11(3), 5, 7
High Courts22 Sept 1964
Chandukutty Vs Arjunan
High Court Of Kerala · (1964) KLJ 1140
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 34 Rule 7
High Courts22 Sept 1964Allowed
Ammukutty Kunjamma Vs Ikkavamma
High Court Of Kerala · (1964) KLJ 1195
Transfer of Property Act, 1882 — Section 2(c)(vii), 55, 55(4)(b)
High Courts21 Sept 1964Dismissed
Kesavan Channar Kunjukrishnan Channar Vs Kesavan Channar Ramakrishnan Channar and Others
High Court Of Kerala · AIR 1967 Ker 45
Transfer of Property Act, 1882 — Section 92
High Courts18 Sept 1964Dismissed
Kunhi Beary Vs Kunhambu Nair
High Court Of Kerala · (1964) KLJ 1185
Kerala Agrlculturists Debt Relief Act, 1958 — Section 3(2)
High Courts18 Sept 1964Dismissed
Damodaran Vs Chandu
High Court Of Kerala · (1965) KLJ 174
Limitation Act, 1963 — Article 181
High Courts17 Sept 1964Dismissed
P.K. Mani Vs P.J. Mathai and Others
High Court Of Kerala · AIR 1965 Ker 211
Constitution of India, 1950 — Article 133(1)
High Courts17 Sept 1964
K.B. Kalikutty and Another Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · AIR 1965 Ker 222
Income Tax Act, 1922 — Section 10(2)
High Courts16 Sept 1964Dismissed
Sumathi Amma Vs Kunjulekshmi Amma and Another
High Court Of Kerala · (1964) KLJ 1222
Evidence Act, 1872 — Section 114, 67, 68
High Courts15 Sept 1964
Kunhipaly Vs Regional Provident Fund Commissioner and Others
High Court Of Kerala · (1966) 1 LLJ 642
Constitution of India, 1950 — Article 19, 3, 31Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 6, 7, 8
High Courts14 Sept 1964
Meerasayu Vs Meeran Pillai and Others
High Court Of Kerala · (1964) KLJ 1215
Kerala Court Fees and Suits Valuation Act, 1959 — Section 40(1)
High Courts14 Sept 1964
A. T. Menon alias Theyyunni Menon Vs Dr. A. R. Menon and Others
High Court Of Kerala · (1965) KLJ 171
High Courts11 Sept 1964Dismissed
Krishnadas and Another Vs Ammu Poojari and Others
High Court Of Kerala · (1964) KLJ 1070
High Courts11 Sept 1964Dismissed
Parameswaran Vs R.D.O. Palghat
High Court Of Kerala · (1964) KLJ 1039
Imports and Exports (Control) Act, 1947 — Section 3, 3(2), 5Industries (Development and Regulation) Act, 1951 — Section 18G, 24, 25
High Courts11 Sept 1964
State of Kerala Vs Kunhambu Nair and Another
High Court Of Kerala · (1964) KLJ 1008
Criminal Procedure Code, 1898 (CrPC) — Section 349(1A)
High Courts11 Sept 1964Dismissed
Mani and Others Vs State of Kerala
High Court Of Kerala · (1964) KLJ 1036
Penal Code, 1860 (IPC) — Section 324, 427, 447
High Courts11 Sept 1964Dismissed
Raju and Others Vs State of Kerala
High Court Of Kerala · (1964) KLJ 1043
Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 380, 457
High Courts10 Sept 1964Allowed
K. Sarvothama Srinivasa Shenoy and Co Vs Deputy Commissioner of Agrl, Income Tax and Sales Tax, Kozhikode
High Court Of Kerala · (1965) KLJ 438