High Courts10 Sept 1964Allowed
Gopalan Vs Sekharan
High Court Of Kerala · (1964) KLJ 1238
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20A, Order 5 Rule 9(3), 122
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,548 of 2,714
High Courts10 Sept 1964Partly Allowed
K.C. Ibrahimkutty Mathar Vs Josephine and Others
High Court Of Kerala · AIR 1965 Ker 98
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts10 Sept 1964
Ibrahimkutty Mather Vs Josephine
High Court Of Kerala · (1964) KLJ 1232
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 92
High Courts09 Sept 1964Dismissed
Thrivikrama Pai Vs Fort Cochin Municipality and Another
High Court Of Kerala · (1965) KLJ 753
High Courts07 Sept 1964Dismissed
State Bank of Travancore Vs Lukka
High Court Of Kerala · (1964) KLJ 1032
High Courts04 Sept 1964Dismissed
Mattanchery Municipal Council Vs Perumal Chettiar
High Court Of Kerala · (1965) KLJ 311
Cochin Municipal Act, 1113 — Section 242, 264
High Courts02 Sept 1964
Sankaran Nambudiripad Vs Moideen
High Court Of Kerala · (1965) KLJ 16
Kerala High Court Act, 1958 — Section 2(22)
High Courts02 Sept 1964Allowed
Seyedali Rowthen and Others Vs Nharakkot Jummath Mosque and Others
High Court Of Kerala · (1965) KLJ 188
High Courts01 Sept 1964
Andru Vs Moidu and Others
High Court Of Kerala · (1964) KLJ 963
Civil Procedure Code, 1908 (CPC) — Section 47, 47(2)
High Courts01 Sept 1964Dismissed
St. Martin Oil Mills Vs Deputy Chief Controller of Imports and Exports
High Court Of Kerala · (1965) KLJ 97
Imports and Exports (Control) Act, 1947 — Section 3, 4A
High Courts31 Aug 1964Dismissed
Ummar Vs Meenakashi Neithiar Amma and Another
High Court Of Kerala · (1964) KLJ 967
General Clauses Act, 1897 — Section 3(25)Kerala Land Reforms Act, 1963 — Section 7
High Courts31 Aug 1964
Ramaswamy Iyer and Others Vs Suppalu Ammal
High Court Of Kerala · (1964) KLJ 1157
Transfer of Property Act, 1882 — Section 11
High Courts29 Aug 1964
Goodland Plantations (Private) Ltd. Vs State Bank of Travancore
High Court Of Kerala · (1965) KLJ 359
Constitution of India, 1950 — Article 245
High Courts20 Aug 1964Allowed
Moidu Vs Income Tax Officer
High Court Of Kerala · (1965) KLJ 262
Income Tax Act, 1961 — Section 139, 143(3), 147, 148, 148
High Courts20 Aug 1964Dismissed
Joseph Vs Scaria and Another
High Court Of Kerala · (1964) KLJ 1192
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 54
High Courts20 Aug 1964
Appukuttan Kasaba and Another Vs State of Kerala
High Court Of Kerala · (1964) KLJ 901
Evidence Act, 1872 — Section 114Probation of Offenders Act, 1958 — Section 3
High Courts20 Aug 1964Allowed
Vasudevan Vs Choyikutty
High Court Of Kerala · (1964) KLJ 991
Civil Procedure Code, 1908 (CPC) — Section 144, 2(2), 47Limitation Act, 1963 — Section 6, 9
High Courts20 Aug 1964Allowed
John Panachikkal Vs State of Kerala
High Court Of Kerala · (1964) KLJ 909
Penal Code, 1860 (IPC) — Section 294A, 415, 420
High Courts20 Aug 1964Dismissed
Unnikrishna Menon Vs Sankara Menon and Others
High Court Of Kerala · (1964) KLJ 959
Limitation Act, 1963 — Article 120
High Courts18 Aug 1964
Dharmaposhanam Company Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1965) 58 ITR 600 : (1964) KLJ 1111
Income Tax Act, 1922 — Section 4(3)(i)