High Courts18 Aug 1964
Commissioner of Income Tax Vs Woodland Estates Ltd.
High Court Of Kerala · (1965) 58 ITR 612 : (1964) KLJ 1048
Rubber Act, 1947 — Section 13
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,549 of 2,714
High Courts17 Aug 1964Dismissed
Rajan Vs Thomas
High Court Of Kerala · (1964) KLJ 1218
Kerala Municipalities Act, 1960 — Section 63(1)
High Courts14 Aug 1964
Raman Pillai and Others Vs State of Kerala
High Court Of Kerala · (1964) KLJ 1103
Penal Code, 1860 (IPC) — Section 148, 149, 294, 324, 326
High Courts14 Aug 1964
Krishna Iyer Vs Addl. Income Tax Officer, Ernakulam
High Court Of Kerala · (1966) 59 ITR 145
Constitution of India, 1950 — Article 226
High Courts14 Aug 1964Allowed
Ahamed Vs State of Kerala
High Court Of Kerala · (1964) KLJ 875
Motor Vehicles Act, 1988 — Section 123, 42(1)
High Courts14 Aug 1964
The Food Inspector, Trichur Municipality, Trichur Vs O.D. Paul and Another
High Court Of Kerala · AIR 1965 Ker 96 : (1965) CriLJ 445
Prevention of Food Adulteration Act, 1954 — Section 2(1)
High Courts14 Aug 1964Allowed
Sreedhara Marar Raman Pillay and Others Vs State of Kerala
High Court Of Kerala · AIR 1965 Ker 196 : (1965) CriLJ 215
Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 367, 537Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts14 Aug 1964Dismissed
Krishna Iyer Vs Income Tax Officer (Addl.) Ernakulam and Another
High Court Of Kerala · (1965) KLJ 28
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(1), 2(4A), 30, 33, 66
High Courts13 Aug 1964
The Commissioner of Income Tax, Kerala, Ernakulam Vs The Ouchterlony Vally Estates (1938) Ltd., Calicut
High Court Of Kerala · AIR 1965 Ker 94 : (1965) 58 ITR 618
Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1922 — Rule 24
High Courts13 Aug 1964Dismissed
Workmen of the Modern Tile and Clay Works, Feroke Vs Industrial Tribunal, Kozhikode and Another
High Court Of Kerala · (1965) KLJ 379
High Courts12 Aug 1964Dismissed
Narayana Pillai Vs Registrar, University of Kerala and Others
High Court Of Kerala · (1964) KLJ 1142
Constitution of India, 1950 — Article 226, 311
High Courts12 Aug 1964
Balakrishna Warrier and Others Vs Sreedhara Warrier and Others
High Court Of Kerala · (1964) KLJ 929
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 81
High Courts12 Aug 1964
Commr. of Income Tax, Kerala Vs Estate of late C. Cherutty
High Court Of Kerala · (1964) KLJ 851
Income Tax Act, 1922 — Section 66(1)
High Courts10 Aug 1964
Catholic Bank of India Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1964) KLJ 862
Banking Regulation Act, 1949 — Section 35
High Courts10 Aug 1964
V.K.U. Menon Vs Commissioner of Income Tax
High Court Of Kerala · (1964) KLJ 926
Companies Act, 1956 — Section 2(46)
High Courts06 Aug 1964Allowed
Mathai and Others Vs Mani
High Court Of Kerala · (1964) KLJ 1166
Arbitration Act, 1940 — Section 10, 20, 8, 8(1), 8(1)(a)
High Courts06 Aug 1964
Commissioner of Income Tax Vs Cochin Electric Company Ltd.
High Court Of Kerala · (1965) 57 ITR 82
Income Tax Act, 1922 — Section 10(2)(vi), 10(5), 66, 66(1)
High Courts06 Aug 1964Allowed
K. K. Warrier and Others Vs State of Kerala
High Court Of Kerala · (1964) KLJ 939
Official Secrets Act, 1923 — Section 3, 5(2), 5(4)Penal Code, 1860 (IPC) — Section 120B
High Courts05 Aug 1964Dismissed
Vasudevan Nair and Others Vs Balakrishna Pillai and Others
High Court Of Kerala · (1964) KLJ 922
Calicut City Municipality Act, 1961 — Section 439(a), 52(2)(e)
High Courts04 Aug 1964
Valayudhan Vs Gokulan
High Court Of Kerala · (1964) KLJ 982
Limitation Act, 1963 — Section 15