High Courts24 Jul 1964Dismissed
Ismail and Co Vs State of Kerala and Another
High Court Of Kerala · (1965) KLJ 351
Constitution of India, 1950 — Article 276, 276(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,551 of 2,714
High Courts23 Jul 1964Allowed
Mathai Vs State of Kerala
High Court Of Kerala · (1964) KLJ 798
Criminal Procedure Code, 1898 (CrPC) — Section 260Kerala Forest Act, 1961 — Section 2(f), 27
High Courts23 Jul 1964
Gangadharan Pillai Vs Sales Tax Officer
High Court Of Kerala · (1967) 19 STC 289
High Courts23 Jul 1964Dismissed
Punnakkal Konnu''s daughter Ammu Vs Thekkekara Kunhunni''s son Krishnan and Others
High Court Of Kerala · AIR 1965 Ker 32
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 68Kerala Compensation for Tenants Improvements Act, 1958 — Section 5(3)
High Courts21 Jul 1964Dismissed
Bappani Rai Vs Thyampanna Rai and Others
High Court Of Kerala · AIR 1965 Ker 221
Trusts Act, 1882 — Section 90
High Courts21 Jul 1964
Kerala State Electricity Board Vs State and Others
High Court Of Kerala · (1966) 1 LLJ 488
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts20 Jul 1964
Paul Vs Commissioner of Income Tax
High Court Of Kerala · (1964) KLJ 941
Income Tax Act, 1922 — Section 10(2A)
High Courts20 Jul 1964
Kuttialikutty Marakkar''s daughter Kizhakkiniyakath Kunhimmayumma Vs Kozhisseri Paleri Ittoli Amma and Others
High Court Of Kerala · AIR 1965 Ker 223
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11
High Courts20 Jul 1964Dismissed
Chacko Chacko Kaithakuttu Veedu and Others Vs Board of Revenue, State of Kerala and Others
High Court Of Kerala · AIR 1966 Ker 46
Constitution of India, 1950 — Article 14, 245, 246, 265Kerala Luxury Tax on Tobacco (Validation) Act, 1964 — Section 3, 4(3), 5, 6
High Courts17 Jul 1964Allowed
Abraham Varghese Vs State of Kerala
High Court Of Kerala · AIR 1965 Ker 175 : (1965) CriLJ 102
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 409, 467, 471, 477A
High Courts16 Jul 1964Dismissed
P.S. Subramanian Vs S.S. Venkitadri Iyer
High Court Of Kerala · AIR 1965 Ker 236
Limitation Act, 1908 — Section 15(1)
High Courts16 Jul 1964Dismissed
Subramonian Vs Venkitadri Iyer
High Court Of Kerala · (1964) KLJ 928
Limitation Act, 1908 — Section 15(1)
High Courts15 Jul 1964Dismissed
Ayissu Vs Ahammed
High Court Of Kerala · (1964) KLJ 690
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts13 Jul 1964Allowed
P.K. Varghese and Sons Vs Sales Tax Officer, Special Circle, Ernakulam
High Court Of Kerala · AIR 1965 Ker 212
Central Sales Tax Act, 1956 — Section 10
High Courts13 Jul 1964Dismissed
State of Kerala Vs M.P. Ali Meerankutty
High Court Of Kerala · AIR 1965 Ker 59 : (1965) CriLJ 178
Criminal Procedure Code, 1898 (CrPC) — Section 155, 190, 190(1), 247, 4(1)
High Courts13 Jul 1964Allowed
Vamanan Nambudiri Vs Narayana Kurup and Others
High Court Of Kerala · (1964) KLJ 865
Civil Procedure Code, 1908 (CPC) — Section 144, 2(2), 47Land Acquisition Act, 1894 — Section 30
High Courts13 Jul 1964Dismissed
State of Kerala Vs Ali
High Court Of Kerala · (1964) KLJ 949
Penal Code, 1860 (IPC) — Section 160
High Courts13 Jul 1964Allowed
Thayillath Vamanan Nambudiri Vs Ammarmankandiyil Narayana Kurup and Others
High Court Of Kerala · AIR 1965 Ker 1
Civil Procedure Code, 1908 (CPC) — Section 2(2)Malabar Tenancy (Amendment) Act, 1956 — Section 5(2)
High Courts10 Jul 1964
Stale of Kerala Vs Kanda
High Court Of Kerala · (1964) KLJ 988
Arms Act, 1959 — Section 25(1)(a), 27, 3
High Courts10 Jul 1964Dismissed
Subramonian Chettiar Vs Krishnaveni Ammal
High Court Of Kerala · (1964) KLJ 882
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115, 148, 149, 151