High Courts10 Jul 1964Dismissed
Kunhikrishnan Nair Vs State of Kerala and Another
High Court Of Kerala · (1964) KLJ 1171
Constitution of India, 1950 — Article 16, 311
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,552 of 2,714
High Courts10 Jul 1964Dismissed
P. Kunhikrishnan Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 1965 Ker 149
Constitution of India, 1950 — Article 16, 311Kerala State and Subordinate Services Rules, 1958 — Rule 10
High Courts09 Jul 1964Dismissed
Madhavan Vs The Orient Union Bank Ltd.
High Court Of Kerala · (1965) KLJ 607
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(xi)
High Courts09 Jul 1964
Sankara Bhatta Vs Ramayya Shetty
High Court Of Kerala · (1964) KLJ 983
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Tenants And Kudikidappukars Protection Act, 1963 — Section 4(vi)
High Courts07 Jul 1964
Thankappan and Another Vs Accommodation Controller and Tahsildar, Alleppey and Others
High Court Of Kerala · (1965) KLJ 527
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 4
High Courts06 Jul 1964
State of Kerala Vs Balakrishna Pillai
High Court Of Kerala · (1964) KLJ 808
Criminal Procedure Code, 1898 (CrPC) — Section 438(1)
High Courts03 Jul 1964Allowed
Maria Umma Vs Chacko
High Court Of Kerala · (1964) KLJ 979
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)
High Courts03 Jul 1964Dismissed
Jocob Vs Cherian
High Court Of Kerala · (1964) KLJ 879
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts03 Jul 1964Dismissed
Mariam and Others Vs Parameswaran Nambooripad and Others
High Court Of Kerala · (1964) KLJ 855
Contract Act, 1872 — Section 69, 70Transfer of Property Act, 1882 — Section 100, 82, 92
High Courts03 Jul 1964Dismissed
Mohammed Kunju Vs Harihara Iyer
High Court Of Kerala · (1964) KLJ 1220
Transfer of Property Act, 1882 — Section 55(4)
High Courts03 Jul 1964Dismissed
Meerasahib Muhammed Kunju Vs Padmanabha Iyer Harihara Iyer
High Court Of Kerala · AIR 1965 Ker 28
Negotiable Instruments Act, 1881 (NI) — Section 30Transfer of Property Act, 1882 — Section 55(4)
High Courts03 Jul 1964Dismissed
Mariam Vs Narayanan Thrathar Nambooripad
High Court Of Kerala · AIR 1965 Ker 55
Contract Act, 1872 — Section 69, 70Transfer of Property Act, 1882 — Section 100, 82, 92
High Courts02 Jul 1964
Raghava Kurup Vs The State of Kerala
High Court Of Kerala · (1965) CriLJ 173
Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 1964
Food Inspector, Calicut Corporation Vs P. Narayanan and Another
High Court Of Kerala · (1965) CriLJ 164
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts01 Jul 1964
Mullaveettil Saidumammad''s Children Abdurahiman and Others Vs Mundoli Ayidru''s son Alikoya and Others
High Court Of Kerala · AIR 1965 Ker 225
Malabar Tenancy (Amendment) Act, 1954 — Section 26Malabar Tenancy Act, 1930 — Section 21(1)
High Courts30 Jun 1964Allowed
A. S. Bava Vs Collector of Customs and Central Excise, Cochin
High Court Of Kerala · (1965) KLJ 533
Central Excise Rules, 1944 — Rule 32(2)Sea Customs Act, 1878 — Section 167(8)
High Courts30 Jun 1964
Health Inspector, Sherthalai Municipal Council Vs Ananda Naikken
High Court Of Kerala · (1964) KLJ 679
Criminal Procedure Code, 1898 (CrPC) — Section 246
High Courts30 Jun 1964
Income Tax Officer, Kozhikode Vs Swamy Satchidanand and Others
High Court Of Kerala · (1965) 58 ITR 128 : (1964) KLJ 757
Income Tax Act, 1922 — Section 44
High Courts26 Jun 1964Allowed
Narayanan and Others Vs State of Kerala
High Court Of Kerala · (1964) KLJ 642
Evidence Act, 1872 — Section 157, 32(1), 8
High Courts25 Jun 1964Dismissed
Seva Samaj Petitioner Vs Dasa Visa Sorothia Vanik Janathi Samooham
High Court Of Kerala · (1965) KLJ 275
Civil Procedure Code, 1908 (CPC) — Section 20