High Courts09 Jun 1964
Elixir Plantations Ltd., Kottayam Vs The Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · AIR 1965 Ker 210
Income Tax Act, 1922 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,554 of 2,714
High Courts09 Jun 1964
Elixir Plantations Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1969) 71 ITR 741
Income Tax Act, 1922 — Section 66(5)
High Courts05 Jun 1964Dismissed
Kannan Vs Food Inspector, Cannanore Municipality
High Court Of Kerala · (1964) KLJ 559
Constitution of India, 1950 — Article 32Limitation Act, 1963 — Section 5
High Courts05 Jun 1964
Gopalan Vs Job
High Court Of Kerala · (1964) KLJ 519
Criminal Procedure Code, 1898 (CrPC) — Section 342, 344, 347
High Courts05 Jun 1964Dismissed
P. Kannan Kunhimangalam Vs The Food Inspector Cannanore Municipality
High Court Of Kerala · AIR 1965 Ker 37 : (1965) CriLJ 171
Criminal Procedure Code, 1898 (CrPC) — Section 369, 417(3), 430, 561ALimitation Act, 1963 — Section 5
High Courts03 Jun 1964Allowed
K.C. Antony Vs Sales Tax Officer
High Court Of Kerala · (1964) 15 STC 620
Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 4
High Courts03 Jun 1964
Lakshmi Vs Sankunni and Others
High Court Of Kerala · (1964) KLJ 766
Cochin Thiyya Act, 1107 — Section 25
High Courts02 Jun 1964Dismissed
Venkitasubramonia Iyer Vs Krishna Iyer and Others
High Court Of Kerala · (1964) KLJ 1002
Specific Relief Act, 1963 — Section 12, 16, 9
High Courts01 Jun 1964Dismissed
Bhaskara Pillai Vs State of Kerala and Others
High Court Of Kerala · (1964) KLJ 971
Constitution of India, 1950 — Article 14, 16
High Courts25 May 1964Allowed
West Coast Weaving Establishments Vs State of Kerala
High Court Of Kerala · (1964) KLJ 604 : (1964) 15 STC 898
High Courts25 May 1964
Advocate-General, Kerala State Vs John
High Court Of Kerala · (1964) KLJ 607
Contempt of Courts Act, 1952 — Section 3
High Courts25 May 1964
The Advocate General, Kerala State, Ernakulam Vs T.V. John
High Court Of Kerala · AIR 1965 Ker 49 : (1965) CriLJ 176
Contempt of Courts Act, 1971 — Section 3
High Courts22 May 1964Dismissed
Pazhanan Vs Viswanatha Pattar Pattamaly
High Court Of Kerala · (1964) KLJ 975
Malabar Tenancy (Amendment) Act, 1956 — Section 7
High Courts22 May 1964Dismissed
Narayana Bhatta Vs Narasimha Bhatta and Others
High Court Of Kerala · (1964) KLJ 724
Contract Act, 1872 — Section 16
High Courts21 May 1964Allowed
State of Kerala Vs Sankaran Nambiar and Others
High Court Of Kerala · (1964) KLJ 987
High Courts18 May 1964Allowed
Rappai and Others Vs John and Others
High Court Of Kerala · (1964) KLJ 539
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 92(1)(a)
High Courts18 May 1964Partly Allowed
M.K. Rapai and Others Vs John and Others
High Court Of Kerala · AIR 1965 Ker 203
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, 11Contract Act, 1872 — Section 2Trusts Act, 1882 — Section 6
High Courts03 Apr 1964Partly Allowed
State of Kerala and Another Vs R. Jacob Mathew and Others
High Court Of Kerala · AIR 1964 Ker 316
Constitution of India, 1950 — Article 13(3), 14, 15, 15(4), 29(2)
High Courts03 Apr 1964Dismissed
V.K. Namboodiri Vs Union of India and Another
High Court Of Kerala · (1964) KLJ 700
Constitution of India, 1950 — Article 14, 16, 228, 259(2)