High Courts17 Mar 1964Dismissed
Kantian Naif Vs Kelu Nair and Others
High Court Of Kerala · (1964) KLJ 632
Arbitration Act, 1940 — Section 10, 11, 12, 19, 21
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,556 of 2,714
High Courts17 Mar 1964Allowed
Kunhalavi Musalim and Others Vs Abdulla and Otherss
High Court Of Kerala · (1964) KLJ 670
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts16 Mar 1964Allowed
N.T. Patel and Co. Vs Dy. Commr. of Agricultural Income Tax and Sales Tax, Trivandrum
High Court Of Kerala · (1964) KLJ 738
Constitution of India, 1950 — Article 246, 277, 278, 372
High Courts16 Mar 1964
N.T. Patel and Co. Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1964) 15 STC 698
Constitution of India, 1950 — Article 246, 277, 278, 372
High Courts13 Mar 1964
Kesava Pillai Vs Uzhuthiraru and Others
High Court Of Kerala · (1964) KLJ 907
Land Acquisition Act, 1894 — Section 11, 18, 22, 25, 27
High Courts12 Mar 1964
Sayed Muhammed Kunju and Others Vs Saramma and Another
High Court Of Kerala · (1964) KLJ 771
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8
High Courts12 Mar 1964
India Pepper and Spice Trade Association Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1965) 55 ITR 409 : (1964) KLJ 741
Income Tax Act, 1922 — Section 10, 66, 66(1)
High Courts10 Mar 1964Allowed
Mahomad Ibrahim Hussain Sait and Another Vs Kerala Wakf Board, Ernakulam
High Court Of Kerala · AIR 1964 Ker 310
Waqf Act, 1954 — Section 3, 46(1)
High Courts09 Mar 1964Allowed
The State of Kerala and Another Vs K. Madhavan
High Court Of Kerala · AIR 1964 Ker 254
Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 8(1)
High Courts09 Mar 1964
Commr. of Wealth Tax Vs Travancore-Cochin Chemicals Ltd.
High Court Of Kerala · (1964) KLJ 705
Companies Act, 1956 — Section 3Wealth Tax Act, 1957 — Section 2(d), 2(q), 27, 27(1), 3
High Courts09 Mar 1964
Commissioner of Wealth Tax, Kerala Vs Travancore-Cochin Chemicals (P) Ltd., Udyogamandal
High Court Of Kerala · AIR 1965 Ker 101 : (1964) 54 ITR 50
Companies Act, 1956 — Section 3Wealth Tax Act, 1957 — Section 2, 3, 45
High Courts06 Mar 1964Dismissed
Vasudeva Kurup Vs Ammini Amma and Others
High Court Of Kerala · (1964) KLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 145Specific Relief Act, 1963 — Section 9
High Courts05 Mar 1964
George Vs The Athimattam Rubber Co. Ltd., Thodupuzha
High Court Of Kerala · AIR 1964 Ker 212
Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 398, 399, 433, 439, 439(1)
High Courts04 Mar 1964
Commissioner of Wealth Tax Vs Travancore Rayons, Ltd.
High Court Of Kerala · (1964) KLJ 768
Wealth Tax Act, 1957 — Section 16(3), 2, 2(m), 27, 27(1)
High Courts04 Mar 1964Allowed
Avirah Ouseph Vs Karthiyayani Amma Ammukutty Amma Puthen and Another
High Court Of Kerala · AIR 1965 Ker 179
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7, Order 33 Rule 7(3), Order 43 Rule 1
High Courts04 Mar 1964
Commissioner of Wealth Tax, Kerala Vs Travancore Rayons Ltd., Rayonpurana
High Court Of Kerala · AIR 1965 Ker 66 : (1964) 54 ITR 332
High Courts04 Mar 1964Allowed
Ouseph Vs Ammukutty Amma and Another
High Court Of Kerala · (1964) KLJ 839
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7, Order 33 Rule 7(1), Order 33 Rule 7(3)
High Courts04 Mar 1964Dismissed
Commissioner, Municipal Council, Mattancherry Vs Malabar Steamship Company Ltd.
High Court Of Kerala · (1964) KLJ 827
High Courts03 Mar 1964Allowed
State of Kerala Vs K. Kunhipacky and Another
High Court Of Kerala · AIR 1965 Ker 108
Constitution of India, 1950 — Article 16(2), 226