High Court Of Kerala Judgments 1963

High Courts21 Dec 1963Dismissed

Arunachalam Vanamoorthi Konar Vs Geevarghese and Others

High Court Of Kerala · (1963) KLJ 549

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Constitution of India, 1950 — Article 126Limitation Act, 1963 — Section 28

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High Courts20 Dec 1963

Sankaran Govindan Vs Lakshmi Bharathi and Others

High Court Of Kerala · AIR 1964 Ker 244

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, 11, 13, 99Constitution of India, 1950 — Article 10, 5

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High Courts20 Dec 1963Dismissed

Ephrem Ambooken Vs Asst. Chief Officer, Reserve Bank of India

High Court Of Kerala · (1964) KLJ 1150

Companies Act, 1956 — Section 268, 269, 310, 311, 388Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(g)

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High Courts20 Dec 1963Dismissed

Ephrem Ambooken, Poyya, Via Chalakudy Vs Asst. Chief Officer, Reserve Bank of India, Trivandrum

High Court Of Kerala · AIR 1966 Ker 6

Banking Companies Act, 1949 — Section 35B(1)Constitution of India, 1950 — Article 19(1), 226

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High Courts19 Dec 1963Allowed

Raghavan Naicken and Another Vs Ayyappankutty and Others

High Court Of Kerala · (1964) KLJ 122

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High Courts18 Dec 1963

Mrs. Ambujam N. Menon and Others Vs State of Karala and Others

High Court Of Kerala · (1964) KLJ 85

Constitution of India, 1950 — Article 14, 19(1), 19(1)(f), 31(2), 31(5)

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High Courts18 Dec 1963Allowed

Anthrapper Bank Ltd. Vs United State Packers and Canners Ltd and Others

High Court Of Kerala · (1964) KLJ 119

Companies Act, 1956 — Section 125

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High Courts17 Dec 1963

Ravarichandiyil Krishnan Nair and Others Vs Thayyullathil Abdu and Others

High Court Of Kerala · AIR 1965 Ker 39

Constitution of India, 1950 — Article 13, 14, 19, 255, 301Kerala Agrlculturists Debt Relief Act, 1958 — Section 11A, 11A(2), 2

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High Courts17 Dec 1963Dismissed

Krishnan Nair and Another Vs Abdu

High Court Of Kerala · (1964) KLJ 235

Civil Procedure Code, 1908 (CPC) — Section 146Constitution of India, 1950 — Article 13, 14, 19, 228, 255

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High Courts10 Dec 1963

Kunhunni Nambudiripad Vs Cochin Devaswom Board

High Court Of Kerala · (1964) KLJ 262

Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 61(6)

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High Courts10 Dec 1963

Punnen Abraham Vs Varkey Varkey

High Court Of Kerala · AIR 1965 Ker 145

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 60

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High Courts06 Dec 1963Allowed

In Re: Malabar Iron and Steel Works Limited

High Court Of Kerala · AIR 1964 Ker 311

Companies Act, 1956 — Section 149(1), 149(4)

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High Courts06 Dec 1963Dismissed

P.R.S. Pillai Vs Manuel Sathyanesan

High Court Of Kerala · AIR 1965 Ker 155

Contract Act, 1872 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 28

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High Courts06 Dec 1963Allowed

Balakrishnan Nair Vs Mohammed Kunju

High Court Of Kerala · (1964) KLJ 15

Kerala Agrlculturists Debt Relief Act, 1958 — Section 15

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High Courts06 Dec 1963Dismissed

P. R. S. Pillai Vs Sathyanesan

High Court Of Kerala · (1964) KLJ 301

Negotiable Instruments Act, 1881 (NI) — Section 26, 27, 28

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High Courts05 Dec 1963Dismissed

Sundaram Finance Limited Vs The State of Kerala and Another

High Court Of Kerala · (1964) 15 STC 228

Motor Vehicles Act, 1939 — Section 2(19)

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High Courts03 Dec 1963Dismissed

P. Subramanian and Another Vs Sales Tax Officer, Special Circle, Palghat and Another

High Court Of Kerala · AIR 1965 Ker 57

Central Sales Tax Act, 1956 — Section 7(2)

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High Courts03 Dec 1963Dismissed

Subramonian Vs Sales Tax Officer, Specl. Circle, Palghat and Another

High Court Of Kerala · (1964) KLJ 685

Central Sales Tax Act, 1956 — Section 7, 8, 8(1)(b)

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High Courts02 Dec 1963Dismissed

Goverdhandas Kalidas Vs New Dholera Steamships Ltd. and Others

High Court Of Kerala · AIR 1965 Ker 51

Carriage of Goods by Sea Act, 1925 — Article 3Limitation Act, 1908 — Article 62

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High Courts02 Dec 1963Dismissed

V. Dasan, Vazheyil Veedu Vs The State of Kerala and Another

High Court Of Kerala · AIR 1965 Ker 63 : (1964) 8 FLR 230 : (1964) 1 LLJ 570

Constitution of India, 1950 — Article 16, 311, 311(2)Evidence Act, 1872 — Section 123, 124

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High Court Of Kerala judgments, 1963