High Courts05 Jul 1963Allowed
Mohammed and Others Vs Gopalankutty Menon
High Court Of Kerala · (1963) KLJ 1187
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 11 of 17
High Courts02 Jul 1963Dismissed
Malathy Amma and Another Vs Jos, son or Kattukkaran Varu and Others
High Court Of Kerala · AIR 1964 Ker 68
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, 47, 9Limitation Act, 1908 — Article 181
High Courts02 Jul 1963Dismissed
K.C. Chandrasekharan Vs State of Kerala
High Court Of Kerala · AIR 1964 Ker 87 : (1963) 7 FLR 367
Constitution of India, 1950 — Article 310, 311(2)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 17(5)
High Courts01 Jul 1963Dismissed
L. Herman C. Cruz Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 341 : (1963) CriLJ 624
Constitution of India, 1950 — Article 245Criminal Procedure Code, 1898 (CrPC) — Section 496, 497Defence of India Act, 1962 — Section 3, 43
High Courts01 Jul 1963Dismissed
P.C. Cheriyan of Poothikottu Vs Mathan Chacko of Pankadatharakan Veedu
High Court Of Kerala · AIR 1964 Ker 183
Provincial Insolvency Act, 1920 — Section 53, 55
High Courts01 Jul 1963
S. Govinda Menon Vs K. Madhavan Nair and Others
High Court Of Kerala · AIR 1964 Ker 235
Civil Procedure Code, 1908 (CPC) — Section 96Kerala High Court Act, 1958 — Section 5
High Courts01 Jul 1963Allowed
Ramasubba Iyer and Another Vs Christudas
High Court Of Kerala · (1963) KLJ 1230
Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 227
High Courts28 Jun 1963
Abdul Khader Vs Abdul Rahiman and Another
High Court Of Kerala · (1963) KLJ 705
Civil Procedure Code, 1908 (CPC) — Section 100(1)(a), 100(1)(c)
High Courts28 Jun 1963
Madhavi Vs State of Kerala
High Court Of Kerala · (1963) KLJ 577
Post Office Act, 1898 — Section 52
High Courts27 Jun 1963
Subramoniam Vs Deputy Inspector-General of Police and Others
High Court Of Kerala · (1964) KLJ 294 : (1966) 2 LLJ 659
Penal Code, 1860 (IPC) — Section 380, 411, 461, 481
High Courts27 Jun 1963Allowed
Cheria Vasudevan Namboodiripad Vs State of Kerala
High Court Of Kerala · AIR 1964 Ker 171
Constitution of India, 1950 — Article 14, 31ATravancore Jenmi and Kudiyan (Amendment) Act, 1108 — Section 4, 4(1), 5
High Courts26 Jun 1963Dismissed
Cherampennu and Others Vs Neelan and Others
High Court Of Kerala · (1963) KLJ 747
High Courts24 Jun 1963Dismissed
Lekshmikutty Amma Vs Govindan Nair
High Court Of Kerala · (1963) KLJ 752
Specific Relief Act, 1963 — Section 21, 21(g), 22
High Courts20 Jun 1963
Aroor Carpet Factories, Private Ltd. (in liquidation) Vs K.N. Henry and Others
High Court Of Kerala · AIR 1964 Ker 162
Industrial Disputes Act, 1947 — Section 25F, 25FFF(1)Payment of Wages Act, 1936 — Section 15(2), 15(3), 2, 23, 3
High Courts18 Jun 1963Dismissed
Aniyath Puthiyapurayil Kunhi Pathumma and Others Vs Pallikkachilil Mamali
High Court Of Kerala · AIR 1964 Ker 120
Mappila Marumakkathayam Act, 1939 — Section 13, 15, 16
High Courts13 Jun 1963Dismissed
The Bank of New India Ltd. Vs G. Govinda Prabhu
High Court Of Kerala · AIR 1964 Ker 267 : (1963) 7 KLJ 1076
Contract Act, 1872 — Section 124, 2Limitation Act, 1908 — Article 83
High Courts13 Jun 1963
S. VISWASOM Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1963) 50 ITR 503
Contract Act, 1872 — Section 25
High Courts12 Jun 1963Dismissed
Ittyavirah and Others Vs Sri Subramoniasway Devaswom and Others
High Court Of Kerala · (1964) KLJ 258
Transfer of Property Act, 1882 — Section 52
High Courts12 Jun 1963Dismissed
The Malabar Iron and Steel Works Ltd. Vs Registrar of Companies, Kerala and Another
High Court Of Kerala · (1963) KLJ 665
Companies Act, 1956 — Section 149, 149(1), 433, 439
High Courts11 Jun 1963Dismissed
Ummachikannummal Mohammed Pathummal and Others Vs Bhargavan Rajan and Others
High Court Of Kerala · AIR 1964 Ker 258
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Succession Act, 1925 — Section 222(2)