COURT ARCHIVE

High Court Of Kerala judgments, 1963

324 judgments · page 12 of 17

High Courts04 Jun 1963Dismissed

Kolandiyil Ammad Vs Changaran and Others

High Court Of Kerala · AIR 1963 Ker 344

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1908 — Article 44, 22, 6Transfer of Property Act, 1882 — Section 122, 123

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High Courts04 Jun 1963Dismissed

In Re: V.K. Abdul Azeeze and Another

High Court Of Kerala · AIR 1964 Ker 107 : (1964) CriLJ 403

Prevention of Food Adulteration Act, 1954 — Section 13, 16(1), 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 28

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High Courts29 May 1963Dismissed

Chellappan Krishnan and Another Vs K.P. Varughese and Another

High Court Of Kerala · AIR 1964 Ker 23

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(2), 107, 115

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High Courts28 May 1963Dismissed

Achuthan Vs Govindan Valia Achan

High Court Of Kerala · (1963) KLJ 1079

Contract Act, 1872 — Section 180

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High Courts28 May 1963Dismissed

Padmanabhan Kochu Kurumpa and Others Vs Sankara Pillai Narayanan Pillai

High Court Of Kerala · AIR 1965 Ker 104

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1

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High Courts28 May 1963Dismissed

Joseph and Others Vs Mathai

High Court Of Kerala · (1963) KLJ 585

Travancore-Cochin Co-operative Societies Act, 1951 — Section 49(5)

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High Courts24 May 1963Dismissed

K.M. Sugatha Prasad and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1965 Ker 19 : (1966) 2 LLJ 93

Constitution of India, 1950 — Article 16, 16(1), 16(2), 19, 311Kerala State and Subordinate Services Rules, 1958 — Rule 10(2)

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High Courts20 May 1963Dismissed

Velliyottummal Sooppi and others Vs Nadukkandy Moosa and others

High Court Of Kerala · (1968) KLJ 414

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High Courts05 Apr 1963

State of Kerala Vs Ramachandran Nair

High Court Of Kerala · (1963) KLJ 989

Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 295, 295(2)

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High Courts04 Apr 1963

Cherayathu Paul and Others Vs Dharmodhayan Company, Trichur and Others

High Court Of Kerala · AIR 1964 Ker 198

Kerala Agrlculturists Debt Relief Act, 1958 — Section 9(3)

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High Courts03 Apr 1963Dismissed

Velu Vs Korathu and Another

High Court Of Kerala · (1963) KLJ 418

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 11, 9(3), 91, 92

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High Courts02 Apr 1963

The Malabar Iron and Steel Works Ltd. Vs The Registrar of Companies, Kerala and Another

High Court Of Kerala · AIR 1965 Ker 35 : (1963) 33 CompCas 813

Companies Act, 1956 — Section 149(1), 433

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High Courts01 Apr 1963Dismissed

Malabar Iron and Steel Works Ltd. Vs Registrar of Companies and Another

High Court Of Kerala · (1963) KLJ 460

Companies Act, 1956 — Section 109, 149, 70

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High Courts01 Apr 1963Dismissed

Varkey and Sons Vs State of Kerala and Another

High Court Of Kerala · (1964) KLJ 53

Kerala Municipalities Act, 1960 — Section 309

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High Courts01 Apr 1963Dismissed

Ammini Vs Chidambara Vadhyar and Others

High Court Of Kerala · (1963) KLJ 1170

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High Courts30 Mar 1963

Annamalai Reddiar Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1964) 53 ITR 601

Income Tax Act, 1922 — Section 66, 66(2)

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High Courts29 Mar 1963

KARIMTHARUVI TEA ESTATES LTD. Vs COMMISSIONER OF Income Tax, KERALA.

High Court Of Kerala · (1964) 54 ITR 237

Income Tax Act, 1922 — Section 10(2)(xv), 66(1)

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High Courts29 Mar 1963Dismissed

S. Govinda Menon Vs State of Kerala

High Court Of Kerala · AIR 1963 Ker 316 : (1963) 2 LLJ 290

All India Services (Discipline and Appeal) Rules, 1955 — Rule 4, 5, 5(2), 5(5), 7

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High Courts29 Mar 1963Dismissed

Saidalavi Vs Chalapuram Bank Ltd, Kozhikode and Another

High Court Of Kerala · (1964) KLJ 748

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High Courts28 Mar 1963

Income Tax OFFICER, QUILON Vs MIYYA PILLAI AND OTHERS.

High Court Of Kerala · (1965) 55 ITR 84

Income Tax Act, 1961 — Section 67

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