High Courts27 Mar 1963Allowed
The 1st Addl. Income Tax Officer, Trichur Vs Paul Perincheri
High Court Of Kerala · (1963) KLJ 472
Income Tax Act, 1922 — Section 35
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 13 of 17
High Courts27 Mar 1963
Janardhana Kurup Vs Saraswathi Amma and Others
High Court Of Kerala · (1963) KLJ 395
Contract Act, 1872 — Section 64, 65
High Courts26 Mar 1963Dismissed
Mary Vs Govindan and Others
High Court Of Kerala · (1963) KLJ 736
Kerala Agrlculturists Debt Relief Act, 1958 — Section 15
High Courts26 Mar 1963Dismissed
Trivandrum Chit Fund Ltd. and Others Vs Official Liquidator, Palai Central Bank Ltd.
High Court Of Kerala · (1963) KLJ 788
Companies Act, 1956 — Section 640(6)Transfer of Property Act, 1882 — Section 130, 130(1), 131, 134
High Courts25 Mar 1963
STATE OF KERALA Vs KARIMTHARUVI TEA ESTATE LTD.
High Court Of Kerala · (1964) 51 ITR 129
Kerala Agricultural Income Tax Act, 1950 — Section 60(1)
High Courts22 Mar 1963
Kanhirakolla Chamukuttan Nair Vs The State of Kerala
High Court Of Kerala · (1965) CriLJ 387
Criminal Procedure Code, 1898 (CrPC) — Section 181, 182, 195, 471, 475Penal Code, 1860 (IPC) — Section 181, 182, 193, 463, 467
High Courts22 Mar 1963Dismissed
State of Kerala Vs Ramakrishnan and Others
High Court Of Kerala · (1963) KLJ 397
Criminal Procedure Code, 1898 (CrPC) — Section 203General Clauses Act, 1897 — Section 27, 4, 6
High Courts19 Mar 1963
R.P. Ramakrishna Ayyar Vs V. Sreedharanvarman Thampan
High Court Of Kerala · AIR 1964 Ker 127
Constitution of India, 1950 — Article 227Kerala Tenants and Kudikidappukars Protection Act, 1963 — Section 2Malabar Tenancy Act, 1929 — Section 16, 17
High Courts18 Mar 1963Allowed
Gopinathan Vs State of Kerala
High Court Of Kerala · (1963) KLJ 463
Constitution of India, 1950 — Article 13(3), 19, 19(1)(a), 19(1)(c), 19(2)
High Courts18 Mar 1963Allowed
V. Gopinathan Vs The State of Kerala
High Court Of Kerala · AIR 1964 Ker 227 : (1963) 2 LLJ 211
Constitution of India, 1950 — Article 19, 226, 309Government Servants Conduct Rules, 1950 — Rule 70, 72
High Courts14 Mar 1963
M. Mohammed Sherif and K.A. Palaniswamy and Co., Tiripur and Another Vs Official Liquidator, The Seetharam Spinning and Weaving Mills Ltd., (in liquidation) Trichur and Another
High Court Of Kerala · AIR 1964 Ker 135
Companies Act, 1956 — Section 528, 529Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 23, 25, 30(2)
High Courts14 Mar 1963
Subramania Iyer Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1964) 53 ITR 589 : (1963) 7 KLJ 474
Income Tax Act, 1922 — Section 44
High Courts13 Mar 1963
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs K.P. Krishnan
High Court Of Kerala · (1963) 14 STC 874
High Courts13 Mar 1963Dismissed
Padmanabha Menon Vs Bhaskara Menon and Others
High Court Of Kerala · (1963) KLJ 724
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 32
High Courts13 Mar 1963Allowed
Subramonia Iyer Vs Damodaran Potti
High Court Of Kerala · (1963) KLJ 424
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 47
High Courts13 Mar 1963Dismissed
Mannanda Vs Mathai Kathanar
High Court Of Kerala · (1963) KLJ 1116
Kerala Agriculturists Debt Relief Act, 1958 — Section 4(5)
High Courts12 Mar 1963Dismissed
Thomas Vs Thomas and Another
High Court Of Kerala · (1963) KLJ 587
Motor Vehicles Act, 1988 — Section 43, 44, 44(1), 44(3), 44(3)(b)
High Courts12 Mar 1963Dismissed
Mathu Rawther and Another Vs Sreekrishna Bank and Another
High Court Of Kerala · AIR 1964 Ker 90
Limitation Act, 1908 — Article 182(5)
High Courts12 Mar 1963Dismissed
Raman Vs Meenakshi Amma and Others
High Court Of Kerala · (1963) KLJ 543
High Courts08 Mar 1963Dismissed
Subramonia Iyer Vs Nedungadi Bank Ltd., and Others
High Court Of Kerala · (1963) KLJ 494
Transfer of Property Act, 1882 — Section 100, 58, 58(1)