High Courts05 Mar 1963Dismissed
State of Kerala Vs Joseph and Another
High Court Of Kerala · (1963) KLJ 487
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 109, 320, 454
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 14 of 17
High Courts04 Mar 1963Dismissed
Harihara Iyer Vs George and Others
High Court Of Kerala · (1964) KLJ 638
Contract Act, 1872 — Section 39, 64
High Courts04 Mar 1963Allowed
Cochin Potteries (P) Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1964 Ker 18
Central Excises and Salt Act, 1944 — Section 2(d)Finance Act, 1961 — Section 11, 13Provisional Collection of Taxes Act, 1931 — Section 4, 4(2)
High Courts04 Mar 1963
Syed Mohammed Vs K.C. Raman and Others
High Court Of Kerala · (1964) CriLJ 100
Criminal Procedure Code, 1898 (CrPC) — Section 540
High Courts04 Mar 1963Allowed
S.V. Harihara Iyer Vs Mathew George
High Court Of Kerala · AIR 1965 Ker 187
Contract Act, 1872 — Section 39, 64
High Courts04 Mar 1963Allowed
Moothorakutty Vs Ayissa Bi and Others
High Court Of Kerala · (1963) KLJ 556
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(d), 4, 4(1)Transfer of Property Act, 1882 — Section 106, 116
High Courts01 Mar 1963Dismissed
Ittiavira Thomas Vs Sankaranarayanan Kesavan Nampori of Manakkattu and Another
High Court Of Kerala · AIR 1964 Ker 144
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 9 Rule 13, 146Travancore Malayala Brahim Act, 1106 — Section 5
High Courts27 Feb 1963Dismissed
State of Kerala Vs Devassy and Others
High Court Of Kerala · (1963) KLJ 309
Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 342
High Courts27 Feb 1963Dismissed
Subbarayan Chettiar, Narayanan Chettiar Vs Varied Puthiya Veetial Cheeku and Another
High Court Of Kerala · AIR 1964 Ker 157 : (1964) CriLJ 667
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479, 479A, 479A(6)
High Courts27 Feb 1963Allowed
Kesavan Moosad Vs State of Kerala
High Court Of Kerala · (1963) KLJ 342
Criminal Procedure Code, 1898 (CrPC) — Section 237, 423Penal Code, 1860 (IPC) — Section 379, 424, 447, 506(2)
High Courts21 Feb 1963Dismissed
Canara Industrial and Banking Syndicate Ltd. Vs Sarvothama Kamath
High Court Of Kerala · (1963) KLJ 785
Kerala Agriculturists Debt Relief Act, 1958 — Section 7(2)
High Courts21 Feb 1963
Variath Rappai and Others Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 346 : (1963) CriLJ 627
Criminal Procedure Code, 1898 (CrPC) — Section 494
High Courts21 Feb 1963
State of Kerala Vs Madhavan Kuttan
High Court Of Kerala · AIR 1964 Ker 232 : (1964) CriLJ 300
Criminal Procedure Code, 1898 (CrPC) — Section 167, 173, 344
High Courts21 Feb 1963
Chembakave Vadakkekkara Lakshmi and Others Vs Nellisseri Gramam Narayanaswami Iyer and Others
High Court Of Kerala · AIR 1963 Ker 330
Constitution of India, 1950 — Article 13(1), 13(2), 14, 19, 31Malabar Tenancy Act, 1929 — Section 95
High Courts21 Feb 1963Dismissed
Lakshmi and Others Vs Narayana Iyer and Others
High Court Of Kerala · (1963) KLJ 1135
Constitution of India, 1950 — Article 13, 13(1), 13(1), 13(2), 14General Clauses Act, 1897 — Section 6Kerala Agrarian Relations Act, 1961 — Section 1, 1, 1(2), 1(3), 10
High Courts20 Feb 1963
Krishnan Nair Vs Sales Tax Officer, Specl. Circle, Cannanore and Another
High Court Of Kerala · (1963) KLJ 933
High Courts19 Feb 1963Dismissed
Konthan Kesavan Vs Varkey Thomman
High Court Of Kerala · AIR 1964 Ker 206
Civil Procedure Code, 1908 (CPC) — Section 16, 21, 37, 38
High Courts19 Feb 1963
Commissioner of Income Tax, Kerala Vs South Indian Bank Ltd., Trichur
High Court Of Kerala · (1963) 49 ITR 956
Income Tax Act, 1922 — Section 10, 16, 66(1), 8
High Courts18 Feb 1963Dismissed
The Valapad Co-operative Stores Ltd. Vs K.H. Srinevasa Iyer Brothers, Palghat
High Court Of Kerala · AIR 1964 Ker 176 : (1963) 7 KLJ 679
Contract Act, 1872 — Section 186, 187, 188
High Courts18 Feb 1963Dismissed
E.J. John, Sole Proprietor, St. George Estates Vs Industrial Tribunal, Alleppey and Another
High Court Of Kerala · AIR 1963 Ker 349
Industrial Disputes Act, 1947 — Section 2