High Courts18 Feb 1963
COMMISSIONER OF Income Tax, KERALA Vs MORNING STAR BUS SERVICE.
High Court Of Kerala · (1963) 49 ITR 927
Income Tax Act, 1961 — Section 10(2)(vii)
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 15 of 17
High Courts15 Feb 1963Dismissed
Pundoor Radhakrishna Punchithaya and Others Vs H. Sanjeeva Rao and Others
High Court Of Kerala · AIR 1963 Ker 348
Kerala Agrlculturists Debt Relief Act, 1958 — Section 3(2)
High Courts15 Feb 1963
Parameswaran Nadar Chellapan Nadar Vs Parameswaran Pillai Krishnan Nair and Another
High Court Of Kerala · AIR 1963 Ker 297
Transfer of Property Act, 1882 — Section 103
High Courts14 Feb 1963Allowed
Devaru Vasudevaru Vs Raman Pillai Neelakanta Pillai and Another Raman Pillai Neelakanta Pillai and Another Vs Devaru Vasudevaru
High Court Of Kerala · AIR 1963 Ker 217
Civil Procedure Code, 1908 (CPC) — Section 11, 47Evidence Act, 1872 — Section 44
High Courts12 Feb 1963Dismissed
Ibrahim Kassam Sait and Another Vs Kerala Wakf Board, Ernakulam
High Court Of Kerala · (1964) KLJ 165
Waqf Act, 1954 — Section 3(g), 46(1)
High Courts12 Feb 1963Dismissed
Ananthanarayana Iyer and Another Vs Poulose
High Court Of Kerala · (1963) KLJ 266
Constitution of India, 1950 — Article 246, 254, 372Negotiable Instruments Act, 1881 (NI) — Section 32, 79
High Courts12 Feb 1963Allowed
Velayudhan Nair Gopalan Nair Vs Ayyappan Pillai Madhavan Pillai and Others
High Court Of Kerala · AIR 1964 Ker 153
Civil Procedure Code, 1908 (CPC) — Section 2(2), 96
High Courts08 Feb 1963Allowed
Kunjan and Another Vs Kochuntan and Others
High Court Of Kerala · (1963) KLJ 633
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), 47
High Courts08 Feb 1963
Chacko Mathai Vs State of Kerala
High Court Of Kerala · AIR 1964 Ker 222 : (1964) CriLJ 297
Criminal Procedure Code, 1898 (CrPC) — Section 342, 367, 387Evidence Act, 1872 — Section 105, 45Penal Code, 1860 (IPC) — Section 100, 96, 97, 99
High Courts07 Feb 1963Allowed
Muhammed and Others Vs Alikutty and Others
High Court Of Kerala · (1963) KLJ 536
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Limitation Act, 1963 — Section 6, 7, 8
High Courts06 Feb 1963Dismissed
Kochu Muhammed Vs Jacob alias Chacko
High Court Of Kerala · (1963) KLJ 560
Limitation Act, 1963 — Section 6, 8Transfer of Property Act, 1882 — Section 55(1)(f), 6, 6(e)
High Courts04 Feb 1963
Beepathumma and Others Vs Shambhatta and Others
High Court Of Kerala · (1963) KLJ 260
Kerala Agrlculturists Debt Relief Act, 1958 — Section 9(3)
High Courts30 Jan 1963Allowed
Subramonia Iyer and Another Vs Kandu and Others
High Court Of Kerala · AIR 1964 Ker 179
Limitation Act, 1908 — Article 144 , 148Registration Act, 1908 — Section 17, 49
High Courts29 Jan 1963
Thomman Mathai Vs Ittundan Kunjukochu
High Court Of Kerala · AIR 1963 Ker 236
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 21 Rule 43, Order 21 Rule 47, Order 21 Rule 58
High Courts28 Jan 1963
The Kerala Khadi and Village Industries Board, Trivandrum Vs The Industrial Tribunal, Trivandrum and Another
High Court Of Kerala · AIR 1965 Ker 112
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 25FFFKerala Khadi and Village Industries Board Act, 1957 — Section 15(2)(4)
High Courts28 Jan 1963
Joseph Vs State of Kerala
High Court Of Kerala · (1964) CriLJ 493 : (1963) 7 KLJ 369
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 303
High Courts28 Jan 1963Dismissed
Kunhammed Vs Mattancherry Municipality
High Court Of Kerala · (1963) KLJ 767
High Courts24 Jan 1963Dismissed
M. Govindankutty and Another Vs State of Kerala
High Court Of Kerala · AIR 1964 Ker 221 : (1964) CriLJ 158 : (1963) 7 KLJ 220
Defence of India Rules, 1962 — Rule 147, 155, 35(6), 41(1)
High Courts23 Jan 1963Dismissed
P.V. Ittey of Kochuparangottu Veettil, Kodimatha Kara Vs Mani of Viralasseril
High Court Of Kerala · AIR 1964 Ker 134
Civil Procedure Code, 1908 (CPC) — Section 51Limitation Act, 1908 — Section 15
High Courts22 Jan 1963Dismissed
Union of India (UOI) and Others Vs Coorg Estates Ltd. and Others
High Court Of Kerala · AIR 1963 Ker 301
Companies Act, 1956 — Section 125