High Courts18 Jan 1963Allowed
Varkey Varkey Vs Augusthy Varkey
High Court Of Kerala · AIR 1964 Ker 149
Civil Procedure Code, 1908 (CPC) — Section 2(11), 2(3), 47
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 16 of 17
High Courts18 Jan 1963Dismissed
Sankara Konar and Others Vs Sivaraman and Another
High Court Of Kerala · AIR 1964 Ker 37
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 106Kerala Civil Courts Act, 1957 — Section 13(2)
High Courts18 Jan 1963Dismissed
Narayanamoorthi Konar and Others Vs Viswanathan and Another
High Court Of Kerala · (1963) KLJ 619
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 87, Order 21 Rule 90, 106, 47Kerala Civil Courts Act, 1957 — Section 13, 13(2)
High Courts18 Jan 1963Allowed
Rajakrishna Menon Vs Sundaram Pillai
High Court Of Kerala · (1963) KLJ 754
Civil Procedure Code, 1908 (CPC) — Section 34(1)Transfer of Property Act, 1882 — Section 83
High Courts16 Jan 1963Allowed
Kaveri Amma Vs Sarada
High Court Of Kerala · (1963) KLJ 554
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4, Order 34 Rule 1
High Courts15 Jan 1963Dismissed
M/s. Sait Nagjee Purushotham and Co. (Pte) Ltd. Vs III Additional Income Tax Officer, Calicut
High Court Of Kerala · (1963) KLJ 622
General Clauses Act, 1897 — Section 3(19), 6
High Courts15 Jan 1963Allowed
P.N. Ramachandra Iyer Vs S.V. Annapurni Ammal Iyer
High Court Of Kerala · AIR 1964 Ker 269
Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 11, 4(2), 6
High Courts15 Jan 1963
SAIT NAGJEE PURUSHOTHAM AND CO. (P.) LTD. Vs THIRD ADDITIONAL Income Tax OFFICER, CALICUT.
High Court Of Kerala · (1964) 51 ITR 33
General Clauses Act, 1897 — Section 3, 6
High Courts14 Jan 1963Allowed
R. Venkiteswaran Vs A. Krishna Rao
High Court Of Kerala · AIR 1965 Ker 166
Succession Act, 1925 — Section 263
High Courts11 Jan 1963
Thayoob Sait Vs Ayyappan
High Court Of Kerala · (1963) KLJ 636
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts11 Jan 1963Allowed
P. Govinda Menon and Another Vs Visalakshi Amma and Others
High Court Of Kerala · AIR 1964 Ker 99
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts10 Jan 1963Dismissed
V.K. Padmanabhan Vs Kunjan Narayanan and Others
High Court Of Kerala · AIR 1964 Ker 97
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 446
High Courts10 Jan 1963
Rev. Fr. Punnen Thomas and Another Vs Moran Mar Bassalios and Others
High Court Of Kerala · (1963) KLJ 781
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts09 Jan 1963
Karthiayani Amma Vs Kesavan
High Court Of Kerala · (1963) KLJ 508
Civil Procedure Code, 1908 (CPC) — Section 143, 148, 149Transfer of Property Act, 1882 — Section 3, 5
High Courts09 Jan 1963Partly Allowed
A.K.T.K.M. Sankaran Namboodiripad and Others Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 278
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 65Government of India Act, 1935 — Section 175(3)
High Courts08 Jan 1963Dismissed
Hameed Koya Vs Arunachalam Nadar and Others
High Court Of Kerala · (1963) KLJ 421
Kerala Agriculturists Debt Relief Act, 1958 — Section 15
High Courts07 Jan 1963Allowed
Peter and Others Vs Rajamma Piilai
High Court Of Kerala · (1963) KLJ 218
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts04 Jan 1963
Mulakkal Konan Ramakrishnan Vs M.C. Batachandran Ezthuthassan, Counter
High Court Of Kerala · (1963) CriLJ 569
Criminal Procedure Code, 1898 (CrPC) — Section 209, 210, 212, 213Penal Code, 1860 (IPC) — Section 218, 220, 323, 324
High Courts03 Jan 1963
Mammad Vs Abdul Salam and Another
High Court Of Kerala · (1963) KLJ 208
Kerala Agrlculturists Debt Relief Act, 1958 — Section 10(1), 4(5)