High Courts02 Dec 1963Dismissed
Goverdhandas Kalidas Vs New Dholera Steamships Ltd. and Others
High Court Of Kerala · AIR 1965 Ker 51
Carriage of Goods by Sea Act, 1925 — Article 3Limitation Act, 1908 — Article 62
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 2 of 17
High Courts02 Dec 1963Dismissed
V. Dasan, Vazheyil Veedu Vs The State of Kerala and Another
High Court Of Kerala · AIR 1965 Ker 63 : (1964) 8 FLR 230 : (1964) 1 LLJ 570
Constitution of India, 1950 — Article 16, 311, 311(2)Evidence Act, 1872 — Section 123, 124
High Courts02 Dec 1963
Dasan Vs State of Kerala and Another
High Court Of Kerala · (1964) KLJ 162
Constitution of India, 1950 — Article 16, 311Evidence Act, 1872 — Section 123, 124
High Courts29 Nov 1963Dismissed
George Vs District Registrar of Documents and Another
High Court Of Kerala · (1964) KLJ 1065
Kerala Panchayat Act, 1960 — Section 147(3), 2(2)
High Courts29 Nov 1963Allowed
K.I. Abraham Vs Sales Tax Officer, Ponkunnam and Another
High Court Of Kerala · AIR 1964 Ker 131 : (1964) 15 STC 110
Central Sales Tax (Kerala) Rules, 1957 — Rule 6Central Sales Tax Act, 1956 — Section 13(4), 8, 8(4)
High Courts29 Nov 1963Allowed
Abraham Vs Sales Tax Officer and Others
High Court Of Kerala · (1964) KLJ 92
Central Sales Tax Act, 1956 — Section 1, 13(4), 13(4)(g), 2, 7Constitution of India, 1950 — Article 226
High Courts29 Nov 1963
Thambayi and Others Vs Kottan
High Court Of Kerala · (1963) KLJ 1227
Hindu Marriage Act, 1955 — Section 11, 5Penal Code, 1860 (IPC) — Section 109, 494
High Courts28 Nov 1963Dismissed
Ittoop Vs Mathunni
High Court Of Kerala · (1964) KLJ 11
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(vi)
High Courts28 Nov 1963Allowed
M.T. Kumaran and Co. Vs Secretary, Malabar Market Committee
High Court Of Kerala · (1964) 15 STC 634
Central Sales Tax Act, 1956 — Section 14, 15, 5Constitution of India, 1950 — Article 266, 286
High Courts27 Nov 1963Allowed
Jacob Vs State of Kerala and Others
High Court Of Kerala · (1964) KLJ 597
Constitution of India, 1950 — Article 141
High Courts22 Nov 1963Dismissed
Padmanabhan Vs Harihara Iyer and Another
High Court Of Kerala · (1964) KLJ 29
Civil Procedure Code, 1908 (CPC) — Section 100Provincial Insolvency Act, 1920 — Section 75, 75(1)
High Courts21 Nov 1963Dismissed
The Nair Service Society Vs Krishna Pillai Kunjukrishna Pillai and Others
High Court Of Kerala · AIR 1964 Ker 265
Limitation Act, 1908 — Article 113, 115, 120
High Courts21 Nov 1963Allowed
Damodaran Namboodiripad Vs Thatchudaya Kaimal and Others
High Court Of Kerala · (1964) KLJ 9
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3(3), Order 34 Rule 4(4), Order 34 Rule 7
High Courts21 Nov 1963Allowed
Ravi Damodaran Namboodiripad Vs Thatohudaya Kaimal and Others
High Court Of Kerala · AIR 1965 Ker 6
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7
High Courts19 Nov 1963Dismissed
Kuttan and Others Vs Velutha and Others
High Court Of Kerala · (1964) KLJ 313
Travancore Ezhava Act, 1100 — Section 18
High Courts18 Nov 1963
Sankaran Namboodiri and Another Vs Parvathi Antharjanam and Others
High Court Of Kerala · (1964) KLJ 299
High Courts18 Nov 1963Allowed
Rev. Fr. Antony Vs Health Inspector and Others
High Court Of Kerala · (1964) KLJ 143
Constitution of India, 1950 — Article 226, 26
High Courts15 Nov 1963Dismissed
C. Kunhikutty Vs The State Transport Appellate Tribunal, Ernakulam and Another
High Court Of Kerala · AIR 1964 Ker 253
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(1)
High Courts15 Nov 1963Dismissed
Kerala State Handloom Weavers'' Co-operative Society Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1964) 1 LLJ 559
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 18
High Courts13 Nov 1963Dismissed
Joseph Vs Jos
High Court Of Kerala · (1964) KLJ 524
Companies Act, 1956 — Section 20