High Courts13 Nov 1963Dismissed
C.L. Joseph Vs Jos and Another
High Court Of Kerala · AIR 1965 Ker 68
Companies Act, 1956 — Section 36, 41Specific Relief Act, 1877 — Section 42
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 3 of 17
High Courts13 Nov 1963
Madhava Menon Vs Assistant Educational Officer and Others
High Court Of Kerala · (1966) 2 LLJ 225
Constitution of India, 1950 — Article 226, 227
High Courts12 Nov 1963Allowed
Kuriakose Kurian Vs Saramma Chacko and Others
High Court Of Kerala · AIR 1964 Ker 154
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 2(5)
High Courts05 Nov 1963Partly Allowed
M. Ismail Vs Commissioner, Mattancharry Municipal Council
High Court Of Kerala · AIR 1964 Ker 79
Travancore-Cochin Local Authorities Entertainments Tax Act, 1951 — Section 2(8), 4, 5(1), 6(1)
High Courts05 Nov 1963
Balagopalan Vs Suite of Kerala and Others
High Court Of Kerala · (1963) KLJ 1168
Constitution of India, 1950 — Article 16, 311, 311(2)
High Courts04 Nov 1963
State of Kerala Vs Veevi Ammal and Another
High Court Of Kerala · (1964) CriLJ 93 : (1964) KLJ 51
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts04 Nov 1963Allowed
Food Inspector, Cannanore Municipality Vs P. Kannan, Pandavalappi House
High Court Of Kerala · AIR 1964 Ker 261 : (1964) CriLJ 417(1)
Evidence Act, 1872 — Section 5Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 7
High Courts04 Nov 1963Dismissed
Cannanore District Motor Transport Employees'' Co-operative Society Ltd. Vs State Transport Appellate Tribunal and Others
High Court Of Kerala · (1964) KLJ 321
Motor Vehicles Act, 1988 — Section 47(1)
High Courts04 Nov 1963Dismissed
Kelappan Vs State of Kerala and Others
High Court Of Kerala · (1964) KLJ 789
States Reorganisation Act, 1956 — Section 5, 6
High Courts04 Nov 1963Dismissed
Bhaskaran Nair Vs Travancore Devaswom Board
High Court Of Kerala · (1964) KLJ 191
Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 28(3)
High Courts01 Nov 1963Dismissed
Commercial Transports Vs State of Kerala and Others
High Court Of Kerala · (1964) KLJ 810
Motor Vehicles Act, 1988 — Section 68D(3)
High Courts01 Nov 1963Allowed
Philip Vs Velayudhan and Others
High Court Of Kerala · (1963) KLJ 1181
Criminal Procedure Code, 1898 (CrPC) — Section 147, 561A
High Courts01 Nov 1963Dismissed
Oomman Vs Kottayam Orient Bank Ltd. and Another
High Court Of Kerala · (1963) KLJ 1111
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(xi)
High Courts01 Nov 1963Dismissed
Shahudeen Musaliar Vs Income Tax Officer, Quilon and Others
High Court Of Kerala · (1964) KLJ 893
Constitution of India, 1950 — Article 19, 21Income Tax Act, 1961 — Section 2(44), 222, 288
High Courts01 Nov 1963Dismissed
Ramankutty Vs Kuttan
High Court Of Kerala · (1964) KLJ 835
Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 227
High Courts31 Oct 1963Dismissed
Pazhanikutty Moothan Vs Vasudevan and Another
High Court Of Kerala · (1964) KLJ 773
Representation of the People Act, 1951 — Section 117
High Courts31 Oct 1963Dismissed
K. George Vs The State of Kerala
High Court Of Kerala · AIR 1964 Ker 238
Constitution of India, 1950 — Article 16(1)
High Courts31 Oct 1963
Jaganathan Vs Sales Tax Officer
High Court Of Kerala · (1964) 15 STC 702
General Sales Tax Act, 1125 — Section 4Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 7
High Courts31 Oct 1963Dismissed
Dhanalakshmi Bank Ltd., Trichur Vs Neelakantan Numbudiripad and Another
High Court Of Kerala · (1964) KLJ 42
Hindu Succession Act, 1956 — Section 30, 4, 4(1), 7, 7(1)