High Courts30 Oct 1963Dismissed
Chandy Vs Mathew
High Court Of Kerala · (1964) KLJ 275
Arbitration Act, 1940 — Section 14, 20, 33
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 4 of 17
High Courts30 Oct 1963Dismissed
Umanath Mallar Vs Buhari and Others
High Court Of Kerala · (1964) KLJ 269
Constitution of India, 1950 — Article 14, 19, 19(1)(f)
High Courts29 Oct 1963Dismissed
Ulahannan Job Vs The Prudential Trust, Vaikom and Another
High Court Of Kerala · AIR 1965 Ker 16
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37(1), Order 34 Rule 6, 11, 38, 47
High Courts28 Oct 1963Dismissed
Hajumma and Others Vs Bharat Plywood and Timber Products (P) Ltd. and Others
High Court Of Kerala · (1964) KLJ 154
Constitution of India, 1950 — Article 226
High Courts25 Oct 1963Dismissed
Kumaran Vs State of Kerala and Others
High Court Of Kerala · (1964) KLJ 25
Travancore-Cochin Forest Act, 1951 — Section 101(3), 38, 40
High Courts24 Oct 1963Allowed
Antony, Choolakkal Vs Excise Commissioner Board of Revenue, Trivandrum and Others
High Court Of Kerala · AIR 1965 Ker 8
Cochin Abkari Act, 1077 — Section 29Constitution of India, 1950 — Article 245, 245(1), 246, 246(3), 276(2)
High Courts24 Oct 1963Allowed
Antony Vs Excise Commissioner and Others
High Court Of Kerala · (1964) KLJ 413
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 245, 245(1)Government of India Act, 1935 — Section 143
High Courts23 Oct 1963
The Workmen of Pierce Leslie and Co. Ltd. Vs The Labour Court, Quilon and Another
High Court Of Kerala · AIR 1965 Ker 171
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts23 Oct 1963Dismissed
Provident Fund Inspector, Ernakulam Vs The Auto Transport Union (P) Ltd. and Others
High Court Of Kerala · (1963) KLJ 1121
Criminal Procedure Code, 1898 (CrPC) — Section 439, 561AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A
High Courts22 Oct 1963Dismissed
Joseph Nadar Vs Kumara Pillay and another
High Court Of Kerala · (1964) KLJ 439
High Courts21 Oct 1963Dismissed
Gopala Menon Vs Kalyani Amma and Others
High Court Of Kerala · (1964) KLJ 243
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49
High Courts21 Oct 1963Allowed
Ananthanarayana Iyer Vs Muhammad Kunju and Others
High Court Of Kerala · (1964) KLJ 12
Transfer of Property Act, 1882 — Section 55(1)(f)
High Courts21 Oct 1963Dismissed
Valanhiyil Kunhi Avulla and Others Vs Eengayil Peetikayil Kunhi Avulla and Others
High Court Of Kerala · AIR 1964 Ker 200
Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 6
High Courts21 Oct 1963Dismissed
Bappu Rawther Abdul Kassim Rawther Vs State of Kerala
High Court Of Kerala · AIR 1964 Ker 109
Contract Act, 1872 — Section 17, 238, 65, 75
High Courts21 Oct 1963Dismissed
Thrikkandiyur Padinharekkara Kunjikutty Amma''s son Gopala Menon Vs Karumathil Puthenveettil Ammukutty Amma''s children Kalyani Amma and Others
High Court Of Kerala · AIR 1964 Ker 81
Transfer of Property Act, 1882 — Section 91
High Courts21 Oct 1963
Ramachandra Shenoi Vs Tahsildar and Accommodation Controller, Ernakulam and Another
High Court Of Kerala · (1964) KLJ 687
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 17(2)Kerala Buildings (Lease and Rent Control) Rules, 1959 — Rule 13
High Courts21 Oct 1963Dismissed
Kunjunni Moopil Nayar Vs Union of India and Others
High Court Of Kerala · (1963) KLJ 1037
Constitution of India, 1950 — Article 14Hindu Succession Act, 1956 — Section 14, 7(3)
High Courts18 Oct 1963
Pharmaceuticals and Chemicals (Travancore) Private Ltd., Trivandrum and Others Vs State of Kerala
High Court Of Kerala · AIR 1965 Ker 135
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 19, 21Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 141, 16, 33, 51Travancore Abkari Act, 1073 — Section 15, 26, 29