COURT ARCHIVE

High Court Of Kerala judgments, 1963

324 judgments · page 5 of 17

High Courts18 Oct 1963Allowed

The Pharmaceuticals and Chemicals (Travancore) Pte. Ltd. Vs State of Kerala

High Court Of Kerala · (1964) KLJ 329

Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 141Travancore Abkari Act, 1073 — Section 26

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High Courts18 Oct 1963

Josapheena Vs Anandan

High Court Of Kerala · (1963) KLJ 1219

Criminal Procedure Code, 1898 (CrPC) — Section 488(5)

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High Courts18 Oct 1963

Damodara Prabhu Vs Food Inspector, Ernakulam Municipality and Another

High Court Of Kerala · (1963) KLJ 1237

Prevention of Food Adulteration Act, 1954 — Section 19(2), 3

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High Courts18 Oct 1963

Gajendranath alias Gajendran and Others Vs State of Kerala

High Court Of Kerala · (1963) KLJ 1202

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325

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High Courts17 Oct 1963

Padmavathi Amma and Others Vs Madhavan Nair and Others

High Court Of Kerala · (1964) KLJ 104

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High Courts17 Oct 1963Allowed

State of Kerala Vs Velayudhan

High Court Of Kerala · (1964) KLJ 49

Constitution of India, 1950 — Article 226

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High Courts17 Oct 1963Dismissed

Govinda Menon Vs State of Kerala

High Court Of Kerala · (1963) KLJ 1172

All India Services (Discipline and Appeal) Rules, 1955 — Rule 5, 7

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High Courts14 Oct 1963Dismissed

Subbiah Pillai Vs Gopala Pillai

High Court Of Kerala · (1964) KLJ 108

Transfer of Property Act, 1882 — Section 10, 108

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High Courts14 Oct 1963

Janaki Vs Madhavan and Others

High Court Of Kerala · (1964) KLJ 283

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(17)

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High Courts11 Oct 1963Allowed

Bhargavi Amma Chellamma, Vilasathu Veedu Vs The State of Kerala

High Court Of Kerala · AIR 1964 Ker 241 : (1964) CriLJ 414

Criminal Procedure Code, 1898 (CrPC) — Section 164, 207A, 287, 364Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302

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High Courts11 Oct 1963Dismissed

Scaria Vs Scaria and Others

High Court Of Kerala · (1963) KLJ 1153

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(w), Order 47 Rule 4, Order 47 Rule 7, Order 47 Rule 7(1)

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High Courts11 Oct 1963

State of Kerala Vs Chacko and Another

High Court Of Kerala · (1964) KLJ 225

Factories Act, 1948 — Section 103, 2(1), 2(m)

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High Courts10 Oct 1963Allowed

Moideen and Others Vs Parvathi and Another

High Court Of Kerala · (1964) KLJ 251

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 146, 146(1)

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High Courts10 Oct 1963Dismissed

Skaria Vs Ackammal Varghese

High Court Of Kerala · (1963) KLJ 998

Civil Procedure Code, 1908 (CPC) — Section 47, 48Kerala Compensation for Tenants Improvements Act, 1958 — Section 10, 11, 12, 13, 14

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High Courts08 Oct 1963

Damodaran Vs Sankaranarayanan Namboodiripad

High Court Of Kerala · (1964) KLJ 218

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High Courts07 Oct 1963

Madura Co. Private Ltd. Vs A. Thangal Junju Musaliar and Another

High Court Of Kerala · AIR 1964 Ker 190

Carriage of Goods by Sea Act, 1925 — Article 3General Clauses Act, 1897 — Section 10Limitation Act, 1908 — Section 10, 4

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High Courts03 Oct 1963Allowed

Guptan Vs State of Kerala

High Court Of Kerala · (1963) KLJ 1200

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High Courts03 Oct 1963Dismissed

Kunju Mohammed Vs Muhammed Kochunim and others

High Court Of Kerala · (1967) KLJ 729

Penal Code, 1860 (IPC) — Section 145

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High Courts30 Sept 1963Dismissed

Kunhami and Others Vs Pokker and Another

High Court Of Kerala · (1963) KLJ 1165

Contract Act, 1872 — Section 69Transfer of Property Act, 1882 — Section 100, 92

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High Courts30 Sept 1963Allowed

Kaliani Amma and Others Vs Madhavi Amma and Others

High Court Of Kerala · (1963) KLJ 1184

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 105

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