High Courts24 Sept 1963Allowed
Lukka Varghese Vs Devasia Varkey
High Court Of Kerala · AIR 1965 Ker 47
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46BCompanies Act, 1956 — Section 446
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 6 of 17
High Courts24 Sept 1963Allowed
Varghese Vs Varkey
High Court Of Kerala · (1964) KLJ 21
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46A, Order 21 Rule 46BCompanies Act, 1956 — Section 186, 446
High Courts24 Sept 1963Allowed
M/s. Malayalam Plantations Ltd. Vs Commissioner, Quilon Municipality
High Court Of Kerala · (1964) KLJ 389
Companies Act, 1956 — Section 592(1)(c)Constitution of India, 1950 — Article 246, 276, 276(2)
High Courts19 Sept 1963Allowed
M/s. Narayandas Kesurdas and Sons and Another Vs Food Inspector, Kozhikode
High Court Of Kerala · (1963) KLJ 1189
Prevention of Food Adulteration Act, 1954 — Section 16(1)(g), 19, 19(2), 19(2)(i)
High Courts19 Sept 1963Dismissed
A.K. Narayanan Nambiar Vs State of Kerala and Another
High Court Of Kerala · AIR 1964 Ker 158 : (1964) CriLJ 668
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22(2), Order 21 Rule 37, 51Penal Code, 1860 (IPC) — Section 225B, 353
High Courts18 Sept 1963
Chacko T. Marattukulam Vs Catholic Bank of India Ltd.
High Court Of Kerala · AIR 1964 Ker 181 : (1963) 7 KLJ 976
Banking Companies Act, 1949 — Section 45NKerala Court Fees and Suits Valuation Act, 1959 — Article 3, 3(2)
High Courts18 Sept 1963
Chacko Vs Accommodation Controller, Ernakulam and Another
High Court Of Kerala · (1964) KLJ 945
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 4(3), 4(6)(g)
High Courts17 Sept 1963
Abdulkhader Vs Kantian and Another
High Court Of Kerala · (1964) KLJ 683
Kerala Ryotwari Tenants Protection Ordinance, 1962 — Section 5(2)
High Courts13 Sept 1963Allowed
Madhavi Vs The District Collector and Executive District Magistrate, Alleppey and Others
High Court Of Kerala · AIR 1964 Ker 29 : (1964) CriLJ 190
Constitution of India, 1950 — Article 226
High Courts12 Sept 1963Dismissed
Subramonian Vs Secretary, Malabar Marketing Committee Kozhikode
High Court Of Kerala · (1963) KLJ 1117
Malabar Market Committee Bylaws — Byelaw 30(1)
High Courts12 Sept 1963Allowed
Muhammathu Pathummal Nabia Yathu Ummal Vs Abdul Kasian Muhammed Mytheen and Others
High Court Of Kerala · AIR 1964 Ker 225
Transfer of Property Act, 1882 — Section 60
High Courts12 Sept 1963Dismissed
Lakshmikutty Amma Vs Ramakrishnan
High Court Of Kerala · (1964) KLJ 18
General Clauses Act, 1897 — Section 8(1)
High Courts11 Sept 1963Dismissed
State of Kerala Vs Sreedharan and Another
High Court Of Kerala · (1963) KLJ 979
Limitation Act, 1963 — Section 5
High Courts11 Sept 1963Dismissed
Appu Vs Danley and Another
High Court Of Kerala · (1963) KLJ 1002
Evidence Act, 1872 — Section 112
High Courts11 Sept 1963
P.V.G. Nair Vs State of Kerala
High Court Of Kerala · (1963) KLJ 1005
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 73
High Courts09 Sept 1963Allowed
C.V. Muthuvelas Velappan Vs K.V. Narayanan Nair
High Court Of Kerala · AIR 1964 Ker 252 : (1964) CriLJ 417 : (1963) 7 KLJ 951
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts30 Aug 1963Dismissed
Ebrahim Rowther and Others Vs Syed Mohamed Rowther
High Court Of Kerala · (1963) KLJ 1040
Contract Act, 1872 — Section 65Specific Relief Act, 1963 — Section 39, 40, 41
High Courts30 Aug 1963
Bhanumathi Amma Rugmini Amma and Others Vs Nani Amma Kamalamma and Others
High Court Of Kerala · AIR 1964 Ker 173
Limitation Act, 1908 — Section 12(2), 12(3)
High Courts30 Aug 1963Dismissed
Kizhakkethil Sulaiman Vs The State of Kerala
High Court Of Kerala · AIR 1964 Ker 185 : (1964) CriLJ 34
Criminal Procedure Code, 1898 (CrPC) — Section 439, 54, 54(1), 56(1)Penal Code, 1860 (IPC) — Section 224, 302, 99
High Courts30 Aug 1963Dismissed
Eapen K. Thomas and Others Vs State
High Court Of Kerala · (1963) KLJ 1113
Criminal Procedure Code, 1898 (CrPC) — Section 112, 439, 561A