High Courts30 Aug 1963
Rugmini Amma and Others Vs Kamalamma and Others
High Court Of Kerala · (1963) KLJ 814
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, Order 44 Rule 1(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 7 of 17
High Courts29 Aug 1963
Nataraj Stores, Chalai Vs Supdt. of Central Excise, Trivandrum
High Court Of Kerala · (1964) KLJ 160
Sea Customs Act, 1878 — Section 167(8), 19
High Courts29 Aug 1963
Nataraj Stores, Trivandrum Vs Superintendent of Central Excise, Trivandrum and Another
High Court Of Kerala · AIR 1965 Ker 13 : (1965) CriLJ 41
Sea Customs Act, 1878 — Section 167(19), 167(8)
High Courts28 Aug 1963Partly Allowed
E.P. Eappen Vs The State of Kerala and Others
High Court Of Kerala · AIR 1965 Ker 167
Income Tax Act, 1961 — Section 158, 183(1), 183(3), 189, 189(1)
High Courts28 Aug 1963Dismissed
Karthiyayani Amma Vs Karthiyayani and Others
High Court Of Kerala · (1964) KLJ 30
Transfer of Property Act, 1882 — Section 92, 95
High Courts27 Aug 1963
Seshagiri Mailer and Another Vs Specl. Tahasildar for Land Acquisition, Kozhikode and Another
High Court Of Kerala · (1964) KLJ 126
Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(2), 17(2)(D)
High Courts27 Aug 1963
K. Seshagiri Maller and Others Vs Special Tehsildar for Land Acquisition, Kozhikode and Another
High Court Of Kerala · AIR 1965 Ker 92
Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4(1)
High Courts26 Aug 1963
Commr. of Income Tax, Kerala Vs Mrs. Kadija Bai Hajee Hassan and Others
High Court Of Kerala · (1963) KLJ 873
Income Tax Act, 1922 — Section 16
High Courts26 Aug 1963
Commissioner of Income Tax, Kerala Vs Hajee Hassan Yacoob Sait (Deceased) and Others
High Court Of Kerala · (1964) 53 ITR 5
Income Tax Act, 1922 — Section 16, 16(1)(c), 16(3), 16(3)(b), 66
High Courts26 Aug 1963Dismissed
The Commissioner, Quilon Municipality, Quilon Vs Harrisons and Crosfields Ltd., Quilon
High Court Of Kerala · AIR 1964 Ker 25
Constitution of India, 1950 — Article 276(2)Taxation and Finance Rules — Rule 18, 18(2)Travancore District Municipalities Act, 1116 — Section 325
High Courts26 Aug 1963Partly Allowed
Venkiteswara Pai Rama Pai Vs Luis
High Court Of Kerala · AIR 1964 Ker 125
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Hindu Succession Act, 1956 — Section 6Specific Relief Act, 1877 — Section 15
High Courts26 Aug 1963
Ramaswamy Vs Sales Tax Officer, Ponnani and Others
High Court Of Kerala · (1964) KLJ 291
High Courts26 Aug 1963
Nelson and Others Vs Lekshmanan Nadar and Others
High Court Of Kerala · (1963) KLJ 924
Limitation Act, 1963 — Article 44
High Courts23 Aug 1963
The Southern India Tea Estates Co. Ltd., Alleppey Vs The Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · AIR 1965 Ker 146 : (1964) 51 ITR 47 : (1963) 7 KLJ 818
Income Tax Act, 1922 — Section 10(2)
High Courts23 Aug 1963Allowed
R. Jacob Mathew and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1964 Ker 39
Constitution of India, 1950 — Article 13(3), 15(1), 15(4), 226, 29(2)
High Courts22 Aug 1963Dismissed
Balakrishnan Ezhuthassan Vs Director of Transports and Another
High Court Of Kerala · (1964) KLJ 318
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 34(b)
High Courts21 Aug 1963
M. Raman Pillai Vs The Commissioner of Income Tax
High Court Of Kerala · AIR 1965 Ker 159 : (1964) 51 ITR 829 : (1963) 7 KLJ 798
Income Tax Act, 1922 — Section 4
High Courts20 Aug 1963
COMMISSIONER OF Income Tax, KERALA Vs TRAVANCORE SUGARS AND CHEMICALS LTD.
High Court Of Kerala · (1964) 51 ITR 24
Income Tax Act, 1961 — Section 10, 10(2)(xv)
High Courts20 Aug 1963Dismissed
Kittunni Gupthan and Another Vs M.C. Kuttikirshna Gupthan
High Court Of Kerala · AIR 1964 Ker 175 : (1964) KLJ 422
Evidence Act, 1872 — Section 114Limitation Act, 1908 — Section 19
High Courts19 Aug 1963Dismissed
Dr. (Mrs.) Rajam Authi Lingom Vs The State of Kerala
High Court Of Kerala · AIR 1964 Ker 272 : (1966) 1 LLJ 639
Constitution of India, 1950 — Article 226