High Courts05 Aug 1963Dismissed
Avanthika and Another Vs Sita Bai and Others
High Court Of Kerala · (1963) KLJ 1164
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 9 of 17
High Courts05 Aug 1963
COMMISSIONER OF AGRICULTURAL Income Tax, KERALA Vs TïÅHNSONS ESTATES AND AGENCIES (P.) LTD.
High Court Of Kerala · (1964) 52 ITR 629
Constitution of India, 1950 — Article 14
High Courts02 Aug 1963
Provident Fund Inspector, Kozhikode Vs Mohammed
High Court Of Kerala · (1963) KLJ 712
Employees Provident Fund Scheme, 1952 — Paragraph 76(a), Paragraph 76(c)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
High Courts02 Aug 1963Dismissed
A.M. Kuttysankaran Nair Vs P.V. Kumaran Nair and Others
High Court Of Kerala · AIR 1965 Ker 161 : (1965) CriLJ 699
Criminal Procedure Code, 1898 (CrPC) — Section 342, 423Evidence Act, 1872 — Section 105, 3Penal Code, 1860 (IPC) — Section 499
High Courts02 Aug 1963Dismissed
Devassia Vs Changanacherry Municipality
High Court Of Kerala · (1963) KLJ 949
High Courts01 Aug 1963
Forest Industries Travancore Ltd. Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1964) 51 ITR 329 : (1963) 7 KLJ 740
Income Tax Act, 1922 — Section 10(2)(vii), 13, 66, 66(1)
High Courts01 Aug 1963Dismissed
Varghese Mechery Vs Director of Local Bodies and Others
High Court Of Kerala · (1964) KLJ 814
Representation of the People Act, 1950 — Section 14, 23Representation of the People Act, 1951 — Section 21, 21(1), 21(2), 22, 23
High Courts31 Jul 1963Dismissed
Ramakrishnan and Others Vs Executive District Magistrate, Trichur and Another
High Court Of Kerala · (1964) KLJ 292
Kerala Police Act, 1960 — Section 18Motor Vehicles Act, 1988 — Section 74
High Courts31 Jul 1963
Abdur Rehuman Vaidyan Vs Abubaker Kunju
High Court Of Kerala · (1963) KLJ 1133
High Courts30 Jul 1963
Annamalai Reddiar Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1963) KLJ 733
Income Tax Act, 1922 — Section 66
High Courts29 Jul 1963
Karimtharuvi Tea Estates Ltd. Vs Commr. of Income Tax, Kerala
High Court Of Kerala · (1963) KLJ 745
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts26 Jul 1963Allowed
Kalliyani Amma Bhavani Amma Vs Narayani Amma Madhavi Amma and Another
High Court Of Kerala · AIR 1963 Ker 358
Travancore Nair Act, 1100 — Section 39
High Courts25 Jul 1963Dismissed
Parukutty Amma Parvathi Amma and Others Vs Sankara Kurup Rama Kurup and Others
High Court Of Kerala · AIR 1964 Ker 4 : (1963) 7 KLJ 697
Evidence Act, 1872 — Section 101, 102, 103
High Courts25 Jul 1963
State of Kerala Vs Karimtharuvi Tea Estate Ltd.
High Court Of Kerala · (1963) KLJ 743
Kerala Agricultural Income Tax Act, 1950 — Section 60(1), 60(6)
High Courts25 Jul 1963
Raghavanunni Moopil Nayar Vs Agricultural Income Tax Officer
High Court Of Kerala · (1964) KLJ 362
Kerala Agricultural Income Tax Act, 1950 — Section 29, 3(5)
High Courts24 Jul 1963
Varkey Vs Meenakshi Amma and Others
High Court Of Kerala · (1965) KLJ 265
Contract Act, 1872 — Section 64Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(d)(iii), 4Transfer of Property Act, 1882 — Section 35
High Courts24 Jul 1963Allowed
Kuppathode Madhavan Nair and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1964 Ker 287
Constitution of India, 1950 — Article 13, 13(2), 19, 19(1), 31Kerala Forest Act, 1961 — Section 48, 49, 50, 51
High Courts24 Jul 1963Allowed
Haji Mammu Keye Vs The Thirurangadi P.C.C. Society
High Court Of Kerala · (1963) KLJ 806
Arbitration Act, 1940 — Section 34, 39, 46Transfer of Property Act, 1882 — Section 106
High Courts23 Jul 1963Dismissed
Kavalappara Kottarathil Kochunni Vs Kavalappara Kottarathil Kunnukuttanunni and Others
High Court Of Kerala · AIR 1964 Ker 86
Specific Relief Act, 1877 — Section 5
High Courts22 Jul 1963Dismissed
Mohamed Rowther Vs Velayudhan
High Court Of Kerala · (1963) KLJ 812
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12