High Courts07 Jan 1964Dismissed
Kochukunji alias Lazar Vs Varghese and Others
High Court Of Kerala · (1964) KLJ 222
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,560 of 2,714
High Courts06 Jan 1964Dismissed
Lakshmi and Another Vs Velappan Nair and Another
High Court Of Kerala · (1964) KLJ 106
High Courts06 Jan 1964
Kalu Amma. and Another Vs Ammukutty Amma and Another
High Court Of Kerala · (1964) KLJ 124
Specific Relief Act, 1963 — Section 42
High Courts03 Jan 1964Allowed
Prabhakaran Vs Madhavan
High Court Of Kerala · (1964) KLJ 367
Kerala Municipalities Act, 1961 — Section 355(1)(c), 367
High Courts21 Dec 1963Dismissed
Arunachalam Vanamoorthi Konar Vs Geevarghese and Others
High Court Of Kerala · (1963) KLJ 549
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Constitution of India, 1950 — Article 126Limitation Act, 1963 — Section 28
High Courts20 Dec 1963
Sankaran Govindan Vs Lakshmi Bharathi and Others
High Court Of Kerala · AIR 1964 Ker 244
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, 11, 13, 99Constitution of India, 1950 — Article 10, 5
High Courts20 Dec 1963Dismissed
Ephrem Ambooken Vs Asst. Chief Officer, Reserve Bank of India
High Court Of Kerala · (1964) KLJ 1150
Companies Act, 1956 — Section 268, 269, 310, 311, 388Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(g)
High Courts20 Dec 1963Dismissed
Ephrem Ambooken, Poyya, Via Chalakudy Vs Asst. Chief Officer, Reserve Bank of India, Trivandrum
High Court Of Kerala · AIR 1966 Ker 6
Banking Companies Act, 1949 — Section 35B(1)Constitution of India, 1950 — Article 19(1), 226
High Courts19 Dec 1963Allowed
Raghavan Naicken and Another Vs Ayyappankutty and Others
High Court Of Kerala · (1964) KLJ 122
High Courts18 Dec 1963
Mrs. Ambujam N. Menon and Others Vs State of Karala and Others
High Court Of Kerala · (1964) KLJ 85
Constitution of India, 1950 — Article 14, 19(1), 19(1)(f), 31(2), 31(5)
High Courts18 Dec 1963Allowed
Anthrapper Bank Ltd. Vs United State Packers and Canners Ltd and Others
High Court Of Kerala · (1964) KLJ 119
Companies Act, 1956 — Section 125
High Courts17 Dec 1963
Ravarichandiyil Krishnan Nair and Others Vs Thayyullathil Abdu and Others
High Court Of Kerala · AIR 1965 Ker 39
Constitution of India, 1950 — Article 13, 14, 19, 255, 301Kerala Agrlculturists Debt Relief Act, 1958 — Section 11A, 11A(2), 2
High Courts17 Dec 1963Dismissed
Krishnan Nair and Another Vs Abdu
High Court Of Kerala · (1964) KLJ 235
Civil Procedure Code, 1908 (CPC) — Section 146Constitution of India, 1950 — Article 13, 14, 19, 228, 255
High Courts10 Dec 1963
Kunhunni Nambudiripad Vs Cochin Devaswom Board
High Court Of Kerala · (1964) KLJ 262
Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 61(6)
High Courts10 Dec 1963
Punnen Abraham Vs Varkey Varkey
High Court Of Kerala · AIR 1965 Ker 145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 60
High Courts06 Dec 1963Allowed
In Re: Malabar Iron and Steel Works Limited
High Court Of Kerala · AIR 1964 Ker 311
Companies Act, 1956 — Section 149(1), 149(4)
High Courts06 Dec 1963Dismissed
P.R.S. Pillai Vs Manuel Sathyanesan
High Court Of Kerala · AIR 1965 Ker 155
Contract Act, 1872 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 28
High Courts06 Dec 1963Allowed
Balakrishnan Nair Vs Mohammed Kunju
High Court Of Kerala · (1964) KLJ 15
Kerala Agrlculturists Debt Relief Act, 1958 — Section 15
High Courts06 Dec 1963Dismissed
P. R. S. Pillai Vs Sathyanesan
High Court Of Kerala · (1964) KLJ 301
Negotiable Instruments Act, 1881 (NI) — Section 26, 27, 28
High Courts05 Dec 1963Dismissed
Sundaram Finance Limited Vs The State of Kerala and Another
High Court Of Kerala · (1964) 15 STC 228
Motor Vehicles Act, 1939 — Section 2(19)