High Courts17 Jul 1963Dismissed
Chidambara Iyer and Others Vs Kunhumuhammed
High Court Of Kerala · (1964) KLJ 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 67(2), Order 21 Rule 90, 47Limitation Act, 1963 — Section 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,569 of 2,714
High Courts17 Jul 1963Dismissed
P.K. Chidambara Iyer (died), Legal Representatives S. Sivaramakrishnan and Others Vs Kattakath Kunhumoidian''s Son Kunhamuthammad
High Court Of Kerala · AIR 1965 Ker 99
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47Limitation Act, 1908 — Article 181
High Courts17 Jul 1963
Muhammedu Noohu Muhammedu Bashir Vs K. Balakrishnan and Others
High Court Of Kerala · (1964) CriLJ 92
Criminal Procedure Code, 1898 (CrPC) — Section 204, 252, 253, 259Penal Code, 1860 (IPC) — Section 500, 501
High Courts16 Jul 1963Allowed
Subramania Iyer Vs Ammu alias Madhavi Amma and Others
High Court Of Kerala · AIR 1964 Ker 218
Transfer of Property Act, 1882 — Section 106, 118
High Courts16 Jul 1963Dismissed
Krishnan Nair Vs Principal, Law College, Trivandrum
High Court Of Kerala · (1963) KLJ 775
Constitution of India, 1950 — Article 14, 19(1)(f), 19(1)(g)
High Courts15 Jul 1963Dismissed
V.V. Joseph and Others Vs The State of Kerala
High Court Of Kerala · AIR 1964 Ker 121
Cochin Limitation Act, 1908 — Article 110Limitation Act, 1908 — Article 149
High Courts12 Jul 1963
L. Sankaran Lekhshmi and Others Vs Adima Kunju Abdhurahiman Kunju and Others
High Court Of Kerala · AIR 1965 Ker 132
Transfer of Property Act, 1882 — Section 60
High Courts12 Jul 1963Dismissed
Thuppan Nambudiripad Vs Agricultural Income Tax Officer
High Court Of Kerala · (1964) KLJ 352
Kerala Agricultural Income Tax Act, 1950 — Section 3(4)
High Courts10 Jul 1963
Swami Satchitanand and Others Vs The 2nd Addl. Income Tax Officer, Kozhikode and Others
High Court Of Kerala · AIR 1964 Ker 118 : (1964) 53 ITR 533 : (1963) 7 KLJ 930
Income Tax Act, 1922 — Section 3, 44Societies Registration Act, 1860 — Section 14, 6, 8
High Courts09 Jul 1963Allowed
Kesava Kurup Kunjupillai Kurup and Another Vs Sebastian Eluprasya Fernandez and Others
High Court Of Kerala · AIR 1963 Ker 365 : (1963) 7 KLJ 675
Travancore Christian Succession Regulation Act, 1092 — Section 24, 28, 29, 30
High Courts09 Jul 1963Allowed
O.V. Narayanan Nambiar and Others Vs Executive Officer, Cherukunnu Panchayat Board
High Court Of Kerala · AIR 1965 Ker 73 : (1965) CriLJ 297
Evidence Act, 1872 — Section 106
High Courts09 Jul 1963
Narayanan Nambiar and Others Vs Executive Officer, Cherukunnu Panchayat Board
High Court Of Kerala · (1964) KLJ 353
Evidence Act, 1872 — Section 101, 106
High Courts08 Jul 1963
Desai Vs Paul Abrao
High Court Of Kerala · (1963) KLJ 1199
Penal Code, 1860 (IPC) — Section 500
High Courts05 Jul 1963Dismissed
Malabar Co-operative Central Bank Ltd., Kozhikode Vs State of Kerala and Others
High Court Of Kerala · (1963) KLJ 694
Industrial Disputes Act, 1947 — Section 10(1)(d)
High Courts05 Jul 1963Allowed
Kochuparvathy Vs Chandrasekharan Pillai and Another
High Court Of Kerala · (1963) KLJ 1160
Kerala Compensation for Tenants Improvements Act, 1958 — Section 10, 11, 12, 13, 13
High Courts05 Jul 1963Allowed
Mohammed and Others Vs Gopalankutty Menon
High Court Of Kerala · (1963) KLJ 1187
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Jul 1963Dismissed
Malathy Amma and Another Vs Jos, son or Kattukkaran Varu and Others
High Court Of Kerala · AIR 1964 Ker 68
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, 47, 9Limitation Act, 1908 — Article 181
High Courts02 Jul 1963Dismissed
K.C. Chandrasekharan Vs State of Kerala
High Court Of Kerala · AIR 1964 Ker 87 : (1963) 7 FLR 367
Constitution of India, 1950 — Article 310, 311(2)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 17(5)
High Courts01 Jul 1963Dismissed
L. Herman C. Cruz Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 341 : (1963) CriLJ 624
Constitution of India, 1950 — Article 245Criminal Procedure Code, 1898 (CrPC) — Section 496, 497Defence of India Act, 1962 — Section 3, 43
High Courts01 Jul 1963Dismissed
P.C. Cheriyan of Poothikottu Vs Mathan Chacko of Pankadatharakan Veedu
High Court Of Kerala · AIR 1964 Ker 183
Provincial Insolvency Act, 1920 — Section 53, 55