High Courts22 Mar 1963Dismissed
State of Kerala Vs Ramakrishnan and Others
High Court Of Kerala · (1963) KLJ 397
Criminal Procedure Code, 1898 (CrPC) — Section 203General Clauses Act, 1897 — Section 27, 4, 6
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,572 of 2,714
High Courts19 Mar 1963
R.P. Ramakrishna Ayyar Vs V. Sreedharanvarman Thampan
High Court Of Kerala · AIR 1964 Ker 127
Constitution of India, 1950 — Article 227Kerala Tenants and Kudikidappukars Protection Act, 1963 — Section 2Malabar Tenancy Act, 1929 — Section 16, 17
High Courts18 Mar 1963Allowed
Gopinathan Vs State of Kerala
High Court Of Kerala · (1963) KLJ 463
Constitution of India, 1950 — Article 13(3), 19, 19(1)(a), 19(1)(c), 19(2)
High Courts18 Mar 1963Allowed
V. Gopinathan Vs The State of Kerala
High Court Of Kerala · AIR 1964 Ker 227 : (1963) 2 LLJ 211
Constitution of India, 1950 — Article 19, 226, 309Government Servants Conduct Rules, 1950 — Rule 70, 72
High Courts14 Mar 1963
M. Mohammed Sherif and K.A. Palaniswamy and Co., Tiripur and Another Vs Official Liquidator, The Seetharam Spinning and Weaving Mills Ltd., (in liquidation) Trichur and Another
High Court Of Kerala · AIR 1964 Ker 135
Companies Act, 1956 — Section 528, 529Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 23, 25, 30(2)
High Courts14 Mar 1963
Subramania Iyer Vs Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax
High Court Of Kerala · (1964) 53 ITR 589 : (1963) 7 KLJ 474
Income Tax Act, 1922 — Section 44
High Courts13 Mar 1963
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs K.P. Krishnan
High Court Of Kerala · (1963) 14 STC 874
High Courts13 Mar 1963Dismissed
Padmanabha Menon Vs Bhaskara Menon and Others
High Court Of Kerala · (1963) KLJ 724
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 32
High Courts13 Mar 1963Allowed
Subramonia Iyer Vs Damodaran Potti
High Court Of Kerala · (1963) KLJ 424
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 47
High Courts13 Mar 1963Dismissed
Mannanda Vs Mathai Kathanar
High Court Of Kerala · (1963) KLJ 1116
Kerala Agriculturists Debt Relief Act, 1958 — Section 4(5)
High Courts12 Mar 1963Dismissed
Thomas Vs Thomas and Another
High Court Of Kerala · (1963) KLJ 587
Motor Vehicles Act, 1988 — Section 43, 44, 44(1), 44(3), 44(3)(b)
High Courts12 Mar 1963Dismissed
Mathu Rawther and Another Vs Sreekrishna Bank and Another
High Court Of Kerala · AIR 1964 Ker 90
Limitation Act, 1908 — Article 182(5)
High Courts12 Mar 1963Dismissed
Raman Vs Meenakshi Amma and Others
High Court Of Kerala · (1963) KLJ 543
High Courts08 Mar 1963Dismissed
Subramonia Iyer Vs Nedungadi Bank Ltd., and Others
High Court Of Kerala · (1963) KLJ 494
Transfer of Property Act, 1882 — Section 100, 58, 58(1)
High Courts05 Mar 1963Dismissed
State of Kerala Vs Joseph and Another
High Court Of Kerala · (1963) KLJ 487
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 109, 320, 454
High Courts04 Mar 1963Allowed
Cochin Potteries (P) Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1964 Ker 18
Central Excises and Salt Act, 1944 — Section 2(d)Finance Act, 1961 — Section 11, 13Provisional Collection of Taxes Act, 1931 — Section 4, 4(2)
High Courts04 Mar 1963
Syed Mohammed Vs K.C. Raman and Others
High Court Of Kerala · (1964) CriLJ 100
Criminal Procedure Code, 1898 (CrPC) — Section 540
High Courts04 Mar 1963Allowed
Moothorakutty Vs Ayissa Bi and Others
High Court Of Kerala · (1963) KLJ 556
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(d), 4, 4(1)Transfer of Property Act, 1882 — Section 106, 116
High Courts01 Mar 1963Dismissed
Ittiavira Thomas Vs Sankaranarayanan Kesavan Nampori of Manakkattu and Another
High Court Of Kerala · AIR 1964 Ker 144
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 9 Rule 13, 146Travancore Malayala Brahim Act, 1106 — Section 5
High Courts27 Feb 1963Dismissed
State of Kerala Vs Devassy and Others
High Court Of Kerala · (1963) KLJ 309
Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 342