High Courts27 Feb 1963Dismissed
Subbarayan Chettiar, Narayanan Chettiar Vs Varied Puthiya Veetial Cheeku and Another
High Court Of Kerala · AIR 1964 Ker 157 : (1964) CriLJ 667
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479, 479A, 479A(6)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,573 of 2,714
High Courts27 Feb 1963Allowed
Kesavan Moosad Vs State of Kerala
High Court Of Kerala · (1963) KLJ 342
Criminal Procedure Code, 1898 (CrPC) — Section 237, 423Penal Code, 1860 (IPC) — Section 379, 424, 447, 506(2)
High Courts21 Feb 1963Dismissed
Canara Industrial and Banking Syndicate Ltd. Vs Sarvothama Kamath
High Court Of Kerala · (1963) KLJ 785
Kerala Agriculturists Debt Relief Act, 1958 — Section 7(2)
High Courts21 Feb 1963
Variath Rappai and Others Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 346 : (1963) CriLJ 627
Criminal Procedure Code, 1898 (CrPC) — Section 494
High Courts21 Feb 1963
State of Kerala Vs Madhavan Kuttan
High Court Of Kerala · AIR 1964 Ker 232 : (1964) CriLJ 300
Criminal Procedure Code, 1898 (CrPC) — Section 167, 173, 344
High Courts21 Feb 1963
Chembakave Vadakkekkara Lakshmi and Others Vs Nellisseri Gramam Narayanaswami Iyer and Others
High Court Of Kerala · AIR 1963 Ker 330
Constitution of India, 1950 — Article 13(1), 13(2), 14, 19, 31Malabar Tenancy Act, 1929 — Section 95
High Courts21 Feb 1963Dismissed
Lakshmi and Others Vs Narayana Iyer and Others
High Court Of Kerala · (1963) KLJ 1135
Constitution of India, 1950 — Article 13, 13(1), 13(1), 13(2), 14General Clauses Act, 1897 — Section 6Kerala Agrarian Relations Act, 1961 — Section 1, 1, 1(2), 1(3), 10
High Courts20 Feb 1963
Krishnan Nair Vs Sales Tax Officer, Specl. Circle, Cannanore and Another
High Court Of Kerala · (1963) KLJ 933
High Courts19 Feb 1963Dismissed
Konthan Kesavan Vs Varkey Thomman
High Court Of Kerala · AIR 1964 Ker 206
Civil Procedure Code, 1908 (CPC) — Section 16, 21, 37, 38
High Courts19 Feb 1963
Commissioner of Income Tax, Kerala Vs South Indian Bank Ltd., Trichur
High Court Of Kerala · (1963) 49 ITR 956
Income Tax Act, 1922 — Section 10, 16, 66(1), 8
High Courts18 Feb 1963Dismissed
The Valapad Co-operative Stores Ltd. Vs K.H. Srinevasa Iyer Brothers, Palghat
High Court Of Kerala · AIR 1964 Ker 176 : (1963) 7 KLJ 679
Contract Act, 1872 — Section 186, 187, 188
High Courts18 Feb 1963Dismissed
E.J. John, Sole Proprietor, St. George Estates Vs Industrial Tribunal, Alleppey and Another
High Court Of Kerala · AIR 1963 Ker 349
Industrial Disputes Act, 1947 — Section 2
High Courts18 Feb 1963
COMMISSIONER OF Income Tax, KERALA Vs MORNING STAR BUS SERVICE.
High Court Of Kerala · (1963) 49 ITR 927
Income Tax Act, 1961 — Section 10(2)(vii)
High Courts15 Feb 1963Dismissed
Pundoor Radhakrishna Punchithaya and Others Vs H. Sanjeeva Rao and Others
High Court Of Kerala · AIR 1963 Ker 348
Kerala Agrlculturists Debt Relief Act, 1958 — Section 3(2)
High Courts15 Feb 1963
Parameswaran Nadar Chellapan Nadar Vs Parameswaran Pillai Krishnan Nair and Another
High Court Of Kerala · AIR 1963 Ker 297
Transfer of Property Act, 1882 — Section 103
High Courts14 Feb 1963Allowed
Devaru Vasudevaru Vs Raman Pillai Neelakanta Pillai and Another Raman Pillai Neelakanta Pillai and Another Vs Devaru Vasudevaru
High Court Of Kerala · AIR 1963 Ker 217
Civil Procedure Code, 1908 (CPC) — Section 11, 47Evidence Act, 1872 — Section 44
High Courts12 Feb 1963Dismissed
Ibrahim Kassam Sait and Another Vs Kerala Wakf Board, Ernakulam
High Court Of Kerala · (1964) KLJ 165
Waqf Act, 1954 — Section 3(g), 46(1)
High Courts12 Feb 1963Dismissed
Ananthanarayana Iyer and Another Vs Poulose
High Court Of Kerala · (1963) KLJ 266
Constitution of India, 1950 — Article 246, 254, 372Negotiable Instruments Act, 1881 (NI) — Section 32, 79
High Courts12 Feb 1963Allowed
Velayudhan Nair Gopalan Nair Vs Ayyappan Pillai Madhavan Pillai and Others
High Court Of Kerala · AIR 1964 Ker 153
Civil Procedure Code, 1908 (CPC) — Section 2(2), 96
High Courts08 Feb 1963Allowed
Kunjan and Another Vs Kochuntan and Others
High Court Of Kerala · (1963) KLJ 633
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), 47