COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,574 of 2,714

High Courts08 Feb 1963

Chacko Mathai Vs State of Kerala

High Court Of Kerala · AIR 1964 Ker 222 : (1964) CriLJ 297

Criminal Procedure Code, 1898 (CrPC) — Section 342, 367, 387Evidence Act, 1872 — Section 105, 45Penal Code, 1860 (IPC) — Section 100, 96, 97, 99

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High Courts07 Feb 1963Allowed

Muhammed and Others Vs Alikutty and Others

High Court Of Kerala · (1963) KLJ 536

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Limitation Act, 1963 — Section 6, 7, 8

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High Courts06 Feb 1963Dismissed

Kochu Muhammed Vs Jacob alias Chacko

High Court Of Kerala · (1963) KLJ 560

Limitation Act, 1963 — Section 6, 8Transfer of Property Act, 1882 — Section 55(1)(f), 6, 6(e)

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High Courts04 Feb 1963

Beepathumma and Others Vs Shambhatta and Others

High Court Of Kerala · (1963) KLJ 260

Kerala Agrlculturists Debt Relief Act, 1958 — Section 9(3)

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High Courts30 Jan 1963Allowed

Subramonia Iyer and Another Vs Kandu and Others

High Court Of Kerala · AIR 1964 Ker 179

Limitation Act, 1908 — Article 144 , 148Registration Act, 1908 — Section 17, 49

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High Courts29 Jan 1963

Thomman Mathai Vs Ittundan Kunjukochu

High Court Of Kerala · AIR 1963 Ker 236

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 21 Rule 43, Order 21 Rule 47, Order 21 Rule 58

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High Courts28 Jan 1963Dismissed

Kunhammed Vs Mattancherry Municipality

High Court Of Kerala · (1963) KLJ 767

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High Courts24 Jan 1963Dismissed

M. Govindankutty and Another Vs State of Kerala

High Court Of Kerala · AIR 1964 Ker 221 : (1964) CriLJ 158 : (1963) 7 KLJ 220

Defence of India Rules, 1962 — Rule 147, 155, 35(6), 41(1)

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High Courts23 Jan 1963Dismissed

P.V. Ittey of Kochuparangottu Veettil, Kodimatha Kara Vs Mani of Viralasseril

High Court Of Kerala · AIR 1964 Ker 134

Civil Procedure Code, 1908 (CPC) — Section 51Limitation Act, 1908 — Section 15

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High Courts22 Jan 1963Dismissed

Union of India (UOI) and Others Vs Coorg Estates Ltd. and Others

High Court Of Kerala · AIR 1963 Ker 301

Companies Act, 1956 — Section 125

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High Courts18 Jan 1963Allowed

Varkey Varkey Vs Augusthy Varkey

High Court Of Kerala · AIR 1964 Ker 149

Civil Procedure Code, 1908 (CPC) — Section 2(11), 2(3), 47

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High Courts18 Jan 1963Dismissed

Sankara Konar and Others Vs Sivaraman and Another

High Court Of Kerala · AIR 1964 Ker 37

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 106Kerala Civil Courts Act, 1957 — Section 13(2)

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High Courts18 Jan 1963Dismissed

Narayanamoorthi Konar and Others Vs Viswanathan and Another

High Court Of Kerala · (1963) KLJ 619

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 87, Order 21 Rule 90, 106, 47Kerala Civil Courts Act, 1957 — Section 13, 13(2)

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High Courts18 Jan 1963Allowed

Rajakrishna Menon Vs Sundaram Pillai

High Court Of Kerala · (1963) KLJ 754

Civil Procedure Code, 1908 (CPC) — Section 34(1)Transfer of Property Act, 1882 — Section 83

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High Courts16 Jan 1963Allowed

Kaveri Amma Vs Sarada

High Court Of Kerala · (1963) KLJ 554

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4, Order 34 Rule 1

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High Courts15 Jan 1963Dismissed

M/s. Sait Nagjee Purushotham and Co. (Pte) Ltd. Vs III Additional Income Tax Officer, Calicut

High Court Of Kerala · (1963) KLJ 622

General Clauses Act, 1897 — Section 3(19), 6

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High Courts15 Jan 1963Allowed

P.N. Ramachandra Iyer Vs S.V. Annapurni Ammal Iyer

High Court Of Kerala · AIR 1964 Ker 269

Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 11, 4(2), 6

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High Courts15 Jan 1963

SAIT NAGJEE PURUSHOTHAM AND CO. (P.) LTD. Vs THIRD ADDITIONAL Income Tax OFFICER, CALICUT.

High Court Of Kerala · (1964) 51 ITR 33

General Clauses Act, 1897 — Section 3, 6

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High Courts14 Jan 1963Allowed

R. Venkiteswaran Vs A. Krishna Rao

High Court Of Kerala · AIR 1965 Ker 166

Succession Act, 1925 — Section 263

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High Courts11 Jan 1963

Thayoob Sait Vs Ayyappan

High Court Of Kerala · (1963) KLJ 636

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1

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