High Courts11 Jan 1963Allowed
P. Govinda Menon and Another Vs Visalakshi Amma and Others
High Court Of Kerala · AIR 1964 Ker 99
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,575 of 2,714
High Courts10 Jan 1963Dismissed
V.K. Padmanabhan Vs Kunjan Narayanan and Others
High Court Of Kerala · AIR 1964 Ker 97
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 446
High Courts10 Jan 1963
Rev. Fr. Punnen Thomas and Another Vs Moran Mar Bassalios and Others
High Court Of Kerala · (1963) KLJ 781
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts09 Jan 1963
Karthiayani Amma Vs Kesavan
High Court Of Kerala · (1963) KLJ 508
Civil Procedure Code, 1908 (CPC) — Section 143, 148, 149Transfer of Property Act, 1882 — Section 3, 5
High Courts08 Jan 1963Dismissed
Hameed Koya Vs Arunachalam Nadar and Others
High Court Of Kerala · (1963) KLJ 421
Kerala Agriculturists Debt Relief Act, 1958 — Section 15
High Courts07 Jan 1963Allowed
Peter and Others Vs Rajamma Piilai
High Court Of Kerala · (1963) KLJ 218
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts04 Jan 1963
Mulakkal Konan Ramakrishnan Vs M.C. Batachandran Ezthuthassan, Counter
High Court Of Kerala · (1963) CriLJ 569
Criminal Procedure Code, 1898 (CrPC) — Section 209, 210, 212, 213Penal Code, 1860 (IPC) — Section 218, 220, 323, 324
High Courts03 Jan 1963
Mammad Vs Abdul Salam and Another
High Court Of Kerala · (1963) KLJ 208
Kerala Agrlculturists Debt Relief Act, 1958 — Section 10(1), 4(5)
High Courts03 Jan 1963Dismissed
Abdul Kani Vs Nanoo
High Court Of Kerala · (1963) KLJ 337
Limitation Act, 1963 — Article 182(2)
High Courts02 Jan 1963Dismissed
Rt. Rev. Aldo Maria Patroni and Another Vs Kesavan and Others
High Court Of Kerala · (1963) KLJ 367
Constitution of India, 1950 — Article 226
High Courts01 Jan 1963Allowed
Eliakutty and Others Vs Pudukkad Public Bank
High Court Of Kerala · AIR 1963 Ker 195
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, 144, 151
High Courts01 Jan 1963Allowed
State Bank of Travancore Ltd. Vs Ayyappan Pillai
High Court Of Kerala · (1963) KLJ 207
Kerala Agriculturists Debt Relief Act, 1958 — Section 15
High Courts21 Dec 1962Allowed
The Vanguard Fire and General Insurance Company Limited, Madras-I Vs N.R. Sreenivasa Iyer, Trivandrum N.R. Sreenivasa Iyer, Trivandrum Vs The Vanguard Fire and General Insurance Company Limited, Madras-I
High Court Of Kerala · AIR 1963 Ker 270
Arbitration Act, 1940 — Section 2, 34, 36, 37, 37(2)
High Courts21 Dec 1962Allowed
Varughese Vs Krishna Iyer
High Court Of Kerala · (1963) KLJ 546
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23
High Courts20 Dec 1962
COMMISSIONER OF Income Tax, KERALA Vs MALAYALAM PLANTATIONS LTD.
High Court Of Kerala · (1963) 50 ITR 593 : (1963) 7 KLJ 175
Travancore Income Tax Act, 1121 — Section 14
High Courts19 Dec 1962Dismissed
A. Kundappayi Vs M. Narayanan Nair
High Court Of Kerala · AIR 1964 Ker 216
Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1908 — Article 181
High Courts18 Dec 1962
South Indian Plywood Industries Vs Commr. of Income Tax, Kerala
High Court Of Kerala · (1963) KLJ 116
Income Tax Act, 1922 — Section 26A
High Courts17 Dec 1962Dismissed
Sankaralinga Nadar and Others Vs Chacko and Others
High Court Of Kerala · (1963) KLJ 387
Partnership Act, 1932 — Section 69(2)
High Courts17 Dec 1962Dismissed
Ayyappan Nair Kochurunju Nair Vs Narayani Amma Kunjulekshmi Amma and Others Narayani Amma Kunjulekshmi Amma and Others Vs Ayyappan Nair Kochurunju Nair
High Court Of Kerala · AIR 1963 Ker 300
Limitation Act, 1908 — Article 116