High Courts17 Nov 1961Dismissed
State of Kerala Vs Markose
High Court Of Kerala · AIR 1962 Ker 78b
Criminal Procedure Code, 1898 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 182, 201, 203
COURT ARCHIVE
High Court Of Kerala judgments, 1961
365 judgments · page 3 of 19
High Courts15 Nov 1961Allowed
Parameswara Iyer Vs Krishna Iyer
High Court Of Kerala · (1961) KLJ 1369
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 11, 47
High Courts14 Nov 1961Allowed
Gourikutty Amma Vs Kalliyani Amma and Others
High Court Of Kerala · (1962) KLJ 487
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 3
High Courts14 Nov 1961Dismissed
Chacko Vs Subramonia Iyer
High Court Of Kerala · (1961) KLJ 1391
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)
High Courts13 Nov 1961Dismissed
Mathulla Mathulla Vs Thomas George and Another
High Court Of Kerala · AIR 1962 Ker 320
Arbitration Act, 1940 — Section 14, 17, 30, 39
High Courts08 Nov 1961
Varkey Mathai and Others Vs Oommen Oommen and Others
High Court Of Kerala · AIR 1963 Ker 148
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93, 34Contract Act, 1872 — Section 65
High Courts08 Nov 1961Dismissed
Ummini Padmanabhan of Ganapathiyamkottu Vadakkumkara Puthen Veedu Vs Madi Pillai Lekshmi Pillai and Others Madi Pillai Lekshmi Pillai and Others Vs Ummini Padmanabhan of Ganapathiyamkottu Vadakkumkara Puthen Veedu
High Court Of Kerala · AIR 1963 Ker 51
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Nov 1961Allowed
Krishnan Vs Kousalliya
High Court Of Kerala · (1962) KLJ 727
Civil Procedure Code, 1908 (CPC) — Section 10Divorce Act, 1869 — Section 37Hindu Marriage Act, 1955 — Section 25
High Courts06 Nov 1961Dismissed
Muhammadkutty Haji and Another Vs Narayanan Nambudiri
High Court Of Kerala · (1961) KLJ 1437
Kerala Agrarian Relations Act, 1961 — Section 34
High Courts06 Nov 1961Allowed
In Re: Palai Central Bank Ltd. (In liquidation)
High Court Of Kerala · AIR 1962 Ker 210 : (1962) 32 CompCas 1008
Evidence Act, 1872 — Section 91, 92Negotiable Instruments Act, 1881 (NI) — Section 13, 5, 85A
High Courts06 Nov 1961Allowed
Mathai Vs Palai Central Bank Ltd. (In liquidation)
High Court Of Kerala · (1961) KLJ 1343
Companies Act, 1956 — Section 454, 460(6)
High Courts03 Nov 1961Allowed
National Fire and General Insurance Co. Ltd. Vs Ramachandra Iyer and Others
High Court Of Kerala · (1962) KLJ 843
High Courts03 Nov 1961Dismissed
Narayana Pillai Vs Raphel and Another
High Court Of Kerala · (1962) KLJ 686
High Courts02 Nov 1961Dismissed
Official Receiver, Malabar Vs Velayudhan Pillai and Another
High Court Of Kerala · AIR 1963 Ker 52
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts02 Nov 1961Dismissed
Gopalakrishna Iyer Vs Madhavi and Others
High Court Of Kerala · (1962) KLJ 12
Limitation Act, 1963 — Article 177, 3
High Courts31 Oct 1961
Gopalan Vs State of Kerala
High Court Of Kerala · (1962) CriLJ 427
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238, 417, 423Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
High Courts30 Oct 1961
Chellappan Pillai Vs Karanjia
High Court Of Kerala · (1962) CriLJ 142
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 342, 499, 500, 501Press and Registration of Books Act, 1867 — Section 18, 2, 7
High Courts30 Oct 1961
K.C. Paipal Vs The State of Kerala
High Court Of Kerala · AIR 1962 Ker 242
Criminal Procedure Code, 1898 (CrPC) — Section 408
High Courts30 Oct 1961Allowed
Prabhakaran Nair Vs Damodaran
High Court Of Kerala · (1962) KLJ 838
Travancore District Municipalities Act, 1116 — Section 88(2)(a)