High Courts30 Oct 1961
MANEY AND CO. Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1963) 47 ITR 434
Income Tax Act, 1961 — Section 28(1)(c)
COURT ARCHIVE
High Court Of Kerala judgments, 1961
365 judgments · page 4 of 19
High Courts30 Oct 1961
Areekkal Abdurahiman Musaliyar Vs Neliyaparambath Ayissu
High Court Of Kerala · AIR 1962 Ker 234 : (1961) 5 KLJ 1363
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts30 Oct 1961
M/s. Maney and Company, Trichur Vs Commr. of Income Tax, Kerala
High Court Of Kerala · (1962) KLJ 127
Income Tax Act, 1961 — Section 28(1)(c)
High Courts27 Oct 1961
Chandrasekhara Pillai and Others Vs Koshy Kochu Koshy and Another
High Court Of Kerala · (1961) KLJ 1226
Contract Act, 1872 — Section 64, 65
High Courts27 Oct 1961
Gouriyamma Vs Sreekumaran Potti and Others
High Court Of Kerala · (1962) KLJ 1167
Trusts Act, 1882 — Section 90
High Courts26 Oct 1961Dismissed
Ben Corn Nilgiri Plantations Co. and Others Vs The Sales Tax Officer and Others
High Court Of Kerala · (1962) 1 KLJ 146 : (1962) 13 STC 309
Central Sales Tax Act, 1956 — Section 15, 5, 6Constitution of India, 1950 — Article 286TEA ACT, 1953 — Section 20, 21
High Courts26 Oct 1961Allowed
Kottayam Plywood Workers Union Vs Government of Kerala and Another
High Court Of Kerala · AIR 1962 Ker 292 : (1962) 4 FLR 531 : (1962) 1 LLJ 344
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(4), 12(5)
High Courts26 Oct 1961Dismissed
Kolappa Pillai Vs Krishna Pillai
High Court Of Kerala · AIR 1962 Ker 144 : (1961) 5 KLJ 1231
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 50
High Courts25 Oct 1961
Joshua Vs Subbalekshmi Ammal and Others
High Court Of Kerala · (1962) KLJ 672
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts24 Oct 1961
Puthumana Estate Vs Poulose and Another
High Court Of Kerala · (1962) 2 LLJ 153
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts24 Oct 1961Dismissed
Madhavan Nadar and Another Vs Samuel
High Court Of Kerala · (1962) KLJ 231
Limitation Act, 1963 — Article 23
High Courts24 Oct 1961Dismissed
Dakshina Bharatha Navikathozhilali Union Vs The Pumba River Factory and Others
High Court Of Kerala · (1962) KLJ 38
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 2(s)
High Courts23 Oct 1961Dismissed
Assankutty Kurikkal and Others Vs Ramunny Nair
High Court Of Kerala · (1962) KLJ 163
Malabar Tenancy (Amendment) Act, 1951 — Section 53Malabar Tenancy Act, 1929 — Section 24(3)
High Courts23 Oct 1961
Nesamma Vs Manuvel Hentri
High Court Of Kerala · (1961) KLJ 1168
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts23 Oct 1961
Food Inspector Vs Indian Medical Practitioners Co-operative Pharmacy Stores Ltd.
High Court Of Kerala · (1962) CriLJ 433
Prevention of Food Adulteration Act, 1954 — Section 19, 2, 23
High Courts23 Oct 1961Dismissed
Koshy Vs Koshy
High Court Of Kerala · (1962) KLJ 362
Civil Procedure Code, 1908 (CPC) — Section 2, 65
High Courts23 Oct 1961Dismissed
Krishnan Nambudiri and Another Vs Cheriya Purushothaman Nambudiripad and Others
High Court Of Kerala · (1962) KLJ 247
Civil Procedure Code, 1908 (CPC) — Section 105
High Courts20 Oct 1961Dismissed
M.P. Kuttappa Kurup and Others Vs Sub-Collector, Chengannur and Others
High Court Of Kerala · AIR 1962 Ker 252
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4Travancore Land Acquisition Act, 1089 — Section 35A, 6
High Courts16 Oct 1961
A.M. Varkey Vs J.R. Motishaw
High Court Of Kerala · AIR 1964 Ker 114
Companies Act, 1956 — Section 293(1), 398, 398(1), 398(2), 402
High Courts16 Oct 1961Allowed
Kunjuvareed Vs Mary alias Mathiri and Another
High Court Of Kerala · (1962) KLJ 402
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 22, 47