High Courts11 Aug 1961Dismissed
Damodaran Vs State of Kerala
High Court Of Kerala · (1961) KLJ 1316
Kerala Money Lenders Act, 1958 — Section 2, 2(7)
COURT ARCHIVE
High Court Of Kerala judgments, 1961
365 judgments · page 9 of 19
High Courts11 Aug 1961
Krishna Iyer Vs Assistant Collector of Central Excise
High Court Of Kerala · (1962) CriLJ 662
Constitution of India, 1950 — Article 19Evidence Act, 1872 — Section 24, 25
High Courts11 Aug 1961
COMMISSIONER OF AGRICULTURAL Income Tax, KERALA Vs AMALGAMATED COFFEE ESTATES LTD.
High Court Of Kerala · (1962) 45 ITR 348 : (1961) 5 KLJ 890
Income Tax Act, 1922 — Section 22(2), 34
High Courts08 Aug 1961Allowed
Varkey Vs Devassy Kathanar and Others
High Court Of Kerala · (1961) KLJ 902
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts08 Aug 1961
A.K. Gopalan Vs V. Mariarputham
High Court Of Kerala · (1962) CriLJ 644
Penal Code, 1860 (IPC) — Section 500
High Courts08 Aug 1961Dismissed
Ben Gorm Nilgiri Plantations Co., Coonoor and Others Vs Sales Tax Officer, Special Circle, Ernakulam
High Court Of Kerala · AIR 1962 Ker 243
Constitution of India, 1950 — Article 286(1)
High Courts08 Aug 1961Allowed
Chakkuvarkey Vs Devassy Kathanar
High Court Of Kerala · AIR 1962 Ker 104
Limitation Act, 1908 — Article 182(2)
High Courts07 Aug 1961Allowed
Sukumara Kurup and Others Vs Velayudhan Pillai and Others
High Court Of Kerala · (1961) KLJ 1104
High Courts04 Aug 1961Allowed
Lakshmi Vs Manakku Vadhyar and Others
High Court Of Kerala · (1961) KLJ 1033
Civil Procedure Code, 1908 (CPC) — Section 146
High Courts03 Aug 1961
Chacko Vs Varkey and Others
High Court Of Kerala · (1961) 5 KLJ 1161 : (1962) 1 LLJ 341
Minimum Wages Act, 1948 — Section 2, 20
High Courts03 Aug 1961
Mohammad Vs M. Narayana Ramachandra Mallayya
High Court Of Kerala · (1961) KLJ 1089
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1
High Courts03 Aug 1961Allowed
Srinivasa Pillai Vs District Collector, Trivandrum and Another
High Court Of Kerala · (1961) KLJ 840
Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 46, 46(2), 46(5)(A)Revenue Recovery Act, 1890 — Section 5
High Courts02 Aug 1961Dismissed
Achuthan Nambudiri and Another Vs Choyikutty and Others
High Court Of Kerala · (1961) KLJ 929
Transfer of Property Act, 1882 — Section 114
High Courts02 Aug 1961Dismissed
Bulkeesu Beegom Vs Gonzago
High Court Of Kerala · (1961) KLJ 993
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46
High Courts31 Jul 1961Dismissed
Thangappan Vs Ammalu Neithiaramma and Others
High Court Of Kerala · (1961) KLJ 915
Kerala Agrarian Relations Act, 1961 — Section 2(18), 9Transfer of Property Act, 1882 — Section 58
High Courts28 Jul 1961
Asanisa Rowther and Another Vs Raman Pillai
High Court Of Kerala · (1961) KLJ 1102
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3)Registration Act, 1908 — Section 17(1)(e)
High Courts28 Jul 1961Dismissed
Varghese Vs Krishna Menon
High Court Of Kerala · (1962) KLJ 43
Travancore-Cochin Co-operative Societies Act, 1951 — Section 60
High Courts28 Jul 1961Dismissed
Pailoth and Another Vs Arya Antharjanam and Others
High Court Of Kerala · (1961) KLJ 910
Cochin Namboodiri Act, 1114 — Section 10, 9
High Courts28 Jul 1961
Muhammed and Others Vs Sales Tax Officer and Another
High Court Of Kerala · (1961) 5 KLJ 1158 : (1962) 13 STC 54
Constitution of India, 1950 — Article 14
High Courts26 Jul 1961
Achuthan and Others Vs Karthiyayani Amma
High Court Of Kerala · AIR 1962 Ker 105
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4, 145, 150Limitation Act, 1963 — Article 182