High Court Of Kerala Judgments 1962

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)

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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

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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

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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

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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

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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)

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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

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High Courts14 Dec 1962Dismissed

Pichakannu Rowther and Another Vs Aliyarkunju Lebba

High Court Of Kerala · (1963) KLJ 497

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High Courts13 Dec 1962Dismissed

Alikutty Vs Veerummakutty Umma

High Court Of Kerala · (1963) KLJ 253

Civil Procedure Code, 1908 (CPC) — Section 144, 151Registration Act, 1908 — Section 75, 75(4)

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High Courts12 Dec 1962

Kunju Pakiam Vs Krishnan Nadar and Others

High Court Of Kerala · (1963) KLJ 338

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High Courts12 Dec 1962

Gandhi Sons, Bombay Vs Sales Tax Officer, Special Circle, Mattancherry and Another

High Court Of Kerala · AIR 1963 Ker 178 : (1963) 14 STC 304

Central Sales Tax Act, 1956 — Section 3, 5

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High Courts11 Dec 1962Allowed

Mani and Another Vs Premier Tyres Ltd.

High Court Of Kerala · (1963) KLJ 136

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115

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High Courts11 Dec 1962Allowed

R.N. Renganatha Chettiar, R.M.R. and Co., Trivandrum Vs The State of Kerala

High Court Of Kerala · AIR 1964 Ker 184 : (1963) 14 STC 130

Central Sales Tax Act, 1956 — Section 4(2)Travancore-Cochin General Sales Tax Act, 1125 — Section 5

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High Courts10 Dec 1962Dismissed

Dudachan Vs Sreenivasa Kini

High Court Of Kerala · (1963) KLJ 289

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High Courts10 Dec 1962

City Theatres Private Ltd. Vs Sales Tax Officer

High Court Of Kerala · (1963) 7 KLJ 800 : (1963) 14 STC 1060

Central Sales Tax Act, 1956 — Section 7

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High Courts07 Dec 1962Allowed

Kunjanam Antony C. Kalliath Vs State of Kerala

High Court Of Kerala · AIR 1964 Ker 274

Evidence Act, 1872 — Section 123, 124

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High Courts07 Dec 1962Allowed

Kunjanam Vs State of Kerala

High Court Of Kerala · (1963) KLJ 51

Evidence Act, 1872 — Section 123, 124, 162

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High Courts06 Dec 1962

In Re: Palai Central Bank Ltd.

High Court Of Kerala · (1962) KLJ 475

Companies Act, 1956 — Section 240, 478, 478(1)Constitution of India, 1950 — Article 14, 19(1)(d), 20, 20(3)Evidence Act, 1872 — Section 25

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High Courts05 Dec 1962Dismissed

Chellammal Vs Sivasankaran Chettiar and Another

High Court Of Kerala · (1963) KLJ 223

Stamp Act, 1899 — Section 40

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High Courts05 Dec 1962

BANK OF COCHIN LTD. Vs COMMISSIONER OF Income Tax, KERALA.

High Court Of Kerala · (1963) 50 ITR 211

Income Tax Act, 1961 — Section 66(1)

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High Court Of Kerala judgments, 1962