High Courts13 Apr 1962
Palaniappa Match Works Vs The State of Kerala
High Court Of Kerala · (1962) 13 STC 904
Central Sales Tax Act, 1956 — Section 8
COURT ARCHIVE
High Court Of Kerala judgments, 1962
301 judgments · page 11 of 16
High Courts06 Apr 1962Dismissed
Sivarama Suppu and Another Vs State and Another
High Court Of Kerala · (1962) KLJ 824
Evidence Act, 1872 — Section 32(5)Hindu Marriage Act, 1955 — Section 11, 12, 17, 5, 7Penal Code, 1860 (IPC) — Section 114, 494, 495, 497, 498
High Courts06 Apr 1962Dismissed
Mohammed Jacoo Sait Vs District Collector of Trichur District and Others
High Court Of Kerala · AIR 1962 Ker 343
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 93Religious Endowments Act, 1863 — Section 18Waqf Act, 1954 — Section 55, 55(1), 55(2), 69
High Courts06 Apr 1962
Kunhammad Keyi and Others Vs Premalatha and Others
High Court Of Kerala · (1962) KLJ 647
Constitution of India, 1950 — Article 14, 19(1)(f), 31
High Courts05 Apr 1962
JOSEPH JOHN Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1964) 51 ITR 322
Income Tax Act, 1922 — Section 24(1), 66(1)
High Courts04 Apr 1962
Mani and Another Vs Indian Insurance and Banking Corporation Ltd., Trichur and Another
High Court Of Kerala · (1962) KLJ 801
High Courts04 Apr 1962Allowed
National Service Bank Ltd. Vs Joseph
High Court Of Kerala · (1962) KLJ 609
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts03 Apr 1962Allowed
Raghavan Vs Sarada Amma
High Court Of Kerala · (1962) KLJ 1157
Contract Act, 1872 — Section 19
High Courts03 Apr 1962
A.I. Manie, Merchant, Kokkalai and Another Vs State of Kerala and Another
High Court Of Kerala · AIR 1962 Ker 327 : (1963) 14 STC 657
Travancore-Cochin General Sales Tax Act, 1125 — Section 15B, 18, 9
High Courts02 Apr 1962
Rebecca Vs State of Kerala and Another
High Court Of Kerala · (1962) KLJ 656
Constitution of India, 1950 — Article 311, 313Government of India Act, 1935 — Section 240
High Courts30 Mar 1962
R. Natarajan Ramalingom Chettiar Vs Parasuram Parumal and Co.
High Court Of Kerala · AIR 1963 Ker 13
Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 23, 54
High Courts30 Mar 1962Allowed
Noor Mohammed Kadir Pillai Vs Sathyabhama Amma
High Court Of Kerala · (1963) KLJ 167
Specific Relief Act, 1963 — Section 27
High Courts30 Mar 1962Dismissed
Kuttappu and Others Vs Intelligence Officer, North Zone, Kozhikode and Another
High Court Of Kerala · (1962) KLJ 875
Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts29 Mar 1962Allowed
Raghava Menon Vs Kuttappan Nair, Proprietor, Krishnan Nair Watch Company, Ernakulam Town, Ernakulam Village, Kanayannar Taluk
High Court Of Kerala · AIR 1962 Ker 318
Sales of Goods Act, 1930 — Section 16
High Courts29 Mar 1962
M. O. THOMAKUTTY Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1963) 47 ITR 872
Income Tax Act, 1961 — Section 34(1)(a), 34(1)(b)
High Courts28 Mar 1962
ANANTHAPADMANABHA IYER Vs COMMISSIONER OF AGRICULTURAL Income Tax, TRIVANDRUM.
High Court Of Kerala · (1963) 48 ITR 339
Travancore-Cochin Agricultural Income Tax Act, 1950 — Section 60(1)
High Courts27 Mar 1962Dismissed
Kunhi Moosa Keyi Vs State of Kerala and Others
High Court Of Kerala · (1963) KLJ 1
Constitution of India, 1950 — Article 265
High Courts26 Mar 1962Allowed
Rt. Rev. Aldo Maria Patroni S.J. Bishop and Another Vs Kesavan and Others
High Court Of Kerala · (1962) KLJ 1231
Kerala Education Rules, 1959 — Rule 44, 64
High Courts26 Mar 1962
COMMISSIONER OF Income Tax, KERALA Vs COCHIN COMPANY.
High Court Of Kerala · (1963) 49 ITR 310
Income Tax Act, 1961 — Section 10(2)(vi), 10(2)(via)
High Courts26 Mar 1962
P. Vs KURIEN v. COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1962) 46 ITR 288 : (1962) 1 KLJ 830
Land Acquisition Act, 1894 — Section 16, 17, 25, 28, 31