High Courts23 Mar 1962Allowed
Potti Velu Pillai Nataraja Pillai and Others Vs Abdul Rahiman Kannu, Trivandrum and Others
High Court Of Kerala · AIR 1962 Ker 326
COURT ARCHIVE
High Court Of Kerala judgments, 1962
301 judgments · page 12 of 16
High Courts23 Mar 1962Dismissed
Abdul Majeed (Meera Sahib) Vs Bhargavan (Krishnan) Member, Legislative Assembly and Others
High Court Of Kerala · AIR 1963 Ker 18
Evidence Act, 1872 — Section 35Representation of the People (Amendment) Act, 1958 — Section 100(1), 100(2)Representation of the People Act, 1951 — Section 100(1), 123, 123(4)
High Courts21 Mar 1962Dismissed
Josna Bank Ltd. Vs Asian Bank Ltd. and Others
High Court Of Kerala · AIR 1962 Ker 309
Transfer of Property Act, 1882 — Section 52
High Courts15 Mar 1962Allowed
V.I. Elizabeth, Trichur Vs E.P. Paul, Trichur
High Court Of Kerala · AIR 1963 Ker 214
Divorce Act, 1869 — Section 10, 22, 32, 33
High Courts15 Mar 1962
ANAMALAI TIMBER TRUST LTD. Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1963) 47 ITR 814 : (1962) 1 KLJ 619
Income Tax Act, 1961 — Section 66(1)
High Courts14 Mar 1962Dismissed
Sankaran Vs Kumaran
High Court Of Kerala · (1962) KLJ 776
Limitation Act, 1963 — Section 3Presidency Towns Insolvency Act, 1909 — Section 7Provincial Insolvency Act, 1920 — Section 4
High Courts14 Mar 1962Allowed
Kunjukunju Vs Ambujakshan
High Court Of Kerala · (1962) KLJ 1242
Transfer of Property Act, 1882 — Section 55, 55(4)(b)
High Courts13 Mar 1962Dismissed
Kunjan Manu and Others Vs Aspinwalla and Co. Ltd. and Others
High Court Of Kerala · AIR 1963 Ker 264 : (1963) 1 LLJ 212
Industrial Disputes Act, 1947 — Section 33, 33(1), 33A
High Courts13 Mar 1962Dismissed
B.K. Abdulla Yelinje Mammi Vs M.S. Kadambalithaya Chennakeshava
High Court Of Kerala · AIR 1963 Ker 198 : (1962) 1 KLJ 1284
Carriers Act, 1865 — Section 8, 9
High Courts12 Mar 1962Dismissed
Kunhichathappan Nambiar Kaimal Vs Krishnan and Others
High Court Of Kerala · (1963) KLJ 186
Civil Procedure Code, 1908 (CPC) — Section 60(f)
High Courts12 Mar 1962Allowed
Narayanan Nair Vs State of Kerala
High Court Of Kerala · (1962) KLJ 985
Constitution of India, 1950 — Article 226, 309, 311
High Courts09 Mar 1962
Kunhi Raman Vs Lalji P. Kethiya and Others
High Court Of Kerala · (1962) KLJ 1129
General Clauses Act, 1897 — Section 6Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1, 11, 11(4), 33, 33(1)
High Courts07 Mar 1962
Vengara Narayanan Vs Orakkan Govindan and Another
High Court Of Kerala · (1963) CriLJ 819
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 342Penal Code, 1860 (IPC) — Section 188
High Courts06 Mar 1962Dismissed
Assanar Pillai Mohammed Kassim Pillai Vs Secretary, State Transport Authority, Trivandrum
High Court Of Kerala · AIR 1962 Ker 331
Central Motor Vehicles Rules, 1989 — Rule 133Motor Vehicles Act, 1939 — Section 44(5), 60(1)
High Courts06 Mar 1962
Krishna Iyer Vs State of Kerala
High Court Of Kerala · (1962) 13 STC 838
Central Sales Tax Act, 1956 — Section 2(b)
High Courts05 Mar 1962Allowed
Narayanan Pai Vs Aesha
High Court Of Kerala · AIR 1964 Ker 197
Employees Provident Fund Rules — Rule 23
High Courts02 Mar 1962Allowed
Kannambath Narayanan Nair Vs Kannambath Sankaran Nair and Others
High Court Of Kerala · AIR 1963 Ker 79
Evidence Act, 1872 — Section 115Malabar Tenancy (Amendment) Act, 1956 — Section 5(2)Transfer of Property Act, 1882 — Section 53
High Courts01 Mar 1962Allowed
Kuttappan Pillai Vs Krishna Pillai
High Court Of Kerala · (1962) KLJ 832
High Courts01 Mar 1962Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Trivandrum Co-Operative Distributive Society Ltd., No. 4.
High Court Of Kerala · (1963) 14 STC 16
General Sales Tax Act, 1125 — Section 15B(1)
High Courts01 Mar 1962Dismissed
Narayana Panickar Vs Kottabhagom N.S.S. Karayogam and Another
High Court Of Kerala · (1962) KLJ 685