High Courts01 Mar 1962Dismissed
Raman Vs Kochappy and Another
High Court Of Kerala · (1962) KLJ 762
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
High Court Of Kerala judgments, 1962
301 judgments · page 13 of 16
High Courts01 Mar 1962Allowed
Kurian Vs Martha
High Court Of Kerala · (1962) KLJ 867
Succession Act, 1925 — Section 63(c)Transfer of Property Act, 1882 — Section 3
High Courts28 Feb 1962
Parvathy Amma and Others Vs Krishnan and Another
High Court Of Kerala · (1962) KLJ 428
States Reorganisation Act, 1956 — Section 119, 5, 87(2)
High Courts28 Feb 1962Allowed
Namadeva Shenoy Vs Sales Tax Officer, Special Circle
High Court Of Kerala · (1962) 1 KLJ 458 : (1963) 14 STC 159
High Courts28 Feb 1962Allowed
Abdulkadir Vs Hassan Rowther and Others
High Court Of Kerala · (1962) KLJ 788
Kerala Agrlculturists Debt Relief Act, 1958 — Section 15
High Courts27 Feb 1962
A.V. Moothedan Vs Official Reveiver
High Court Of Kerala · (1963) CriLJ 359
Bar Councils Act, 1926 — Section 16
High Courts26 Feb 1962Allowed
Irinjalakuda Municipality Vs Ramanarayana Iyer and Another
High Court Of Kerala · (1962) KLJ 432
Constitution of India, 1950 — Article 227
High Courts26 Feb 1962
M. O. THOMAS Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1963) 47 ITR 775 : (1962) 1 KLJ 961
Income Tax Act, 1961 — Section 34
High Courts23 Feb 1962
Ramayyan Vs Ashtamoorthi Namboodiri and Another
High Court Of Kerala · (1962) KLJ 681
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11Limitation Act, 1963 — Section 5
High Courts21 Feb 1962Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax, Kerala State, South Zone Quilon Vs K.S. Gopalan and Others
High Court Of Kerala · AIR 1962 Ker 264 : (1962) 13 STC 832
Central Sales Tax Act, 1956 — Section 8(2)
High Courts21 Feb 1962Dismissed
United Oil Mills Vs Collector of Customs and Central Excise, Cochin
High Court Of Kerala · AIR 1963 Ker 241 : (1963) CriLJ 279
Central Excise Rules, 1944 — Rule 201, 52A, 9, 9(2)Central Excises and Salt Act, 1944 — Section 18Constitution of India, 1950 — Article 20(3)
High Courts20 Feb 1962Allowed
Deputy Commissioner of Agricultural Income Tax and Sales Tax and Another Vs Haji P.K. Mammoo
High Court Of Kerala · (1962) 13 STC 962
Kerala General Sales Tax Act, 1963 — Section 12B(7)
High Courts20 Feb 1962Dismissed
Narayanan Kutty Nayar and Another Vs Kallianikutty Amma and Another
High Court Of Kerala · (1962) KLJ 767
Limitation Act, 1908 — Article 142
High Courts20 Feb 1962Allowed
Union of India and Another Vs Haji Abdul Karim Sait and Another
High Court Of Kerala · (1962) KLJ 530
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Feb 1962Allowed
Subbaraya Iyer Vs State Bank of Travancore and Another
High Court Of Kerala · (1962) KLJ 513
Travancore Limitation Act, 1100 — Article 105
High Courts19 Feb 1962Dismissed
Parvathy Ammal Vs Chakunny
High Court Of Kerala · (1962) KLJ 640
Civil Procedure Code, 1908 (CPC) — Section 10Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts19 Feb 1962
MARATTI KUTTI NAIK Vs AGRICULTURAL Income Tax OFFICER, KASARAGOD, AND ANOTHER.
High Court Of Kerala · (1963) 47 ITR 751 : (1962) 1 KLJ 936
Constitution of India, 1950 — Article 226
High Courts15 Feb 1962Dismissed
Madhavan alias Saidu Muhammed Vs State of Kerala
High Court Of Kerala · (1962) KLJ 840
Criminal Procedure Code, 1898 (CrPC) — Section 51, 54(1)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 75
High Courts15 Feb 1962
Cheeramma Vs Karthiayani
High Court Of Kerala · (1962) KLJ 675
Travancore-Cochin Compensation for Tenants Improvements Act, 1956 — Section 17