High Courts14 Feb 1962Dismissed
Thankappan Nair Vs Mathew
High Court Of Kerala · (1962) KLJ 1118
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22(3), 4(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1962
301 judgments · page 14 of 16
High Courts14 Feb 1962
City Corporation of Trivandrum Vs T.R. Reddiar
High Court Of Kerala · (1963) CriLJ 123
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts14 Feb 1962Allowed
Valli Ammal Arumughom Ammal Vs Narayan Panicker and Others
High Court Of Kerala · AIR 1963 Ker 16
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11Travancore Civil Procedure Code, 1100 — Order 21 Rule 55, Order 36 Rule 11
High Courts13 Feb 1962
Public Bank Ltd., Pudukkad Vs Vilasini Amma
High Court Of Kerala · (1962) KLJ 446
High Courts13 Feb 1962Dismissed
G. Sankaran Nair Vs Krishna Pillai Krishna Pillai Kaippally Madathil and Another
High Court Of Kerala · AIR 1962 Ker 233 : (1962) 1 KLJ 427
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46C, Order 21 Rule 46I, 115, 4
High Courts13 Feb 1962
COMMISSIONER OF Income Tax, KERALA Vs M. S. SHEIK ROWTHER.
High Court Of Kerala · (1962) 46 ITR 259
Income Tax Act, 1961 — Section 2(11)(ii)
High Courts13 Feb 1962
M/s. Bharath and Co. Vs Commr. of Income Tax, Kerala
High Court Of Kerala · (1962) KLJ 466
Income Tax Act, 1922 — Section 30(1A), 66(1)
High Courts12 Feb 1962Dismissed
Thandamma and Others Vs Kuriakose Putherickal Iype
High Court Of Kerala · AIR 1962 Ker 235
Cochin Agriculturists Relief Act, 1114 — Section 14
High Courts08 Feb 1962Allowed
Moossa Haji and Others Vs Bee Pathu and Others
High Court Of Kerala · AIR 1963 Ker 53
Limitation Act, 1908 — Article 182
High Courts07 Feb 1962Allowed
Papavinasom Subrahmoniam Vs Daivani Nagaramma and Others
High Court Of Kerala · AIR 1963 Ker 26
Civil Procedure Code, 1908 (CPC) — Section 11, 9Evidence Act, 1872 — Section 44
High Courts07 Feb 1962
P.M. Meerannan Kutty Vs Regional Transport Officer and Another
High Court Of Kerala · AIR 1962 Ker 290
Motor Vehicles Act, 1939 — Section 33(1)
High Courts07 Feb 1962Dismissed
Kochukunju Padmanabhan Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 3
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 18(2)Travancore Land Acquisition Act, 1089 — Section 18(2)
High Courts06 Feb 1962
Muthugopal Vs Assistant Collector, Kozhikode and Others
High Court Of Kerala · (1962) KLJ 1185
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 4(2)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 24(7)
High Courts05 Feb 1962
Pathanamthitta Majilissae Islamia Vs Nagoor Meeran Sheik Muhammad and Others
High Court Of Kerala · AIR 1963 Ker 49
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts05 Feb 1962Allowed
Scaria Korah of Thayil Vs Koran Mathu of Thayil and Others
High Court Of Kerala · AIR 1962 Ker 323
Succession Act, 1925 — Section 88
High Courts02 Feb 1962Dismissed
Narasimha Shenoy Vs Souri Iyyo and Another
High Court Of Kerala · (1962) KLJ 808
High Courts02 Feb 1962Allowed
Punnoose Vs Mammi Amma and Another
High Court Of Kerala · (1962) KLJ 273
High Courts02 Feb 1962Dismissed
Krishna Kurup Sankara Kurup Vs Mathew Joseph
High Court Of Kerala · AIR 1963 Ker 30 : (1962) 1 KLJ 712
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2, 5(1)
High Courts02 Feb 1962Allowed
Kumaran Vs Income Tax Officer, Calicut
High Court Of Kerala · (1962) KLJ 1171
Constitution of India, 1950 — Article 226, 265
High Courts31 Jan 1962Allowed
Ettuthara Warrier Vs C. Kochunarayana Menon
High Court Of Kerala · AIR 1962 Ker 265
Stamp Act, 1899 — Section 36