High Courts02 Nov 1962
N.S. Parameswara lyer Vs Appavu Panickel Mrithunjaya Panicker and Others
High Court Of Kerala · (1963) CriLJ 215
COURT ARCHIVE
High Court Of Kerala judgments, 1962
301 judgments · page 4 of 16
High Courts31 Oct 1962Allowed
State of Kerala Vs Raghavan Pillai
High Court Of Kerala · (1963) 14 STC 483
General Sales Tax Act, 1125 — Section 2(k)
High Courts31 Oct 1962
Palai Central Bank Ltd., (in liquidation) Vs Jacob P. Cherian and Others
High Court Of Kerala · AIR 1963 Ker 128 : (1963) 33 CompCas 144
Banking Companies Act, 1949 — Section 45DCompanies Act, 1956 — Section 528, 529Transfer of Property Act, 1882 — Section 130, 134
High Courts30 Oct 1962Dismissed
T.J. George Vs Mrs. Lucy Kochuvareed
High Court Of Kerala · AIR 1963 Ker 188
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 273, 299
High Courts29 Oct 1962Dismissed
Trichur District Co-operative Bank Vs District Collector, Trichur
High Court Of Kerala · (1963) KLJ 193
Land Acquisition Act, 1894 — Section 11
High Courts29 Oct 1962Dismissed
Joseph Vs District Judge, Ernakulam and Others
High Court Of Kerala · (1963) KLJ 66
Civil Procedure Code, 1908 (CPC) — Section 107, 107(1)(b)Constitution of India, 1950 — Article 226, 227
High Courts29 Oct 1962Allowed
Kerala Ceramics Vs Assistant Collector of Central Excise and Others
High Court Of Kerala · (1979) 4 ELT 453
Central Excises and Salt Act, 1944 — Section 4
High Courts24 Oct 1962
Gouri Amma Ratnamma Vs Narayana Pillai
High Court Of Kerala · AIR 1963 Ker 246
Negotiable Instruments Act, 1881 (NI) — Section 70
High Courts24 Oct 1962Dismissed
Mohammed and Another Vs Savithri
High Court Of Kerala · (1963) KLJ 125
Kerala Stay of Eviction Proceedings Act, 1957 — Section 4
High Courts23 Oct 1962Dismissed
Raghavan Thampi Vs Janaki Amma and Others
High Court Of Kerala · (1963) KLJ 49
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 94
High Courts23 Oct 1962Allowed
State of Kerala Vs M. Velayudhan
High Court Of Kerala · (1963) 14 STC 382
General Sales Tax Act, 1125 — Section 6
High Courts23 Oct 1962Allowed
Rajalekshmi Motor Service Vs S.T.A.T., Kerala State and Others
High Court Of Kerala · (1962) KLJ 1308
Motor Vehicles Act, 1988 — Section 47(3), 57(3)
High Courts22 Oct 1962Allowed
Kochukutti Vs Sanku and Others
High Court Of Kerala · (1963) KLJ 31
Kerala Agriculturists Debt Relief Act, 1958 — Section 2(c)(v)
High Courts22 Oct 1962Allowed
Thanuvan Velayudhan Vs Velayudhan Mudaliar Appavu Mudaliar and Another
High Court Of Kerala · AIR 1964 Ker 234
Limitation Act, 1908 — Article 116, 75Travancore Chitties Act, 1120 — Section 32(1)
High Courts17 Oct 1962
Piramu Chellamma of Kuzhivilakathu Veedu Vs Ramachandran Pillai and Others
High Court Of Kerala · AIR 1963 Ker 247
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 56, 73, 74Limitation Act, 1908 — Article 116, 97
High Courts16 Oct 1962
Parvathi Mills Ltd. Vs Workmen of Parvathi Mills and Others
High Court Of Kerala · (1963) KLJ 9
High Courts12 Oct 1962Allowed
Thresia and Others Vs Ittoop
High Court Of Kerala · (1962) KLJ 1417
Kerala Agrarian Relations Act, 1961 — Section 40(2)
High Courts11 Oct 1962Allowed
V. Padmanabha Ravi Varma Raja and Others Vs The Deputy Tahsildar Chittur and Others
High Court Of Kerala · AIR 1963 Ker 155
Constitution of India, 1950 — Article 14, 141, 19(1), 19(5), 31Kerala Land Tax Act, 1961 — Section 10, 11, 17, 19, 5