High Courts11 Oct 1962
Krishna Iyer Vs Chandy and Another
High Court Of Kerala · (1962) KLJ 1333
Registration Act, 1908 — Section 47
COURT ARCHIVE
High Court Of Kerala judgments, 1962
301 judgments · page 5 of 16
High Courts11 Oct 1962Dismissed
Krishnan Vs Narayani Pillai and Others
High Court Of Kerala · (1962) KLJ 1337
Evidence Act, 1872 — Section 76, 77
High Courts10 Oct 1962
Neelakanta Pillai Vs Abraham and Others
High Court Of Kerala · (1963) KLJ 138
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts04 Oct 1962
Varkey Kuriakko Vs Ouseph Ouseph and Another
High Court Of Kerala · AIR 1963 Ker 354 : (1963) 7 KLJ 108
High Courts04 Oct 1962Dismissed
Cochin State Power and Light Corporation Ltd., Ernakulam Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 286
Cochin Electricity Act, 1102 — Section 3Electricity Act, 1910 — Section 5, 6, 7(4), 7A
High Courts04 Oct 1962Dismissed
Nani Amma and Others Vs Kochugovindan Nair and Others
High Court Of Kerala · (1962) KLJ 1300
Cochin Nayar Act, 1113 — Section 1
High Courts03 Oct 1962Dismissed
Cheria Chacko Vs Kumaran Kesavan and Others
High Court Of Kerala · AIR 1963 Ker 258
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 47Constitution of India, 1950 — Article 181
High Courts28 Sept 1962Dismissed
Thycattuseri Church Vs Sicillyamma and Another
High Court Of Kerala · AIR 1963 Ker 137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 63Limitation Act, 1908 — Article 11, 11A, 14
High Courts27 Sept 1962Dismissed
Gopala Pillai Vs State of Kerala and Others
High Court Of Kerala · (1963) KLJ 46
Constitution of India, 1950 — Article 226
High Courts25 Sept 1962
Kizhakkeppallikl Moosa and Others Vs The State
High Court Of Kerala · AIR 1963 Ker 68 : (1963) CriLJ 180
Criminal Procedure Code, 1898 (CrPC) — Section 232Kerala General Sales Tax Act, 1963 — Section 17, 17(2)Penal Code, 1860 (IPC) — Section 12, 30, 477
High Courts25 Sept 1962
Moosa and Others Vs The State of Kerala
High Court Of Kerala · (1962) 13 STC 1022
Penal Code, 1860 (IPC) — Section 12, 147, 149, 30, 307
High Courts25 Sept 1962
Kurien Vs Government of Kerala
High Court Of Kerala · (1963) KLJ 19
Contract Act, 1872 — Section 23
High Courts24 Sept 1962
KUMARASWAMY REDDIAR Vs COMMISSIONER OF Income Tax KERALA.
High Court Of Kerala · (1963) 49 ITR 687 : (1963) 7 KLJ 106
Income Tax Act, 1922 — Section 16(3), 2(6B)
High Courts20 Sept 1962Dismissed
State of Kerala Vs Ravi Varma Raja
High Court Of Kerala · AIR 1964 Ker 123
Constitution of India, 1950 — Article 295, 3, 4States Reorganisation Act, 1956 — Section 7, 91
High Courts20 Sept 1962Allowed
State of Kerala Vs Kunju Kunju
High Court Of Kerala · (1962) 1 KLJ 1082 : (1963) 14 STC 92
General Sales Tax Act — Section 19(b)
High Courts20 Sept 1962Dismissed
Sujir Ganesh Nayak Vs Lakshmanan and Others
High Court Of Kerala · (1963) KLJ 60
Industrial Disputes Act, 1947 — Section 33, 33(1)(b)
High Courts19 Sept 1962Dismissed
Sha Sivaraj Gopaljee Vs Mani and Others
High Court Of Kerala · (1963) KLJ 30
Workmens Compensation Act, 1923 — Section 3
High Courts19 Sept 1962Dismissed
State of Kerala Vs Sivasubramonia Pillai
High Court Of Kerala · (1963) 14 STC 465
General Sales Tax Act, 1125 — Section 23A
High Courts18 Sept 1962Dismissed
Kochikka Vs Kunju Pennu and Another
High Court Of Kerala · (1963) KLJ 169
Civil Procedure Code, 1908 (CPC) — Section 48, 48(2)Limitation Act, 1963 — Section 15
High Courts18 Sept 1962Allowed
Cochin Devaswom Board Vs Vasupuram Devaswom and Others
High Court Of Kerala · (1963) KLJ 27