COURT ARCHIVE

High Court Of Kerala judgments, 1962

301 judgments · page 6 of 16

High Courts17 Sept 1962Dismissed

Mohamed Khani Rowther Vs Thaivana Ammal and Another

High Court Of Kerala · (1963) KLJ 133

Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 14

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High Courts07 Sept 1962Dismissed

Harrisons and Crosfield Ltd. Vs The State of Kerala

High Court Of Kerala · (1962) 13 STC 964

General Sales Tax Act — Section 2(1)

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High Courts07 Sept 1962Allowed

State of Kerala Vs Brother Joseph

High Court Of Kerala · (1962) KLJ 1304

Constitution of India, 1950 — Article 366(10), 366(10), 372, 372(1)General Clauses Act, 1897 — Section 3(29)

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High Courts06 Sept 1962

Kalliani Amma Vs Parameswaran Namboodiripad and Another

High Court Of Kerala · (1963) KLJ 570

Cochin Nayar Act, 1113 — Section 54

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High Courts06 Sept 1962Allowed

Hijira Beevi Vs State of Kerala

High Court Of Kerala · (1963) KLJ 120

Civil Procedure Code, 1908 (CPC) — Section 79

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High Courts05 Sept 1962

Vadakkekkara Hindu Matha Dharma Paripalana Sabha Vs Ibrahim and Others

High Court Of Kerala · (1962) KLJ 1259

Cochin Kuries Act, 1107 — Section 34Limitation Act, 1963 — Article 132Travancore Chitties Act, 1094 — Section 27

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High Courts03 Sept 1962

Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs S. Veeriah Reddiar

High Court Of Kerala · (1962) 13 STC 930

General Sales Tax Rules, 1950 — Rule 7(1)(g), 7(1)(k)

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High Courts31 Aug 1962

Kunhuman Vs Kotha and Others

High Court Of Kerala · (1963) CriLJ 667

Criminal Procedure Code, 1898 (CrPC) — Section 247

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High Courts30 Aug 1962Allowed

Nani Amma Nannini Amma Vs State of Kerala and Others

High Court Of Kerala · AIR 1963 Ker 114

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts30 Aug 1962

Parvathi Mills (Private) Ltd. Vs The State of Kerala

High Court Of Kerala · (1963) 7 KLJ 63 : (1962) 13 STC 927

Central Sales Tax Act, 1956 — Section 2, 3, 5, 6, 8

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High Courts30 Aug 1962Dismissed

Pankajakshi Amma Vs Lekshmi Pillai and Others

High Court Of Kerala · (1962) KLJ 1277

Travancore Revenue Recovery Act, 1068 — Section 41, 5

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High Courts29 Aug 1962Dismissed

Akku Amma and Others Vs Kunhi Raman Nair and Others

High Court Of Kerala · (1963) KLJ 39

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 11(2), Order 32 Rule 2, Order 32 Rule 3, Order 38 Rule 2

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High Courts29 Aug 1962

Vallabhdas Kanji (P.) Ltd. and Others Vs The Sales Tax Officer, Special Circle, Alleppey and Others

High Court Of Kerala · AIR 1963 Ker 202

Constitution of India, 1950 — Article 286, 301, 304, 305, 366(10)Kerala General Sales Tax Act, 1963 — Section 5

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High Courts28 Aug 1962Dismissed

Mathai Kunju Naina Vs Eapen

High Court Of Kerala · (1962) KLJ 1280

Travancore Debt Relief Act, 1115 — Section 16

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High Courts23 Aug 1962

Uthuppu Alias Joseph and Another Vs Kuruvilla and Others

High Court Of Kerala · (1963) KLJ 118

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90

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High Courts23 Aug 1962

Thanoo Pillay Vs Raghavan Pillai and Another

High Court Of Kerala · (1962) KLJ 1099

Penal Code, 1860 (IPC) — Section 323, 379, 426, 441

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High Courts23 Aug 1962Dismissed

Kuttikrishnan Nair Vs Ittichappa Panicker

High Court Of Kerala · (1962) KLJ 1288

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Specific Relief Act, 1963 — Section 42

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High Courts21 Aug 1962Partly Allowed

Periya Kelu Nair Vs Kariyappau

High Court Of Kerala · AIR 1963 Ker 313

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts20 Aug 1962

Dhanalakshmi Weaving Works, Kakkat, Cannanore and Others Vs The Regional Provident Fund Commissioner, Trivandrum

High Court Of Kerala · AIR 1963 Ker 219 : (1964) 1 LLJ 528

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(2A), 14B, 19, 19A

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High Courts20 Aug 1962Allowed

Thattaliyath Panchali and Others Vs Cheruvari Panniyodan Manni and Others

High Court Of Kerala · AIR 1963 Ker 66

Malabar Tenancy Act, 1956 — Section 5(2)Transfer of Property Act, 1882 — Section 5

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