High Courts27 Jun 1962Allowed
M. Appukutty Vs State of Kerala and Another
High Court Of Kerala · (1963) 14 STC 489
COURT ARCHIVE
High Court Of Kerala judgments, 1962
301 judgments · page 9 of 16
High Courts26 Jun 1962Allowed
J. Ephraim Fernandez Vs Madi Pillay Sivakamy Pillai and Another
High Court Of Kerala · AIR 1963 Ker 293
Limitation Act, 1908 — Article 182
High Courts22 Jun 1962
The Malabar Oil Mills Vs The State of Kerala
High Court Of Kerala · (1963) 14 STC 106
General Sales Tax Act, 1125 — Section 6
High Courts22 Jun 1962Dismissed
Kanan Devan Hills Produce Co. Ltd., Munnar Vs Industrial Tribunal, Ernakulam and Others
High Court Of Kerala · AIR 1963 Ker 44 : (1962) 2 LLJ 158
Industrial Disputes Act, 1947 — Section 17A(1), 33(2), 33(5), 33A
High Courts22 Jun 1962Allowed
Periyadath Koman Vs Kunhirama Warrier
High Court Of Kerala · AIR 1963 Ker 186
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 2 Rule 2
High Courts21 Jun 1962Allowed
K.A. Karim Vs The Sales Tax Appellate Tribunal and Others
High Court Of Kerala · (1963) 14 STC 36
General Sales Tax Act, 1125 — Section 5(vii)
High Courts18 Jun 1962Dismissed
Dharmodayam Company Vs Balakrishnan and Another
High Court Of Kerala · (1962) KLJ 1004
High Courts18 Jun 1962Allowed
Revenue Divisional Officer, Kozhikode Vs Madhavi Amma and Others
High Court Of Kerala · (1964) KLJ 847
Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 4(2)
High Courts14 Jun 1962Allowed
Gheevarghese Koshy Vs Chacko Thomas of Pallimadyil and Others
High Court Of Kerala · AIR 1963 Ker 191
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts14 Jun 1962Allowed
State of Kerala Vs Sreedharan alias Kunjukochu
High Court Of Kerala · (1962) KLJ 855
Penal Code, 1860 (IPC) — Section 302, 417, 418, 423
High Courts12 Jun 1962Dismissed
A. Parameswara Iyer Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 92
Constitution of India, 1950 — Article 14, 311(2), 320(3)Kerala Public Service Commission (Consultation) Regulations, 1957 — Rule 9Travancore Public Servants (Inquiries) Act, 1122 — Section 21
High Courts12 Jun 1962Allowed
Andi Vasudevan of Azhikkakathu Vs Bhagavathipillai Vasudevan Pillai and Others
High Court Of Kerala · AIR 1963 Ker 263
Civil Procedure Code, 1908 (CPC) — Section 152, 52
High Courts12 Jun 1962Dismissed
Cannanore District Motor Transport Employees Cooperative Society Ltd. Vs Malabar Public Conveyance, Tellicherry and Others
High Court Of Kerala · AIR 1962 Ker 341
Motor Vehicles Act, 1939 — Section 47, 64
High Courts11 Jun 1962Allowed
Mookan Ouseph Thomakutty Vs Puramundekat Padinjare Madathil Nanu
High Court Of Kerala · AIR 1963 Ker 193
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 6, Order 38 Rule 7, 136
High Courts11 Jun 1962
Vaidhyanathaswamy Vs Lekshmi Amma
High Court Of Kerala · (1962) KLJ 1083
Limitation Act, 1963 — Article 142
High Courts11 Jun 1962Dismissed
C. Balakrishna Panicker Vs State Transport Appellate Tribunal, Ernakulam and Others
High Court Of Kerala · AIR 1963 Ker 1
Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1939 — Section 47(3), 57(3), 64
High Courts08 Jun 1962
State of Kerala Vs C.E. Mohammed Kutty, Inspector of Co-operative Societies
High Court Of Kerala · (1963) CriLJ 360
Penal Code, 1860 (IPC) — Section 161, 24, 25, 403
High Courts08 Jun 1962Allowed
Raghavan Vs State of Kerala
High Court Of Kerala · (1962) KLJ 754
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 26
High Courts07 Jun 1962Allowed
Narayani Amma Vs Lakshmikutty Amma and Others
High Court Of Kerala · (1962) KLJ 1270
Suits Valuation Act, 1887 — Section 8
High Courts04 Jun 1962Dismissed
Anthony Barbara and Others Vs Agasthian
High Court Of Kerala · (1962) KLJ 839
Christian Succession Act, 1092 — Section 30