High Courts28 Nov 1962
State of Kerala Vs V.T. John, and Others
High Court Of Kerala · (1963) CriLJ 216
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 409, 477A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,577 of 2,714
High Courts28 Nov 1962
Issac Samuel Vs State of Kerala and Another
High Court Of Kerala · AIR 1964 Ker 124 : (1964) CriLJ 405
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts27 Nov 1962
K.V. Abdu, Manager C.M.S. Pottichira School, Oorakam village and Others Vs Madhavi Appassi Amma
High Court Of Kerala · AIR 1963 Ker 248
Education Code — Rule 57
High Courts23 Nov 1962Dismissed
Varghese Vs Pappy Amma and Others
High Court Of Kerala · (1963) KLJ 400
Contract Act, 1872 — Section 20
High Courts22 Nov 1962Allowed
Sankara Pillai Vs Usman Settu
High Court Of Kerala · (1963) KLJ 382
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts22 Nov 1962
Abdul Rahiman and Another Vs Kunhan and Another
High Court Of Kerala · (1963) KLJ 567
Civil Procedure Code, 1908 (CPC) — Section 144Transfer of Property Act, 1882 — Section 52
High Courts21 Nov 1962Allowed
Parameswara Iyer Vs Sivaraman Nair and Others
High Court Of Kerala · (1963) KLJ 241
Travancore Nair Act, 1912 — Section 22
High Courts21 Nov 1962Dismissed
Sudakshina Vs Prabhakaran Nair and Another
High Court Of Kerala · (1963) KLJ 183
Travancore District Municipalities Act, 1116 — Section 366, 368
High Courts20 Nov 1962Dismissed
Travancore Devaswom Board, Trivandrum Vs State of Kerala and Others
High Court Of Kerala · AIR 1963 Ker 250 : (1963) 2 LLJ 218
Industrial Disputes Act, 1947 — Section 2
High Courts19 Nov 1962Dismissed
Meghji Malsee Ltd. Vs P.C. Oommen of Pulivelil Kizhakkethil House and Others
High Court Of Kerala · AIR 1963 Ker 306
Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 31
High Courts16 Nov 1962
A. Mahalinga Bhatta Vs Venkataramana Bhatta and Others
High Court Of Kerala · AIR 1963 Ker 215 : (1963) CriLJ 160
Criminal Procedure Code, 1898 (CrPC) — Section 4, 476, 477, 478, 479
High Courts15 Nov 1962
Girijamma Vs Agrl. Income Tax Officer, Kasaragod and Others
High Court Of Kerala · (1962) KLJ 1399
Kerala Agricultural Income Tax Act, 1950 — Section 8
High Courts15 Nov 1962Dismissed
Narayana Shenoi Vs Subordinate Judge of Cochin and Others
High Court Of Kerala · (1963) KLJ 170
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6
High Courts13 Nov 1962
Padmanabharu Govindaru Namboodiripad and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1963 Ker 86
Constitution of India, 1950 — Article 14, 19, 31, 31A, 31A(2)
High Courts13 Nov 1962Dismissed
Devassia Vs Municipal Commissioner, Changanacherry and Another
High Court Of Kerala · (1963) KLJ 23
Travancore District Municipalities Act, 1116 — Section 261
High Courts09 Nov 1962Dismissed
State of Kerala Vs Kakku Bhai and Co.
High Court Of Kerala · (1963) 14 STC 487
Travancore-Cochin General Sales Tax Act, 1125 — Section 2(k)
High Courts09 Nov 1962
Kochu Cherukka Panicker and Another Vs The State of Kerala
High Court Of Kerala · (1964) CriLJ 375
Criminal Procedure Code, 1898 (CrPC) — Section 208Penal Code, 1860 (IPC) — Section 114, 302, 304, 32, 323
High Courts09 Nov 1962Dismissed
Mannarkatt Union Motor Service, Mannarkatt Vs Regional Transport Authority, Palghat and Others
High Court Of Kerala · AIR 1963 Ker 357
Constitution of India, 1950 — Article 226
High Courts08 Nov 1962Allowed
Ananthasubramoniam Vs State of Kerala
High Court Of Kerala · (1962) KLJ 1302
Constitution of India, 1950 — Article 6