COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,579 of 2,714

High Courts22 Oct 1962

Sreenivasan Vs Vasavan

High Court Of Kerala · (1963) KLJ 179

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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)

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High Courts22 Oct 1962

Subbiah Panicker Vs State of Kerala

High Court Of Kerala · (1963) KLJ 122

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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

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High Courts16 Oct 1962

Parvathi Mills Ltd. Vs Workmen of Parvathi Mills and Others

High Court Of Kerala · (1963) KLJ 9

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High Courts12 Oct 1962Allowed

Thresia and Others Vs Ittoop

High Court Of Kerala · (1962) KLJ 1417

Kerala Agrarian Relations Act, 1961 — Section 40(2)

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High Courts11 Oct 1962

Krishna Iyer Vs Chandy and Another

High Court Of Kerala · (1962) KLJ 1333

Registration Act, 1908 — Section 47

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High Courts11 Oct 1962Dismissed

Krishnan Vs Narayani Pillai and Others

High Court Of Kerala · (1962) KLJ 1337

Evidence Act, 1872 — Section 76, 77

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High Courts10 Oct 1962

Neelakanta Pillai Vs Abraham and Others

High Court Of Kerala · (1963) KLJ 138

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts04 Oct 1962

Varkey Kuriakko Vs Ouseph Ouseph and Another

High Court Of Kerala · AIR 1963 Ker 354 : (1963) 7 KLJ 108

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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

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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

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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

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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

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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

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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

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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

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High Courts25 Sept 1962

Kurien Vs Government of Kerala

High Court Of Kerala · (1963) KLJ 19

Contract Act, 1872 — Section 23

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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)

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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

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