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)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,580 of 2,714
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
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
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)
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)
High Courts06 Sept 1962
Kalliani Amma Vs Parameswaran Namboodiripad and Another
High Court Of Kerala · (1963) KLJ 570
Cochin Nayar Act, 1113 — Section 54
High Courts06 Sept 1962Allowed
Hijira Beevi Vs State of Kerala
High Court Of Kerala · (1963) KLJ 120
Civil Procedure Code, 1908 (CPC) — Section 79
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
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)
High Courts31 Aug 1962
Kunhuman Vs Kotha and Others
High Court Of Kerala · (1963) CriLJ 667
Criminal Procedure Code, 1898 (CrPC) — Section 247
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
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
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
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
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
High Courts28 Aug 1962Dismissed
Mathai Kunju Naina Vs Eapen
High Court Of Kerala · (1962) KLJ 1280
Travancore Debt Relief Act, 1115 — Section 16