COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,582 of 2,714

High Courts30 Jul 1962Dismissed

Subramania Iyer Pattar and Others Vs K.R. Anantanarayana Iyer and Another K.R. Anantanarayana Iyer and Another Vs Subramania Iyer Pattar and Others

High Court Of Kerala · AIR 1963 Ker 261

Transfer of Property Act, 1882 — Section 105, 58, 60, 62, 76

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High Courts27 Jul 1962

Moideen Vs Varkey and Others

High Court Of Kerala · (1962) KLJ 1150

Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 417(3)

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High Courts27 Jul 1962Allowed

Kanakku Kumara Pillai Thanu Pillai Vs Mathevan Mathevan of Aravamkadu Karakkattu Madathu Veedu and Another

High Court Of Kerala · AIR 1963 Ker 179

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 107, 96

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High Courts27 Jul 1962Allowed

Mariam Beevi Vs Abdurasak

High Court Of Kerala · (1962) KLJ 1261

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High Courts25 Jul 1962Allowed

Saraswatha Corporation Private Ltd. Vs State of Kerala

High Court Of Kerala · (1963) 14 STC 60

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High Courts25 Jul 1962Allowed

Yohannan Vs Geevarughese

High Court Of Kerala · (1962) KLJ 1272

Travancore-Cochin Compensation for Tenants Improvements Act, 1956 — Section 17, 5

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High Courts25 Jul 1962Dismissed

Arya Vs Joseph and Others

High Court Of Kerala · (1962) KLJ 1251

Cochin Namboodiri Act, 1114 — Section 12

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High Courts24 Jul 1962Allowed

Poulose Bros. Vs The State of Kerala

High Court Of Kerala · (1963) 14 STC 40

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High Courts23 Jul 1962Dismissed

Sadananda Kini Vs Sulochana Kini

High Court Of Kerala · (1963) KLJ 29

Hindu Marriage Act, 1955 — Section 10

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High Courts20 Jul 1962

Nair (G.V.) alias Vasudevan Nair (G.) and Another Vs Government of India and Another

High Court Of Kerala · (1962) 2 LLJ 301

Coir Industry Act, 1953 — Section 27COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 154, 163, 166, 311, 356

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High Courts20 Jul 1962

A.T.K.M. Employees'' Association Vs Musaliar Industries (Private) Ltd. and Another

High Court Of Kerala · (1962) 2 LLJ 317

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 17, 17A, 19

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High Courts16 Jul 1962Allowed

Ahmed Kutty Vs State of Kerala

High Court Of Kerala · AIR 1963 Ker 152 : (1963) CriLJ 597

Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 211

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High Courts12 Jul 1962Dismissed

Executive Authority, Wadakkancherry Panchayat Vs Kuriyan

High Court Of Kerala · (1962) KLJ 1223

Travancore-Cochin Panchayat Act, 1950 — Section 104, 80

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High Courts12 Jul 1962Dismissed

K. Joseph Augusti and Others Vs M.A. Narayanan, Official Liquidator, the Palai Central Bank Ltd., (in liquidation), Ernakulam

High Court Of Kerala · AIR 1963 Ker 81 : (1963) 33 CompCas 123

Banking Companies Act, 1949 — Section 45G, 45G(1), 45G(2)Constitution of India, 1950 — Article 20(3)

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High Courts11 Jul 1962Dismissed

Abubaker and Others Vs State of Kerala

High Court Of Kerala · (1962) KLJ 793

Criminal Procedure Code, 1898 (CrPC) — Section 233Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302

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High Courts11 Jul 1962Dismissed

Haji Hussain Sulaiman Hodekar Vs Rukhya Bi

High Court Of Kerala · (1962) KLJ 783

Criminal Procedure Code, 1898 (CrPC) — Section 488, 489(2)

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High Courts11 Jul 1962

Raghavan Unnithan Vs Vijayamma

High Court Of Kerala · (1962) KLJ 798

Criminal Procedure Code, 1898 (CrPC) — Section 488(6), 68

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High Courts11 Jul 1962

Executive Authority, Vilakkudy Panchayat Vs Janardana Rao

High Court Of Kerala · (1962) KLJ 925

Criminal Procedure Code, 1898 (CrPC) — Section 386(1)(b)

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High Courts10 Jul 1962

Govinda Pillai Vs Padmanabha Pillai and Another

High Court Of Kerala · (1962) KLJ 833

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High Courts05 Jul 1962

Raman Namboodiri, Chumaramkandathu Mana Vs Govindan Nair

High Court Of Kerala · (1963) CriLJ 535

Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 500

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