High Courts04 Jul 1962Allowed
Velama and Others Vs Raya Shenoy and Others
High Court Of Kerala · AIR 1963 Ker 356
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 63, 100, 101Transfer of Property Act, 1882 — Section 53
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,583 of 2,714
High Courts28 Jun 1962Dismissed
Kottayam Orient Bank Ltd. Vs The Official Receiver, Kottayam and Another
High Court Of Kerala · (1962) KLJ 1427
Provincial Insolvency Act, 1920 — Section 51(3)Travancore-Cochin Insolvency Act, 1955 — Section 28(2)
High Courts28 Jun 1962Allowed
Narayana Pillai Vs George
High Court Of Kerala · (1962) KLJ 1309
Limitation Act, 1908 — Article 116
High Courts28 Jun 1962
K. Joseph Augusti and Others Vs M.A. Narayanan
High Court Of Kerala · AIR 1963 Ker 72 : (1963) 33 CompCas 126
Banking Companies Act, 1949 — Section 45A, 45G, 45N, 45N(1), 45N(2)Companies Act, 1956 — Section 483
High Courts27 Jun 1962Allowed
M. Appukutty Vs State of Kerala and Another
High Court Of Kerala · (1963) 14 STC 489
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 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