High Courts08 Jun 1962Allowed
Raghavan Vs State of Kerala
High Court Of Kerala · (1962) KLJ 754
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 26
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,584 of 2,714
High Courts07 Jun 1962Allowed
Narayani Amma Vs Lakshmikutty Amma and Others
High Court Of Kerala · (1962) KLJ 1270
Suits Valuation Act, 1887 — Section 8
High Courts04 Jun 1962Dismissed
Anthony Barbara and Others Vs Agasthian
High Court Of Kerala · (1962) KLJ 839
Christian Succession Act, 1092 — Section 30
High Courts04 Jun 1962Dismissed
Manickam Amma and Others Vs Ambu Poduval and Another
High Court Of Kerala · (1962) KLJ 1153
High Courts04 Jun 1962Dismissed
Markose Vs Ponnamma and Others
High Court Of Kerala · (1962) KLJ 1061
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(b)
High Courts04 Jun 1962
Municipal Council, Kozhikode Vs Thankammal alias Lakshmiammal
High Court Of Kerala · (1962) KLJ 1255
High Courts01 Jun 1962
Raghavan Vs Nanadath Panha Kutty
High Court Of Kerala · (1962) KLJ 1063
Civil Procedure Code, 1908 (CPC) — Section 144, 2
High Courts01 Jun 1962
Pennutty Amma and Others Vs Govindan Nair and Others
High Court Of Kerala · (1962) KLJ 1163
Evidence Act, 1872 — Section 33Transfer of Property Act, 1882 — Section 6(a)
High Courts30 May 1962Allowed
Ekkara Parambil Moideen Koya Haji and Others Vs The Special Tahsildar for Land Acquisition and Another
High Court Of Kerala · AIR 1963 Ker 194 : (1962) 1 KLJ 837
Land Acquisition Act, 1894 — Section 25(2), 9(2)
High Courts30 May 1962Dismissed
Velayudhan Pillai Thankappan Nair Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 85 : (1963) CriLJ 290
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A(4), 207A(6), 207A(7), 439
High Courts30 May 1962Dismissed
Krishnan Nair Padmanabhan and Others Vs Raman Nilakanta Kurup
High Court Of Kerala · AIR 1963 Ker 216
Limitation Act, 1908 — Article 182
High Courts30 May 1962
Mathew Vs Chandy and Others
High Court Of Kerala · (1962) KLJ 1069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47, 60Evidence Act, 1872 — Section 101, 102, 103Limitation Act, 1963 — Section 18
High Courts29 May 1962Dismissed
N.K. Dharmadas Vs State Transport Appellate Tribunal of Kerala and Others
High Court Of Kerala · AIR 1963 Ker 73
Motor Vehicles Act, 1939 — Section 64
High Courts28 May 1962
Food Inspector, Quilon Vs Muhammed Haneef and Another
High Court Of Kerala · (1962) KLJ 1007
Constitution of India, 1950 — Article 20(3)Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(1)
High Courts24 May 1962Allowed
Venkataramana Udupa Vs Kannan Chettiar
High Court Of Kerala · AIR 1963 Ker 9
Evidence Act, 1872 — Section 114
High Courts22 May 1962Dismissed
East Indian Produce Co. Ltd. Vs Oomarsee Jovath Khone
High Court Of Kerala · (1962) KLJ 666
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 16 Rule 19(b), Order 16 Rule 21, Order 26 Rule 4, Order 26 Rule 5
High Courts21 May 1962
Dorothy Beale and Others Vs George Kurien and Others
High Court Of Kerala · (1962) KLJ 1101
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(5), 20
High Courts18 May 1962Dismissed
Irinjakuda Bank Ltd. Vs Irinjalakuda St. Mary''s Church and Others
High Court Of Kerala · AIR 1962 Ker 312
Easements Act, 1882 — Section 4, 52Evidence Act, 1872 — Section 115