High Courts31 Jan 1962Allowed
Ettuthara Warrier Vs C. Kochunarayana Menon
High Court Of Kerala · AIR 1962 Ker 265
Stamp Act, 1899 — Section 36
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,589 of 2,714
High Courts29 Jan 1962Allowed
Karunakaran Vs Kannan and Others
High Court Of Kerala · (1962) KLJ 1015
Factories Act, 1948 — Section 79, 79(i), 79(ii)Payment of Wages Act, 1936 — Section 15, 15(2)
High Courts29 Jan 1962Dismissed
John Vs Cherian
High Court Of Kerala · (1962) KLJ 957
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 53
High Courts25 Jan 1962Allowed
Imbich Koya Vs State of Kerala and Another
High Court Of Kerala · (1962) KLJ 240
Minimum Wages Act, 1948 — Section 27Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 23, 23(1), 24, 24(2)(b)
High Courts24 Jan 1962Allowed
Nanu Vs Ammalukutty Amma
High Court Of Kerala · (1962) KLJ 408
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5)
High Courts19 Jan 1962
City Corporation of Trivandrum Vs A. Antony, Secretary Milk Supplies Co-operative Society No. 3116, Trivandrum and Others
High Court Of Kerala · (1963) CriLJ 124
Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276
High Courts18 Jan 1962Allowed
Divakaran Vs Circle Inspector of Police, Munnar and Others
High Court Of Kerala · (1962) KLJ 966
Constitution of India, 1950 — Article 136, 226, 31, 311, 311(2)
High Courts16 Jan 1962Allowed
Thomas and Another Vs Malabar Industrial Co. Ltd.
High Court Of Kerala · (1962) KLJ 698
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts16 Jan 1962
Kochu Narayanan Vs Janaki Amma and Others
High Court Of Kerala · (1962) KLJ 951
Travancore Revenue Recovery Act, 1068 — Section 41, 5
High Courts15 Jan 1962Allowed
Rama Kurup Vs The Central Banking Corporation of Travancore Ltd.
High Court Of Kerala · (1962) KLJ 1010
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11
High Courts12 Jan 1962Allowed
Food Inspector, Palghat Municipality Vs Syed Abdul Kasim
High Court Of Kerala · (1962) KLJ 214
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1)(a), 10(3), 11, 14
High Courts11 Jan 1962Allowed
Kannan Vs Govindan and Another
High Court Of Kerala · (1962) KLJ 668
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 60(1)
High Courts10 Jan 1962Dismissed
Sreedharan Vs Sumathi and Others
High Court Of Kerala · (1962) KLJ 372
Provincial Small Cause Courts Act, 1887 — Section 16
High Courts08 Jan 1962Dismissed
Karthyayani and Others Vs Cheeram Pennu and Others
High Court Of Kerala · (1962) KLJ 358
High Courts08 Jan 1962
DWARAKADAS LEELADHAR Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1963) 47 ITR 619 : (1962) 1 KLJ 470
Income Tax Act, 1922 — Section 24(2), 66(1)
High Courts04 Jan 1962Dismissed
Ananda and Another Vs Madhava Rao and Others
High Court Of Kerala · (1962) KLJ 646
Cultivating Tenants Payment of Rent Act, 1956 — Section 3(1), 3(7), 6
High Courts03 Jan 1962Dismissed
Velayudhan Vs Iyputty and Others
High Court Of Kerala · (1962) KLJ 219
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts02 Jan 1962Allowed
Dudachan Vs Srinivasa Kini
High Court Of Kerala · (1962) KLJ 135
Kerala Agrarian Relations Act, 1961 — Section 19
High Courts01 Jan 1962Dismissed
Kavu Kunjamma Vs Parameswaran Thampi and Others
High Court Of Kerala · (1962) KLJ 678
Travancore Limitation Act, 1100 — Article 9
High Courts20 Dec 1961
DHARMODAYAM CO. Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1962) 45 ITR 478 : (1962) 1 KLJ 157
COMPANIES ACT, 1956 — Section 32