High Courts19 Dec 1961Dismissed
Ayyakutty Chettiar Vs Imbichiamina Bi
High Court Of Kerala · (1962) KLJ 725
Registration Act, 1908 — Section 17, 17(2)Transfer of Property Act, 1882 — Section 100, 55(6), 55(6)(b)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,590 of 2,714
High Courts19 Dec 1961Allowed
Varkey Vs Travancore Forward Bank Ltd.
High Court Of Kerala · (1962) KLJ 260
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts18 Dec 1961
Thoma Vs Devasia and Another
High Court Of Kerala · (1962) KLJ 151
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11(2), 11(3)
High Courts14 Dec 1961
EECHUKUTTY MENON Vs AGRICULTURAL Income Tax, OFFICER.
High Court Of Kerala · (1963) 47 ITR 589 : (1962) 1 KLJ 532
Kerala Agricultural Income Tax Act, 1950 — Section 56, 57
High Courts13 Dec 1961
Chirutha alias Kalliani and Others Vs Anandan and Others
High Court Of Kerala · (1962) KLJ 440
High Courts12 Dec 1961Allowed
Abdul Rahimam Haji Vs Sales Tax Officer
High Court Of Kerala · (1962) 1 KLJ 1274 : (1963) 14 STC 155
Constitution of India, 1950 — Article 226
High Courts11 Dec 1961Dismissed
Coir Industrial Co-operative Society, Chingoli Vs Govindan
High Court Of Kerala · (1962) KLJ 454
Travancore-Cochin Co-operative Societies Act, 1951 — Section 60
High Courts11 Dec 1961Dismissed
Vasudevan Namboodiri Vs Gopala Pillai
High Court Of Kerala · (1962) KLJ 161
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4, Order 40 Rule 4(3), 51
High Courts11 Dec 1961Dismissed
K. Sadanandan Vs The State of Kerala
High Court Of Kerala · AIR 1963 Ker 59
Constitution of India, 1950 — Article 16, 16(1), 16(2), 226, 309Kerala State and Subordinate Services Rules, 1958 — Rule 10, 3
High Courts11 Dec 1961Allowed
Ittippennu and Another Vs Joseph
High Court Of Kerala · (1962) KLJ 1263
Cochin Verumpattomdars Act, 1118 — Section 2(a)
High Courts08 Dec 1961Dismissed
Souriyar and Others Vs Lekshmikutty Amma and Others
High Court Of Kerala · (1962) KLJ 411
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 105
High Courts08 Dec 1961
Anthony Devassya and Another Vs State of Kerla
High Court Of Kerala · (1963) CriLJ 536
Penal Code, 1860 (IPC) — Section 302, 324
High Courts08 Dec 1961Allowed
Kunnummal Mohammed and Another Vs State of Kerala
High Court Of Kerala · AIR 1963 Ker 54 : (1963) CriLJ 175
Criminal Procedure Code, 1898 (CrPC) — Section 162, 340Evidence Act, 1872 — Section 25, 27, 32
High Courts07 Dec 1961Dismissed
Kunhiraman Vs Krishna Iyer
High Court Of Kerala · (1962) KLJ 289
Evidence Act, 1872 — Section 114, 35Representation of the People Act, 1951 — Section 100(1)(d)(iii), 101, 101(a), 101(a), 116A
High Courts06 Dec 1961Allowed
Chellappan Asari and Another Vs Travancore Devaswom Board
High Court Of Kerala · (1962) KLJ 765
Limitation Act, 1908 — Section 19
High Courts04 Dec 1961Dismissed
Subramonian Nadar Padmanabhan Nadar Vs Chinnan Nadar Chellakkan Nadar and Others
High Court Of Kerala · AIR 1963 Ker 5
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12
High Courts04 Dec 1961Dismissed
Raghavan Vs S.T.A.T., Ernakulam and Others
High Court Of Kerala · (1962) KLJ 493
Constitution of India, 1950 — Article 226
High Courts04 Dec 1961Dismissed
Vishnu Bhasmarithaya Vs Kunnungal Kannan
High Court Of Kerala · AIR 1962 Ker 239
Kerala Small Causes Courts Act, 1957 — Section 22Transfer of Property Act, 1882 — Section 108(1)
High Courts01 Dec 1961Dismissed
Narayana Menon Vs Bharathi Amma and Another
High Court Of Kerala · (1962) KLJ 28
Evidence Act, 1872 — Section 112
High Courts01 Dec 1961Allowed
Food Inspector, Ernakulam Municipality Vs Ratnavarma Thirupad
High Court Of Kerala · (1963) KLJ 1100
Criminal Procedure Code, 1898 (CrPC) — Section 342, 428Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(1)(a), 17, 17(1)