High Courts06 Nov 1961Allowed
Mathai Vs Palai Central Bank Ltd. (In liquidation)
High Court Of Kerala · (1961) KLJ 1343
Companies Act, 1956 — Section 454, 460(6)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,592 of 2,714
High Courts03 Nov 1961Allowed
National Fire and General Insurance Co. Ltd. Vs Ramachandra Iyer and Others
High Court Of Kerala · (1962) KLJ 843
High Courts03 Nov 1961Dismissed
Narayana Pillai Vs Raphel and Another
High Court Of Kerala · (1962) KLJ 686
High Courts02 Nov 1961Dismissed
Official Receiver, Malabar Vs Velayudhan Pillai and Another
High Court Of Kerala · AIR 1963 Ker 52
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts02 Nov 1961Dismissed
Gopalakrishna Iyer Vs Madhavi and Others
High Court Of Kerala · (1962) KLJ 12
Limitation Act, 1963 — Article 177, 3
High Courts30 Oct 1961
Chellappan Pillai Vs Karanjia
High Court Of Kerala · (1962) CriLJ 142
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 342, 499, 500, 501Press and Registration of Books Act, 1867 — Section 18, 2, 7
High Courts30 Oct 1961
K.C. Paipal Vs The State of Kerala
High Court Of Kerala · AIR 1962 Ker 242
Criminal Procedure Code, 1898 (CrPC) — Section 408
High Courts30 Oct 1961Allowed
Prabhakaran Nair Vs Damodaran
High Court Of Kerala · (1962) KLJ 838
Travancore District Municipalities Act, 1116 — Section 88(2)(a)
High Courts30 Oct 1961
MANEY AND CO. Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1963) 47 ITR 434
Income Tax Act, 1961 — Section 28(1)(c)
High Courts30 Oct 1961
Areekkal Abdurahiman Musaliyar Vs Neliyaparambath Ayissu
High Court Of Kerala · AIR 1962 Ker 234 : (1961) 5 KLJ 1363
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts30 Oct 1961
M/s. Maney and Company, Trichur Vs Commr. of Income Tax, Kerala
High Court Of Kerala · (1962) KLJ 127
Income Tax Act, 1961 — Section 28(1)(c)
High Courts27 Oct 1961
Chandrasekhara Pillai and Others Vs Koshy Kochu Koshy and Another
High Court Of Kerala · (1961) KLJ 1226
Contract Act, 1872 — Section 64, 65
High Courts27 Oct 1961
Gouriyamma Vs Sreekumaran Potti and Others
High Court Of Kerala · (1962) KLJ 1167
Trusts Act, 1882 — Section 90
High Courts26 Oct 1961Dismissed
Ben Corn Nilgiri Plantations Co. and Others Vs The Sales Tax Officer and Others
High Court Of Kerala · (1962) 1 KLJ 146 : (1962) 13 STC 309
Central Sales Tax Act, 1956 — Section 15, 5, 6Constitution of India, 1950 — Article 286TEA ACT, 1953 — Section 20, 21
High Courts26 Oct 1961Allowed
Kottayam Plywood Workers Union Vs Government of Kerala and Another
High Court Of Kerala · AIR 1962 Ker 292 : (1962) 4 FLR 531 : (1962) 1 LLJ 344
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(4), 12(5)
High Courts26 Oct 1961Dismissed
Kolappa Pillai Vs Krishna Pillai
High Court Of Kerala · AIR 1962 Ker 144 : (1961) 5 KLJ 1231
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 50
High Courts25 Oct 1961
Joshua Vs Subbalekshmi Ammal and Others
High Court Of Kerala · (1962) KLJ 672
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts24 Oct 1961
Puthumana Estate Vs Poulose and Another
High Court Of Kerala · (1962) 2 LLJ 153
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts24 Oct 1961Dismissed
Madhavan Nadar and Another Vs Samuel
High Court Of Kerala · (1962) KLJ 231
Limitation Act, 1963 — Article 23
High Courts24 Oct 1961Dismissed
Dakshina Bharatha Navikathozhilali Union Vs The Pumba River Factory and Others
High Court Of Kerala · (1962) KLJ 38
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 2(s)