High Courts22 Sept 1961
Ganrsan Vs Bhagavathi Amma and Others
High Court Of Kerala · (1962) 2 LLJ 167
Employees Compensation Act, 1923 — Section 2
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,595 of 2,714
High Courts22 Sept 1961Allowed
Anamalais Bus Transport (Pte) Ltd. Vs Kunhippalu and Others
High Court Of Kerala · (1961) KLJ 1135
Constitution of India, 1950 — Article 19
High Courts22 Sept 1961Dismissed
Chirutha and Another Vs Kunhiraman Nayar
High Court Of Kerala · (1962) KLJ 30
Transfer of Property Act, 1882 — Section 111(c)
High Courts20 Sept 1961Dismissed
Chandu Nair and Another Vs Abdulkhader
High Court Of Kerala · (1961) KLJ 1371
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(vi)
High Courts19 Sept 1961Dismissed
Arumugham Chettiar Vs Joseph Velivath
High Court Of Kerala · (1961) KLJ 1074
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala High Court Act, 1958 — Section 5
High Courts19 Sept 1961
Srimathi Cheriathoppilakath Kunhibi Vs The Land Acquisition Officer, Kozhikode
High Court Of Kerala · AIR 1962 Ker 266
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 3 Rule 6(1), Order 3 Rule 6(2)Land Acquisition Act, 1894 — Section 12(2), 45(3)
High Courts15 Sept 1961
Damodaran Namboodiri Vs Ulahannan and Others
High Court Of Kerala · (1961) KLJ 1091
High Courts15 Sept 1961Dismissed
Sreedhara Menon Vs Karappan
High Court Of Kerala · (1962) KLJ 34
Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 3
High Courts11 Sept 1961Allowed
Kunhi Mammad Vs Ibrayankutty and Others
High Court Of Kerala · (1961) KLJ 1367
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1(u), Order 41 Rule 23, 105, 105(2), 97
High Courts08 Sept 1961Dismissed
Krishnan Vs Padmanabhan
High Court Of Kerala · (1961) KLJ 1364
Kerala Agrarian Relations Act, 1961 — Section 20
High Courts07 Sept 1961
KAMALAMMAL Vs GIFT-TAX OFFICER, ALLEPPEY.
High Court Of Kerala · (1962) 45 ITR 80
High Courts07 Sept 1961Allowed
Kamalammal Vs Gift Tax Officer (Income Tax Officer), Alleppey
High Court Of Kerala · AIR 1962 Ker 287 : (1961) 5 KLJ 1356
Gift Tax Act, 1958 — Section 29, 30, 31, 32
High Courts07 Sept 1961
Subhadra and Others Vs Kesavan and Others
High Court Of Kerala · (1962) KLJ 938
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 55(1)(g)
High Courts06 Sept 1961Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs A.M. Abdul Wasigh and Bros.
High Court Of Kerala · (1962) 13 STC 295
Central Sales Tax Act, 1956 — Section 7, 8
High Courts04 Sept 1961Dismissed
Veerabhadra Devaswom Vs Kunhi Raman Nambiar and Another
High Court Of Kerala · (1961) KLJ 1198
Limitation Act, 1908 — Article 85
High Courts04 Sept 1961
Govindan Nambiar Vs Chidamberaswara Iyer
High Court Of Kerala · (1962) CriLJ 547
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts04 Sept 1961
Nanu Vydiar Vs Lakshmikutty Amma and Others
High Court Of Kerala · (1962) KLJ 314
Transfer of Property Act, 1882 — Section 76(a)
High Courts31 Aug 1961Allowed
Rama Iyer Vs Parvathi Ammal
High Court Of Kerala · (1961) KLJ 995
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4(1)
High Courts30 Aug 1961
Joseph Vs Regional Provident Fund Commissioner
High Court Of Kerala · (1961) 5 KLJ 1203 : (1962) 1 LLJ 745
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 12, 14B, 16, 17