High Courts23 Dec 1959
Commissioner of Income Tax, Kerala Vs Calicut Wynad Motor Service (Private) Ltd., Kozhikode
High Court Of Kerala · AIR 1960 Ker 237
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 1 of 20
High Courts23 Dec 1959
Haji Abdul Kader Sahib Vs Commissioner of Income Tax, Madras
High Court Of Kerala · AIR 1960 Ker 317 : (1961) 42 ITR 296
Income Tax Act, 1922 — Section 12B, 2(4A), 66(1), 66(2), 66(4)
High Courts23 Dec 1959
COMMISSIONER OF Income Tax, KERALA Vs CALICUT WYANAD MOTOR SERVICE PRIVATE LTD.
High Court Of Kerala · (1960) 38 ITR 479
Income Tax Act, 1961 — Section 10(2)(vib)
High Courts22 Dec 1959Dismissed
Parameswaran Pillai and Another Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 266
Constitution of India, 1950 — Article 226
High Courts22 Dec 1959Dismissed
Karthiyayani and Others Vs Govindan and Others
High Court Of Kerala · (1960) KLJ 250
Limitation Act, 1963 — Article 57, 61
High Courts22 Dec 1959
Achuthan and Others Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 192
Constitution of India, 1950 — Article 226
High Courts22 Dec 1959Dismissed
Sadhoo Beedi Depot Vs State of Kerala
High Court Of Kerala · (1960) 11 STC 289
High Courts18 Dec 1959Dismissed
Gopalakrishna Panicker Vs Govinda Menon
High Court Of Kerala · (1960) KLJ 213
Kerala Agriculturists Debt Relief Act, 1958 — Section 7, 8
High Courts18 Dec 1959Dismissed
P.M. John Vs Divisional Manager, Life Insurance Corporation of India and Others
High Court Of Kerala · AIR 1960 Ker 251
Constitution of India, 1950 — Article 226Life Insurance Corporation Act, 1956 — Section 11(1)
High Courts18 Dec 1959Allowed
Thankamma Vs Chacki Amma alias Kutty Amma
High Court Of Kerala · (1960) KLJ 256
Kerala Stay of Eviction Proceedings Act, 1957 — Section 4
High Courts18 Dec 1959Dismissed
Panchayat Officer; Thodupuzha Vs Kuriakose and Others
High Court Of Kerala · (1960) KLJ 607
Travancore-Cochin Local Authorities Entertainments Tax Act, 1951 — Section 10, 5
High Courts16 Dec 1959Dismissed
Thomas Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 169
Kerala Surcharge on Taxes Act, 1957 — Section 3(1)
High Courts16 Dec 1959
Commissioner of I.T., Mysore, T.C. Coorg and Bangalore Vs Union Tobacco Co., Ernakulam
High Court Of Kerala · AIR 1960 Ker 276 : (1961) 41 ITR 115
Cochin Tobacco Act, 1084 — Section 6Income Tax Act, 1922 — Section 26A
High Courts16 Dec 1959Allowed
Kutti Kunhunni Raja Vs Kuthiravattath Nair''s Estate
High Court Of Kerala · AIR 1960 Ker 288
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3(2), Order 22 Rule 9(2)
High Courts16 Dec 1959
Bhaskara Menon Vs Assistant Labour Commissioner and Others
High Court Of Kerala · (1960) 4 KLJ 188 : (1960) 1 LLJ 777
Constitution of India, 1950 — Article 226
High Courts16 Dec 1959Dismissed
Varkey Thomas Vs State of Kerala and Another
High Court Of Kerala · (1960) 11 STC 111
General Sales Tax Act, 1125 — Section 3Kerala Surcharge on Taxes Act, 1957 — Section 3(1)
High Courts16 Dec 1959Dismissed
Kurian Vs Mandakumaran alias Kunjukunju and Others
High Court Of Kerala · (1960) KLJ 24
Penal Code, 1860 (IPC) — Section 143, 148, 149, 447, 506
High Courts14 Dec 1959Dismissed
Imbichamammad and Another Vs Ali
High Court Of Kerala · (1960) KLJ 1010
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3