High Courts10 Dec 1959
Prabhakara Menon Vs Gopala Menon and Others
High Court Of Kerala · (1960) KLJ 161
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 2 of 20
High Courts09 Dec 1959
T.V. Krishna Iyer Vs Commissioner of Income Tax
High Court Of Kerala · AIR 1960 Ker 215 : (1960) 38 ITR 144
Cochin Nair Act, 1095 — Section 4Income Tax Act, 1922 — Section 16(3)
High Courts09 Dec 1959
Executors to the will of Late T.V. Krishna Iyer Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1960) KLJ 14
Income Tax Act, 1961 — Section 16(3)
High Courts07 Dec 1959
Krishna Pillai Vs Municipal Commissioner, Alleppey and Another
High Court Of Kerala · (1960) KLJ 297
Travancore District Municipalities Act, 1116 — Section 59(1), 62
High Courts07 Dec 1959Dismissed
George Vs Narayana Pillai and Another
High Court Of Kerala · (1960) KLJ 707
Civil Procedure Code, 1908 (CPC) — Section 60Transfer of Property Act, 1882 — Section 6(d)
High Courts05 Dec 1959Dismissed
Nallathampi Chellayyan and Others Vs Govinda Pillai Narayana Pillai and Another
High Court Of Kerala · AIR 1971 Ker 9
Kerala Stay of Eviction Proceedings Act, 1967 — Section 2Transfer of Property Act, 1882 — Section 63Trusts Act, 1882 — Section 90
High Courts03 Dec 1959Dismissed
Amarnatha Menon Vs Malathy Amma
High Court Of Kerala · (1960) KLJ 36
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 55, 55(4)
High Courts03 Dec 1959Allowed
Ramco Textiles Vs Union of India (UOI)
High Court Of Kerala · AIR 1960 Ker 257
Civil Procedure Code, 1908 (CPC) — Section 20, 79, 80Railways Act, 1890 — Section 140, 77
High Courts03 Dec 1959Dismissed
K.V. Thomas Vs State of Kerala and Others
High Court Of Kerala · AIR 1960 Ker 292 : (1960) 1 FLR 489 : (1960) 4 KLJ 200 : (1960) 1 LLJ 782
Criminal Procedure Code, 1898 (CrPC) — Section 24(2)Industrial Disputes Act, 1947 — Section 2, 33B, 33B(1)
High Courts02 Dec 1959Dismissed
The State of Kerala Vs K.M. Cheria Abdulla and Company and Others
High Court Of Kerala · (1960) 11 STC 295
High Courts01 Dec 1959Dismissed
G. Samuel Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 231
Constitution of India, 1950 — Article 311(2)
High Courts01 Dec 1959Dismissed
Umaprabha Thampuratti Vs State of Kerala and Others
High Court Of Kerala · AIR 1960 Ker 186
Constitution of India, 1950 — Article 226
High Courts01 Dec 1959Dismissed
Rajalekshmi Motor Service, Kozhikode Vs Govt. of Kerala and Others
High Court Of Kerala · AIR 1960 Ker 229 : (1959) 3 KLJ 1425
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44(1), 44(2)
High Courts01 Dec 1959Dismissed
Uthram Nal Umaprabha Thampuratty Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 38
Constitution of India, 1950 — Article 226, 227, 32
High Courts30 Nov 1959
Kamalamma Vs State
High Court Of Kerala · AIR 1960 Ker 321
Constitution of India, 1950 — Article 226, 31, 31(2)
High Courts30 Nov 1959
Chami Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 241 : (1960) CriLJ 1086 : (1959) 3 KLJ 1444
Criminal Procedure Code, 1898 (CrPC) — Section 466Evidence Act, 1872 — Section 105
High Courts30 Nov 1959Dismissed
Jammu-Ath Palli Dhars Committee, Badagara Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 116
Constitution of India, 1950 — Article 226, 26Land Acquisition Act, 1894 — Section 17(4), 4, 5(A), 6
High Courts30 Nov 1959Dismissed
Achuthan Vs Obi
High Court Of Kerala · (1960) KLJ 766
Cochin Thiyya Act, 1107 — Section 14, 15
High Courts27 Nov 1959
Umman Vs Abraham and Others
High Court Of Kerala · (1959) KLJ 1466
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 47 Rule 1, Order 6 Rule 11(c), Order 7 Rule 13, Order 9 Rule 9
High Courts27 Nov 1959Dismissed
S.M. Kadirsa Rawther Vs K. Shanmugha Mudaliar
High Court Of Kerala · AIR 1960 Ker 188
Civil Procedure Code, 1908 (CPC) — Section 20