High Courts26 Jul 1960
Kunju Moosa (C.M.) Vs State of Kerala and Others
High Court Of Kerala · (1960) 4 KLJ 1031 : (1961) 1 LLJ 437
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 10 of 24
High Courts26 Jul 1960
Padmanabha Bhatta and Another Vs Pakira Rai and Another
High Court Of Kerala · (1960) KLJ 987
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts25 Jul 1960Allowed
Malabar Plywood Works Vs Government of Kerala and Others
High Court Of Kerala · AIR 1962 Ker 9 : (1961) 1 LLJ 66
High Courts25 Jul 1960Dismissed
D. Devaraja Iyer Vs R.T.A. Trichur
High Court Of Kerala · AIR 1961 Ker 53
Motor Vehicles Act, 1939 — Section 48, 64
High Courts25 Jul 1960
Malabar Plywood Works Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 1227
Constitution of India, 1950 — Article 226
High Courts25 Jul 1960Dismissed
Abdulla Kutti Haji Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 1337
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4
High Courts25 Jul 1960Dismissed
Devaraja Iyer Vs R. T. A. Trichur and Others
High Court Of Kerala · (1960) KLJ 1029
Motor Vehicles Act, 1939 — Section 57(8), 64(b)
High Courts22 Jul 1960Dismissed
Mathai Vs Krishnaswami Iyer
High Court Of Kerala · (1960) KLJ 962
Evidence Act, 1872 — Section 92
High Courts22 Jul 1960Dismissed
D. Elayunni Kaimal Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 52
Constitution of India, 1950 — Article 19(1), 226
High Courts22 Jul 1960Allowed
Krishnaswamy Iyer Vs Ouseph Mathai
High Court Of Kerala · AIR 1961 Ker 110
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 148
High Courts21 Jul 1960Dismissed
Sekharan Vs Commr. of Income Tax
High Court Of Kerala · (1960) KLJ 1251
Income Tax Act, 1961 — Section 66(1)
High Courts21 Jul 1960Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs M.D. Philip
High Court Of Kerala · (1961) 12 STC 687
General Sales Tax Act, 1125 — Section 14(4)
High Courts21 Jul 1960Dismissed
Devaki Amma Vs Raghavan Unnithan
High Court Of Kerala · AIR 1961 Ker 224
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Jul 1960Dismissed
V.K.M. Abdulsalam Rowther Vs State of Kerala and Another
High Court Of Kerala · (1961) 12 STC 98
General Sales Tax Act — Section 2(m)
High Courts21 Jul 1960
Kunjan Vs Kaliani Amma and Others
High Court Of Kerala · (1960) KLJ 1187
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 7
High Courts21 Jul 1960Dismissed
Devaki Amma Vs Raghavan Unnithan and Another
High Court Of Kerala · (1960) KLJ 1173
High Courts21 Jul 1960Dismissed
Eipe Vs Koshi and Another
High Court Of Kerala · (1960) KLJ 1182
Constitution of India, 1950 — Article 1, 10, 2, 226, 4Kerala Education Act, 1958 — Section 2(2)
High Courts18 Jul 1960Allowed
Krishna Iyer Vs District Collector, Trichur and Others
High Court Of Kerala · (1960) KLJ 1120
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 3(1)
High Courts18 Jul 1960Dismissed
Rukiya Bai Vs George D''Cruz
High Court Of Kerala · AIR 1961 Ker 108 : (1961) 2 FLR 410 : (1961) 1 LLJ 75
Workmens Compensation Act, 1923 — Section 2(1), 4
High Courts18 Jul 1960Allowed
C.P. Krishna Iyer Vs District Collector, Trichur and Others
High Court Of Kerala · AIR 1961 Ker 315
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 45, 46Travancore-Cochin Revenue Recovery Act, 1951 — Section 24