COURT ARCHIVE

High Court Of Kerala judgments, 1960

473 judgments · page 12 of 24

High Courts07 Jul 1960

Rice and Oil Mills Partnership Firm Vs Dy. Superintendent of Central Excise

High Court Of Kerala · (1981) 8 ELT 59

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 37(2)Constitution of India, 1950 — Article 19(1), 19(6), 226

High Courts07 Jul 1960

Narayana Pillai Vs State of Kerala and Another

High Court Of Kerala · (1960) KLJ 966

Kerala Education Rules, 1959 — Rule 3(b)(vi)

High Courts07 Jul 1960Dismissed

Kunjahammad Haji Petitioner Vs State of Kerala and Others

High Court Of Kerala · (1960) KLJ 1019

Constitution of India, 1950 — Article 226

High Courts07 Jul 1960Allowed

Kochan Velayudhan Vs State of Kerala

High Court Of Kerala · AIR 1961 Ker 8 : (1961) CriLJ 70

Constitution of India, 1950 — Article 301, 304Criminal Procedure Code, 1898 (CrPC) — Section 102, 103, 165, 439Evidence Act, 1872 — Section 134

High Courts06 Jul 1960Dismissed

Kottan and Another Vs State of Kerala

High Court Of Kerala · (1960) KLJ 856

Penal Code, 1860 (IPC) — Section 339, 341

High Courts06 Jul 1960Dismissed

Padmanabha Menon Vs R. D. O., Malapuram and Others

High Court Of Kerala · (1960) KLJ 1332

Constitution of India, 1950 — Article 311

High Courts04 Jul 1960

Masilamani Nadar Vs Kuttiamma and Others

High Court Of Kerala · (1960) KLJ 936

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4

High Courts04 Jul 1960Allowed

Manavikrama Zamorin Raja of Kozhikode Vs Commissioner, H.R. and C. Endowments

High Court Of Kerala · AIR 1961 Ker 87

Constitution of India, 1950 — Article 19(1), 19(5), 226, 227

High Courts04 Jul 1960

Manavedan Vs Commr., H.R. and C.E. (Admn.) Trivandrum and Others.

High Court Of Kerala · (1960) KLJ 1445

Constitution of India, 1950 — Article 19, 19(1)(f), 19(1)(g), 19(5), 19(6)

High Courts01 Jul 1960Dismissed

Kelu Vs Kumhambu and Another

High Court Of Kerala · (1960) KLJ 837

Criminal Procedure Code, 1898 (CrPC) — Section 417, 439

High Courts30 Jun 1960Allowed

State of Kerala Vs Gopalan and Others

High Court Of Kerala · AIR 1962 Ker 3

Criminal Procedure Code, 1898 (CrPC) — Section 251A(11), 251A(7)

High Courts30 Jun 1960Dismissed

S.A.S. Lakshmanan Chettiar Vs T.K. Kuruvilla

High Court Of Kerala · AIR 1961 Ker 169

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts30 Jun 1960Dismissed

Municipal Health Officer and Food Inspector, Kozhikode Vs Arthala Tea Estate Co.

High Court Of Kerala · AIR 1961 Ker 84 : (1961) CriLJ 376

Contract Act, 1872 — Section 148Prevention of Food Adulteration Act, 1954 — Section 16(1), 20

High Courts30 Jun 1960Dismissed

Municipal Health Officer and Food Inspector, Kozhikode Vs M/s. Arthala Tea Estate and Others

High Court Of Kerala · (1960) KLJ 921

Contract Act, 1872 — Section 148, 149Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 10(8), 16(1), 16(1)(d), 20(1)

High Courts30 Jun 1960Dismissed

Palghat District Motor Transport Co-operative Society Vs K.M.S. Bus Service and Others

High Court Of Kerala · (1960) KLJ 1050

Constitution of India, 1950 — Article 226

High Courts29 Jun 1960Dismissed

Official Receiver Vs Subramonia Iyer

High Court Of Kerala · (1960) KLJ 1017

Kerala Agriculturists Debt Relief Act, 1970 — Section 2(c)(ix)

High Courts29 Jun 1960Dismissed

Zainabey Razak Vs Noor Mohammed Rothan

High Court Of Kerala · AIR 1961 Ker 146

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

High Courts28 Jun 1960Allowed

Varghese Vs Chacko and Others

High Court Of Kerala · (1960) KLJ 1322

Constitution of India, 1950 — Article 226

High Courts27 Jun 1960Dismissed

Chekkutty Vs State of Kerala and Others

High Court Of Kerala · (1960) KLJ 1073

Constitution of India, 1950 — Article 14

High Courts27 Jun 1960

Workmen of Nellikkai Estate Vs Superintendent, Nellikkai Estate

High Court Of Kerala · AIR 1961 Ker 92

Constitution of India, 1950 — Article 226, 227