COURT ARCHIVE

High Court Of Kerala judgments, 1960

473 judgments · page 13 of 24

High Courts27 Jun 1960Dismissed

State of Kerala Vs Samuel

High Court Of Kerala · AIR 1961 Ker 99 : (1961) CriLJ 505

Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 162, 173Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1947 — Section 5A

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High Courts27 Jun 1960Dismissed

Abraham Vs State of Kerala and Others

High Court Of Kerala · (1960) KLJ 1230

Constitution of India, 1950 — Article 14, 19, 19(6), 226

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High Courts27 Jun 1960Allowed

Workmen of Nellikkayi Est te Vs Supdt., Nellikkayi Est te and Another

High Court Of Kerala · (1960) KLJ 913

Constitution of India, 1950 — Article 226, 227

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High Courts24 Jun 1960Dismissed

Cyril Presentation Vs Board of Revenue and Others

High Court Of Kerala · (1960) KLJ 1367

Constitution of India, 1950 — Article 226

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High Courts24 Jun 1960Allowed

Janu Vs Cheeru

High Court Of Kerala · (1960) KLJ 970

Trusts Act, 1882 — Section 81, 82

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High Courts24 Jun 1960Dismissed

Kumaramkari Devaswom Vs Uthuppu Chacko

High Court Of Kerala · AIR 1961 Ker 124

Trusts Act, 1882 — Section 90

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High Courts23 Jun 1960Dismissed

Cochin Devaswom Board Vs State of Kerala and Another

High Court Of Kerala · (1960) KLJ 910

Land Acquisition Act, 1894 — Section 17

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High Courts23 Jun 1960Dismissed

Katheessa Umma and Others Vs Kunhamu and others

High Court Of Kerala · (1960) KLJ 1042

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High Courts22 Jun 1960Dismissed

State of Kerala Vs K.K. Sankaran Nair

High Court Of Kerala · AIR 1960 Ker 392 : (1960) CriLJ 1603

Constitution of India, 1950 — Article 20(3)

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High Courts22 Jun 1960Dismissed

Kunga and Others Vs Joseph Anthey and Others

High Court Of Kerala · AIR 1961 Ker 35 : (1961) CriLJ 263

Criminal Procedure Code, 1898 (CrPC) — Section 561A

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High Courts22 Jun 1960Dismissed

Kunga and Others Vs Joseph Anthey and Another

High Court Of Kerala · (1960) KLJ 841

Criminal Procedure Code, 1898 (CrPC) — Section 561A

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High Courts21 Jun 1960Dismissed

Ismail Sheriff Sahib Vs Sankara Panicker

High Court Of Kerala · (1960) KLJ 833

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts21 Jun 1960

Abu Baker Vs Sauda Beevi

High Court Of Kerala · (1962) CriLJ 815

Criminal Procedure Code, 1898 (CrPC) — Section 491(1)(a), 491(1)(b)

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High Courts21 Jun 1960Allowed

Sankaran Nadar Lekshmanan Nadar Vs Varathan Nadar Krishnan Nadar and Others

High Court Of Kerala · AIR 1961 Ker 142

Court Fees Act, 1870 — Article 17B, 7Travancore-Cochin Court Fees Act, 1125 — Section 3, 3(4), 9

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High Courts21 Jun 1960

Damodar Hegadai Vs Vittappan

High Court Of Kerala · AIR 1961 Ker 54

Limitation Act, 1908 — Article 120, 62

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High Courts21 Jun 1960

Shamsuddin Vs State of Kerala and Others

High Court Of Kerala · (1961) 1 LLJ 77

Industrial Disputes Act, 1947 — Section 2

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High Courts20 Jun 1960Allowed

Kunhibi Vs Land Acquisition Officer, Kozhikode

High Court Of Kerala · (1960) KLJ 963

Land Acquisition Act, 1894 — Section 12(2), 18Limitation Act, 1963 — Section 29(2)

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High Courts20 Jun 1960

Ammed Vs Krishnan and Others

High Court Of Kerala · (1960) KLJ 892

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 5A(2)

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High Courts17 Jun 1960Dismissed

Shri Shaila Industrial and Spiritual Colony Charities Vs State of Kerala and Others

High Court Of Kerala · (1960) 11 STC 631

Constitution of India, 1950 — Article 226

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High Courts17 Jun 1960Dismissed

Narayanan Nair and Others Vs Mathai and Others

High Court Of Kerala · (1960) KLJ 866

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 9 Rule 8

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