High Courts17 Jun 1960Allowed
Cherappai Vs Mathoo and Another
High Court Of Kerala · (1960) KLJ 818
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(4), 145
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 14 of 24
High Courts15 Jun 1960
Commissioner, City Corporation, Trivandrum Vs Harihara Iyer
High Court Of Kerala · (1960) KLJ 945
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34
High Courts15 Jun 1960
Commissioner, City Corporation Vs Harihara Iyer
High Court Of Kerala · AIR 1961 Ker 62
Travancore City Municipal Act, 1116 — Section 107, 107(1)Travancore City Municipal Rules — Rule 16
High Courts15 Jun 1960Dismissed
State of Kerala Vs K. Balakrishna and Another
High Court Of Kerala · AIR 1961 Ker 25 : (1961) CriLJ 80
Criminal Procedure Code, 1898 (CrPC) — Section 439Official Secrets Act, 1923 — Section 5
High Courts15 Jun 1960Dismissed
State of Kerala Vs Balakrishnan and Another
High Court Of Kerala · (1960) KLJ 736
Official Secrets Act, 1923 — Section 10, 13, 3, 4, 4
High Courts15 Jun 1960
Mathai Vs Thomas
High Court Of Kerala · (1960) KLJ 793
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22(1)
High Courts14 Jun 1960
Seetharama Iyer and Others Vs Dy. Commr. for Hindu Religious and Charitable Endowments
High Court Of Kerala · (1960) KLJ 983
High Courts14 Jun 1960Allowed
State of Kerala Vs Ravindranathan
High Court Of Kerala · (1960) KLJ 832
Criminal Procedure Code, 1898 (CrPC) — Section 256(1), 258, 258(1), 259
High Courts14 Jun 1960Allowed
Balakrishnan Nambiar Vs Gopalan Nambiar
High Court Of Kerala · AIR 1961 Ker 48 : (1961) CriLJ 263(1)
Criminal Procedure Code, 1898 (CrPC) — Section 417(4)Limitation Act, 1908 — Section 29(2), 3, 5
High Courts13 Jun 1960Dismissed
Chummar Vs Rosa and Others
High Court Of Kerala · (1960) KLJ 926
Guardians and Wards Act, 1890 — Section 27
High Courts10 Jun 1960Dismissed
Ramachandra Rao Vs Agrl. Income Tax Officer, Kasaragod and Another
High Court Of Kerala · (1960) KLJ 869
Constitution of India, 1950 — Article 246(1), 366(1)
High Courts10 Jun 1960Dismissed
P. Ramachandra Rao and Another Vs Agricultural Income Tax Officer
High Court Of Kerala · AIR 1961 Ker 111
Constitution of India, 1950 — Article 246
High Courts10 Jun 1960Allowed
Karanjia Vs Chellappan Pillai and Another
High Court Of Kerala · AIR 1960 Ker 383 : (1960) CriLJ 1597
Criminal Procedure Code, 1898 (CrPC) — Section 205, 205(1), 342, 540A
High Courts10 Jun 1960
State Vs Aboobaker
High Court Of Kerala · (1960) 06 KL CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 145, 170, 171, 173, 252Penal Code, 1860 (IPC) — Section 109, 323, 452, 454
High Courts08 Jun 1960
Lakhraj Sathramdas Lalvani Vs Mathur and Another
High Court Of Kerala · (1960) KLJ 930
Administration of Evacuee Property Act, 1950 — Section 10(2)(b), 10(2)(b), 10(2)(o), 14, 2(c)Constitution of India, 1950 — Article 19(1), 226, 31Evidence Act, 1872 — Section 114
High Courts08 Jun 1960
Abdul Kadir Mashood Vs Abdulla Ali Huck and Another
High Court Of Kerala · (1960) KLJ 1005
Travancore-Cochin Fisheries Act, 1950 — Section 4
High Courts03 Jun 1960
Thomas and Others Vs Industrial Tribunal and Others
High Court Of Kerala · AIR 1961 Ker 265 : (1960) 2 LLJ 523
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12
High Courts03 Jun 1960Dismissed
Thomas Vs Industrial Tribunal and Others
High Court Of Kerala · (1960) KLJ 999
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(4), 12, 22, 37
High Courts01 Jun 1960Allowed
N.K. Sarada Thampatty Vs Secretary to Government of Kerala
High Court Of Kerala · AIR 1960 Ker 351
Constitution of India, 1950 — Article 226
High Courts01 Jun 1960Dismissed
State of Madras Vs Chaldian Syrian Bank Ltd. and Others
High Court Of Kerala · (1960) KLJ 853
Civil Procedure Code, 1908 (CPC) — Section 1, 151