High Courts05 Apr 1960Allowed
Superintendent, Erumeli Estate Vs Labour Court, Quilon and Another
High Court Of Kerala · (1960) KLJ 797
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 16 of 24
High Courts01 Apr 1960Dismissed
Deputy Commissioner of Sales Tax, South Zone Vs Travancore Rayons Ltd.
High Court Of Kerala · (1961) 12 STC 178
General Sales Tax Act — Section 11(2), 8
High Courts31 Mar 1960Dismissed
Karunakaran Vs Deputy Superintendent of Central Excise
High Court Of Kerala · AIR 1961 Ker 93 : (1961) CriLJ 379
Central Excise Rules, 1944 — Rule 215Central Excises and Salt Act, 1944 — Section 10, 12Sea Customs Act, 1878 — Section 168
High Courts31 Mar 1960Dismissed
Kunnathur Taluk Chethu Thozhilali Co-operative Society Ltd. Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 689
Constitution of India, 1950 — Article 226, 299
High Courts30 Mar 1960
Krishna Saw Mills Vs Kozhikode Taluk Earcha Mill Thozhilall Union and Others
High Court Of Kerala · (1960) 2 LLJ 205
Constitution of India, 1950 — Article 226
High Courts28 Mar 1960
Indo-Mercantile Bank Ltd. Vs Commissioner, Quilon Municipality and Another
High Court Of Kerala · (1960) KLJ 1135
Constitution of India, 1950 — Article 225, 226, 246
High Courts28 Mar 1960Allowed
Narayanan Nambooripad and Others Vs Gopalan Nair and Another
High Court Of Kerala · AIR 1960 Ker 367
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, 11Cochin Namboodiri Act, 1114 — Section 10, 11Evidence Act, 1872 — Section 44
High Courts28 Mar 1960Allowed
Madhava Naik Vs Popular Bank Ltd., Alleppey
High Court Of Kerala · (1960) KLJ 641
Companies Act, 1956 — Section 455, 455(2), 477, 478, 531Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 262
High Courts28 Mar 1960Allowed
Madhava Naik and Others Vs Popular Bank Ltd., Alleppey
High Court Of Kerala · AIR 1961 Ker 14 : (1960) 30 CompCas 501 : (1961) CriLJ 75
Banking Companies Act, 1949 — Section 45G, 45H, 45JCompanies Act, 1956 — Section 478, 538, 539, 541, 545Constitution of India, 1950 — Article 20(3)
High Courts28 Mar 1960
Indo-Mercantile Bank Ltd. Vs Commissioner, Quilon Municipality
High Court Of Kerala · AIR 1961 Ker 96
Constitution of India, 1950 — Article 225, 226, 246(3)Kerala High Court Act, 1958 — Section 5
High Courts28 Mar 1960
Kochupennu Kochikka Vs Kochikka Kunjipennu and Others
High Court Of Kerala · AIR 1961 Ker 226
Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 246
High Courts28 Mar 1960Allowed
Joseph and Others Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 28
Criminal Procedure Code, 1898 (CrPC) — Section 495(4)Penal Code, 1860 (IPC) — Section 295, 380
High Courts28 Mar 1960Dismissed
City Corporation of Trivandrum Vs V.P.N. Arunachalam Reddiar and Another
High Court Of Kerala · AIR 1960 Ker 356 : (1960) CriLJ 1467
Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 16(1), 20
High Courts28 Mar 1960
State of Kerala Vs Varghese Vaidyan and Others
High Court Of Kerala · AIR 1961 Ker 1 : (1961) CriLJ 63
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4), 207A(6), 207A(7)
High Courts25 Mar 1960
Kuttappan Vs State of Kerala
High Court Of Kerala · (1960) KLJ 896
Criminal Procedure Code, 1898 (CrPC) — Section 287Penal Code, 1860 (IPC) — Section 302, 392
High Courts25 Mar 1960Dismissed
State of Kerala Vs Venkiteswara Prabhu and Others
High Court Of Kerala · (1960) KLJ 624
Constitution of India, 1950 — Article 25, 26(b)
High Courts24 Mar 1960Dismissed
Moolji Jaith and Co. Vs Seth Kirodimal
High Court Of Kerala · (1960) KLJ 658
Contract Act, 1872 — Section 7
High Courts24 Mar 1960
Narayana Kani Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 391 : (1960) CriLJ 1602
Arms Act, 1959 — Section 19, 29Criminal Procedure Code, 1898 (CrPC) — Section 173, 251A
High Courts24 Mar 1960Dismissed
Moosa Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 355
Constitution of India, 1950 — Article 15(4), 226, 31
High Courts24 Mar 1960
K. Krishna Warrier Vs T.R. Velunny
High Court Of Kerala · AIR 1960 Ker 350
Commissions of Inquiry Act, 1952 — Section 10, 3Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 200