High Courts24 Mar 1960Dismissed
Moolji Jaitha and Co. Vs Seth Kirodimal
High Court Of Kerala · AIR 1961 Ker 21
Contract Act, 1872 — Section 7
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 17 of 24
High Courts23 Mar 1960Dismissed
Mariyakutty Vs Lonan
High Court Of Kerala · (1960) KLJ 681
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(vii)
High Courts23 Mar 1960Allowed
Vasudevan Nambudiri Vs State of Kerala
High Court Of Kerala · (1960) KLJ 748
Stamp Act, 1899 — Section 57
High Courts23 Mar 1960
Vasudevan Namboodiri Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 133
Constitution of India, 1950 — Article 226Travancore Jenmi and Kudiyan Act, 1071 — Section 46
High Courts22 Mar 1960
Kerala Arecanut Co., Trichur Vs Commissioner of Income Tax, Kerala and Coimbatore
High Court Of Kerala · AIR 1960 Ker 373 : (1961) 43 ITR 442
Income Tax Act, 1922 — Section 10(2)
High Courts22 Mar 1960Allowed
Hajee Hussain and Another Vs M/s. The Great Eastern Shipping Co. Ltd.
High Court Of Kerala · (1960) KLJ 939
Carriage of Goods by Sea Act, 1925 — Article 4
High Courts18 Mar 1960Dismissed
Chacko and Others Vs John and Another
High Court Of Kerala · (1960) KLJ 469
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22
High Courts17 Mar 1960Allowed
Kittan Vs State of Kerala
High Court Of Kerala · (1960) KLJ 592
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts16 Mar 1960Dismissed
Sivaramakrishna Iyer Vs Sanku Kutmari
High Court Of Kerala · (1960) KLJ 504
High Courts16 Mar 1960Dismissed
Mammathkutty Vs Mammy and Another
High Court Of Kerala · (1960) KLJ 639
Civil Procedure Code, 1908 (CPC) — Section 115, 2, 47
High Courts16 Mar 1960Dismissed
Chakkunny, (Surety) Vs Viswanatha Iyer, (Decree-holder)
High Court Of Kerala · AIR 1961 Ker 312
Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 135
High Courts16 Mar 1960Allowed
Kunjamma George Vs Vehyudhan
High Court Of Kerala · (1960) KLJ 467
Civil Procedure Code, 1908 (CPC) — Section 60, 60(h)
High Courts16 Mar 1960Dismissed
Chakkunny Vs Viswanatha Iyer
High Court Of Kerala · (1960) KLJ 682
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 135
High Courts16 Mar 1960Dismissed
P. Govinda Menon Koshi Sophiamma Vs Bank of Deccan Ltd., Kottayam and Another
High Court Of Kerala · (1960) KLJ 501
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46A, Order 21 Rule 46F, 60
High Courts15 Mar 1960Dismissed
Kesavan Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 36 : (1960) 11 STC 747
Constitution of India, 1950 — Article 19(1), 207, 212, 265, 301Kerala General Sales Tax Act, 1963 — Section 33(1), 4
High Courts15 Mar 1960Dismissed
Kesavan Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 717
Constitution of India, 1950 — Article 19, 19(1), 19(1)(g), 19(6), 207States Reorganisation Act, 1956 — Section 5
High Courts14 Mar 1960Dismissed
Narayana Pillai Vs Thazhakkara Panchayat
High Court Of Kerala · (1960) KLJ 1197
Travancore-Cochin Panchayat Act, 1950 — Section 25(1)(h), 71
High Courts14 Mar 1960
Bhaskaran Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 498
Constitution of India, 1950 — Article 226
High Courts14 Mar 1960Allowed
Chandu Vs Abdul Kader Badsha
High Court Of Kerala · (1960) KLJ 509
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 32, 115
High Courts14 Mar 1960Dismissed
Chakkappan and Others Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 297 : (1960) CriLJ 1212(1)
Criminal Procedure Code, 1898 (CrPC) — Section 151, 167, 167(2)