High Courts25 Jan 1960Dismissed
Chellammal alias Parvathy Animal Vs Parameswaran Namboodiri
High Court Of Kerala · (1960) KLJ 632
Kerala Stay of eviction Proceedings Act, 1957 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 22 of 24
High Courts25 Jan 1960
Kohinoor Saw Mill Company, Ltd. Vs Tahsildar, Cannanore Taluk and Others
High Court Of Kerala · (1960) 4 KLJ 368 : (1960) 1 LLJ 620
Industrial Disputes Act, 1947 — Section 25A
High Courts25 Jan 1960
Council of Institute of Chartered Accountants of India, Referring Authority Vs S. Srinivasa Iyer
High Court Of Kerala · AIR 1960 Ker 309
Chartered Accountants Act, 1949 — Section 22
High Courts25 Jan 1960
Musaliar Industries (Private) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1960) 2 LLJ 341
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts22 Jan 1960Allowed
Mookken Devasy Ouseph and Sons Vs The State of Kerala
High Court Of Kerala · (1960) 01 KL CK 0019
General Sales Tax Act, 1125 — Section 15A, 2A(4)
High Courts22 Jan 1960Dismissed
Krishnan Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 300
Constitution of India, 1950 — Article 226, 311(2)States Reorganisation Act, 1956 — Section 116
High Courts21 Jan 1960Dismissed
Raghava Menon Vs Inspector-General of Police and Others
High Court Of Kerala · (1960) KLJ 376
Constitution of India, 1950 — Article 226
High Courts21 Jan 1960Allowed
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Pierce Leslie and Co. Ltd.
High Court Of Kerala · (1960) 4 KLJ 296 : (1960) 11 STC 212
Constitution of India, 1950 — Article 286
High Courts21 Jan 1960Dismissed
Shamsuddin Vs State of Kerala and Others
High Court Of Kerala · AIR 1960 Ker 361 : (1960) 1 FLR 528 : (1960) 1 LLJ 623
Industrial Disputes Act, 1947 — Section 2
High Courts21 Jan 1960Dismissed
N.P. Pillai Vs Chief Secretary to the State of Kerala and Another
High Court Of Kerala · (1960) KLJ 318
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 115, 115(1), 115(2), 115(5)
High Courts20 Jan 1960Allowed
Sahadeva Panicker Vs Ottasekharamangalam Panchayat and Others
High Court Of Kerala · (1960) KLJ 365
Travancore-Cochin Panchayat Act, 1950 — Section 71
High Courts20 Jan 1960Dismissed
Parvathy Amma Vs Lakshmikutty Amma
High Court Of Kerala · AIR 1960 Ker 313
Partition Act, 1893 — Section 4
High Courts19 Jan 1960
Vadivelu Gowder and Another Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 264
Constitution of India, 1950 — Article 226
High Courts19 Jan 1960Allowed
Rajappan Vs State of Kerala
High Court Of Kerala · (1960) KLJ 205
Evidence Act, 1872 — Section 34, 35Penal Code, 1860 (IPC) — Section 361, 363, 366
High Courts19 Jan 1960Dismissed
Ramakrishna Jolsian Vs Bhaskaran
High Court Of Kerala · AIR 1960 Ker 234 : (1960) CriLJ 908
Hindu Marriage Act, 1955 — Section 18, 19
High Courts19 Jan 1960Dismissed
Thankappan Vs State of Kerala
High Court Of Kerala · (1960) KLJ 220
Penal Code, 1860 (IPC) — Section 302, 364
High Courts18 Jan 1960Dismissed
Mathoo Vs Travancore Forward Bank Ltd.
High Court Of Kerala · (1960) KLJ 576
Kerala Agrlculturists Debt Relief Act, 1958 — Section 5
High Courts18 Jan 1960Dismissed
Shanmugha Vilas Cashew Factory Vs State of Kerala
High Court Of Kerala · (1960) 11 STC 367
States Reorganisation Act, 1956 — Section 91
High Courts18 Jan 1960Allowed
C.A. Abdul Wahab Vs S. Krishnan Nair
High Court Of Kerala · AIR 1960 Ker 304 : (1960) CriLJ 1331 : (1960) 2 LLJ 410
Factories Act, 1948 — Section 2, 2(1)