High Courts18 Jan 1960Allowed
Abraham Vs State and Another
High Court Of Kerala · AIR 1960 Ker 236
Penal Code, 1860 (IPC) — Section 504
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 23 of 24
High Courts18 Jan 1960
Rayappa Gounder Vs State Transport Appellate Tribunal, Trichur and Others
High Court Of Kerala · (1960) KLJ 385
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Jan 1960
A. Velayudhan Nadar Vs The State of Kerala and Others
High Court Of Kerala · (1960) 11 STC 373
General Sales Tax Act, 1125 — Section 5A(1A)
High Courts18 Jan 1960Allowed
Chellappan Vs State of Kerala
High Court Of Kerala · (1960) KLJ 228
Travancore-Cochin Prohibition Act, 1950 — Section 8(1)
High Courts14 Jan 1960
Workmen of Sasi Industrials Vs Industrial Tribunal and Others
High Court Of Kerala · (1960) 2 LLJ 396
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts14 Jan 1960Dismissed
Chithran Nambudiri and Others Vs Commissioner, H.R. and C.E. and Another
High Court Of Kerala · (1960) KLJ 289
Constitution of India, 1950 — Article 19(1)(f), 226
High Courts14 Jan 1960
Prabhakaran Nair and Others Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 314 : (1960) CriLJ 1333 : (1960) 4 KLJ 181
Criminal Procedure Code, 1898 (CrPC) — Section 367, 419, 421, 423
High Courts13 Jan 1960
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Malayalam Plantations Ltd.
High Court Of Kerala · (1960) 4 KLJ 542 : (1960) 11 STC 376
Constitution of India, 1950 — Article 286
High Courts13 Jan 1960Allowed
Beevi Amma Vs Devassia
High Court Of Kerala · (1960) KLJ 343
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22(1)(ii)
High Courts13 Jan 1960
Variathu Vs State of Kerala
High Court Of Kerala · (1960) KLJ 315
Travancore Income Tax Act, 1121 — Section 113(1)
High Courts12 Jan 1960Dismissed
N.K. Dharmaraja Iyer Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 287 : (1960) 11 STC 170
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts12 Jan 1960
S. Neelakanta Iyer Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 279 : (1960) 2 LLJ 398
Constitution of India, 1950 — Article 310, 310(1), 311(1), 311(2)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 17(2), 17(5)
High Courts12 Jan 1960
Shankara Pillai Vs Kerala State and Another
High Court Of Kerala · (1960) 1 LLJ 621
Constitution of India, 1950 — Article 309, 311
High Courts12 Jan 1960Allowed
Veerasikku Gounder Vs Kurian and Others
High Court Of Kerala · (1960) KLJ 326
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(d)(iii)
High Courts11 Jan 1960Allowed
Kesavan and Another Vs State of Kerala
High Court Of Kerala · (1960) KLJ 546
Penal Code, 1860 (IPC) — Section 300, 304, 326, 34
High Courts11 Jan 1960Dismissed
Flora Hilda Wilson Vs State of Kerala and Another
High Court Of Kerala · AIR 1960 Ker 260
Constitution of India, 1950 — Article 14, 311(2)
High Courts08 Jan 1960Dismissed
Krishnan Nayar Vs State of Kerala and Others
High Court Of Kerala · AIR 1961 Ker 72
Constitution of India, 1950 — Article 14, 19(1)
High Courts08 Jan 1960Dismissed
Parameswara Kurup Vs Damodaran and Others
High Court Of Kerala · (1960) KLJ 186
Travancore Debt Relief Act, 1115 — Section 12, 4
High Courts07 Jan 1960Dismissed
Ouseph Martha Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 224
Travancore-Cochin Requisitioning and Acquisition of Property Act, 1956 — Section 4, 5
High Courts07 Jan 1960
ABDUL AZEEZ AND BROTHERS Vs COMMISSIONER OF Income Tax, KERALA AND COIMBATORE.
High Court Of Kerala · (1961) 41 ITR 662
Income Tax Act, 1961 — Section 9(3)