High Courts07 Jan 1960
P. KUTTIKRISHNAN NAIR Vs COMMISSIONER OF Income Tax, BANGALORE.
High Court Of Kerala · (1961) 41 ITR 597 : (1960) 4 KLJ 320
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 28, 34, 35
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 24 of 24
High Courts07 Jan 1960
Abdul Azees and Bros. Vs Commissioner of I.T., Kerala and Coimbatore
High Court Of Kerala · AIR 1960 Ker 296
Income Tax Act, 1922 — Section 9(3)
High Courts07 Jan 1960Dismissed
V. Raman Embran Vs Tahsildar, Kanayannor Taluk and Others
High Court Of Kerala · AIR 1960 Ker 312
Constitution of India, 1950 — Article 26
High Courts05 Jan 1960Dismissed
K.R. Sadasiva Iyer Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 327
Constitution of India, 1950 — Article 14, 226
High Courts05 Jan 1960Allowed
Kunjamma Koshy Vs Varughese and Others
High Court Of Kerala · (1960) KLJ 183
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Jan 1960Dismissed
Dumban Vayyapuri Vs State of Kerala
High Court Of Kerala · (1960) KLJ 618
Penal Code, 1860 (IPC) — Section 302
High Courts04 Jan 1960
S. R. VENGOO IYER Vs COMMISSIONER OF Income Tax, BANGALORE.
High Court Of Kerala · (1961) 42 ITR 494 : (1960) 4 KLJ 859
Income Tax Act, 1961 — Section 2, 22
High Courts04 Jan 1960
Francis Vs State of Kerala
High Court Of Kerala · (1960) KLJ 149
Penal Code, 1860 (IPC) — Section 302, 323, 34, 341
High Courts04 Jan 1960
Ittyathi Vaidyan Vs Antony
High Court Of Kerala · (1960) KLJ 160
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137
High Courts04 Jan 1960Allowed
Vasu Vs State of Kerala
High Court Of Kerala · (1960) KLJ 137
Penal Code, 1860 (IPC) — Section 302, 457
High Courts01 Jan 1960
Western India Plywood Ltd., Baliapatam Vs Commissioner of Income Tax, Madras
High Court Of Kerala · AIR 1960 Ker 253 : (1960) 38 ITR 533
Income Tax Act, 1922 — Section 10(2)