High Courts11 Nov 1960
Varghese and Another Vs Industrial Tribunal and Others
High Court Of Kerala · (1961) 2 LLJ 479
Industrial Disputes Act, 1947 — Section 33
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 3 of 24
High Courts11 Nov 1960Dismissed
Raghavan Nair Vs Balagopalan
High Court Of Kerala · (1961) KLJ 599
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 101, 116A, 117, 123(5), 81
High Courts11 Nov 1960
Vital Das Rao Vs Muthugopal and Another
High Court Of Kerala · (1960) KLJ 1427
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Nov 1960Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Sherneilly Rubber and Cardamom Estates Ltd. and Others
High Court Of Kerala · (1961) 5 KLJ 435 : (1961) 12 STC 519
Constitution of India, 1950 — Article 301, 304Government of India Act, 1935 — Section 297
High Courts09 Nov 1960
Gopalan Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 196
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(10), 215, 561A
High Courts08 Nov 1960Dismissed
Municipal Health Officer, Kozhikode Vs Moidu and Another
High Court Of Kerala · (1961) KLJ 322
High Courts08 Nov 1960
Abraham and Another Vs Industrial Tribunal and Another
High Court Of Kerala · (1961) 2 LLJ 555
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 12, 2, 3, 4, 5
High Courts08 Nov 1960Dismissed
Ramanatha Iyer Vs Ibrahim Rowther and Others
High Court Of Kerala · (1960) KLJ 1430
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts07 Nov 1960
Kochunni Kartha and Others Vs State and Others
High Court Of Kerala · AIR 1961 Ker 210
Constitution of India, 1950 — Article 14, 19(1), 19(5), 31, 31(2)
High Courts07 Nov 1960
Kunhipennu Vs Special Tahsildar
High Court Of Kerala · AIR 1962 Ker 25 : (1960) 4 KLJ 1419
Court Fees Act, 1870 — Article 1Land Acquisition Act, 1894 — Section 54, 9, 9(3)
High Courts04 Nov 1960Dismissed
Tayabally Vs Sales Tax Officer, Kozhikode and Another
High Court Of Kerala · (1961) KLJ 300
Constitution of India, 1950 — Article 226
High Courts04 Nov 1960
Subramonia Iyer Vs Income Tax Officer, New Delhi and Others
High Court Of Kerala · (1961) KLJ 948
Constitution of India, 1950 — Article 226
High Courts04 Nov 1960Dismissed
A. Srinivasa Pai Vs Sales Tax Appellate Tribunal, Trivandrum
High Court Of Kerala · AIR 1961 Ker 236 : (1961) 12 STC 80
Travancore-Cochin General Sales Tax Act, 1125 — Section 2, 5
High Courts04 Nov 1960Dismissed
Mathew Vs Kerala United Corporation Ltd.
High Court Of Kerala · AIR 1961 Ker 180
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3
High Courts04 Nov 1960Dismissed
P.S.N. Motors Ltd. Vs Gangadhara Menon
High Court Of Kerala · AIR 1962 Ker 34
High Courts02 Nov 1960Dismissed
C. Achutha Menon Vs Election Tribunal, Trichur
High Court Of Kerala · AIR 1961 Ker 186
Constitution of India, 1950 — Article 226Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 64
High Courts01 Nov 1960Dismissed
Bhargavan Vs Abdul Majeed
High Court Of Kerala · AIR 1961 Ker 183
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 92
High Courts01 Nov 1960Allowed
Antony Vs Mathew and Others
High Court Of Kerala · AIR 1962 Ker 48 : (1961) 5 KLJ 545
Succession Act, 1925 — Section 118, 222, 70
High Courts01 Nov 1960
Haji P.K. Mammoo Vs State of Kerala
High Court Of Kerala · (1960) 4 KLJ 1467 : (1961) 12 STC 142