High Courts01 Nov 1960
Mariyam Vs Ouseph
High Court Of Kerala · (1961) CriLJ 233
Criminal Procedure Code, 1898 (CrPC) — Section 488
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 4 of 24
High Courts01 Nov 1960Dismissed
Philippose Vs Parvathi Amma
High Court Of Kerala · (1960) KLJ 1528
Contract Act, 1872 — Section 55
High Courts01 Nov 1960
Mariyam Vs State of Kerala
High Court Of Kerala · (1961) CriLJ 97
Criminal Procedure Code, 1898 (CrPC) — Section 342, 423Penal Code, 1860 (IPC) — Section 294
High Courts28 Oct 1960
K.R. Kumaran and Others Vs State of Kerala
High Court Of Kerala · (1961) CriLJ 98
Criminal Procedure Code, 1898 (CrPC) — Section 223, 225, 342, 415Penal Code, 1860 (IPC) — Section 109, 120B, 30, 415, 419
High Courts28 Oct 1960
Kruvila Vs Joseph
High Court Of Kerala · (1960) KLJ 1435
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)(b)Transfer of Property Act, 1882 — Section 10, 10(2), 10(3), 11, 11(1)
High Courts26 Oct 1960Allowed
Mohamed Haji Vs Saithu Mohamed and Others
High Court Of Kerala · AIR 1962 Ker 28
Civil Procedure Code, 1908 (CPC) — Section 24, 92, 92(2)
High Courts26 Oct 1960Dismissed
Hassan Vs Sales Tax Officer, Manjeri
High Court Of Kerala · (1961) KLJ 307
General Sales Tax (Amendment) Act, 1960 — Section 2General Sales Tax Act, 1125 — Section 5
High Courts25 Oct 1960
Nilgiris Tea Estates, Ltd. Vs Workmen of Stagbrook Estate and Others
High Court Of Kerala · (1961) 5 KLJ 661 : (1961) 2 LLJ 573
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F, 25P
High Courts25 Oct 1960Allowed
Balakrishna and Sons Vs Sales Tax Officer and Another
High Court Of Kerala · (1961) 5 KLJ 230 : (1961) 12 STC 272
High Courts25 Oct 1960
Mulji Ratanshi and Co. Vs State of Kerala and Another
High Court Of Kerala · (1961) 12 STC 657
Constitution of India, 1950 — Article 269, 286
High Courts21 Oct 1960Dismissed
State of Kerala Vs Ravi Sarma Raja
High Court Of Kerala · (1960) KLJ 1461
Constitution of India, 1950 — Article 295(2), 3, 31(1), 4States Reorganisation Act, 1956 — Section 91(a)
High Courts18 Oct 1960
Caltex (India) Ltd. Vs Industrial Tribunal No. 2 and Others
High Court Of Kerala · (1960) 4 KLJ 1471 : (1961) 1 LLJ 85
Factories Act, 1948 — Section 51, 69Industrial Disputes Act, 1947 — Section 10, 17A
High Courts18 Oct 1960Allowed
Cherian Mathai and Others Vs Narayana Pillai and Others
High Court Of Kerala · AIR 1961 Ker 136
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4(1), 5(3)
High Courts17 Oct 1960Dismissed
Bhargavi Amma Vs Sankara Panicker
High Court Of Kerala · (1961) KLJ 650
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 47 Rule 4(2), Order 47 Rule 8, Order 9 Rule 13, 144
High Courts14 Oct 1960Dismissed
Krishnan Nambiar Vs Ramunni Nambiar and Others
High Court Of Kerala · (1961) KLJ 136
High Courts14 Oct 1960Allowed
Parukutty Vs Province of Madras
High Court Of Kerala · AIR 1962 Ker 93
Evidence Act, 1872 — Section 101, 102
High Courts14 Oct 1960
Balakrishnan Vs President, Puzhathy Panchayat
High Court Of Kerala · (1960) KLJ 1346
High Courts14 Oct 1960Dismissed
Kalu Amma and Others Vs Raman Pillai and Others
High Court Of Kerala · (1960) KLJ 1431
Limitation Act, 1908 — Section 28
High Courts13 Oct 1960Dismissed
Raghava Menon Vs Inspector General of Police, Kerala
High Court Of Kerala · AIR 1961 Ker 299
Constitution of India, 1950 — Article 226, 311