High Courts13 Oct 1960Dismissed
In Re: Alleppey Chit Fund (Private) Ltd.
High Court Of Kerala · AIR 1962 Ker 64 : (1961) 31 CompCas 641
Companies Act, 1956 — Section 10(2), 2(11), 437
COURT ARCHIVE
High Court Of Kerala judgments, 1960
473 judgments · page 5 of 24
High Courts13 Oct 1960
Sreedharan Pillai Vs Kerala Khadi and Village Industries Board and Another
High Court Of Kerala · (1961) 1 LLJ 439
Constitution of India, 1950 — Article 226
High Courts11 Oct 1960
Raja Krishna Menon Vs Raman Unni
High Court Of Kerala · AIR 1961 Ker 140 : (1961) 5 KLJ 26
Land Acquisition Act, 1894 — Section 23, 30
High Courts11 Oct 1960Dismissed
Pammakke and Others Vs Pergathi alias Kamalamma and Others
High Court Of Kerala · (1960) KLJ 1425
High Courts10 Oct 1960Allowed
Sarojini Amma Vs Neelakanta Pillai
High Court Of Kerala · AIR 1961 Ker 126
Insurance Act, 1938 — Section 39(1), 39(6)
High Courts10 Oct 1960Allowed
Chellappan Nair Vs Madhavi Amma
High Court Of Kerala · AIR 1961 Ker 311
Hindu Marriage Act, 1955 — Section 13, 29(2), 30Travancore Nair Act, 1100 — Section 5
High Courts10 Oct 1960Dismissed
Subramonia Iyer Vs Subbayya Mudaliar
High Court Of Kerala · AIR 1961 Ker 335
Transfer of Property Act, 1882 — Section 52
High Courts10 Oct 1960Allowed
Chellappan Nair Vs Madhavi Amma and Another
High Court Of Kerala · (1960) KLJ 1240
Hindu Marriage Act, 1955 — Section 13, 29, 30
High Courts07 Oct 1960Dismissed
K.P. Kochanujan Thirumulpad Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 324
Constitution of India, 1950 — Article 194(3), 196(5), 201, 226
High Courts07 Oct 1960Dismissed
Alikutty Sahib Vs Cherian and Others
High Court Of Kerala · AIR 1961 Ker 138
High Courts05 Oct 1960Dismissed
Kuttan Pillai alias Kuttappan Vs State of Kerala
High Court Of Kerala · (1960) KLJ 1273
Evidence Act, 1872 — Section 32(1), 8
High Courts05 Oct 1960Allowed
Narayani Amma Kamaladevi Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 250 : (1961) CriLJ 477
Criminal Procedure Code, 1898 (CrPC) — Section 431, 435, 439, 517, 520Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 70
High Courts05 Oct 1960
Parameswaran Pillai Vs Joseph
High Court Of Kerala · (1960) KLJ 1242
Kerala Agrlculturists Debt Relief Act, 1958 — Section 4(2), 7, 8
High Courts04 Oct 1960
V. K. Nambudiri Vs Union of India and Another
High Court Of Kerala · (1960) KLJ 1279
Army Act, 1950 — Section 10, 3Constitution of India, 1950 — Article 124, 14, 148, 16, 226Pensions Act, 1871 — Section 4
High Courts04 Oct 1960Dismissed
V.K. Nambudiri Vs Union of India (UOI)
High Court Of Kerala · AIR 1961 Ker 155 : (1961) 1 LLJ 68
Constitution of India, 1950 — Article 14, 16, 310Pensions Act, 1871 — Section 4
High Courts03 Oct 1960
Narayani Amma and Another Vs Sankara Pillai and Others
High Court Of Kerala · AIR 1961 Ker 149
Travancore Civil Courts Act, 1084 — Section 18
High Courts03 Oct 1960
M. R.M. Sons Vs Union of India and Another
High Court Of Kerala · (1961) KLJ 476
Civil Procedure Code, 1908 (CPC) — Section 24(1)(a)Constitution of India, 1950 — Article 228
High Courts30 Sept 1960
Appu Vs Mannadiar
High Court Of Kerala · AIR 1961 Ker 298
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts27 Sept 1960Dismissed
Abramayi Vs Joseph
High Court Of Kerala · (1960) KLJ 1307
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 192, 193, 201
High Courts27 Sept 1960
Kurien Vs Chacko and Another
High Court Of Kerala · (1960) KLJ 1254
Civil Procedure Code, 1908 (CPC) — Section 115