High Courts05 Jul 1961
Travancore Coir Factory Staff Association Vs Aspinwall and Co. (Travancore), Ltd.
High Court Of Kerala · (1961) 5 KLJ 1116 : (1962) 1 LLJ 488
COURT ARCHIVE
High Court Of Kerala judgments, 1961
365 judgments · page 12 of 19
High Courts05 Jul 1961Allowed
M. Sudarsanan Iyengar and Sons Vs State of Kerala
High Court Of Kerala · AIR 1962 Ker 66 : (1962) 13 STC 17
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286(2)
High Courts04 Jul 1961Allowed
Kelappan Nair Vs Payingaten
High Court Of Kerala · (1961) KLJ 789
Malabar Tenancy Act, 1929 — Section 16, 3(21), 3(25)
High Courts04 Jul 1961Dismissed
Krishna Menon Vs Commr. of Income Tax, Bangalore and Another
High Court Of Kerala · (1961) KLJ 1165
Constitution of India, 1950 — Article 226
High Courts04 Jul 1961Dismissed
Cheriyan Vs Acheyamma Mathen
High Court Of Kerala · (1961) KLJ 764
Civil Procedure Code, 1908 (CPC) — Section 73(1)
High Courts04 Jul 1961Dismissed
Muhammed Sayed Vs Municipal Council, Attingal and Another
High Court Of Kerala · (1961) KLJ 1276
Travancore District Municipalities Act, 1116 — Section 16, 78
High Courts03 Jul 1961
Anantha Mallan Vs Commr. of Agrl. Income Tax and Others
High Court Of Kerala · (1961) KLJ 980
Constitution of India, 1950 — Article 226
High Courts03 Jul 1961Dismissed
Vasu Vs Chakki Mani
High Court Of Kerala · AIR 1962 Ker 84
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 115Court Fees Act, 1870 — Section 12
High Courts30 Jun 1961Dismissed
Caltex (India) Ltd. Vs State of Kerala
High Court Of Kerala · AIR 1962 Ker 49 : (1961) 12 STC 655
Kerala General Sales Tax Act, 1963 — Section 3
High Courts29 Jun 1961Dismissed
Hassan Kunju Vs Ahammad
High Court Of Kerala · (1961) KLJ 1279
Kerala Civil Courts Act, 1957 — Section 18, 22, 22(3)Kerala Small Causes Courts Act, 1957 — Section 12, 29(1), 33
High Courts29 Jun 1961
Lonetree Estate Vs Industrial Tribunal and Another
High Court Of Kerala · (1961) 5 KLJ 1147 : (1962) 2 LLJ 319
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25E
High Courts28 Jun 1961Dismissed
Arithottatk Moopil Swamiyar Thirumumpu Vs State of Kerala and Another
High Court Of Kerala · (1961) KLJ 1219
General Clauses Act, 1897 — Section 6States Reorganisation Act, 1956 — Section 5
High Courts27 Jun 1961
Lipton (India) Ltd. Vs Moosa (A.P.M.)
High Court Of Kerala · (1962) 2 LLJ 82
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 5
High Courts26 Jun 1961
Kumarakath Ithack Souri Vs The State of Kerala
High Court Of Kerala · (1961) 12 STC 721
General Sales Tax Act, 1125 — Section 15B
High Courts23 Jun 1961
Kunhunny Nair Vs State of Kerala
High Court Of Kerala · (1962) CriLJ 645
Criminal Procedure Code, 1898 (CrPC) — Section 83, 85
High Courts22 Jun 1961Dismissed
Thomas Joseph Vs State of Kerala and Another
High Court Of Kerala · (1961) KLJ 785
Constitution of India, 1950 — Article 19(1)(g), 19(6), 226
High Courts21 Jun 1961Dismissed
Joseph John Pillai Vs Pappu Kunju and Others
High Court Of Kerala · (1961) KLJ 705
Kerala Agrarian Relations Act, 1961 — Section 6Trusts Act, 1882 — Section 91
High Courts19 Jun 1961
Secretary, Malabar Market Committee Vs A.V. Bapputty
High Court Of Kerala · (1962) CriLJ 549
Constitution of India, 1950 — Article 372Evidence Act, 1872 — Section 19, 57, 65, 74, 77
High Courts19 Jun 1961Dismissed
K. Sadanandan Vs Madhava Menon and Others
High Court Of Kerala · AIR 1962 Ker 68 : (1961) 5 KLJ 628
Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 116(1)
High Courts19 Jun 1961
State of Kerala Vs Kochan and Another
High Court Of Kerala · (1961) KLJ 674
Penal Code, 1860 (IPC) — Section 34, 441, 453