High Courts30 Mar 1961
George Peter (C.) Vs Its workmen and Another
High Court Of Kerala · (1961) 5 KLJ 1008 : (1962) 1 LLJ 484
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 17, 2, 3
COURT ARCHIVE
High Court Of Kerala judgments, 1961
365 judgments · page 15 of 19
High Courts30 Mar 1961
State of Kerala Vs Vimala
High Court Of Kerala · (1962) CriLJ 443
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts30 Mar 1961
COMMISSIONER OF Income Tax Vs FORBAS EWART and FIGGIS (PRIVATE) LTD.
High Court Of Kerala · (1962) 45 ITR 50 : (1961) 5 KLJ 597
Income Tax Act, 1961 — Section 23, 34, 35, 66
High Courts29 Mar 1961Allowed
Abdul Rahim Vs Madhavan Pillai
High Court Of Kerala · (1961) KLJ 810
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts28 Mar 1961
Secretary, Malabar Market Committee Vs Baputty
High Court Of Kerala · (1962) CriLJ 546
Criminal Procedure Code, 1898 (CrPC) — Section 403Evidence Act, 1872 — Section 65, 74, 81
High Courts28 Mar 1961Dismissed
M/s. V.C.K. Bus Service (Pte) Vs Kerala State Transport Appellate Tribunal and Others
High Court Of Kerala · (1961) KLJ 485
Constitution of India, 1950 — Article 226
High Courts24 Mar 1961
State of Kerala and Another Vs Chellappan Pillai
High Court Of Kerala · (1961) KLJ 488
Contract Act, 1872 — Section 70
High Courts23 Mar 1961Dismissed
Joseph Vs The Village Trust Bank
High Court Of Kerala · (1962) KLJ 17
Negotiable Instruments Act, 1881 (NI) — Section 4, 5
High Courts22 Mar 1961Dismissed
Chalapuram Bank Ltd Vs Mammad Koya and Others
High Court Of Kerala · (1961) KLJ 504
Constitution of India, 1950 — Article 254Government of India Act, 1935 — Section 107
High Courts21 Mar 1961
KHAN BAHADUR CHOWAKKARAN KELOTH MAMMAD KEYI Vs WEALTH-TAX OFFICER, CALICUT.
High Court Of Kerala · (1962) 44 ITR 277
Constitution of India, 1950 — Article 14, 246, 248, 366
High Courts19 Mar 1961
GOVARDAN HATHI BHAI AND COMPANY Vs Income Tax OFFICER, MATTANCHERRY, AND ANOTHER.
High Court Of Kerala · (1962) 46 ITR 430
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 25A
High Courts16 Mar 1961
D.C. Johar and Sons Ltd. Vs Mathew
High Court Of Kerala · AIR 1962 Ker 106
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 34 Rule 4, Order 34 Rule 5, 64, 73Transfer of Property Act, 1882 — Section 81
High Courts16 Mar 1961
Janaky Amma and Others Vs Madhava Kurup and Others
High Court Of Kerala · (1961) KLJ 635
Specific Relief Act, 1963 — Section 9
High Courts15 Mar 1961Allowed
D.V. Nambudiripad Vs State Transport Appellate Tribunal and Others
High Court Of Kerala · (1961) KLJ 863
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 5(1), Order 9 Rule 13, 105, 107Constitution of India, 1950 — Article 226, 227
High Courts15 Mar 1961Dismissed
Registrar of Companies, Kerala Vs Gopala Pillai and Others
High Court Of Kerala · (1961) KLJ 490
Companies Act, 1913 — Section 134(4), 32(5)
High Courts15 Mar 1961Dismissed
Sankaranarayana Panicker Vs Unni Omana and Others
High Court Of Kerala · AIR 1962 Ker 52
Contempt of Courts Act, 1971 — Section 1
High Courts14 Mar 1961Allowed
Nani Amma Vs Chummaran alias Narayanan Nambudiri
High Court Of Kerala · (1961) KLJ 324
Kerala Agrarian Relations Act, 1961 — Section 2(18)
High Courts11 Mar 1961
BANU ASAN AND ANOTHER Vs Income Tax OFFICER, QUILON, AND OTHERS.
High Court Of Kerala · (1963) 47 ITR 99
Travancore-Cochin Revenue Recovery Act, 1951 — Section 34
High Courts10 Mar 1961Dismissed
Joseph Vs District Judge, Ernakulam and Others
High Court Of Kerala · (1961) KLJ 519
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(3), 18(4)
High Courts10 Mar 1961Dismissed
Kunhi Velayi alias Velayudhan Vs P.K. Velayudhan
High Court Of Kerala · (1961) KLJ 797