High Courts14 Feb 1961Dismissed
State of Kerala Vs Gopalakrishna Pillai
High Court Of Kerala · (1961) KLJ 338
Travancore Sea Customs Act, 1088 — Section 170
COURT ARCHIVE
High Court Of Kerala judgments, 1961
365 judgments · page 17 of 19
High Courts14 Feb 1961Dismissed
Kesava Pillai Vs Narayana Pillai
High Court Of Kerala · (1961) KLJ 225
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)
High Courts13 Feb 1961Allowed
Venkitasubramonia Iyer Vs Bharathan
High Court Of Kerala · (1961) KLJ 794
Civil Procedure Code, 1908 (CPC) — Section 115, 115(a)
High Courts10 Feb 1961Dismissed
State of Kerala Vs Madhavan
High Court Of Kerala · AIR 1962 Ker 50 : (1961) 2 LLJ 484
Constitution of India, 1950 — Article 226, 311, 311(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6, 6(1), 6(2)
High Courts10 Feb 1961Allowed
K.M. Alikoya and Co. Vs The State of Kerala
High Court Of Kerala · (1961) 5 KLJ 553 : (1961) 12 STC 567
Central Sales Tax Act, 1956 — Section 2
High Courts09 Feb 1961Dismissed
Kesava Pillai Vs Ramakrishna Panicker and Others
High Court Of Kerala · (1961) KLJ 380
Limitation Act, 1963 — Section 14Provincial Insolvency Act, 1920 — Section 14, 18, 28, 78
High Courts08 Feb 1961
In Re: an Advocate
High Court Of Kerala · AIR 1961 Ker 209
Bar Councils Act, 1926 — Section 10
High Courts08 Feb 1961Dismissed
Commr. of Income Tax Vs M/s. K.P. Mohammed and Others
High Court Of Kerala · (1961) KLJ 621
Income Tax Act, 1961 — Section 3
High Courts07 Feb 1961Dismissed
Iyyappan Mills Ltd. Vs Iyyappan Mills Workers Union and Others
High Court Of Kerala · AIR 1962 Ker 11 : (1962) 2 LLJ 84
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts03 Feb 1961Dismissed
South India Corporation (Private) Ltd. Vs Secretary, Board of Revenue, Trivandrum
High Court Of Kerala · AIR 1962 Ker 72 : (1961) 12 STC 344
Constitution of India, 1950 — Article 14, 162, 277, 372Travancore-Cochin General Sales Tax Act, 1125 — Section 2, 24, 3Travancore-Cochin General Sales Tax Rules, 1950 — Rule 4(3)
High Courts03 Feb 1961Allowed
Vasudevan and Others Vs Saraswathi and Others
High Court Of Kerala · (1961) KLJ 793
High Courts03 Feb 1961Dismissed
Anantan Pillai and Another Vs State of Kerala
High Court Of Kerala · (1961) KLJ 352
Travancore Land Acquisition Act, 1089 — Section 6
High Courts01 Feb 1961
Macki Fernandez Vs State of Kerala and Another
High Court Of Kerala · (1961) 2 LLJ 486
Constitution of India, 1950 — Article 14, 226, 309, 311, 314Government of India Act, 1935 — Section 240
High Courts30 Jan 1961Dismissed
Krishna Menon Vs Narayana Ayyar and Others
High Court Of Kerala · AIR 1962 Ker 21
Cochin Abkari Act, 1077 — Section 15, 24Contract Act, 1872 — Section 23
High Courts30 Jan 1961Dismissed
Padmirti Kunhamma Vs Chidambara Iyer
High Court Of Kerala · (1961) KLJ 525
Constitution of India, 1950 — Article 14
High Courts30 Jan 1961
Popular Bank Ltd. Vs The United Coir Factories and Others
High Court Of Kerala · (1961) KLJ 799
Transfer of Property Act, 1882 — Section 107, 54, 58(f), 59, 62
High Courts28 Jan 1961
Joseph and Another Vs The Kerala Service Bank Ltd. and Others
High Court Of Kerala · (1961) KLJ 303
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts28 Jan 1961Allowed
Kunhukutty Amma Vs Kumaranunni Nair
High Court Of Kerala · (1961) KLJ 815
Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 25
High Courts25 Jan 1961Dismissed
Pathukutty Umma and Another Vs Muhammad alias Koyakutty Naha
High Court Of Kerala · (1961) KLJ 618
Transfer of Property Act, 1882 — Section 58(d)
High Courts24 Jan 1961Allowed
Gopala Kurup Vs Samuel Arulappan Paul and Others
High Court Of Kerala · AIR 1961 Ker 242
Constitution of India, 1950 — Article 191(1)Legislative Assembly (Removal of Disqualification) Act, 1951 — Section 2Representation of the People Act, 1951 — Section 116A, 123(5)