High Courts25 Nov 1960Allowed
Kasargode Bus Transport Co. Vs State of Kerala and Others
High Court Of Kerala · AIR 1962 Ker 14
Motor Vehicles Act, 1939 — Section 60
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,607 of 2,714
High Courts24 Nov 1960Allowed
Jayanthilal and Bros. Vs Appellate Assistant Commissioner of Agricultural Income Tax and Sales Tax and Another
High Court Of Kerala · (1961) 5 KLJ 200 : (1961) 12 STC 245
Constitution of India, 1950 — Article 226
High Courts24 Nov 1960
Moideen Kutty Haji Vs Moosa
High Court Of Kerala · (1962) CriLJ 132
Criminal Procedure Code, 1898 (CrPC) — Section 182, 200, 202, 208, 210Penal Code, 1860 (IPC) — Section 466, 471
High Courts24 Nov 1960
Vellanikkara and Thattil Rubber Estates Vs Its Workman and Others
High Court Of Kerala · (1961) 1 LLJ 727
Constitution of India, 1950 — Article 226
High Courts23 Nov 1960Dismissed
Moideenkutty Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 301
Constitution of India, 1950 — Article 226
High Courts23 Nov 1960Allowed
Venkateswara Prabhu Vs Gespari and Others
High Court Of Kerala · (1961) KLJ 34
Succession Act, 1925 — Section 84, 97
High Courts16 Nov 1960
State of Kerala Vs Kannan Devan Hills Produce Co. and Another
High Court Of Kerala · (1961) KLJ 467
Arbitration Act, 1940 — Section 14(2), 33
High Courts15 Nov 1960Allowed
Kumara Pillai Vs Thomas
High Court Of Kerala · AIR 1961 Ker 287
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts14 Nov 1960Dismissed
Kamalamma Vs State of Kerala
High Court Of Kerala · (1960) KLJ 1497
Penal Code, 1860 (IPC) — Section 302, 318
High Courts14 Nov 1960Dismissed
P. Kunju Raman Vs V.R. Krishna Iyer
High Court Of Kerala · AIR 1961 Ker 188
Constitution of India, 1950 — Article 226Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 64(3)
High Courts11 Nov 1960Dismissed
Raghavan Nair Vs Balagopalan
High Court Of Kerala · (1961) KLJ 599
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 101, 116A, 117, 123(5), 81
High Courts11 Nov 1960
Vital Das Rao Vs Muthugopal and Another
High Court Of Kerala · (1960) KLJ 1427
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Nov 1960Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Sherneilly Rubber and Cardamom Estates Ltd. and Others
High Court Of Kerala · (1961) 5 KLJ 435 : (1961) 12 STC 519
Constitution of India, 1950 — Article 301, 304Government of India Act, 1935 — Section 297
High Courts09 Nov 1960
Gopalan Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 196
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(10), 215, 561A
High Courts08 Nov 1960Dismissed
Municipal Health Officer, Kozhikode Vs Moidu and Another
High Court Of Kerala · (1961) KLJ 322
High Courts08 Nov 1960Dismissed
Ramanatha Iyer Vs Ibrahim Rowther and Others
High Court Of Kerala · (1960) KLJ 1430
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts07 Nov 1960
Kunhipennu Vs Special Tahsildar
High Court Of Kerala · AIR 1962 Ker 25 : (1960) 4 KLJ 1419
Court Fees Act, 1870 — Article 1Land Acquisition Act, 1894 — Section 54, 9, 9(3)
High Courts04 Nov 1960Dismissed
Tayabally Vs Sales Tax Officer, Kozhikode and Another
High Court Of Kerala · (1961) KLJ 300
Constitution of India, 1950 — Article 226
High Courts04 Nov 1960
Subramonia Iyer Vs Income Tax Officer, New Delhi and Others
High Court Of Kerala · (1961) KLJ 948
Constitution of India, 1950 — Article 226