High Courts04 Nov 1960Dismissed
A. Srinivasa Pai Vs Sales Tax Appellate Tribunal, Trivandrum
High Court Of Kerala · AIR 1961 Ker 236 : (1961) 12 STC 80
Travancore-Cochin General Sales Tax Act, 1125 — Section 2, 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,608 of 2,714
High Courts04 Nov 1960Dismissed
Mathew Vs Kerala United Corporation Ltd.
High Court Of Kerala · AIR 1961 Ker 180
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3
High Courts04 Nov 1960Dismissed
P.S.N. Motors Ltd. Vs Gangadhara Menon
High Court Of Kerala · AIR 1962 Ker 34
High Courts02 Nov 1960Dismissed
C. Achutha Menon Vs Election Tribunal, Trichur
High Court Of Kerala · AIR 1961 Ker 186
Constitution of India, 1950 — Article 226Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 64
High Courts01 Nov 1960Dismissed
Bhargavan Vs Abdul Majeed
High Court Of Kerala · AIR 1961 Ker 183
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 92
High Courts01 Nov 1960Allowed
Antony Vs Mathew and Others
High Court Of Kerala · AIR 1962 Ker 48 : (1961) 5 KLJ 545
Succession Act, 1925 — Section 118, 222, 70
High Courts01 Nov 1960
Haji P.K. Mammoo Vs State of Kerala
High Court Of Kerala · (1960) 4 KLJ 1467 : (1961) 12 STC 142
High Courts01 Nov 1960
Mariyam Vs Ouseph
High Court Of Kerala · (1961) CriLJ 233
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts01 Nov 1960Dismissed
Philippose Vs Parvathi Amma
High Court Of Kerala · (1960) KLJ 1528
Contract Act, 1872 — Section 55
High Courts01 Nov 1960
Mariyam Vs State of Kerala
High Court Of Kerala · (1961) CriLJ 97
Criminal Procedure Code, 1898 (CrPC) — Section 342, 423Penal Code, 1860 (IPC) — Section 294
High Courts28 Oct 1960
K.R. Kumaran and Others Vs State of Kerala
High Court Of Kerala · (1961) CriLJ 98
Criminal Procedure Code, 1898 (CrPC) — Section 223, 225, 342, 415Penal Code, 1860 (IPC) — Section 109, 120B, 30, 415, 419
High Courts28 Oct 1960
Kruvila Vs Joseph
High Court Of Kerala · (1960) KLJ 1435
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)(b)Transfer of Property Act, 1882 — Section 10, 10(2), 10(3), 11, 11(1)
High Courts26 Oct 1960Allowed
Mohamed Haji Vs Saithu Mohamed and Others
High Court Of Kerala · AIR 1962 Ker 28
Civil Procedure Code, 1908 (CPC) — Section 24, 92, 92(2)
High Courts26 Oct 1960Dismissed
Hassan Vs Sales Tax Officer, Manjeri
High Court Of Kerala · (1961) KLJ 307
General Sales Tax (Amendment) Act, 1960 — Section 2General Sales Tax Act, 1125 — Section 5
High Courts25 Oct 1960
Nilgiris Tea Estates, Ltd. Vs Workmen of Stagbrook Estate and Others
High Court Of Kerala · (1961) 5 KLJ 661 : (1961) 2 LLJ 573
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F, 25P
High Courts25 Oct 1960Allowed
Balakrishna and Sons Vs Sales Tax Officer and Another
High Court Of Kerala · (1961) 5 KLJ 230 : (1961) 12 STC 272
High Courts25 Oct 1960
Mulji Ratanshi and Co. Vs State of Kerala and Another
High Court Of Kerala · (1961) 12 STC 657
Constitution of India, 1950 — Article 269, 286
High Courts21 Oct 1960Dismissed
State of Kerala Vs Ravi Sarma Raja
High Court Of Kerala · (1960) KLJ 1461
Constitution of India, 1950 — Article 295(2), 3, 31(1), 4States Reorganisation Act, 1956 — Section 91(a)
High Courts17 Oct 1960Dismissed
Bhargavi Amma Vs Sankara Panicker
High Court Of Kerala · (1961) KLJ 650
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 47 Rule 4(2), Order 47 Rule 8, Order 9 Rule 13, 144