COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,611 of 2,714

High Courts01 Sept 1960Dismissed

Marimuthu Goundan Vs Thambi

High Court Of Kerala · (1960) KLJ 1304

High Courts01 Sept 1960Dismissed

C.M. Francis Vs The State of Kerala

High Court Of Kerala · (1961) 12 STC 166

Criminal Procedure Code, 1898 (CrPC) — Section 386

High Courts31 Aug 1960Dismissed

Balan Vs Secretary, Malabar Market Committee, Kozhikode

High Court Of Kerala · (1961) KLJ 227

High Courts31 Aug 1960Dismissed

Ramacharya Vs Commonwealth Trust Ltd.

High Court Of Kerala · (1960) KLJ 1391

High Courts30 Aug 1960

A.T.K.M. Employees'' Association Vs Musaliar Industries (Private), Ltd. and Another

High Court Of Kerala · (1961) 1 LLJ 81

Industrial Disputes Act, 1947 — Section 10, 10A, 2

High Courts30 Aug 1960Dismissed

Natesan Vs Krishnankutty Moothan and Others

High Court Of Kerala · (1960) KLJ 1502

Constitution of India, 1950 — Article 19(1)(f), 226, 227

High Courts30 Aug 1960Dismissed

Chammu Mannadiar and Others Vs Special Tahsildar of Land Acquisition, Palghat and Another

High Court Of Kerala · (1960) KLJ 1396

Land Acquisition Act, 1894 — Section 5A, 9(3)Penal Code, 1860 (IPC) — Section 19

High Courts30 Aug 1960Allowed

Kuttikrishnan Nair Vs State of Madras and Others

High Court Of Kerala · (1961) KLJ 587

Constitution of India, 1950 — Article 226

High Courts29 Aug 1960Dismissed

M.R.G. and Bros. Bus Service Vs Kandaswami Chettiar and Another

High Court Of Kerala · (1960) KLJ 1202

Motor Vehicles Act, 1939 — Section 62

High Courts26 Aug 1960

Commr. of Agrl. Income Tax and Sales Tax, Kerala State Vs Dr. P.S. Ramaswami

High Court Of Kerala · (1960) KLJ 1156

Kerala Agricultural Income Tax Act, 1950 — Section 60(1)

High Courts26 Aug 1960Dismissed

Idichandi Mathai Vs Narayanan Unnithan

High Court Of Kerala · AIR 1962 Ker 27

Transfer of Property Act, 1882 — Section 58

High Courts26 Aug 1960

Muthuswamy Kounden Vs State of Kerala and Another

High Court Of Kerala · (1960) KLJ 1319

Travancore-Cochin Requisitioning and Acquisition of Property Act, 1956 — Section 17

High Courts26 Aug 1960Dismissed

Nabeesa Saivu Vs Samadhana Ammal and Others

High Court Of Kerala · (1960) KLJ 1247

Court Fees Act, 1870 — Article 17B

High Courts25 Aug 1960

Varghese Cherian Vs Ouseph Korathu

High Court Of Kerala · AIR 1962 Ker 36

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 100Kerala Compensation for Tenants Improvements Act, 1958 — Section 4Transfer of Property Act, 1882 — Section 60

High Courts24 Aug 1960

COMMISSIONER OF Income Tax, COIMBATORE Vs NONSHI DEVSHI KATAWALLA (PTE) LTD.

High Court Of Kerala · (1962) 45 ITR 47 : (1960) 4 KLJ 1154

Income Tax Act, 1922 — Section 18A(5), 34

High Courts24 Aug 1960Allowed

Goverdhan Hathibhai and Co. Vs Appellate Assistant Commissioner of Agricultural Income Tax and Sales Tax

High Court Of Kerala · (1960) 4 KLJ 1508 : (1960) 12 STC 464

General Sales Tax Act, 1125 — Section 9

High Courts24 Aug 1960

Kanaran Nambiar Vs Ramunni Nambiar and Others

High Court Of Kerala · AIR 1961 Ker 290

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6

High Courts23 Aug 1960

CANNANORE SPINNING and WEAVING MILLS LTD. Vs COMMISSIONER OF Income Tax.

High Court Of Kerala · (1961) 42 ITR 528

Income Tax Act, 1922 — Section 66(1)

High Courts23 Aug 1960Dismissed

Thomas Joseph Vs State of Kerala and Another

High Court Of Kerala · (1960) KLJ 1481

Constitution of India, 1950 — Article 226

High Courts23 Aug 1960Dismissed

Thankappan Pillai Vs Purushothaman

High Court Of Kerala · (1961) KLJ 31

Travancore District Municipalities Act, 1116 — Section 261