High Courts22 Aug 1960
M/s. Indian Company, Mattancherry Vs Commr. of Income Tax, Kerala
High Court Of Kerala · (1960) KLJ 1516
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,612 of 2,714
High Courts22 Aug 1960
Thommen Vs State of Kerala
High Court Of Kerala · (1961) KLJ 548
Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 154, 162, 395, 397, 398
High Courts18 Aug 1960Allowed
Karthiyayani Amma Vs Varkey
High Court Of Kerala · (1960) KLJ 1315
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11
High Courts18 Aug 1960Dismissed
Devasia Vs Scaria and Others
High Court Of Kerala · (1960) KLJ 1372
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
High Courts16 Aug 1960
Ahmadu Vs Kalyaniyamma
High Court Of Kerala · (1960) KLJ 1027
Kerala Agrlculturists Debt Relief Act, 1958 — Section 15
High Courts16 Aug 1960
KADERKUTTY Vs AGRICULTURAL Income Tax OFFICER, TELLICHERRY AND OTHERS.
High Court Of Kerala · (1962) 45 ITR 401 : (1960) 4 KLJ 1191
Evidence Act, 1872 — Section 123, 124, 65, 74, 76
High Courts16 Aug 1960
A.K. Kaderkutty Vs Agricultural Income Tax Officer, Tellicherry and Others
High Court Of Kerala · AIR 1961 Ker 32
Evidence Act, 1872 — Section 123, 124, 74, 76Income Tax Act, 1922 — Section 54, 54(1), 54(2)
High Courts16 Aug 1960Allowed
P.N. Krishnan Nair Vs State of Kerala
High Court Of Kerala · AIR 1962 Ker 29
Constitution of India, 1950 — Article 14, 310, 311
High Courts16 Aug 1960Dismissed
Pathumma Beebi Vs Krishnan Asari and Others
High Court Of Kerala · AIR 1961 Ker 247
Hindu Succession Act, 1956 — Section 14(1), 14(2)Limitation Act, 1908 — Article 141, 144
High Courts16 Aug 1960
Abdulla and Another Vs Assankutty
High Court Of Kerala · (1960) 4 KLJ 1039 : (1960) 11 STC 730
Evidence Act, 1872 — Section 123, 124, 38Income Tax Act, 1961 — Section 54Penal Code, 1860 (IPC) — Section 166
High Courts16 Aug 1960Dismissed
Gopalan Nair Vs State of Kerala
High Court Of Kerala · (1960) KLJ 1056
Criminal Procedure Code, 1898 (CrPC) — Section 190, 342Penal Code, 1860 (IPC) — Section 405
High Courts12 Aug 1960Dismissed
Eapen Chacko Vs Collector of Kozhikode
High Court Of Kerala · AIR 1962 Ker 10
Cattle Trespass Act, 1871 — Section 4Constitution of India, 1950 — Article 226
High Courts12 Aug 1960
Vypeen Transport Corporation (P) Ltd. and Others Vs State Transport Appellate Tribunal, Trichur and Others
High Court Of Kerala · AIR 1961 Ker 77
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 16, 17, 21F, 47, 47(1)
High Courts12 Aug 1960
Vypeen Transport Corporation (P.) Ltd Vs State Transport Appellate Tribunal and Others
High Court Of Kerala · (1960) KLJ 1214
Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 1960Allowed
Kankali Vava of Anchuthayyil Purayidom Vs Velayudhan Soman of Rantuthayyil House
High Court Of Kerala · AIR 1961 Ker 208
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(2), Order 32 Rule 9
High Courts10 Aug 1960
Thamukutty and Another Vs Athankutty and Another
High Court Of Kerala · (1960) KLJ 1348
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 9 Rule 9Constitution of India, 1950 — Article 227
High Courts09 Aug 1960Allowed
Abdulla Haji Vs Kunhamina
High Court Of Kerala · AIR 1961 Ker 201
Partition Act, 1893 — Section 2, 9
High Courts09 Aug 1960Allowed
Abdulla Haji and Another Vs Kunhamina and Others
High Court Of Kerala · (1960) KLJ 1270
Partition Act, 1893 — Section 2, 9
High Courts08 Aug 1960
Kokkalai Rice and Oil Mills Foundry etc. Vs Regional Provident Fund Commissioner
High Court Of Kerala · (1960) KLJ 1126
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 16, 17, 2(f)
High Courts08 Aug 1960Dismissed
Kokkalai Rice and Oil Mills Foundry, etc. Vs Regional Provident Fund Commissioner
High Court Of Kerala · AIR 1961 Ker 57 : (1960) 2 LLJ 528
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 15, 19A