High Courts08 Aug 1960Dismissed
Kumaran Vs 1st Addl. Income Tax Officer, Kozhikode
High Court Of Kerala · (1960) KLJ 1234
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,613 of 2,714
High Courts05 Aug 1960Allowed
Madhusudanan Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 1961 Ker 203
Constitution of India, 1950 — Article 16(1), 309, 310, 311
High Courts04 Aug 1960
Thangal Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 331
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 24(2), Order 21 Rule 37, Order 21 Rule 37(1), Order 21 Rule 38Criminal Procedure Code, 1898 (CrPC) — Section 236, 237Penal Code, 1860 (IPC) — Section 109, 225B
High Courts02 Aug 1960
Karunakaran and Another Vs State of Kerala
High Court Of Kerala · (1960) KLJ 1033
Evidence Act, 1872 — Section 24, 25, 25, 26, 26Penal Code, 1860 (IPC) — Section 380, 381
High Courts02 Aug 1960Dismissed
Variathu and Another Vs Subbaraya Chettiar
High Court Of Kerala · (1960) KLJ 1301
Negotiable Instruments Act, 1881 (NI) — Section 125, 20, 49, 86, 87
High Courts02 Aug 1960Allowed
Narayanan Vs Padmanabha Iyer and Others
High Court Of Kerala · (1960) KLJ 1327
Transfer of Property Act, 1882 — Section 38
High Courts01 Aug 1960Allowed
State of Kerala Vs Ayamad and Others
High Court Of Kerala · (1960) KLJ 1049
Criminal Procedure Code, 1898 (CrPC) — Section 173(4)
High Courts01 Aug 1960
State of Kerala Vs Arunachalam Reddiar and Others
High Court Of Kerala · (1961) CriLJ 112
Constitution of India, 1950 — Article 134, 136Criminal Procedure Code, 1898 (CrPC) — Section 417Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 20, 7
High Courts29 Jul 1960
State of Kerala Vs Thiraviyam Panicker (Accused)
High Court Of Kerala · (1962) CriLJ 654
Penal Code, 1860 (IPC) — Section 415, 420
High Courts29 Jul 1960Allowed
Kayiath Damodaran Vs Induchoodan and Others
High Court Of Kerala · AIR 1961 Ker 321 : (1961) CriLJ 771
Contempt of Courts Act, 1971 — Section 1, 3
High Courts29 Jul 1960Allowed
Damodaran Vs Induchoodan and Another
High Court Of Kerala · (1960) KLJ 1140
Penal Code, 1860 (IPC) — Section 204, 406, 417
High Courts27 Jul 1960Dismissed
Ragava Kump Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 1352
High Courts26 Jul 1960
Kunju Moosa (C.M.) Vs State of Kerala and Others
High Court Of Kerala · (1960) 4 KLJ 1031 : (1961) 1 LLJ 437
Constitution of India, 1950 — Article 226
High Courts26 Jul 1960
Padmanabha Bhatta and Another Vs Pakira Rai and Another
High Court Of Kerala · (1960) KLJ 987
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts25 Jul 1960Allowed
Malabar Plywood Works Vs Government of Kerala and Others
High Court Of Kerala · AIR 1962 Ker 9 : (1961) 1 LLJ 66
High Courts25 Jul 1960Dismissed
D. Devaraja Iyer Vs R.T.A. Trichur
High Court Of Kerala · AIR 1961 Ker 53
Motor Vehicles Act, 1939 — Section 48, 64
High Courts25 Jul 1960
Malabar Plywood Works Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 1227
Constitution of India, 1950 — Article 226
High Courts25 Jul 1960Dismissed
Abdulla Kutti Haji Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 1337
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4
High Courts25 Jul 1960Dismissed
Devaraja Iyer Vs R. T. A. Trichur and Others
High Court Of Kerala · (1960) KLJ 1029
Motor Vehicles Act, 1939 — Section 57(8), 64(b)
High Courts22 Jul 1960Dismissed
Mathai Vs Krishnaswami Iyer
High Court Of Kerala · (1960) KLJ 962
Evidence Act, 1872 — Section 92