High Courts22 Jul 1960Dismissed
D. Elayunni Kaimal Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 52
Constitution of India, 1950 — Article 19(1), 226
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,614 of 2,714
High Courts22 Jul 1960Allowed
Krishnaswamy Iyer Vs Ouseph Mathai
High Court Of Kerala · AIR 1961 Ker 110
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 148
High Courts21 Jul 1960Dismissed
Sekharan Vs Commr. of Income Tax
High Court Of Kerala · (1960) KLJ 1251
Income Tax Act, 1961 — Section 66(1)
High Courts21 Jul 1960Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs M.D. Philip
High Court Of Kerala · (1961) 12 STC 687
General Sales Tax Act, 1125 — Section 14(4)
High Courts21 Jul 1960Dismissed
Devaki Amma Vs Raghavan Unnithan
High Court Of Kerala · AIR 1961 Ker 224
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Jul 1960Dismissed
V.K.M. Abdulsalam Rowther Vs State of Kerala and Another
High Court Of Kerala · (1961) 12 STC 98
General Sales Tax Act — Section 2(m)
High Courts21 Jul 1960
Kunjan Vs Kaliani Amma and Others
High Court Of Kerala · (1960) KLJ 1187
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 7
High Courts21 Jul 1960Dismissed
Devaki Amma Vs Raghavan Unnithan and Another
High Court Of Kerala · (1960) KLJ 1173
High Courts21 Jul 1960Dismissed
Eipe Vs Koshi and Another
High Court Of Kerala · (1960) KLJ 1182
Constitution of India, 1950 — Article 1, 10, 2, 226, 4Kerala Education Act, 1958 — Section 2(2)
High Courts18 Jul 1960Allowed
Krishna Iyer Vs District Collector, Trichur and Others
High Court Of Kerala · (1960) KLJ 1120
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 3(1)
High Courts18 Jul 1960Dismissed
Rukiya Bai Vs George D''Cruz
High Court Of Kerala · AIR 1961 Ker 108 : (1961) 2 FLR 410 : (1961) 1 LLJ 75
Workmens Compensation Act, 1923 — Section 2(1), 4
High Courts18 Jul 1960Allowed
C.P. Krishna Iyer Vs District Collector, Trichur and Others
High Court Of Kerala · AIR 1961 Ker 315
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 45, 46Travancore-Cochin Revenue Recovery Act, 1951 — Section 24
High Courts18 Jul 1960Dismissed
Usman Vs Mammooty and Others
High Court Of Kerala · AIR 1961 Ker 179
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts18 Jul 1960Dismissed
K. Natarajan Vs State of Kerala and Others
High Court Of Kerala · AIR 1961 Ker 318
Constitution of India, 1950 — Article 226
High Courts18 Jul 1960Dismissed
Rev. Father Joseph Callian Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 986
Constitution of India, 1950 — Article 28(1), 28(3), 30(1)
High Courts18 Jul 1960Dismissed
Natarajan Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 1208
Constitution of India, 1950 — Article 19, 19(g), 226, 31Industrial Disputes Act, 1947 — Section 10(1)
High Courts15 Jul 1960Dismissed
Cherupushpa Agathi Mandiram and another Vs Cochin Devaswom Board
High Court Of Kerala · (1960) 07 KL CK 0044
High Courts13 Jul 1960Dismissed
Janaki Nethiar Ammo Vs Pichunni alias Rama Iyer and Others
High Court Of Kerala · (1960) KLJ 979
Malabar Compensation for Tenants Improvements Act, 1899 — Section 19
High Courts13 Jul 1960
Krishnankutty Moothan and Others Vs Kuthiraxattath Nayar''s Estate
High Court Of Kerala · (1960) KLJ 919
Malabar Tenancy (Amendment) Act, 1951 — Section 22Malabar Tenancy Act, 1929 — Section 27
High Courts13 Jul 1960
Krishnankutty Moothan Vs Kuthiravattath Nayar''s Estate
High Court Of Kerala · AIR 1961 Ker 202
Malabar Tenancy (Amendment) Act, 1951 — Section 22, 54(2), 55Malabar Tenancy Act, 1929 — Section 27