High Courts12 Jul 1960
C.G. Janardhanan Vs T.K.G. Nair and Others
High Court Of Kerala · (1961) CriLJ 104
Contempt of Courts Act, 1971 — Section 3, 4, 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,615 of 2,714
High Courts12 Jul 1960
Damodaran Vs State of Kerala
High Court Of Kerala · (1961) CriLJ 102 : (1960) 4 KLJ 886
Factories Act, 1948 — Section 105, 106, 14, 41, 6General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 12
High Courts12 Jul 1960Dismissed
S. Mohamed Amanulla Vs District Municipality of Quilon
High Court Of Kerala · AIR 1962 Ker 30
Constitution of India, 1950 — Article 19(1), 226, 261Travancore District Municipalities Act, 1116 — Section 261(3)
High Courts12 Jul 1960
Sankara Warrie Vs Radha
High Court Of Kerala · AIR 1961 Ker 112
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 27, 115
High Courts12 Jul 1960
Raghava Worrier Vs Raman and Others
High Court Of Kerala · (1960) KLJ 1158
Civil Procedure Code, 1908 (CPC) — Section 39Constitution of India, 1950 — Article 226, 366
High Courts08 Jul 1960
State of Kerala Vs V.M. Mulloth
High Court Of Kerala · (1961) CriLJ 95
Factories Act, 1948 — Section 2, 85
High Courts08 Jul 1960Allowed
Bank of New India Ltd. Vs Sukumari Ponnamma
High Court Of Kerala · AIR 1961 Ker 105
Civil Procedure Code, 1908 (CPC) — Section 60Hindu Succession Act, 1956 — Section 30, 7Travancore Kshatriya Act, 1108 — Section 43, 46
High Courts08 Jul 1960
State of Kerala Vs Mulloth (V.M.)
High Court Of Kerala · (1961) 1 LLJ 184
Factories Act, 1948 — Section 2(m), 85Kerala Factories Rules, 1957 — Rule 3
High Courts08 Jul 1960
A. V. Thomas and Co., Ltd. Alleppey Vs Commissioner of Income Tax, Bangalore
High Court Of Kerala · (1960) KLJ 989
Income Tax Act, 1961 — Section 10(2)(xi), 10(2)(xv)
High Courts07 Jul 1960
Rice and Oil Mills Partnership Firm Vs Dy. Superintendent of Central Excise
High Court Of Kerala · (1981) 8 ELT 59
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 37(2)Constitution of India, 1950 — Article 19(1), 19(6), 226
High Courts07 Jul 1960
Narayana Pillai Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 966
Kerala Education Rules, 1959 — Rule 3(b)(vi)
High Courts07 Jul 1960Dismissed
Kunjahammad Haji Petitioner Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 1019
Constitution of India, 1950 — Article 226
High Courts07 Jul 1960Allowed
Kochan Velayudhan Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 8 : (1961) CriLJ 70
Constitution of India, 1950 — Article 301, 304Criminal Procedure Code, 1898 (CrPC) — Section 102, 103, 165, 439Evidence Act, 1872 — Section 134
High Courts06 Jul 1960Dismissed
Padmanabha Menon Vs R. D. O., Malapuram and Others
High Court Of Kerala · (1960) KLJ 1332
Constitution of India, 1950 — Article 311
High Courts04 Jul 1960
Masilamani Nadar Vs Kuttiamma and Others
High Court Of Kerala · (1960) KLJ 936
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4
High Courts04 Jul 1960
Manavedan Vs Commr., H.R. and C.E. (Admn.) Trivandrum and Others.
High Court Of Kerala · (1960) KLJ 1445
Constitution of India, 1950 — Article 19, 19(1)(f), 19(1)(g), 19(5), 19(6)
High Courts01 Jul 1960Dismissed
Kelu Vs Kumhambu and Another
High Court Of Kerala · (1960) KLJ 837
Criminal Procedure Code, 1898 (CrPC) — Section 417, 439
High Courts30 Jun 1960Allowed
State of Kerala Vs Gopalan and Others
High Court Of Kerala · AIR 1962 Ker 3
Criminal Procedure Code, 1898 (CrPC) — Section 251A(11), 251A(7)
High Courts30 Jun 1960Dismissed
Municipal Health Officer and Food Inspector, Kozhikode Vs Arthala Tea Estate Co.
High Court Of Kerala · AIR 1961 Ker 84 : (1961) CriLJ 376
Contract Act, 1872 — Section 148Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
High Courts30 Jun 1960Dismissed
Municipal Health Officer and Food Inspector, Kozhikode Vs M/s. Arthala Tea Estate and Others
High Court Of Kerala · (1960) KLJ 921
Contract Act, 1872 — Section 148, 149Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 10(8), 16(1), 16(1)(d), 20(1)