High Courts15 Jun 1960
Commissioner, City Corporation Vs Harihara Iyer
High Court Of Kerala · AIR 1961 Ker 62
Travancore City Municipal Act, 1116 — Section 107, 107(1)Travancore City Municipal Rules — Rule 16
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,617 of 2,714
High Courts15 Jun 1960Dismissed
State of Kerala Vs K. Balakrishna and Another
High Court Of Kerala · AIR 1961 Ker 25 : (1961) CriLJ 80
Criminal Procedure Code, 1898 (CrPC) — Section 439Official Secrets Act, 1923 — Section 5
High Courts15 Jun 1960Dismissed
State of Kerala Vs Balakrishnan and Another
High Court Of Kerala · (1960) KLJ 736
Official Secrets Act, 1923 — Section 10, 13, 3, 4, 4
High Courts15 Jun 1960
Mathai Vs Thomas
High Court Of Kerala · (1960) KLJ 793
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22(1)
High Courts14 Jun 1960
Seetharama Iyer and Others Vs Dy. Commr. for Hindu Religious and Charitable Endowments
High Court Of Kerala · (1960) KLJ 983
High Courts14 Jun 1960Allowed
Balakrishnan Nambiar Vs Gopalan Nambiar
High Court Of Kerala · AIR 1961 Ker 48 : (1961) CriLJ 263(1)
Criminal Procedure Code, 1898 (CrPC) — Section 417(4)Limitation Act, 1908 — Section 29(2), 3, 5
High Courts13 Jun 1960Dismissed
Chummar Vs Rosa and Others
High Court Of Kerala · (1960) KLJ 926
Guardians and Wards Act, 1890 — Section 27
High Courts10 Jun 1960Allowed
Karanjia Vs Chellappan Pillai and Another
High Court Of Kerala · AIR 1960 Ker 383 : (1960) CriLJ 1597
Criminal Procedure Code, 1898 (CrPC) — Section 205, 205(1), 342, 540A
High Courts10 Jun 1960
State Vs Aboobaker
High Court Of Kerala · (1960) 06 KL CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 145, 170, 171, 173, 252Penal Code, 1860 (IPC) — Section 109, 323, 452, 454
High Courts08 Jun 1960
Lakhraj Sathramdas Lalvani Vs Mathur and Another
High Court Of Kerala · (1960) KLJ 930
Administration of Evacuee Property Act, 1950 — Section 10(2)(b), 10(2)(b), 10(2)(o), 14, 2(c)Constitution of India, 1950 — Article 19(1), 226, 31Evidence Act, 1872 — Section 114
High Courts08 Jun 1960
Abdul Kadir Mashood Vs Abdulla Ali Huck and Another
High Court Of Kerala · (1960) KLJ 1005
Travancore-Cochin Fisheries Act, 1950 — Section 4
High Courts03 Jun 1960Dismissed
Thomas Vs Industrial Tribunal and Others
High Court Of Kerala · (1960) KLJ 999
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(4), 12, 22, 37
High Courts01 Jun 1960Allowed
N.K. Sarada Thampatty Vs Secretary to Government of Kerala
High Court Of Kerala · AIR 1960 Ker 351
Constitution of India, 1950 — Article 226
High Courts30 May 1960
State of Kerala Vs Kunhammed
High Court Of Kerala · (1960) KLJ 782
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 3, 3(2)(a)Foreigners Act, 1946 — Section 14, 3, 3(1)
High Courts27 May 1960Dismissed
C. Balakrishnan Nambiar Vs Narayani Pillayathiri Amma
High Court Of Kerala · AIR 1961 Ker 40
Limitation Act, 1908 — Article 10
High Courts27 May 1960Partly Allowed
Paulose Varghese and Others Vs Balagangadara Thilak and Others Balagangadara Thilak and Others Vs Paulose Varghese and Others
High Court Of Kerala · AIR 1961 Ker 172
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 90, Order 32 Rule 4
High Courts25 May 1960Allowed
Executive Officer, Sri Padmanabhaswamy Temple Vs Raghavan Pillai and Another
High Court Of Kerala · AIR 1961 Ker 114
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts25 May 1960Dismissed
Catholic Union Bank Ltd. Vs Antony and Others
High Court Of Kerala · (1960) KLJ 1257
Criminal Procedure Code, 1898 (CrPC) — Section 158(3), 4(1)(h), 417, 417(3), 423
High Courts24 May 1960Allowed
Scoria Vs Poulose and Others
High Court Of Kerala · (1960) KLJ 1266
Constitution of India, 1950 — Article 226
High Courts23 May 1960
Antony Vs Lukkose
High Court Of Kerala · (1960) KLJ 757
Civil Procedure Code, 1908 (CPC) — Section 24