High Courts23 May 1960Dismissed
Natesan Achari Vs Municipal Council, Changanacherry and Another
High Court Of Kerala · (1960) KLJ 994
Travancore District Municipalities Act, 1116 — Section 261
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,618 of 2,714
High Courts08 Apr 1960Dismissed
T.V. Kochuvareed Vs Kasim
High Court Of Kerala · AIR 1960 Ker 342
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151
High Courts08 Apr 1960Allowed
Mathen and Another Vs State of Kerala
High Court Of Kerala · (1960) KLJ 649
Penal Code, 1860 (IPC) — Section 323, 34, 354, 448
High Courts07 Apr 1960Allowed
State of Kerala Vs E.P. Mathew
High Court Of Kerala · AIR 1961 Ker 18
Civil Procedure Code, 1908 (CPC) — Section 151, 73
High Courts06 Apr 1960
Mrs. George Mathew Vs Commissioner of Income Tax, Kerala and Coimbatore
High Court Of Kerala · AIR 1960 Ker 353 : (1961) 43 ITR 535
Income Tax Act, 1922 — Section 10(2)
High Courts06 Apr 1960Dismissed
Arumugham Vs Kadalundy Co-operative Urban Bank and Another
High Court Of Kerala · AIR 1961 Ker 123 : (1960) 2 LLJ 207
Constitution of India, 1950 — Article 226
High Courts06 Apr 1960Dismissed
Nedungadi Bank Ltd. Vs Central Bank of India Ltd.
High Court Of Kerala · AIR 1961 Ker 50 : (1960) 30 CompCas 511
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts06 Apr 1960Dismissed
Arumughan Vs The Kadalundi Co-operative Urban Bank Ltd. and Another
High Court Of Kerala · (1960) KLJ 651
Constitution of India, 1950 — Article 12, 19(1), 19(1)(g), 226
High Courts06 Apr 1960Allowed
Noohukannu Rowther Vs The Municipality of Changanacherry and Another
High Court Of Kerala · (1960) KLJ 787
Constitution of India, 1950 — Article 19, 226
High Courts05 Apr 1960Dismissed
V.D. Kumarappan Vs Secretary, Home Department, Trivandrum
High Court Of Kerala · AIR 1960 Ker 378
Constitution of India, 1950 — Article 226Kerala Cinemas (Regulation) Act, 1958 — Section 12
High Courts05 Apr 1960Allowed
Superintendent, Erumeli Estate Vs Labour Court, Quilon
High Court Of Kerala · AIR 1961 Ker 44
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15
High Courts05 Apr 1960Allowed
Superintendent, Erumeli Estate Vs Labour Court, Quilon and Another
High Court Of Kerala · (1960) KLJ 797
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33
High Courts01 Apr 1960Dismissed
Deputy Commissioner of Sales Tax, South Zone Vs Travancore Rayons Ltd.
High Court Of Kerala · (1961) 12 STC 178
General Sales Tax Act — Section 11(2), 8
High Courts31 Mar 1960Dismissed
Karunakaran Vs Deputy Superintendent of Central Excise
High Court Of Kerala · AIR 1961 Ker 93 : (1961) CriLJ 379
Central Excise Rules, 1944 — Rule 215Central Excises and Salt Act, 1944 — Section 10, 12Sea Customs Act, 1878 — Section 168
High Courts31 Mar 1960Dismissed
Kunnathur Taluk Chethu Thozhilali Co-operative Society Ltd. Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 689
Constitution of India, 1950 — Article 226, 299
High Courts30 Mar 1960
Krishna Saw Mills Vs Kozhikode Taluk Earcha Mill Thozhilall Union and Others
High Court Of Kerala · (1960) 2 LLJ 205
Constitution of India, 1950 — Article 226
High Courts28 Mar 1960
Indo-Mercantile Bank Ltd. Vs Commissioner, Quilon Municipality and Another
High Court Of Kerala · (1960) KLJ 1135
Constitution of India, 1950 — Article 225, 226, 246
High Courts28 Mar 1960Allowed
Narayanan Nambooripad and Others Vs Gopalan Nair and Another
High Court Of Kerala · AIR 1960 Ker 367
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, 11Cochin Namboodiri Act, 1114 — Section 10, 11Evidence Act, 1872 — Section 44
High Courts28 Mar 1960Allowed
Madhava Naik Vs Popular Bank Ltd., Alleppey
High Court Of Kerala · (1960) KLJ 641
Companies Act, 1956 — Section 455, 455(2), 477, 478, 531Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 262
High Courts28 Mar 1960Allowed
Madhava Naik and Others Vs Popular Bank Ltd., Alleppey
High Court Of Kerala · AIR 1961 Ker 14 : (1960) 30 CompCas 501 : (1961) CriLJ 75
Banking Companies Act, 1949 — Section 45G, 45H, 45JCompanies Act, 1956 — Section 478, 538, 539, 541, 545Constitution of India, 1950 — Article 20(3)