High Courts28 Mar 1960
Indo-Mercantile Bank Ltd. Vs Commissioner, Quilon Municipality
High Court Of Kerala · AIR 1961 Ker 96
Constitution of India, 1950 — Article 225, 226, 246(3)Kerala High Court Act, 1958 — Section 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,619 of 2,714
High Courts28 Mar 1960Allowed
Joseph and Others Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 28
Criminal Procedure Code, 1898 (CrPC) — Section 495(4)Penal Code, 1860 (IPC) — Section 295, 380
High Courts28 Mar 1960
State of Kerala Vs Varghese Vaidyan and Others
High Court Of Kerala · AIR 1961 Ker 1 : (1961) CriLJ 63
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4), 207A(6), 207A(7)
High Courts25 Mar 1960Dismissed
State of Kerala Vs Venkiteswara Prabhu and Others
High Court Of Kerala · (1960) KLJ 624
Constitution of India, 1950 — Article 25, 26(b)
High Courts24 Mar 1960Dismissed
Moolji Jaith and Co. Vs Seth Kirodimal
High Court Of Kerala · (1960) KLJ 658
Contract Act, 1872 — Section 7
High Courts24 Mar 1960
Narayana Kani Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 391 : (1960) CriLJ 1602
Arms Act, 1959 — Section 19, 29Criminal Procedure Code, 1898 (CrPC) — Section 173, 251A
High Courts24 Mar 1960Dismissed
Moosa Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 355
Constitution of India, 1950 — Article 15(4), 226, 31
High Courts24 Mar 1960
K. Krishna Warrier Vs T.R. Velunny
High Court Of Kerala · AIR 1960 Ker 350
Commissions of Inquiry Act, 1952 — Section 10, 3Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 200
High Courts24 Mar 1960Dismissed
Moolji Jaitha and Co. Vs Seth Kirodimal
High Court Of Kerala · AIR 1961 Ker 21
Contract Act, 1872 — Section 7
High Courts23 Mar 1960Dismissed
Mariyakutty Vs Lonan
High Court Of Kerala · (1960) KLJ 681
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(vii)
High Courts23 Mar 1960Allowed
Vasudevan Nambudiri Vs State of Kerala
High Court Of Kerala · (1960) KLJ 748
Stamp Act, 1899 — Section 57
High Courts23 Mar 1960
Vasudevan Namboodiri Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 133
Constitution of India, 1950 — Article 226Travancore Jenmi and Kudiyan Act, 1071 — Section 46
High Courts22 Mar 1960
Kerala Arecanut Co., Trichur Vs Commissioner of Income Tax, Kerala and Coimbatore
High Court Of Kerala · AIR 1960 Ker 373 : (1961) 43 ITR 442
Income Tax Act, 1922 — Section 10(2)
High Courts18 Mar 1960Dismissed
Chacko and Others Vs John and Another
High Court Of Kerala · (1960) KLJ 469
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22
High Courts17 Mar 1960Allowed
Kittan Vs State of Kerala
High Court Of Kerala · (1960) KLJ 592
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts16 Mar 1960Dismissed
Sivaramakrishna Iyer Vs Sanku Kutmari
High Court Of Kerala · (1960) KLJ 504
High Courts16 Mar 1960Dismissed
Mammathkutty Vs Mammy and Another
High Court Of Kerala · (1960) KLJ 639
Civil Procedure Code, 1908 (CPC) — Section 115, 2, 47
High Courts16 Mar 1960Dismissed
Chakkunny, (Surety) Vs Viswanatha Iyer, (Decree-holder)
High Court Of Kerala · AIR 1961 Ker 312
Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 135
High Courts16 Mar 1960Allowed
Kunjamma George Vs Vehyudhan
High Court Of Kerala · (1960) KLJ 467
Civil Procedure Code, 1908 (CPC) — Section 60, 60(h)
High Courts16 Mar 1960Dismissed
Chakkunny Vs Viswanatha Iyer
High Court Of Kerala · (1960) KLJ 682
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 135