High Courts16 Mar 1960Dismissed
P. Govinda Menon Koshi Sophiamma Vs Bank of Deccan Ltd., Kottayam and Another
High Court Of Kerala · (1960) KLJ 501
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46A, Order 21 Rule 46F, 60
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,620 of 2,714
High Courts15 Mar 1960Dismissed
Kesavan Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 36 : (1960) 11 STC 747
Constitution of India, 1950 — Article 19(1), 207, 212, 265, 301Kerala General Sales Tax Act, 1963 — Section 33(1), 4
High Courts15 Mar 1960Dismissed
Kesavan Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 717
Constitution of India, 1950 — Article 19, 19(1), 19(1)(g), 19(6), 207States Reorganisation Act, 1956 — Section 5
High Courts14 Mar 1960Dismissed
Narayana Pillai Vs Thazhakkara Panchayat
High Court Of Kerala · (1960) KLJ 1197
Travancore-Cochin Panchayat Act, 1950 — Section 25(1)(h), 71
High Courts14 Mar 1960
Bhaskaran Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 498
Constitution of India, 1950 — Article 226
High Courts14 Mar 1960Allowed
Chandu Vs Abdul Kader Badsha
High Court Of Kerala · (1960) KLJ 509
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 32, 115
High Courts14 Mar 1960Dismissed
Chakkappan and Others Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 297 : (1960) CriLJ 1212(1)
Criminal Procedure Code, 1898 (CrPC) — Section 151, 167, 167(2)
High Courts14 Mar 1960Allowed
Kesavan Bhaskaran Vs State of Kerala
High Court Of Kerala · AIR 1961 Ker 23
Constitution of India, 1950 — Article 226
High Courts10 Mar 1960Dismissed
A. Vasudeva Pai and Others Vs The State of Kerala
High Court Of Kerala · (1960) 4 KLJ 427 : (1960) 11 STC 292
High Courts08 Mar 1960
A. Vs THOMAS and CO., LTD. v. COMMISSIONER OF Income Tax, BANGALORE.
High Court Of Kerala · (1961) 43 ITR 554
Income Tax Act, 1961 — Section 10(2)(xi), 10(2)(xv)
High Courts08 Mar 1960Dismissed
K. Damodaran Vs V.K. Sippi
High Court Of Kerala · AIR 1960 Ker 389 : (1960) CriLJ 1600
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 415
High Courts08 Mar 1960
AVVULLA HAJI Vs AGRICULTURAL Income Tax OFFICER.
High Court Of Kerala · (1962) 45 ITR 399
Kerala Agricultural Income Tax Act, 1950 — Section 17(2)
High Courts07 Mar 1960
Aiyappan alias Kutty Vs State of Kerala
High Court Of Kerala · (1960) KLJ 438
Penal Code, 1860 (IPC) — Section 323, 324, 341
High Courts07 Mar 1960
Bernardo Steenholf Ultrich Vs Assistant Collector of Customs, Cochin
High Court Of Kerala · AIR 1960 Ker 335 : (1960) CriLJ 1455
Criminal Procedure Code, 1898 (CrPC) — Section 439Foreign Exchange Regulation Act, 1947 — Section 23A, 8(1)Sea Customs Act, 1878 — Section 167(81)
High Courts07 Mar 1960
Varkey Joseph Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 301
Evidence Act, 1872 — Section 118
High Courts07 Mar 1960Dismissed
Indira Devi Vs Madhava Menon
High Court Of Kerala · (1960) KLJ 680
Negotiable Instruments Act, 1881 (NI) — Section 46
High Courts07 Mar 1960Dismissed
Vittala Shenoi and Another Vs Cochin Devaswom Board and Another
High Court Of Kerala · (1960) KLJ 493
Constitution of India, 1950 — Article 226
High Courts04 Mar 1960
P. Vs KURIAN v. Income Tax OFFICER, ERNAKULAM.
High Court Of Kerala · (1961) 43 ITR 432 : (1960) 4 KLJ 489
Constitution of India, 1950 — Article 226
High Courts04 Mar 1960Dismissed
Kunhammad Haji Vs Agrl. Income Tax Officer, Vayithiri and Another
High Court Of Kerala · (1960) KLJ 762
Constitution of India, 1950 — Article 14, 226, 227States Reorganisation Act, 1956 — Section 119, 5
High Courts03 Mar 1960
KUNJANNAMMA PHILIPOSE Vs Income Tax OFFICER, KOTTAYAM CIRCLE.
High Court Of Kerala · (1961) 42 ITR 640
Constitution of India, 1950 — Article 226