High Courts01 Mar 1960Allowed
Kunjali Meeran Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 285 : (1960) CriLJ 1212 : (1960) 4 KLJ 443
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 65
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,621 of 2,714
High Courts29 Feb 1960Dismissed
Raghavan Vs S.T.A.T., Kerala State and Others
High Court Of Kerala · (1960) KLJ 444
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 14, 99Constitution of India, 1950 — Article 226
High Courts29 Feb 1960Dismissed
Kunhi Vs Sankaran and Another
High Court Of Kerala · (1960) KLJ 466
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(iii)
High Courts29 Feb 1960
Cherunni alias John Vs Kavamma
High Court Of Kerala · (1960) KLJ 627
Constitution of India, 1950 — Article 227
High Courts26 Feb 1960Allowed
Malabar Steamship Co. Ltd. Vs Commissioner, Mattancherry Municipality
High Court Of Kerala · (1960) KLJ 525
Constitution of India, 1950 — Article 19(1)(g)
High Courts26 Feb 1960Dismissed
Antony Vs R. T. A., Kottayam
High Court Of Kerala · (1960) KLJ 532
Motor Vehicles Act, 1939 — Section 47(1)(c), 48(3)
High Courts25 Feb 1960Allowed
State of Kerala Vs Mary
High Court Of Kerala · (1960) KLJ 375
Criminal Procedure Code, 1898 (CrPC) — Section 244, 245Travancore-Cochin Prohibition Act, 1950 — Section 8(1)(g)
High Courts25 Feb 1960Dismissed
Kunhammad Haji Vs Agrl. Income Tax Officer, Vayithiri and Another
High Court Of Kerala · (1960) KLJ 517
Constitution of India, 1950 — Article 14, 226, 227, 269, 270States Reorganisation Act, 1956 — Section 5
High Courts25 Feb 1960Dismissed
Vasudeva Palamangalathaya Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 534
Constitution of India, 1950 — Article 226
High Courts25 Feb 1960Allowed
Varghese Vs Registering Authority under the M. V. Act, Ernakulam.
High Court Of Kerala · (1960) KLJ 508
Motor Vehicles Act, 1939 — Section 21F
High Courts24 Feb 1960Allowed
Thankamma Pillai Vs Gangadharan Pillai
High Court Of Kerala · (1960) KLJ 414
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts24 Feb 1960Dismissed
Kumaran Balakrishnan Vs Sankaran Oommini
High Court Of Kerala · AIR 1961 Ker 129
High Courts23 Feb 1960
State of Kerala Vs Mariam
High Court Of Kerala · (1960) KLJ 384
Prevention of Food Adulteration Act, 1954 — Section 16(1)(g)(ii), 7
High Courts23 Feb 1960
Workmen of Happey Valley Estate Vs Labour Court, Quilon, and Others
High Court Of Kerala · (1960) 1 LLJ 776
High Courts22 Feb 1960Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs A.P. Raman
High Court Of Kerala · (1960) 4 KLJ 424 : (1960) 11 STC 263
High Courts19 Feb 1960
KUNJIKANNAN NAIR AND OTHERS Vs TAHSILDAR, CANNANORE, AND OTHERS.
High Court Of Kerala · (1961) 43 ITR 429 : (1960) 4 KLJ 486
High Courts19 Feb 1960
Alikunju Vs Alikunju and Others
High Court Of Kerala · AIR 1960 Ker 343 : (1960) CriLJ 1462
Criminal Procedure Code, 1898 (CrPC) — Section 523Penal Code, 1860 (IPC) — Section 448, 454
High Courts19 Feb 1960Allowed
Titus Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 623
Constitution of India, 1950 — Article 226
High Courts17 Feb 1960Allowed
Krishnan Moothan Vs V.K.A. Krishnankutty Moothan
High Court Of Kerala · AIR 1960 Ker 348 : (1960) CriLJ 1464
Criminal Procedure Code, 1898 (CrPC) — Section 552, 552(3)
High Courts17 Feb 1960
Advocate-General of Kerala Vs Thevar Tharakan
High Court Of Kerala · (1961) CriLJ 109
Contempt of Courts Act, 1971 — Section 3