COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,623 of 2,714

High Courts05 Feb 1960Dismissed

Union of India (UOI) Vs A.M. Abdul Wasigh and Brother and Another

High Court Of Kerala · AIR 1960 Ker 306

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 31Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts05 Feb 1960Allowed

Ganapathy Iyer Vs State

High Court Of Kerala · (1960) KLJ 359

Travancore Land Acquisition Act, 1089 — Section 7

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High Courts05 Feb 1960Dismissed

Sukara Umma Vs Chacko Pothen

High Court Of Kerala · (1960) KLJ 574

Contract Act, 1872 — Section 74

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High Courts03 Feb 1960Dismissed

Narayanan Madhava Pannicker Vs Kurian Ouseph

High Court Of Kerala · AIR 1960 Ker 332

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Travancore Nair Act, 1912 — Section 31

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High Courts03 Feb 1960

Veervunni Mooppan Vs State

High Court Of Kerala · AIR 1960 Ker 294

Constitution of India, 1950 — Article 311

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High Courts02 Feb 1960Dismissed

Alikutty Vs Alikutty

High Court Of Kerala · (1960) KLJ 277

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5

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High Courts02 Feb 1960Dismissed

Kumaraswamy Reddiar Vs Noordeen and Others

High Court Of Kerala · (1960) KLJ 1145

Constitution of India, 1950 — Article 14, 19(1)(b), 226, 227, 32Income Tax Act, 1961 — Section 5(7A)

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High Courts02 Feb 1960Dismissed

S. Kumaraswamy Reddiar Vs S. Noordeen and Others

High Court Of Kerala · AIR 1961 Ker 117

Constitution of India, 1950 — Article 226, 227

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High Courts02 Feb 1960Dismissed

Chamiar Kunchelan Vs Kandan Damodaran

High Court Of Kerala · AIR 1960 Ker 284

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts02 Feb 1960Allowed

State of Kerala Vs Saithu Muhammed Pareed Kunju and Others

High Court Of Kerala · AIR 1960 Ker 358 : (1960) CriLJ 1469 : (1960) 4 KLJ 360

Criminal Procedure Code, 1898 (CrPC) — Section 245

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High Courts02 Feb 1960Dismissed

Puthen Petta Chaldean Syrian Church, Trichur Vs Lonappan and Others

High Court Of Kerala · (1960) KLJ 411

Kerala Stay of Eviction Proceedings Act, 1957 — Section 5

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High Courts02 Feb 1960Dismissed

Daniel Vs Commissioner of Income Tax

High Court Of Kerala · (1961) 43 ITR 119

Income Tax Act, 1961 — Section 66(1)

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High Courts29 Jan 1960

Velayudhan Narayanan and Others Vs Krishnan Sankaran and Others

High Court Of Kerala · AIR 1960 Ker 298 : (1960) 4 KLJ 587

Transfer of Property Act, 1882 — Section 76

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High Courts28 Jan 1960Allowed

Parambathkandy ABU Vs The State of Kerala

High Court Of Kerala · (1960) 11 STC 267

General Sales Tax Act — Section 24

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High Courts28 Jan 1960Allowed

Abu Vs State of Kerala

High Court Of Kerala · (1960) KLJ 457

General Sales Tax Act, 1125 — Section 24, 5(vii)

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High Courts27 Jan 1960

WEST COAST CHEMICALS AND INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax, MYSORE, TRAVANCORE-COCHIN AND COORG.

High Court Of Kerala · (1961) 42 ITR 478 : (1960) 4 KLJ 401

Constitution of India, 1950 — Article 5

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High Courts27 Jan 1960Dismissed

Karthiayini Amma Vs State of Kerala and Others

High Court Of Kerala · (1960) KLJ 346

Constitution of India, 1950 — Article 226, 31

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High Courts27 Jan 1960Dismissed

Velayudhan Vs State of Kerala

High Court Of Kerala · (1960) KLJ 609

Penal Code, 1860 (IPC) — Section 302, 323

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High Courts25 Jan 1960Dismissed

Chellammal alias Parvathy Animal Vs Parameswaran Namboodiri

High Court Of Kerala · (1960) KLJ 632

Kerala Stay of eviction Proceedings Act, 1957 — Section 4

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High Courts25 Jan 1960

Kohinoor Saw Mill Company, Ltd. Vs Tahsildar, Cannanore Taluk and Others

High Court Of Kerala · (1960) 4 KLJ 368 : (1960) 1 LLJ 620

Industrial Disputes Act, 1947 — Section 25A

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