High Courts21 Jun 1957Allowed
Govinda Pillai Vs The District Collector, Quilon and Another
High Court Of Kerala · (1957) KLJ 518
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 11 of 17
High Courts20 Jun 1957Dismissed
Ranni Pazhayangadi Panchayat Vs Damodaran Nayar
High Court Of Kerala · (1957) KLJ 607
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts19 Jun 1957Allowed
K.S. Govinda Pillai Vs District Collector, Quilon and Another
High Court Of Kerala · AIR 1957 Ker 152
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 3Travancore Land Acquisition Act, 1089 — Section 18, 3
High Courts19 Jun 1957Allowed
State of Kerala Vs Madhavan Pillai
High Court Of Kerala · AIR 1958 Ker 80 : (1958) CriLJ 513
Penal Code, 1860 (IPC) — Section 84
High Courts17 Jun 1957Dismissed
Mammootty Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 4 : (1958) CriLJ 31
Penal Code, 1860 (IPC) — Section 361
High Courts13 Jun 1957
General Produce Ltd. Vs Ambalapuzha Talak Headload Conveyance Workers'' Union and Another
High Court Of Kerala · (1957) 2 LLJ 447
Industrial Disputes Act, 1947 — Section 1, 2, 25F, 25FFF
High Courts13 Jun 1957Allowed
Annamma Kunjamma and Others Vs State of Travancore-Cochin and Another
High Court Of Kerala · AIR 1958 Ker 288
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 5
High Courts12 Jun 1957Dismissed
Central Banking Corporation of Travancore (Ltd.), Alleppey Vs Kochusakthi Kaimal
High Court Of Kerala · (1957) KLJ 620
Travancore Debt Relief Act, 1115 — Section 16
High Courts12 Jun 1957Dismissed
Mohammad Beary Vs Mahadeva Singh and Others
High Court Of Kerala · (1957) KLJ 769
High Courts11 Jun 1957Dismissed
Chathu Vs P. Govindan Kutty
High Court Of Kerala · AIR 1958 Ker 121 : (1958) CriLJ 637
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 361, 363
High Courts11 Jun 1957Allowed
Ouseph and Others Vs Varghese Kathanar and Others
High Court Of Kerala · (1957) KLJ 542
Limitation Act, 1963 — Section 19, 20, 21
High Courts10 Jun 1957Allowed
Sainava Umma and Others Vs Kunhammad
High Court Of Kerala · (1957) KLJ 503
High Courts10 Jun 1957Dismissed
Mohammed Kunju Abdul Kadir Vs The Sales Tax Officer and Others
High Court Of Kerala · (1957) 1 KLJ 648 : (1957) 8 STC 689
High Courts07 Jun 1957Dismissed
Narayanan Nambudiri Vs Kurichithanam Educational Society
High Court Of Kerala · AIR 1959 Ker 379 : (1957) 1 KLJ 507
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 115
High Courts07 Jun 1957Dismissed
Mahadeva Iyer Vs M.S. Sasthri
High Court Of Kerala · (1957) KLJ 747
Travancore Arbitration Act, 1115 — Section 15
High Courts06 Jun 1957Dismissed
Achuthan and Others Vs Choyi
High Court Of Kerala · (1957) KLJ 701
Malabar Tenancy (Amendment) Act, 1951 — Section 52
High Courts06 Jun 1957
Pedru Vs State of Kerala
High Court Of Kerala · (1958) CriLJ 175 : (1957) 1 KLJ 558
Penal Code, 1860 (IPC) — Section 323, 325, 34Probation of Offenders Act, 1958 — Section 3, 4, 5, 6
High Courts06 Jun 1957Dismissed
Kora Nair Vs Ramadasa Kamath and Others
High Court Of Kerala · (1957) KLJ 551
High Courts05 Jun 1957Dismissed
Kunhambu Nambiar Vs State of Kerala
High Court Of Kerala · AIR 1957 Ker 174 : (1957) CriLJ 1264
Penal Code, 1860 (IPC) — Section 225B
High Courts05 Jun 1957Allowed
K.K. Koran Vs T. Tara Bai
High Court Of Kerala · AIR 1958 Ker 124 : (1957) 1 KLJ 548
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 16Negotiable Instruments Act, 1881 (NI) — Section 43, 81