High Courts01 Apr 1957
Parameswaram Pillai Raman Pillai Vs Lekshmi Pilla Kamalamma Pilla and Others
High Court Of Kerala · AIR 1957 Ker 144
Provincial Insolvency Act, 1920 — Section 28A, 59Travancore-Cochin Insolvency Act, 1955 — Section 29
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 13 of 17
High Courts29 Mar 1957Allowed
Chacko Joseph Vs Varghese Markose
High Court Of Kerala · AIR 1957 Ker 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Evidence Act, 1872 — Section 101, 102, 103, 104, 92Specific Relief Act, 1877 — Section 14, 15
High Courts29 Mar 1957Dismissed
Mannarghat Moopil Nayar and Others Vs M. C. Chandy and Qthers
High Court Of Kerala · (1957) KLJ 466
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 44, 45, 6
High Courts26 Mar 1957Dismissed
Jusinge Thresiamma Vs Jusinge Jerome and Others
High Court Of Kerala · AIR 1958 Ker 304
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts26 Mar 1957Allowed
Ouseph Varkey Vs State of Kerala
High Court Of Kerala · AIR 1957 Ker 153 : (1957) CriLJ 1132
Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 118, 5
High Courts25 Mar 1957Allowed
Kannan Vs The State of Kerala
High Court Of Kerala · (1957) KLJ 512
Penal Code, 1860 (IPC) — Section 302, 324
High Courts25 Mar 1957Dismissed
Ahmed Pillai Meera Sahib Vs Sankaran Madhavan
High Court Of Kerala · AIR 1957 Ker 105
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Stamp Act, 1899 — Section 36
High Courts21 Mar 1957Dismissed
Kesavan Vs Parameswaru and Others Kumaran Vs Parameswaru
High Court Of Kerala · (1957) KLJ 659
High Courts21 Mar 1957Allowed
Devassy Vs Chief Secretary to the Government and Another
High Court Of Kerala · (1957) KLJ 386
Travancore-Cochin Revenue Recovery Act, 1951 — Section 2(a), 24
High Courts20 Mar 1957Dismissed
Kunjuraman Vs Umminikunjamma and OTHERS
High Court Of Kerala · (1957) KLJ 657
High Courts19 Mar 1957
M. Velayudhan Vs Additional Income Tax Officer, Trivandrum
High Court Of Kerala · (1957) 32 ITR 724
Finance Act, 1950 — Section 13Finance Act, 1966 — Section 13Income Tax Act, 1922 — Section 46, 46(1)
High Courts19 Mar 1957Dismissed
The Jaya Motion Pictures Ltd. Vs A. Ramakrishna Ayyar
High Court Of Kerala · AIR 1958 Ker 303 : (1957) 1 KLJ 746
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts18 Mar 1957Dismissed
Chindan Nair Vs State of Kerala
High Court Of Kerala · AIR 1957 Ker 166 : (1957) CriLJ 1261 : (1957) 1 KLJ 439
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Mar 1957
Padmanabha Menon Krishna Menon Vs Commissioner of Income Tax, Southern Division, Bangalore, and Another
High Court Of Kerala · (1957) 32 ITR 651
Constitution of India, 1950 — Article 226
High Courts15 Mar 1957
T. R. Subramania Iyer Vs Income Tax Officer, New Delhi and Another
High Court Of Kerala · (1957) 32 ITR 582
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 3, 4, 5
High Courts14 Mar 1957Allowed
(Madhava Iyer) Venkitasubramonia Iyer Vs Catholic Bank of India Ltd. and Others
High Court Of Kerala · AIR 1957 Ker 109
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 105, 58
High Courts13 Mar 1957Allowed
Joseph Vs State of Kerala
High Court Of Kerala · (1957) KLJ 413
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts12 Mar 1957
Jos Chacko Poothokaran Vs Income Tax Officer, Ernakulam Circle
High Court Of Kerala · (1957) 32 ITR 648 : (1957) 1 KLJ 494
Income Tax Act, 1922 — Section 28, 28(1)(c), 31, 31(3)(f), 33
High Courts12 Mar 1957Allowed
Raman Ezhuthassan Vs V. Devassi
High Court Of Kerala · AIR 1958 Ker 380
Contract Act, 1872 — Section 150, 160, 161
High Courts11 Mar 1957Allowed
Secretary, Sri Chitra Mill Workers'' Union Vs State of Kerala and Another
High Court Of Kerala · (1957) KLJ 499
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10(1)(c), 12, 12(5)