High Courts11 Mar 1957Dismissed
Subraya Shanbhogue Vs Kunhippa
High Court Of Kerala · AIR 1957 Ker 143
Canara Cultivating Tenants Protection Act, 1954 — Section 3(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 14 of 17
High Courts11 Mar 1957Dismissed
Veeravunni Haji Vs Koyammu
High Court Of Kerala · AIR 1957 Ker 169
Transfer of Property Act, 1882 — Section 58
High Courts11 Mar 1957Dismissed
Gannon Dunkerley and Co., Madras (Private) Ltd. Vs Sales Tax Officer, Mattancheri
High Court Of Kerala · AIR 1957 Ker 146 : (1957) 8 STC 347
Constitution of India, 1950 — Article 245, 277, 372
High Courts08 Mar 1957Dismissed
Janaki Amma Krishnamma Vs Raghava Panicker Sreedhara Panicker
High Court Of Kerala · AIR 1957 Ker 94 : (1957) 1 KLJ 379
Constitution of India, 1950 — Article 14, 15Travancore Ezhava Act, 1100 — Section 11, 9
High Courts08 Mar 1957Allowed
Narayanna Unnithan Vs Varkey Thomas and two others
High Court Of Kerala · (1957) KLJ 515
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3), 147Penal Code, 1860 (IPC) — Section 148, 149, 336, 426, 447
High Courts06 Mar 1957
Sankara Pillai Vs Balakrishna Pillai and Others
High Court Of Kerala · AIR 1957 Ker 141
Limitation Act, 1908 — Article 142, 144, 149
High Courts05 Mar 1957
V.T. Thomas Vs Secretary, Central Road Traffic Board, Trivandrum and Another
High Court Of Kerala · AIR 1957 Ker 187
Motor Vehicles Act, 1939 — Section 57, 58
High Courts04 Mar 1957Allowed
Thomman Thresia Vs Pothen Chako
High Court Of Kerala · AIR 1957 Ker 155
Contract Act, 1872 — Section 182Limitation Act, 1908 — Article 62, 88, 89, 96
High Courts01 Mar 1957Dismissed
Mathai Vs The Tahsildar, Meenachil Taluk and another
High Court Of Kerala · (1957) KLJ 345
Sales of Goods Act, 1930 — Section 64
High Courts28 Feb 1957Dismissed
Mathammal Saraswathi Vs The State of Kerala
High Court Of Kerala · AIR 1957 Ker 102 : (1957) CriLJ 852 : (1957) 1 KLJ 404
Constitution of India, 1950 — Article 161, 238, 72Criminal Procedure Code, 1898 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 60
High Courts28 Feb 1957
Lakshmandas Vs Karunakaran and Others
High Court Of Kerala · AIR 1957 Ker 126
Limitation Act, 1908 — Article 12
High Courts26 Feb 1957Allowed
State of Travancore-Cochin Vs Janardana Pai
High Court Of Kerala · AIR 1957 Ker 151 : (1957) 1 KLJ 375
Limitation Act, 1908 — Article 120
High Courts26 Feb 1957Dismissed
Narayana Menon and others Vs Thrikulasekharapuram Sree Krishna Vilasom Nayar Samajom, Cranganore and Others Mukambi Amma and Another
High Court Of Kerala · (1957) KLJ 528
Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 — Section 14
High Courts22 Feb 1957
Narayana Pillai Vs Narayanan Vanajakshi
High Court Of Kerala · AIR 1957 Ker 93
Limitation Act, 1908 — Article 52
High Courts22 Feb 1957
Mahamood Vs Ayissu and Others
High Court Of Kerala · AIR 1957 Ker 140
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, Order 6 Rule 17
High Courts20 Feb 1957Allowed
Chirutha Amma Appili Amma Vs Neelakanta Pillai Kunju Pillai and Others
High Court Of Kerala · AIR 1957 Ker 106
Evidence Act, 1872 — Section 35Travancore Registration of Births and Deaths Act, 1096 — Section 17
High Courts20 Feb 1957Allowed
Mattanchery Municipality Vs The Sahid Oil Mills, Nettur
High Court Of Kerala · (1957) KLJ 553
Civil Procedure Code, 1908 (CPC) — Section 20(a)
High Courts19 Feb 1957Allowed
Kelu Nedungadi Vs Superintendent, Fisheries Technological Station, Kozhikode
High Court Of Kerala · (1957) KLJ 325
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Feb 1957Dismissed
In Re: Vasu Pillai
High Court Of Kerala · AIR 1957 Ker 34
Criminal Procedure Code, 1898 (CrPC) — Section 402