High Courts18 Feb 1957Dismissed
Seithammarakkath Mammad Vs Koyommatath Mammad
High Court Of Kerala · AIR 1957 Ker 63
Evidence Act, 1872 — Section 101, 102, 103, 104, 114
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 15 of 17
High Courts15 Feb 1957Allowed
Krishnan Kesavan Vs State of Kerala
High Court Of Kerala · AIR 1957 Ker 78 : (1957) CriLJ 755
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 215, 438Penal Code, 1860 (IPC) — Section 471, 474
High Courts13 Feb 1957Allowed
The Travancore Rayons Ltd Vs The Municipal Council, Perumbavoor and another
High Court Of Kerala · (1957) KLJ 316
Travancore District Municipalities Act, 1116 — Section 81(2)
High Courts13 Feb 1957Allowed
S. Ananda Rao Vs Labour Officer, Mattancherry
High Court Of Kerala · AIR 1957 Ker 55 : (1957) CriLJ 637 : (1957) 1 LLJ 631
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 4(1)
High Courts12 Feb 1957
Lekshmi Amma Karthiyani Amma and Others Vs Narayana Pillai Kesava Pillai and Others
High Court Of Kerala · AIR 1957 Ker 81 : (1957) 1 KLJ 361
Transfer of Property Act, 1882 — Section 126
High Courts12 Feb 1957Dismissed
Narayana Iyer Vs Venkitasubramonia Iyer
High Court Of Kerala · AIR 1957 Ker 115
Evidence Act, 1872 — Section 101Succession Act, 1925 — Section 283, 61
High Courts11 Feb 1957Allowed
Chandrasekharan Vs Sukumaran
High Court Of Kerala · (1957) KLJ 306
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 12
High Courts11 Feb 1957
Tile Manufacturers'' Association, Quilon Vs State of Travancore Cochin
High Court Of Kerala · AIR 1957 Ker 30 : (1957) 1 KLJ 314 : (1957) 1 LLJ 637
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25A(2)
High Courts11 Feb 1957Allowed
Bhadsha Stores Vs P.V.K. Govindan Kutty
High Court Of Kerala · AIR 1957 Ker 41
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Feb 1957Dismissed
Krishna Kutty Nair Vs Industrial Tribunal, Trivandrum
High Court Of Kerala · AIR 1960 Ker 31
Industrial Disputes Act, 1947 — Section 10(1), 15, 18, 19, 2
High Courts06 Feb 1957
In Re: Company
High Court Of Kerala · AIR 1957 Ker 60
Companies Act, 1913 — Section 3Companies Act, 1956 — Section 10
High Courts04 Feb 1957Dismissed
Ravunni Nair Vs State of Kerala
High Court Of Kerala · AIR 1957 Ker 65 : (1957) CriLJ 751
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 300, 392
High Courts04 Feb 1957Allowed
Ammukkutti Amma and Another Vs Aryan Karunakaran Nair and Others
High Court Of Kerala · (1957) KLJ 323
High Courts04 Feb 1957
Kumaran Vs Kulathu Iyer
High Court Of Kerala · (1957) KLJ 376
Holdings (Stay of Execution Proceedings) Act, 1950 — Section 2, 4
High Courts01 Feb 1957Allowed
Avoch Thevar Vs Chummar
High Court Of Kerala · AIR 1957 Ker 171
Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Section 115Trusts Act, 1882 — Section 34
High Courts01 Feb 1957
Balakrishnan Vs Kalliyani
High Court Of Kerala · AIR 1957 Ker 51
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 9 Rule 13, 115
High Courts01 Feb 1957Allowed
Chandukutty Nambiar Vs Raman Nair and Others
High Court Of Kerala · AIR 1959 Ker 176
Contract Act, 1872 — Section 128
High Courts31 Jan 1957Allowed
Kunhabdulla Vs Krishnan
High Court Of Kerala · AIR 1957 Ker 33
Evidence Act, 1872 — Section 16
High Courts28 Jan 1957Dismissed
Kunjikavu Amma Vs Janaki Amma
High Court Of Kerala · AIR 1957 Ker 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94Transfer of Property Act, 1882 — Section 55
High Courts28 Jan 1957Dismissed
Sankaran Parameswaran Namboori Vs Veeramani Pattar Narayana Pattar and Others
High Court Of Kerala · AIR 1957 Ker 117
Limitation Act, 1908 — Article 110, 19, 28Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 58 , 59