High Courts25 Jan 1957Dismissed
Velayudhan Nair Vs Janaki and others
High Court Of Kerala · (1957) KLJ 241
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 16 of 17
High Courts25 Jan 1957Allowed
Vasudevan Bhattathiripad Vs The District Collector, Trichur and another
High Court Of Kerala · (1957) KLJ 237
Constitution of India, 1950 — Article 226
High Courts24 Jan 1957Dismissed
Kunjan Vs Kochu Pennu and Others
High Court Of Kerala · AIR 1957 Ker 96
Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 44Transfer of Property Act, 1882 — Section 6
High Courts24 Jan 1957
Burmah-Shell Oil Storage and Distributing Co. of India Ltd. and Others Vs Industrial Tribunal and Others
High Court Of Kerala · (1957) 1 KLJ 301 : (1957) 2 LLJ 51
Constitution of India, 1950 — Article 226
High Courts24 Jan 1957
In Re: Kunjan Raghavan and Others
High Court Of Kerala · AIR 1957 Ker 32 : (1957) CriLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 207A
High Courts23 Jan 1957Dismissed
Nanu Nair Vs Ikkoran Nair alias Kochanujan Nair and others
High Court Of Kerala · (1957) KLJ 248
Cochin Verumpattomdars Act, 1118 — Section 3(C)
High Courts23 Jan 1957Allowed
Raman Achari Vs Paramu Achari
High Court Of Kerala · (1957) KLJ 286
Travancore Co-operative Societies Act, 1112 — Section 56Travancore-Cochin Co-operative Societies Act, 1951 — Section 60
High Courts21 Jan 1957Dismissed
P.V. Isaac Vs Mrs. Susan Isaac
High Court Of Kerala · AIR 1957 Ker 61 : (1957) CriLJ 639
Criminal Procedure Code, 1898 (CrPC) — Section 488(8)
High Courts21 Jan 1957Dismissed
Raman Kunhappu Vs Ali Ahamed Muhammed
High Court Of Kerala · AIR 1957 Ker 80 : (1957) 1 KLJ 275
Transfer of Property Act, 1882 — Section 105
High Courts21 Jan 1957Allowed
Sarojini Bai Vs Krishna Pillai
High Court Of Kerala · AIR 1957 Ker 114
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 20
High Courts17 Jan 1957Allowed
Thomas George Vs Pazhavangadikara Panchayat
High Court Of Kerala · AIR 1957 Ker 85
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts16 Jan 1957Allowed
George Vs Pazhavangadikara Panchayat
High Court Of Kerala · (1957) KLJ 207
Travancore-Cochin Panchayat Act, 1950 — Section 69
High Courts16 Jan 1957Allowed
Vishnu Maheswaran Nampoothiri Vs Kuruvilla Kochitty Kuruvila and Others
High Court Of Kerala · AIR 1957 Ker 103 : (1957) 1 KLJ 258
Evidence Act, 1872 — Section 32, 35Transfer of Property Act, 1882 — Section 3Travancore Malayala Brahim Act, 1106 — Section 5
High Courts15 Jan 1957Allowed
Thomas Vs State of Travancore Cochin
High Court Of Kerala · AIR 1957 Ker 95 : (1957) 1 KLJ 210 : (1957) 2 LLJ 53
Minimum Wages Act, 1948 — Section 3(1), 4(1)
High Courts15 Jan 1957Dismissed
M.L. Janardhanan Pillai Vs Income Tax Officer, Alleppey
High Court Of Kerala · AIR 1957 Ker 25 : (1958) 33 ITR 111 : (1957) 1 KLJ 212
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 25, 25(4), 25(5)Travancore Income Tax Act, 1121 — Section 35(4), 35(5)
High Courts11 Jan 1957Allowed
Narayanan Parameswara Panicker Vs Karthiayani
High Court Of Kerala · AIR 1957 Ker 101
Civil Procedure Code, 1908 (CPC) — Section 154
High Courts10 Jan 1957Dismissed
Ammini Ammal Vs Lekshmi and Others
High Court Of Kerala · AIR 1957 Ker 90
Hindu Succession Act, 1956 — Section 14Succession Act, 1925 — Section 372, 373, 373(2)
High Courts09 Jan 1957Dismissed
Kumaravelu Chettiar Subramonian Chettiar Vs The State
High Court Of Kerala · AIR 1957 Ker 22
Constitution of India, 1950 — Article 226, 32Evidence Act, 1872 — Section 115
High Courts07 Jan 1957Dismissed
Rama Varrier Krishna Varrier and Others Vs Madhavi Amma and Others Madhavi Amma and Others Vs Rama Varrier Krishna Varrier and Others
High Court Of Kerala · AIR 1958 Ker 301
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 122
High Courts07 Jan 1957Dismissed
Karthyayini Amma and Others Vs Parukutty Amma
High Court Of Kerala · AIR 1957 Ker 27 : (1957) 1 KLJ 229