High Courts10 Dec 1957
Thoppil Kutti Eroor Vs Commissioner of Income Tax, Mysore, Travancore-Cochin and Coorg, Bangalore
High Court Of Kerala · (1958) 34 ITR 850
Cochin Income Tax Act, 1117 — Section 109(2), 38(1)(c), 44
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 2 of 17
High Courts10 Dec 1957
Narayanan Vs Commissioner of Income Tax
High Court Of Kerala · AIR 1958 Ker 174 : (1958) 2 KLJ 67
Cochin Income Tax Act, 1117 — Section 38(1), 44, 44(2)Income Tax Act, 1922 — Section 28(1), 34(2)
High Courts09 Dec 1957Dismissed
K.M. Kunjuraman Vs Tahsildar, Chirayinkil Taluq and Another
High Court Of Kerala · AIR 1959 Ker 341 : (1958) 34 ITR 169
Income Tax Act, 1922 — Section 46(2)
High Courts06 Dec 1957Dismissed
Krishna Pillai Vs State of Kerala
High Court Of Kerala · (1958) KLJ 743
States Reorganisation Act, 1956 — Section 119, 120, 121, 4
High Courts06 Dec 1957
Travancore Rubber and Tea Co. Ltd. Vs Commissioner of Agricultural Income Tax, Trivandrum
High Court Of Kerala · (1959) 37 ITR 549 : (1958) 2 KLJ 33
Travancore-Cochin Agricultural Income Tax Act, 1950 — Section 5(j)
High Courts04 Dec 1957Allowed
State of Kerala Vs Othenan Koran Panicker
High Court Of Kerala · AIR 1958 Ker 168 : (1958) CriLJ 760 : (1958) 2 KLJ 535
High Courts03 Dec 1957Allowed
K. Balagangadharan Vs Regional Transport Board, Quilon
High Court Of Kerala · AIR 1958 Ker 144
Motor Vehicles Act, 1939 — Section 62
High Courts02 Dec 1957
Maheswaran Namboodri Vs Chathu Nombiar and Others
High Court Of Kerala · (1958) KLJ 14
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts28 Nov 1957Dismissed
Krishnankutty Menon Vs Chirukandan
High Court Of Kerala · (1958) KLJ 36
Malabar Tenancy Act, 1930 — Section 16, 32
High Courts28 Nov 1957Dismissed
(Krishna Pillai) Kesavan Nair and Others Vs (Krishna Pillai) Padmanabhan Nair and Others
High Court Of Kerala · AIR 1958 Ker 158 : (1957) 1 KLJ 1206
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 32 Rule 15, 9, 97Travancore Nair Act, 1100 — Section 34, 35, 36, 37
High Courts28 Nov 1957Dismissed
Sreekrishnanarayana Rao Vs Republic of India
High Court Of Kerala · AIR 1958 Ker 136 : (1958) CriLJ 640 : (1958) 2 LLJ 728
Evidence Act, 1872 — Section 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 165Prevention of Corruption Act, 1947 — Section 4
High Courts26 Nov 1957Allowed
Krishna Menon Vs Thomman
High Court Of Kerala · (1957) 11 KL CK 0013
Kerala Stay of Eviction Proceedings Act, 1957 — Section 4
High Courts25 Nov 1957Allowed
Mangalore Ganesh Beedi Works Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 96 : (1957) 1 KLJ 1139
States Reorganisation Act, 1956 — Section 120
High Courts25 Nov 1957
Kallianikutty Amma Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 279 : (1958) CriLJ 1186
High Courts25 Nov 1957Dismissed
Krishnan Vs Mammu and Another
High Court Of Kerala · AIR 1959 Ker 24 : (1958) 2 KLJ 660
Malabar Tenancy Act, 1930 — Section 15, 15(2), 16, 5, 9
High Courts25 Nov 1957Dismissed
Parameshwara Bharathikal Vs Pappan Padmanabhan
High Court Of Kerala · AIR 1958 Ker 270 : (1958) 2 KLJ 1121
Limitation Act, 1908 — Article 182Travancore Limitation Act, 1100 — Article 166Travancore Registration Act, 1087 — Section 15
High Courts25 Nov 1957Allowed
Shankeranarayana Devapojathayya Vs Ramakrishna Therekunjathayya and Another
High Court Of Kerala · AIR 1958 Ker 211
High Courts21 Nov 1957Allowed
Kallianikutty Amma Vs State of Kerala
High Court Of Kerala · (1958) KLJ 194
High Courts21 Nov 1957Dismissed
Gourikutti Amma Vs T.C. State and Others
High Court Of Kerala · (1958) KLJ 172
High Courts19 Nov 1957
Raman Gangadharan Vs Kochukunju Lekshmanan
High Court Of Kerala · AIR 1958 Ker 105
Travancore-Cochin Compensation for Tenants Improvements Act, 1956 — Section 5(1), 5(3)