High Courts29 Oct 1957Dismissed
Krishna Pillai Vs Sankara Pillai and Another
High Court Of Kerala · (1958) KLJ 190
Civil Procedure Code, 1908 (CPC) — Section 66
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 4 of 17
High Courts28 Oct 1957Dismissed
P.C. Oommen (Molly Motors) Vs Road Traffic Board, Kottayam and Another
High Court Of Kerala · AIR 1958 Ker 339
Motor Vehicles Act, 1939 — Section 48, 57, 57(8)
High Courts28 Oct 1957Dismissed
People''s Co-operative Bank Ltd. Vs Parvathy Ayyana Pillai
High Court Of Kerala · AIR 1959 Ker 133
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2), Order 21 Rule 36, Order 9 Rule 9, 47Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 52
High Courts28 Oct 1957Allowed
Gopala Kurup Vs Raman
High Court Of Kerala · (1958) KLJ 78
Transfer of Property Act, 1882 — Section 2, 60
High Courts24 Oct 1957Dismissed
I.I. Iyyappan Mills Ltd., Trichur Vs State
High Court Of Kerala · AIR 1958 Ker 139
Industrial Disputes Act, 1947 — Section 10(1)
High Courts21 Oct 1957
K.J. Antony Vs Public Service Commission and Another
High Court Of Kerala · AIR 1958 Ker 352
Constitution of India, 1950 — Article 226, 311
High Courts21 Oct 1957Dismissed
Vallabhdas Kanji Ltd. Vs C.R.D. Bhutji and Another
High Court Of Kerala · AIR 1958 Ker 135
Constitution of India, 1950 — Article 19(1), 226Industrial Disputes Act, 1947 — Section 10
High Courts21 Oct 1957Dismissed
Thanuvan Sivanandan and Another Vs Bhagvathi Janaki and Others
High Court Of Kerala · AIR 1958 Ker 228
Limitation Act, 1908 — Section 7Soldiers (Litigation) Act, 1925 — Section 11, 3
High Courts21 Oct 1957Dismissed
Malabar Products Ltd. Vs Industrial Tribunal, Ernakulam
High Court Of Kerala · AIR 1958 Ker 192
Constitution of India, 1950 — Article 226, 227
High Courts21 Oct 1957Dismissed
K.J. Antony Vs State
High Court Of Kerala · AIR 1959 Ker 59
Constitution of India, 1950 — Article 226, 311
High Courts21 Oct 1957Dismissed
Kathyee Cotton Mills Ltd. Vs R. Padmanabha Pillai and Others
High Court Of Kerala · AIR 1958 Ker 88
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, 148
High Courts21 Oct 1957Allowed
Chandrasekhara Iyer and Another Vs Sivaramakrishna Iyer and Another
High Court Of Kerala · AIR 1958 Ker 142
Hindu Succession Act, 1956 — Section 14
High Courts16 Oct 1957Dismissed
Kochappi Asari Vs Narayana Pillai and Another
High Court Of Kerala · (1958) KLJ 176
General Clauses Act, 1897 — Section 21
High Courts15 Oct 1957Allowed
Koman Nambiar Vs Narayanan Nambiar
High Court Of Kerala · (1957) KLJ 1183
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227Presidency Towns Insolvency Act, 1909 — Section 21, 41
High Courts15 Oct 1957
The City Corporation, Trivandrum Vs M. Muhammad Haneefa
High Court Of Kerala · AIR 1958 Ker 61 : (1958) CriLJ 503
Constitution of India, 1950 — Article 14Trivandrum City Municipal Act, 1116 — Section 409, 9Trivandrum City Municipal Rules, 1116 — Rule 31, 31(2)
High Courts15 Oct 1957Allowed
Narayanaru Vs Madhavan Thampi
High Court Of Kerala · (1958) KLJ 191
Transfer of Property Act, 1882 — Section 68
High Courts14 Oct 1957Dismissed
M. Ibrahim Pillai Vs Principal, University Intermediate College, Trivandrum
High Court Of Kerala · AIR 1958 Ker 72 : (1957) 1 KLJ 988 : (1958) 2 LLJ 399
Constitution of India, 1950 — Article 226, 311(2), 320(3)Travancore University Act, 1113 — Section 28Travancore-Cochin Public Service Commission (Consultation) Regulations, 1952 — Section 6(1), 6(2)
High Courts14 Oct 1957
Karthiayani Pillai, Gouri Pillai and Others Vs Janaki Pillai Lekshmi Pillai
High Court Of Kerala · AIR 1958 Ker 335
Evidence Act, 1872 — Section 114, 35
High Courts12 Oct 1957Dismissed
Gouri Vs Narayani and Others
High Court Of Kerala · (1958) KLJ 256
Travancore Ezhava Act, 1100 — Section 32
High Courts11 Oct 1957Allowed
Lekshmikutty Amma and Others Vs Madhavan Pillai and Others
High Court Of Kerala · AIR 1958 Ker 111
Travancore Nair Act, 1100 — Section 39