High Courts11 Oct 1957Dismissed
Govindan Asari Kesavan Asari Vs Sankaran Asari Balakrishnan Asari
High Court Of Kerala · AIR 1958 Ker 203
Civil Procedure Code, 1908 (CPC) — Section 13Evidence Act, 1872 — Section 17
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 5 of 17
High Courts09 Oct 1957Dismissed
State of Madras Vs Aissabi
High Court Of Kerala · AIR 1958 Ker 67
Land Acquisition Act, 1894 — Section 18, 4, 4(1), 9
High Courts09 Oct 1957
Harrisons and Crossfield Ltd., Quilon Vs Municipal Council, Kottayam
High Court Of Kerala · AIR 1958 Ker 69
Travancore District Municipalities Act, 1116 — Section 261(1), 342(2)
High Courts09 Oct 1957
Travancore Rayons Ltd. Vs Municipal Council, Perumbavoor
High Court Of Kerala · AIR 1958 Ker 149
Constitution of India, 1950 — Article 14, 226Travancore District Municipalities Act, 1114 — Section 261, 261(1), 261(2), 342Travancore District Municipalities Act, 1116 — Section 261
High Courts09 Oct 1957Dismissed
Cochin Coal Co. Vs State of Madras State of Madras Vs Cochin Coal Co.
High Court Of Kerala · (1957) 10 KL CK 0010
High Courts09 Oct 1957Dismissed
State of Madras Vs The Cochin Coal Co.
High Court Of Kerala · AIR 1958 Ker 146 : (1958) 9 STC 69
High Courts08 Oct 1957Dismissed
Balagangadhara Menon Vs Kumaran Kartha and Others
High Court Of Kerala · (1957) KLJ 1114
Travancore Debt Relief Act, 1115 — Section 16, 3(1)
High Courts08 Oct 1957Allowed
Neelamma and Another Vs Revindranathan
High Court Of Kerala · (1957) KLJ 942
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts08 Oct 1957Dismissed
Mathai Vs Tahsildar, Meenachil Taluk and Another
High Court Of Kerala · (1957) KLJ 1095
Constitution of India, 1950 — Article 226
High Courts30 Sept 1957Allowed
Thomcos Bank Ltd. Vs Anirudhan
High Court Of Kerala · (1957) KLJ 1211
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts30 Sept 1957Allowed
A.G. Nair Vs Income Tax Officer, Kozhikode
High Court Of Kerala · AIR 1958 Ker 248 : (1958) 33 ITR 223
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34(3)
High Courts30 Sept 1957Dismissed
Veeraraghava Iyer Vs Special Tahsildar III Malampuzha Project, Palghat
High Court Of Kerala · (1957) KLJ 967
Land Acquisition Act, 1894 — Section 12, 18, 18(1)
High Courts30 Sept 1957Dismissed
Joseph Thomas Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 33
Constitution of India, 1950 — Article 13, 14, 15, 15(1), 29Evidence Act, 1872 — Section 114
High Courts30 Sept 1957Dismissed
Bhagavathi Pilla Bhavani Pilla and Others Vs Parvathi Pilla Ammukuty Pilla and Others
High Court Of Kerala · AIR 1958 Ker 230 : (1958) 2 KLJ 87
Transfer of Property Act, 1882 — Section 60, 76Trusts Act, 1882 — Section 90
High Courts30 Sept 1957Dismissed
Enariyil Chami Kesavan and Others Vs Enariyil Chami Mayankutty and Others
High Court Of Kerala · AIR 1958 Ker 58 : (1957) 1 KLJ 1065
Limitation Act, 1908 — Article 127, 142, 144
High Courts30 Sept 1957Allowed
Neelakanta Kurup Vs Sivarama Kurup and Others
High Court Of Kerala · (1958) KLJ 72
High Courts26 Sept 1957Dismissed
Sales Tax Commissioner (First Member, Board of Revenue, Kerala) Vs M. Peres and Co. Ltd.
High Court Of Kerala · AIR 1958 Ker 53 : (1957) 8 STC 812
Cochin Sales Tax Act, 1121 — Section 24(5)Constitution of India, 1950 — Article 133
High Courts24 Sept 1957Dismissed
Shri Shaila Industrial and Spiritual Colony Charities Vs State of Kerala
High Court Of Kerala · (1958) 9 STC 12
High Courts23 Sept 1957Dismissed
Sales-Tax Commissioner, Kerala State Vs M. Peres and Co. Ltd., Mattanchery
High Court Of Kerala · (1957) KLJ 945
Constitution of India, 1950 — Article 133, 133(1)