High Courts23 Sept 1957Dismissed
Ashia Been and Another Vs Kochu Pillai and Others
High Court Of Kerala · (1958) KLJ 300
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 6 of 17
High Courts20 Sept 1957
Swamy Brothers, Alleppey Vs The Commissioner of Income Tax
High Court Of Kerala · AIR 1958 Ker 44
Income Tax Act, 1922 — Section 23(4)
High Courts20 Sept 1957
Swamy Bros. Vs Commissioner Of Income Tax, Mysore and Amp; Travancore-Cochin
High Court Of Kerala · (1958) 34 ITR 123 : (1957) 1 KLJ 921
Constitution of India, 1950 — Article 136
High Courts20 Sept 1957Dismissed
Assankutty Vs Abdulla and Others
High Court Of Kerala · (1957) KLJ 1059
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1963 — Section 18
High Courts18 Sept 1957Dismissed
Thankamma Vs Narayana Pillai and Others
High Court Of Kerala · AIR 1958 Ker 35
Evidence Act, 1872 — Section 13
High Courts18 Sept 1957
S.S. Venkatadri Iyer and Bros Vs Commissioner of Income Tax, Madras, and Another
High Court Of Kerala · (1958) 33 ITR 281 : (1957) 1 KLJ 1019
Income Tax Act, 1922 — Section 22, 22(2), 22(4), 23, 23(4)
High Courts17 Sept 1957Allowed
State of Kerala Vs T.M. Muhammed Kunju Lebba
High Court Of Kerala · AIR 1958 Ker 249 : (1958) CriLJ 1031 : (1958) 2 KLJ 119
Motor Vehicles Act, 1939 — Section 2(8)Travancore-Cochin Vehicles Taxation Act, 1950 — Section 2(1), 3, 6
High Courts17 Sept 1957Dismissed
Shri Themmalapuram Bus Transport Ltd., Palghat Vs The Regional Transport Officer, Kozhikode
High Court Of Kerala · AIR 1958 Ker 109
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Evidence Act, 1872 — Section 115Motor Vehicles Act, 1939 — Section 60
High Courts17 Sept 1957Dismissed
Ouseph Eapan and Others Vs Joseph Abraham and Others
High Court Of Kerala · AIR 1958 Ker 250
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Kerala Stay of Eviction Proceedings Act, 1957 — Section 4
High Courts16 Sept 1957Dismissed
Venkatasubramania Iyer Vs Venkatarama Iyer
High Court Of Kerala · (1957) KLJ 948
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Sept 1957
Chinna Kunjukunju and Others Vs Kutty Neelakantan
High Court Of Kerala · AIR 1958 Ker 251
Civil Procedure Code, 1908 (CPC) — Section 96Kerala Civil Courts Act, 1957 — Section 13
High Courts16 Sept 1957Allowed
N. Subramonian Vs S. Kalyanarama Iyer and Others
High Court Of Kerala · AIR 1958 Ker 243
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 7 Rule 6Limitation Act, 1908 — Section 20
High Courts16 Sept 1957Dismissed
Venkiteswara Vadhyar and another Vs Lakshmi and others
High Court Of Kerala · (1957) KLJ 973
High Courts16 Sept 1957Allowed
State of Kerala Vs P.M. Joseph
High Court Of Kerala · AIR 1958 Ker 152 : (1958) CriLJ 759 : (1958) 2 KLJ 69 : (1958) 2 LLJ 223
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16, 29Industrial Disputes Act, 1947 — Section 17A, 18, 29, 34
High Courts16 Sept 1957Dismissed
David Vs James Arthur Edwards and Another
High Court Of Kerala · AIR 1958 Ker 82
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24
High Courts13 Sept 1957Allowed
Vasappan Vs Sarada
High Court Of Kerala · AIR 1958 Ker 39
Hindu Marriage Act, 1955 — Section 19, 29(2), 4Travancore Ezhava Act, 1100 — Section 11, 13, 29, 8
High Courts13 Sept 1957
M. O. Paily Vs Addl. Income Tax Officer, I Circle, Trichur, And Another
High Court Of Kerala · (1959) 35 ITR 488
Income Tax Act, 1922 — Section 2(6D), 29, 30, 31, 33
High Courts13 Sept 1957Dismissed
M/s. Ouseph and Sons Vs The 1st Addl. Income Tax Officer, First Circle, Trichur and Others
High Court Of Kerala · (1957) KLJ 1023
Income Tax Act, 1922 — Section 45
High Courts12 Sept 1957Allowed
Abraham Vs Aviran and Others
High Court Of Kerala · (1957) KLJ 1104
Limitation Act, 1963 — Section 19
High Courts11 Sept 1957
Chathu Madia Nair and Another Vs The Commissioner, Hindu Religious and Charitable Endowments, Madras and Another
High Court Of Kerala · AIR 1958 Ker 57
Constitution of India, 1950 — Article 19, 19(1)