High Courts11 Sept 1957Dismissed
M.A. Mohamed Vs Regional Transport Authority, Trichur
High Court Of Kerala · AIR 1958 Ker 140
Motor Vehicles Act, 1939 — Section 62
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 7 of 17
High Courts11 Sept 1957Allowed
M. Abdul Rahiman Vs M.P. Kesavan and Sons
High Court Of Kerala · AIR 1958 Ker 51
Foreign Exchange Regulation Act, 1947 — Section 4(2)
High Courts10 Sept 1957Allowed
Philip Vs Kesavan and Others
High Court Of Kerala · (1957) KLJ 1028
Evidence Act, 1872 — Section 107, 108
High Courts09 Sept 1957Allowed
Firm of S.P.A. and A.R. Chockalingam Chettiar Vs National Steamship Co., Bombay
High Court Of Kerala · AIR 1958 Ker 47
Evidence Act, 1872 — Section 115, 29Limitation Act, 1908 — Article 31, 48Sea Customs Act, 1878 — Section 29
High Courts09 Sept 1957Allowed
Varkey Vs Bhaskaran Nair
High Court Of Kerala · AIR 1958 Ker 78
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Sept 1957Allowed
Avanasalingam Chettiar Vs National Steamship Co. Bombay
High Court Of Kerala · (1957) KLJ 1098
Sea Customs Act, 1878 — Section 29
High Courts05 Sept 1957Dismissed
C.V. Kunhiman Vs P.M.K. Idrosekutty
High Court Of Kerala · AIR 1958 Ker 126
Civil Procedure Code, 1908 (CPC) — Section 11, 13Evidence Act, 1872 — Section 40
High Courts04 Sept 1957
Kunhambu Moolacheri Nair Vs The Commissioner, Hindu Religious Charitable Endowments Board, Madras and Another
High Court Of Kerala · (1957) KLJ 1056
Constitution of India, 1950 — Article 19(1)(f)
High Courts02 Sept 1957Dismissed
C.P. Mary Vs State of Travancore-Cochin
High Court Of Kerala · AIR 1958 Ker 85 : (1958) 2 LLJ 717
Constitution of India, 1950 — Article 226, 311(2), 320(3)
High Courts02 Sept 1957Dismissed
Chacko Varkey Vs Thommen Thomas
High Court Of Kerala · AIR 1958 Ker 31
Contract Act, 1872 — Section 25(3)Limitation Act, 1908 — Article 64
High Courts02 Sept 1957Dismissed
State of Kerala Vs West Coast Planters'' Agencies Ltd., Cochin and Another
High Court Of Kerala · AIR 1958 Ker 41 : (1958) CriLJ 177 : (1957) 1 KLJ 1044
Companies (Amendment) Act, 1956 — Section 147, 150, 162, 166Companies Act, 1913 — Section 133(3), 31, 76, 76(1), 76(2)
High Courts02 Sept 1957Dismissed
Veeria Perumal Pillai Padmanabha Pillai Vs Avukkarummal Muhammad Pathummal and Others
High Court Of Kerala · AIR 1958 Ker 257
Contract Act, 1872 — Section 251Negotiable Instruments Act, 1881 (NI) — Section 27Partnership Act, 1932 — Section 18, 45(1)
High Courts30 Aug 1957Allowed
Vishnu Bhatta Subraya Bhatta Vs Domakkee and Others
High Court Of Kerala · AIR 1958 Ker 326
General Clauses Act, 1897 — Section 9(1)Limitation Act, 1908 — Article 132, 12, 25
High Courts30 Aug 1957Dismissed
State of Travancore Cochin Vs Mathai and Others
High Court Of Kerala · (1957) KLJ 893
Travancore Land Acquisition Act, 1089 — Section 24(2)
High Courts28 Aug 1957
Janaki Amma Vs Venkitasubba Iyer
High Court Of Kerala · AIR 1958 Ker 311
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1Transfer of Property Act, 1882 — Section 68
High Courts27 Aug 1957Dismissed
Pakianathan Vs Krishna Pillai and Others
High Court Of Kerala · (1958) KLJ 113
High Courts27 Aug 1957Dismissed
Divakaran Nair Vs State of Travancore-Cochin
High Court Of Kerala · AIR 1958 Ker 283 : (1958) 2 LLJ 77
Constitution of India, 1950 — Article 13(2), 19(1), 19(4), 226Government Servants Conduct Rules, 1973 — Rule 1, 80, 81, 82
High Courts23 Aug 1957Dismissed
Kerala Arecanut Co. Vs State of Travancore-Cochin
High Court Of Kerala · AIR 1958 Ker 280 : (1957) 8 STC 817
Constitution of India, 1950 — Article 286(2)
High Courts21 Aug 1957
Krishnan Vs Divisional Engineer of Telegraphs
High Court Of Kerala · (1958) 2 LLJ 82
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240, 277