High Courts20 Aug 1957Allowed
Meenakshisundaram Chetty Vs Kuttimalu and Others
High Court Of Kerala · (1957) KLJ 907
Penal Code, 1860 (IPC) — Section 380, 457, 75
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 8 of 17
High Courts20 Aug 1957
Thommen Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 74 : (1958) CriLJ 509
Criminal Procedure Code, 1898 (CrPC) — Section 288, 367Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 96, 99
High Courts20 Aug 1957Allowed
Kasim Rowther Vs Pampady Panchayat and Others
High Court Of Kerala · AIR 1958 Ker 118
High Courts20 Aug 1957Dismissed
S. Kumaraswamy Vs The South Travancore Electric Workers'' Union and Others
High Court Of Kerala · AIR 1958 Ker 286 : (1957) 1 KLJ 1016 : (1958) 2 LLJ 72
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16Industrial Disputes Act, 1947 — Section 19(3)
High Courts19 Aug 1957Dismissed
Muhammad Pathummal Kadija Beevi Vs Maria Ummal Mohammad Pathumal and Others
High Court Of Kerala · AIR 1958 Ker 264 : (1958) 2 KLJ 80
High Courts14 Aug 1957Allowed
Raman Nambiar Vs Krishnan Nambiar and Others
High Court Of Kerala · AIR 1958 Ker 265
Transfer of Property Act, 1882 — Section 10, 8
High Courts13 Aug 1957
Sayu Mohammed Abdulla Vs Neelakantan Krishnan and Others
High Court Of Kerala · AIR 1958 Ker 322
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 17, 18, 73Limitation Act, 1908 — Article 116, 83
High Courts12 Aug 1957
State of Travancore-Cochin Vs Lekshmi Ammal Meenakshi Ammal and Others
High Court Of Kerala · AIR 1958 Ker 309
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2), Order 21 Rule 36, 47
High Courts12 Aug 1957Dismissed
Krishnan Chetty alias Appuswami Vs State of Kerala
High Court Of Kerala · (1957) KLJ 845
Criminal Procedure Code, 1898 (CrPC) — Section 464, 465Penal Code, 1860 (IPC) — Section 84
High Courts09 Aug 1957Dismissed
Ramunni Madayan Vs State of Madras
High Court Of Kerala · AIR 1958 Ker 161 : (1957) 1 KLJ 777
High Courts06 Aug 1957
Krishnan Vs Divisional Inspector of Schools Coimbatore and Another
High Court Of Kerala · (1957) KLJ 712
Constitution of India, 1950 — Article 226
High Courts05 Aug 1957Dismissed
Akku Thamburatti and Others Vs Raman and Others
High Court Of Kerala · (1957) KLJ 902
High Courts05 Aug 1957Allowed
Ayyappan Govinda Pillai Vs Narayani Amma Chellamma
High Court Of Kerala · AIR 1958 Ker 98 : (1957) 1 KLJ 1006
Travancore Nair Act, 1088 — Section 25Travancore Nair Act, 1100 — Section 31
High Courts05 Aug 1957Dismissed
State of Kerala Vs Devassy
High Court Of Kerala · AIR 1958 Ker 194 : (1958) CriLJ 895
Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 537
High Courts05 Aug 1957
Sebastian Joseph Vs Thomman Paily
High Court Of Kerala · AIR 1958 Ker 314 : (1957) 1 KLJ 970
Companies (Amendment) Act, 1956 — Section 391, 451Companies Act, 1913 — Section 153
High Courts05 Aug 1957Allowed
Gouri and Others Vs Serisinal J. Miranda
High Court Of Kerala · (1958) KLJ 156
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts05 Aug 1957Dismissed
K.J. Thomas Vs Commissioner of Agricultural Income Tax, Madras
High Court Of Kerala · AIR 1958 Ker 6
Constitution of India, 1950 — Article 245
High Courts02 Aug 1957Dismissed
Chellayan Nadar Vs Padmanabha Pillai
High Court Of Kerala · (1957) KLJ 925
High Courts01 Aug 1957Dismissed
Vallabha Rama Raja Vs Devaki Amma and Others
High Court Of Kerala · (1957) KLJ 757
Evidence Act, 1872 — Section 115
High Courts31 Jul 1957Dismissed
The Peermade Tea Company Ltd., Cheenthalar Group, Fair Field in Peermade Taluk Vs Executive Authority, Upputhara Panchayat and Two Others
High Court Of Kerala · (1957) KLJ 649
Travancore-Cochin Panchayat Act, 1950 — Section 56Travancore-Cochin Panchayat Rules, 1951 — Rule 130