High Courts31 Jul 1957Dismissed
Govindan Nair Vs Secy., Cochin Devaswom Board
High Court Of Kerala · AIR 1957 Ker 188
Constitution of India, 1950 — Article 14
COURT ARCHIVE
High Court Of Kerala judgments, 1957
326 judgments · page 9 of 17
High Courts31 Jul 1957Dismissed
E. Raghava Warrier Vs State of T.C.
High Court Of Kerala · AIR 1958 Ker 79 : (1958) 2 LLJ 76
Constitution of India, 1950 — Article 226, 311, 366, 372
High Courts30 Jul 1957Allowed
State of Kerala Vs P. Krishnan
High Court Of Kerala · AIR 1958 Ker 55 : (1958) CriLJ 381 : (1957) 8 STC 738
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1898 (CrPC) — Section 256
High Courts30 Jul 1957
The land Acquisition Officer, Malappuram Vs Manavikraman Thirumulpad
High Court Of Kerala · (1957) KLJ 825
Land Acquisition Act, 1894 — Section 11, 18, 19, 23(2), 25(1)
High Courts29 Jul 1957Allowed
Hajee T. Ummer Koya Vs Sri Parthasarathi Rice and Oil Mills
High Court Of Kerala · (1957) KLJ 821
Civil Procedure Code, 1908 (CPC) — Section 17, 20(c)Contract Act, 1872 — Section 49
High Courts29 Jul 1957Dismissed
Ayisumma and Others Vs Kunhammayan
High Court Of Kerala · AIR 1958 Ker 84
Civil Procedure Code, 1908 (CPC) — Section 144, 144(2), 151, 47
High Courts25 Jul 1957Allowed
Savithri Antharjanam Vs Kuruvilla Kuriyakose
High Court Of Kerala · AIR 1958 Ker 325 : (1957) 1 KLJ 856
Transfer of Property Act, 1882 — Section 41
High Courts25 Jul 1957Dismissed
Sukumara Pillai Vs Kochappi Amma
High Court Of Kerala · (1957) KLJ 912
High Courts24 Jul 1957Dismissed
Narayana Pillai Vs Lakshmikutty Amma
High Court Of Kerala · (1957) KLJ 869
Nayar Act, 1100 — Section 7(4)
High Courts23 Jul 1957Dismissed
Ramachandra Prabhu Vs Gapala Menon and Others
High Court Of Kerala · (1957) KLJ 848
High Courts22 Jul 1957Dismissed
M.K. Parameswaran Nair Vs Sub-Magistrate, Koothattukulam
High Court Of Kerala · AIR 1958 Ker 398
Constitution of India, 1950 — Article 304
High Courts22 Jul 1957Dismissed
Sankara Pillai Kujukrishna Pillai Vs Ananda Pillai Bharathi Amma
High Court Of Kerala · AIR 1958 Ker 307 : (1957) 1 KLJ 753
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Evidence Act, 1872 — Section 18Limitation Act, 1908 — Article 142, 144, 19
High Courts22 Jul 1957
Parachakutty Vs Dharmashi Madhavji Visran
High Court Of Kerala · (1957) KLJ 787
High Courts19 Jul 1957Allowed
Ms. Ladha Singh Bedi and Sons Vs Eroman Unni and Another
High Court Of Kerala · (1957) KLJ 801
Provincial Insolvency Act, 1920 — Section 37, 43(1)
High Courts19 Jul 1957Dismissed
Krishan Nair Sivasankaran Nair Vs Sankaran Krishnan Namboori and Others
High Court Of Kerala · AIR 1958 Ker 30 : (1957) 1 KLJ 719
Limitation Act, 1908 — Article 44Travancore Nair Act, 1912 — Section 10, 13, 17
High Courts19 Jul 1957
Krishnan Govindan Vs Janaki Kunjamma Kalliyani Kunjamma
High Court Of Kerala · AIR 1958 Ker 18
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts19 Jul 1957
Ouseph Chacko Vs Krishna Pillai Govinda Pillai
High Court Of Kerala · AIR 1958 Ker 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Limitation Act, 1908 — Article 11A, 137, 142, 144
High Courts19 Jul 1957Dismissed
The Indian Motor Service, Mancheri Vs The Regional Transport Authority, Kozhikode and two others
High Court Of Kerala · (1957) KLJ 641
Motor Vehicles Act, 1939 — Section 57(4), 64(2)
High Courts19 Jul 1957
P. Kunchachumma and Others Vs The Chalapuram Bank Ltd. and Another
High Court Of Kerala · AIR 1958 Ker 318
Partnership Act, 1932 — Section 30