High Courts23 Dec 1958Dismissed
Konderan Vs Panchali
High Court Of Kerala · (1959) KLJ 208
Guardians and Wards Act, 1890 — Section 25
COURT ARCHIVE
High Court Of Kerala judgments, 1958
235 judgments · page 1 of 12
High Courts23 Dec 1958Dismissed
Raman Konderan Vs Ayyappan Panchali
High Court Of Kerala · AIR 1959 Ker 396
Guardians and Wards Act, 1890 — Section 25
High Courts23 Dec 1958
N. Damodaran Nair and Another Vs State
High Court Of Kerala · AIR 1960 Ker 29 : (1960) CriLJ 75
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 239, 423(1), 537Penal Code, 1860 (IPC) — Section 465, 471
High Courts23 Dec 1958Dismissed
Pappan Narayanan Vs Kerala State
High Court Of Kerala · AIR 1959 Ker 354 : (1959) CriLJ 1324
Criminal Procedure Code, 1898 (CrPC) — Section 361(1)
High Courts23 Dec 1958Dismissed
Savithri Vs Vasudevan Nambudiri
High Court Of Kerala · AIR 1959 Ker 387 : (1959) 3 KLJ 485
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, Order 32 Rule 3
High Courts23 Dec 1958Dismissed
New Kerala Bus Transport Vs Regional Transport Authority, Cannanore and Others
High Court Of Kerala · AIR 1959 Ker 398
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62, 64
High Courts18 Dec 1958Dismissed
Damodaran Vs Karimba Plantations Co. Ltd. and Others
High Court Of Kerala · (1959) KLJ 372
Evidence Act, 1872 — Section 83
High Courts17 Dec 1958Dismissed
Patti Vs Kunhi Raman Nair and Others
High Court Of Kerala · AIR 1959 Ker 389 : (1959) 3 KLJ 332
Transfer of Property Act, 1882 — Section 55(6)
High Courts17 Dec 1958Dismissed
Krishnan Nambudiri and Others Vs Kesavan Nambudiri and Others
High Court Of Kerala · (1959) KLJ 363
High Courts17 Dec 1958
Ramakrishna Panicker Vs State of Kerala
High Court Of Kerala · AIR 1959 Ker 372 : (1959) CriLJ 1331
Criminal Procedure Code, 1898 (CrPC) — Section 235, 537Penal Code, 1860 (IPC) — Section 304, 323, 71
High Courts12 Dec 1958Allowed
Subramonia Iyer Vs Official Receiver, Quilon
High Court Of Kerala · (1959) KLJ 207
High Courts09 Dec 1958Dismissed
Narayanan and Others Vs State of Kerala and Another
High Court Of Kerala · (1959) KLJ 197
Constitution of India, 1950 — Article 226
High Courts09 Dec 1958Dismissed
Sankaran Nair Vs Sankaran and Another
High Court Of Kerala · (1958) KLJ 1257
High Courts09 Dec 1958Allowed
Repayi Jose Vs Chacko Lonappan and Another
High Court Of Kerala · AIR 1959 Ker 395 : (1959) 3 KLJ 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts09 Dec 1958Allowed
The Standard Vacuum Oil Co., Ernakulam Terminal, Ernakulam Vs The Industrial Tribunal No. II, Ernakulam and Another
High Court Of Kerala · AIR 1959 Ker 393
Industrial Disputes Act, 1947 — Section 10
High Courts04 Dec 1958
Manavalan Vs Registrar of Companies, Trivandrum
High Court Of Kerala · (1958) KLJ 1285
Constitution of India, 1950 — Entry 32
High Courts03 Dec 1958Allowed
Ouseph Vs Thomma
High Court Of Kerala · (1959) KLJ 34
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts03 Dec 1958
S. Veeraiah Reddiar Vs Commissioner of Income Tax, Travancore-Cochin, Bangalore
High Court Of Kerala · AIR 1959 Ker 220 : (1960) 38 ITR 152
Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1922 — Section 10(2), 13, 66
High Courts02 Dec 1958
Noor Mohammed Rawther Vs Cheru and Another
High Court Of Kerala · (1959) KLJ 168
Contract Act, 1872 — Section 25, 25(3), 3Evidence Act, 1872 — Section 34
High Courts01 Dec 1958
N. Subramonia Iyer Vs Joseph George and Another
High Court Of Kerala · AIR 1959 Ker 386
Civil Procedure Code, 1908 (CPC) — Section 152