High Courts29 May 1958Allowed
Land Acquisition Officer, Tellicherry Vs Amsa and Others
High Court Of Kerala · AIR 1959 Ker 158 : (1958) 2 KLJ 677
Land Acquisition Act, 1894 — Section 24, 4(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 10 of 13
High Courts27 May 1958Dismissed
Mohamed Beza Busheri and Co., Bombay Vs Tharanath Shet
High Court Of Kerala · (1958) KLJ 1260
High Courts21 May 1958
Luka Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 338 : (1958) 2 KLJ 484
Constitution of India, 1950 — Article 226
High Courts19 May 1958Allowed
State of Travancore-Cochin Vs Kuttippavu Amma and Others
High Court Of Kerala · (1958) KLJ 1012
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 30
High Courts19 May 1958Allowed
State Vs Narayani Pillai Kuttiparu Amma and Another
High Court Of Kerala · AIR 1959 Ker 136
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 20, 21, 30, 31
High Courts16 May 1958Dismissed
Mathevi Bhargavi Vs Ayyappan Kochan
High Court Of Kerala · AIR 1959 Ker 163
Transfer of Property Act, 1882 — Section 58, 6, 60, 76
High Courts16 May 1958
Nani Kunjukrishnan Vs Padmanabha Pillai Krishna Pillai Padmanbha Pillai Krishna Pillai Vs Nani Kunjukrishnan
High Court Of Kerala · AIR 1959 Ker 38
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Limitation Act, 1908 — Article 120, 148Transfer of Property Act, 1882 — Section 76
High Courts12 Apr 1958Dismissed
Saithu Mohammad Ismail and Another Vs Abdur Rahiman
High Court Of Kerala · (1958) KLJ 1087
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts11 Apr 1958Dismissed
Edappally Valia Raja Vs Parameswaran Kartha Parameswaran Kartha Vs Edappally Valia Raja
High Court Of Kerala · AIR 1959 Ker 7
Limitation Act, 1908 — Section 14, 14(2), 17(2)Travancore Debt Relief Act, 1115 — Section 16
High Courts11 Apr 1958Allowed
Venkappa Bhatta and Others Vs Gangadhara Bhatta and Others
High Court Of Kerala · AIR 1959 Ker 112
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Transfer of Property Act, 1882 — Section 58, 60, 62, 82
High Courts03 Apr 1958
Raghavan Unni Vs Athar Rowther and Others
High Court Of Kerala · AIR 1959 Ker 8
Land Acquisition Act, 1894 — Section 23, 30
High Courts03 Apr 1958Allowed
R. Gopinathan Nair Vs Palode Panchayat and Others
High Court Of Kerala · AIR 1959 Ker 43
Constitution of India, 1950 — Article 19(1), 31
High Courts03 Apr 1958Dismissed
K. Bhaskaran Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 333
Constitution of India, 1950 — Article 13, 14, 19(1)
High Courts02 Apr 1958Dismissed
Trichur District Chethu Vyavasaya Thozhilali Co-operative Society Vs State of Kerala and Others
High Court Of Kerala · (1958) KLJ 582
Constitution of India, 1950 — Article 14, 19, 19(1)(g)
High Courts02 Apr 1958Dismissed
M.N. Kesavan Nair and Another Vs Travancore Devaswom Board and Others
High Court Of Kerala · AIR 1959 Ker 21
Constitution of India, 1950 — Article 226, 311
High Courts02 Apr 1958Dismissed
Subrayan Chettiar Vs Kochuvarkey
High Court Of Kerala · AIR 1959 Ker 18
Civil Procedure Code, 1908 (CPC) — Section 95
High Courts02 Apr 1958Partly Allowed
Kittu Naidu Vs Krishnan Chetty Raman Chetty
High Court Of Kerala · AIR 1958 Ker 336
High Courts31 Mar 1958
State Vs C.K. Joseph
High Court Of Kerala · AIR 1959 Ker 10 : (1959) CriLJ 45
Criminal Procedure Code, 1898 (CrPC) — Section 263, 264, 417
High Courts28 Mar 1958
Sankara Menon Vs District Collector, Palghat and Others
High Court Of Kerala · (1958) KLJ 744
Constitution of India, 1950 — Article 226
High Courts28 Mar 1958
Govindan Raman Vs Govindan Kesavan
High Court Of Kerala · AIR 1959 Ker 249
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 66Registration Act, 1908 — Section 17