High Courts28 Mar 1958Dismissed
Gopalan Vs Kannan
High Court Of Kerala · AIR 1959 Ker 12
Evidence Act, 1872 — Section 35Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 44(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 11 of 13
High Courts26 Mar 1958Dismissed
Narayanan Nair Vs Narayanan Nair and Others
High Court Of Kerala · AIR 1959 Ker 116
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 2, 97Travancore Nair Act, 1912 — Section 40
High Courts26 Mar 1958Dismissed
Beeyyathumma Vs Moidin Haji
High Court Of Kerala · AIR 1959 Ker 125
Limitation Act, 1908 — Article 28, 44
High Courts26 Mar 1958
Banwarilal Jhunjhunwalla and Others Vs Union of India (UOI)
High Court Of Kerala · AIR 1959 Ker 311 : (1959) CriLJ 1172
Criminal Law (Amendment) Act, 1952 — Section 6(1), 7(2), 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 177, 179, 180, 182Penal Code, 1860 (IPC) — Section 120B, 420
High Courts25 Mar 1958Allowed
Kunhukuttan Nair Vs Subakumaran and Others
High Court Of Kerala · AIR 1959 Ker 45 : (1958) 2 KLJ 422
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(1), Order 39 Rule 2, 151, 94
High Courts24 Mar 1958
Srilalan Vs Inspecting Asst. Commissioner of Agri and Income Tax and Sales-Tax, Trichur
High Court Of Kerala · (1958) KLJ 435
Travancore-Cochin Agricultural Income Tax Act, 1950 — Section 3(3), 3(5)
High Courts24 Mar 1958Dismissed
Easwaran Chettiar Vs Valia Mannadiar Valia Mannadiar Vs Easwaran Chettiar
High Court Of Kerala · AIR 1959 Ker 408
Easements Act, 1882 — Section 13Transfer of Property Act, 1882 — Section 8
High Courts24 Mar 1958Dismissed
Kurumpakoehika Vs Narayana Pillai
High Court Of Kerala · AIR 1959 Ker 56
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 5Transfer of Property Act, 1882 — Section 81, 86
High Courts21 Mar 1958Dismissed
Muhammed and Others Vs Ramakrishna Iyer and Others
High Court Of Kerala · (1958) KLJ 577
High Courts20 Mar 1958Dismissed
Bethany Rubber Estate Vs Industrial Tribunal, Quilon and Others
High Court Of Kerala · AIR 1958 Ker 271 : (1958) 2 LLJ 74
Industrial Disputes Act, 1947 — Section 2Minimum Wages Act, 1948 — Section 3
High Courts19 Mar 1958
M.V. Ittycheria Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 374 : (1958) 2 KLJ 752 : (1958) 2 LLJ 724
Constitution of India, 1950 — Article 309Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 12(1)Public Servants (Inquiries) Act, 1850 — Section 2
High Courts18 Mar 1958
COMMISSIONER OF AGRICULTURAL Income Tax, KERALA Vs PULLANGODE RUBBER AND PRODUCE CO. LTD.
High Court Of Kerala · (1960) 40 ITR 681 : (1958) 2 KLJ 385
High Courts17 Mar 1958Dismissed
Sarah Abraham Vs Pyli Abraham
High Court Of Kerala · AIR 1959 Ker 352
Civil Procedure Code, 1908 (CPC) — Section 11Divorce Act, 1869 — Section 10, 7
High Courts14 Mar 1958Partly Allowed
W.N. Mammad Kunhi Vs W.N. Ibrayani Haji and Others
High Court Of Kerala · AIR 1959 Ker 208
Transfer of Property Act, 1882 — Section 36, 5
High Courts10 Mar 1958Dismissed
Adavi Umma Vs Mammu Mammad and Others
High Court Of Kerala · (1958) KLJ 521
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Specific Relief Act, 1963 — Section 18(a)Transfer of Property Act, 1882 — Section 6
High Courts10 Mar 1958Dismissed
K.K. Raghavan Vs Industrial Tribunal, Ernakulam
High Court Of Kerala · AIR 1959 Ker 62 : (1959) 1 LLJ 147
Constitution of India, 1950 — Article 19(1)Industrial Disputes Act, 1947 — Section 33
High Courts07 Mar 1958
Narayana Kekunnaya and Another Vs Meloth Chathukutti Nambiar and Others
High Court Of Kerala · AIR 1959 Ker 94
Kerala Revenue Recovery Act, 1968 — Section 59Transfer of Property Act, 1882 — Section 76Trusts Act, 1882 — Section 90
High Courts07 Mar 1958Dismissed
Pottekkat Krishnan Sukumaran Vs Kunjuvareed Josheph Mundasseri
High Court Of Kerala · AIR 1959 Ker 120 : (1958) 2 KLJ 346
Press and Registration of Books Act, 1867 — Section 7Representation of the People Act, 1951 — Section 117, 123(4), 90(3)
High Courts04 Mar 1958Allowed
Padmanabhan Mathevan Vs Ramaswami Pillai Mathevan Pillai
High Court Of Kerala · AIR 1959 Ker 5
General Clauses Act, 1897 — Section 6Limitation Act, 1908 — Article 182, 182(5)Part B States (Laws) Act, 1951 — Section 6
High Courts04 Mar 1958Dismissed
Subbaya Pillai Vs Somasundaram Pillai
High Court Of Kerala · (1958) KLJ 322
Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 21States Reorganisation Act, 1956 — Section 20, 21, 50, 51, 51(1)