High Courts04 Mar 1958Dismissed
M. Abramai Vs Commissioner of Sales Tax and Others
High Court Of Kerala · (1958) 9 STC 780
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 12 of 13
High Courts04 Mar 1958Dismissed
Manickam Pillai Subbayya Pillai Vs Assistant Registrar, High Court, Kerala, Trivandrum
High Court Of Kerala · AIR 1958 Ker 188
Constitution of India, 1950 — Article 225
High Courts27 Feb 1958
M/s. K.P. Esthapanose and Sons Vs Commissioner, Alwaye Municipality
High Court Of Kerala · (1958) KLJ 431 : (1958) KLJ 409
Constitution of India, 1950 — Article 14, 226
High Courts21 Feb 1958Dismissed
Rosamma Punnose Vs Balakhrishnan Nair
High Court Of Kerala · AIR 1958 Ker 154
Representation of the People Act, 1951 — Section 33(1), 33(5), 36(2), 36(4), 36(44)
High Courts19 Feb 1958Dismissed
Assankutty and Others Vs Chindan
High Court Of Kerala · (1958) KLJ 463
Transfer of Property Act, 1882 — Section 63A(1), 63A(2)
High Courts17 Feb 1958Dismissed
N. Gopalan Vs Central Road Traffic Board, Trivandrum
High Court Of Kerala · AIR 1958 Ker 341
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44, 44(2), 48(3), 64A
High Courts17 Feb 1958Dismissed
N.S. Prabhakaran Vs State
High Court Of Kerala · AIR 1960 Ker 82
Constitution of India, 1950 — Article 226, 310, 311
High Courts17 Feb 1958
Krishnan Nair Vs Rayarappan Nair and Others
High Court Of Kerala · AIR 1959 Ker 130
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 19
High Courts17 Feb 1958Dismissed
Rev. Fr. Joseph Valamangalam and Others Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 290
Constitution of India, 1950 — Article 13, 14, 162, 19(1), 45Contract Act, 1872 — Section 63, 69, 70Evidence Act, 1872 — Section 115
High Courts14 Feb 1958Allowed
Kelu Alias Mooppil Nair Vs Commissioner, Madras Hindu Religious and Charitable Endowments and Another
High Court Of Kerala · (1958) KLJ 419
High Courts13 Feb 1958Allowed
Narayanan Namboodiripad Vs Kuberan Namboodiripad and Others
High Court Of Kerala · (1958) KLJ 489
Limitation Act, 1908 — Article 127
High Courts12 Feb 1958Allowed
Joseph Vs Ella and Others
High Court Of Kerala · (1958) KLJ 416
Limitation Act, 1963 — Section 19, 2(4)
High Courts11 Feb 1958Dismissed
C.G. Janardhanan Vs Joseph
High Court Of Kerala · AIR 1958 Ker 169
Contract Act, 1872 — Section 51General Clauses Act, 1897 — Section 3(58), 3(60)Representation of the People Act, 1951 — Section 100(1), 7(1), 9(1)
High Courts11 Feb 1958Dismissed
M.K. Parameswaran Nair Vs Sub-Magistrate, Koothattukulam and Others
High Court Of Kerala · AIR 1958 Ker 52 : (1958) CriLJ 380
Constitution of India, 1950 — Article 254, 304
High Courts10 Feb 1958Allowed
Chiruthakutty Vs Chandukutty
High Court Of Kerala · (1958) KLJ 302
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Feb 1958Dismissed
Kunheen Marakkar Vs Kunhipathumma and Others
High Court Of Kerala · AIR 1959 Ker 414
Arbitration Act, 1940 — Section 21, 3, 33, 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts07 Feb 1958Dismissed
Kelu Ayyappan Vs State
High Court Of Kerala · AIR 1959 Ker 230 : (1959) CriLJ 981 : (1958) 2 KLJ 236
Penal Code, 1860 (IPC) — Section 299, 300, 300(2), 300(4), 304
High Courts05 Feb 1958Dismissed
Davasia Yohannan Vs State
High Court Of Kerala · AIR 1958 Ker 207 : (1958) CriLJ 1021
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 26Penal Code, 1860 (IPC) — Section 299, 300
High Courts03 Feb 1958
Narayanan Namboodiri Vs Raman Nair and Others
High Court Of Kerala · (1958) KLJ 457
Malabar Land Registration Act, 1895 — Section 19
High Courts03 Feb 1958Allowed
Appu Atiyoti and Others Vs Krishnan Nambiar and Others
High Court Of Kerala · (1958) KLJ 396