High Courts28 Jan 1958Dismissed

Mohammad Ali Vs Meeravu Haji

High Court Of Kerala · (1958) KLJ 403

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 21, Order 21 Rule 86, Order 21 Rule 90Income Tax Act, 1961 — Section 66, 66(a)Limitation Act, 1963 — Section 5
High Courts15 Jan 1958Allowed

Rangaswami Gaundan and Others Vs State

High Court Of Kerala · (1958) KLJ 282

Criminal Procedure Code, 1898 (CrPC) — Section 164, 288, 337Evidence Act, 1872 — Section 133, 157Penal Code, 1860 (IPC) — Section 147, 149, 201, 302, 34
High Courts13 Jan 1958Dismissed

Velumpi Kunji Vs Velayudhan Gopala Panickan

High Court Of Kerala · AIR 1958 Ker 178

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100, 9Limitation Act, 1908 — Article 127, 144, 47, 28Travancore Ezhava Act, 1100 — Section 28, 29, 30
High Courts13 Jan 1958Allowed

K. Ari Vs State

High Court Of Kerala · AIR 1959 Ker 325 : (1959) CriLJ 1182 : (1958) 2 KLJ 159

Prevention of Cruelty to Animals Act, 1890 — Section 3, 3A
High Courts06 Jan 1958Allowed

Ouseph Devassi Vs State

High Court Of Kerala · AIR 1958 Ker 262 : (1958) CriLJ 1184 : (1958) 2 KLJ 121

Travancore Forest Act, 1968 — Section 33, 35, 39Travancore Timber Transit Rules — Rule 11, 26