High Courts04 Dec 1958
Manavalan Vs Registrar of Companies, Trivandrum
High Court Of Kerala · (1958) KLJ 1285
Constitution of India, 1950 — Entry 32
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 2 of 13
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 Courts02 Dec 1958Allowed
Vasudevan Vs R. Viswalakshmi
High Court Of Kerala · AIR 1959 Ker 403
Hindu Minority and Guardianship Act, 1956 — Section 6
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
High Courts01 Dec 1958
Palai Central Bank Ltd. Vs C. Ramaswami Nadar
High Court Of Kerala · AIR 1959 Ker 194
Civil Procedure Code, 1908 (CPC) — Section 9Travancore Civil Procedure Code, 1100 — Section 11, 31(1), 34, 38, 47
High Courts01 Dec 1958
Travancore Ogale Glass Manufacturing Company, Ltd. Vs Their workmen and Others
High Court Of Kerala · (1959) 3 KLJ 147 : (1959) 2 LLJ 47
Constitution of India, 1950 — Article 226
High Courts01 Dec 1958
Sundareswaran Vs Industrial Tribunal and Another
High Court Of Kerala · (1959) 1 LLJ 510
Constitution of India, 1950 — Article 226
High Courts01 Dec 1958Allowed
Vasudevan Vs Visalakshi
High Court Of Kerala · (1959) KLJ 106
Guardians and Wards Act, 1890 — Section 25, 7Hindu Minority and Guardianship Act, 1956 — Section 6, 6(a), 6(a)
High Courts01 Dec 1958
Chandi Vs State of Travancore
High Court Of Kerala · (1959) 3 KLJ 194 : (1959) 2 LLJ 507
High Courts28 Nov 1958
Mathan Philip Vs Ithak Ithak Vs Mathan Philip
High Court Of Kerala · AIR 1960 Ker 98
Transfer of Property Act, 1882 — Section 52
High Courts28 Nov 1958Allowed
R. Sankar Vs State
High Court Of Kerala · AIR 1959 Ker 100 : (1959) CriLJ 464
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 198, 198B, 198B(13), 198B(3)Evidence Act, 1872 — Section 101, 104
High Courts26 Nov 1958
Mayankutty Vs Parukutty Amma and Another
High Court Of Kerala · (1959) KLJ 90
Limitation Act, 1908 — Article 134Travancore Limitation Act, 1100 — Article 122
High Courts26 Nov 1958
Mathew Vs Industrial Tribunal and Others
High Court Of Kerala · (1959) 2 LLJ 58
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 2
High Courts26 Nov 1958
Jai Hind Motor Service Vs Venkitaswami and Others
High Court Of Kerala · (1959) 1 LLJ 504
Constitution of India, 1950 — Article 136, 223, 226Industrial Disputes Act, 1947 — Section 10, 33, 33A
High Courts26 Nov 1958Dismissed
S.L. Emmatty, Proprietor, Jai Hind Motor Service, Ernakulam Vs C. Venkitaswami Naidu and Others
High Court Of Kerala · AIR 1959 Ker 291
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 33, 33A
High Courts26 Nov 1958Dismissed
Kuttikrishnan Nair Vs Madhavan Nair
High Court Of Kerala · AIR 1959 Ker 382
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 47
High Courts25 Nov 1958
Feroke Match Works and Another Vs Labour Court and Others
High Court Of Kerala · (1959) 3 KLJ 416 : (1959) 2 LLJ 505
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36
High Courts24 Nov 1958Dismissed
Kadisumma and Others Vs Abdulrahiman and Another
High Court Of Kerala · (1959) KLJ 117
Civil Procedure Code, 1908 (CPC) — Section 115