High Courts24 Nov 1958
Janamma Vs Kuttappa Panicker
High Court Of Kerala · AIR 1959 Ker 366 : (1959) CriLJ 1328
Criminal Procedure Code, 1898 (CrPC) — Section 488(1), 488(2)Evidence Act, 1872 — Section 112
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 3 of 13
High Courts21 Nov 1958Allowed
Neelakantan Narayanan Vs Kesavan Padmanabhan
High Court Of Kerala · AIR 1960 Ker 100
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97(2)
High Courts21 Nov 1958Dismissed
Madhavan Nair Vs Kunchu Nair
High Court Of Kerala · (1959) KLJ 130
Contract Act, 1872 — Section 23
High Courts20 Nov 1958
COMMISSIONER OF Income Tax, KERALA Vs KOZHIKODE WYANAD MOTOR SERVICE LTD.
High Court Of Kerala · (1959) 37 ITR 311 : (1959) 3 KLJ 47
Income Tax Act, 1961 — Section 33BIncome Tax and Business Profits Tax (Amendment) Act, 1948 — Section 1(2)
High Courts18 Nov 1958Dismissed
John Vs Sherthalai Municipality
High Court Of Kerala · AIR 1959 Ker 323 : (1959) CriLJ 1180
Criminal Procedure Code, 1898 (CrPC) — Section 342AEvidence Act, 1872 — Section 167Travancore District Municipalities Act, 1116 — Section 133
High Courts18 Nov 1958
In Re: Chathukutty
High Court Of Kerala · AIR 1959 Ker 119 : (1959) CriLJ 474
Criminal Procedure Code, 1898 (CrPC) — Section 340
High Courts17 Nov 1958
Narayana Pillai [Indian Express Office, (Branch) Trivandrum] Vs Industrial Tribunal and Another
High Court Of Kerala · (1959) 2 LLJ 182
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts14 Nov 1958Allowed
Govindan Kutty Nair Vs C.R. Das
High Court Of Kerala · AIR 1959 Ker 160
Civil Procedure Code, 1908 (CPC) — Section 15Trivandrum City Municipal Act, 1116 — Section 62Trivandrum City Municipal Rules, 1116 — Rule 1
High Courts12 Nov 1958Dismissed
Janardhanan Vs Kuppandy
High Court Of Kerala · AIR 1959 Ker 215 : (1959) 3 KLJ 119
Malabar Tenancy Act, 1930 — Section 2(14)
High Courts12 Nov 1958Allowed
Kunhamboo Nambiar Vs Chindan Nambiar and Another
High Court Of Kerala · (1959) KLJ 37
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 191, 192, 193, 195, 471
High Courts11 Nov 1958Dismissed
Xavier Vs Michayel
High Court Of Kerala · (1959) KLJ 166
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10(1), Order 9 Rule 9Transfer of Property Act, 1882 — Section 91(f)
High Courts07 Nov 1958
N.N. Ananthanarayana Iyer and Others Vs Agricultural Income Tax and Sales Tax Officer and Others
High Court Of Kerala · AIR 1959 Ker 182
Constitution of India, 1950 — Article 14, 245, 246, 372(3)States Reorganisation Act, 1956 — Section 120Travancore-Cochin Agricultural Income Tax Act, 1950 — Section 1, 2, 2(10), 3, 3(4)
High Courts04 Nov 1958
Chacko Vs Cherian
High Court Of Kerala · (1959) KLJ 78
Provincial Insolvency Act, 1920 — Section 28(7), 4, 4(2), 53Transfer of Property Act, 1882 — Section 43
High Courts31 Oct 1958
Helen Rubber Industries Ltd., Kottayam Vs Commissioner of Income Tax, Madras
High Court Of Kerala · AIR 1959 Ker 279 : (1959) 36 ITR 544
Income Tax Act, 1922 — Section 23, 24(2), 4, 4(3)Taxation Laws (Part B States) (Removal of Difficulties) Order, 1950 — Section 3Travancore Income Tax Act, 1121 — Section 32(2)
High Courts29 Oct 1958Dismissed
The Star Tile Works Ltd., Kallai and Others Vs N. Govindan and Others
High Court Of Kerala · AIR 1959 Ker 254
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 153, 155, 167, 176(5)Official Trustees Act, 1913 — Section 14, 6
High Courts29 Oct 1958Dismissed
Jerome and Another Vs Addl. Income Tax Officer, Alleppey and Others
High Court Of Kerala · (1958) KLJ 1038
Constitution of India, 1950 — Article 226
High Courts28 Oct 1958Allowed
Kunhukutty Amma and Others Vs Ravunni Menon and Others
High Court Of Kerala · (1959) KLJ 158
Hindu Religious Endowments Act — Section 76
High Courts27 Oct 1958Dismissed
Sekhara Menon Vs Executive 1st Class Magistrate, Ottapalam and Others
High Court Of Kerala · AIR 1959 Ker 275 : (1959) CriLJ 1082
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 115
High Courts27 Oct 1958Allowed
Souriyar Luka Vs Kerala State Electricity Board
High Court Of Kerala · AIR 1959 Ker 199
Electricity Act, 1910 — Section 24(1)