COURT ARCHIVE

High Court Of Kerala judgments, 1958

257 judgments · page 4 of 13

High Courts24 Oct 1958Dismissed

Gopalan Achari Vs Chief Secretary to Govt., Trivandrum

High Court Of Kerala · AIR 1959 Ker 201 : (1959) 1 LLJ 144

Constitution of India, 1950 — Article 226, 310, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 9

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High Courts24 Oct 1958

In Re: Peethambaran

High Court Of Kerala · AIR 1959 Ker 165 : (1959) CriLJ 596

Criminal Procedure Code, 1898 (CrPC) — Section 341Penal Code, 1860 (IPC) — Section 302

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High Courts23 Oct 1958Dismissed

M.G. Koshi Vs A.D. Cotton Mills Ltd.

High Court Of Kerala · AIR 1959 Ker 332 : (1959) 2 LLJ 52

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 15, 16, 9(7)Payment of Wages Act, 1936 — Section 2(7), 7(2)

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High Courts21 Oct 1958Allowed

Narayanan Vs Padmanabhan

High Court Of Kerala · (1959) KLJ 39

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97

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High Courts17 Oct 1958

Mathai Thommen Vs State

High Court Of Kerala · AIR 1959 Ker 241 : (1959) CriLJ 1069

Criminal Procedure Code, 1898 (CrPC) — Section 361(1), 361(2), 537High Court Rules and Orders, 1950 — Rule 21

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High Courts17 Oct 1958

State Vs Raghavan Pillai and Another

High Court Of Kerala · AIR 1959 Ker 248 : (1959) CriLJ 1074

Criminal Procedure Code, 1898 (CrPC) — Section 225, 243, 537Motor Vehicles Act, 1939 — Section 123(1), 42(1)

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High Courts16 Oct 1958

Krishnan Vs Joint Director of Industries and Commerce (Coir) and Others

High Court Of Kerala · (1959) KLJ 93

Constitution of India, 1950 — Article 226

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High Courts15 Oct 1958

State Vs Pokker and Others

High Court Of Kerala · AIR 1959 Ker 53 : (1959) CriLJ 194

Criminal Procedure Code, 1898 (CrPC) — Section 201, 346(1), 439, 526, 526(1)

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High Courts15 Oct 1958Allowed

Luka Vs Kerala State Electricity Board and Another

High Court Of Kerala · (1959) KLJ 88

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24(1)

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High Courts15 Oct 1958Dismissed

N. Madhavan Unnithan Vs State

High Court Of Kerala · AIR 1959 Ker 338

Constitution of India, 1950 — Article 14, 226, 310(1), 311

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High Courts14 Oct 1958Allowed

Chacko Vs State of Kerala

High Court Of Kerala · (1958) KLJ 1202

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High Courts14 Oct 1958Allowed

Achutha Menon and Others Vs Anna Cheriyan and Others

High Court Of Kerala · (1958) KLJ 1136

Contract Act, 1872 — Section 188, 237Transfer of Property Act, 1882 — Section 38, 50(b)

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High Courts14 Oct 1958

KRISHNASWAMI IYER Vs COMMISSIONER OF Income Tax, MYSORE, TRAVANCORE-COCHIN and COORG.

High Court Of Kerala · (1959) 36 ITR 233 : (1958) 2 KLJ 1075

Travancore Income Tax Act, 1121 — Section 47

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High Courts13 Oct 1958Allowed

P. Sadayandi Nadar and Others Vs Venugopala Chetty and Others

High Court Of Kerala · AIR 1960 Ker 91

Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3), 24

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High Courts11 Oct 1958Allowed

Abdulla Vs Ayisumma

High Court Of Kerala · (1958) KLJ 954

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts09 Oct 1958

Krishnan Ezhuthassan Vs Nanikutty Amma

High Court Of Kerala · AIR 1959 Ker 368

Limitation Act, 1908 — Article 142, 144

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High Courts09 Oct 1958

George Vs South Indian Bank Ltd. and Another

High Court Of Kerala · AIR 1959 Ker 294

Contract Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 58, 72, 8

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High Courts09 Oct 1958Allowed

St. Mariammal Roman Catholic Church Vs Lekshmanan Nadar

High Court Of Kerala · AIR 1959 Ker 297

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 20A(2)

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High Courts09 Oct 1958Dismissed

Ravunni Menon Vs State

High Court Of Kerala · (1959) KLJ 729

Penal Code, 1860 (IPC) — Section 405, 409

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High Courts07 Oct 1958

Palai Central Bank Ltd. Vs Ramaswami Nadar

High Court Of Kerala · (1958) KLJ 1149

Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 6(1)

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