High Courts06 Oct 1958Allowed
Ouseph Lukka Vs Ananthanarayana Iyer Ramakrishna Iyer Ananthanarayana Iyer Ramakrishna Iyer Vs Ouseph Lukka
High Court Of Kerala · AIR 1959 Ker 233
Contract Act, 1872 — Section 59
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 5 of 13
High Courts30 Sept 1958Allowed
Food Inspector, Kozhikode Vs Punsi Desai
High Court Of Kerala · AIR 1959 Ker 190 : (1959) CriLJ 712 : (1958) 2 KLJ 1150
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts30 Sept 1958Dismissed
Balakrishnan and Others Vs The Director of Handlooms and Others
High Court Of Kerala · (1958) KLJ 977
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(22)Penal Code, 1860 (IPC) — Section 52
High Courts27 Sept 1958
Official Liquidator Vs Krishna Kamath and Others
High Court Of Kerala · AIR 1959 Ker 388
Banking Companies Act, 1949 — Section 45, 45G, 45G(7)Companies Act, 1956 — Section 478
High Courts25 Sept 1958Dismissed
State Vs K. Kesavan and Another
High Court Of Kerala · AIR 1959 Ker 161 : (1959) CriLJ 594
Evidence Act, 1872 — Section 101, 102, 103, 104Motor Vehicles Act, 1939 — Section 123, 123(1), 42(1)
High Courts25 Sept 1958Allowed
M. Appukutty Vs The State
High Court Of Kerala · AIR 1959 Ker 16 : (1958) 9 STC 710
High Courts23 Sept 1958Dismissed
Koshi Vs A.D. Cotton Mills Ltd. and Another
High Court Of Kerala · (1958) KLJ 1169
Payment of Wages Act, 1936 — Section 15, 16, 2(kkk), 2(vi), 2(vi)
High Courts16 Sept 1958Allowed
P.K. Sathianesan Vs Sankaran Nadar
High Court Of Kerala · AIR 1959 Ker 154 : (1959) 3 KLJ 508
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 47 Rule 7(1)
High Courts16 Sept 1958
Kochu Muhmmad Kunju Ismail Vs Mohmmad Kadeja Umma
High Court Of Kerala · AIR 1959 Ker 151 : (1959) CriLJ 591 : (1958) 2 KLJ 1129
Penal Code, 1860 (IPC) — Section 494
High Courts15 Sept 1958Allowed
Raghavan Vs State of Kerala and Others
High Court Of Kerala · (1958) KLJ 1123
Constitution of India, 1950 — Article 226
High Courts15 Sept 1958
Krishna Bhatta and Others Vs Pammakke and Others
High Court Of Kerala · (1959) KLJ 219
Transfer of Property Act, 1882 — Section 63
High Courts12 Sept 1958
CHERIAN Vs Income Tax OFFICER, ERNAKULAM, AND ANOTHER.
High Court Of Kerala · (1959) 36 ITR 210 : (1958) 2 KLJ 1089
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 29, 46, 53
High Courts11 Sept 1958
In Re: Popular Bank Ltd.
High Court Of Kerala · AIR 1959 Ker 11 : (1958) 2 KLJ 950
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Companies Act, 1956 — Section 529Court Fees Act, 1870 — Article 1
High Courts09 Sept 1958Dismissed
Thommen Varkey Vs Govindan Nair Madhavan Nair and Others
High Court Of Kerala · AIR 1959 Ker 155
Transfer of Property Act, 1882 — Section 58, 60
High Courts08 Sept 1958Dismissed
Kamalakshi Amma Saraswati Amma Vs K. Bhaskara Menon
High Court Of Kerala · AIR 1961 Ker 154
Constitution of India, 1950 — Article 246(2), 254Guardians and Wards Act, 1890 — Section 25, 7(1)Hindu Minority and Guardianship Act, 1956 — Section 5, 6
High Courts04 Sept 1958Dismissed
Samuel Aaron Vs Damodaran
High Court Of Kerala · (1958) KLJ 1199
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 18
High Courts01 Sept 1958
Malayalam Plantations Ltd., Quilon Vs Commissioner of Income Tax, Mysore, Travancore-Cochin and Coorg, Bangalore
High Court Of Kerala · AIR 1959 Ker 34
Evidence Act, 1872 — Section 76, 77Income Tax (Appellate Tribunal) Rules, 1946 — Rule 10, 10(1)Income Tax Act, 1922 — Section 33(1), 67A