High Courts05 Aug 1958
R.M. Palat Vs P.A. Nedungadi
High Court Of Kerala · AIR 1958 Ker 377
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 48 Rule 3Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 4, 59
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 7 of 13
High Courts01 Aug 1958
Subramonia Ayyar Vs State of Travancore-Cochin and Others
High Court Of Kerala · (1959) 1 LLJ 376
Constitution of India, 1950 — Article 226, 309, 310, 311, 313
High Courts01 Aug 1958Allowed
Kunju Moideen Methararu Vs Kandan
High Court Of Kerala · AIR 1959 Ker 146 : (1959) CriLJ 588
Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Penal Code, 1860 (IPC) — Section 40, 441, 447
High Courts30 Jul 1958Dismissed
Vulson Vs Kelukutty and Another
High Court Of Kerala · AIR 1959 Ker 174
Arbitration Act, 1940 — Section 13, 29, 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts29 Jul 1958Dismissed
Ali Mammad Kunhi Vs Kunhi Raman Nair and Others
High Court Of Kerala · (1958) KLJ 1004
High Courts25 Jul 1958
Kannan and Another Vs Krishnan Nair and Another
High Court Of Kerala · (1958) KLJ 763
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 20
High Courts25 Jul 1958Allowed
Khader Shah Vs R.T.A. Palghat, and Others
High Court Of Kerala · (1958) KLJ 992
Constitution of India, 1950 — Article 226
High Courts24 Jul 1958Dismissed
Ravi Brahmadathan Nambooripad Vs Devassy
High Court Of Kerala · AIR 1959 Ker 36 : (1958) 2 KLJ 740
Kanam Tenancy Act, 1955 — Section 3Kerala Stay of Eviction Proceedings Act, 1957 — Section 2(1), 4
High Courts23 Jul 1958Allowed
Chinnan Kesavan Vs Gouri Amma
High Court Of Kerala · AIR 1959 Ker 180
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
High Courts23 Jul 1958Dismissed
Raman Gangadharan and Others Vs Raman Narayanan and Others
High Court Of Kerala · AIR 1959 Ker 169
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4(3), Order 5 Rule 1, 11Travancore Ezhava Act, 1100 — Section 13
High Courts23 Jul 1958
Ummer Vs Sainuddin and Another
High Court Of Kerala · (1959) KLJ 65
Court Fees Act, 1870 — Article 17(6)Travancore-Cochin Court Fees Act, 1125 — Section 9
High Courts22 Jul 1958Dismissed
Kunhi Mohammed Vs State
High Court Of Kerala · AIR 1959 Ker 88 : (1959) CriLJ 457
Criminal Procedure Code, 1898 (CrPC) — Section 342, 367Evidence Act, 1872 — Section 101, 102, 103, 104, 133Penal Code, 1860 (IPC) — Section 161
High Courts21 Jul 1958Dismissed
Sankara Pillai Vs Parameswaran Pillai Parameswaran Pillai Vs Sankara Pillai
High Court Of Kerala · AIR 1959 Ker 352(1)
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts21 Jul 1958Dismissed
Das Isaac Vs Narayanan
High Court Of Kerala · (1958) KLJ 1247
Criminal Procedure Code, 1898 (CrPC) — Section 145, 253(2), 436
High Courts18 Jul 1958
Raman Pillai Gopala Pillai and Others Vs Madhavan Pillai Aiyappan Pillai and Others
High Court Of Kerala · AIR 1959 Ker 235
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Transfer of Property Act, 1882 — Section 5Travancore Nair Act, 1912 — Section 19
High Courts18 Jul 1958Dismissed
State Vs Pappachan
High Court Of Kerala · AIR 1959 Ker 98 : (1959) CriLJ 463 : (1958) 2 KLJ 868
Criminal Procedure Code, 1898 (CrPC) — Section 103
High Courts18 Jul 1958Dismissed
S.M. Rawther Vs Agrl. Income Tax and Sales Tax Officer, Devicolam and Another
High Court Of Kerala · (1958) KLJ 783
Constitution of India, 1950 — Article 226
High Courts17 Jul 1958
Krishnan Govindan Vs Chinnamma Chellamma and Others Chinnamma Chellamma and Others Vs Krishnan Govindan
High Court Of Kerala · AIR 1959 Ker 237
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 47, 14
High Courts15 Jul 1958
State Vs Sivasankaran Thampi
High Court Of Kerala · AIR 1959 Ker 55 : (1959) CriLJ 196 : (1958) 2 KLJ 1135
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(2)
High Courts10 Jul 1958Allowed
N.V. Thomas and Another Vs Kerala State
High Court Of Kerala · (1959) 10 STC 238
Penal Code, 1860 (IPC) — Section 64