High Courts10 Jul 1958Allowed
Thomas and Another Vs State
High Court Of Kerala · (1959) KLJ 446
Penal Code, 1860 (IPC) — Section 64
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 8 of 13
High Courts09 Jul 1958Dismissed
Raman Bhattathiripad Vs Devasena Antharjanam
High Court Of Kerala · (1958) KLJ 1061
Limitation Act, 1963 — Article 134Malabar Compensation for Tenants Improvements Act, 1899 — Section 5
High Courts08 Jul 1958
Neelakanta Pillai Vs Madhavi Amma and Others
High Court Of Kerala · (1958) KLJ 916
Travancore Nair Act, 1912 — Section 18
High Courts08 Jul 1958Dismissed
Kunhi Moideen Kutty Haji Vs Abdul Khader and Others
High Court Of Kerala · (1958) KLJ 1009
Mappila Marumakkathayam Act, 1939 — Section 8
High Courts07 Jul 1958Allowed
United Timber and Cashew Products (Private) Ltd. Vs Collector of Malabar and Another
High Court Of Kerala · (1958) KLJ 1000
Constitution of India, 1950 — Article 114, 226
High Courts07 Jul 1958Dismissed
C.K. Achuthan Vs State of Kerala and Others
High Court Of Kerala · AIR 1959 Ker 239
Constitution of India, 1950 — Article 16, 226
High Courts07 Jul 1958Allowed
Food Inspector, Trivandrum Vs S. Kunju
High Court Of Kerala · AIR 1959 Ker 371 : (1959) CriLJ 1330
Criminal Procedure Code, 1898 (CrPC) — Section 251, 255APrevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts07 Jul 1958
Emunni Panicker Vs Krishna Panicker and Others
High Court Of Kerala · (1958) KLJ 805
Kerala Stay of Eviction Proceedings Act, 1957 — Section 2(1)
High Courts03 Jul 1958
K.P. Ambady and Others Vs K.M. Balan
High Court Of Kerala · AIR 1959 Ker 27
Civil Procedure Code, 1908 (CPC) — Section 145, 51Contract Act, 1872 — Section 151, 152, 74
High Courts02 Jul 1958Dismissed
Janakikutty Amma Vs Kesavan Unnithan and Others
High Court Of Kerala · (1958) KLJ 790
High Courts01 Jul 1958Dismissed
Gopalakrishna Pillai Vs Narayanan
High Court Of Kerala · AIR 1959 Ker 406
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13, 149 , 151
High Courts27 Jun 1958Dismissed
Muhammad Kutti Haji Vs Vasudevan Namboori
High Court Of Kerala · (1958) KLJ 1086
High Courts26 Jun 1958Dismissed
Mathew Vs Sivaramakrishna Aiyar
High Court Of Kerala · (1958) KLJ 998
Holdings (Stay of Execution Proceedings) Act, 1950 — Section 4Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 3
High Courts26 Jun 1958Dismissed
Sait Nagjee Purushotham and Co. Ltd. Vs Rarukutti
High Court Of Kerala · (1958) KLJ 704
Provincial Small Cause Courts Act, 1887 — Section 15, 2, 2(5), 25
High Courts26 Jun 1958Dismissed
Chathukutty Raruputty Vs Sait Nagjee Purushotam and Co. Ltd. Sait Nagjee Purushotam and Co. Ltd. Vs Chathukutty Raruputty
High Court Of Kerala · AIR 1959 Ker 356
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 85Payment of Wages Act, 1936 — Section 15, 22
High Courts24 Jun 1958Dismissed
Travancore Forward Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1958) KLJ 628
Travancore-Cochin Vehicles Taxation Act, 1950 — Section 4(1)(a)
High Courts18 Jun 1958Dismissed
Catholic Bank of India, LtD. Vs Venkata Subramonia Iyer and Another
High Court Of Kerala · (1958) KLJ 994
Constitution of India, 1950 — Article 226
High Courts18 Jun 1958
Firm Sulaiman Hassan and Sons, Alleppey Vs Commissioner of Income Tax, Bangalore
High Court Of Kerala · AIR 1959 Ker 110 : (1959) 36 ITR 169
Income Tax Act, 1922 — Section 26A, 59Income Tax Rules, 1962 — Rule 3
High Courts17 Jun 1958
DHARAMSAY KAPURCHAND GANDHI Vs COMMISSIONER OF Income Tax MYSORE TRAVANCORE-COCHIN AND COORG.
High Court Of Kerala · (1959) 35 ITR 787 : (1958) 2 KLJ 728
Travancore Income Tax Act, 1121 — Section 4(1)(b)(iii)