High Courts17 Jun 1958
N. S. CHOODAMANI AND ANOTHER Vs COMMISSIONER OF Income Tax, MADRAS.
High Court Of Kerala · (1959) 35 ITR 676 : (1958) 2 KLJ 687
Income Tax Act, 1961 — Section 3, 34, 37
COURT ARCHIVE
High Court Of Kerala judgments, 1958
257 judgments · page 9 of 13
High Courts17 Jun 1958Dismissed
Union Bank Ltd. Vs N. Raghavan Nair
High Court Of Kerala · AIR 1959 Ker 204
Limitation Act, 1908 — Article 85
High Courts16 Jun 1958Allowed
Sankarankutty Menon Vs Chacko and Others
High Court Of Kerala · (1958) KLJ 675
Kerala Stay of Eviction Proceedings Act, 1957 — Section 2(3)
High Courts13 Jun 1958Dismissed
Narayanan Nair Vs Moyu
High Court Of Kerala · (1958) KLJ 1055
Constitution of India, 1950 — Article 227
High Courts13 Jun 1958Dismissed
Punkunnam-Erattupetta Motor Service Vs Regional Transport Authority and Others
High Court Of Kerala · (1958) KLJ 997
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 62
High Courts12 Jun 1958
M. O. THOMAKUTTY Vs COMMISSIONER OF Income Tax, TRAVANCORE-COCHIN AND MYSORE, BANGALORE.
High Court Of Kerala · (1958) 34 ITR 501
Income Tax Act, 1961 — Section 66(2)
High Courts10 Jun 1958Dismissed
Govindan Vs Damodara Plappalli
High Court Of Kerala · (1958) KLJ 585
Kerala Stay of Eviction Proceedings Act, 1957 — Section 3(a)
High Courts10 Jun 1958Dismissed
K.N. Ramachandran Vs Kanni Velan
High Court Of Kerala · (1958) 06 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Section 64Provincial Insolvency Act, 1920 — Section 28A
High Courts10 Jun 1958Allowed
Edapally Valia Raja Vs Chacko
High Court Of Kerala · AIR 1959 Ker 83
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 48(1)
High Courts09 Jun 1958Dismissed
Municipal Health Officer, Kozhikode Vs Chekkutty
High Court Of Kerala · (1958) KLJ 599
High Courts09 Jun 1958Dismissed
The Food Inspector, Municipal Council, Alleppy Vs Karuppaiya Nadar
High Court Of Kerala · AIR 1959 Ker 217 : (1959) CriLJ 840
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)
High Courts09 Jun 1958Dismissed
Venkiteswara Iyer Vs Vasudeva Pai
High Court Of Kerala · (1958) KLJ 580
Kerala Stay of Eviction Proceedings Act, 1957 — Section 3(c)
High Courts06 Jun 1958
Lakshmana Vasudeva Co. Vs Gopalan
High Court Of Kerala · AIR 1959 Ker 376 : (1958) 2 KLJ 583
Provincial Insolvency Act, 1920 — Section 41, 75
High Courts06 Jun 1958Allowed
Eapen Mathai Vs Abdul Kadir Kunju
High Court Of Kerala · AIR 1958 Ker 399
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts04 Jun 1958
Krishna Pillai Vs Kunjikkavamma Thampuran and Others
High Court Of Kerala · (1958) KLJ 1027
High Courts02 Jun 1958Dismissed
Municipal Health Officer, Kozhikode Vs Velu Chekkutty
High Court Of Kerala · AIR 1958 Ker 356 : (1958) CriLJ 1397
High Courts02 Jun 1958Allowed
Parameswearn Nair Vs Aiyappan Pillai
High Court Of Kerala · AIR 1959 Ker 206
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44
High Courts30 May 1958Dismissed
Shankaran Nambudiripad Vs Parameswaran Nambudiri
High Court Of Kerala · AIR 1959 Ker 156
Civil Procedure Code, 1908 (CPC) — Section 11