High Courts11 Aug 1959Partly Allowed
Abdulla and Others Vs Kunhammad alias Ahmad Kunhammad alias Ahmad Vs Abdulla and Others
High Court Of Kerala · AIR 1960 Ker 123
Evidence Act, 1872 — Section 13
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 10 of 20
High Courts11 Aug 1959
Sreedharan Pillai Vs State
High Court Of Kerala · (1959) KLJ 1143
Penal Code, 1860 (IPC) — Section 161
High Courts11 Aug 1959Dismissed
Mariyamma Anthrapper Vs Thresyamma Anthrapper
High Court Of Kerala · (1959) KLJ 1039
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts10 Aug 1959
Pathakutty Amma and Another Vs Chathukutty and Others
High Court Of Kerala · (1959) KLJ 949
Civil Procedure Code, 1908 (CPC) — Section 144Soldiers (Litigation) Act, 1925 — Section 5, 6Transfer of Property Act, 1882 — Section 52
High Courts10 Aug 1959Allowed
Superintendent Nellikai Estate Vs Their Workmen
High Court Of Kerala · AIR 1960 Ker 103
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15
High Courts10 Aug 1959
State Vs Theyyan
High Court Of Kerala · AIR 1960 Ker 147 : (1960) CriLJ 592
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 325
High Courts07 Aug 1959
Philip and Others Vs M/s. The Bata Shoe Co. (Pvt.) Ltd. and Another
High Court Of Kerala · (1959) KLJ 999
High Courts07 Aug 1959Partly Allowed
Tulsidas Mulji and Another Vs Ebrahimjee and Others Ebrahimjee and Others Vs Tulsidas Mulji and Another
High Court Of Kerala · AIR 1960 Ker 75
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 10Limitation Act, 1908 — Section 22(1)
High Courts07 Aug 1959Allowed
Chunilal Bhagwandas Gandhi Vs Ahamed Rowther
High Court Of Kerala · AIR 1960 Ker 156
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 6 Rule 17Partnership Act, 1932 — Section 4 , 42
High Courts06 Aug 1959Dismissed
Krishnankutty Vs Padmanabha Menon and Another
High Court Of Kerala · (1959) KLJ 1133
Transfer of Property Act, 1882 — Section 58(d)
High Courts06 Aug 1959Allowed
Gopinathan Nair Vs State
High Court Of Kerala · AIR 1960 Ker 63 : (1960) 1 LLJ 311
Constitution of India, 1950 — Article 311(2)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 21
High Courts05 Aug 1959Dismissed
Francis Vs Palai Central Bank Ltd.
High Court Of Kerala · (1959) KLJ 1036
High Courts05 Aug 1959Allowed
Raman Balan and Others Vs State
High Court Of Kerala · AIR 1960 Ker 263 : (1960) CriLJ 1091
Criminal Procedure Code, 1898 (CrPC) — Section 438, 439, 561, 561AKerala Stay of Eviction Proceedings (Amendment) Act, 1958 — Section 2(5), 6, 7APenal Code, 1860 (IPC) — Section 447
High Courts05 Aug 1959Dismissed
State Vs Thomas Abraham alias Kunjukutty
High Court Of Kerala · (1959) KLJ 904
High Courts04 Aug 1959Dismissed
Sivasankaran Pillai Vs State of Kerala
High Court Of Kerala · (1959) KLJ 834
Evidence Act, 1872 — Section 157, 8Penal Code, 1860 (IPC) — Section 342, 376, 377
High Courts04 Aug 1959Allowed
Sankaran Chettiar Vs K. Ramakrishna Pillai
High Court Of Kerala · AIR 1960 Ker 141 : (1960) CriLJ 479 : (1959) 3 KLJ 1240
Penal Code, 1860 (IPC) — Section 501
High Courts04 Aug 1959
Sarojini Amma and Others Vs Krishnan
High Court Of Kerala · (1959) KLJ 1131
Trusts Act, 1882 — Section 90
High Courts04 Aug 1959
In Re: Bank of Deccan Ltd.
High Court Of Kerala · AIR 1960 Ker 15 : (1960) 30 CompCas 284
Companies Act, 1956 — Section 633, 633(1), 633(2)
High Courts03 Aug 1959
Achamma George Vs Krishna Warrier
High Court Of Kerala · (1959) KLJ 847
Civil Procedure Code, 1908 (CPC) — Section 146
High Courts31 Jul 1959Allowed
Padmanabhan Nair Vs Vesudevan Nair and Another
High Court Of Kerala · (1959) KLJ 1095
Travancore Nair Act, 1912 — Section 31