COURT ARCHIVE

High Court Of Kerala judgments, 1959

388 judgments · page 13 of 20

High Courts03 Jul 1959Allowed

Krishna Bhatt Vs Mukunda Prabhu

High Court Of Kerala · (1959) KLJ 935

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High Courts03 Jul 1959Dismissed

Govindan Nair Vs Kundan Nair and Others

High Court Of Kerala · (1959) KLJ 901

Civil Procedure Code, 1908 (CPC) — Section 148, 151

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High Courts03 Jul 1959Allowed

Kannan and Others Vs Chirudu and Others

High Court Of Kerala · AIR 1960 Ker 93 : (1959) 3 KLJ 899

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts02 Jul 1959Dismissed

Rama Varma Valia Raja Vs Inspector, H. R. and C. E. (Administration) Department and Others

High Court Of Kerala · (1959) KLJ 1207

Constitution of India, 1950 — Article 166, 226, 227

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High Courts02 Jul 1959Dismissed

Arumughom Pillai Vs Janardhana Panicker and Others

High Court Of Kerala · (1959) KLJ 970

Cochin Nayar Act, 1113 — Section 22

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High Courts01 Jul 1959Allowed

Raphel Vs State

High Court Of Kerala · (1959) KLJ 818

Criminal Procedure Code, 1898 (CrPC) — Section 423(1)(b), 439, 59Penal Code, 1860 (IPC) — Section 304, 323, 447

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High Courts29 Jun 1959Dismissed

Dahyabhai Patel and Co. Vs Union of India (UOI)

High Court Of Kerala · AIR 1960 Ker 135

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Railways Act, 1890 — Section 77 , 80

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High Courts29 Jun 1959

Krishnan Nair Vs Velayudhan

High Court Of Kerala · (1959) KLJ 776

Constitution of India, 1950 — Article 227

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High Courts26 Jun 1959

Damodaran Vs Director, State Transport Department and Another

High Court Of Kerala · (1959) KLJ 1048

Constitution of India, 1950 — Article 226

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High Courts26 Jun 1959

Govindan Vs Chacko

High Court Of Kerala · (1959) KLJ 1001

Civil Procedure Code, 1908 (CPC) — Section 108, 115

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High Courts25 Jun 1959

Aliamma and Others Vs Saraswathy Antharjanam

High Court Of Kerala · (1959) KLJ 979

Travancore Malayala Brahim Act, 1106 — Section 8

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High Courts24 Jun 1959

Gopalakrishna Kediloya Vs Krishna Bhatta

High Court Of Kerala · AIR 1960 Ker 74 : (1960) CriLJ 228 : (1959) 3 KLJ 722

Penal Code, 1860 (IPC) — Section 426, 429

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High Courts22 Jun 1959

Vijayan Vs State of Kerala

High Court Of Kerala · (1959) KLJ 664

Penal Code, 1860 (IPC) — Section 147, 148, 149, 162, 324

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High Courts19 Jun 1959

Kutti Enuri Nethiar and Another Vs Union Timber Traders and Others Union Timber Traders and Others Vs Kutti Enuri Nethiar and Another

High Court Of Kerala · AIR 1960 Ker 69

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts16 Jun 1959

Damodaran and Others Vs State

High Court Of Kerala · AIR 1960 Ker 58

Constitution of India, 1950 — Article 245, 265Travancore-Cochin Vehicles Taxation Act, 1950 — Section 18(1), 3, 3(1)

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High Courts16 Jun 1959Dismissed

Krishnamma Naidu Vs Krishna Iyer

High Court Of Kerala · AIR 1960 Ker 122

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High Courts12 Jun 1959Allowed

Catholic Union Bank Ltd. Vs Poulo and Others

High Court Of Kerala · (1959) KLJ 733

Contract Act, 1872 — Section 23

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High Courts12 Jun 1959Allowed

Management of the S.N. V. Sadanam Vs General Secretary, Trivandrum Taluk Hotel Workers'' Union and Others

High Court Of Kerala · (1959) KLJ 1312

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High Courts12 Jun 1959

Kuttan Pillai and Others Vs Government of T-C. and Others

High Court Of Kerala · (1959) KLJ 945

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High Courts11 Jun 1959

Arumukham and another Vs Velayudha Menon and another

High Court Of Kerala · (1959) KLJ 840

Malabar Tenancy (Amendment) Act, 1954 — Section 25(3)Malabar Tenancy Act, 1929 — Section 43

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