High Courts11 Jun 1959
Koru Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · AIR 1960 Ker 41
Income Tax Act, 1922 — Section 10
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 14 of 20
High Courts11 Jun 1959Dismissed
Varki Vs Miss Thomas and Another
High Court Of Kerala · (1959) KLJ 852
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(3)
High Courts10 Jun 1959Dismissed
State of Kerala Vs Natesa Gounder and Another
High Court Of Kerala · (1959) KLJ 1005
Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts10 Jun 1959
Kunchikavu Vs Kesavan Nayar Kesavan Nayar Vs Kunchikavu
High Court Of Kerala · AIR 1960 Ker 79
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts08 Jun 1959Dismissed
Srimad Anantheshwar Temple and Others Vs Ananda Baliga and Others
High Court Of Kerala · (1959) KLJ 671
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 1(3), 92, 93Constitution of India, 1950 — Article 1, 10, 11, 12, 13, 13States Reorganisation Act, 1956 — Section 60
High Courts03 Jun 1959Dismissed
Krishnan Achari Vs Parthasarathy
High Court Of Kerala · (1959) KLJ 889
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, Order 2 Rule 3
High Courts01 Jun 1959Allowed
Kunhiraman Vs Special Range Officer and Another
High Court Of Kerala · (1959) KLJ 593
Evidence Act, 1872 — Section 25
High Courts01 Jun 1959Allowed
Joseph Vs John John Vs Joseph
High Court Of Kerala · AIR 1960 Ker 27
Limitation Act, 1908 — Article 144
High Courts01 Jun 1959Dismissed
State Vs Kunchu and Others
High Court Of Kerala · AIR 1960 Ker 13
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
High Courts29 May 1959Allowed
Kochappan alias Thomayi Vs State
High Court Of Kerala · (1959) KLJ 716
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 145, 3Penal Code, 1860 (IPC) — Section 101, 304, 307, 324
High Courts25 May 1959Dismissed
Municipal Commissioner, Attingal Vs Sekharan
High Court Of Kerala · (1959) KLJ 641
High Courts25 May 1959Dismissed
Ammukkutty Amma Vs Krishnan Nair
High Court Of Kerala · (1959) KLJ 912
High Courts25 May 1959Dismissed
Ex-officio Chitty Registrar, Meenachil Vs Chacko
High Court Of Kerala · (1959) KLJ 668
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 May 1959Allowed
Varadaraja Iyer Vs Krishna Iyer and Others
High Court Of Kerala · (1959) KLJ 765
High Courts18 Apr 1959Dismissed
Kunhootty alias Ulahannan Vs State
High Court Of Kerala · AIR 1960 Ker 120 : (1960) CriLJ 477
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304
High Courts09 Apr 1959
Chandy Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1960 Ker 164
Constitution of India, 1950 — Article 14, 226Travancore Abkari Act, 1073 — Section 14, 26
High Courts09 Apr 1959Allowed
Velayudhan Pillai Vs State of Kerala and Others
High Court Of Kerala · (1959) KLJ 606
Constitution of India, 1950 — Article 226, 227
High Courts07 Apr 1959Allowed
R.K.V. Motors and Timbers Ltd. Vs Regional Transport Authority, Trivandrum
High Court Of Kerala · AIR 1960 Ker 35
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62, 64
High Courts03 Apr 1959Allowed
Akhileswara Iyer Vs Cochin Devaswom Board
High Court Of Kerala · AIR 1959 Ker 390
Constitution of India, 1950 — Article 226