High Courts03 Apr 1959
State of Kerala Vs Raghavan and Another
High Court Of Kerala · (1959) KLJ 785
Penal Code, 1860 (IPC) — Section 302, 326, 34
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 15 of 20
High Courts02 Apr 1959Allowed
Thomas alias Thommachen and Another Vs State of Kerala
High Court Of Kerala · (1959) KLJ 957
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342, 374Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
High Courts01 Apr 1959Dismissed
George Vs Ernakulam Municipality
High Court Of Kerala · (1959) KLJ 1130
High Courts01 Apr 1959Dismissed
Kunhooty alias Ulahannan Vs State
High Court Of Kerala · (1959) KLJ 940
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts31 Mar 1959
Malabar Industrial Co. Ltd. Vs Industrial Tribunal, Trivandrum
High Court Of Kerala · AIR 1959 Ker 326
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts30 Mar 1959Dismissed
Kunjaru Vs State of Kerala
High Court Of Kerala · (1959) KLJ 965
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288, 342Penal Code, 1860 (IPC) — Section 302
High Courts26 Mar 1959Dismissed
Moosa Vs State and Others
High Court Of Kerala · AIR 1960 Ker 96
Constitution of India, 1950 — Article 31(2)
High Courts25 Mar 1959Dismissed
Kamalamma Vs Madhavan Pillai and Others
High Court Of Kerala · (1959) KLJ 530
Travancore-Cochin Compensation for Tenants Improvements Act, 1956 — Section 5(3)
High Courts25 Mar 1959Dismissed
Sreedharan Vs Chellappan and Others
High Court Of Kerala · (1959) KLJ 688
Travancore Ezhava Act, 1100 — Section 13
High Courts25 Mar 1959Dismissed
Achayi and Others Vs Chittanjoorkavu Devaswom and Another
High Court Of Kerala · (1959) KLJ 524
High Courts25 Mar 1959
State of Kerala Vs Sadasivan Pillai
High Court Of Kerala · (1959) KLJ 489
Penal Code, 1860 (IPC) — Section 341, 448, 452
High Courts23 Mar 1959Allowed
Velu Gopalan Vs Income Tax Officer
High Court Of Kerala · AIR 1959 Ker 370 : (1960) 38 ITR 141
Income Tax Act, 1922 — Section 44
High Courts23 Mar 1959
Gangadhara Menon Vs P.S.N. Motors Ltd., Trichur
High Court Of Kerala · AIR 1960 Ker 83 : (1959) 3 KLJ 853
Motor Vehicles Act, 1939 — Section 47
High Courts23 Mar 1959
Balakrishna Vs The State
High Court Of Kerala · AIR 1960 Ker 149
Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts20 Mar 1959
S. Kumaraswami Reddiar Vs Commissioner of Income Tax
High Court Of Kerala · AIR 1960 Ker 9
Income Tax Act, 1922 — Section 23(3)
High Courts20 Mar 1959
S. KUMARASWAMI REDDIAR Vs COMMISSIONER OF Income Tax, MYSORE, TRAVANCORE-COCHIN AND COORG.
High Court Of Kerala · (1960) 40 ITR 590
Evidence Act, 1872 — Section 6Income Tax Act, 1961 — Section 106
High Courts20 Mar 1959Dismissed
Narayanan Nair Vs Deputy Supdt. of Central Excise, Ernakulam
High Court Of Kerala · (1959) KLJ 584
Constitution of India, 1950 — Article 226
High Courts19 Mar 1959
Ouseph Vs State of Kerala
High Court Of Kerala · (1959) KLJ 782
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts18 Mar 1959Dismissed
Uthup Vs Kurian Kathanar
High Court Of Kerala · AIR 1960 Ker 90
Contract Act, 1872 — Section 61