High Courts18 Mar 1959
Raman Narayanan Vs Chathunny
High Court Of Kerala · AIR 1960 Ker 38
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11Limitation Act, 1908 — Article 95
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 16 of 20
High Courts18 Mar 1959Dismissed
M. Alavi and Another Vs State
High Court Of Kerala · AIR 1960 Ker 94
Evidence Act, 1872 — Section 115Sales of Goods Act, 1930 — Section 12(3), 17
High Courts18 Mar 1959Dismissed
Lekshminarayanan Potti Vs Bhargavi Antharjanam
High Court Of Kerala · (1959) KLJ 750
High Courts17 Mar 1959Dismissed
Rajamma Vs Karthiayani Amma Karthiayani Amma Vs Rajamma
High Court Of Kerala · AIR 1960 Ker 46
Limitation Act, 1908 — Section 7
High Courts17 Mar 1959
Pareekutty Haji Vs Parameswaran Nambudiri and Others
High Court Of Kerala · (1959) KLJ 766
High Courts16 Mar 1959Dismissed
Mrs. Parvathy Sankaran and Others Vs Commissioner of Income Tax
High Court Of Kerala · AIR 1960 Ker 43 : (1960) 40 ITR 586
Cochin Income Tax Act, 1117 — Section 109(2), 43Income Tax Act, 1922 — Section 33A
High Courts16 Mar 1959
Lekshmikutty Neithiar Vs Ammu and Others
High Court Of Kerala · (1959) KLJ 863
Constitution of India, 1950 — Article 13, 14, 19, 31, 31A
High Courts16 Mar 1959
Damodaran Marar Vs Commr. of Agricultural Income Tax, Trivandrum
High Court Of Kerala · (1959) KLJ 537
High Courts13 Mar 1959Allowed
Krishna Moosad and Another Vs Hindu Religious Endowments Board and Others
High Court Of Kerala · (1959) KLJ 560
High Courts13 Mar 1959Allowed
Vasudevan and Others Vs State of Kerala
High Court Of Kerala · (1959) 3 KLJ 830 : (1959) 2 LLJ 610
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 5, 5(1)
High Courts13 Mar 1959Allowed
Chellappan Vs State
High Court Of Kerala · AIR 1959 Ker 361 : (1959) CriLJ 1327
Kerala High Court Act, 1958 — Section 3
High Courts13 Mar 1959
Vasu Ezhuthassan Vs President, Kolazhy Panchayat
High Court Of Kerala · (1959) KLJ 487
Travancore-Cochin Panchayat Act, 1950 — Section 110, 56(c)Travancore-Cochin Panchayats (Validation of Imposition and Collection of Rates, Taxes, Cesses and Fees) Act, 1958 — Section 2
High Courts12 Mar 1959Allowed
Subbu Chettiar Vs Ayyavu Chettiar
High Court Of Kerala · AIR 1959 Ker 342 : (1959) CriLJ 1321
Penal Code, 1860 (IPC) — Section 499
High Courts12 Mar 1959Dismissed
Gotharu Namboodiripad Vs Ouseph Anthrayose
High Court Of Kerala · (1959) KLJ 1318
High Courts10 Mar 1959Allowed
Calicut-Wynad Motor Service (Private) Ltd. Vs State of Kerala and Others
High Court Of Kerala · AIR 1959 Ker 347
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44
High Courts10 Mar 1959
State of Kerala Vs Mathai
High Court Of Kerala · (1959) KLJ 454
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 347
High Courts10 Mar 1959Dismissed
Hajee Kunju Kamathu Vs Asikutti and Others
High Court Of Kerala · (1959) KLJ 543
High Courts09 Mar 1959Allowed
Abdul Latheef Vs Musthaf Ali and others
High Court Of Kerala · (1959) KLJ 455
Court Fees Act, 1870 — Section 7(iv)(b)
High Courts09 Mar 1959Dismissed
Ramakrishna Pillai Vs Thankamma
High Court Of Kerala · (1959) KLJ 448
Civil Procedure Code, 1908 (CPC) — Section 1
High Courts09 Mar 1959Dismissed
Kesava Pillai Ramakrishna Pillai Vs Dakshyani Amma Thankamma
High Court Of Kerala · AIR 1959 Ker 377
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 6Evidence Act, 1872 — section 101, 102, 103, 104Limitation Act, 1908 — Article 148, 3