High Courts09 Mar 1959Dismissed
Kali and Others Vs Narayana Pillai and Others
High Court Of Kerala · (1959) KLJ 681
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 17 of 20
High Courts09 Mar 1959Dismissed
Balakrishnan Nair Vs Bhaskaran Nair
High Court Of Kerala · (1959) KLJ 516
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22(3)
High Courts05 Mar 1959Dismissed
S.K.G.S.B. Samooham Vs Cranganore Srikrishnaswamy Dewaswom and Another
High Court Of Kerala · (1959) KLJ 443
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 12
High Courts04 Mar 1959Allowed
Philip Vs State of Kerala and Others
High Court Of Kerala · (1959) KLJ 559
Travancore-Cochin Panchayat Act, 1950 — Section 115(2)
High Courts04 Mar 1959Dismissed
Kunhi Lekshmi alias Leela Amma and Others Vs Mrs. R. Rugmani alias Subhadra Amma and Others
High Court Of Kerala · AIR 1960 Ker 47
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 115, 192, 193, 194
High Courts04 Mar 1959Dismissed
Narayanan Vs State of Kerala
High Court Of Kerala · (1959) KLJ 623
Penal Code, 1860 (IPC) — Section 300
High Courts03 Mar 1959Dismissed
Uthuppu Vs Varki
High Court Of Kerala · (1959) KLJ 629
Evidence Act, 1872 — Section 110
High Courts03 Mar 1959Dismissed
Sani Vs Chandrika and Others
High Court Of Kerala · (1959) KLJ 395
Cochin Namboodiri Act, 1114 — Section 14
High Courts02 Mar 1959Dismissed
Sreedharan Pillai Vs Narayana Pillai and Others
High Court Of Kerala · (1959) KLJ 633
High Courts27 Feb 1959Dismissed
Travancore Forward Bank Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1959) KLJ 388
Travancore-Cochin Vehicles Taxation Act, 1950 — Section 4(1)(a)
High Courts26 Feb 1959
Balakrishnan alias Balappan Vs State
High Court Of Kerala · (1959) KLJ 1313
Penal Code, 1860 (IPC) — Section 304, 324
High Courts25 Feb 1959Allowed
N. Ramadasa Kamath Vs M. Kalliani and Another
High Court Of Kerala · AIR 1960 Ker 183
Succession Act, 1925 — Section 131, 138
High Courts25 Feb 1959Dismissed
Kunhibi Vs Land Acquisition Officer, Kozhikode
High Court Of Kerala · AIR 1960 Ker 80
Land Acquisition Act, 1894 — Section 18Limitation Act, 1908 — Section 12
High Courts23 Feb 1959
Simon Vs R.T.A. Alleppey and Another
High Court Of Kerala · (1959) KLJ 859
Motor Vehicles Act, 1988 — Section 62
High Courts23 Feb 1959Dismissed
V.K.S. Reddiar and Others Vs Commr. Municipal Corporation, Trivandrum and Another Respondents
High Court Of Kerala · (1959) KLJ 565
Constitution of India, 1950 — Article 226
High Courts23 Feb 1959
Lakshmi Amma Vs Rama Iyer
High Court Of Kerala · AIR 1960 Ker 52
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 67
High Courts23 Feb 1959Dismissed
Rama Rao Vs Krishnamma and Others
High Court Of Kerala · (1959) KLJ 626
Travancore Nair Act, 1912 — Section 36
High Courts20 Feb 1959
Commissioner of Income Tax, Kerala Vs Pathrose Rice and Oil Mills, Irinjalkuda
High Court Of Kerala · AIR 1959 Ker 246 : (1960) 40 ITR 353
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 4
High Courts20 Feb 1959Dismissed
Savithri Antharjanam Vs Eappen and Others
High Court Of Kerala · (1959) KLJ 702
Evidence Act, 1872 — Section 92
High Courts19 Feb 1959Allowed
Ouseph Yakob Vs Jose and Others
High Court Of Kerala · AIR 1959 Ker 309 : (1959) CriLJ 1170
Criminal Procedure Code, 1898 (CrPC) — Section 423, 439, 494