High Courts17 Feb 1959
Ammad Haji Vs Kunhamboo and Others
High Court Of Kerala · (1959) KLJ 393
Penal Code, 1860 (IPC) — Section 427, 447, 448
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 18 of 20
High Courts17 Feb 1959Allowed
Mathew Vs Regional Transport Authority, Kottayam and Others
High Court Of Kerala · AIR 1960 Ker 85
Central Motor Vehicles Rules, 1989 — Rule 165Motor Vehicles Act, 1939 — Section 57(3)
High Courts17 Feb 1959Allowed
Sanitary Inspector, Quilon Municipality Vs Vararaju
High Court Of Kerala · AIR 1960 Ker 81 : (1960) CriLJ 348
Travancore Public Health Act, 1121 — Section 152
High Courts16 Feb 1959Allowed
Kesavan Embranthiri Vs Krishnan Embranthiri and Others
High Court Of Kerala · (1959) KLJ 390
Kerala Nambudiri Act, 1958 — Section 13
High Courts16 Feb 1959Dismissed
Subhodaya Corporation Vs The Sales Tax Officer and Another
High Court Of Kerala · (1959) 10 STC 356
Constitution of India, 1950 — Article 372, 48, 54, 9
High Courts16 Feb 1959Allowed
Ismail Vs Income Tax Officer
High Court Of Kerala · AIR 1960 Ker 92
Income Tax Act, 1922 — Section 16(2)
High Courts13 Feb 1959Allowed
Kochunarayana Pillai and Others Vs Kochupadmanabha Pillai
High Court Of Kerala · (1959) KLJ 616
Arbitration Act, 1940 — Section 8
High Courts13 Feb 1959
Chittadi Estate Vs Industrial Tribunal and Others
High Court Of Kerala · (1959) 2 LLJ 184
Industrial Disputes Act, 1947 — Section 10, 2
High Courts13 Feb 1959Dismissed
State Vs Mohammed Ibrahim
High Court Of Kerala · AIR 1959 Ker 351 : (1959) CriLJ 1323 : (1959) 3 KLJ 367
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 2(1), 23(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts12 Feb 1959Dismissed
State Vs Pappachan
High Court Of Kerala · AIR 1960 Ker 153 : (1960) CriLJ 596
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 342
High Courts12 Feb 1959Dismissed
Kuruvilla Vs Kuruvilla and Others
High Court Of Kerala · AIR 1959 Ker 405
Arbitration Act, 1940 — Section 14
High Courts12 Feb 1959Dismissed
Raman Namboodiri Vs Chaldean Syrian Bank Ltd.
High Court Of Kerala · AIR 1960 Ker 84
Succession Act, 1925 — Section 214
High Courts11 Feb 1959Dismissed
Rev. Fr. Jose Callian Vs Director of Public Instruction
High Court Of Kerala · AIR 1959 Ker 331 : (1959) 3 KLJ 650
Constitution of India, 1950 — Article 30(2)
High Courts06 Feb 1959
Star Tile Works Ltd. Vs Commissioner of Income Tax, Madras
High Court Of Kerala · (1959) KLJ 385
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts06 Feb 1959
Commissioner of Income Tax, Madras Vs Star Tile Works Ltd.
High Court Of Kerala · AIR 1959 Ker 252
Income Tax Act, 1922 — Section 10(2)
High Courts06 Feb 1959
Punnen Punnen Vs Varkey Anna and Others
High Court Of Kerala · AIR 1960 Ker 54
Succession Act, 1925 — Section 82
High Courts05 Feb 1959Dismissed
Mohammed Rawther Peria Meeran Rawther Vs Catholic Bank of India Ltd., Changanachery and Another
High Court Of Kerala · AIR 1960 Ker 137
Limitation Act, 1908 — Section 30Part B States (Laws) Act, 1951 — Section 3
High Courts05 Feb 1959Dismissed
Kumaran Vs Panchayat Board, Badagara
High Court Of Kerala · (1959) KLJ 1303
High Courts02 Feb 1959Dismissed
Manikkan Nair and Others Vs Madhavan Nair and Others
High Court Of Kerala · (1959) KLJ 603
High Courts30 Jan 1959Dismissed
V.G.K. Bus Service Ltd. Vs Kerala State Transport Appellate Tribunal and Others
High Court Of Kerala · AIR 1960 Ker 18
Motor Vehicles Act, 1939 — Section 48A, 63, 64