COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 20 of 20
High Courts06 Jan 1959Dismissed
Kuriakose Vs Thomas
High Court Of Kerala · (1959) KLJ 341
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 17, 18, 195
High Courts06 Jan 1959Allowed
Samburaja Nadar and Another Vs Purushotham Ramji and Co.
High Court Of Kerala · (1959) KLJ 378
Civil Procedure Code, 1908 (CPC) — Section 37
High Courts05 Jan 1959Allowed
Dr. M.O. Cherian Vs Kerala State and Others
High Court Of Kerala · AIR 1960 Ker 88
Constitution of India, 1950 — Article 226, 32
High Courts05 Jan 1959
Itticheria (M.V.) Vs State of Kerala and Another
High Court Of Kerala · (1959) 1 LLJ 611
Constitution of India, 1950 — Article 14, 226, 311
High Courts02 Jan 1959Dismissed
Damodaran Vs Karimba Plantations Co. Ltd. and Others
High Court Of Kerala · AIR 1959 Ker 358
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 11Evidence Act, 1872 — Section 60, 83
High Courts02 Jan 1959Dismissed
Krishnan Namboodiri Vs Travancore Devaswom Board
High Court Of Kerala · AIR 1960 Ker 97 : (1959) 3 KLJ 335
Constitution of India, 1950 — Article 226
High Courts02 Jan 1959Dismissed
Lonankutty Vs Poranchu
High Court Of Kerala · (1959) KLJ 199
Travancore-Cochin Court Fees Act, 1125 — Section 3(5)(a)