High Courts12 Nov 1959Allowed
State of Kerala Vs Kunjappan
High Court Of Kerala · (1959) KLJ 1309
Motor Vehicles Act, 1988 — Section 123, 42(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 4 of 20
High Courts12 Nov 1959
Antony Vs State of Kerala
High Court Of Kerala · (1959) KLJ 1288
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 324, 326
High Courts11 Nov 1959Dismissed
Ahammadkutty Vs Subramonia Iyer and Others
High Court Of Kerala · (1959) KLJ 1374
Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 4(c)
High Courts11 Nov 1959Allowed
Nabisa Ummal Vs Cherian
High Court Of Kerala · (1959) KLJ 1402
Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 4(2)
High Courts11 Nov 1959Dismissed
Seshadri Iyer Vs Lekshmi Ammal and Another
High Court Of Kerala · (1960) KLJ 135
High Courts10 Nov 1959Dismissed
Bernado Steenholf Ultrich Vs Collector of Customs, Cochin
High Court Of Kerala · AIR 1960 Ker 170
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 23A, 8Sea Customs Act, 1878 — Section 167, 168, 182, 19, 3A
High Courts10 Nov 1959
Bernado Steenholf Ultrich Vs Collector of Customs
High Court Of Kerala · AIR 1960 Ker 170
Constitution of India, 1950 — Article 223, 226
High Courts10 Nov 1959Dismissed
Raghavan Nair Vs Daniel
High Court Of Kerala · (1959) KLJ 1462
Transfer of Property Act, 1882 — Section 59A
High Courts09 Nov 1959
State of Kerala Vs Devassya
High Court Of Kerala · (1959) KLJ 1293
Criminal Procedure Code, 1898 (CrPC) — Section 110(e), 110(f), 117
High Courts09 Nov 1959Dismissed
Assya Umma Vs Kolakkani Kunhoyi
High Court Of Kerala · AIR 1960 Ker 198
Transfer of Property Act, 1882 — Section 58
High Courts09 Nov 1959
Mathai and Another Vs State of Kerala
High Court Of Kerala · (1959) KLJ 1297
Evidence Act, 1872 — Section 21Penal Code, 1860 (IPC) — Section 324, 326, 34
High Courts06 Nov 1959Allowed
Retnamma Vs Govindan
High Court Of Kerala · (1959) KLJ 1399
Trusts Act, 1882 — Section 23, 90, 95
High Courts06 Nov 1959Dismissed
Sankaran Vs Sankaran Channar and Others
High Court Of Kerala · (1960) KLJ 104
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(b)
High Courts06 Nov 1959Allowed
Thomas Vs State of Kerala and Another
High Court Of Kerala · (1960) KLJ 27
Kerala Surcharge on Taxes Act, 1957 — Section 6
High Courts06 Nov 1959
Raman Pillai Vs Chacko and Others
High Court Of Kerala · (1960) 1 LLJ 297
Employees Compensation Act, 1923 — Section 2, 30
High Courts06 Nov 1959Allowed
Varkey Thomas and Others Vs State of Kerala and Others
High Court Of Kerala · (1960) 11 STC 60
Kerala Surcharge on Taxes Act, 1957 — Section 3(1), 6
High Courts06 Nov 1959Dismissed
Mahaganapathy Devaswom Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 34
Constitution of India, 1950 — Article 13, 14, 19, 31, 31A
High Courts05 Nov 1959Allowed
Kottayam Orient Bank Ltd. Vs Kurien
High Court Of Kerala · (1959) KLJ 1463
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts05 Nov 1959Dismissed
Sanitary Inspector, Kunnamkulam Municipality Vs lyyavu
High Court Of Kerala · (1959) KLJ 1277
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts05 Nov 1959
State Vs Gangadharan and Another
High Court Of Kerala · (1959) KLJ 1403
Criminal Procedure Code, 1898 (CrPC) — Section 252Travancore-Cochin Prohibition Act, 1950 — Section 8(1)(a), 8(1)(b)