COURT ARCHIVE

High Court Of Kerala judgments, 1959

388 judgments · page 5 of 20

High Courts04 Nov 1959

In Re: Free India Bank Ltd. (in liquidation)

High Court Of Kerala · AIR 1960 Ker 168 : (1962) 32 CompCas 113 : (1960) 4 KLJ 153

Companies Act, 1956 — Section 529Kerala Insolvency Act, 1956 — Section 28(6)Travancore Chitties Act, 1120 — Section 42, 50

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High Courts30 Oct 1959

Omana alias Parukutty Amma Vs Raman Nair and Others

High Court Of Kerala · (1960) KLJ 554

Cochin Verumpattomdars Act, 1118 — Section 8(1)(b)Kerala Stay of Eviction Proceedings Act, 1957 — Section 3(c)

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High Courts30 Oct 1959Allowed

Karuppa Valayan Vs State of Kerala

High Court Of Kerala · AIR 1960 Ker 238

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 27, 9

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High Courts30 Oct 1959Allowed

Burmah Shell Workers Union, Ernakulam Vs State of Kerala and Others

High Court Of Kerala · AIR 1960 Ker 190 : (1960) 1 LLJ 323

Constitution of India, 1950 — Article 226Industrial Disputes (Amendment) Act, 1956 — Section 18(1), 19(2)Industrial Disputes Act, 1947 — Section 10, 10(1), 18(1), 19(2), 7

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High Courts30 Oct 1959

Ramakrishnan and Another Vs State Transport Appellate Tribunal, Ernakulam and Others

High Court Of Kerala · AIR 1960 Ker 245

Motor Vehicles Act, 1939 — Section 134(1), 48

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High Courts30 Oct 1959

Angappa Chettiar (A.L. An.) Vs State of Kerala and Others

High Court Of Kerala · (1960) 1 LLJ 775

Industrial Disputes Act, 1947 — Section 10

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High Courts30 Oct 1959

Kunju Kunju Vs State of Kerala

High Court Of Kerala · (1959) KLJ 1457

Penal Code, 1860 (IPC) — Section 300, 302

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High Courts30 Oct 1959Allowed

Thoma and Others Vs Thankamma and Others

High Court Of Kerala · (1959) KLJ 1343

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts29 Oct 1959Allowed

Prabhakara Menon Vs State of Kerala and Others

High Court Of Kerala · (1960) KLJ 84

Travancore-Cochin Public Health Act, 1955 — Section 12, 160

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High Courts29 Oct 1959Dismissed

A.J. Declase Vs Income Tax Appellate Tribunal and Another

High Court Of Kerala · AIR 1960 Ker 169

Income Tax Act, 1922 — Section 66(2)

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High Courts28 Oct 1959

Kunjamma and Others Vs Govinda Gurukkal

High Court Of Kerala · (1959) KLJ 1386

Evidence Act, 1872 — Section 34

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High Courts28 Oct 1959

Eastern Mercantile Bank Ltd. Vs N.T. Philip

High Court Of Kerala · AIR 1960 Ker 194 : (1960) 4 KLJ 111

Contract Act, 1872 — Section 23, 24

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High Courts28 Oct 1959Dismissed

Antony Thomas Vs Ayuppunni Mani Ayuppunni Mani Vs Antony Thomas

High Court Of Kerala · AIR 1960 Ker 176 : (1959) 3 KLJ 1294

Sales of Goods Act, 1930 — Section 12, 15

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High Courts27 Oct 1959Dismissed

Chacko Muthalali Vs Joseph Anthrapper

High Court Of Kerala · (1959) KLJ 1273

Kerala Agrlculturists Debt Relief Act, 1958 — Section 11(6)

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High Courts27 Oct 1959

Sreedharan Nambiar Vs Narayanan Nambiar

High Court Of Kerala · (1959) KLJ 1195

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High Courts27 Oct 1959

Malathi Amma Vs Kallyanikutty Amma

High Court Of Kerala · AIR 1961 Ker 128 : (1959) 3 KLJ 1263

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, Order 33 Rule 8, Order 33 Rule 9, 149

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High Courts27 Oct 1959Allowed

Mohammad Ninave Rawther Vs Neelacandan

High Court Of Kerala · AIR 1960 Ker 216

Transfer of Property Act, 1882 — Section 106

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High Courts26 Oct 1959

Antony and Another Vs State of Kerala

High Court Of Kerala · (1960) KLJ 73

Penal Code, 1860 (IPC) — Section 109, 302, 304, 307, 324

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High Courts26 Oct 1959Dismissed

Paily Vs State of Kerala

High Court Of Kerala · (1959) KLJ 1381

Penal Code, 1860 (IPC) — Section 302, 84

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High Courts26 Oct 1959Allowed

State of Kerala Vs Appu

High Court Of Kerala · (1959) KLJ 1379

Criminal Procedure Code, 1898 (CrPC) — Section 247, 537

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