High Courts25 Aug 1959Allowed
K.M. Thomas Vs State Transport Authority, Kerala and Others
High Court Of Kerala · AIR 1960 Ker 111
Motor Vehicles Act, 1939 — Section 46, 48, 64, 64A
COURT ARCHIVE
High Court Of Kerala judgments, 1959
388 judgments · page 9 of 20
High Courts24 Aug 1959Dismissed
Sreedharan Kanakkappilla and Others Vs Sreedharan Nambeesan and Others
High Court Of Kerala · (1959) KLJ 1105
High Courts21 Aug 1959Dismissed
Varkey Vs Catholic Union Bank Ltd., Mala
High Court Of Kerala · (1959) KLJ 1155
General Clauses Act, 1897 — Section 3, 5
High Courts21 Aug 1959Allowed
State of Kerala Vs George and Others
High Court Of Kerala · (1959) KLJ 937
Criminal Procedure Code, 1898 (CrPC) — Section 245, 249Penal Code, 1860 (IPC) — Section 143, 149, 279, 294, 341
High Courts21 Aug 1959
Balakrishna Pillai Vs Parameswaran Pillai
High Court Of Kerala · (1959) KLJ 1074
Kerala Agriculturists Debt Relief Act, 1958 — Section 2(a)(iii)
High Courts21 Aug 1959Allowed
Raghavan Pillai Vs Gourikutty Amma and Another
High Court Of Kerala · AIR 1960 Ker 119 : (1960) CriLJ 476
Criminal Procedure Code, 1898 (CrPC) — Section 439, 488Evidence Act, 1872 — Section 112
High Courts19 Aug 1959
Gangadharan Vs Lekshmanan
High Court Of Kerala · (1959) KLJ 1043
Kerala Compensation for Tenants Improvements Act, 1958 — Section 3(a)
High Courts18 Aug 1959
Arul Raj and Others Vs Elisikutty
High Court Of Kerala · AIR 1960 Ker 223 : (1959) 3 KLJ 1070 : (1959) 2 LLJ 770
Workmens Compensation Act, 1923 — Section 23, 32Workmens Compensation Rules, 1924 — Rule 41
High Courts18 Aug 1959Dismissed
Unni Pillai Vs Sreedharan
High Court Of Kerala · AIR 1960 Ker 146 : (1959) 3 KLJ 1141
Provincial Insolvency Act, 1920 — Section 41, 75
High Courts18 Aug 1959Allowed
Kunhi Raman Ambalavasi Vs Lekshmi Devi Ammal
High Court Of Kerala · (1960) KLJ 355
Kerala Agriculturists Debt Relief Act, 1958 — Section 2(c)
High Courts17 Aug 1959
Nellikkai Estate Vs Its workmen and Others
High Court Of Kerala · (1959) 2 LLJ 751
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33
High Courts14 Aug 1959Allowed
M. Peres and Sons and Another Vs Peter alias Puravath and Others
High Court Of Kerala · (1960) KLJ 744
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 4, Order 2 Rule 1, Order 2 Rule 4, Order 6 Rule 1
High Courts14 Aug 1959Dismissed
Parameswara Menon Vs Anthony and Another
High Court Of Kerala · (1959) KLJ 931
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22(3)
High Courts14 Aug 1959Dismissed
Raman Namboothiri and Another Vs Vishnu Namboothiri
High Court Of Kerala · (1959) KLJ 1080
High Courts13 Aug 1959
State Vs Achuthan
High Court Of Kerala · (1959) KLJ 894
Travancore-Cochin Vehicles Taxation Act, 1950 — Section 7(1), 8
High Courts12 Aug 1959Allowed
Bhavani Vs Bhanu
High Court Of Kerala · AIR 1960 Ker 133 : (1959) 3 KLJ 1165
Contract Act, 1872 — Section 70
High Courts12 Aug 1959
Urmese Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 197
Penal Code, 1860 (IPC) — Section 304, 323
High Courts11 Aug 1959Allowed
Narayani Amma and Others Vs Madhavi Amma and Others
High Court Of Kerala · (1959) KLJ 1034
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts11 Aug 1959
Kottayam Municipality Vs Trading Corporation Ltd., Kottayam
High Court Of Kerala · (1959) KLJ 1089