High Courts30 Nov 1959Dismissed
Achuthan Vs Obi
High Court Of Kerala · (1960) KLJ 766
Cochin Thiyya Act, 1107 — Section 14, 15
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,628 of 2,714
High Courts27 Nov 1959
Umman Vs Abraham and Others
High Court Of Kerala · (1959) KLJ 1466
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 47 Rule 1, Order 6 Rule 11(c), Order 7 Rule 13, Order 9 Rule 9
High Courts27 Nov 1959Dismissed
S.M. Kadirsa Rawther Vs K. Shanmugha Mudaliar
High Court Of Kerala · AIR 1960 Ker 188
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts25 Nov 1959
Gopalan Nambiar and Others Vs State of Kerala
High Court Of Kerala · (1959) KLJ 1405
High Courts25 Nov 1959
George Peter (C.) Vs Its workmen and Another
High Court Of Kerala · (1960) 1 LLJ 299
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 15, 17, 79, 82
High Courts24 Nov 1959
Narayanan Namboodiripad Vs State of Kerala and Others
High Court Of Kerala · (1960) 4 KLJ 102 : (1960) 1 LLJ 619
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts23 Nov 1959Partly Allowed
B.V. John and Others Vs Coir Yarn and Textiles Ltd.
High Court Of Kerala · AIR 1960 Ker 247 : (1960) 30 CompCas 162 : (1960) 1 LLJ 311(1)
Companies Act, 1956 — Section 446, 446(1)Industrial Disputes Act, 1947 — Section 10, 25FFF(1)
High Courts20 Nov 1959Dismissed
Harska Trust Vs State of Kerala and Others
High Court Of Kerala · (1960) KLJ 112
Edavagai Rights Acquisition Act, 1955 — Section 13, 8(1)
High Courts19 Nov 1959
Gopalan Vs Kunhu Velan and Another
High Court Of Kerala · (1960) KLJ 41
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 33, 50, 68, 75, 80
High Courts18 Nov 1959Dismissed
Sankaran Nambudiripad Vs Raman Nambudiri and Others
High Court Of Kerala · AIR 1961 Ker 13
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts18 Nov 1959Allowed
Joseph Vs Municipal Council, Palai
High Court Of Kerala · (1960) KLJ 252
Constitution of India, 1950 — Article 254, 366(10)
High Courts18 Nov 1959Dismissed
Sekharan Namboodiripad Vs Raman Namboodiri and Others
High Court Of Kerala · (1960) KLJ 148
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151, 151, 152, 152
High Courts18 Nov 1959Dismissed
Balakrishnan Nair Vs Registrar of Co-operative Societies and Others
High Court Of Kerala · (1960) KLJ 22
Constitution of India, 1950 — Article 226
High Courts17 Nov 1959Dismissed
Sivadas Vs Subordinate Judge, Tellicherry
High Court Of Kerala · (1960) KLJ 629
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 1959Dismissed
Seku Rowther Vs Rugmani Amma
High Court Of Kerala · (1960) KLJ 156
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts16 Nov 1959Allowed
Kunchipennamma Vs Subramania Iyer
High Court Of Kerala · (1960) KLJ 17
Kerala Stay of Eviction Proceedings Act, 1957 — Section 6, 7, 9
High Courts13 Nov 1959
C.P. Veeran Vs Kuruvilla and Others
High Court Of Kerala · (1960) CriLJ 904
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137
High Courts13 Nov 1959Dismissed
State of Kerala Vs Thomma Kochuthoma and Others
High Court Of Kerala · AIR 1959 Ker 350 : (1959) CriLJ 1322
Criminal Procedure Code, 1898 (CrPC) — Section 247, 404, 5
High Courts13 Nov 1959
Richard Saldana and Others Vs State
High Court Of Kerala · AIR 1960 Ker 200 : (1960) CriLJ 828 : (1959) 3 KLJ 1310
Penal Code, 1860 (IPC) — Section 352, 353
High Courts13 Nov 1959
Muhammed Ismail Vs Sarammal
High Court Of Kerala · (1960) CriLJ 1090
Criminal Procedure Code, 1898 (CrPC) — Section 488