COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,629 of 2,714

High Courts13 Nov 1959

Mytheen Kunju Vs Kesavan Pillai

High Court Of Kerala · (1960) KLJ 26

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High Courts12 Nov 1959Allowed

State of Kerala Vs Kunjappan

High Court Of Kerala · (1959) KLJ 1309

Motor Vehicles Act, 1988 — Section 123, 42(1)

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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

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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)

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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)

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High Courts11 Nov 1959Dismissed

Seshadri Iyer Vs Lekshmi Ammal and Another

High Court Of Kerala · (1960) KLJ 135

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High Courts10 Nov 1959Dismissed

Raghavan Nair Vs Daniel

High Court Of Kerala · (1959) KLJ 1462

Transfer of Property Act, 1882 — Section 59A

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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

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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

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High Courts06 Nov 1959Allowed

Retnamma Vs Govindan

High Court Of Kerala · (1959) KLJ 1399

Trusts Act, 1882 — Section 23, 90, 95

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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)

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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

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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

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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

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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

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High Courts05 Nov 1959Dismissed

Sanitary Inspector, Kunnamkulam Municipality Vs lyyavu

High Court Of Kerala · (1959) KLJ 1277

Criminal Procedure Code, 1898 (CrPC) — Section 247

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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)

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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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