High Courts20 Oct 1959Dismissed
Kanthaswami Pillai Vs Sivarama Pillai and Others
High Court Of Kerala · AIR 1960 Ker 196 : (1960) 4 KLJ 631
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,631 of 2,714
High Courts20 Oct 1959Allowed
Hammed Sahib Vs Isha Umma and Another
High Court Of Kerala · (1959) KLJ 1239
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(2)
High Courts20 Oct 1959Dismissed
Official Receiver, District Court, Kottayam Vs Thomma and Others
High Court Of Kerala · (1959) KLJ 1357
Provincial Insolvency Act, 1920 — Section 53
High Courts19 Oct 1959
K. Damodaran Vs Samuel Aaron Samuel Aaron Vs K. Damodaran
High Court Of Kerala · AIR 1960 Ker 201
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18, Order 11 Rule 20
High Courts16 Oct 1959
Kunhammad Kutty Vs District Board Revenue Inspector, Badagara
High Court Of Kerala · (1959) KLJ 1212
High Courts16 Oct 1959Allowed
Mammunhi Vs Kunhibi
High Court Of Kerala · AIR 1961 Ker 147
Easements Act, 1882 — Section 60, 63Transfer of Property Act, 1882 — Section 3, 51, 8
High Courts13 Oct 1959
Narayanan Vs Kunju and Others
High Court Of Kerala · (1960) CriLJ 905
Criminal Procedure Code, 1898 (CrPC) — Section 250, 253
High Courts13 Oct 1959Allowed
Mathew Vs Simon and Another
High Court Of Kerala · (1959) KLJ 1142
Criminal Procedure Code, 1898 (CrPC) — Section 247, 259Penal Code, 1860 (IPC) — Section 504
High Courts08 Oct 1959Dismissed
Cyril Presentation Vs Board of Revenue and Others
High Court Of Kerala · (1959) KLJ 1278
Constitution of India, 1950 — Article 226
High Courts07 Oct 1959Dismissed
P.S. Narayana Iyer Vs Subramonia Iyer
High Court Of Kerala · AIR 1960 Ker 167
Criminal Procedure Code, 1898 (CrPC) — Section 346, 346(2)
High Courts07 Oct 1959
Narayanan Nair Vs Parukutty Amma and Others
High Court Of Kerala · (1960) KLJ 44
High Courts07 Oct 1959Allowed
Kadambalithaya Vs Beepathumma and Another
High Court Of Kerala · (1959) KLJ 1202
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 5
High Courts05 Oct 1959Dismissed
Velayudhan Vs State of Kerala
High Court Of Kerala · (1959) KLJ 1215
Criminal Procedure Code, 1898 (CrPC) — Section 205, 342Industrial Disputes Act, 1947 — Section 27, 29, 32, 34(1)
High Courts01 Oct 1959Allowed
Manni and Others Vs Paru and Others Paru and Others Vs Manni and Others
High Court Of Kerala · AIR 1962 Ker 195
Evidence Act, 1872 — Section 101, 102, 103, 104, 5
High Courts01 Oct 1959Dismissed
State of Kerala Vs Thommi and Others
High Court Of Kerala · (1959) KLJ 1094
Criminal Procedure Code, 1898 (CrPC) — Section 245, 247
High Courts30 Sept 1959Dismissed
Vareed and Others Vs Bappu and Others
High Court Of Kerala · (1959) KLJ 1241
Kerala Compensation for Tenants Improvements Act, 1958 — Section 17(ii)
High Courts30 Sept 1959
Ramunni Kurup Vs Chirutha
High Court Of Kerala · (1959) KLJ 1424
Civil Procedure Code, 1908 (CPC) — Section 106
High Courts30 Sept 1959
New Model Bank Ltd. Vs P.A. Thomas
High Court Of Kerala · AIR 1960 Ker 243 : (1960) 30 CompCas 135
Banking Companies Act, 1949 — Section 45B, 45C, 45C(2), 45C(3), 45C(4)Companies Act, 1956 — Section 446, 537Travancore Chitties Act, 1920 — Section 17(1)
High Courts28 Sept 1959Allowed
Thomas Vs Krishna Iyer
High Court Of Kerala · (1959) KLJ 1464
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11(6), 4
High Courts28 Sept 1959Dismissed
Abdul Rahimankutty Vs Aysha Beevi and Another
High Court Of Kerala · AIR 1960 Ker 101 : (1960) CriLJ 351
Criminal Procedure Code, 1898 (CrPC) — Section 439, 488Evidence Act, 1872 — Section 112