COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,632 of 2,714

High Courts28 Sept 1959

Kannu Pillai Vs Pankajakshi and Others

High Court Of Kerala · AIR 1960 Ker 158

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 7Cochin Verumpattomdars Act, 1118 — Section 2Travancore-Cochin Prevention of Eviction of Kudikidappukars Act, 1955 — Section 2, 4(2), 6

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High Courts28 Sept 1959

M. Velayudhan and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1960 Ker 220 : (1959) 3 KLJ 1267 : (1960) 1 LLJ 319

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15, 17A, 18(3), 19(3), 19(5)

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High Courts23 Sept 1959

George and Another Vs State of Kerala

High Court Of Kerala · (1960) CriLJ 589 : (1959) 3 KLJ 1083

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts23 Sept 1959Dismissed

Sangameswara Iyer Vs Krishna Iyer

High Court Of Kerala · AIR 1960 Ker 108

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16

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High Courts18 Sept 1959

In Re: Krishna Pillai

High Court Of Kerala · (1960) 4 KLJ 21

Criminal Procedure Code, 1898 (CrPC) — Section 107, 109, 112, 151

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High Courts11 Sept 1959

Madhavi Amma Vs Paramu

High Court Of Kerala · (1959) KLJ 1047

Kerala Stay of Eviction Proceedings Act, 1957 — Section 4

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High Courts09 Sept 1959Allowed

Ayisha Beevi Umma and Another Vs Ali alias Bava Haji

High Court Of Kerala · (1959) KLJ 1075

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 132(1)

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High Courts09 Sept 1959Allowed

South India Corporation and Others Vs All Kerala Cashewnut Factory Workers'' Federation, Quilon and Others

High Court Of Kerala · AIR 1960 Ker 208 : (1960) 2 LLJ 103

Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 25A

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High Courts09 Sept 1959Dismissed

Kunhutty Sahib Vs Veeramkutty

High Court Of Kerala · AIR 1960 Ker 264

Criminal Procedure Code, 1898 (CrPC) — Section 253(1)

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High Courts09 Sept 1959Allowed

Padmanabha Pillai Vs Annamma and Another

High Court Of Kerala · (1959) KLJ 1161

Provincial Insolvency Act, 1920 — Section 4

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High Courts08 Sept 1959

Achuthan Nair Vs State of Kerala and Others

High Court Of Kerala · (1960) 2 LLJ 409

Constitution of India, 1950 — Article 226, 311

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High Courts08 Sept 1959Allowed

N.P. Sankaran Nair Vs P.V. Rama Iyer P.V. Rama Iyer Vs N.P. Sankaran Nair

High Court Of Kerala · AIR 1960 Ker 131

Evidence Act, 1872 — Section 101, 104

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High Courts08 Sept 1959Allowed

Indian Overseas Bank Ltd. Vs Ponnammal and Others

High Court Of Kerala · (1959) KLJ 1092

Kerala Agrlculturists Debt Relief Act, 1958 — Section 12, 8

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High Courts08 Sept 1959Allowed

Sankaran Nair Vs Rama Iyer

High Court Of Kerala · (1959) KLJ 1233

Penal Code, 1860 (IPC) — Section 409, 447, 477A

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High Courts07 Sept 1959Dismissed

Pankajakhan Pillai Vs Lekshmi Amma and Others

High Court Of Kerala · (1959) KLJ 1331

Travancore Nair Act, 1912 — Section 41

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High Courts04 Sept 1959Dismissed

Gopala Pillai Vs Registrar of Companies

High Court Of Kerala · AIR 1960 Ker 155 : (1960) 30 CompCas 272 : (1960) CriLJ 597

Companies (Amendment) Act, 1956 — Section 242, 628Companies Act, 1913 — Section 141A, 282

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High Courts04 Sept 1959

State Vs Forest Range Officer

High Court Of Kerala · AIR 1960 Ker 148 : (1960) CriLJ 593 : (1959) 3 KLJ 1031

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts04 Sept 1959Allowed

Ipe alias Anakara Ouseph Vs State of Kerala

High Court Of Kerala · (1959) KLJ 1042

Criminal Procedure Code, 1898 (CrPC) — Section 260(2), 262, 367Penal Code, 1860 (IPC) — Section 323, 451

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High Courts03 Sept 1959Dismissed

Krishnan and Others Vs Kunju and Others

High Court Of Kerala · (1959) KLJ 1163

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High Courts03 Sept 1959Allowed

Bhaskaran Vs Kunhipennu

High Court Of Kerala · AIR 1960 Ker 110

Criminal Procedure Code, 1898 (CrPC) — Section 488, 489

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