High Courts03 Sept 1959
State of Kerala Vs Mathai
High Court Of Kerala · (1959) KLJ 1045
Criminal Procedure Code, 1898 (CrPC) — Section 103
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,633 of 2,714
High Courts03 Sept 1959Dismissed
Haridas Vs Josna Bank Ltd., Mattanchery
High Court Of Kerala · (1959) KLJ 1111
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22(3)
High Courts02 Sept 1959
Kunju Mohammad Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 228 : (1960) CriLJ 907
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts02 Sept 1959Dismissed
Kuruvilla Vs Narayana Panicker and Others
High Court Of Kerala · (1959) KLJ 1227
High Courts01 Sept 1959Allowed
Ananthan Pillai Vs Krishna Iyer and Others Vs Ananthan Pillai
High Court Of Kerala · AIR 1960 Ker 222 : (1959) 3 KLJ 1072
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13
High Courts31 Aug 1959
Paul Vs State of Kerala
High Court Of Kerala · (1960) CriLJ 909
Essential Supplies (Temporary Powers) Act, 1946 — Section 17, 7(2), 8
High Courts31 Aug 1959Dismissed
Krishnaswamy Vs State of Kerala and Others
High Court Of Kerala · AIR 1960 Ker 224 : (1959) 3 KLJ 1281
Constitution of India, 1950 — Article 19(1), 226, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 13, 25(1), 33
High Courts27 Aug 1959Allowed
Palace Administration Board, Tripunithura Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 151 : (1960) 1 LLJ 178
Industrial Disputes Act, 1947 — Section 2
High Courts27 Aug 1959
Lekshmi and Others Vs Krishnan and Others
High Court Of Kerala · (1959) KLJ 1076
Transfer of Property Act, 1882 — Section 52Trusts Act, 1882 — Section 90
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
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