High Courts18 Aug 1959Allowed
Kunhi Raman Ambalavasi Vs Lekshmi Devi Ammal
High Court Of Kerala · (1960) KLJ 355
Kerala Agriculturists Debt Relief Act, 1958 — Section 2(c)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,634 of 2,714
High Courts17 Aug 1959
Nellikkai Estate Vs Its workmen and Others
High Court Of Kerala · (1959) 2 LLJ 751
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33
High Courts14 Aug 1959Allowed
M. Peres and Sons and Another Vs Peter alias Puravath and Others
High Court Of Kerala · (1960) KLJ 744
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 4, Order 2 Rule 1, Order 2 Rule 4, Order 6 Rule 1
High Courts14 Aug 1959Dismissed
Parameswara Menon Vs Anthony and Another
High Court Of Kerala · (1959) KLJ 931
Kerala Agrlculturists Debt Relief Act, 1958 — Section 22(3)
High Courts14 Aug 1959Dismissed
Raman Namboothiri and Another Vs Vishnu Namboothiri
High Court Of Kerala · (1959) KLJ 1080
High Courts13 Aug 1959
State Vs Achuthan
High Court Of Kerala · (1959) KLJ 894
Travancore-Cochin Vehicles Taxation Act, 1950 — Section 7(1), 8
High Courts12 Aug 1959Allowed
Bhavani Vs Bhanu
High Court Of Kerala · AIR 1960 Ker 133 : (1959) 3 KLJ 1165
Contract Act, 1872 — Section 70
High Courts12 Aug 1959
Urmese Vs State of Kerala
High Court Of Kerala · AIR 1960 Ker 197
Penal Code, 1860 (IPC) — Section 304, 323
High Courts11 Aug 1959Allowed
Narayani Amma and Others Vs Madhavi Amma and Others
High Court Of Kerala · (1959) KLJ 1034
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts11 Aug 1959
Kottayam Municipality Vs Trading Corporation Ltd., Kottayam
High Court Of Kerala · (1959) KLJ 1089
High Courts11 Aug 1959Partly Allowed
Abdulla and Others Vs Kunhammad alias Ahmad Kunhammad alias Ahmad Vs Abdulla and Others
High Court Of Kerala · AIR 1960 Ker 123
Evidence Act, 1872 — Section 13
High Courts11 Aug 1959
Sreedharan Pillai Vs State
High Court Of Kerala · (1959) KLJ 1143
Penal Code, 1860 (IPC) — Section 161
High Courts11 Aug 1959Dismissed
Mariyamma Anthrapper Vs Thresyamma Anthrapper
High Court Of Kerala · (1959) KLJ 1039
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts10 Aug 1959
Pathakutty Amma and Another Vs Chathukutty and Others
High Court Of Kerala · (1959) KLJ 949
Civil Procedure Code, 1908 (CPC) — Section 144Soldiers (Litigation) Act, 1925 — Section 5, 6Transfer of Property Act, 1882 — Section 52
High Courts10 Aug 1959Allowed
Superintendent Nellikai Estate Vs Their Workmen
High Court Of Kerala · AIR 1960 Ker 103
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15
High Courts10 Aug 1959
State Vs Theyyan
High Court Of Kerala · AIR 1960 Ker 147 : (1960) CriLJ 592
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 325
High Courts07 Aug 1959
Philip and Others Vs M/s. The Bata Shoe Co. (Pvt.) Ltd. and Another
High Court Of Kerala · (1959) KLJ 999
High Courts07 Aug 1959Partly Allowed
Tulsidas Mulji and Another Vs Ebrahimjee and Others Ebrahimjee and Others Vs Tulsidas Mulji and Another
High Court Of Kerala · AIR 1960 Ker 75
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 10Limitation Act, 1908 — Section 22(1)
High Courts07 Aug 1959Allowed
Chunilal Bhagwandas Gandhi Vs Ahamed Rowther
High Court Of Kerala · AIR 1960 Ker 156
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 6 Rule 17Partnership Act, 1932 — Section 4 , 42
High Courts06 Aug 1959Dismissed
Krishnankutty Vs Padmanabha Menon and Another
High Court Of Kerala · (1959) KLJ 1133
Transfer of Property Act, 1882 — Section 58(d)