High Courts09 Jul 1959
Ponnamma and Another Vs Devassia and Another
High Court Of Kerala · (1959) KLJ 823
Kerala Stay of Eviction Proceedings Act, 1958 — Section 2(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,637 of 2,714
High Courts09 Jul 1959Dismissed
Dr. Morris Vs Mrs. Veera D''cruz
High Court Of Kerala · (1959) KLJ 794
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(a)
High Courts09 Jul 1959Dismissed
Kesavan Nair Vs State
High Court Of Kerala · AIR 1960 Ker 78 : (1960) CriLJ 229
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts09 Jul 1959Dismissed
P.V. Mohammed Vs Collector of Palghat
High Court Of Kerala · AIR 1960 Ker 138 : (1959) 10 STC 422
Constitution of India, 1950 — Article 226, 286
High Courts09 Jul 1959Allowed
Subeda Vs State of Kerala
High Court Of Kerala · (1959) KLJ 755
Penal Code, 1860 (IPC) — Section 114, 363, 366A, 376
High Courts08 Jul 1959Dismissed
Kochukunju Kurup Vs Chandramathi Amma
High Court Of Kerala · (1959) KLJ 946
High Courts07 Jul 1959Dismissed
Krishna Menon and Another Vs Kuthiravattath, Estate Manager
High Court Of Kerala · (1959) KLJ 867
Criminal Procedure Code, 1898 (CrPC) — Section 2(XI)
High Courts07 Jul 1959
Sachidananda Panicker and Others Vs Director of State Transport Department and Others
High Court Of Kerala · (1959) KLJ 761
Motor Vehicles Act, 1939 — Section 68C
High Courts07 Jul 1959Dismissed
Parameswaran Moothathu Vs Vasudeva Kurup and Another
High Court Of Kerala · (1959) KLJ 757
Untouchability (Offences) Amendment and Miscellaneous Provisions Act, 1976 — Section 3, 4
High Courts03 Jul 1959Dismissed
Govindan Nair Vs Kundan Nair and Others
High Court Of Kerala · (1959) KLJ 901
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts03 Jul 1959Allowed
Kannan and Others Vs Chirudu and Others
High Court Of Kerala · AIR 1960 Ker 93 : (1959) 3 KLJ 899
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Jul 1959Dismissed
Rama Varma Valia Raja Vs Inspector, H. R. and C. E. (Administration) Department and Others
High Court Of Kerala · (1959) KLJ 1207
Constitution of India, 1950 — Article 166, 226, 227
High Courts02 Jul 1959Dismissed
Arumughom Pillai Vs Janardhana Panicker and Others
High Court Of Kerala · (1959) KLJ 970
Cochin Nayar Act, 1113 — Section 22
High Courts01 Jul 1959Allowed
Raphel Vs State
High Court Of Kerala · (1959) KLJ 818
Criminal Procedure Code, 1898 (CrPC) — Section 423(1)(b), 439, 59Penal Code, 1860 (IPC) — Section 304, 323, 447
High Courts29 Jun 1959Dismissed
Dahyabhai Patel and Co. Vs Union of India (UOI)
High Court Of Kerala · AIR 1960 Ker 135
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Railways Act, 1890 — Section 77 , 80
High Courts29 Jun 1959
Krishnan Nair Vs Velayudhan
High Court Of Kerala · (1959) KLJ 776
Constitution of India, 1950 — Article 227
High Courts26 Jun 1959
Damodaran Vs Director, State Transport Department and Another
High Court Of Kerala · (1959) KLJ 1048
Constitution of India, 1950 — Article 226
High Courts26 Jun 1959
Govindan Vs Chacko
High Court Of Kerala · (1959) KLJ 1001
Civil Procedure Code, 1908 (CPC) — Section 108, 115
High Courts25 Jun 1959
Aliamma and Others Vs Saraswathy Antharjanam
High Court Of Kerala · (1959) KLJ 979
Travancore Malayala Brahim Act, 1106 — Section 8