High Courts24 Jun 1959
Gopalakrishna Kediloya Vs Krishna Bhatta
High Court Of Kerala · AIR 1960 Ker 74 : (1960) CriLJ 228 : (1959) 3 KLJ 722
Penal Code, 1860 (IPC) — Section 426, 429
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,638 of 2,714
High Courts22 Jun 1959
Vijayan Vs State of Kerala
High Court Of Kerala · (1959) KLJ 664
Penal Code, 1860 (IPC) — Section 147, 148, 149, 162, 324
High Courts19 Jun 1959
Kutti Enuri Nethiar and Another Vs Union Timber Traders and Others Union Timber Traders and Others Vs Kutti Enuri Nethiar and Another
High Court Of Kerala · AIR 1960 Ker 69
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Jun 1959
Damodaran and Others Vs State
High Court Of Kerala · AIR 1960 Ker 58
Constitution of India, 1950 — Article 245, 265Travancore-Cochin Vehicles Taxation Act, 1950 — Section 18(1), 3, 3(1)
High Courts16 Jun 1959Dismissed
Krishnamma Naidu Vs Krishna Iyer
High Court Of Kerala · AIR 1960 Ker 122
High Courts12 Jun 1959Allowed
Catholic Union Bank Ltd. Vs Poulo and Others
High Court Of Kerala · (1959) KLJ 733
Contract Act, 1872 — Section 23
High Courts12 Jun 1959Allowed
Management of the S.N. V. Sadanam Vs General Secretary, Trivandrum Taluk Hotel Workers'' Union and Others
High Court Of Kerala · (1959) KLJ 1312
High Courts12 Jun 1959
Kuttan Pillai and Others Vs Government of T-C. and Others
High Court Of Kerala · (1959) KLJ 945
High Courts11 Jun 1959
Arumukham and another Vs Velayudha Menon and another
High Court Of Kerala · (1959) KLJ 840
Malabar Tenancy (Amendment) Act, 1954 — Section 25(3)Malabar Tenancy Act, 1929 — Section 43
High Courts11 Jun 1959
Koru Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · AIR 1960 Ker 41
Income Tax Act, 1922 — Section 10
High Courts11 Jun 1959Dismissed
Varki Vs Miss Thomas and Another
High Court Of Kerala · (1959) KLJ 852
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)(3)
High Courts10 Jun 1959Dismissed
State of Kerala Vs Natesa Gounder and Another
High Court Of Kerala · (1959) KLJ 1005
Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts10 Jun 1959
Kunchikavu Vs Kesavan Nayar Kesavan Nayar Vs Kunchikavu
High Court Of Kerala · AIR 1960 Ker 79
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts08 Jun 1959Dismissed
Srimad Anantheshwar Temple and Others Vs Ananda Baliga and Others
High Court Of Kerala · (1959) KLJ 671
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 1(3), 92, 93Constitution of India, 1950 — Article 1, 10, 11, 12, 13, 13States Reorganisation Act, 1956 — Section 60
High Courts03 Jun 1959Dismissed
Krishnan Achari Vs Parthasarathy
High Court Of Kerala · (1959) KLJ 889
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, Order 2 Rule 3
High Courts01 Jun 1959Allowed
Kunhiraman Vs Special Range Officer and Another
High Court Of Kerala · (1959) KLJ 593
Evidence Act, 1872 — Section 25
High Courts01 Jun 1959Allowed
Joseph Vs John John Vs Joseph
High Court Of Kerala · AIR 1960 Ker 27
Limitation Act, 1908 — Article 144
High Courts01 Jun 1959Dismissed
State Vs Kunchu and Others
High Court Of Kerala · AIR 1960 Ker 13
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
High Courts29 May 1959Allowed
Kochappan alias Thomayi Vs State
High Court Of Kerala · (1959) KLJ 716
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 145, 3Penal Code, 1860 (IPC) — Section 101, 304, 307, 324