High Courts23 Feb 1959Dismissed
Rama Rao Vs Krishnamma and Others
High Court Of Kerala · (1959) KLJ 626
Travancore Nair Act, 1912 — Section 36
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,642 of 2,714
High Courts20 Feb 1959
Commissioner of Income Tax, Kerala Vs Pathrose Rice and Oil Mills, Irinjalkuda
High Court Of Kerala · AIR 1959 Ker 246 : (1960) 40 ITR 353
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 4
High Courts20 Feb 1959Dismissed
Savithri Antharjanam Vs Eappen and Others
High Court Of Kerala · (1959) KLJ 702
Evidence Act, 1872 — Section 92
High Courts19 Feb 1959Allowed
Ouseph Yakob Vs Jose and Others
High Court Of Kerala · AIR 1959 Ker 309 : (1959) CriLJ 1170
Criminal Procedure Code, 1898 (CrPC) — Section 423, 439, 494
High Courts17 Feb 1959
Ammad Haji Vs Kunhamboo and Others
High Court Of Kerala · (1959) KLJ 393
Penal Code, 1860 (IPC) — Section 427, 447, 448
High Courts17 Feb 1959Allowed
Mathew Vs Regional Transport Authority, Kottayam and Others
High Court Of Kerala · AIR 1960 Ker 85
Central Motor Vehicles Rules, 1989 — Rule 165Motor Vehicles Act, 1939 — Section 57(3)
High Courts17 Feb 1959Allowed
Sanitary Inspector, Quilon Municipality Vs Vararaju
High Court Of Kerala · AIR 1960 Ker 81 : (1960) CriLJ 348
Travancore Public Health Act, 1121 — Section 152
High Courts16 Feb 1959Allowed
Kesavan Embranthiri Vs Krishnan Embranthiri and Others
High Court Of Kerala · (1959) KLJ 390
Kerala Nambudiri Act, 1958 — Section 13
High Courts16 Feb 1959Dismissed
Subhodaya Corporation Vs The Sales Tax Officer and Another
High Court Of Kerala · (1959) 10 STC 356
Constitution of India, 1950 — Article 372, 48, 54, 9
High Courts16 Feb 1959Allowed
Ismail Vs Income Tax Officer
High Court Of Kerala · AIR 1960 Ker 92
Income Tax Act, 1922 — Section 16(2)
High Courts13 Feb 1959Allowed
Kochunarayana Pillai and Others Vs Kochupadmanabha Pillai
High Court Of Kerala · (1959) KLJ 616
Arbitration Act, 1940 — Section 8
High Courts13 Feb 1959
Chittadi Estate Vs Industrial Tribunal and Others
High Court Of Kerala · (1959) 2 LLJ 184
Industrial Disputes Act, 1947 — Section 10, 2
High Courts13 Feb 1959Dismissed
State Vs Mohammed Ibrahim
High Court Of Kerala · AIR 1959 Ker 351 : (1959) CriLJ 1323 : (1959) 3 KLJ 367
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 2(1), 23(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts12 Feb 1959Dismissed
State Vs Pappachan
High Court Of Kerala · AIR 1960 Ker 153 : (1960) CriLJ 596
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 342
High Courts12 Feb 1959Dismissed
Kuruvilla Vs Kuruvilla and Others
High Court Of Kerala · AIR 1959 Ker 405
Arbitration Act, 1940 — Section 14
High Courts12 Feb 1959Dismissed
Raman Namboodiri Vs Chaldean Syrian Bank Ltd.
High Court Of Kerala · AIR 1960 Ker 84
Succession Act, 1925 — Section 214
High Courts11 Feb 1959Dismissed
Rev. Fr. Jose Callian Vs Director of Public Instruction
High Court Of Kerala · AIR 1959 Ker 331 : (1959) 3 KLJ 650
Constitution of India, 1950 — Article 30(2)
High Courts06 Feb 1959
Star Tile Works Ltd. Vs Commissioner of Income Tax, Madras
High Court Of Kerala · (1959) KLJ 385
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts06 Feb 1959
Commissioner of Income Tax, Madras Vs Star Tile Works Ltd.
High Court Of Kerala · AIR 1959 Ker 252
Income Tax Act, 1922 — Section 10(2)
High Courts05 Feb 1959Dismissed
Mohammed Rawther Peria Meeran Rawther Vs Catholic Bank of India Ltd., Changanachery and Another
High Court Of Kerala · AIR 1960 Ker 137
Limitation Act, 1908 — Section 30Part B States (Laws) Act, 1951 — Section 3