High Courts05 Feb 1959Dismissed
Kumaran Vs Panchayat Board, Badagara
High Court Of Kerala · (1959) KLJ 1303
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,643 of 2,714
High Courts02 Feb 1959Dismissed
Manikkan Nair and Others Vs Madhavan Nair and Others
High Court Of Kerala · (1959) KLJ 603
High Courts29 Jan 1959Dismissed
Velayudhan Vs Sreedharan and Others
High Court Of Kerala · (1959) KLJ 690
Limitation Act, 1963 — Article 44
High Courts27 Jan 1959Dismissed
Krishnan Namboodiri and Others Vs Cheria Kesavan Namboodiri and Others
High Court Of Kerala · AIR 1959 Ker 336
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12
High Courts22 Jan 1959
Marimuthu Chettiar Vs State of Kerala and Another
High Court Of Kerala · (1959) 2 LLJ 500
Factories Act, 1948 — Section 2(m), 85(1)
High Courts20 Jan 1959Dismissed
Narasinga Shenoi Vs Madhava Prabhu and Others
High Court Of Kerala · AIR 1960 Ker 45 : (1959) 3 KLJ 333
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1
High Courts20 Jan 1959
Vallabhdas Kanji Ltd. Vs Industrial Tribunal, Alleppy
High Court Of Kerala · AIR 1959 Ker 340 : (1959) 1 LLJ 616
Industrial Disputes Act, 1947 — Section 25F
High Courts20 Jan 1959Dismissed
Ananthasiva Iyer Vs Ouseph and Others
High Court Of Kerala · (1959) KLJ 419
Debt Relief Act — Section 8, 9
High Courts13 Jan 1959
Government Pleader Vs Mathai Manjuran and Another
High Court Of Kerala · (1959) KLJ 132
Contempt of Courts Act, 1952 — Section 3, 4, 5
High Courts13 Jan 1959Allowed
Motor Service Syndicate Vs Secretary, R.T.B.
High Court Of Kerala · (1959) KLJ 368
Motor Vehicles Act, 1939 — Section 48, 60(a)
High Courts13 Jan 1959Allowed
Appu Nair and Another Vs Kochukrishnan Nair and Another
High Court Of Kerala · (1959) KLJ 380
High Courts13 Jan 1959Dismissed
State Vs Kochuthomma
High Court Of Kerala · (1959) KLJ 557
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts12 Jan 1959Allowed
Lakshmi Ammal Vs Travancore Devaswom Board
High Court Of Kerala · (1959) KLJ 343
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97
High Courts09 Jan 1959
Kannan Devan Hills Produce Company Ltd. and Others Vs Their Staff
High Court Of Kerala · (1959) 1 LLJ 608
Civil Procedure Code, 1908 (CPC) — Section 133, 134, 30Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts09 Jan 1959Allowed
Lonappan Vs Sub-Collector, Palghat
High Court Of Kerala · AIR 1959 Ker 343
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 55(1), 5A, 6
High Courts08 Jan 1959Allowed
Bharathan Vs Kochappi and Others
High Court Of Kerala · (1959) KLJ 362
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18
High Courts08 Jan 1959
Poulose Vs Kerala State Transport Appellate Tribunal and Others
High Court Of Kerala · (1959) KLJ 338
Constitution of India, 1950 — Article 226
High Courts07 Jan 1959Allowed
Sivarajan Vs State
High Court Of Kerala · (1959) KLJ 221
Constitution of India, 1950 — Article 134(1)(a)Criminal Procedure Code, 1898 (CrPC) — Section 164, 201, 342, 364, 417Evidence Act, 1872 — Section 25, 30, 8
High Courts06 Jan 1959Dismissed
Kuriakose Vs Thomas
High Court Of Kerala · (1959) KLJ 341
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 17, 18, 195