High Courts24 Oct 1958
In Re: Peethambaran
High Court Of Kerala · AIR 1959 Ker 165 : (1959) CriLJ 596
Criminal Procedure Code, 1898 (CrPC) — Section 341Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,647 of 2,714
High Courts23 Oct 1958Dismissed
M.G. Koshi Vs A.D. Cotton Mills Ltd.
High Court Of Kerala · AIR 1959 Ker 332 : (1959) 2 LLJ 52
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 15, 16, 9(7)Payment of Wages Act, 1936 — Section 2(7), 7(2)
High Courts21 Oct 1958Allowed
Narayanan Vs Padmanabhan
High Court Of Kerala · (1959) KLJ 39
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97
High Courts17 Oct 1958
Mathai Thommen Vs State
High Court Of Kerala · AIR 1959 Ker 241 : (1959) CriLJ 1069
Criminal Procedure Code, 1898 (CrPC) — Section 361(1), 361(2), 537High Court Rules and Orders, 1950 — Rule 21
High Courts17 Oct 1958
State Vs Raghavan Pillai and Another
High Court Of Kerala · AIR 1959 Ker 248 : (1959) CriLJ 1074
Criminal Procedure Code, 1898 (CrPC) — Section 225, 243, 537Motor Vehicles Act, 1939 — Section 123(1), 42(1)
High Courts16 Oct 1958
Krishnan Vs Joint Director of Industries and Commerce (Coir) and Others
High Court Of Kerala · (1959) KLJ 93
Constitution of India, 1950 — Article 226
High Courts15 Oct 1958Allowed
Luka Vs Kerala State Electricity Board and Another
High Court Of Kerala · (1959) KLJ 88
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24(1)
High Courts15 Oct 1958Dismissed
N. Madhavan Unnithan Vs State
High Court Of Kerala · AIR 1959 Ker 338
Constitution of India, 1950 — Article 14, 226, 310(1), 311
High Courts14 Oct 1958Allowed
Achutha Menon and Others Vs Anna Cheriyan and Others
High Court Of Kerala · (1958) KLJ 1136
Contract Act, 1872 — Section 188, 237Transfer of Property Act, 1882 — Section 38, 50(b)
High Courts14 Oct 1958
KRISHNASWAMI IYER Vs COMMISSIONER OF Income Tax, MYSORE, TRAVANCORE-COCHIN and COORG.
High Court Of Kerala · (1959) 36 ITR 233 : (1958) 2 KLJ 1075
Travancore Income Tax Act, 1121 — Section 47
High Courts11 Oct 1958Allowed
Abdulla Vs Ayisumma
High Court Of Kerala · (1958) KLJ 954
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Oct 1958
Krishnan Ezhuthassan Vs Nanikutty Amma
High Court Of Kerala · AIR 1959 Ker 368
Limitation Act, 1908 — Article 142, 144
High Courts09 Oct 1958Allowed
St. Mariammal Roman Catholic Church Vs Lekshmanan Nadar
High Court Of Kerala · AIR 1959 Ker 297
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 20A(2)
High Courts09 Oct 1958Dismissed
Ravunni Menon Vs State
High Court Of Kerala · (1959) KLJ 729
Penal Code, 1860 (IPC) — Section 405, 409
High Courts07 Oct 1958
Palai Central Bank Ltd. Vs Ramaswami Nadar
High Court Of Kerala · (1958) KLJ 1149
Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 6(1)
High Courts30 Sept 1958Allowed
Food Inspector, Kozhikode Vs Punsi Desai
High Court Of Kerala · AIR 1959 Ker 190 : (1959) CriLJ 712 : (1958) 2 KLJ 1150
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts30 Sept 1958Dismissed
Balakrishnan and Others Vs The Director of Handlooms and Others
High Court Of Kerala · (1958) KLJ 977
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(22)Penal Code, 1860 (IPC) — Section 52