High Courts21 Aug 1958Allowed
Gopalakrishna Panicker Vs Thirunakkara Devaswom
High Court Of Kerala · AIR 1959 Ker 202
Easements Act, 1882 — Section 15, 7
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,649 of 2,714
High Courts21 Aug 1958
Liptons Ltd. Vs Municipal Sales Tax Officer and Another
High Court Of Kerala · (1959) 10 STC 459
Constitution of India, 1950 — Article 226, 286Sales of Goods Act, 1930 — Section 25
High Courts19 Aug 1958
Paru Karthiyayani Vs Parameswara Panicker Parameswara Panicker Vs Paru Karthiyayani
High Court Of Kerala · AIR 1959 Ker 178
Transfer of Property Act, 1882 — Section 76Trusts Act, 1882 — Section 90
High Courts19 Aug 1958Dismissed
Chathan Kunjukunju Vs State
High Court Of Kerala · AIR 1959 Ker 197 : (1959) CriLJ 716
Penal Code, 1860 (IPC) — Section 361, 365
High Courts19 Aug 1958Allowed
Kottayam Orient Bank Ltd. Vs Moosa Rawther
High Court Of Kerala · AIR 1959 Ker 402 : (1958) 2 KLJ 1255
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 49
High Courts19 Aug 1958Dismissed
Ukkayummakutty Umma Vs Choiyi Choyikutty and Others
High Court Of Kerala · AIR 1959 Ker 26
Malabar Tenancy Act, 1930 — Section 15, 15(1), 16, 22, 3(3)
High Courts14 Aug 1958
Lakshmanan Vs Kamal
High Court Of Kerala · AIR 1959 Ker 67
Transfer of Property Act, 1882 — Section 52
High Courts14 Aug 1958Dismissed
Rajappa Pillai Vs Ponnammal
High Court Of Kerala · (1958) KLJ 1033
Kerala Stay of Eviction Proceedings Act, 1957 — Section 4
High Courts14 Aug 1958Allowed
Chirutheyi Amma and Others Vs Kerala Varama Raja and Others
High Court Of Kerala · (1958) KLJ 1025
High Courts12 Aug 1958
Augustine Vs Port of Cochin
High Court Of Kerala · (1959) 1 LLJ 153
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 14, 7, 9
High Courts11 Aug 1958
Meenakshi Amma and Others Vs Ammu Amma and Others
High Court Of Kerala · (1958) KLJ 1182
Arbitration Act, 1940 — Section 34
High Courts08 Aug 1958Allowed
Vydyan Mathew Oommummen Vs Kunjukoshy Kochumathen Vydyan and Others
High Court Of Kerala · AIR 1959 Ker 81
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts07 Aug 1958
Francis Vitalis Periera Vs Prakasi Gomez Prakasi Gomez Vs Francis Vitalis Periera
High Court Of Kerala · AIR 1959 Ker 87 : (1958) 2 KLJ 1022
Travancore Christian Succession Regulation Act, 1092 — Section 17, 19, 24, 25, 30
High Courts06 Aug 1958Allowed
Haji P.K. Moidoo Bros. Vs State of Madras
High Court Of Kerala · AIR 1959 Ker 29 : (1959) 10 STC 1
Sales of Goods Act, 1930 — Section 23(1), 4(1), 4(3)
High Courts05 Aug 1958
State Vs Madhogaria
High Court Of Kerala · AIR 1959 Ker 200 : (1959) CriLJ 717 : (1959) 2 LLJ 50
Factories Act, 1948 — Section 2
High Courts05 Aug 1958
R.M. Palat Vs P.A. Nedungadi
High Court Of Kerala · AIR 1958 Ker 377
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 48 Rule 3Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 4, 59
High Courts01 Aug 1958
Subramonia Ayyar Vs State of Travancore-Cochin and Others
High Court Of Kerala · (1959) 1 LLJ 376
Constitution of India, 1950 — Article 226, 309, 310, 311, 313
High Courts01 Aug 1958Allowed
Kunju Moideen Methararu Vs Kandan
High Court Of Kerala · AIR 1959 Ker 146 : (1959) CriLJ 588
Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Penal Code, 1860 (IPC) — Section 40, 441, 447
High Courts30 Jul 1958Dismissed
Vulson Vs Kelukutty and Another
High Court Of Kerala · AIR 1959 Ker 174
Arbitration Act, 1940 — Section 13, 29, 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts29 Jul 1958Dismissed
Ali Mammad Kunhi Vs Kunhi Raman Nair and Others
High Court Of Kerala · (1958) KLJ 1004