High Courts25 Jul 1958
Kannan and Another Vs Krishnan Nair and Another
High Court Of Kerala · (1958) KLJ 763
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 20
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,650 of 2,714
High Courts25 Jul 1958Allowed
Khader Shah Vs R.T.A. Palghat, and Others
High Court Of Kerala · (1958) KLJ 992
Constitution of India, 1950 — Article 226
High Courts24 Jul 1958Dismissed
Ravi Brahmadathan Nambooripad Vs Devassy
High Court Of Kerala · AIR 1959 Ker 36 : (1958) 2 KLJ 740
Kanam Tenancy Act, 1955 — Section 3Kerala Stay of Eviction Proceedings Act, 1957 — Section 2(1), 4
High Courts23 Jul 1958Allowed
Chinnan Kesavan Vs Gouri Amma
High Court Of Kerala · AIR 1959 Ker 180
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
High Courts23 Jul 1958Dismissed
Raman Gangadharan and Others Vs Raman Narayanan and Others
High Court Of Kerala · AIR 1959 Ker 169
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4(3), Order 5 Rule 1, 11Travancore Ezhava Act, 1100 — Section 13
High Courts23 Jul 1958
Ummer Vs Sainuddin and Another
High Court Of Kerala · (1959) KLJ 65
Court Fees Act, 1870 — Article 17(6)Travancore-Cochin Court Fees Act, 1125 — Section 9
High Courts22 Jul 1958Dismissed
Kunhi Mohammed Vs State
High Court Of Kerala · AIR 1959 Ker 88 : (1959) CriLJ 457
Criminal Procedure Code, 1898 (CrPC) — Section 342, 367Evidence Act, 1872 — Section 101, 102, 103, 104, 133Penal Code, 1860 (IPC) — Section 161
High Courts21 Jul 1958Dismissed
Sankara Pillai Vs Parameswaran Pillai Parameswaran Pillai Vs Sankara Pillai
High Court Of Kerala · AIR 1959 Ker 352(1)
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts21 Jul 1958Dismissed
Das Isaac Vs Narayanan
High Court Of Kerala · (1958) KLJ 1247
Criminal Procedure Code, 1898 (CrPC) — Section 145, 253(2), 436
High Courts18 Jul 1958
Raman Pillai Gopala Pillai and Others Vs Madhavan Pillai Aiyappan Pillai and Others
High Court Of Kerala · AIR 1959 Ker 235
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Transfer of Property Act, 1882 — Section 5Travancore Nair Act, 1912 — Section 19
High Courts18 Jul 1958Dismissed
State Vs Pappachan
High Court Of Kerala · AIR 1959 Ker 98 : (1959) CriLJ 463 : (1958) 2 KLJ 868
Criminal Procedure Code, 1898 (CrPC) — Section 103
High Courts15 Jul 1958
State Vs Sivasankaran Thampi
High Court Of Kerala · AIR 1959 Ker 55 : (1959) CriLJ 196 : (1958) 2 KLJ 1135
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(2)
High Courts10 Jul 1958Allowed
N.V. Thomas and Another Vs Kerala State
High Court Of Kerala · (1959) 10 STC 238
Penal Code, 1860 (IPC) — Section 64
High Courts10 Jul 1958Allowed
Thomas and Another Vs State
High Court Of Kerala · (1959) KLJ 446
Penal Code, 1860 (IPC) — Section 64
High Courts09 Jul 1958Dismissed
Raman Bhattathiripad Vs Devasena Antharjanam
High Court Of Kerala · (1958) KLJ 1061
Limitation Act, 1963 — Article 134Malabar Compensation for Tenants Improvements Act, 1899 — Section 5
High Courts08 Jul 1958
Neelakanta Pillai Vs Madhavi Amma and Others
High Court Of Kerala · (1958) KLJ 916
Travancore Nair Act, 1912 — Section 18
High Courts08 Jul 1958Dismissed
Kunhi Moideen Kutty Haji Vs Abdul Khader and Others
High Court Of Kerala · (1958) KLJ 1009
Mappila Marumakkathayam Act, 1939 — Section 8
High Courts07 Jul 1958Allowed
United Timber and Cashew Products (Private) Ltd. Vs Collector of Malabar and Another
High Court Of Kerala · (1958) KLJ 1000
Constitution of India, 1950 — Article 114, 226
High Courts07 Jul 1958Dismissed
C.K. Achuthan Vs State of Kerala and Others
High Court Of Kerala · AIR 1959 Ker 239
Constitution of India, 1950 — Article 16, 226
High Courts07 Jul 1958Allowed
Food Inspector, Trivandrum Vs S. Kunju
High Court Of Kerala · AIR 1959 Ker 371 : (1959) CriLJ 1330
Criminal Procedure Code, 1898 (CrPC) — Section 251, 255APrevention of Food Adulteration Act, 1954 — Section 16(1)