COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,651 of 2,714

High Courts07 Jul 1958

Gopalan Vs Seethi

High Court Of Kerala · (1958) KLJ 802

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High Courts07 Jul 1958

Emunni Panicker Vs Krishna Panicker and Others

High Court Of Kerala · (1958) KLJ 805

Kerala Stay of Eviction Proceedings Act, 1957 — Section 2(1)

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High Courts03 Jul 1958

K.P. Ambady and Others Vs K.M. Balan

High Court Of Kerala · AIR 1959 Ker 27

Civil Procedure Code, 1908 (CPC) — Section 145, 51Contract Act, 1872 — Section 151, 152, 74

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High Courts02 Jul 1958Dismissed

Janakikutty Amma Vs Kesavan Unnithan and Others

High Court Of Kerala · (1958) KLJ 790

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High Courts01 Jul 1958Dismissed

Gopalakrishna Pillai Vs Narayanan

High Court Of Kerala · AIR 1959 Ker 406

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13, 149 , 151

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High Courts27 Jun 1958Dismissed

Muhammad Kutti Haji Vs Vasudevan Namboori

High Court Of Kerala · (1958) KLJ 1086

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High Courts26 Jun 1958Dismissed

Mathew Vs Sivaramakrishna Aiyar

High Court Of Kerala · (1958) KLJ 998

Holdings (Stay of Execution Proceedings) Act, 1950 — Section 4Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 3

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High Courts26 Jun 1958Dismissed

Sait Nagjee Purushotham and Co. Ltd. Vs Rarukutti

High Court Of Kerala · (1958) KLJ 704

Provincial Small Cause Courts Act, 1887 — Section 15, 2, 2(5), 25

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High Courts24 Jun 1958Dismissed

Travancore Forward Bank Ltd. Vs State of Kerala and Others

High Court Of Kerala · (1958) KLJ 628

Travancore-Cochin Vehicles Taxation Act, 1950 — Section 4(1)(a)

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High Courts18 Jun 1958Dismissed

Catholic Bank of India, LtD. Vs Venkata Subramonia Iyer and Another

High Court Of Kerala · (1958) KLJ 994

Constitution of India, 1950 — Article 226

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High Courts18 Jun 1958

Firm Sulaiman Hassan and Sons, Alleppey Vs Commissioner of Income Tax, Bangalore

High Court Of Kerala · AIR 1959 Ker 110 : (1959) 36 ITR 169

Income Tax Act, 1922 — Section 26A, 59Income Tax Rules, 1962 — Rule 3

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High Courts17 Jun 1958

DHARAMSAY KAPURCHAND GANDHI Vs COMMISSIONER OF Income Tax MYSORE TRAVANCORE-COCHIN AND COORG.

High Court Of Kerala · (1959) 35 ITR 787 : (1958) 2 KLJ 728

Travancore Income Tax Act, 1121 — Section 4(1)(b)(iii)

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High Courts17 Jun 1958

N. S. CHOODAMANI AND ANOTHER Vs COMMISSIONER OF Income Tax, MADRAS.

High Court Of Kerala · (1959) 35 ITR 676 : (1958) 2 KLJ 687

Income Tax Act, 1961 — Section 3, 34, 37

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High Courts17 Jun 1958Dismissed

Union Bank Ltd. Vs N. Raghavan Nair

High Court Of Kerala · AIR 1959 Ker 204

Limitation Act, 1908 — Article 85

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High Courts16 Jun 1958Allowed

Sankarankutty Menon Vs Chacko and Others

High Court Of Kerala · (1958) KLJ 675

Kerala Stay of Eviction Proceedings Act, 1957 — Section 2(3)

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High Courts13 Jun 1958Dismissed

Narayanan Nair Vs Moyu

High Court Of Kerala · (1958) KLJ 1055

Constitution of India, 1950 — Article 227

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High Courts13 Jun 1958Dismissed

Punkunnam-Erattupetta Motor Service Vs Regional Transport Authority and Others

High Court Of Kerala · (1958) KLJ 997

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 62

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High Courts12 Jun 1958Dismissed

Mary C. Nidhiri Vs Verghese

High Court Of Kerala · (1958) KLJ 1256

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High Courts12 Jun 1958

M. O. THOMAKUTTY Vs COMMISSIONER OF Income Tax, TRAVANCORE-COCHIN AND MYSORE, BANGALORE.

High Court Of Kerala · (1958) 34 ITR 501

Income Tax Act, 1961 — Section 66(2)

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High Courts10 Jun 1958Dismissed

Govindan Vs Damodara Plappalli

High Court Of Kerala · (1958) KLJ 585

Kerala Stay of Eviction Proceedings Act, 1957 — Section 3(a)

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