High Courts10 Jun 1958Dismissed
K.N. Ramachandran Vs Kanni Velan
High Court Of Kerala · (1958) 06 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Section 64Provincial Insolvency Act, 1920 — Section 28A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,652 of 2,714
High Courts10 Jun 1958Allowed
Edapally Valia Raja Vs Chacko
High Court Of Kerala · AIR 1959 Ker 83
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 48(1)
High Courts09 Jun 1958Dismissed
Municipal Health Officer, Kozhikode Vs Chekkutty
High Court Of Kerala · (1958) KLJ 599
High Courts09 Jun 1958Dismissed
The Food Inspector, Municipal Council, Alleppy Vs Karuppaiya Nadar
High Court Of Kerala · AIR 1959 Ker 217 : (1959) CriLJ 840
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)
High Courts09 Jun 1958Dismissed
Venkiteswara Iyer Vs Vasudeva Pai
High Court Of Kerala · (1958) KLJ 580
Kerala Stay of Eviction Proceedings Act, 1957 — Section 3(c)
High Courts06 Jun 1958
Lakshmana Vasudeva Co. Vs Gopalan
High Court Of Kerala · AIR 1959 Ker 376 : (1958) 2 KLJ 583
Provincial Insolvency Act, 1920 — Section 41, 75
High Courts06 Jun 1958Allowed
Eapen Mathai Vs Abdul Kadir Kunju
High Court Of Kerala · AIR 1958 Ker 399
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts04 Jun 1958
Krishna Pillai Vs Kunjikkavamma Thampuran and Others
High Court Of Kerala · (1958) KLJ 1027
High Courts02 Jun 1958Dismissed
Municipal Health Officer, Kozhikode Vs Velu Chekkutty
High Court Of Kerala · AIR 1958 Ker 356 : (1958) CriLJ 1397
High Courts02 Jun 1958Allowed
Parameswearn Nair Vs Aiyappan Pillai
High Court Of Kerala · AIR 1959 Ker 206
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44
High Courts30 May 1958Dismissed
Shankaran Nambudiripad Vs Parameswaran Nambudiri
High Court Of Kerala · AIR 1959 Ker 156
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts29 May 1958Allowed
Land Acquisition Officer, Tellicherry Vs Amsa and Others
High Court Of Kerala · AIR 1959 Ker 158 : (1958) 2 KLJ 677
Land Acquisition Act, 1894 — Section 24, 4(1)
High Courts27 May 1958Dismissed
Mohamed Beza Busheri and Co., Bombay Vs Tharanath Shet
High Court Of Kerala · (1958) KLJ 1260
High Courts21 May 1958
Luka Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 338 : (1958) 2 KLJ 484
Constitution of India, 1950 — Article 226
High Courts19 May 1958Allowed
State of Travancore-Cochin Vs Kuttippavu Amma and Others
High Court Of Kerala · (1958) KLJ 1012
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 30
High Courts19 May 1958Allowed
State Vs Narayani Pillai Kuttiparu Amma and Another
High Court Of Kerala · AIR 1959 Ker 136
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 20, 21, 30, 31
High Courts16 May 1958Dismissed
Mathevi Bhargavi Vs Ayyappan Kochan
High Court Of Kerala · AIR 1959 Ker 163
Transfer of Property Act, 1882 — Section 58, 6, 60, 76
High Courts16 May 1958
Nani Kunjukrishnan Vs Padmanabha Pillai Krishna Pillai Padmanbha Pillai Krishna Pillai Vs Nani Kunjukrishnan
High Court Of Kerala · AIR 1959 Ker 38
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Limitation Act, 1908 — Article 120, 148Transfer of Property Act, 1882 — Section 76
High Courts12 Apr 1958Dismissed
Saithu Mohammad Ismail and Another Vs Abdur Rahiman
High Court Of Kerala · (1958) KLJ 1087
Civil Procedure Code, 1908 (CPC) — Section 145