COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,653 of 2,714

High Courts11 Apr 1958Dismissed

Edappally Valia Raja Vs Parameswaran Kartha Parameswaran Kartha Vs Edappally Valia Raja

High Court Of Kerala · AIR 1959 Ker 7

Limitation Act, 1908 — Section 14, 14(2), 17(2)Travancore Debt Relief Act, 1115 — Section 16

High Courts11 Apr 1958Allowed

Venkappa Bhatta and Others Vs Gangadhara Bhatta and Others

High Court Of Kerala · AIR 1959 Ker 112

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Transfer of Property Act, 1882 — Section 58, 60, 62, 82

High Courts03 Apr 1958

Raghavan Unni Vs Athar Rowther and Others

High Court Of Kerala · AIR 1959 Ker 8

Land Acquisition Act, 1894 — Section 23, 30

High Courts03 Apr 1958Allowed

R. Gopinathan Nair Vs Palode Panchayat and Others

High Court Of Kerala · AIR 1959 Ker 43

Constitution of India, 1950 — Article 19(1), 31

High Courts03 Apr 1958Dismissed

K. Bhaskaran Vs State of Kerala

High Court Of Kerala · AIR 1958 Ker 333

Constitution of India, 1950 — Article 13, 14, 19(1)

High Courts02 Apr 1958Dismissed

Trichur District Chethu Vyavasaya Thozhilali Co-operative Society Vs State of Kerala and Others

High Court Of Kerala · (1958) KLJ 582

Constitution of India, 1950 — Article 14, 19, 19(1)(g)

High Courts02 Apr 1958Dismissed

M.N. Kesavan Nair and Another Vs Travancore Devaswom Board and Others

High Court Of Kerala · AIR 1959 Ker 21

Constitution of India, 1950 — Article 226, 311

High Courts02 Apr 1958Dismissed

Subrayan Chettiar Vs Kochuvarkey

High Court Of Kerala · AIR 1959 Ker 18

Civil Procedure Code, 1908 (CPC) — Section 95

High Courts02 Apr 1958Partly Allowed

Kittu Naidu Vs Krishnan Chetty Raman Chetty

High Court Of Kerala · AIR 1958 Ker 336

High Courts31 Mar 1958

State Vs C.K. Joseph

High Court Of Kerala · AIR 1959 Ker 10 : (1959) CriLJ 45

Criminal Procedure Code, 1898 (CrPC) — Section 263, 264, 417

High Courts28 Mar 1958

Sankara Menon Vs District Collector, Palghat and Others

High Court Of Kerala · (1958) KLJ 744

Constitution of India, 1950 — Article 226

High Courts28 Mar 1958

Govindan Raman Vs Govindan Kesavan

High Court Of Kerala · AIR 1959 Ker 249

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 66Registration Act, 1908 — Section 17

High Courts26 Mar 1958Dismissed

Narayanan Nair Vs Narayanan Nair and Others

High Court Of Kerala · AIR 1959 Ker 116

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 2, 97Travancore Nair Act, 1912 — Section 40

High Courts26 Mar 1958

Banwarilal Jhunjhunwalla and Others Vs Union of India (UOI)

High Court Of Kerala · AIR 1959 Ker 311 : (1959) CriLJ 1172

Criminal Law (Amendment) Act, 1952 — Section 6(1), 7(2), 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 177, 179, 180, 182Penal Code, 1860 (IPC) — Section 120B, 420

High Courts25 Mar 1958Allowed

Kunhukuttan Nair Vs Subakumaran and Others

High Court Of Kerala · AIR 1959 Ker 45 : (1958) 2 KLJ 422

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(1), Order 39 Rule 2, 151, 94

High Courts24 Mar 1958

Srilalan Vs Inspecting Asst. Commissioner of Agri and Income Tax and Sales-Tax, Trichur

High Court Of Kerala · (1958) KLJ 435

Travancore-Cochin Agricultural Income Tax Act, 1950 — Section 3(3), 3(5)

High Courts24 Mar 1958Dismissed

Kurumpakoehika Vs Narayana Pillai

High Court Of Kerala · AIR 1959 Ker 56

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 5Transfer of Property Act, 1882 — Section 81, 86

High Courts21 Mar 1958Dismissed

Muhammed and Others Vs Ramakrishna Iyer and Others

High Court Of Kerala · (1958) KLJ 577

High Courts20 Mar 1958Dismissed

Bethany Rubber Estate Vs Industrial Tribunal, Quilon and Others

High Court Of Kerala · AIR 1958 Ker 271 : (1958) 2 LLJ 74

Industrial Disputes Act, 1947 — Section 2Minimum Wages Act, 1948 — Section 3

High Courts19 Mar 1958

M.V. Ittycheria Vs State of Kerala

High Court Of Kerala · AIR 1958 Ker 374 : (1958) 2 KLJ 752 : (1958) 2 LLJ 724

Constitution of India, 1950 — Article 309Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 12(1)Public Servants (Inquiries) Act, 1850 — Section 2