High Courts18 Mar 1958
COMMISSIONER OF AGRICULTURAL Income Tax, KERALA Vs PULLANGODE RUBBER AND PRODUCE CO. LTD.
High Court Of Kerala · (1960) 40 ITR 681 : (1958) 2 KLJ 385
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,654 of 2,714
High Courts17 Mar 1958Dismissed
Sarah Abraham Vs Pyli Abraham
High Court Of Kerala · AIR 1959 Ker 352
Civil Procedure Code, 1908 (CPC) — Section 11Divorce Act, 1869 — Section 10, 7
High Courts14 Mar 1958Partly Allowed
W.N. Mammad Kunhi Vs W.N. Ibrayani Haji and Others
High Court Of Kerala · AIR 1959 Ker 208
Transfer of Property Act, 1882 — Section 36, 5
High Courts10 Mar 1958Dismissed
Adavi Umma Vs Mammu Mammad and Others
High Court Of Kerala · (1958) KLJ 521
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Specific Relief Act, 1963 — Section 18(a)Transfer of Property Act, 1882 — Section 6
High Courts07 Mar 1958
Narayana Kekunnaya and Another Vs Meloth Chathukutti Nambiar and Others
High Court Of Kerala · AIR 1959 Ker 94
Kerala Revenue Recovery Act, 1968 — Section 59Transfer of Property Act, 1882 — Section 76Trusts Act, 1882 — Section 90
High Courts07 Mar 1958Dismissed
Pottekkat Krishnan Sukumaran Vs Kunjuvareed Josheph Mundasseri
High Court Of Kerala · AIR 1959 Ker 120 : (1958) 2 KLJ 346
Press and Registration of Books Act, 1867 — Section 7Representation of the People Act, 1951 — Section 117, 123(4), 90(3)
High Courts04 Mar 1958Allowed
Padmanabhan Mathevan Vs Ramaswami Pillai Mathevan Pillai
High Court Of Kerala · AIR 1959 Ker 5
General Clauses Act, 1897 — Section 6Limitation Act, 1908 — Article 182, 182(5)Part B States (Laws) Act, 1951 — Section 6
High Courts04 Mar 1958Dismissed
Subbaya Pillai Vs Somasundaram Pillai
High Court Of Kerala · (1958) KLJ 322
Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 21States Reorganisation Act, 1956 — Section 20, 21, 50, 51, 51(1)
High Courts04 Mar 1958Dismissed
M. Abramai Vs Commissioner of Sales Tax and Others
High Court Of Kerala · (1958) 9 STC 780
Constitution of India, 1950 — Article 226
High Courts04 Mar 1958Dismissed
Manickam Pillai Subbayya Pillai Vs Assistant Registrar, High Court, Kerala, Trivandrum
High Court Of Kerala · AIR 1958 Ker 188
Constitution of India, 1950 — Article 225
High Courts21 Feb 1958Dismissed
Rosamma Punnose Vs Balakhrishnan Nair
High Court Of Kerala · AIR 1958 Ker 154
Representation of the People Act, 1951 — Section 33(1), 33(5), 36(2), 36(4), 36(44)
High Courts19 Feb 1958Dismissed
Assankutty and Others Vs Chindan
High Court Of Kerala · (1958) KLJ 463
Transfer of Property Act, 1882 — Section 63A(1), 63A(2)
High Courts17 Feb 1958Dismissed
N. Gopalan Vs Central Road Traffic Board, Trivandrum
High Court Of Kerala · AIR 1958 Ker 341
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44, 44(2), 48(3), 64A
High Courts17 Feb 1958Dismissed
N.S. Prabhakaran Vs State
High Court Of Kerala · AIR 1960 Ker 82
Constitution of India, 1950 — Article 226, 310, 311
High Courts14 Feb 1958Allowed
Kelu Alias Mooppil Nair Vs Commissioner, Madras Hindu Religious and Charitable Endowments and Another
High Court Of Kerala · (1958) KLJ 419
High Courts12 Feb 1958Allowed
Joseph Vs Ella and Others
High Court Of Kerala · (1958) KLJ 416
Limitation Act, 1963 — Section 19, 2(4)
High Courts11 Feb 1958Dismissed
C.G. Janardhanan Vs Joseph
High Court Of Kerala · AIR 1958 Ker 169
Contract Act, 1872 — Section 51General Clauses Act, 1897 — Section 3(58), 3(60)Representation of the People Act, 1951 — Section 100(1), 7(1), 9(1)
High Courts11 Feb 1958Dismissed
M.K. Parameswaran Nair Vs Sub-Magistrate, Koothattukulam and Others
High Court Of Kerala · AIR 1958 Ker 52 : (1958) CriLJ 380
Constitution of India, 1950 — Article 254, 304
High Courts10 Feb 1958Allowed
Chiruthakutty Vs Chandukutty
High Court Of Kerala · (1958) KLJ 302
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Feb 1958Dismissed
Kunheen Marakkar Vs Kunhipathumma and Others
High Court Of Kerala · AIR 1959 Ker 414
Arbitration Act, 1940 — Section 21, 3, 33, 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3