High Courts07 Feb 1958Dismissed
Kelu Ayyappan Vs State
High Court Of Kerala · AIR 1959 Ker 230 : (1959) CriLJ 981 : (1958) 2 KLJ 236
Penal Code, 1860 (IPC) — Section 299, 300, 300(2), 300(4), 304
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,655 of 2,714
High Courts05 Feb 1958Dismissed
Davasia Yohannan Vs State
High Court Of Kerala · AIR 1958 Ker 207 : (1958) CriLJ 1021
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 26Penal Code, 1860 (IPC) — Section 299, 300
High Courts03 Feb 1958
Narayanan Namboodiri Vs Raman Nair and Others
High Court Of Kerala · (1958) KLJ 457
Malabar Land Registration Act, 1895 — Section 19
High Courts03 Feb 1958Allowed
Appu Atiyoti and Others Vs Krishnan Nambiar and Others
High Court Of Kerala · (1958) KLJ 396
High Courts03 Feb 1958Allowed
Lakshmi Ammal and Another Vs Kittu and Others
High Court Of Kerala · (1958) KLJ 232
High Courts31 Jan 1958Dismissed
P.K. Pavoo Vs The State and Others
High Court Of Kerala · AIR 1959 Ker 65
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16, 9
High Courts30 Jan 1958
Gangadharan Vs Mominic Gomez and Others
High Court Of Kerala · (1958) KLJ 481
Easements Act, 1882 — Section 55
High Courts29 Jan 1958Dismissed
Kunnath Textiles Vs Regional Provident Fund Commissioner
High Court Of Kerala · AIR 1959 Ker 3 : (1958) 2 KLJ 631 : (1959) 2 LLJ 510
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 2
High Courts28 Jan 1958Dismissed
Mohammad Ali Vs Meeravu Haji
High Court Of Kerala · (1958) KLJ 403
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 21, Order 21 Rule 86, Order 21 Rule 90Income Tax Act, 1961 — Section 66, 66(a)Limitation Act, 1963 — Section 5
High Courts24 Jan 1958Partly Allowed
Penukka and Others Vs Kelukkutty and Others
High Court Of Kerala · AIR 1959 Ker 212
High Courts15 Jan 1958Allowed
Rangaswami Gaundan and Others Vs State
High Court Of Kerala · (1958) KLJ 282
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288, 337Evidence Act, 1872 — Section 133, 157Penal Code, 1860 (IPC) — Section 147, 149, 201, 302, 34
High Courts15 Jan 1958Dismissed
Lakshmikutty Amma Vs Mohamed Ali
High Court Of Kerala · (1958) KLJ 234
Transfer of Property Act, 1882 — Section 51, 52
High Courts13 Jan 1958Dismissed
Arthur Import and Export Co. Vs Collector of Customs, Cochin and Others
High Court Of Kerala · AIR 1958 Ker 357
Constitution of India, 1950 — Article 226
High Courts13 Jan 1958Dismissed
Velumpi Kunji Vs Velayudhan Gopala Panickan
High Court Of Kerala · AIR 1958 Ker 178
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100, 9Limitation Act, 1908 — Article 127, 144, 47, 28Travancore Ezhava Act, 1100 — Section 28, 29, 30
High Courts13 Jan 1958Allowed
K. Ari Vs State
High Court Of Kerala · AIR 1959 Ker 325 : (1959) CriLJ 1182 : (1958) 2 KLJ 159
Prevention of Cruelty to Animals Act, 1890 — Section 3, 3A
High Courts13 Jan 1958Dismissed
Gopala Panickan and Another Vs Kunji and Others. Respondents
High Court Of Kerala · (1958) KLJ 138
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1963 — Section 28, 29, 30
High Courts13 Jan 1958Allowed
Paily Vs Kunjumuhammed
High Court Of Kerala · AIR 1960 Ker 11
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts06 Jan 1958Allowed
Ouseph Devassi Vs State
High Court Of Kerala · AIR 1958 Ker 262 : (1958) CriLJ 1184 : (1958) 2 KLJ 121
Travancore Forest Act, 1968 — Section 33, 35, 39Travancore Timber Transit Rules — Rule 11, 26
High Courts03 Jan 1958Dismissed
Varkey and Another Vs Indo-Mercantile Bank Ltd.
High Court Of Kerala · (1958) KLJ 109
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58, 59
High Courts03 Jan 1958Allowed
Narayani Amma Rajamma Vs Nanukutty alias Nanukutten Pillai
High Court Of Kerala · AIR 1958 Ker 216 : (1958) CriLJ 1024 : (1958) 2 KLJ 216
Criminal Procedure Code, 1898 (CrPC) — Section 488