High Courts03 Jan 1958
Narayana Pai and Others Vs Vittala Shenoi and Others
High Court Of Kerala · (1958) KLJ 185
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,656 of 2,714
High Courts23 Dec 1957Dismissed
Achamma Vs Yousuff and Others
High Court Of Kerala · (1958) KLJ 305
Specific Relief Act, 1963 — Section 41Succession Act, 1925 — Section 211, 218, 307
High Courts23 Dec 1957Dismissed
State of Kerala Vs Krishnan Nambiar and Others
High Court Of Kerala · (1958) KLJ 225
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts23 Dec 1957Dismissed
Assistant Registrar of Joint Stock Companies, Tellicherry Vs Krishnan Nambiar and Others
High Court Of Kerala · (1958) KLJ 52
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts23 Dec 1957Dismissed
State Vs Sait Nagjee Purushotham and Co., Ltd.
High Court Of Kerala · (1958) 2 KLJ 247 : (1958) 9 STC 574
High Courts23 Dec 1957Dismissed
Raman Nambudiri Vs Deputy Commercial Tax Officer
High Court Of Kerala · (1958) 2 KLJ 63 : (1958) 9 STC 261
Penal Code, 1860 (IPC) — Section 186
High Courts23 Dec 1957Allowed
Sankara Pillai and Others Vs Mathunni Ittiera and Another
High Court Of Kerala · AIR 1958 Ker 245 : (1958) 2 KLJ 672
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 65Transfer of Property Act, 1882 — Section 60
High Courts20 Dec 1957Dismissed
Mary Threys Fernando Vs C.I. Philip
High Court Of Kerala · AIR 1958 Ker 175
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 41 Rule 22
High Courts20 Dec 1957Dismissed
Kesavan Padmanabhan and Others Vs Sanku Narayanan and Others
High Court Of Kerala · AIR 1958 Ker 368
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 35, 66
High Courts20 Dec 1957Allowed
V.M. Patel Vs Inspector of Factories, Alwaye
High Court Of Kerala · AIR 1958 Ker 237 : (1958) CriLJ 1026 : (1958) 2 LLJ 405
Factories Act, 1948 — Section 103, 2, 2(1), 6, 7
High Courts19 Dec 1957Dismissed
Ombantavida Beebi Vs State of Kerala
High Court Of Kerala · (1958) KLJ 273
Penal Code, 1860 (IPC) — Section 302, 342
High Courts16 Dec 1957Dismissed
State of Travancore-Cochin Vs Narayani Amma Ponnamma and Others Narayani Amma Ponnamma and Others Vs State of Travancore-Cochin
High Court Of Kerala · AIR 1958 Ker 272
Land Acquisition Act, 1894 — Section 18(2)
High Courts16 Dec 1957Dismissed
The Travancore Sugars and Chemicals Ltd. Vs The State of Kerala and Another
High Court Of Kerala · AIR 1958 Ker 217 : (1958) 2 LLJ 208
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts13 Dec 1957
Sathi Amma Vs The United Commercial Bank, Ltd.
High Court Of Kerala · (1958) KLJ 162
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 19, Order 16 Rule 19(b), Order 26 Rule 4, 115
High Courts13 Dec 1957
Kuruvilla Cheriyan Vs Kuruvilla Chandy
High Court Of Kerala · AIR 1958 Ker 229 : (1958) 2 KLJ 664
General Clauses Act, 1897 — Section 6
High Courts12 Dec 1957Allowed
Karanakkodan Gowda Swaraswatha Brahman Samajam Vs Manikka Pai
High Court Of Kerala · AIR 1959 Ker 384
Civil Procedure Code, 1908 (CPC) — Section 47, 48, 48(1)
High Courts11 Dec 1957Allowed
State of Kerala Vs Narayana Pillai
High Court Of Kerala · (1958) KLJ 602
Specific Relief Act, 1963 — Section 12
High Courts11 Dec 1957
Indian Aluminium Co. Ltd. Vs Aluminium Factory Workers'' Union, Alwaye
High Court Of Kerala · AIR 1959 Ker 37 : (1958) 2 KLJ 297 : (1958) 2 LLJ 403
Industrial Disputes Act, 1947 — Section 19, 19(3), 19(5), 19(6), 2
High Courts11 Dec 1957Dismissed
M. Ramiah Pillai Vs P.A. Sankaranarayana Iyer and Others
High Court Of Kerala · AIR 1958 Ker 246 : (1958) 2 KLJ 253
Contract Act, 1872 — Section 2Limitation Act, 1908 — Article 54, 66
High Courts11 Dec 1957
State Vs Velayudhan Pillai Narayana Pillai Velayudhan Pillai Narayana Pillai Vs State
High Court Of Kerala · AIR 1958 Ker 366
Limitation Act, 1908 — Article 113, 115