High Courts08 Oct 1957Allowed
Neelamma and Another Vs Revindranathan
High Court Of Kerala · (1957) KLJ 942
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,660 of 2,714
High Courts08 Oct 1957Dismissed
Mathai Vs Tahsildar, Meenachil Taluk and Another
High Court Of Kerala · (1957) KLJ 1095
Constitution of India, 1950 — Article 226
High Courts30 Sept 1957Allowed
Thomcos Bank Ltd. Vs Anirudhan
High Court Of Kerala · (1957) KLJ 1211
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts30 Sept 1957Allowed
A.G. Nair Vs Income Tax Officer, Kozhikode
High Court Of Kerala · AIR 1958 Ker 248 : (1958) 33 ITR 223
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34(3)
High Courts30 Sept 1957Dismissed
Veeraraghava Iyer Vs Special Tahsildar III Malampuzha Project, Palghat
High Court Of Kerala · (1957) KLJ 967
Land Acquisition Act, 1894 — Section 12, 18, 18(1)
High Courts30 Sept 1957Dismissed
Joseph Thomas Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 33
Constitution of India, 1950 — Article 13, 14, 15, 15(1), 29Evidence Act, 1872 — Section 114
High Courts30 Sept 1957Dismissed
Bhagavathi Pilla Bhavani Pilla and Others Vs Parvathi Pilla Ammukuty Pilla and Others
High Court Of Kerala · AIR 1958 Ker 230 : (1958) 2 KLJ 87
Transfer of Property Act, 1882 — Section 60, 76Trusts Act, 1882 — Section 90
High Courts30 Sept 1957Dismissed
Enariyil Chami Kesavan and Others Vs Enariyil Chami Mayankutty and Others
High Court Of Kerala · AIR 1958 Ker 58 : (1957) 1 KLJ 1065
Limitation Act, 1908 — Article 127, 142, 144
High Courts30 Sept 1957Allowed
Neelakanta Kurup Vs Sivarama Kurup and Others
High Court Of Kerala · (1958) KLJ 72
High Courts26 Sept 1957Dismissed
Sales Tax Commissioner (First Member, Board of Revenue, Kerala) Vs M. Peres and Co. Ltd.
High Court Of Kerala · AIR 1958 Ker 53 : (1957) 8 STC 812
Cochin Sales Tax Act, 1121 — Section 24(5)Constitution of India, 1950 — Article 133
High Courts24 Sept 1957Dismissed
Shri Shaila Industrial and Spiritual Colony Charities Vs State of Kerala
High Court Of Kerala · (1958) 9 STC 12
High Courts23 Sept 1957Dismissed
Sales-Tax Commissioner, Kerala State Vs M. Peres and Co. Ltd., Mattanchery
High Court Of Kerala · (1957) KLJ 945
Constitution of India, 1950 — Article 133, 133(1)
High Courts23 Sept 1957Dismissed
Ashia Been and Another Vs Kochu Pillai and Others
High Court Of Kerala · (1958) KLJ 300
High Courts20 Sept 1957
Swamy Brothers, Alleppey Vs The Commissioner of Income Tax
High Court Of Kerala · AIR 1958 Ker 44
Income Tax Act, 1922 — Section 23(4)
High Courts20 Sept 1957
Swamy Bros. Vs Commissioner Of Income Tax, Mysore and Amp; Travancore-Cochin
High Court Of Kerala · (1958) 34 ITR 123 : (1957) 1 KLJ 921
Constitution of India, 1950 — Article 136
High Courts20 Sept 1957Dismissed
Assankutty Vs Abdulla and Others
High Court Of Kerala · (1957) KLJ 1059
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1963 — Section 18
High Courts18 Sept 1957Dismissed
Thankamma Vs Narayana Pillai and Others
High Court Of Kerala · AIR 1958 Ker 35
Evidence Act, 1872 — Section 13
High Courts18 Sept 1957
S.S. Venkatadri Iyer and Bros Vs Commissioner of Income Tax, Madras, and Another
High Court Of Kerala · (1958) 33 ITR 281 : (1957) 1 KLJ 1019
Income Tax Act, 1922 — Section 22, 22(2), 22(4), 23, 23(4)
High Courts17 Sept 1957Allowed
State of Kerala Vs T.M. Muhammed Kunju Lebba
High Court Of Kerala · AIR 1958 Ker 249 : (1958) CriLJ 1031 : (1958) 2 KLJ 119
Motor Vehicles Act, 1939 — Section 2(8)Travancore-Cochin Vehicles Taxation Act, 1950 — Section 2(1), 3, 6