COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,661 of 2,714

High Courts17 Sept 1957Dismissed

Shri Themmalapuram Bus Transport Ltd., Palghat Vs The Regional Transport Officer, Kozhikode

High Court Of Kerala · AIR 1958 Ker 109

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Evidence Act, 1872 — Section 115Motor Vehicles Act, 1939 — Section 60

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High Courts17 Sept 1957Dismissed

Ouseph Eapan and Others Vs Joseph Abraham and Others

High Court Of Kerala · AIR 1958 Ker 250

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Kerala Stay of Eviction Proceedings Act, 1957 — Section 4

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High Courts16 Sept 1957Dismissed

Venkatasubramania Iyer Vs Venkatarama Iyer

High Court Of Kerala · (1957) KLJ 948

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts16 Sept 1957Allowed

N. Subramonian Vs S. Kalyanarama Iyer and Others

High Court Of Kerala · AIR 1958 Ker 243

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 7 Rule 6Limitation Act, 1908 — Section 20

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High Courts16 Sept 1957Dismissed

Venkiteswara Vadhyar and another Vs Lakshmi and others

High Court Of Kerala · (1957) KLJ 973

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High Courts16 Sept 1957Allowed

State of Kerala Vs P.M. Joseph

High Court Of Kerala · AIR 1958 Ker 152 : (1958) CriLJ 759 : (1958) 2 KLJ 69 : (1958) 2 LLJ 223

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16, 29Industrial Disputes Act, 1947 — Section 17A, 18, 29, 34

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High Courts16 Sept 1957Dismissed

David Vs James Arthur Edwards and Another

High Court Of Kerala · AIR 1958 Ker 82

Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24

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High Courts13 Sept 1957Allowed

Vasappan Vs Sarada

High Court Of Kerala · AIR 1958 Ker 39

Hindu Marriage Act, 1955 — Section 19, 29(2), 4Travancore Ezhava Act, 1100 — Section 11, 13, 29, 8

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High Courts13 Sept 1957

M. O. Paily Vs Addl. Income Tax Officer, I Circle, Trichur, And Another

High Court Of Kerala · (1959) 35 ITR 488

Income Tax Act, 1922 — Section 2(6D), 29, 30, 31, 33

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High Courts12 Sept 1957Allowed

Abraham Vs Aviran and Others

High Court Of Kerala · (1957) KLJ 1104

Limitation Act, 1963 — Section 19

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High Courts11 Sept 1957

Chathu Madia Nair and Another Vs The Commissioner, Hindu Religious and Charitable Endowments, Madras and Another

High Court Of Kerala · AIR 1958 Ker 57

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

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High Courts11 Sept 1957Allowed

M. Abdul Rahiman Vs M.P. Kesavan and Sons

High Court Of Kerala · AIR 1958 Ker 51

Foreign Exchange Regulation Act, 1947 — Section 4(2)

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High Courts10 Sept 1957Allowed

Philip Vs Kesavan and Others

High Court Of Kerala · (1957) KLJ 1028

Evidence Act, 1872 — Section 107, 108

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High Courts09 Sept 1957Allowed

Varkey Vs Bhaskaran Nair

High Court Of Kerala · AIR 1958 Ker 78

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts09 Sept 1957Allowed

Avanasalingam Chettiar Vs National Steamship Co. Bombay

High Court Of Kerala · (1957) KLJ 1098

Sea Customs Act, 1878 — Section 29

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High Courts04 Sept 1957

Kunhambu Moolacheri Nair Vs The Commissioner, Hindu Religious Charitable Endowments Board, Madras and Another

High Court Of Kerala · (1957) KLJ 1056

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

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High Courts02 Sept 1957Dismissed

C.P. Mary Vs State of Travancore-Cochin

High Court Of Kerala · AIR 1958 Ker 85 : (1958) 2 LLJ 717

Constitution of India, 1950 — Article 226, 311(2), 320(3)

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High Courts02 Sept 1957Dismissed

Chacko Varkey Vs Thommen Thomas

High Court Of Kerala · AIR 1958 Ker 31

Contract Act, 1872 — Section 25(3)Limitation Act, 1908 — Article 64

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High Courts02 Sept 1957Dismissed

State of Kerala Vs West Coast Planters'' Agencies Ltd., Cochin and Another

High Court Of Kerala · AIR 1958 Ker 41 : (1958) CriLJ 177 : (1957) 1 KLJ 1044

Companies (Amendment) Act, 1956 — Section 147, 150, 162, 166Companies Act, 1913 — Section 133(3), 31, 76, 76(1), 76(2)

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High Courts02 Sept 1957Dismissed

Veeria Perumal Pillai Padmanabha Pillai Vs Avukkarummal Muhammad Pathummal and Others

High Court Of Kerala · AIR 1958 Ker 257

Contract Act, 1872 — Section 251Negotiable Instruments Act, 1881 (NI) — Section 27Partnership Act, 1932 — Section 18, 45(1)

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