COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,662 of 2,714

High Courts02 Sept 1957

Kesavan Vs State of Kerala

High Court Of Kerala · (1957) KLJ 1049

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High Courts30 Aug 1957Allowed

Vishnu Bhatta Subraya Bhatta Vs Domakkee and Others

High Court Of Kerala · AIR 1958 Ker 326

General Clauses Act, 1897 — Section 9(1)Limitation Act, 1908 — Article 132, 12, 25

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High Courts30 Aug 1957Dismissed

State of Travancore Cochin Vs Mathai and Others

High Court Of Kerala · (1957) KLJ 893

Travancore Land Acquisition Act, 1089 — Section 24(2)

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High Courts28 Aug 1957

Janaki Amma Vs Venkitasubba Iyer

High Court Of Kerala · AIR 1958 Ker 311

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1Transfer of Property Act, 1882 — Section 68

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High Courts27 Aug 1957Dismissed

Pakianathan Vs Krishna Pillai and Others

High Court Of Kerala · (1958) KLJ 113

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High Courts27 Aug 1957Dismissed

Divakaran Nair Vs State of Travancore-Cochin

High Court Of Kerala · AIR 1958 Ker 283 : (1958) 2 LLJ 77

Constitution of India, 1950 — Article 13(2), 19(1), 19(4), 226Government Servants Conduct Rules, 1973 — Rule 1, 80, 81, 82

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High Courts23 Aug 1957Dismissed

Kerala Arecanut Co. Vs State of Travancore-Cochin

High Court Of Kerala · AIR 1958 Ker 280 : (1957) 8 STC 817

Constitution of India, 1950 — Article 286(2)

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High Courts21 Aug 1957

Krishnan Vs Divisional Engineer of Telegraphs

High Court Of Kerala · (1958) 2 LLJ 82

Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240, 277

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High Courts20 Aug 1957Allowed

Meenakshisundaram Chetty Vs Kuttimalu and Others

High Court Of Kerala · (1957) KLJ 907

Penal Code, 1860 (IPC) — Section 380, 457, 75

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High Courts20 Aug 1957

Thommen Vs State of Kerala

High Court Of Kerala · AIR 1958 Ker 74 : (1958) CriLJ 509

Criminal Procedure Code, 1898 (CrPC) — Section 288, 367Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 96, 99

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High Courts20 Aug 1957Allowed

Kasim Rowther Vs Pampady Panchayat and Others

High Court Of Kerala · AIR 1958 Ker 118

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High Courts19 Aug 1957Dismissed

Muhammad Pathummal Kadija Beevi Vs Maria Ummal Mohammad Pathumal and Others

High Court Of Kerala · AIR 1958 Ker 264 : (1958) 2 KLJ 80

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High Courts14 Aug 1957Allowed

Raman Nambiar Vs Krishnan Nambiar and Others

High Court Of Kerala · AIR 1958 Ker 265

Transfer of Property Act, 1882 — Section 10, 8

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High Courts12 Aug 1957

State of Travancore-Cochin Vs Lekshmi Ammal Meenakshi Ammal and Others

High Court Of Kerala · AIR 1958 Ker 309

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2), Order 21 Rule 36, 47

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High Courts12 Aug 1957Dismissed

Krishnan Chetty alias Appuswami Vs State of Kerala

High Court Of Kerala · (1957) KLJ 845

Criminal Procedure Code, 1898 (CrPC) — Section 464, 465Penal Code, 1860 (IPC) — Section 84

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High Courts06 Aug 1957

Krishnan Vs Divisional Inspector of Schools Coimbatore and Another

High Court Of Kerala · (1957) KLJ 712

Constitution of India, 1950 — Article 226

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High Courts05 Aug 1957Dismissed

Akku Thamburatti and Others Vs Raman and Others

High Court Of Kerala · (1957) KLJ 902

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High Courts05 Aug 1957Allowed

Ayyappan Govinda Pillai Vs Narayani Amma Chellamma

High Court Of Kerala · AIR 1958 Ker 98 : (1957) 1 KLJ 1006

Travancore Nair Act, 1088 — Section 25Travancore Nair Act, 1100 — Section 31

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High Courts05 Aug 1957Dismissed

State of Kerala Vs Devassy

High Court Of Kerala · AIR 1958 Ker 194 : (1958) CriLJ 895

Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 537

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High Courts05 Aug 1957

Sebastian Joseph Vs Thomman Paily

High Court Of Kerala · AIR 1958 Ker 314 : (1957) 1 KLJ 970

Companies (Amendment) Act, 1956 — Section 391, 451Companies Act, 1913 — Section 153

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