High Courts05 Aug 1957Allowed
Gouri and Others Vs Serisinal J. Miranda
High Court Of Kerala · (1958) KLJ 156
Civil Procedure Code, 1908 (CPC) — Section 48
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,663 of 2,714
High Courts05 Aug 1957Dismissed
K.J. Thomas Vs Commissioner of Agricultural Income Tax, Madras
High Court Of Kerala · AIR 1958 Ker 6
Constitution of India, 1950 — Article 245
High Courts02 Aug 1957Dismissed
Chellayan Nadar Vs Padmanabha Pillai
High Court Of Kerala · (1957) KLJ 925
High Courts01 Aug 1957Dismissed
Vallabha Rama Raja Vs Devaki Amma and Others
High Court Of Kerala · (1957) KLJ 757
Evidence Act, 1872 — Section 115
High Courts31 Jul 1957Dismissed
The Peermade Tea Company Ltd., Cheenthalar Group, Fair Field in Peermade Taluk Vs Executive Authority, Upputhara Panchayat and Two Others
High Court Of Kerala · (1957) KLJ 649
Travancore-Cochin Panchayat Act, 1950 — Section 56Travancore-Cochin Panchayat Rules, 1951 — Rule 130
High Courts31 Jul 1957Dismissed
Govindan Nair Vs Secy., Cochin Devaswom Board
High Court Of Kerala · AIR 1957 Ker 188
Constitution of India, 1950 — Article 14
High Courts31 Jul 1957Dismissed
E. Raghava Warrier Vs State of T.C.
High Court Of Kerala · AIR 1958 Ker 79 : (1958) 2 LLJ 76
Constitution of India, 1950 — Article 226, 311, 366, 372
High Courts30 Jul 1957Allowed
State of Kerala Vs P. Krishnan
High Court Of Kerala · AIR 1958 Ker 55 : (1958) CriLJ 381 : (1957) 8 STC 738
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1898 (CrPC) — Section 256
High Courts30 Jul 1957
The land Acquisition Officer, Malappuram Vs Manavikraman Thirumulpad
High Court Of Kerala · (1957) KLJ 825
Land Acquisition Act, 1894 — Section 11, 18, 19, 23(2), 25(1)
High Courts29 Jul 1957Allowed
Hajee T. Ummer Koya Vs Sri Parthasarathi Rice and Oil Mills
High Court Of Kerala · (1957) KLJ 821
Civil Procedure Code, 1908 (CPC) — Section 17, 20(c)Contract Act, 1872 — Section 49
High Courts29 Jul 1957Dismissed
Ayisumma and Others Vs Kunhammayan
High Court Of Kerala · AIR 1958 Ker 84
Civil Procedure Code, 1908 (CPC) — Section 144, 144(2), 151, 47
High Courts25 Jul 1957Allowed
Savithri Antharjanam Vs Kuruvilla Kuriyakose
High Court Of Kerala · AIR 1958 Ker 325 : (1957) 1 KLJ 856
Transfer of Property Act, 1882 — Section 41
High Courts25 Jul 1957Dismissed
Sukumara Pillai Vs Kochappi Amma
High Court Of Kerala · (1957) KLJ 912
High Courts24 Jul 1957Dismissed
Narayana Pillai Vs Lakshmikutty Amma
High Court Of Kerala · (1957) KLJ 869
Nayar Act, 1100 — Section 7(4)
High Courts23 Jul 1957Dismissed
Ramachandra Prabhu Vs Gapala Menon and Others
High Court Of Kerala · (1957) KLJ 848
High Courts22 Jul 1957Dismissed
M.K. Parameswaran Nair Vs Sub-Magistrate, Koothattukulam
High Court Of Kerala · AIR 1958 Ker 398
Constitution of India, 1950 — Article 304
High Courts22 Jul 1957
Parachakutty Vs Dharmashi Madhavji Visran
High Court Of Kerala · (1957) KLJ 787
High Courts19 Jul 1957Allowed
Ms. Ladha Singh Bedi and Sons Vs Eroman Unni and Another
High Court Of Kerala · (1957) KLJ 801
Provincial Insolvency Act, 1920 — Section 37, 43(1)
High Courts19 Jul 1957Dismissed
Krishan Nair Sivasankaran Nair Vs Sankaran Krishnan Namboori and Others
High Court Of Kerala · AIR 1958 Ker 30 : (1957) 1 KLJ 719
Limitation Act, 1908 — Article 44Travancore Nair Act, 1912 — Section 10, 13, 17