High Courts19 Jul 1957
Krishnan Govindan Vs Janaki Kunjamma Kalliyani Kunjamma
High Court Of Kerala · AIR 1958 Ker 18
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Evidence Act, 1872 — Section 101, 102, 103, 104
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,664 of 2,714
High Courts19 Jul 1957Dismissed
The Indian Motor Service, Mancheri Vs The Regional Transport Authority, Kozhikode and two others
High Court Of Kerala · (1957) KLJ 641
Motor Vehicles Act, 1939 — Section 57(4), 64(2)
High Courts19 Jul 1957
P. Kunchachumma and Others Vs The Chalapuram Bank Ltd. and Another
High Court Of Kerala · AIR 1958 Ker 318
Partnership Act, 1932 — Section 30
High Courts18 Jul 1957Allowed
Patti and Another Vs Bhargavan and Others
High Court Of Kerala · (1957) KLJ 857
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 90, 47
High Courts18 Jul 1957Allowed
Variathu Augusthi Vs Subramonia Iyer Sesha Iyer
High Court Of Kerala · AIR 1958 Ker 15
Civil Procedure Code, 1908 (CPC) — Section 13, 2(5), 44Constitution of India, 1950 — Article 1, 261, 367(3), 5Travancore Civil Procedure Code, 1100 — Section 2(5)
High Courts15 Jul 1957
Marudevi Avva and Others Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 8 : (1958) CriLJ 33
Criminal Procedure Code, 1898 (CrPC) — Section 237, 403, 423Evidence Act, 1872 — Section 18Penal Code, 1860 (IPC) — Section 319, 320, 337, 338, 361
High Courts15 Jul 1957Dismissed
Sarada Vs The Trivandrum Permanent Fund Ltd.
High Court Of Kerala · (1957) KLJ 750
Travancore Ezhava Act, 1100 — Section 32
High Courts15 Jul 1957Partly Allowed
T.R. Subramonia Iyer Vs Income Tax Officer, New Delhi and Another
High Court Of Kerala · AIR 1957 Ker 190 : (1957) 1 KLJ 662
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 46(2)Revenue Recovery Act, 1891 — Section 3, 4, 5
High Courts15 Jul 1957Dismissed
Koyyotan Sooppi Vs Kallyani and Others
High Court Of Kerala · (1957) KLJ 862
Transfer of Property Act, 1882 — Section 2, 28
High Courts12 Jul 1957Allowed
Ramunni Vs Govindan
High Court Of Kerala · AIR 1959 Ker 329
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25
High Courts10 Jul 1957Allowed
Mohammad Vs State of Kerala
High Court Of Kerala · (1957) KLJ 602
Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Jul 1957Dismissed
M.C. Vasudevan Vs S.N.D.P. Yogam
High Court Of Kerala · AIR 1958 Ker 164 : (1958) 2 KLJ 538
Constitution of India, 1950 — Article 226
High Courts05 Jul 1957
Kamalamma Vs Kalu Amma and Others
High Court Of Kerala · (1957) KLJ 872
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts04 Jul 1957Dismissed
K. Mohammed Vs State of Kerala
High Court Of Kerala · AIR 1958 Ker 1
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 300, 310
High Courts02 Jul 1957Allowed
State of Kerala Vs Kunhikannan Nair
High Court Of Kerala · AIR 1958 Ker 103 : (1958) CriLJ 518
Penal Code, 1860 (IPC) — Section 408
High Courts28 Jun 1957Allowed
Rahina Beevi Vs The Court Liquidator. The Millions Bank Ltd. Alleppy
High Court Of Kerala · (1957) KLJ 795
Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 2(b)
High Courts27 Jun 1957Allowed
Thiruvadinath Pillai and Others Vs Savithrikutti Amma and Others Viswanathan Vs Savithri Amma and Another
High Court Of Kerala · (1957) KLJ 708
Travancore Nair Act, 1912 — Section 22
High Courts27 Jun 1957Dismissed
Krishnamoorthy Iyer Vs Janaki Amma and Another
High Court Of Kerala · (1957) KLJ 722
High Courts27 Jun 1957Dismissed
Chappan Nair and Others Vs Pariyaikutty and Others
High Court Of Kerala · (1957) KLJ 726
Transfer of Property Act, 1882 — Section 61
High Courts26 Jun 1957
Vittaldas Moonji Vs The Commissioner of Income Tax, Bangalore
High Court Of Kerala · AIR 1958 Ker 83 : (1958) 33 ITR 222
Income Tax Act, 1922 — Section 66, 66(2)