High Courts05 Jun 1957Allowed
K.K. Koran Vs T. Tara Bai
High Court Of Kerala · AIR 1958 Ker 124 : (1957) 1 KLJ 548
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 16Negotiable Instruments Act, 1881 (NI) — Section 43, 81
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,666 of 2,714
High Courts05 Jun 1957Dismissed
Sivasankaran Moosad and Others Vs The State of Kerala
High Court Of Kerala · (1957) KLJ 1224
Penal Code, 1860 (IPC) — Section 236, 302, 326, 34
High Courts05 Jun 1957
Ayyappan Raman and Others Vs Kunju Vakki Ithappiri and Others
High Court Of Kerala · AIR 1958 Ker 386
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 100, 82, 92
High Courts01 Jun 1957Dismissed
Gourikutty Pilla Thankachy Vs Velayudhan Pillai
High Court Of Kerala · (1957) KLJ 617
Travancore Nair Act, 1912 — Section 25, 26, 28
High Courts07 May 1957Dismissed
Calicut Wynad Motor Service (Private) Ltd. Vs State Transport Appellate Tribunal, Trichur and Another
High Court Of Kerala · AIR 1958 Ker 19
Constitution of India, 1950 — Article 254Motor Vehicles Act, 1939 — Section 62, 64, 64(1), 64(2), 64A
High Courts12 Apr 1957Dismissed
K.M. Narayanaswami Vs Kerala State
High Court Of Kerala · AIR 1957 Ker 134 : (1957) CriLJ 1127 : (1959) 1 LLJ 28
Criminal Procedure Code, 1898 (CrPC) — Section 238Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 109, 161
High Courts05 Apr 1957Allowed
Kottayam Bank Ltd. Vs Ahammed Kannu Rawther
High Court Of Kerala · AIR 1957 Ker 164
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 3 Rule 1, Order 6 Rule 14, Order 6 Rule 2Evidence Act, 1872 — Section 101, 104
High Courts05 Apr 1957
Kesavan Namboori Vs Subhadra and Others
High Court Of Kerala · AIR 1958 Ker 384
Limitation Act, 1908 — Article 12
High Courts05 Apr 1957
M. M. Aishoe Vs Income Tax Officer, Alwaye Circle, And Another
High Court Of Kerala · (1957) 32 ITR 306
Income Tax Act, 1922 — Section 16, 16(2), 18, 18(5), 20
High Courts05 Apr 1957Dismissed
M.M. Aishoo Vs Income Tax Officer, Alwaye and Another
High Court Of Kerala · AIR 1957 Ker 124
Income Tax Act, 1922 — Section 16, 16(2), 18(5), 49B
High Courts05 Apr 1957
Sarada Nayar Vs Vayankara Amma and Others
High Court Of Kerala · AIR 1957 Ker 158
Guardians and Wards Act, 1890 — Section 25, 4, 4(5), 9, 9(1)
High Courts03 Apr 1957Dismissed
Neelamma Pillai and Two Others Vs Narayana Pillai and Another
High Court Of Kerala · (1957) KLJ 670
High Courts02 Apr 1957Allowed
Karanakodam Gowdasaraswatha Brahmana Samajam Vs Ouseph and Another
High Court Of Kerala · (1957) KLJ 860
Civil Procedure Code, 1908 (CPC) — Section 47, 48(1)(b)
High Courts01 Apr 1957Allowed
Philip Vs Thomas
High Court Of Kerala · AIR 1958 Ker 305
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 67(2), Order 21 Rule 90
High Courts01 Apr 1957
Raghavan Vs Soumini Amma
High Court Of Kerala · AIR 1957 Ker 178
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 17
High Courts01 Apr 1957Allowed
Karanakodam Gowdasaraswatha Brahmana Samajam Vs Paulo Ouseph
High Court Of Kerala · AIR 1957 Ker 108
Civil Procedure Code, 1908 (CPC) — Section 48(1)
High Courts01 Apr 1957Dismissed
Mrs. Rocky Flora Gomez and Others Vs Parvathy Ammal Chellammal and Others
High Court Of Kerala · AIR 1957 Ker 175
Limitation Act, 1908 — Article 144, 148Transfer of Property Act, 1882 — Section 60
High Courts01 Apr 1957Dismissed
Govinda Panicker Vs State of Kerala and Others
High Court Of Kerala · (1957) KLJ 610
Travancore-Cochin Panchayat Act, 1950 — Section 40(3)
High Courts01 Apr 1957
Parameswaram Pillai Raman Pillai Vs Lekshmi Pilla Kamalamma Pilla and Others
High Court Of Kerala · AIR 1957 Ker 144
Provincial Insolvency Act, 1920 — Section 28A, 59Travancore-Cochin Insolvency Act, 1955 — Section 29