High Courts08 Mar 1957Allowed
Narayanna Unnithan Vs Varkey Thomas and two others
High Court Of Kerala · (1957) KLJ 515
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3), 147Penal Code, 1860 (IPC) — Section 148, 149, 336, 426, 447
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,668 of 2,714
High Courts06 Mar 1957
Sankara Pillai Vs Balakrishna Pillai and Others
High Court Of Kerala · AIR 1957 Ker 141
Limitation Act, 1908 — Article 142, 144, 149
High Courts05 Mar 1957
V.T. Thomas Vs Secretary, Central Road Traffic Board, Trivandrum and Another
High Court Of Kerala · AIR 1957 Ker 187
Motor Vehicles Act, 1939 — Section 57, 58
High Courts04 Mar 1957Allowed
Thomman Thresia Vs Pothen Chako
High Court Of Kerala · AIR 1957 Ker 155
Contract Act, 1872 — Section 182Limitation Act, 1908 — Article 62, 88, 89, 96
High Courts01 Mar 1957Dismissed
Mathai Vs The Tahsildar, Meenachil Taluk and another
High Court Of Kerala · (1957) KLJ 345
Sales of Goods Act, 1930 — Section 64
High Courts28 Feb 1957Dismissed
Mathammal Saraswathi Vs The State of Kerala
High Court Of Kerala · AIR 1957 Ker 102 : (1957) CriLJ 852 : (1957) 1 KLJ 404
Constitution of India, 1950 — Article 161, 238, 72Criminal Procedure Code, 1898 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 60
High Courts28 Feb 1957
Lakshmandas Vs Karunakaran and Others
High Court Of Kerala · AIR 1957 Ker 126
Limitation Act, 1908 — Article 12
High Courts26 Feb 1957Allowed
State of Travancore-Cochin Vs Janardana Pai
High Court Of Kerala · AIR 1957 Ker 151 : (1957) 1 KLJ 375
Limitation Act, 1908 — Article 120
High Courts26 Feb 1957Dismissed
Narayana Menon and others Vs Thrikulasekharapuram Sree Krishna Vilasom Nayar Samajom, Cranganore and Others Mukambi Amma and Another
High Court Of Kerala · (1957) KLJ 528
Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 — Section 14
High Courts22 Feb 1957
Narayana Pillai Vs Narayanan Vanajakshi
High Court Of Kerala · AIR 1957 Ker 93
Limitation Act, 1908 — Article 52
High Courts22 Feb 1957
Mahamood Vs Ayissu and Others
High Court Of Kerala · AIR 1957 Ker 140
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, Order 6 Rule 17
High Courts20 Feb 1957Allowed
Chirutha Amma Appili Amma Vs Neelakanta Pillai Kunju Pillai and Others
High Court Of Kerala · AIR 1957 Ker 106
Evidence Act, 1872 — Section 35Travancore Registration of Births and Deaths Act, 1096 — Section 17
High Courts20 Feb 1957Allowed
Mattanchery Municipality Vs The Sahid Oil Mills, Nettur
High Court Of Kerala · (1957) KLJ 553
Civil Procedure Code, 1908 (CPC) — Section 20(a)
High Courts19 Feb 1957Allowed
Kelu Nedungadi Vs Superintendent, Fisheries Technological Station, Kozhikode
High Court Of Kerala · (1957) KLJ 325
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Feb 1957Dismissed
In Re: Vasu Pillai
High Court Of Kerala · AIR 1957 Ker 34
Criminal Procedure Code, 1898 (CrPC) — Section 402
High Courts18 Feb 1957Dismissed
Seithammarakkath Mammad Vs Koyommatath Mammad
High Court Of Kerala · AIR 1957 Ker 63
Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts15 Feb 1957Allowed
Krishnan Kesavan Vs State of Kerala
High Court Of Kerala · AIR 1957 Ker 78 : (1957) CriLJ 755
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 215, 438Penal Code, 1860 (IPC) — Section 471, 474
High Courts13 Feb 1957Allowed
The Travancore Rayons Ltd Vs The Municipal Council, Perumbavoor and another
High Court Of Kerala · (1957) KLJ 316
Travancore District Municipalities Act, 1116 — Section 81(2)
High Courts13 Feb 1957Allowed
S. Ananda Rao Vs Labour Officer, Mattancherry
High Court Of Kerala · AIR 1957 Ker 55 : (1957) CriLJ 637 : (1957) 1 LLJ 631
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 4(1)
High Courts12 Feb 1957
Lekshmi Amma Karthiyani Amma and Others Vs Narayana Pillai Kesava Pillai and Others
High Court Of Kerala · AIR 1957 Ker 81 : (1957) 1 KLJ 361
Transfer of Property Act, 1882 — Section 126