High Courts12 Feb 1957Dismissed
Narayana Iyer Vs Venkitasubramonia Iyer
High Court Of Kerala · AIR 1957 Ker 115
Evidence Act, 1872 — Section 101Succession Act, 1925 — Section 283, 61
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,669 of 2,714
High Courts11 Feb 1957Allowed
Chandrasekharan Vs Sukumaran
High Court Of Kerala · (1957) KLJ 306
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 12
High Courts11 Feb 1957
Tile Manufacturers'' Association, Quilon Vs State of Travancore Cochin
High Court Of Kerala · AIR 1957 Ker 30 : (1957) 1 KLJ 314 : (1957) 1 LLJ 637
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25A(2)
High Courts11 Feb 1957Allowed
Bhadsha Stores Vs P.V.K. Govindan Kutty
High Court Of Kerala · AIR 1957 Ker 41
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Feb 1957Dismissed
Krishna Kutty Nair Vs Industrial Tribunal, Trivandrum
High Court Of Kerala · AIR 1960 Ker 31
Industrial Disputes Act, 1947 — Section 10(1), 15, 18, 19, 2
High Courts06 Feb 1957
In Re: Company
High Court Of Kerala · AIR 1957 Ker 60
Companies Act, 1913 — Section 3Companies Act, 1956 — Section 10
High Courts04 Feb 1957Dismissed
Ravunni Nair Vs State of Kerala
High Court Of Kerala · AIR 1957 Ker 65 : (1957) CriLJ 751
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 300, 392
High Courts01 Feb 1957Allowed
Avoch Thevar Vs Chummar
High Court Of Kerala · AIR 1957 Ker 171
Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Section 115Trusts Act, 1882 — Section 34
High Courts01 Feb 1957
Balakrishnan Vs Kalliyani
High Court Of Kerala · AIR 1957 Ker 51
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 9 Rule 13, 115
High Courts01 Feb 1957Allowed
Chandukutty Nambiar Vs Raman Nair and Others
High Court Of Kerala · AIR 1959 Ker 176
Contract Act, 1872 — Section 128
High Courts31 Jan 1957Allowed
Kunhabdulla Vs Krishnan
High Court Of Kerala · AIR 1957 Ker 33
Evidence Act, 1872 — Section 16
High Courts28 Jan 1957Dismissed
Kunjikavu Amma Vs Janaki Amma
High Court Of Kerala · AIR 1957 Ker 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94Transfer of Property Act, 1882 — Section 55
High Courts28 Jan 1957Dismissed
Sankaran Parameswaran Namboori Vs Veeramani Pattar Narayana Pattar and Others
High Court Of Kerala · AIR 1957 Ker 117
Limitation Act, 1908 — Article 110, 19, 28Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 58 , 59
High Courts25 Jan 1957Dismissed
Velayudhan Nair Vs Janaki and others
High Court Of Kerala · (1957) KLJ 241
High Courts25 Jan 1957Allowed
Vasudevan Bhattathiripad Vs The District Collector, Trichur and another
High Court Of Kerala · (1957) KLJ 237
Constitution of India, 1950 — Article 226
High Courts24 Jan 1957Dismissed
Kunjan Vs Kochu Pennu and Others
High Court Of Kerala · AIR 1957 Ker 96
Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 44Transfer of Property Act, 1882 — Section 6
High Courts24 Jan 1957
Burmah-Shell Oil Storage and Distributing Co. of India Ltd. and Others Vs Industrial Tribunal and Others
High Court Of Kerala · (1957) 1 KLJ 301 : (1957) 2 LLJ 51
Constitution of India, 1950 — Article 226
High Courts24 Jan 1957
In Re: Kunjan Raghavan and Others
High Court Of Kerala · AIR 1957 Ker 32 : (1957) CriLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 207A
High Courts23 Jan 1957Dismissed
Nanu Nair Vs Ikkoran Nair alias Kochanujan Nair and others
High Court Of Kerala · (1957) KLJ 248
Cochin Verumpattomdars Act, 1118 — Section 3(C)
High Courts23 Jan 1957Allowed
Raman Achari Vs Paramu Achari
High Court Of Kerala · (1957) KLJ 286
Travancore Co-operative Societies Act, 1112 — Section 56Travancore-Cochin Co-operative Societies Act, 1951 — Section 60