High Courts21 Jan 1957Dismissed
P.V. Isaac Vs Mrs. Susan Isaac
High Court Of Kerala · AIR 1957 Ker 61 : (1957) CriLJ 639
Criminal Procedure Code, 1898 (CrPC) — Section 488(8)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,670 of 2,714
High Courts21 Jan 1957Dismissed
Raman Kunhappu Vs Ali Ahamed Muhammed
High Court Of Kerala · AIR 1957 Ker 80 : (1957) 1 KLJ 275
Transfer of Property Act, 1882 — Section 105
High Courts21 Jan 1957Allowed
Sarojini Bai Vs Krishna Pillai
High Court Of Kerala · AIR 1957 Ker 114
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 20
High Courts17 Jan 1957Allowed
Thomas George Vs Pazhavangadikara Panchayat
High Court Of Kerala · AIR 1957 Ker 85
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts16 Jan 1957Allowed
George Vs Pazhavangadikara Panchayat
High Court Of Kerala · (1957) KLJ 207
Travancore-Cochin Panchayat Act, 1950 — Section 69
High Courts16 Jan 1957Allowed
Vishnu Maheswaran Nampoothiri Vs Kuruvilla Kochitty Kuruvila and Others
High Court Of Kerala · AIR 1957 Ker 103 : (1957) 1 KLJ 258
Evidence Act, 1872 — Section 32, 35Transfer of Property Act, 1882 — Section 3Travancore Malayala Brahim Act, 1106 — Section 5
High Courts15 Jan 1957Allowed
Thomas Vs State of Travancore Cochin
High Court Of Kerala · AIR 1957 Ker 95 : (1957) 1 KLJ 210 : (1957) 2 LLJ 53
Minimum Wages Act, 1948 — Section 3(1), 4(1)
High Courts15 Jan 1957Dismissed
M.L. Janardhanan Pillai Vs Income Tax Officer, Alleppey
High Court Of Kerala · AIR 1957 Ker 25 : (1958) 33 ITR 111 : (1957) 1 KLJ 212
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 25, 25(4), 25(5)Travancore Income Tax Act, 1121 — Section 35(4), 35(5)
High Courts11 Jan 1957Allowed
Narayanan Parameswara Panicker Vs Karthiayani
High Court Of Kerala · AIR 1957 Ker 101
Civil Procedure Code, 1908 (CPC) — Section 154
High Courts10 Jan 1957Dismissed
Ammini Ammal Vs Lekshmi and Others
High Court Of Kerala · AIR 1957 Ker 90
Hindu Succession Act, 1956 — Section 14Succession Act, 1925 — Section 372, 373, 373(2)
High Courts09 Jan 1957Dismissed
Kumaravelu Chettiar Subramonian Chettiar Vs The State
High Court Of Kerala · AIR 1957 Ker 22
Constitution of India, 1950 — Article 226, 32Evidence Act, 1872 — Section 115
High Courts07 Jan 1957Dismissed
Rama Varrier Krishna Varrier and Others Vs Madhavi Amma and Others Madhavi Amma and Others Vs Rama Varrier Krishna Varrier and Others
High Court Of Kerala · AIR 1958 Ker 301
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 122
High Courts07 Jan 1957Dismissed
Karthyayini Amma and Others Vs Parukutty Amma
High Court Of Kerala · AIR 1957 Ker 27 : (1957) 1 KLJ 229
High Courts07 Jan 1957
Parukutty Amma Vs Chellamma
High Court Of Kerala · AIR 1957 Ker 69 : (1957) 1 KLJ 177
Travancore Nair Act, 1912 — Section 10(1), 33, 35, 36
High Courts04 Jan 1957Dismissed
St. Michael''s Oil Mills, Alleppey Vs Sales Tax Officer
High Court Of Kerala · AIR 1957 Ker 76
Constitution of India, 1950 — Article 226, 32
High Courts04 Jan 1957Dismissed
K.V. Joseph Vs Sales Tax Officer and Others
High Court Of Kerala · (1957) 1 KLJ 191 : (1957) 8 STC 336
Travancore-Cochin General Sales Tax Act, 1125 — Section 12(2)(b)
High Courts03 Jan 1957Dismissed
C.N. Chellappan Pillai Vs State of Travancore-Cochin
High Court Of Kerala · AIR 1957 Ker 43 : (1957) 1 LLJ 634
Constitution of India, 1950 — Article 19(1), 19(4), 309Government Servants Conduct Rules, 1950 — Rule 80, 81
High Courts02 Jan 1957Dismissed
V.J. Mathew Vs Divisional Forest Officer, Konni
High Court Of Kerala · AIR 1957 Ker 113
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts31 Dec 1956Allowed
Mar Poulose Athanasius and Others Vs Mar Basselios Catholicos and Others
High Court Of Kerala · (1957) KLJ 83
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, 9, 92Evidence Act, 1872 — Section 63, 65, 66, 74, 76
High Courts21 Dec 1956Dismissed
Joseph Vs Mathew and Another
High Court Of Kerala · (1957) KLJ 646
Negotiable Instruments Act, 1881 (NI) — Section 6, 93, 98, 98(c)