High Courts06 Dec 1956Dismissed
Lakshmi Vs Kochukunju Kurup
High Court Of Kerala · (1957) KLJ 49
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 21 Rule 91, Order 9 Rule 13, 47
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,672 of 2,714
High Courts05 Dec 1956
Varki Chacko Vs Ouseph Pramena
High Court Of Kerala · AIR 1957 Ker 48
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 11Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 142, 143, 144
High Courts04 Dec 1956Dismissed
William Goodacre and Sons Ltd., Asramam, Quilon Vs Mathan
High Court Of Kerala · AIR 1957 Ker 16 : (1957) 1 LLJ 515
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115Payment of Wages Act, 1936 — Section 15, 2, 22
High Courts04 Dec 1956Allowed
Mani Poulose Vs State of Travancore-Cochin
High Court Of Kerala · AIR 1957 Ker 40 : (1957) 8 STC 502
Constitution of India, 1950 — Article 300
High Courts03 Dec 1956
In Re: Padmnabhan Nair Narayanan Nair
High Court Of Kerala · AIR 1957 Ker 9 : (1957) CriLJ 447 : (1957) 1 KLJ 205
Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts03 Dec 1956Dismissed
Kochayyappan Raman Vs Udayan Narayanan Namboodiripad and Others Udayan Narayanan Namboodiripad and Others Vs Kunhavara Urumeese Tharakan and Others
High Court Of Kerala · (1957) KLJ 29
Hindu Religious Institutions Act — Section 28(3)Holdings (Stay of Execution Proceedings) Act, 1950 — Section 3(a)
High Courts03 Dec 1956Dismissed
Mrs. Elizabeth Antony and others Vs George
High Court Of Kerala · (1957) KLJ 54
Buildings (Lease and Rent) Control Order, 1950 — Section 6(c)Public Safety Measures Act, 1950 — Section 13
High Courts03 Dec 1956Allowed
Kutty Narayanan Vs N.R. Krishnan
High Court Of Kerala · AIR 1957 Ker 38 : (1957) 1 KLJ 57
Transfer of Property Act, 1882 — Section 111
High Courts28 Nov 1956
State Vs Official Liquidator
High Court Of Kerala · AIR 1957 Ker 17 : (1957) 1 KLJ 203
Banking Companies Act, 1949 — Section 45DCivil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts27 Nov 1956
ABDUL RAHIMAN SAIT Vs Income Tax OFFICER, ALLEPPEY.
High Court Of Kerala · (1958) 33 ITR 106 : (1957) 1 KLJ 25
Civil Procedure Code, 1908 (CPC) — Section 152, 96Constitution of India, 1950 — Article 226
High Courts26 Nov 1956Dismissed
N.V. Joseph Vs Union of India (UOI)
High Court Of Kerala · AIR 1957 Ker 3
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 21, 72, 73Interest Act, 1839 — Section 1
High Courts23 Nov 1956Allowed
Krishna Pillai Vs Jagadeeshachandran Nair and Others
High Court Of Kerala · (1957) KLJ 202
Travancore Nair Act, 1912 — Section 18, 23
High Courts22 Nov 1956Dismissed
Indo-Mercantile Bank Ltd. Vs The Commissioner, Quilon Municipality
High Court Of Kerala · AIR 1957 Ker 58 : (1956) 29 ITR 619 : (1957) 1 KLJ 319
Income Tax Act, 1922 — Section 10(2)
High Courts22 Nov 1956
Mundan Raman Vs Kochukunju Narayanan
High Court Of Kerala · AIR 1957 Ker 31 : (1957) 1 KLJ 197
Civil Procedure Code, 1908 (CPC) — Section 11, 38, 40, 47Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 162
High Courts19 Nov 1956
V.G. Celastine Vs Addl. District Magistrate, Quilon
High Court Of Kerala · AIR 1957 Ker 75 : (1957) 1 KLJ 9
Constitution of India, 1950 — Article 226Travancore Dramatic Performances Act, 1115 — Section 2
High Courts16 Nov 1956
Padmanabha Pillai Krishna Pillai Vs Kochu Kunji Amma Pappi Amma
High Court Of Kerala · AIR 1957 Ker 6 : (1957) 1 KLJ 17
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts16 Nov 1956Dismissed
Govinda Pillai Gopala Pillai Vs Aiyyappan Krishnan
High Court Of Kerala · AIR 1957 Ker 10
Transfer of Property Act, 1882 — Section 52
High Courts09 Nov 1956Dismissed
V.C. Chacko Vs State of Travancore Cochin
High Court Of Kerala · AIR 1957 Ker 7 : (1957) 1 KLJ 6
Constitution of India, 1950 — Article 19, 19(1)Government Servants Conduct Rules, 1950 — Rule 63
High Courts07 Nov 1956Dismissed
United Motor Union (Private) Ltd., Palai Vs Road Traffic Board, Kottayam and Another
High Court Of Kerala · AIR 1957 Ker 35 : (1957) 1 KLJ 3
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48, 60(1)