High Courts29 Mar 1950
Municipal Council Vs Manager, Bombay Co., Ltd.
High Court Of Kerala · (1950) 03 KL CK 0001
Travancore District Municipalities Act, 1116 — Section 2(15), 2(28), 261, 326, 326(13)
COURT ARCHIVE
High Court Of Kerala judgments, 1950
101 judgments · page 5 of 6
High Courts11 Mar 1950Dismissed
Vareed Vareed Vs State
High Court Of Kerala · (1950) 03 KL CK 0002
Cochin Nair Act, 1095 — Section 4, 4(1)Cochin Paliam Tarwad Act, 1097 — Section 10, 3Cochin Revenue Recovery Act, 1083 — Section 41, 61, 63
High Courts01 Mar 1950Dismissed
Luka Chacko Vs Varkey Francis Kathanar and Others
High Court Of Kerala · AIR 1950 Ker 182
Contract Act, 1872 — Section 62Debt Relief Act — Section 3
High Courts28 Feb 1950Dismissed
Mahammathu Abubaker and Another Vs Ouseph Chekku
High Court Of Kerala · AIR 1950 Ker 97
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13(2)Insolvency Act, 1090 — Section 33
High Courts24 Feb 1950
Ismail Pilla Muhammad Haneefa Vs Muhammad Ibrahim Pilla Thajuddeen and Others
High Court Of Kerala · AIR 1950 Ker 8
High Courts17 Feb 1950
Narayanan Thampi Vs Chitraru Somayajipadu Jethaveda
High Court Of Kerala · (1950) 02 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 9 Rule 13
High Courts14 Feb 1950Dismissed
Krishna Kammathy and Ramchandra Kammathy Vs Kunjan Pillai Gopala Pillay and Another
High Court Of Kerala · AIR 1950 Ker 184
Limitation (Amendment) Act, 1903 — Article 182
High Courts09 Feb 1950
Kerala Varman Thirumulpad Vs Parameswaran Othikkan Nambuthiri and Others
High Court Of Kerala · AIR 1950 Ker 105
High Courts01 Feb 1950
Ramachandra Pai Raghunatha Pai Vs Pyli Varkey and Others
High Court Of Kerala · AIR 1950 Ker 110
High Courts31 Jan 1950Dismissed
Mohammathu Ummal Vs Mohammad Ummal Pathumal and Another
High Court Of Kerala · AIR 1950 Ker 179
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20
High Courts25 Jan 1950
K.G. Jacob Vs Ittyavira George and Another
High Court Of Kerala · AIR 1950 Ker 80
Civil Procedure Code, 1908 (CPC) — Section 31Contract Act, 1872 — Section 59Debt Relief Act — Section 16
High Courts24 Jan 1950
Ayyankunhi Anandiravan Vs Krishanan Anandiravan and Another
High Court Of Kerala · AIR 1950 Ker 81
Transfer of Property Act, 1882 — Section 54
High Courts23 Jan 1950Allowed
Kunji Ammal Kalyani Ammal Vs Krishnan Kochu Krishnan and Another
High Court Of Kerala · AIR 1954 Ker 150
High Courts23 Jan 1950Dismissed
Puthanpeedikayil Enikutty Vs M.P. Manakkal Ravi Nambudiripad and Others
High Court Of Kerala · AIR 1950 Ker 92
Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 115
High Courts18 Jan 1950Dismissed
K. Narayana Iyer Krishna Iyer Vs Lekshmi Ammal and Another
High Court Of Kerala · (1950) 01 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 11(2), 5
High Courts18 Jan 1950Dismissed
Meera Pillai Rowther Mahammathappa Rowther Vs Yegnanarayana Iyer Subbiah Iyer
High Court Of Kerala · AIR 1950 Ker 177
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Article 109, 52, 93Partnership Act, 1932 — Section 42
High Courts16 Jan 1950Allowed
Periyamana Narayanan Potti Vs Krishnaru Krishnaru
High Court Of Kerala · AIR 1950 Ker 78
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18
High Courts10 Jan 1950
Ramchandran Potti and Others Vs Narayanan Sekharan and Others
High Court Of Kerala · AIR 1950 Ker 57
Limitation Act, 1908 — Section 8
High Courts04 Jan 1950Dismissed
Achuthan Prabhakaran and Another Vs Parameswara Menon and Others
High Court Of Kerala · AIR 1950 Ker 195
Transfer of Property Act, 1882 — Section 122, 39, 55
High Courts04 Jan 1950Dismissed
Vasudevan Namboodiri Vs Neelakantan Namboodiri and Others
High Court Of Kerala · AIR 1950 Ker 79
Cochin Limitation Act, 1908 — Article 166