High Courts30 Jul 1951
State Vs Govinda Pillai Gopala Pillai
High Court Of Kerala · AIR 1952 Ker 449 : (1952) CriLJ 1558
Evidence Act, 1872 — Section 32
COURT ARCHIVE
High Court Of Kerala judgments, 1951
69 judgments · page 3 of 4
High Courts30 Jul 1951
State Vs Narayanan Velayudhan and Another
High Court Of Kerala · AIR 1951 Ker 180
High Courts17 Jul 1951
Mahesh Chander Vs The State
High Court Of Kerala · AIR 1952 Ker 201 : (1952) CriLJ 943
Criminal Procedure Code, 1898 (CrPC) — Section 54, 59
High Courts17 Jul 1951Dismissed
Kunju Meethyan and Another Vs Kunjan Marackar Mether and Others
High Court Of Kerala · (1951) 07 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Section 72, 73, 92, 92(2)Court Fees Act, 1870 — Article 17, 7Travancore Court Fees Act, 1087 — Article 8
High Courts16 Jul 1951
State Vs Cheloor Manakkal Narayanan Ittiravi Namboodiri and Others
High Court Of Kerala · AIR 1952 Ker 128 : (1952) CriLJ 766
Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 114, 405, 409
High Courts05 Jul 1951
Meenakshi Sundaram Pillai Vs Sthanutha Iyer and Another
High Court Of Kerala · AIR 1951 Ker 35
High Courts04 Jul 1951
Aravendan Krishnan Vs Govinda Shenoy Narayana Shenoy and Others
High Court Of Kerala · AIR 1954 Ker 136 : (1954) CriLJ 218
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts27 Jun 1951
Soodalamadan Nadar Subramonia Nadar and Others Vs Kulasekharapepumal Nadar Sivaramia Nadar and Others
High Court Of Kerala · AIR 1951 Ker 32
High Courts26 Jun 1951
Skaria Mathai Vs Narayanan Nair
High Court Of Kerala · (1952) CriLJ 939
Criminal Procedure Code, 1898 (CrPC) — Section 143
High Courts11 Jun 1951
Damodaran Vs The State
High Court Of Kerala · AIR 1952 Ker 11 : (1952) CriLJ 157
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts05 Jun 1951Dismissed
Pathumma Vs Vasudevan Vadhyan Namboori
High Court Of Kerala · AIR 1954 Ker 160
Evidence Act, 1872 — Section 111
High Courts01 Jun 1951
Perumal Pillai Vs State
High Court Of Kerala · AIR 1954 Ker 196 : (1954) CriLJ 487
Criminal Procedure Code, 1898 (CrPC) — Section 250, 430, 436
High Courts28 May 1951
Sirkar Vs Hajee Ismail Hajee Abdurehuman and Others
High Court Of Kerala · AIR 1951 Ker 235
High Courts19 Mar 1951Allowed
Pothen Ouseph Vs Eipe Annamma
High Court Of Kerala · (1951) 03 KL CK 0004
Transfer of Property Act, 1882 — Section 53Travancore Civil Procedure Code, 1100 — Order 21 Rule 56, 40
High Courts07 Mar 1951
Eapen Eapen and Others Vs State
High Court Of Kerala · AIR 1954 Ker 202 : (1954) CriLJ 491
Travancore Penal Code — Section 140, 20, 324, 326
High Courts07 Mar 1951Dismissed
State Vs Ganapathi Valia Raja
High Court Of Kerala · (1951) 03 KL CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation (Amendment) Act, 1869 — Section 1, 14Limitation Act, 1908 — Article 120, 9
High Courts05 Mar 1951
State Vs Mathai Abraham
High Court Of Kerala · AIR 1951 Ker 617
Travancore Penal Code — Section 227, 304, 337
High Courts02 Mar 1951
Philippose Phillip Vs Thomas George
High Court Of Kerala · AIR 1951 Ker 248 : (1952) CriLJ 65
High Courts01 Mar 1951
Lakshmanan Velayudhan Vs State
High Court Of Kerala · (1952) CriLJ 909
Criminal Procedure Code, 1898 (CrPC) — Section 104, 113(3), 427