COURT ARCHIVE

High Court Of Kerala judgments, 1951

69 judgments · page 4 of 4

High Courts26 Feb 1951

Augustinju Anthrayose Vs State

High Court Of Kerala · AIR 1954 Ker 253 : (1954) CriLJ 684

Travancore Penal Code — Section 456

High Courts16 Feb 1951

High Court Of Kerala · AIR 1951 Ker 239

Travancore Debt Relief Act, 1115 — Section 15, 2, 3, 34, 8

High Courts14 Feb 1951

High Court Of Kerala · AIR 1951 Ker 192

Partnership Act, 1932 — Section 4, 9

High Courts02 Feb 1951

High Court Of Kerala · AIR 1954 Ker 162 : (1954) CriLJ 336

Travancore Penal Code — Section 450, 507

High Courts22 Jan 1951Dismissed

High Court Of Kerala · (1951) 01 KL CK 0003

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47

High Courts09 Jan 1951

High Court Of Kerala · AIR 1954 Ker 392

Cochin Tenancy Act, 1113 — Section 19, 24, 25, 26, 27Cochin Verumpattomdars Act, 1118 — Section 8(1)

High Courts09 Jan 1951

High Court Of Kerala · (1951) 01 KL CK 0004

Constitution of India, 1950 — Article 13(2), 19(1), 226Criminal Procedure Code, 1898 (CrPC) — Section 491

High Courts03 Jan 1951Dismissed

High Court Of Kerala · (1951) 01 KL CK 0002

Bar Councils Act, 1926 — Section 14Civil Procedure Code, 1908 (CPC) — Section 109Commonwealth of Australia Constitution Act, 1900 — Section 109

High Courts03 Jan 1951

High Court Of Kerala · AIR 1952 Ker 175 : (1952) CriLJ 869

Criminal Procedure Code, 1898 (CrPC) — Section 291