High Court Of Kerala Judgments 1952

Central Provinces Land Revenue Act, 1881 — Section 109, 83Limitation Act, 1908 — Article 109, 120, 14Travancore Edavagai Act, 1109 — Section 17, 17(1), 17(2), 5, 5(1)

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High Courts02 Dec 1952

Velamma Muthamma Vs Krishna swamy Naidu Muthu Pillai Naidu

High Court Of Kerala · (1952) 12 KL CK 0011

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35(2)

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High Courts27 Nov 1952

Kunchi Pillai Vs Sunny Rebella

High Court Of Kerala · (1952) 11 KL CK 0002

Civil Procedure Code, 1908 (CPC) — Section 13Limitation Act, 1908 — Section 19, 20

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High Courts25 Nov 1952Dismissed

M. Thomas Vs State

High Court Of Kerala · (1952) 11 KL CK 0009

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High Courts25 Nov 1952

Koshi Varghese Vs State

High Court Of Kerala · AIR 1954 Ker 102 : (1954) CriLJ 194

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 435, 436, 437

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High Courts21 Nov 1952

Mathevan Pillai Padmanabha Pillai Vs Thavazhi Pillai Arumughom Pillai and Others

High Court Of Kerala · AIR 1952 Ker 459

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High Courts21 Nov 1952

Swaragiri Krishnan Ramaswami Vs Rangaswami Subbayyan Lala

High Court Of Kerala · AIR 1952 Ker 216

Civil Procedure Code, 1908 (CPC) — Section 23Debt Relief Act, 1116 — Section 10, 11, 12, 13, 14

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High Courts21 Nov 1952

N.M. Ahammath Unni Kunhu Moideen Vs Madom Subramonia Iyer

High Court Of Kerala · AIR 1952 Ker 283

Cochin Agriculturists Relief Act, 1114 — Section 10, 13, 7(2), 7(3), 8

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High Courts20 Nov 1952

Velayudhan Pillai Vs Ouseph and Another

High Court Of Kerala · AIR 1952 Ker 574

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High Courts19 Nov 1952

Poulo Kunhi Cheriyathu Vs Parameswaran Namboodiripad

High Court Of Kerala · AIR 1952 Ker 338

Jenmi and Kudiyan Act, 1071 — Section 15, 15(2), 7

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High Courts11 Nov 1952

Pappan Damodaran Vs State

High Court Of Kerala · AIR 1953 Ker 374 : AIR 1952 Ker 374 : (1953) CriLJ 1551

Penal Code, 1860 (IPC) — Section 300, 302, 316, 71

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High Court Of Kerala judgments, 1952