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
COURT ARCHIVE
High Court Of Kerala judgments, 1952
188 judgments · page 2 of 10
High Courts20 Nov 1952
Velayudhan Pillai Vs Ouseph and Another
High Court Of Kerala · AIR 1952 Ker 574
High Courts20 Nov 1952
Eralil Mathai Jacob and Others Vs K. Ravivarman Thirupad and Another
High Court Of Kerala · AIR 1953 Ker 202 : (1953) CriLJ 1013
Criminal Procedure Code, 1898 (CrPC) — Section 128, 145, 146, 147, 148
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
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
High Courts07 Nov 1952
Padmanabhan Kunjukunju and Others Vs Sankaran Padmanabhan and Others
High Court Of Kerala · AIR 1952 Ker 460
Travancore Ezhava Act, 1100 — Section 28, 29, 3, 30, 32
High Courts07 Nov 1952
P.A. Ahammed Kannu Vs Travancore-Cochin State
High Court Of Kerala · (1952) 11 KL CK 0008
Constitution of India, 1950 — Article 166(2)Travancore Interim Constitution Act, 1123 — Section 10, 15, 16, 2, 20United State of Travancore and Cochin Rule, 1072 — Rule 15, 3, 4
High Courts07 Nov 1952
Sivarama Iyer Subramonia Iyer and Others Vs Subramonia Iyer Sivarama Iyer and Others
High Court Of Kerala · (1952) 11 KL CK 0005
High Courts06 Nov 1952Dismissed
Mohammadali Kunju Ahammed Kunju Vs Abraham George and others
High Court Of Kerala · AIR 1952 Ker 40
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, Order 30 Rule 3, Order 48 Rule 2, Order 9 Rule 13, 99
High Courts05 Nov 1952
Ouseph George Vs Varkey Varkey
High Court Of Kerala · (1952) 11 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103Limitation Act, 1963 — Article 11A, 167
High Courts31 Oct 1952
Narayanan Thampi Velayudhan Thampi and Another Vs Lekshmi Narayana Iyer Ananthasubramonia Iyer and Another
High Court Of Kerala · (1952) 10 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 12 Rule 6, Order 15 Rule 2, Order 41 Rule 32, Order 41 Rule 4Travancore Limitation Act, 1908 — Article 132, 166, 179, 182
High Courts30 Oct 1952
Subramania Pillai Chellam Pillai and Another Vs Subramania Pillai Chathan Pillai and Others
High Court Of Kerala · (1952) 10 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9, 92
High Courts28 Oct 1952Allowed
Mookan Ouseph Thomakutty Vs Thomas and Others
High Court Of Kerala · (1952) 10 KL CK 0016
Cochin Education Code — Section 57, 58, 60Contract Act, 1872 — Section 73
High Courts28 Oct 1952Allowed
Anthony Vs Ouseph and Others
High Court Of Kerala · AIR 1954 Ker 59
Cochin Tenancy Act, 1113 — Section 4Cochin Verumpattomdars Act, 1118 — Section 13, 2, 4, 8
High Courts27 Oct 1952
State Vs Krishna Pillai and Madhavan Pillai
High Court Of Kerala · AIR 1953 Ker 233 : (1953) CriLJ 1265
Constitution of India, 1950 — Article 227
High Courts24 Oct 1952
Augustine Vs Chandy and Others
High Court Of Kerala · AIR 1952 Ker 462
Transfer of Property Act, 1882 — Section 108, 7
High Courts24 Oct 1952
P.J. Joseph, Proprietor, Foreign Liquors Vs Asst. Excise Commissioner and Others
High Court Of Kerala · (1952) 10 KL CK 0018
Cochin Abkari Act, 1077 — Section 11, 12, 14, 15, 17Constitution of India, 1950 — Article 11, 14, 19(1) , 19(G), 226Supreme Court Rules, 1950 — Order 35, Order 59 Rule 6
High Courts23 Oct 1952
Subramania Iyer Vs Sankaran Unni
High Court Of Kerala · (1952) 10 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(2), Order 21 Rule 84, Order 21 Rule 85, 73
High Courts22 Oct 1952
In Re: Court- Fee Ref. 1 of 1950
High Court Of Kerala · (1952) 10 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6Cochin Civil Rules of Practice, 1935 — Rule 83, 83(6), 94(8)Cochin Court Fees Act, 1080 — Section 18, 32
High Courts20 Oct 1952
Madhava Kurup Velayudha Kurup and Others Vs The State
High Court Of Kerala · AIR 1953 Ker 340 : (1953) CriLJ 1394
Penal Code, 1860 (IPC) — Section 105, 304, 326