High Courts19 Sept 1952
Kanda Veloo Vs Kumaran Govindan
High Court Of Kerala · (1952) 09 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 86, Order 21 Rule 89, Order 21 Rule 92, 11
COURT ARCHIVE
High Court Of Kerala judgments, 1952
188 judgments · page 4 of 10
High Courts18 Sept 1952
Krishna Warrier Vs State
High Court Of Kerala · AIR 1953 Ker 174 : (1953) CriLJ 915
Constitution of India, 1950 — Article 13, 19
High Courts17 Sept 1952
Kaliyani Ratnamma and Another Vs Pyle Devasya and Others
High Court Of Kerala · AIR 1952 Ker 387
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 3, Order 9 Rule 9
High Courts17 Sept 1952Allowed
Mohammed Kannu Sainaba Ummal Vs Raman Neelacandan and Others
High Court Of Kerala · AIR 1954 Ker 381
High Courts17 Sept 1952
Ramabai and Others Vs Saraswathi and Others
High Court Of Kerala · AIR 1952 Ker 114
Evidence Act, 1872 — Section 107, 108
High Courts16 Sept 1952
Eayo George and Others Vs Kacki Muthaliyar Aley Muthaliyar and Others
High Court Of Kerala · (1952) 09 KL CK 0002
Transfer of Property Act, 1882 — Section 116
High Courts15 Sept 1952
Ulahannan Kuriyan and Others Vs Uthuppu Varkey and Others
High Court Of Kerala · (1952) 09 KL CK 0007
Court Fees Act, 1870 — Article 1, 11Travancore Court Fees Act, 1087 — Section 5, 7, 9Travancore-Cochin Court Fees Act, 1125 — Section 11, 2, 3, 4, 5
High Courts15 Sept 1952
Kanakku Ammayappa Sivagurunatha Pillai and Others Vs State
High Court Of Kerala · AIR 1952 Ker 478
Travancore Devaswom Proclamation, 1121 — Section 3, 4, 9
High Courts08 Sept 1952
Kunjan Pillai Karunakaran Pillai Vs Mani Pillai Devaki Pillai and Others
High Court Of Kerala · AIR 1952 Ker 542
Travancore Nair Act, 1912 — Section 25
High Courts29 Aug 1952
Joseph John Vs State of Travancore-Cochin
High Court Of Kerala · (1953) CriLJ 752
Constitution of India, 1950 — Article 106, 12, 13, 154, 163Evidence Act, 1872 — Section 123, 124, 164
High Courts29 Aug 1952
Chittoor Varadaraja Iyer Narayana Iyer Vs State of Travancore-Cochin
High Court Of Kerala · (1952) 08 KL CK 0012
Cochin Service Regulations — Article 205Constitution of India, 1950 — Article 125(2), 148(3), 163, 163(3), 166Government of India Ordinance — Section 5, 6(2)
High Courts29 Aug 1952
State Vs A.M. Muthunayagam Pillai and Others
High Court Of Kerala · (1952) 08 KL CK 0010
High Courts29 Aug 1952
Chiramel Varied Devassikutty Vs State
High Court Of Kerala · AIR 1953 Ker 275 : AIR 1952 Ker 275 : (1953) CriLJ 1301
Penal Code, 1860 (IPC) — Section 104, 109, 134, 135, 28
High Courts27 Aug 1952
V. Kesavan Vs K.S. Raghavan and Others
High Court Of Kerala · (1952) 08 KL CK 0003
High Courts26 Aug 1952
T.K. Sivarajan Vs Official Receiver, Quilon District Court and Another
High Court Of Kerala · (1952) 08 KL CK 0014
High Courts25 Aug 1952
Sreedhara Shenoy Vs K. Thanumalayan and Others
High Court Of Kerala · (1952) 08 KL CK 0007
Contract Act, 1872 — Section 39, 55Specific Relief Act, 1877 — Section 57
High Courts22 Aug 1952
Parvathi Pillai Meenakshi Bhai and Another Vs Velayudhan Pallai Karunakaran (sic)
High Court Of Kerala · (1952) 08 KL CK 0018
Travancore Probate and Administration Act, 1105 — Section 52
High Courts20 Aug 1952
Thayammal Vs Sivaraman
High Court Of Kerala · (1952) 08 KL CK 0001
Succession Act, 1925 — Section 247
High Courts19 Aug 1952
Subramania Nadar Arumughaperumal Nadar and Others Vs Esakkimadan Nadar Dwarapandia Nadar
High Court Of Kerala · (1952) 08 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Section 109, 47Penal Code, 1860 (IPC) — Section 145Registration Act, 1908 — Section 15, 17
High Courts19 Aug 1952
Velu Pillai Padakalingam Vs Paramanandam Yesudasan
High Court Of Kerala · (1952) 08 KL CK 0016
Contract Act, 1872 — Section 65