High Courts14 Aug 1952
Tharakam Veettil Muhammad Vs Abdarahiman Kutty
High Court Of Kerala · (1952) 08 KL CK 0005
Limitation Act, 1963 — Article 313Specific Relief Act, 1877 — Section 12, 22, 22(2), 418, 791
COURT ARCHIVE
High Court Of Kerala judgments, 1952
188 judgments · page 5 of 10
High Courts14 Aug 1952
Kumaran Rama Panicker Vs Variathu Ouseph
High Court Of Kerala · (1952) 08 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 41, 41(1), 47Cochin Tenancy Act, 1113 — Section 5Malabar Compensation for Tenants Improvements Act, 1899 — Section 6
High Courts13 Aug 1952
Padmanabha Menon Krishna Menon Vs Income Tax Commissioner and Others
High Court Of Kerala · (1952) 08 KL CK 0019
Adaptation of Laws Order, 1950 — Section 13Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 3, 4, 9
High Courts13 Aug 1952
Devasahayam Nadar Anthonimuthu Nadar Vs Arumukhan Nadar Oalayan Nadar
High Court Of Kerala · AIR 1952 Ker 240
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1
High Courts08 Aug 1952
Abubaker Muhammad and Others Vs Kunju Muhammad and Others
High Court Of Kerala · AIR 1952 Ker 321
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13(2)Transfer of Property Act, 1882 — Section 53
High Courts06 Aug 1952
Govindan Pillai Janardhanan Pillai Vs Padmanabha Pillai Neelakandan Pillai
High Court Of Kerala · AIR 1952 Ker 301
Travancore Debt Relief Act, 1115 — Section 16, 18, 19
High Courts01 Aug 1952
Govindan Kunjuraman Assari Vs Krishnan Nair and Chellappan Nair
High Court Of Kerala · (1953) CriLJ 1421
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 188
High Courts01 Aug 1952
Mani Paru Vs Ambujakshy and Others
High Court Of Kerala · AIR 1952 Ker 166
Cochin Nair Act, 1095 — Section 28, 31
High Courts31 Jul 1952
Concordia Corporation Ltd. Vs Commr. of Income Tax
High Court Of Kerala · (1952) 07 KL CK 0029
Income Tax Act, 1922 — Section 17, 66(1)
High Courts31 Jul 1952
Thomman Kunju Naina Vs State
High Court Of Kerala · AIR 1952 Ker 225 : (1953) CriLJ 1249
Penal Code, 1860 (IPC) — Section 489B, 489C, 489D
High Courts31 Jul 1952
Chakko Daniel Vs Daniel Joshua and Others
High Court Of Kerala · (1952) 07 KL CK 0021
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts30 Jul 1952
P. Joseph John Vs The State
High Court Of Kerala · AIR 1952 Ker 363
Evidence Act, 1872 — Section 123, 124, 162
High Courts30 Jul 1952
Kunji Amma Kunjulekshmi Amma Vs Parameswara Bharathigal
High Court Of Kerala · AIR 1952 Ker 294
High Courts28 Jul 1952
Joseph Cheriyan Vs State
High Court Of Kerala · AIR 1952 Ker 129 : (1953) CriLJ 706
Penal Code, 1860 (IPC) — Section 320, 321, 322, 323, 325
High Courts25 Jul 1952
Varkey Chacko Vs Mathai Varkey
High Court Of Kerala · (1952) 07 KL CK 0036
Travancore Prevention of Eviction Act, 1124 — Section 1, 4
High Courts25 Jul 1952
Eapen Mathen Vs Narayana Iyer Krishna Iyer
High Court Of Kerala · AIR 1952 Ker 268
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts25 Jul 1952
Parameswara Pillai Sankara Pillai Vs Ambalapuzha Sreekrishnavilasom Kudumbabhivridhi Samajam
High Court Of Kerala · AIR 1952 Ker 435
High Courts25 Jul 1952
Eapen Mathai Vs Varkey Cheriyan and Another
High Court Of Kerala · (1952) 07 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7
High Courts25 Jul 1952
Varu Vs Sankaran Namboodiri and Others
High Court Of Kerala · AIR 1952 Ker 360
Cochin Namboodiri Act, 1114 — Section 9