High Courts24 Jul 1952
Govindan Parameswaran Padanayar Vs Kunjan Padmanabhan Nair and Others
High Court Of Kerala · AIR 1952 Ker 385
COURT ARCHIVE
High Court Of Kerala judgments, 1952
188 judgments · page 6 of 10
High Courts24 Jul 1952
Chinnaswami Goundan Vs Anthonyswamy
High Court Of Kerala · (1952) 07 KL CK 0034
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 8, Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 5, Order 33 Rule 6Cochin Limitation Act, 1908 — Article 9A
High Courts24 Jul 1952
Narayana Kurup Vs Rama Panicker
High Court Of Kerala · AIR 1952 Ker 367
Civil Procedure Code, 1908 (CPC) — Section 2(2)Cochin Proclamation (Amendment) Act, 1124 — Section 4, 4(1), 4(2)
High Courts22 Jul 1952
Saramma Zacharia Vs State
High Court Of Kerala · (1953) CriLJ 288
Criminal Procedure Code, 1898 (CrPC) — Section 186(2), 190(1)(c)Penal Code, 1860 (IPC) — Section 290Travancore Penal Code — Section 288
High Courts22 Jul 1952
Parvathi Amma Janaki Amma Vs Raman Pillai Govinda Pillai
High Court Of Kerala · AIR 1952 Ker 241
High Courts22 Jul 1952
Chatha Ittaman Vs State
High Court Of Kerala · AIR 1953 Ker 24 : AIR 1952 Ker 24 : (1953) CriLJ 244
Criminal Procedure Code, 1898 (CrPC) — Section 338, 423, 426, 427, 428
High Courts18 Jul 1952
Janki Amma Rajamma Vs Krishna Pillai Narayana Pillai
High Court Of Kerala · (1952) 07 KL CK 0030
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 40 Rule 1, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9Succession Act, 1925 — Section 299Travancore Nair Act, 1912 — Section 5, 7, 7(3), 7(4), 7(6)
High Courts18 Jul 1952
Arokia Manikaran and Another Vs Soweriyaru Manikaran and Others
High Court Of Kerala · AIR 1952 Ker 305
High Courts17 Jul 1952
Mathai Mathu Vs Kutti Kunju Kovilammu Thanka Kovilamma
High Court Of Kerala · AIR 1952 Ker 416
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Jul 1952
T.K. Narayanan Vydian Vs The State of Travancore-Cochin and Another
High Court Of Kerala · AIR 1952 Ker 100
Constitution of India, 1950 — Article 226, 238Travancore Land Acquisition Act, 1089 — Section 34(1), 6, 9
High Courts16 Jul 1952
Ramakurup Narayana Kurup Vs Oomman Eapeu
High Court Of Kerala · AIR 1952 Ker 237
High Courts16 Jul 1952
Aratha (SIC) Nadar Velu Nadar Vs Lakshmanan Nadar and Others
High Court Of Kerala · AIR 1952 Ker 265
Civil Procedure Code, 1908 (CPC) — Section 8
High Courts15 Jul 1952
Nagercoil Electric Supply Corporation Vs Industrial Tribunal and Others
High Court Of Kerala · AIR 1952 Ker 167 : (1953) 2 LLJ 208
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 15, 17, 17A
High Courts15 Jul 1952
Kumaraswami Vs The Transport Authority and Others
High Court Of Kerala · (1952) 07 KL CK 0031
Constitution of India, 1950 — Article 226
High Courts15 Jul 1952
Vedamony Nadar, Jnanaprakasam Nadar and Others Vs The Palai Central Bank Ltd.
High Court Of Kerala · (1952) 07 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Provincial Insolvency Act, 1920 — Section 20, 21, 4, 56
High Courts14 Jul 1952
Moriyam Vs Michael
High Court Of Kerala · AIR 1952 Ker 358
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts11 Jul 1952Dismissed
Krishnan Asari Chellappan Asari Vs Kanakku Aiyappan Pillai Krishna Pilial
High Court Of Kerala · AIR 1952 Ker 40
High Courts09 Jul 1952
Sirkar Vs Velayudhan Ponnan and Others
High Court Of Kerala · (1952) 07 KL CK 0028
Civil Procedure Code, 1882 — Section 623, 624, 627Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 45 Rule 2, Order 45 Rule 5, Order 47 Rule 1, Order 47 Rule 2
High Courts09 Jul 1952
Chacko Mathai Vs Aippu Yojakku
High Court Of Kerala · AIR 1952 Ker 44
Contract Act, 1872 — Section 23Travancore Chitties Act, 1094 — Section 5Travancore Chitties Act, 1120 — Section 6, 6(1), 7
High Courts08 Jul 1952
K.N. Pandarathil Vs District Collector and Another
High Court Of Kerala · AIR 1954 Ker 145 : (1954) CriLJ 274
Constitution of India, 1950 — Article 11, 19, 200, 254, 286GOVERNMENT OF INDIA ACT, 1935 — Section 299