High Courts08 Jul 1952
Mangu Thampi Kavunni Karthava and Another Vs Narayanan Nair and Others
High Court Of Kerala · AIR 1952 Ker 269
Cochin Namboodiri Act, 1114 — Section 9
COURT ARCHIVE
High Court Of Kerala judgments, 1952
188 judgments · page 7 of 10
High Courts08 Jul 1952
Kalliyani Amma Gouri Amma Vs K. Purushothaman Unni
High Court Of Kerala · (1952) 07 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 86, Order 21 Rule 89, 153
High Courts07 Jul 1952
Subbarama Iyer Vs State
High Court Of Kerala · (1952) 07 KL CK 0010
Penal Code, 1860 (IPC) — Section 120, 489B, 489C
High Courts04 Jul 1952Allowed
Devan Vasudevan Nambiathiri Vs Parameswaran Iyer Anantha Iyan
High Court Of Kerala · AIR 1952 Ker 40
Debt Relief Act — Section 9(5)
High Courts04 Jul 1952
Vishnu Vishnu Bhattathiripad Vs Poulo Poulo and Others
High Court Of Kerala · (1952) 07 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 4, 51Constitution of India, 1950 — Article 13(2), 14, 19, 19(1), 19(5)Government of India Act, 1935 — Section 107
High Courts02 Jul 1952
Esakkimadan Pillai Bhagvathiperumal Pillai Vs Esakki Amma Mylu Pillai and Others
High Court Of Kerala · (1952) 07 KL CK 0003
High Courts27 Jun 1952
Ayocb Sait Muhammathu Ibrahim Sait and Another Vs Anantha Naiken Krishna Pattar
High Court Of Kerala · AIR 1952 Ker 335
High Courts27 Jun 1952
Muhammad Noohu Muhammad Abdulkadir Vs Kathiradima Pillai Abdulrahiman Pillai and Others
High Court Of Kerala · AIR 1952 Ker 272
Limitation Act, 1908 — Article 103, 115, 62
High Courts26 Jun 1952
Kesavan Janardhanan Plappalli and Others Vs Narayanan Janardhanan Plaplli and Others
High Court Of Kerala · AIR 1952 Ker 118
High Courts26 Jun 1952
Thanamma Vs Ramaswami Pillai Velayudhan Pillai
High Court Of Kerala · AIR 1952 Ker 157
Specific Relief Act, 1877 — Section 9
High Courts23 Jun 1952
Variede Vs Ayyappakutty
High Court Of Kerala · (1952) 06 KL CK 0016
Court Fees Act, 1870 — Article 1, 2 , 7Travancore-Cochin Court Fees Act, 1125 — Section 3, 3(9)
High Courts17 Jun 1952
Pylee Kuriakko Vs Kurian Pylee
High Court Of Kerala · (1952) 06 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(1), Order 20 Rule 11(2), Order 20 Rule 3, Order 20 Rule 6Limitation Act, 1963 — Article 175Travancore Civil Procedure Code, 1100 — Section 41
High Courts17 Jun 1952
Raman Namboodiripad Vs Nanoo and Others
High Court Of Kerala · (1952) 06 KL CK 0005
Cochin Tenancy Act, 1113 — Section 45Transfer of Property Act, 1882 — Section 106, 116
High Courts16 Jun 1952
Neelakanta Pillai Lakshmi Amma Vs Sankara Pallai Narayana Pillai
High Court Of Kerala · (1952) 06 KL CK 0017
Transfer of Property Act, 1882 — Section 92
High Courts16 Jun 1952
Bhagavathi Amma Thankamma and Another Vs Aiyappan Pillai Mathevan Pillai
High Court Of Kerala · AIR 1952 Ker 470
Evidence Act, 1872 — Section 112Travancore Nair Act, 1912 — Section 11, 12, 26, 26(1), 44
High Courts13 Jun 1952
State Vs J.C. Gammon Ltd. and Others
High Court Of Kerala · (1952) 06 KL CK 0012
Negotiable Instruments Act, 1881 (NI) — Section 74
High Courts13 Jun 1952
Manakkil Paily Vs Kaimathuruthil Sebastian Joseph and Others
High Court Of Kerala · AIR 1952 Ker 357
Companies Act, 1913 — Section 153, 20A, 32
High Courts13 Jun 1952
Parukutty Amma and Others Vs Rama Menon and Others
High Court Of Kerala · AIR 1952 Ker 249
High Courts10 Jun 1952
State Vs Parameswaran Pillai
High Court Of Kerala · (1953) CriLJ 1
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 162, 34, 342, 94, 96Evidence Act, 1872 — Section 125, 129, 130, 131, 132
High Courts10 Jun 1952
Kali Pachi and Others Vs Ramalekshmi Ammal Muthammal and Others
High Court Of Kerala · (1952) 06 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5