High Courts06 Jun 1952
Narayana Pillai Parameshwaran Pillai Vs Kutti Amma Lekshmi Amma and Others
High Court Of Kerala · AIR 1952 Ker 175
COURT ARCHIVE
High Court Of Kerala judgments, 1952
188 judgments · page 8 of 10
High Courts06 Jun 1952
Kumaran Palppan Vs Ayyappan Gswaran and Others
High Court Of Kerala · (1952) 06 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 86, 108
High Courts05 Jun 1952
Pazhaniappa Chettiyar Vs South Indian Planting and Industrial Co. Ltd. and Another
High Court Of Kerala · AIR 1952 Ker 161
Companies Act, 1956 — Section 207, 216, 217, 247Limitation Act, 1963 — Section 14
High Courts03 Jun 1952
Nagamony Kumaraswamy and Another Vs S. Thiruchittambalam
High Court Of Kerala · AIR 1952 Ker 369
Travancore House Rent Control Order, 1120 — Section 2
High Courts02 Jun 1952
Krishna Kammathi Ramchandra Kammathy Vs Narayana Shenoi Padmanabha Shenoi and Others
High Court Of Kerala · AIR 1952 Ker 112
High Courts01 Apr 1952
Gouri Pillai Narayani Pillai Vs Lekshmi Pillai Kunji Pillai
High Court Of Kerala · AIR 1952 Ker 271
High Courts01 Apr 1952
Thomman Thommankunji and Others Vs Kunjumeethiyan Kochukunjali Narayana
High Court Of Kerala · AIR 1952 Ker 450
Travancore Limitation Act, 1908 — Section 8
High Courts01 Apr 1952
Kochitti Chacko Vs Markose Kathanar and Joseph Kathanar
High Court Of Kerala · (1953) CriLJ 9
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 147Police Act, 1861 — Section 31
High Courts01 Apr 1952
Oosman Ismail Sait and Another Vs Travancore-Cochin State and Others
High Court Of Kerala · (1952) 04 KL CK 0007
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 42, 43, 44, 47, 48
High Courts01 Apr 1952Allowed
Avidayamma Palavesom and Another Vs Paramarathalingom Nadar Thanulingam Nadar and Others
High Court Of Kerala · (1952) 04 KL CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 128
High Courts01 Apr 1952
Francis Paul Vs Fakir Ummerkutty and Another
High Court Of Kerala · (1952) 04 KL CK 0005
High Courts01 Apr 1952
Sivarama Pillai Ayyappan Pillai Vs State
High Court Of Kerala · AIR 1953 Ker 173 : AIR 1952 Ker 173 : (1953) CriLJ 913
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts01 Apr 1952
Prabhakara Menon and Another Vs Chief Secretary to Government of Travancore-Cochin and Others
High Court Of Kerala · AIR 1952 Ker 159
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11
High Courts01 Apr 1952
Kutty Kochu Vs Raman Narayanan and Others
High Court Of Kerala · AIR 1952 Ker 245
High Courts01 Apr 1952
Philipose, Adv. Vs Vanchinad Rubber and Produce Co., Ltd. and Others
High Court Of Kerala · (1952) 04 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71, Order 21 Rule 74, Order 21 Rule 76, Order 21 Rule 77, Order 21 Rule 79Companies Act, 1956 — Section 33, 38Limitation Act, 1963 — Article 120, 14 , 15 , 16, 17
High Courts31 Mar 1952
The Malayalam Plantations Ltd. Vs Commr. of Income Tax, Trivandrum
High Court Of Kerala · AIR 1952 Ker 40
Constitution of India, 1950 — Article 6Income Tax Act, 1961 — Section 10(2)(xv)
High Courts31 Mar 1952
Parameswara Iyer Krishna Iyer Vs Krishna Iyer Venkitachalam Iyer and Others
High Court Of Kerala · (1952) 03 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3, Order 22 Rule 3
High Courts31 Mar 1952
Ponnamma Pillai Lekshmikutty Pillai Vs Padmanabha Pillai Velayudhan Pillai and Others
High Court Of Kerala · (1952) 03 KL CK 0003
High Courts28 Mar 1952
Kumari Ittaman Vs Bhaskara Menon
High Court Of Kerala · (1952) 03 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, Order 7 Rule 6Cochin Agriculturists Relief Act, 1114 — Section 8, 9Cochin Limitation Act, 1908 — Section 20, 21