High Courts30 Dec 1953Dismissed
Kanakku Arunachalam Pillai Ramaswami Pillai Vs Subramaniam Shanmugham
High Court Of Kerala · (1953) 12 KL CK 0005
COURT ARCHIVE
High Court Of Kerala judgments, 1953
180 judgments · page 1 of 9
High Courts30 Dec 1953Allowed
Giriyamman Narasimhan Empran Vs Ramachandran Venkitarayan Empran and Others
High Court Of Kerala · (1953) 12 KL CK 0002
High Courts21 Dec 1953Dismissed
Kochu Varkey Vs Rama Panicker Sankara Panicker
High Court Of Kerala · AIR 1954 Ker 442
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Limitation Act, 1908 — Article 163
High Courts18 Dec 1953Allowed
Lekshmi Gnanapakiam Vs Thynes Nadar Ponnian Nadar
High Court Of Kerala · AIR 1953 Ker 3
Transfer of Property Act, 1882 — Section 52
High Courts17 Dec 1953Dismissed
Thomas George Vs Raman Pillai Kesava Pillai
High Court Of Kerala · (1953) 12 KL CK 0006
Limitation Act, 1908 — Article 182, 182(2), 182(4)
High Courts08 Dec 1953Allowed
Vasudeva Vadhyar and Another Vs Govinda Bhatt
High Court Of Kerala · (1953) 12 KL CK 0001
High Courts01 Dec 1953Dismissed
C. Ravunny Nair Vs State and Others
High Court Of Kerala · (1953) 12 KL CK 0004
Cochin Land Acquisition Act, 1070 — Section 10, 11, 11(1), 11(2), 12Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33(2)
High Courts30 Nov 1953Allowed
Ouseph Ouseph and Others Vs Palakadumala Devaswom and Others
High Court Of Kerala · AIR 1954 Ker 451
Limitation Act, 1908 — Article 122, 134, 137, 149, 10Travancore Limitation Act, 1100 — Article 122, 137, 20, 29
High Courts26 Nov 1953
Anamalai Timber Trust Ltd. Vs Trippunithura Devaswom
High Court Of Kerala · (1953) 11 KL CK 0008
Cochin Service Regulations — Article 251, 254Contract Act, 1872 — Section 142, 148, 151
High Courts24 Nov 1953
Varkey Skaria Vs The State
High Court Of Kerala · AIR 1953 Ker 185
Travancore-Cochin Court Fees Act, 1125 — Article 3, 4
High Courts18 Nov 1953Dismissed
Chacko Thomas Vs Mathai Abraham
High Court Of Kerala · AIR 1954 Ker 357
Contract Act, 1872 — Section 23Specific Relief Act, 1877 — Section 11, 12, 21Transfer of Property Act, 1882 — Section 6
High Courts17 Nov 1953
Karthyayani and Another Vs Kaliyani Amma
High Court Of Kerala · (1953) 11 KL CK 0014
High Courts17 Nov 1953
Kadutha Kadutha Vs Kunjupanicken Kesaven and Others
High Court Of Kerala · AIR 1954 Ker 439 : (1954) CriLJ 1423
Criminal Procedure Code, 1898 (CrPC) — Section 243, 244, 245
High Courts16 Nov 1953Allowed
Kunji Amma Narayani Amma Vs Dhathri Antherjanom and Another
High Court Of Kerala · (1953) 11 KL CK 0002
High Courts12 Nov 1953Allowed
Govinda Pillai Easwara Pillai and Others Vs Ahmed Moosa and Others
High Court Of Kerala · AIR 1954 Ker 251
Transfer of Property Act, 1882 — Section 76
High Courts12 Nov 1953
State Vs Narm Pillal Janardhanan Pillai
High Court Of Kerala · AIR 1954 Ker 376 : (1954) CriLJ 1130
Criminal Procedure Code, 1898 (CrPC) — Section 192, 349, 367Penal Code, 1860 (IPC) — Section 380, 457
High Courts11 Nov 1953
State Vs Philipose Philip
High Court Of Kerala · AIR 1954 Ker 257 : (1954) CriLJ 669
Constitution of India, 1950 — Article 14, 19, 228, 30, 301
High Courts10 Nov 1953Dismissed
Narayana Pillai Vs Chothi Kunjan and Others
High Court Of Kerala · (1953) 11 KL CK 0013
Limitation Act, 1908 — Article 138, 164, 180, 15Travancore Limitation Act, 1908 — Article 126