High Courts04 Nov 1953
M.K. Chacko Vs Kottayam Municipality
High Court Of Kerala · AIR 1954 Ker 387 : (1954) CriLJ 1138
COURT ARCHIVE
High Court Of Kerala judgments, 1953
180 judgments · page 2 of 9
High Courts30 Oct 1953Allowed
Neelakanta Panicker Sankara Panicker Vs Parvathi Amma Nangeli Amma
High Court Of Kerala · AIR 1953 Ker 374
High Courts29 Oct 1953Allowed
Gomathy Ammal Vs P. Chinnakannu lliai(sic) and Another
High Court Of Kerala · (1953) 10 KL CK 0010
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 111Travancore Building Rent Control Order, 1122 — Section 1, 11, 15, 16, 2
High Courts28 Oct 1953Dismissed
Simon Jacob Silas Vs Casper John Balthasar Kohlhoff
High Court Of Kerala · AIR 1954 Ker 440
Specific Relief Act, 1877 — Section 24
High Courts27 Oct 1953Allowed
Kevi Pillai Bhavani Amma Vs Velayudhan Pillai Govinda Pillai
High Court Of Kerala · (1953) 10 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1908 — Section 5Travancore Limitation Act, 1908 — Article 148
High Courts27 Oct 1953
South Travancore Electrical Workers Union Vs Nagercoil Electric Supply Corporation and Others
High Court Of Kerala · (1953) 10 KL CK 0014
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Industrial Disputes Act, 1947 — Section 15, 17, 17A, 17A(1), 2
High Courts26 Oct 1953Allowed
Kadarali Sahib Abdul Khadar Sahib Vs Ismail Tharakanar and another
High Court Of Kerala · AIR 1953 Ker 184
Travancore Registration Act, 1087 — Section 10
High Courts26 Oct 1953Allowed
Krishna Pillai Parameswaran Pillai Vs Kumara Pillai Parameswaran Pillai
High Court Of Kerala · (1953) 10 KL CK 0006
Limitation Act, 1908 — Article 142
High Courts22 Oct 1953Allowed
Papavinasom Subramonian Vs Daivani Nagarama and Others
High Court Of Kerala · (1953) 10 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115, 9
High Courts21 Oct 1953
Govt. of the United State of Travancore and Cochin Vs Bank of Cochin Ltd.
High Court Of Kerala · (1953) 10 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 21 Rule 43, Order 21 Rule 45, Order 21 Rule 46, Order 21 Rule 48Transfer of Property Act, 1882 — Section 132
High Courts20 Oct 1953Allowed
Godananda Brahamanda Bhoothi Swamiyar Vs Korah Thommi
High Court Of Kerala · AIR 1954 Ker 443
Travancore Jenmi and Kudiyan Act, 1071 — Section 3
High Courts19 Oct 1953
Kochukrishnan Asan Vs Rajan
High Court Of Kerala · AIR 1954 Ker 225 : (1954) CriLJ 625
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts19 Oct 1953
State Vs Kochan Chellayyan
High Court Of Kerala · AIR 1954 Ker 435 : (1954) CriLJ 1418
Criminal Procedure Code, 1898 (CrPC) — Section 289, 341, 439, 465, 468Penal Code, 1860 (IPC) — Section 300, 302
High Courts13 Oct 1953
George Vs State of Travancore-Cochin
High Court Of Kerala · AIR 1954 Ker 34 : (1954) CriLJ 63
Constitution of India, 1950 — Article 243, 246, 248, 301, 302
High Courts12 Oct 1953
Kesavan Gopalan Vs State
High Court Of Kerala · AIR 1954 Ker 456 : (1954) CriLJ 1468
Criminal Procedure Code, 1898 (CrPC) — Section 164, 374Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 401
High Courts08 Oct 1953
Thomas Joseph and Another Vs Antony John and Others
High Court Of Kerala · AIR 1954 Ker 248 : (1954) CriLJ 642
Criminal Procedure Code, 1898 (CrPC) — Section 143, 145, 146, 148, 433
High Courts01 Oct 1953Dismissed
Sudalamuthu Konar Vs Esakkiamma Ramalekshmi
High Court Of Kerala · AIR 1954 Ker 400
High Courts01 Oct 1953Dismissed
Balakrishna Kamathi Vs Ganesa Pai and Others
High Court Of Kerala · (1953) 10 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4Cochin Limitation Act, 1908 — Article 9Cochin Tenancy Act, 1113 — Section 19
High Courts30 Sept 1953Dismissed
State Vs Narayani Parvathi and Others
High Court Of Kerala · (1953) 09 KL CK 0013
Transfer of Property Act, 1882 — Section 122, 53Travancore Revenue Recovery Act, 1068 — Section 25
High Courts30 Sept 1953Dismissed
Chakkappan Kunhuvareed Vs Janki Amma and Others
High Court Of Kerala · AIR 1954 Ker 316
Cochin Verumpattomdars Act, 1118 — Section 8(1)Transfer of Property Act, 1882 — Section 108