High Courts29 Jul 1953
Rajasekaran Pillai and Others Vs Kochukunju Philipose and Others
High Court Of Kerala · AIR 1954 Ker 101
COURT ARCHIVE
High Court Of Kerala judgments, 1953
180 judgments · page 5 of 9
High Courts24 Jul 1953
Edward Top and Another Vs State
High Court Of Kerala · AIR 1954 Ker 4 : (1954) CriLJ 25
Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 279, 304A, 336, 337
High Courts24 Jul 1953Allowed
K.S. Subramonia Iyer Vs Padmavathi Ammal
High Court Of Kerala · (1953) 07 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts23 Jul 1953Allowed
K. Sankaranarayana Pillai Vs S.P. Sankara Iyer
High Court Of Kerala · (1953) 07 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 66(2)(a)Partition Act, 1893 — Section 7
High Courts21 Jul 1953
Seetharam Warehouse Vs Thaivettil Kunhesso Anna and Others
High Court Of Kerala · (1953) 1 LLJ 640
Employees Compensation Act, 1923 — Section 24, 8
High Courts20 Jul 1953
Ouseph George Vs Varkey Varkey and Others
High Court Of Kerala · AIR 1953 Ker 576
High Courts20 Jul 1953Dismissed
Reghunathan Vs Travancore Cochin State and Others
High Court Of Kerala · AIR 1954 Ker 201
Travancore Medical Practitioners Act, 1119 — Section 1, 2, 22, 22(1), 23
High Courts14 Jul 1953
Abdul Khadar Sahib Vs Commr. of Income Tax, Mysore, Tra-Co. and Coorg
High Court Of Kerala · (1953) 07 KL CK 0015
Cochin Income Tax Act, 1117 — Section 109(2), 109(3), 43Finance Act, 1950 — Section 13, 13(1)General Clauses Act, 1897 — Section 6
High Courts14 Jul 1953
Kunju Kunju Asari Nanu Asari Vs Sanku Asari Thankappan Asari and Others
High Court Of Kerala · AIR 1954 Ker 139 : (1954) CriLJ 211
Criminal Procedure Code, 1898 (CrPC) — Section 119
High Courts09 Jul 1953Allowed
Kochukutti Amma and Others Vs Bhavani Amma and Others
High Court Of Kerala · AIR 1954 Ker 169
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts07 Jul 1953
Velayudhan Vs Agricultural Income Tax and Sales Tax Officer and Others
High Court Of Kerala · AIR 1953 Ker 618
High Courts06 Jul 1953
Aiyappan Pillai Kesava Pillai Vs Kesavaru Jathavetharu Bhattathiri and Others
High Court Of Kerala · (1953) 07 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4, 2, 41Limitation Act, 1908 — Article 12, 177, 182, 182(2)Travancore Limitation Act, 1908 — Article 166, 172
High Courts06 Jul 1953Dismissed
Neelacanda Iyer Vs Parameswara Kurup
High Court Of Kerala · (1953) 07 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts02 Jul 1953
A.V. George and Company Ltd. Vs Sales Tax Officer and Another
High Court Of Kerala · AIR 1953 Ker 556
Constitution of India, 1950 — Article 286, 286(1)
High Courts30 Jun 1953
State Vs Kochukochu Bhaskaran
High Court Of Kerala · AIR 1954 Ker 157 : (1954) CriLJ 289
Criminal Procedure Code, 1898 (CrPC) — Section 100, 101, 439, 82, 83Penal Code, 1860 (IPC) — Section 307
High Courts30 Jun 1953Allowed
Jacob and others Vs The Rev. Thomas Villiams
High Court Of Kerala · AIR 1953 Ker 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts25 Jun 1953
Kanju Kesavan Vs M.M. Philip
High Court Of Kerala · (1953) 06 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Section 12
High Courts22 Jun 1953
Vasudevan Mallan Lekshmana Mallan Vs Krishna Rammath and Others
High Court Of Kerala · AIR 1953 Ker 559
Stamp Act, 1899 — Section 33, 35, 38(2), 39, 44
High Courts22 Jun 1953
Kamakshi Amma and another Vs Gangadharan Pillai and others
High Court Of Kerala · AIR 1953 Ker 60
Travancore Nair Act, 1912 — Section 41