High Courts30 Mar 1953
Gomathi Ammal and Another Vs H.H. Srimoolam Thirunal Sethu Parvathi Bhai
High Court Of Kerala · (1953) 03 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 115
COURT ARCHIVE
High Court Of Kerala judgments, 1953
180 judgments · page 7 of 9
High Courts30 Mar 1953
Eravi Pillai Krishna Pillai and Another Vs Maluk Mohammad Shaul and Others
High Court Of Kerala · (1953) 03 KL CK 0008
Civil Procedure Code, 1882 — Order 21 Rule 11(2), Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 54(1), Order 21 Rule 68Limitation Act, 1963 — Article 12, 120, 130, 9Public Demands Recovery Act, 1895 — Section 10
High Courts27 Mar 1953Allowed
Neelamma and others Vs Perumal Pillai Ananchi Pillai and another
High Court Of Kerala · AIR 1953 Ker 40
High Courts27 Mar 1953
Subramoniaru Sankararu Vs State
High Court Of Kerala · (1953) 03 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Section 65Penal Code, 1860 (IPC) — Section 80
High Courts26 Mar 1953Allowed
V.N. Krishna Iyer Vs Sankunny Warrier and another
High Court Of Kerala · AIR 1953 Ker 40
Cochin Verumpattomdars Act, 1118 — Section 3
High Courts26 Mar 1953
A. Nesamony Vs Yesuvaidyan Devadasan
High Court Of Kerala · (1953) 03 KL CK 0016
Bar Council of India Rules, 1975 — Rule 2, 29, 32
High Courts26 Mar 1953
Abdulkarim Muhammad Vs Amu Kocho and Others
High Court Of Kerala · AIR 1954 Ker 49
High Courts26 Mar 1953Allowed
Easwari Pillai Bhagavathi Pillai Vs Arathan Pillai Sankara Pillai
High Court Of Kerala · (1953) 03 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 87, 104(1), 7Travancore Civil Courts Act, 1084 — Section 14Travancore Jenmi and Kudiyan Act, 1071 — Section 33, 34, 40
High Courts23 Mar 1953
Aley Vs Outh
High Court Of Kerala · AIR 1954 Ker 232
Debt Relief Act — Section 15, 3, 8, 9
High Courts20 Mar 1953
Mani and Others Vs Krishnan Nayar
High Court Of Kerala · AIR 1953 Ker 377
Transfer of Property Act, 1882 — Section 53A
High Courts20 Mar 1953
Neelakantan Vasu Vs State
High Court Of Kerala · AIR 1954 Ker 282 : (1954) CriLJ 658
Criminal Procedure Code, 1898 (CrPC) — Section 162, 171, 174, 342, 374Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 1953
Mohammad Kannu Syed Mohammed Vs Kasim Beevi and Others
High Court Of Kerala · AIR 1954 Ker 219
High Courts19 Mar 1953Dismissed
Narayana Kaimal Padmanabha Kaimal Vs Sanku Kesavan and Others
High Court Of Kerala · AIR 1954 Ker 313
Cochin Tenancy Act, 1113 — Section 25(1)Cochin Verumpattomdars Act, 1118 — Section 8(1)
High Courts16 Mar 1953Dismissed
Parvathi Ammal Vs Ganapathy Pattar
High Court Of Kerala · (1953) 03 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts10 Mar 1953
Francis and Others, C.M. Vs Ouseph, C.M.
High Court Of Kerala · (1953) 03 KL CK 0010
Civil Procedure Code Amendment Act, 1877 — Order 47 Rule 2, Order 47 Rule 4, Order 47 Rule 4(1), Order 47 Rule 4(2), Order 47 Rule 7
High Courts10 Mar 1953
Jagajeevan Vs Asma Bibi and Another
High Court Of Kerala · (1953) 03 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 115, 9Cochin Buildings (Lease and Rent Control) Act, 1124 — Section 9Constitution of India, 1950 — Article 227
High Courts09 Mar 1953
Abubacker Oommerkutty Vs I.S. and C. Machado
High Court Of Kerala · (1953) 03 KL CK 0018
Limitation Act, 1908 — Article 72, 85, 19
High Courts05 Mar 1953
State of Kerala Vs Joseph and Another
High Court Of Kerala · (1963) CriLJ 454
Evidence Act, 1872 — Section 114Explosives Act, 1884 — Section 12Penal Code, 1860 (IPC) — Section 109, 380, 454
High Courts28 Feb 1953
Kurien Chacko Vs Varkey Varkey
High Court Of Kerala · (1953) CriLJ 1827
Criminal Procedure Code, 1898 (CrPC) — Section 146
High Courts26 Feb 1953
Narayanan Namboori Kesavan Namboori Vs Kunji Amma Narayani Amma and Others
High Court Of Kerala · (1953) 02 KL CK 0017