High Courts04 Aug 1954
Subramonia Iyer Kesava Iyer Vs Muthuperumal Pillai Maharaja Pillai
High Court Of Kerala · AIR 1954 Ker 141
Travancore Limitation Act, 1100 — Article 105
COURT ARCHIVE
High Court Of Kerala judgments, 1954
121 judgments · page 3 of 7
High Courts03 Aug 1954Dismissed
Lakshmi Pillai Janaki Pillai Vs Kanakku Neelakanta Pillai Raman Pillai
High Court Of Kerala · AIR 1954 Ker 192
High Courts02 Aug 1954
K.V. Varkey Vs Sales Tax Officer
High Court Of Kerala · (1954) 08 KL CK 0013
Central Excises and Salt Act, 1944 — Section 3
High Courts30 Jul 1954
Ramayyan Gounden and another Vs Pechi Ammal Koundachi and others
High Court Of Kerala · AIR 1954 Ker 134
Civil Procedure Code, 1908 (CPC) — Section 42
High Courts30 Jul 1954Dismissed
Thanuvan Retnakaran Vs State
High Court Of Kerala · AIR 1954 Ker 87
Evidence Act, 1872 — Section 3, 32(1)Penal Code, 1860 (IPC) — Section 114, 302, 364
High Courts30 Jul 1954
M. Ramaswamy Reddiar Vs The State of Travancore-Cochin and Another
High Court Of Kerala · (1954) 07 KL CK 0011
Stamp Act, 1899 — Section 41, 41(1), 42, 42(2), 43Travancore Stamp Act, 1080 — Section 35
High Courts30 Jul 1954Dismissed
C. Cheriyankunju Vs T.C. State and others
High Court Of Kerala · AIR 1954 Ker 18
Constitution of India, 1950 — Article 286, 286(3)
High Courts28 Jul 1954
Travancore-Cochin State Vs Madhavan
High Court Of Kerala · AIR 1954 Ker 32 : (1955) CriLJ 328
Criminal Procedure Code, 1898 (CrPC) — Section 464
High Courts27 Jul 1954
Kumaran Nambudiri Vs Cochin Devaswom Board and Another
High Court Of Kerala · (1954) 07 KL CK 0013
Constitution of India, 1950 — Article 14, 19(1)Travancore Hindu Religious Endowments Act, 1079 — Section 100, 18, 48, 91Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 87, 87(1), 87(3), 90, 90(1)
High Courts27 Jul 1954
Kumaran Krishnan Vs Krishnan Kaunihan
High Court Of Kerala · (1954) 07 KL CK 0012
Limitation Act, 1963 — Article 84, 97
High Courts26 Jul 1954Dismissed
C.A. Kunjuppu Vs Second Addl. Income Tax Officer, Trichur
High Court Of Kerala · AIR 1954 Ker 19
Constitution of India, 1950 — Article 14
High Courts26 Jul 1954Dismissed
Narayanan Neelakutty and others Vs Krishnan Venki and others
High Court Of Kerala · AIR 1954 Ker 199
High Courts23 Jul 1954
Velayudhan Nadar Kutti Nadar Vs State
High Court Of Kerala · (1955) CriLJ 310
Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 114, 489B, 489C
High Courts21 Jul 1954Allowed
Parvathi Amma Gouri Amma Vs Easo Yohannan
High Court Of Kerala · AIR 1954 Ker 241
Provincial Insolvency Act, 1920 — Section 28, 37, 43
High Courts19 Jul 1954
R.S.A.G. Kasi Iyer Vs Commr. of Income Tax, Mysore, Tra.-Cochin, Coorg and Bangalore
High Court Of Kerala · AIR 1954 Ker 15
Constitution of India, 1950 — Article 372(1)
High Courts16 Jul 1954Allowed
State Vs Kuruvilla Ouseph
High Court Of Kerala · AIR 1954 Ker 243
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts16 Jul 1954Dismissed
A. Neelakanta Iyer Vs State of Travancore-Cochin and others
High Court Of Kerala · AIR 1954 Ker 46
Constitution of India, 1950 — Article 14, 15(1), 19(1)(f), 226, 31
High Courts13 Jul 1954Allowed
Boothathan Nadar Appavu Nadar Vs Savarimuthu Nadar Daniel Nadar
High Court Of Kerala · AIR 1954 Ker 109
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13
High Courts12 Jul 1954Dismissed
Kannikaramal Nadachi Ammal Nadachi Vs Narayana Nadar Kopillan Nadar and others
High Court Of Kerala · AIR 1954 Ker 207
Travancore Limitation Act, 1100 — Article 119, 21