COURT ARCHIVE

High Court Of Kerala judgments, 1954

121 judgments · page 6 of 7

High Courts24 Feb 1954Allowed

Rama Panicker Rama Panicker Vs Kunji Amma Kalliyani Amma and Others

High Court Of Kerala · (1954) 02 KL CK 0006

Contract Act, 1872 — Section 125Limitation Act, 1877 — Article 116Transfer of Property Act, 1882 — Section 55(4), 55(5)

High Courts22 Feb 1954Dismissed

S. Narayana Pillai and Another Vs The State of Travancore-Cochin and Another

High Court Of Kerala · (1954) 02 KL CK 0010

Cochin Abkari Act, 1077 — Section 17, 18, 24, 29, 69Constitution of India, 1950 — Article 13, 13(1), 19, 265, 47Travancore Abkari Act, 1073 — Section 20

High Courts18 Feb 1954Dismissed

Travancore Forward Bank Ltd. Vs A. Subbaraya Iyer

High Court Of Kerala · AIR 1954 Ker 406

High Courts18 Feb 1954Allowed

P.C. Vareed Vs Gopalbai Babubai Patel Rambai Gopalbai Patel

High Court Of Kerala · (1954) 02 KL CK 0005

Civil Procedure Code, 1908 (CPC) — Section 11, 20Constitution of India, 1950 — Article 261(3)Judgments Extension Act, 1868 — Section 2(5), 2(6)

High Courts16 Feb 1954

Umayamma Marthandaveera Lekshmi Vs Muthukaruppa Pillai Siva Pillai and Others

High Court Of Kerala · (1954) 02 KL CK 0008

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2), Order 20 Rule 12(1), Order 20 Rule 5, Order 41 Rule 33, 107Limitation Act, 1963 — Article 175, 182Travancore Debt Relief Act, 1115 — Section 11, 14, 15, 17, 8

High Courts16 Feb 1954Dismissed

C.M. Chacko Vs G. Korah Punnen and Others

High Court Of Kerala · (1954) 02 KL CK 0001

Constitution of India, 1950 — Article 19, 19(6)Motor Vehicles Act, 1939 — Section 47(1)

High Courts05 Feb 1954Dismissed

Western India Match Co. Ltd., Bombay Vs Municipal Council Alleppey and another

High Court Of Kerala · AIR 1954 Ker 85

Constitution of India, 1950 — Article 226

High Courts02 Feb 1954Dismissed

Ranchod Das Jivandas Vs B. Madhava Shenoi and Co.

High Court Of Kerala · AIR 1954 Ker 144

High Courts02 Feb 1954Dismissed

Thirumala Gounder Ramaswami Gounder Vs Mohammad Meera Lebba and Another

High Court Of Kerala · (1954) 02 KL CK 0002

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15

High Courts01 Feb 1954Dismissed

Krishnan Krishnan Vs Sankara Iyen Subramonia Iyen

High Court Of Kerala · AIR 1954 Ker 191

Civil Procedure Code, 1908 (CPC) — Section 48

High Courts29 Jan 1954Dismissed

P.K. Mundan Vs The State

High Court Of Kerala · (1954) 01 KL CK 0009

Cochin Court Fees Act, 1870 — Section 18, 18(1), 19(1), 22(2), 26Court Fees Act, 1870 — Section 17

High Courts29 Jan 1954Allowed

Thommen Pyli Vs Ouseph

High Court Of Kerala · AIR 1954 Ker 511

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(2)

High Courts22 Jan 1954Dismissed

Bank of Koothattukulam Vs Itten Thomas and another

High Court Of Kerala · AIR 1954 Ker 155

Civil Procedure Code, 1908 (CPC) — Section 80Partnership Act, 1932 — Section 58, 58(1), 59, 69, 69(2)Provincial Insolvency Act, 1920 — Section 28(2)

High Courts20 Jan 1954

Ummini Velu Vs Souriyal Thankanuma

High Court Of Kerala · AIR 1954 Ker 18

High Courts18 Jan 1954Dismissed

Mathew Alexander Vs Chanda Pillai Kochu Chanda Pillai and others

High Court Of Kerala · AIR 1954 Ker 17

High Courts18 Jan 1954Dismissed

Ithack Joseph Vs Kalliyani and Others

High Court Of Kerala · (1954) 01 KL CK 0007

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts12 Jan 1954Dismissed

Revision Fr. Joseph Kuzhingalil Vs State and Another

High Court Of Kerala · (1954) 01 KL CK 0005

High Courts06 Jan 1954Dismissed

P.M. Philip Vs The State

High Court Of Kerala · AIR 1954 Ker 175

Constitution of India, 1950 — Article 226

High Courts04 Jan 1954

Narayana Pillai Balakrishna Pillai Vs State

High Court Of Kerala · AIR 1954 Ker 321 : (1954) CriLJ 895

Criminal Procedure Code, 1898 (CrPC) — Section 164, 233, 249, 288, 309Evidence Act, 1872 — Section 145, 155Penal Code, 1860 (IPC) — Section 302

High Courts04 Jan 1954Dismissed

Abu Backer Adam Sait and Others Vs Advocate General of Tr. Cochin State and Others

High Court Of Kerala · (1954) 01 KL CK 0004

Civil Procedure Code, 1908 (CPC) — Section 77, 92Constitution of India, 1950 — Article 136, 165, 226, 227, 32