High Courts30 Dec 1955
Naicken Govindan Vs Kalliyani Amma and Others
High Court Of Kerala · (1955) 12 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)Cochin Agriculturists Relief Act, 1114 — Section 13, 24, 7, 7(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1955
150 judgments · page 1 of 8
High Courts30 Dec 1955
K.K. Krishna Pillai Vs N. Velayudha Panicker and Another
High Court Of Kerala · (1955) 12 KL CK 0003
High Courts23 Dec 1955
Malabar Steamship Co. Ltd. Vs Dara Kilikar and Others
High Court Of Kerala · (1955) 12 KL CK 0023
High Courts22 Dec 1955
Thresia Vs Lonan Mathew and Others
High Court Of Kerala · (1955) 12 KL CK 0015
Succession Act, 1925 — Section 118, 263, 302
High Courts21 Dec 1955
Kochunni Kichu Muhammed and Another Vs Kunju Pillai Muhammed and Others
High Court Of Kerala · (1955) 12 KL CK 0020
Transfer of Property Act, 1882 — Section 2, 6
High Courts20 Dec 1955
State Vs Kumaranalloor Devaswom and Another
High Court Of Kerala · (1955) 12 KL CK 0019
Land Acquisition Act, 1894 — Section 18, 20, 21Travancore Land Acquisition Act, 1089 — Section 18(1), 18(2), 19, 20, 21
High Courts20 Dec 1955
P.N. Krishna Iyer and Sons Ltd. Vs Central Road Traffic Board and Another
High Court Of Kerala · (1955) 12 KL CK 0017
High Courts19 Dec 1955
P. Subramoniam Vs The Income-Officer
High Court Of Kerala · (1955) 12 KL CK 0013
Finance Act — Section 13, 23, 23(4), 34Travancore Income Tax Act, 1121 — Section 47, 47(1), 5
High Courts16 Dec 1955
Mohammed Mastan Kunju Mohammed Abdul Khadar Vs Mytheen Kunju Pakiru Mohammed
High Court Of Kerala · AIR 1955 Ker 43
Civil Procedure Code, 1908 (CPC) — Section 7Provincial Small Cause Courts Act, 1887 — Section 9
High Courts16 Dec 1955Dismissed
A. Subramania Iyer Vs The Travancore-Cochin State and Another
High Court Of Kerala · (1956) 7 STC 826
Constitution of India, 1950 — Article 265General Clauses Act, 1897 — Section 20
High Courts15 Dec 1955
Dasius Vs The State and Others
High Court Of Kerala · (1955) 12 KL CK 0022
Constitution of India, 1950 — Article 226Education Code — Article 52
High Courts15 Dec 1955
Johnson Vs Sarasamma
High Court Of Kerala · AIR 1956 Ker 204 : (1956) CriLJ 1098
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts15 Dec 1955
Commissioner of Income Tax Vs Potben Joseph and Sons
High Court Of Kerala · (1955) 12 KL CK 0002
Income Tax Act, 1922 — Section 66(5)Travancore Income Tax Act, 1096 — Section 50(3), 50(5)
High Courts12 Dec 1955
Vallon Kochol Vs State
High Court Of Kerala · AIR 1956 Ker 207 : (1956) CriLJ 1099
Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 32, 8
High Courts12 Dec 1955
The T.S.H.W. Co-operative Society Ltd. Vs S. Sundaram Mudaliar
High Court Of Kerala · (1955) 12 KL CK 0012
Criminal Procedure Code, 1898 (CrPC) — Section 146Limitation Act, 1963 — Article 120, 50, 62
High Courts12 Dec 1955
P.J. George Vs Municipal Commissioner Trichur and Another
High Court Of Kerala · (1955) 12 KL CK 0009
Cochin Municipal Act, 1113 — Section 255, 255(1), 255(2), 255(3), 256Constitution of India, 1950 — Article 19, 19(1), 19(6)
High Courts12 Dec 1955
Janardana Mallan Venkiteswara Mallan and Another Vs The Cochin Dewaswom Board and Others
High Court Of Kerala · (1955) 12 KL CK 0008
Constitution of India, 1950 — Article 26, 266
High Courts08 Dec 1955
Venkiteswara Iyer Vs Cheriyathu Mathen and Another
High Court Of Kerala · (1955) 12 KL CK 0016
Limitation Act, 1963 — Article 142
High Courts07 Dec 1955
Joseph Mathew Vs G, Gopala Pillai and Others
High Court Of Kerala · (1955) 12 KL CK 0006
Limitation Act, 1963 — Article 111, 132Transfer of Property Act, 1882 — Section 55(4)