High Courts06 Dec 1955
Geeverghese Thomas Vs Chacko Joseph and Others
High Court Of Kerala · AIR 1956 Ker 256 : AIR 1955 Ker 256 : (1956) CriLJ 1364
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 392, 451
COURT ARCHIVE
High Court Of Kerala judgments, 1955
150 judgments · page 2 of 8
High Courts05 Dec 1955
Ithack Isaac and Others Vs Krishna Kurup Krishna Kurup and Others
High Court Of Kerala · (1955) 12 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Section 47(3)
High Courts02 Dec 1955
Krishna Pillai Vasu Pillai and Others Vs The State
High Court Of Kerala · AIR 1956 Ker 230 : (1956) CriLJ 1358
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 109, 143, 146, 147, 148
High Courts30 Nov 1955
State Vs Devassy Lonappan
High Court Of Kerala · (1955) 11 KL CK 0009
Succession Act, 1925 — Section 213, 213(1), 214
High Courts30 Nov 1955
State Vs Padmanabhan Pillai Kunjan Pillai and Others
High Court Of Kerala · (1955) 11 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93
High Courts22 Nov 1955
K.P. Thampy Vs Ram Kurup Narayana Kurup
High Court Of Kerala · (1955) 11 KL CK 0010
High Courts21 Nov 1955
Mrs. Susan George Vs State
High Court Of Kerala · (1955) 11 KL CK 0012
Constitution of India, 1950 — Article 166(2), 226
High Courts16 Nov 1955
His Grace the Archbishop of Verapoly Vs Income Tax Officer
High Court Of Kerala · (1955) 11 KL CK 0007
Cochin Income Tax Act, 1117 — Section 22(4), 23(4), 27, 27(2), 28(4)Constitution of India, 1950 — Article 226, 227
High Courts15 Nov 1955
Thomeos Bank Ltd. Vs Mathew Pereira and Others
High Court Of Kerala · (1955) 11 KL CK 0011
Transfer of Property Act, 1882 — Section 53, 58, 64
High Courts15 Nov 1955
T.V. Palaniswamy Naidu Vs Sirkar Counter
High Court Of Kerala · (1955) 11 KL CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 253(2), 439, 561APenal Code, 1860 (IPC) — Section 324, 326
High Courts14 Nov 1955
Ezhumattoor N.S.S. Karayogam Vs L. Janaki Amma and Another
High Court Of Kerala · (1955) 11 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 29Societies Registration Act, 1860 — Section 17, 6
High Courts04 Nov 1955
Muhammadi Steamship Co. Vs Keserishih Vauabdas
High Court Of Kerala · (1955) 11 KL CK 0008
Contract Act, 1872 — Section 28, 3Limitation Act, 1963 — Article 10, 30, 31
High Courts03 Nov 1955
Krishnan Nilakantan Vs Karumpan Kesavan and Others
High Court Of Kerala · (1955) 11 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Section 11, 13General Clauses Act, 1897 — Section 20Travancore Ezhava Act, 1100 — Section 15, 16, 17, 33(1), 33(2)
High Courts03 Nov 1955
Kesavan Sadasivan Vs Kesavan Sivanandan and Others
High Court Of Kerala · AIR 1955 Ker 167
Travancore Ezhava Act, 1100 — Section 15, 15(2), 28, 29, 30Travancore Nair Act, 1912 — Section 22
High Courts02 Nov 1955
Parameswaran Pillai Vasudevan Pillai Vs Jacob Perumal
High Court Of Kerala · (1955) 11 KL CK 0004
Civil Procedure Code Amendment Act, 1951 — Section 2(1), 20, 20(1), 34Civil Procedure Code, 1908 (CPC) — Section 31, 31(1)General Clauses Act, 1897 — Section 6
High Courts31 Oct 1955
Pioneer Motors, Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1955) 10 KL CK 0008
Finance Act, 1950 — Section 13Income Tax Act, 1922 — Section 23A, 66(1), 66(5)Travancore Income Tax Act, 1121 — Section 31
High Courts31 Oct 1955
Asok Textiles Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · AIR 1955 Ker 124
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Finance Act, 1952 — Section 2
High Courts31 Oct 1955
Oommen Vs Varkey Joseph
High Court Of Kerala · AIR 1956 Ker 220 : AIR 1955 Ker 220 : (1956) CriLJ 1244
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts31 Oct 1955
M.M. Mathew Vs 2nd Addl. Income Tax officer and Others
High Court Of Kerala · AIR 1955 Ker 184
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3Income Tax Act, 1922 — Section 28(1), 29, 46, 47