High Courts23 Aug 1955
P.K. Achuthan Vs Income Tax Officer and Another
High Court Of Kerala · (1955) 08 KL CK 0023
Finance Act, 1950 — Section 13(1)Income Tax Act, 1922 — Section 33(A), 33(B), 8(2)Income Tax Act, 1961 — Section 41, 42, 44
COURT ARCHIVE
High Court Of Kerala judgments, 1955
150 judgments · page 4 of 8
High Courts22 Aug 1955
Sankaran Narayanan Vs Kochu Jnllai Kochu
High Court Of Kerala · (1955) 08 KL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4
High Courts19 Aug 1955
Sankaran Pankajakshan Vs Narayana Pillai Velayudhan Pillai
High Court Of Kerala · (1955) 08 KL CK 0011
High Courts19 Aug 1955
Couri Amma Vaidehi Amma Vs Ranicswaran Pillai Miulhavan Pillai and Another
High Court Of Kerala · (1955) 08 KL CK 0008
High Courts12 Aug 1955
Parvathy Nadachy Umayaparvathy Nadachy Vs Ramalekshmy Seethalekshmy Ammal
High Court Of Kerala · AIR 1955 Ker 127
High Courts12 Aug 1955
V. Geeri Naicken Vs Nary and Others
High Court Of Kerala · (1955) 08 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6Limitation Act, 1908 — Section 22Travancore Limitation Act, 1908 — Section 23
High Courts11 Aug 1955
T.K. Vasudevan Pillai Vs The State
High Court Of Kerala · (1955) 08 KL CK 0012
Constitution of India, 1950 — Article 226
High Courts11 Aug 1955
P.R. Raghavan Nair Vs The State
High Court Of Kerala · AIR 1955 Ker 77
Constitution of India, 1950 — Article 226, 311(2)
High Courts11 Aug 1955
Padmanabhan Narayanan and Others Vs Parvathi Amma Kavukutty Amma
High Court Of Kerala · (1955) 08 KL CK 0002
Travancore Land Acquisition Act, 1089 — Section 18, 27, 28(2), 38, 9
High Courts10 Aug 1955
Subramonia Iyer Saradambal Vs K.R. Ramabhadra Iyer
High Court Of Kerala · (1955) 08 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 52Provincial Insolvency Act, 1920 — Section 2(2)
High Courts10 Aug 1955
V. Velayudhan Pillai Vs N. Gopala Panicker
High Court Of Kerala · (1955) 08 KL CK 0013
High Courts09 Aug 1955
B.R. Christudas Regulas and Elavattathu Kizhak kumkara, Vs State of Travancore-cochin and Others
High Court Of Kerala · (1955) 08 KL CK 0009
High Courts09 Aug 1955
Harrisons and Crosfield Ltd. Vs Commissioner, Quilon Municipality and Another
High Court Of Kerala · AIR 1955 Ker 174
Constitution of India, 1950 — Article 226, 270, 276Taxation and Finance Rules — Rule 16 , 17, 18, 19Travancore District Municipalities Act, 1116 — Section 133, 91
High Courts08 Aug 1955
Koshy George Vs Sara Maria and Others
High Court Of Kerala · (1955) 08 KL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts08 Aug 1955
Varki Ouseph Vs Narayanan Parameswara Panicker
High Court Of Kerala · (1955) 08 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 24 Rule 3
High Courts05 Aug 1955
H. Kunjan Marakkaru Metharu Vs Joseph Achamma Anthraper and Others
High Court Of Kerala · (1955) 08 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55, Order 21 Rule 57
High Courts05 Aug 1955
Hajee Mohommed Metharu Vs Joseph Achamma
High Court Of Kerala · (1955) 08 KL CK 0010
High Courts05 Aug 1955
Indo Mercantile Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1955) 08 KL CK 0003
Income Tax Act, 1922 — Section 14(2), 18(2), 24(1), 66(1)Travancore Income Tax Act, 1121 — Section 10, 10(2), 13, 14(2), 16(1)
High Courts04 Aug 1955
Velayudhan Pilial and Narayana Piliai Vs Thanu Pillai and Krishnan Nair
High Court Of Kerala · AIR 1956 Ker 110 : AIR 1955 Ker 110 : (1956) CriLJ 421
High Courts02 Aug 1955
Pothen George Vs N. Subramoma lyen
High Court Of Kerala · (1955) 08 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Section 31