COURT ARCHIVE

High Court Of Kerala judgments, 1955

150 judgments · page 5 of 8

High Courts28 Jul 1955

Kanakku Raman Pillai Padmanabha Pillai Vs Sultan Rowther Mytheen Picha Rowther

High Court Of Kerala · AIR 1955 Ker 49

Contract Act, 1872 — Section 73Transfer of Property Act, 1882 — Section 76, 79Travancore Limitation Act, 1100 — Article 136

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High Courts27 Jul 1955

Korah Punnen and Another Vs Parameswara Kurup Vasudeva Kurup and Others

High Court Of Kerala · (1955) 07 KL CK 0006

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Easements Act, 1882 — Section 52Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 5, 5(1)

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High Courts20 Jul 1955

Thoma Chacko Vs Koshi Varghese and Another

High Court Of Kerala · AIR 1955 Ker 183

Succession Act, 1925 — Section 214, 214(1)

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High Courts20 Jul 1955

Padmanabha Pillai Bhaskara Pillai Vs Bank of Kerala Ltd.

High Court Of Kerala · AIR 1955 Ker 100

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46

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High Courts15 Jul 1955

Ittiathi Gopalan Vs Nani Amma Ammukutty Amma and Others

High Court Of Kerala · (1955) 07 KL CK 0011

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1)

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High Courts15 Jul 1955Dismissed

T.P. Variath Vs The Board of Revenue and Another

High Court Of Kerala · (1956) 7 STC 12

Travancore General Sales Tax (Turnover and Assessment) Rules, 1124 — Rule 22(1), 7(1)(k)

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High Courts13 Jul 1955

M. Varghese Vs P.O. Mammen

High Court Of Kerala · (1955) 07 KL CK 0002

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 220, 226, 227Government of India Act, 1915 — Section 107

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High Courts12 Jul 1955

K. Gopala Pillai Vs N. Gopala Pillai

High Court Of Kerala · (1955) 07 KL CK 0003

Evidence Act, 1872 — Section 34, 54

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High Courts11 Jul 1955

Ouseph Thomman Vs Lekshndkutty Amma Kunjikutty Amma

High Court Of Kerala · AIR 1955 Ker 86

Travancore Holdings (Stay of Execution Proceedings) (Amendment) Act, 1950 — Section 4Travancore Holdings (Stay of Execution Proceedings) Act, 1124 — Section 4

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High Courts11 Jul 1955