High Courts10 Jun 1955
A.C. Kunjumohammad Vs Goverdhan Hathibai Co. and Others
High Court Of Kerala · (1955) 06 KL CK 0001
COURT ARCHIVE
High Court Of Kerala judgments, 1955
150 judgments · page 6 of 8
High Courts08 Jun 1955
Radhakrishna Menon and Others Vs Chandrasekhara Menon and Others
High Court Of Kerala · (1955) 06 KL CK 0009
Limitation Act, 1908 — Article 7, 7
High Courts07 Jun 1955
Kishnan and Others Vs Travancore Bank Ltd. and Others
High Court Of Kerala · (1955) 06 KL CK 0006
High Courts07 Jun 1955
Juuaxdhauan Einbranthiri Vs Mariam and Others
High Court Of Kerala · (1955) 06 KL CK 0002
Limitation Act, 1963 — Section 19, 20, 21, 21(2), 21(3)
High Courts06 Jun 1955
P. Sankumny Menon Vs Thom(sic) Mathai and Others
High Court Of Kerala · AIR 1955 Ker 80
Limitation (Amendment) Regulations, 1068 — Article 8Limitation Act, 1963 — Article 12, 9Limitation Regulations, 1062 — Article 8(a)
High Courts31 May 1955
Puthuppally Valiapally and Another Vs Chacko Thomman and Another
High Court Of Kerala · AIR 1955 Ker 59
Transfer of Property Act, 1882 — Section 108
High Courts25 May 1955
Kunhitti and Another Vs Cheru and Another
High Court Of Kerala · (1955) 05 KL CK 0002
Cochin Insolvency Act, 1908 — Section 53, 55Provincial Insolvency Act, 1920 — Section 53, 55
High Courts04 May 1955Dismissed
Narayanan R. Padmanabha Pillai Vs Travancore-Cochin State and another
High Court Of Kerala · AIR 1955 Ker 270
Constitution of India, 1950 — Article 14, 226
High Courts19 Apr 1955
N. Narayanan Bhattathirippad Vs Lonappan and Others
High Court Of Kerala · (1955) 04 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 23 Rule 3
High Courts06 Apr 1955
Sankaranarayana Iyer Venkitachalam Iyer Vs Iype Mathen and Others
High Court Of Kerala · AIR 1955 Ker 257
Travancore Debt Relief Act, 1115 — Section 12Travancore Registration Act, 1087 — Section 10, 42
High Courts06 Apr 1955
M.K. Muhamed Pillai Vs Pariyathu Pillai
High Court Of Kerala · AIR 1955 Ker 27
Provincial Insolvency Act, 1920 — Section 14, 4Travancore Insolvency Act, 1108 — Section 14, 4, 4(1)
High Courts06 Apr 1955
Varghese E.P. Vs Moyideen P.A. and Others
High Court Of Kerala · (1955) 04 KL CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts04 Apr 1955Dismissed
G. Sivanandan Vs State
High Court Of Kerala · AIR 1955 Ker 271
Penal Code, 1860 (IPC) — Section 405, 409, 467, 477A
High Courts25 Mar 1955Dismissed
Ayyan Padmanabhan Vs Padmanabhan Manu
High Court Of Kerala · AIR 1955 Ker 262
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts25 Mar 1955
Cheriya Varkey Vs Ouseph Thresia and others
High Court Of Kerala · AIR 1955 Ker 255
Vagrancy Act, 1824 — Section 3
High Courts25 Mar 1955
In Re: P.K. Velayudhan
High Court Of Kerala · AIR 1955 Ker 220
Constitution of India, 1950 — Article 14, 21, 254Government of India Act, 1935 — Section 107(1), 6
High Courts25 Mar 1955Allowed
Standard Vacuum Oil Company, Ernakulam Terminal and another Vs Commr, Ernakulam Municipal Council Ernakulam and others
High Court Of Kerala · AIR 1955 Ker 121
Constitution of India, 1950 — Article 226
High Courts25 Mar 1955
P.M. Bramadathan Nambooripad Vs Cochin Devaswom Board
High Court Of Kerala · AIR 1955 Ker 43
Constitution of India, 1950 — Article 12, 14, 15(1), 19, 19(1)Government of India Act, 1935 — Section 107, 311, 311(2)
High Courts15 Mar 1955Allowed
Punchiri Boat Service Ltd., Alleppey and others Vs State of Travancore-Cochin and others
High Court Of Kerala · AIR 1955 Ker 97
Constitution of India, 1950 — Article 19, 19(1)(g), 226, 227Minimum Wages Act, 1948 — Section 2, 3, 4, 5, 5(2)
High Courts14 Mar 1955
Chacko Pyli Vs Iype Varghese
High Court Of Kerala · (1955) 03 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 22 Rule 10, Order 22 Rule 2, Order 22 Rule 3Limitation Act, 1963 — Article 166, 181, 18Transfer of Property Act, 1882 — Section 52