High Courts14 Mar 1955
In Re: Parameswaran Pillai
High Court Of Kerala · AIR 1955 Ker 268 : AIR 1955 Ker 177
Constitution of India, 1950 — Article 19
COURT ARCHIVE
High Court Of Kerala judgments, 1955
150 judgments · page 7 of 8
High Courts10 Mar 1955
V.P. Velayudhan Pillai Vs K.A. Joseph
High Court Of Kerala · AIR 1955 Ker 42
Constitution of India, 1950 — Article 14, 19(1), 31
High Courts10 Mar 1955
S. Chattanatha Karayalar Vs Central Bank of India, Ltd., Alleppey
High Court Of Kerala · AIR 1955 Ker 201
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Mar 1955Dismissed
The Jamath Mosque Vs Vakhan Joseph
High Court Of Kerala · AIR 1955 Ker 227
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(g), 31
High Courts01 Mar 1955Dismissed
Kesavan Padmanabhan and another Vs Neelkantan Narayanan and another
High Court Of Kerala · AIR 1955 Ker 225
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Feb 1955Dismissed
Aiyappan Kuttan Vs The State
High Court Of Kerala · AIR 1955 Ker 266
Penal Code, 1860 (IPC) — Section 107, 109, 114, 301, 307
High Courts24 Feb 1955
Lekshmi Amma Chacki Amma Vs Mammen Mammen
High Court Of Kerala · AIR 1955 Ker 87
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Feb 1955
Narayanan Krishnan Namboori Vs K. Ravi Varma and Others
High Court Of Kerala · AIR 1955 Ker 74
Travancore Malayala Brahim Act, 1106 — Section 13, 15, 16, 17, 18Travancore Nair Act, 1912 — Section 21(2)Travancore Nayar Regulations, 1100 — Section 21
High Courts23 Feb 1955
Beepathumma Vs Abdul Radar Mooppen and Others
High Court Of Kerala · (1955) 02 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
High Courts23 Feb 1955
M. Geevarghese Vs Travancore-Cochin State and Others
High Court Of Kerala · AIR 1955 Ker 45
Constitution of India, 1950 — Article 226
High Courts18 Feb 1955
T.K. Gopalan Vs Mohammed Abdul Kadir
High Court Of Kerala · (1955) 02 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 53, Order 21 Rule 53(3), 48Limitation Act, 1908 — Section 6Travancore Limitation Act, 1100 — Article 166, 6, 7, 8
High Courts17 Feb 1955
Poulb Varghese Vs Kochuvariatl Joseph
High Court Of Kerala · (1955) 02 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 15, Order 21 Rule 15(2), Order 21 Rule 17(2), 42
High Courts09 Feb 1955Dismissed
D.C. Joseph Vs John Jesayya
High Court Of Kerala · AIR 1955 Ker 186
Civil Procedure Code, 1908 (CPC) — Section 11, 48General Clauses Act, 1897 — Section 6
High Courts07 Feb 1955Allowed
Ayyappan Kunjaiyyappan and others Vs Aiyappan Unnaman and others
High Court Of Kerala · AIR 1955 Ker 279
High Courts01 Feb 1955
Narayanaru Agnisarmaru Namboori Vs Vaidyanatha Iyen Ramanatha Iyen and Another
High Court Of Kerala · AIR 1955 Ker 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 55
High Courts31 Jan 1955Dismissed
Manjelly Anthony Ouseph Vs Kurieyadathu Neelakandan Nambudiri
High Court Of Kerala · AIR 1955 Ker 277
Transfer of Property Act, 1882 — Section 76, 78
High Courts27 Jan 1955
O.K. Kumara Kurup Vs Travancore-Cochin State and Others
High Court Of Kerala · AIR 1955 Ker 160
High Courts27 Jan 1955Dismissed
Velayudhan Pillai Kesava Pillai and another Vs Travancore-Cochin State
High Court Of Kerala · AIR 1955 Ker 226
Penal Code, 1860 (IPC) — Section 193
High Courts20 Jan 1955
Ismail Ebrahim and Another Vs Mathai Cheriyan
High Court Of Kerala · (1955) 01 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 4(1), Order 32 Rule 4(3)Travancore Limitation Act, 1908 — Article 9
High Courts17 Jan 1955
Devassy Thommen and others Vs N. Subramonia Iyer and another
High Court Of Kerala · AIR 1955 Ker 223
Transfer of Property Act, 1882 — Section 108(j)