High Court Of Kerala Judgments 1956

High Courts31 Dec 1956Allowed

Mar Poulose Athanasius and Others Vs Mar Basselios Catholicos and Others

High Court Of Kerala · (1957) KLJ 83

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, 9, 92Evidence Act, 1872 — Section 63, 65, 66, 74, 76

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High Courts21 Dec 1956Dismissed

Joseph Vs Mathew and Another

High Court Of Kerala · (1957) KLJ 646

Negotiable Instruments Act, 1881 (NI) — Section 6, 93, 98, 98(c)

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High Courts21 Dec 1956Dismissed

Thailambal Ammal Vs Kesavan Nair

High Court Of Kerala · AIR 1957 Ker 86

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115, 42Hindu Succession Act, 1956 — Section 14(1)

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High Courts21 Dec 1956Dismissed

Rowther Abdur Rehman Vs Mathevan Pillai Narayana Pillai

High Court Of Kerala · AIR 1957 Ker 45 : (1957) 1 KLJ 222

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Evidence Act, 1872 — Section 108Transfer of Property Act, 1882 — Section 67, 91, 92

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High Courts21 Dec 1956

In Re: Banking Company

High Court Of Kerala · AIR 1957 Ker 57 : (1957) 1 KLJ 67

Advocates Fees Rules, 1952 — Rule 20, 21, 7Banking Companies Act, 1943 — Section 45C(3), 45DBar Councils Act, 1926 — Section 16

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High Courts21 Dec 1956Allowed

Viswanathan Pattamali Vs T. C. State and others

High Court Of Kerala · (1957) KLJ 74

Travancore-Cochin Panchayat Act, 1950 — Section 40(1), 40(2)

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High Courts21 Dec 1956

MAKKAR PILLAI Vs COMMISSIONER OF Income Tax, BANGALORE.

High Court Of Kerala · (1957) 32 ITR 161 : (1957) 1 KLJ 63

Income Tax Act, 1961 — Section 66

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High Courts19 Dec 1956

Eastern Mercantile Bank Ltd. Vs Krishna Menon

High Court Of Kerala · AIR 1957 Ker 100

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Limitation Act, 1908 — Section 3

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High Courts19 Dec 1956

Thommen Thomas Vs State of Kerala

High Court Of Kerala · AIR 1957 Ker 53 : (1957) CriLJ 635 : (1957) 1 KLJ 369

Penal Code, 1860 (IPC) — Section 300, 302, 304, 96

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High Courts18 Dec 1956Dismissed

Krishnan Kumaran Vs Mathew J. Mattom

High Court Of Kerala · AIR 1957 Ker 119 : (1957) 1 KLJ 226

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 10, 11, 8

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High Courts17 Dec 1956Dismissed

Sankara Pillai Vs Nani Amma

High Court Of Kerala · (1957) KLJ 47

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High Courts17 Dec 1956Dismissed

Itten Narayanan Vs Narayanan Nair Parameswaran Nair

High Court Of Kerala · AIR 1957 Ker 18 : (1957) 1 KLJ 60

Civil Procedure Code, 1908 (CPC) — Section 115Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 4, 5, 6, 7

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High Courts17 Dec 1956Dismissed

Varkey John Vs Varkey Thomas and Others

High Court Of Kerala · AIR 1957 Ker 47 : (1957) 1 KLJ 373

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts13 Dec 1956Allowed

Kunchan Achari Padmanabhan Achari Vs Yohannan Thomas

High Court Of Kerala · AIR 1957 Ker 37

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144

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High Courts12 Dec 1956Dismissed

Varkey Souriar Vs Keraleeya Banking Co. Ltd., Thiruvalla

High Court Of Kerala · AIR 1957 Ker 97

Companies Act, 1956 — Section 252, 293, 300

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High Courts12 Dec 1956Allowed

Kora Lukose Vs Chacko Uthuppan

High Court Of Kerala · AIR 1957 Ker 19 : (1957) 1 KLJ 43

Contract Act, 1872 — Section 70Limitation Act, 1908 — Article 115, 120

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High Courts12 Dec 1956Dismissed

Manikka Kunjipennu and Others Vs Narayanan Parameswara Panicker

High Court Of Kerala · AIR 1957 Ker 74

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Travancore Civil Courts Act, 1084 — Section 14

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High Courts12 Dec 1956Dismissed

Brilliant Traders Ltd. Vs Sales Tax Officer, Quilon

High Court Of Kerala · AIR 1958 Ker 375 : (1957) 1 KLJ 39 : (1957) 8 STC 42

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High Courts11 Dec 1956Dismissed

Calicut Wynad Motor Service Ltd. Vs Regional Transport Authority, Malabar

High Court Of Kerala · AIR 1957 Ker 13 : (1957) 1 KLJ 35

Motor Vehicles Act, 1939 — Section 62

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High Courts11 Dec 1956Dismissed

Devassy Lonappan Vs The Nattika Firka Rural Co-operative Bank Ltd. and Others

High Court Of Kerala · AIR 1957 Ker 14 : (1957) 1 KLJ 199

Constitution of India, 1950 — Article 226

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High Court Of Kerala judgments, 1956